25. Notice to be given before deprivation of citizenship
.-(1) When it is decided to make an order under section 10 depriving a person of his citizenship of India, a notice under sub-section (4) of that section shall be given--(a)in a case where the person's whereabouts is known, by causing the notice to be delivered to him personally or by sending it to him by post; or(b)in a case where the person's whereabouts is not known, by sending it to his last known address.(2)On receipt of the notice under sub-rule (1), the effected person may make an application for referring his case to a Committee of Inquiry under sub-section (5) of section 10,--(a)if that person is in India at the time when the notice is given to him, within a period of three months from the date of the notice; or(b)in any other case, within such time being not less than three months from the date of the notice, as the Central Government may specify in the notice:Provided that the Central Government may, in special circumstances and for reasons to be recorded in writing, extend the period within which the application under this rule may be made.(3)On receipt of the application under sub-rule (2), the Central Government shall refer the case to the Committee of Inquiry for its decision.
