July 30,2018:
On Monday, Second and the Final draft of National Register of Citizens of Assam was released in Guwahati.
State NRC Coordinator Prateek Hajela stated that,‘Out of 3,29,91,384 total applicants, 2,89,83,677 people have been found eligible to be included in the National Register of Citizens’.
There are roughly 40 lakh people, who have not made it to the list.
As of now, they have been declared as ‘illegal citizens’ of India. However, there won’t be any deportation based of final draft, the NRC off. These people have a chance at appeal with the NRC and then can approach the courts.
People, whose names are not included in the final draft, will be provided adequate time period for claims and objections. Such people will have to apply in prescribed forms in their respective Sewa Kendras.
Virendra Mittal, Deputy Commissioner of Assam's Kamrup district added that,"Those citizens, whose names are not included in the draft can know the reason behind the same between August 7-30 by visiting their respective centres. After that from August 30 till September 28 people can submit claim and objection forms. Based on the same further enquiry will be done".
Ministry of Home Affairs (MHA) on July 25 asked Assam Government and its neighbouring states to ensure maintenance of law and order in the run-up to and post-publication of the NRC draft.
The Registrar General of India (RGI) has been ordered to use all means of communication including websites, toll-free numbers, SMS etc, to provide information to public about the Draft NRC.
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