35. Cancellation of registration as [Overseas Citizen of India cardholder] [Substituted "overseas citizen" by Notification No. G.S.R. 35(E), dated 16.1.2015 (w.e.f. 25.2.2009)]
.-(1) Where an order has been made cancelling the registration as an [Overseas Citizen of India cardholder] [Substituted "overseas citizen" by Notification No. G.S.R. 35(E), dated 16.1.2015 (w.e.f. 25.2.2009)] of India, the person whose registration has been cancelled or any other person in possession of the certificate of registration shall, when required by notice in writing by the Central Government, deliver the said certificate to such person and within such period as may be specified in the notice.(2)On the certificate being delivered, it shall be cancelled and in case the certificate is not delivered, then the Central Government may direct that it shall be treated as cancelled.(3)The issuing authority shall make an appropriate entry in the register maintained under sub-rule (3) of rule 33 stating the cancellation of registration as [Overseas Citizen of India cardholder] [Substituted "overseas citizen" by Notification No. G.S.R. 35(E), dated 16.1.2015 (w.e.f. 25.2.2009)] and a copy thereof shall be submitted to the Ministry of Home Affairs in the first week of every month.
