- (i) The Chief Executive Officer shall cause to be maintained a Register of Sikkim subjects which shall be kept in the custody of such officer of the Government as the Chief Executive Officer may direct.(ii)The Register shall be kept in Form X and shall consist of 6 Parts. Part I, shall contain names of all persons who are Sikkim Subjects under Section 3 of the Regulation. Part II, shall contain ,the names of persons who are Sikkim Subjects under Section 5 of the Regulation Part III shall contain the names of persons registered as Sikkim Subjects under Section 4 of the Regulation; Part IV, shall have the names of Foreign women registered as Sikkim Subjects under Section 6 Part V shall contain the names of the persons naturalized as Sikkim Subjects under Section 8(1) and 8 (2) or the Regulation, and Part VI shall have the names of persons naturalized as Sikkim Subjects under Sections 8(3) and 8(4) of the Regulation.(iii)Entries shall be made in the Register regarding the deaths of the Sikkim Subjects in the Remarks Column. Similar entries relating to joss or deprivation of the Sikkim Nationality shall he made in the Register.(iv)The Register shall be a public record and certified copies or extracts from such record shall be given upon application made for the purpose and on payment of fee of Rs. 5/for each entry.
