Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com REGISTRATION OF FOREIGNERS (EXEMPTION) ORDER, 1957 CONTENTS 1. . 2. . 3. . REGISTRATION OF FOREIGNERS (EXEMPTION) ORDER, 1957 S.R.O. 1369. dated the 25th April, 1957.-In exercise of the powers conferred by Section 6 of the Registration of the Foreigners Act, 1939 (16 of 1939) and In supersession of the Registration of Foreigners (Exemption) Order 1949, the Central Government hereby makes the following order, namely :- 1. . :- This Order may be called the Registration of Foreigners (Exemption) Order, 1957. 2. . :- The provisions of the Registration of Foreigners Rules, 1939 (herein after referred to as the said Rules) shall not apply to, or in relation to, any person who has attained sixteen years. 3. . :- (1) The provisions of the said Rules, except Rules 8 and such of the provisions of Rules 4 , 14 , 15 and 16 as apply to, or In relation to, passengers and visitors who are not foreigners, shall not apply to, or In relation to, any citizen, not being a person who is In India for or in connection with missionary work, or who, or either of whose parents or any of whose grand-parents, was at any time a Chinese National of Australia, Barbodos, Botswana, Ceylon, Cyprus, Gambia, Ghana, Guyana, Jamaica, Kenya, Lesotho, Maiwi, Malaysia, Malta, New-Zealand, Nigeria, Pakistan, Sierra-Leone, Singapore. Trinidad and Tobago, Uganda, United Republic of Tanzania and Zambia ; and any other country which may hereafter become member of the Commonwealth. Provided that citizens of India are exempt from similar regulations), if any, in force in such country omitted ] . 1 "(9) The provisions of the Registration of Foreigners Rules, 1992, except Rules 5, 9 and 15, shall not apply to or in relation to the persons registered as Overseas Citizens of India under the Citizenship Act, 1955." 1. paragraph 3, after sub-paragraph (8), shall be inserted, by REGISTRATION OF FOREIGNERS (EXEMPTION) AMENDMENT ORDER, 1957