.-(1) The Central Government may, after a preliminary inquiry and on being apparently satisfied that there is no adverse information available against the applicant, register the person as an [Overseas Citizen of India cardholder] [Substituted "overseas citizen of India" by Notification No. G.S.R. 35(E), dated 16.1.2015 (w.e.f. 25.2.2009)] as soon as possible but not later than a period of thirty days and the case shall be placed for post verification of the antecedents.[(1-A) In the case of a person referred to in clause (d) of sub-section (1) of section 7A of the Citizenship Act, 1955, who is a spouse of foreign origin of a citizen of India or a spouse of foreign origin of an Overseas Citizen of India cardholder, the registration as an Overseas Citizen of India cardholder of such person shall be subject to prior security clearance from a competent authority in India as provided under the said clause (d) of sub-section (1) of section 7A of the Citizenship Act, 1955 [and only one living spouse duly fulfilling the conditions laid down in said clause (d) of sub-section (1) of section 7A shall be registered as an Overseas Citizen of India Cardholder.] [Inserted by Notification No. G.S.R. 35(E), dated 16.1.2015 (w.e.f. 25.2.2009)]] [Substituted by Notification No. G.S.R. 35(E), dated 16.1.2015 (w.e.f. 25.2.2009)](2)The Central Government may, in case of any adverse information against the applicant, and after making such inquiry as it considers necessary, approve or reject the grant of registration within a period of four months from the date of receipt of the application.
