- Subject to the provisions of this section, the Government of His Highness may by order deprive any Sikkim Subject who is such by registration under section 4 or by naturalization under section 8 of this Regulation of his status if the Government are satisfied that such a subject.(i)during any war in which The Chogyal or the Government of India are engaged, unlawfully traded or communicated with an enemy or has been engaged in or associated with business that was to his knowledge carried on in such a mariner as to assist an enemy in that war; or(ii)shown himself by act or speech to be guilty of disaffection or disloyalty towards The Chogyal; or(iii)obtained the certificate of naturalization by fraud, false representation or concealment of material facts;(iv)within five years of naturalization has been convicted of any offence in any country and has been sentenced to imprisonment for a term of not less than twelve months and such a person shall cease to be a Sikkim Subject with effect from the date on which such order of deprivation is passedProvided that a person shall be afforded a reasonable opportunity of making representation before an order of deprivation is made.Miscellaneous
