24. Declaration of intention to resume Indian citizenship
.-(1) A declaration of intention to resume citizenship under the proviso to sub-section (2) of section 8 shall be made in Form XXV, within a period of one year of attaining the full age and the oath of allegiance as specified in the Second Schedule to the Citizenship Act shall be subscribed and duly attested.(2)Every such declaration shall be registered in the Ministry of Home Affairs, Government of India.(3)No such declaration shall be registered unless the declarant has taken the oath of allegiance given at the end of the Form.(4)Every person who makes such declaration shall be issued a certificate of resumption of citizenship of India in Form XXVI, signed by an officer not below the rank of Under Secretary to the Government of India, and where such a certificate is issued, a copy thereof shall be preserved for the purpose of record by the issuing authority.(5)The Central Government in the Ministry of Home Affairs shall maintain a register in Form XXVII containing the names of persons whose declaration of resump-tion of citizenship of India are registered under this rule.
