- (i) The Chief Executive Officer may upon receipt of report from a Magistrate in charge of an area or on his own motion institute an enquiry as to whether any person has ceased to be Sikkim Subject in the circumstances mentioned in Section 7 of the Regulation or has lost that status under Section 9 of the Regulation.(ii)The Chief Executive Officer shall on being satisfied that the person concerned had ceased to be Sikkim Subject or had lost that status after giving him an opportunity to be heard may cause his name to be removed from the Register of Sikkim Subjects to be maintained under the Regulation.
