- The Government of His Highness shall prepare and maintain a Register of Sikkim subjects in accordance with rules to be framed under this Regulation and the entry of a person's name in such a register shall be prima facie evidence of the person's status as a Sikkim subject:Provided that a person's name may be removed from the aforesaid Register of Sikkim Subjects and any certificate of status as a Sikkim Subject granted to him may be cancelled with effect from the date of the original grant when the Board constituted under section 3 (3) of Sikkim Subjects Regulation is satisfied that the said person's name had been wrongly entered in the Register at any time and submits a finding to that effect to the Government of Sikkim:Provided further that an appeal shall lie to The Chogyal against any such finding by the aforesaid Board.
