MANU/HOME/0117/2019
Ministry : Ministry of Home Affairs
Notification No. : GSR586(E)
Date of Notification : 21.08.2019
Date of Publication : 21.08.2019
Notification/ Circulars Referred : G.S.R. 803(E), dated the 9th November, 2009 MANU/HOME/0148/2009;G.S.R. 207(E), dated the 23rd March 2010 MANU/HOME/0057/2010;Number G.S.R. 722(E), dated the 30th July 2018 MANU/HOME/0092/2018
Subject: Administrative
Citing Reference:
G.S.R. 803(E), dated the 9th November, 2009 MANU/HOME/0148/2009 Referred
G.S.R. 207(E), dated the 23rd March 2010 MANU/HOME/0057/2010 Referred
Number G.S.R. 722(E), dated the 30th July 2018 MANU/HOME/0092/2018 Referred
Citizenship (Registration of Citizens and Issue of National Identity Cards) Amendment Rules, 2019
G.S.R.586(E).--In exercise of the powers conferred by sub-section (1) and (3) of section 18 of the Citizenship Act, 1955 (57 of 1955), the Central Government hereby makes the following rules further to amend the Citizenship (Registration of Citizens and Issue of National Identity Cards) Rules, 2003, namely :-
1. Short title and commencement.--
(1) These rules may be called the Citizenship (Registration of Citizens and Issue of National Identity Cards) Amendment Rules, 2019.
(2) They shall come into force on the date of their publication in the Official Gazette.
2. In the Citizenship (Registration of Citizens and Issue of National Identity Cards) Rules, 2003, in the Schedule, in paragraph 8, for the words "sixty days", the words "One hundred and twenty days" shall be substituted.
[F. No. 26011/2/2003-IC-I]
ANIL MALIK, Jt. Secy.
Note: The principal rules were published in the Gazette of India, Extraordinary, Part II, Section 3, Sub-Section (ii) vide notification number G.S.R. 937(E), dated the 10th December, 2003 and was subsequently amended vide G.S.R. 803(E), dated the 9th November, 2009, G.S.R. 207(E), dated the 23rd March 2010 and number G.S.R. 722(E), dated the 30th July 2018.