(1) A
person who is born after the commencement of this Constitution and
whose father is a citizen of Nepal at the birth of the child shall
be a citizen of Nepal by descent.
(2) Every
child who is found within the Kingdom of Nepal and the whereabouts
of whose parents are not known shall, until the father of the child
is traced, be deemed to be a citizen of Nepal by descent.
(3) Whenever
any territory is acquired by way of incorporation into the Kingdom
of Nepal, every person having his domicile within such territory shall
become a citizen of Nepal, subject to the provisions of existing laws.
(4) After
the commencement of this Constitution, the acquisition of citizenship
of Nepal by a foreigner may be regulated by law which may, inter alia,
require the fulfillment of the following conditions:
- that
he can speak and write the language of the nation of Nepal;
- that
he is engaged in any occupation in Nepal;
- that
he has renounced his citizenship of another country; and
- that
he has resided in Nepal for at least fifteen years.
(5) Notwithstanding
anything contained in clause (4), a woman of foreign nationality who
has a matrimonial relationship with a Nepalese citizen and who has
initiated proceedings for renunciation of her foreign citizenship,
and any other person, who has renounced the citizenship of Nepal and
has gone to a foreign country but who has renounced his foreign citizenship,
may acquire the citizenship of Nepal .
(6) Notwithstanding
anything contained in sub-clauses (b) and (d) of clause (4), the son
or daughter or descendant of a citizen of Nepal and who has resided
in Nepal for a period of at least two years may acquire the citizenship
of Nepal on such terms and conditions as may be prescribed by law:
Provided
that this clause shall not be applicable in the case of descendants
of naturalized citizens.
(7) The
termination of the citizenship of Nepal shall be as determined by
law.
