14. Disposal of application under [sections 5, 6 and 7-A] [Substituted by Act 6 of 2004, Section 11, for " sections 5 and 6" (w.e.f 3.12.2004).].
(1)The prescribed authority or the Central Government may, in its discretion, grant or refuse an application under [section 5, 6 or section 7-A] [Substituted by Act 6 of 2004, Section 11, for " sections 5 and 6" (w.e.f 3.12.2004).] and shall not be required to assign any reasons for such grant or refusal.(2)Subject to the provisions of section 15, the decision of the prescribed authority or the Central Government on any such application as aforesaid shall be final and shall not be called in question in any Court.[14-A. Issue of national identity cards. [Inserted by Act 6 of 2004, Section 12 (w.e.f. 3.12.2004).](1)The Central Government may compulsorily register every citizen of India and issue national identity card to him.(2)The Central Government may maintain a National Register of Indian Citizens and for that purpose establish a National Registration Authority.(3)On and from the date of commencement of the Citizenship (Amendment) Act, 2003, the Registrar General, India, appointed under sub-section (1) of section 3 of the Registration of Births and Deaths Act, 1969 (18 of 1969) shall act as the National Registration Authority and he shall function as the Registrar General of Citizen Registration.(4)The Central Government may appoint such other officers and staff as may be required to assist the Registrar General of Citizen Registration in discharging his functions and responsibilities.(5)The procedure to be followed in compulsory registration of the citizens of India shall be such as may be prescribed.]
