31. Authority to which applications are to be made
.-An application under rule 29 [* * *] [Omitted "or as the case may be, rule 30" by Notification No. G.S.R. 35(E), dated 16.1.2015 (w.e.f. 25.2.2009)] shall be made in duplicate--(a)[ in India--(i)to the Foreigners Regional Registration Officer (FRRO) as may be specified by the Central Government; or(ii)to the Foreigners Division, Ministry of Home Affairs;](b)outside India--(i)to the Indian Mission or Post having jurisdiction over the country of which an applicant is a citizen; or(ii)where he is not in the country of his citizenship, to the Indian Mission or Post having jurisdiction over the country of which the applicant is ordinarily resident.
