(2)Notwithstanding anything contained in rules 11 and 12, an application under sub-rule (3) of rule 5 for registration under clause (c) of sub-section (1) of section 5 as an Indian citizen from a foreign national married to an Indian citizen may be made to the Indian Consulate or Embassy or Mission where he is a resident, who in turn shall forward it to the Central Government in the Ministry of Home Affairs for consideration.
