3. Declarations under Section 3 of the Regulation.
- (i) Every person of full age who, is qualified to be Sikkim Subject by virtue of the provisions of Clauses (a) and (b) of Section 3 (I) of the Regulation shall make the declaration required under the 1st provision to Section 3 (I) of the Regulation in form I. A person of full age who qualifies to be Sikkim Subject only under Clause (c) of Section 3 (I) of the Regulation shall make the declaration in Form II. A declaration on behalf of a minor or a person of unsound mind made by his parents or guardian shall be in form III.(ii)The declaration shall be submitted to the Magistrate in charge of the area here the person making the declaration ordinarily resides.(iii)The Magistrate on receipt of the declaration in the prescribed form shall make such enquiries as he may think it fit to satisfy himself of correctness of the particulars given and statements made therein and shall thereafter submit his report to the Chief Executive Officer together with his recommendations.(iv)The Chief Executive Officer if he is satisfied that the person concerned qualifies to be a Sikkim Subject under Section 3 (I) of the Regulation shall cause his/her name to be entered in the Register of Sikkim Subjects to be maintained under' Section 12 of the Regulation.(v)The Chief Executive Officer shall in cases of doubt as regards the domicile of a person refer the matter to' the Board constituted under Section 3 (3) of the Regulation and shall act in accordance with the decision of the, Board on the question referred to it.(vi)For the purposes of Section 3 (3) of the Regulation the Government shall constitute a Board consisting of six officials and non-official members.(vii)The Chief Executive Officer or the Board, as the case may be, heard the person concerned if thought fit but if an order to his prejudice is likely to be made he shall be give an opportunity to be heard before the order is pronounced.
