5. Application for registration under clause (c) of sub-section (1) of section 5
.-(1) An application from a person, who is married to a citizen of India, for registra-tion as a citizen of India under clause (c) of sub-section (1) of section 5 shall not be entertained unless--(a)the application is made in Form III;(b)he gives an undertaking in writing that he shall renounce the citizenship of his country in the event of his application being sanctioned;(c)on the date of making the application he,--(i)has been ordinarily a resident of India; or(ii)has been in the service of the Government of India, at least for a period of seven years; and(d)he makes the oath of allegiance as specified in the Second Schedule to the Citizenship Act, 1955.Explanation .-In computing the period of seven years, any broken period of residence and service under sub-clauses (i) and (ii) of clause (c) shall be included in the period specified therein.(2)The Central Government may, in consideration of the special circumstances, exempt, any foreign national married to such an Indian citizen who is in the service of the Government in India, from the operation of clause (c) of sub-rule (1).(3)The Central Government may, in consideration of the special circumstances, exempt, any foreign national who has been married to an Indian citizen for not less than seven years and who has visited India at least once in a year during any seven years out of nine years, from the operation of clause (c) of sub-rule (1).
