(1)Where an application is made in the prescribed manner by any person of full age and capacity [not being an illegal migrant] [Substituted by Act 6 of 2004, Section 6, for " who is not a citizen of a country specified in the First Schedule" (w.e.f. 3.12.2004).] for the grant of a certificate of naturalisation to him, the Central Government may, if satisfied that the applicant is qualified for naturalisation under the provisions of the Third Schedule, grant to him a certificate of naturalisation:Provided that, if in the opinion of the Central Government, the applicant is a person who has rendered distinguished service to the cause of science, philosophy, art, literature, world peace or human progress generally, it may waive all or any of the conditions specified in the Third Schedule.
