Emigration Act, 1983

(31 OF 1983)

[10^th September, 1983]

An Act to consolidate and amend the law relating to emigration of citizens of India

BE it enacted by Parliament in the Thirty-Fourth Year of the Republic of India as follows :-

Comment: This Act replaces the earlier Emigration Act, 1922 which had become ineffective for the purpose of regulating emigration of Indian citizens.

(1) This Act may be called the Emigration Act, 1983.

It extends to the whole of India and applies also to citizens of India outside India.

It shall come into force on such date as the Central Government may, by notification, appoint and different dates may be appointed for different provisions of this Act and any reference in any such provision to the commencement of this Act shall be construed as a reference to the commencement of that provision.

In these rules unless the context otherwise requires,- "Act" means the Emigration Act, 1983 (31 of 1983), "Certificate" means a certificate issued under Section 11 of the Act, "Competent Authority" means competent authority notified by Central Government under Section 15 of the Act, "demand" means the category wise, skill wise number of workers required by the employer for being employed in his establishment. This includes description of job-specifications and salary offered, "emigration number" means the number assigned by the Protector of Emigrants to an emigrant at the time of granting emigration clearance.

"Form" means a Form annexed to these rules, "permit" means a permit issued under Chapter IV of the Act, remittable component" means a part of the wages which the emigrant is entitled to remit to India "unauthorized emigrant" means any person who has emigrated or intends to emigrate out of India for employment in violation of the provisions of the Act and the rules.

Dependent of an emigrant.-

(1) A person who claims to be the dependent of an emigrant shall be required to produce in support of his claim a certificate to this effect from the District Magistrate or a revenue authority not below the rank of Tehsildar of the place where the emigrant ordinarily resides or domiciles.

Determination of the purpose of visit to dependent shall be carried out with reference to the nature of the visa, sponsorship certificate and such other travel documents as may be considered necessary.

Emigrants conveyance.-

Any conveyance, especially chartered, for conveyance of emigrant or employed generally for conveying emigrants exceeding two in number shall be deemed to be emigrant conveyance.

Recruiting agent representing the employer.-

The representation of an employer by a recruiting agent shall be determined with reference to the power of attorney given by the employer to the recruiting agent. The representation shall be limited for purpose mentioned in the power of attorney. Such power of attorney unless limited in time by an express provision shall be valid (for the period of validity of the certificate of registration of the recruiting agent unless the same is withdrawn earlier).

Inspection of an emigrant�s conveyance.-

(1)If the Protector of Emigrants has reason to believe that a conveyance is an conveyance he may inspect such conveyance with a view to detecting the presence of unauthorized emigrants in the conveyance or for obtaining such evidence as may be necessary for protecting the interests of emigrants and he may, with such assistance, as he may think fit,- Enter such conveyance at any time,

(ii) Require the production of registration certificate of the conveyance, log book and list of passengers, and take such other evidence and examine any person as he may deem necessary.

Person having the general management or control of the conveyance shall provide such means as may be required by the Protector of Emigrants for inspection under sub-rule (1).

Registration of recruiting agent.-

An application for registration of a recruiting agent shall be made in Form I and shall be accompanied by- A bank draft of (five hundred rupees) payable in favor of the Protector General of Emigrants towards the application fee, and an affidavit in Form II annexed sworn before a Metropolitan Magistrate or a Judicial Magistrate or Judicial Magistrate giving the applicant�s current financial standing.

Registration of recruiting agent.-

An application for registration of a recruiting agent shall be made in Form I and shall be accompanied by- Bank draft of (five hundred rupees) payable in favor of the Protector General of Emigrants towards the application fee, and

(ii) An affidavit in form II and annexed sworn before a Metropolitan Magistrate or a Judicial Magistrate or Judicial Magistrate giving the applicant�s current financial standing.

(1) The Central Government may, by notification, appoint a Protector General Emigrants and as many Protectors of Emigrants, as it deems fit, for the purpose of this Act.

The Central Government may, by general or special order, define the area to which the authority of a Protector of Emigrants so appointed shall extend and, where two or more Protectors of Emigrants are appointed for the same area, also provide, by such order, for the distribution and allocation of the work to be performed under this Act in relation to such area.

The Protectors of Emigrants shall perform the functions assigned to them by or under this Act under the general superintendence and control of the Protector General of Emigrants.

The Protector General of Emigrants may, in addition to the special functions assigned to him by or under this Act, perform all or any of the functions assigned to any Protector of Emigrants.

Subject to the other provisions of this Act, every Protector of Emigrants shall, in addition to the special duties assigned to him by or under this Act - Protect and aid with his advice all intending emigrants and emigrants cause, so far as he can, all the provisions of this Act and of the rules made thereunder to be complied with, inspect, to such extent and in such manner as may be prescribed - Any emigrant conveyance, or any other conveyance if he has reason to believe that any intending emigrants or emigrants are proceedings from, or returning to, India to or from a place outside India by such other conveyance, inquire into the treatment received by emigrants during their voyage or journey to, and during the period of their residence in the country to which they emigrate and also during the return voyage or journey to India and report thereon to the Protector General of Emigrants or such other authority as may be prescribed, aid and advise, so far as reasonably can, emigrants who have returned to India

The Central Government may, if satisfied that it is necessary so to do the in the interest of emigrants or intending emigrants, authorize any person to perform all or any of the functions of a Protector of Emigrants under this Act.

(1) Where the Central Government considers that, with view to preventing or checking the contravention of the provisions of this Act, it is necessary so to do, it may, by notification, set up such number of emigration check posts at such places as may be specified.

The Central Government may, by general or special order made in this behalf, appoint an officer of the Central Government or of a State Government to be an officer in charge of an emigration check-post set up under sub section (1).

An officer in charge of an emigration check-post shall be subject to the general control and supervision of the Protector of Emigrants within the local limits of whose jurisdiction that emigration check-posts is situated

The Central Government may appoint such other officers and employees (hereinafter referred to as the emigration officers and emigration employees), may think fit, to assist the Protector General of Emigrants and the Protector of Emigrants in the performance of their duties under this Act.

The Protector General of Emigrants, Protectors of Emigrants, the officers in charge of emigration check-posts, emigration officers and emigration employees appointed under this Act shall be public servants within the meaning of section 21 of the Indian Penal Code (45 of 1860).

The Central Government may, by notification, appoint the Protector General of Emigrants or any other officer of that Government of a rank higher than that of a Protector of Emigrants to be the registering authority for the purposes of this Act.

Save as otherwise provided in this Act, nor recruiting agent shall, after the commencement of this Act, commence or carry on the business of recruitment except under and in accordance with a certificates issued in that behalf by the registering authority.

Provided that a person carrying on the business of recruiting agent immediately before the commencement of this Act may continue to carry on such business without such a certificate for a period of one month from such commencement, and if he has made an application for such certificate under this Act within the said period of one months and such application is in the prescribed form and contains the prescribed particulars, till the disposal of such application by the registering authority.

(1) An application for registration shall be made to the registering authority in such form and shall contain such particulars as to the applicant�s financial soundness, trustworthiness, premises at which he intends to carry on his business, facilities at his disposal for recruitment, his antecedents (including information as to whether any certificate had been issued to him under this Chapter earlier and if so, whether such certificate had been cancelled) and previous experience, if any, of recruitment and other relevant matters as may be prescribed and shall be accompanied by a receipt evidencing the payment of the prescribed fee and an undertaking in the form prescribed to the effect that in the event of any information furnished in or along with the application for registration being found to be false or incorrect in any respect, the certificate shall be liable to be cancelled at any time in accordance with the procedure prescribed.

Provided that no application shall be entertained under this sub section from a person disqualified under subs section (6) of section 14 till the expiry of the period of such disqualification.

On receipt of such application, the registering authority shall, - If the application is not in the prescribed form or does not contain any of the prescribed particulars, return the application to the applicant.

If the application is in the prescribed form and contains the prescribed particulars, inform the applicant that he is eligible for the grant of the certificate applied for and, after giving the applicant an opportunity to be heard, determine, under sub section (3) the amount of the security which the applicant shall furnish.

The registering authority shall, for securing the due performance of the terms and conditions of the certificate proposed to be issued by it under sub section (2) to an applicant and for securing compliance with the provisions of this Act and the rules made thereunder and for meeting expenses which may have to be incurred in the event of the repatriation to India of any of the emigrants who may be recruited by the applicant, determine, in accordance with the rules made in this behalf, the amount of security ( not being in any case less than one lakh of rupees) which shall be furnished by the applicant.

I fan applicant furnishes in the prescribed manner the amount of security determined under sub-section (3) within a period of one month from the date on which the registering authority requires him to furnish such security, he shall be issued the certificate applied for by him together with an endorsement thereon to the effect that the security required has been furnished by him.

If a applicant fails to furnish the security required to be furnished by him within the period specified in sub section (4) his application shall be deemed to have been rejected by the registering authority on the date on expiry of that period.

A certificate issued under section 11 shall be- In such form as may be prescribed, valid for such period not exceeding five years as may be prescribed:

Provided that a certificate may be issued for a period shorter than the prescribed period - If the person to whom it is issued so desire, or

If the registering authority, for reasons to be communicated in writing to the applicant for the certificate, considers in any case that the certificate should be issued for a shorter period,

Subject such other terms and conditions, including in particular, the maintenance by the holder of the certificate of the prescribed records containing details of his financial transactions in regard to recruitment, persons recruited or assisted to emigrate by him, employers concerned, contracts and other arrangements entered into in connection with recruitment, as may be prescribed.

Provided that a certificate may, contain, in addition to the prescribed terms and conditions, such other terms and conditions as the registering authority may, for securing the purpose of this Act, impose in any particulars case.

A certificate may be renewed from time to time and the provisions of this Act and the rules made thereunder (including provisions as to fees) shall apply to the renewal of a certificate as they apply to the issue thereof.

Provided that no certificate shall be renewed unless the application for its renewal is made not less than three months prior to the date on which the certificate, would, but for such renewal, cease to be valid :

Provided further that the registering authority may entertain an application for the renewal of a certificate which has been made at any time during the period of three months prior to the date on which the certificate would, but for so such renewal, cease to be valid if the applicant satisfies the registering authority that he had sufficient cause for not making such application before the said period.

14. Cancellation, suspension, etc,. of a certificate.-

(1) The registering authority may cancel any certificate on any one or more of the following grounds and on no other ground, namely :- That having regard to the manner in which the holder of the certificates has carried on his business or any deterioration in his financial position, the facilities at this disposal for recruitment, the holder of the certificates is not a fit person to continue to hold to the certificate.

That the holder of the certificate has recruited emigrants of purpose prejudicial to the interests of India or for purposes contrary to public policy,

That the holder of the certificate has, subsequent to the issue of he certificate, been convicted in India for any offence involving moral turpitude.

That the holder of the certificates has, subsequent to the issue of the certificate, been convicted by a court in India for any offence under this Act, the Emigration Act, 1922 (7 of 11922), or any other law relating to passport, foreign exchange, drugs, narcotics or smuggling and sentenced in respect thereof to imprisonment for not less than six months,

That the certificate has been issued or renewed on misrepresentation or super session of any material fact, that the holder of the certificate has violated any of the terms and conditions of the certificate, that in opinion of the Central Government it is necessary in the interest of friendly relations of India with any foreign country or in the interests of the general public to cancel the certificate.

Where the registering authority

(1) The Central Government may, by notification, appoint the Protector General of Emigrants or any other officer of that Government of a rank higher than that a Protector of Emigrants to be the authority (hereinafter referred to as the competent authority) for issuing permits under this Chapter.

Notwithstanding anything contained in sub-section (1), the Central Government may, by notification, authorize any person who is employed under that Government in any country or place outside India to exercise the powers of the competent authority, and issue permits under this Chapter to employers who are not citizens of India for the purpose of recruiting any citizen of India for employment in such country or place and a person so authorized shall endorse a duly certified copy of every permit issued by him under this Chapter to the Protector General of Emigrants.

Save as otherwise provided by or under this Act, no employer shall recruit any citizen of India for employment in any country or place outside India expect - Through a recruiting agent competent under this Act to make such recruitment, or in accordance with a valid permit issued in this behalf under this Chapter

(1) An employer desiring to obtain a permit under this Chapter may make an application in that behalf in the prescribed form to the competent authority.

On receipt of such application, the competent authority shall, subject to any rules made in this behalf, make such inquiry as he may deem necessary and grant the permit applied for the reject the application :

Provided that before granting a permit the competent authority may require the applicant to comply with such conditions as may be prescribed, including conditions as to furnishing of security and such other conditions as that authority may, for reasons to be recorded in writing, deem necessary in the interests of the citizens of India likely to be recruited by the applicant.

Subject to the other provisions of this Act, the competent authority may reject an application under sub section (1) on any of more of the following grounds and on no other grounds, namely.- That the application is not complete in all respects or that any of the material particulars furnished in the application are not true that the terms and conditions of employment which the applicant proposes to offer to persons recruited or proposed to be recruited by him are discriminatory or exploitative, that the employment which the applicant proposes to offer involves work for a nature which in unlawful according to the laws of India or offends against the public policy of India or is violative of norms of human dignity and decency, that having regard to the antecedents of the applicant, his financial standing, the facilities at his disposal, the working and living conditions of persons employed by him in the past, it would not be in the public interest or in the interest of the persons who may be recruited by him, to issue a permit to him.

That having regard to the prevailing circumstances in the country or in the place where the applicant proposes to employ the persons recruited by him, it would not be in the interests of any citizen of India to emigrate for taking up such employment.

Where the competent authority makes an order under sub Section (2) rejecting an application, he shall record in writing a brief statement of his reasons for making such other and furnish the applicant, on demand, a copy of the same:

Provided that if the competent authority is of the opinion that it is necessary or expedient in the interests of friendly relations with a foreign country or in the interest of the general public so to do, he may refuse to provide such copy, or, as the case may be, furnish a copy of only such parts of the statement as he may deem fit.

A permit issued under section 17 shall be valid till the expiry of such period, not exceeding one year, as may be prescribed, from the date of issue thereof, or till the recruitment of the persons for whose recruitment such permit is issued is completed, whichever is earlier.

Provided that where the holder of the permit has been unable for sufficient cause, to complete such recruitment before the expiry of the prescribed period, the prescribed authority may, subject to rules made in this behalf, extend the period of validity of the permit by such further period or periods, not exceeding three months at a time.

Any permit obtained from a person authorized under sub-section (2) of section 15 shall not be valid unless a certified copy thereof is filed in the prescribed manner with the Protector General of Emigrants.

The provisions of section 14 relating to cancellation and suspension of certificate referred to therein shall , subject to such modifications as may be necessary (including modifications for construing the references in that section to registering authority as references to competent authority under this Chapter), apply for the cancellation or suspension of a permit.

The Central Government may, if satisfied that it is necessary or expedient so to do in the public interest, by notification and subject to such conditions, if any, as may be specified in the notifications, exempt any class or classes of employers from the requirement of obtaining a permit under this Chapter.

22. Requirement, etc, as to emigration clearance.-

(1) No citizen of India shall emigrate unless he obtains under this Chapter from the Protector of Emigrants authorization in the prescribed manner and form (and authorization being hereinafter referred to as emigration clearance ) for emigration.

An application for emigration clearance shall be in the prescribed form, shall contain the prescribed particulars and shall be made by the emigrant concerned to the Protector of Emigrants :

Provided that such application may be made through the recruiting agent, if any, through whom the emigrant has been recruited or through the employer concerned.

Every application under sub section (2) shall be accompanied by - A true copy (verified and authenticated in the prescribed manner) of the agreement with respect to the employment for taking up of which the applicant proposes to emigrate and where such agreement does not provide for all or any of the prescribed matters, also a statement (verified and authenticated in the prescribed manner) setting out the particulars with respect to such matters, a statement (verified and authenticated in the prescribed manner) as to the provision by way of security for meeting the expenses which may be incurred in case it becomes necessary to arrange for the repatriation to India of the applicant. 

A receipt evidencing the payment of the prescribed fee such other relevant documents or copies or relevant documents as may be prescribed.

The Protector of Emigrants shall, after satisfying himself about the accuracy of the particulars mentioned in the application and in the other documents submitted along with the application, authorize in the prescribed manner and form, the emigration of the applicant or intimate by order in writing the applicant or, as the case may be, the recruiting agent or employer through whom the applications have been made about the deficiencies and require him to make goods such deficiencies within such time as may be specified in the order or reject the application.

Subject to the other provisions of this Act, the Protector of Emigrants may reject an application for emigration clearance under this section on any one or more of the following grounds and on no other ground, namely :- That the terms and conditions of employment which the applicant proposes to take up are discriminatory or exploitative, that the employment which the applicant proposes to take up involves work of a nature which is unlawful according to the laws of India or offends against the public policy of India or is voilative of norms of human dignity and decency, that the applicant will have to work or live in sub-standard working or living conditions, that having regard to the prevailing circumstances in the country or place where the applicant proposes to take up employment or the antecedents to the employer under whom the applicant proposes to take up employment or any other relevant circumstances, it would not be in the interest of the applicant to emigrate.

(1) Any person aggrieved by - An order of the registering authority rejecting his application for registration or requiring him to furnish any security or to comply with any term or condition (not being a prescribed term or condition)specified in the certificate issued to him or suspending or canceling or refusing to renew the certificates issued to him, or an order of the competent authority rejecting his application for a permit or requiring him to comply with any terms or conditions (not being a prescribed term or condition) specified in the permit issued to him, or suspending or canceling or refusing to extend the period of the validity of the permit issued to him, or an order of the Protector of Emigrants rejecting his application for emigration clearance, or an order of the registering authority or the competent authority or the Protector of Emigrants or the prescribed authority requiring him to furnish any security, additional security of fresh security under this Act, or forfeiting or rejecting his claim for refund (whether wholly or partly in either case) of the security, the additional security or the fresh security furnished by him.

May prefer an appeal against such order to the Central Government within such period as may be prescribed.

No appeal shall be admitted if it is preferred after the expiry of the period prescribed therefor.

Provided that an appeal may be admitted after the expiry of the period prescribed therefore if the appellant satisfies the Central Government that he had sufficient cause for not preferring the appeal with that period.

The period prescribed for an appeal shall be computed in accordance with the provisions of the Limitation Act, 1963 (36 of 1963), with respect to the computation of periods thereunder.

Every appeal under this section shall be made in such form as may be prescribed and shall be accompanied by a copy of the order appealed against and by such fee as may be prescribed .

The procedure for disposing of an appeal (including remand of the matter for further consideration to the authority whose order has been appealed against) shall be such as may be prescribed :

Provided that before disposing of an appeal, the appellant shall be given a reasonable opportunity of representing his case.

Every order made on an appeal under this section confirming, modifying or reversing the order appealed against shall be final.

(1) Whoever.- Except in conformity with the provisions of this Act emigrates, or contravenes the provisions of section 10 or section 16, or by intentionally furnishing any false information or suppressing any material information obtain a certificate or a permit or an emigration clearance under this Act, or without lawful authority makes or causes to be made any alteration in any certificate or permit or in any document or endorsement by way of emigration clearance issued or made under this Act, or disobeys or neglects to comply with any order of the Protector of Emigrants under this Act, or collects from an emigrant and charges in excess of the limits prescribed under this Act, or cheats any emigrant, shall be punishable with imprisonment for a term which may extend to two years and with fine which may extend to two years with fine which may extend to two thousand rupees.

Provided that in the absence of any special an adequate reasons to the contrary to be mentioned in the judgment of the court, such imprisonment shall not be less than six months and such fine shall not be less than one thousand rupees.

Whoever attempts to commit any offence under sub section (1) shall punishable with the punishment provide for such offence under that sub-section.

Whoever contravenes any term or condition subject to which any emigration clearance has been given under this Act, shall, if no other punishment is provided elsewhere in this Act for such contravention , be punishable with imprisonment for a term which may extend to one year or with fin which may extend to two thousand rupees or with both.

Whoever abets any offence punishable under this Act shall, if the act abetted is committed in consequence of the abatement, be punishable with the punishment provide for that offence.

Whoever, having been convicted of an offence under any provision of this Act is again convicted of an offence under the same provision, shall be punishable, for the second and for each subsequent offence, with double the penalty provided for that offence.

(1) Where an offence under this Act has been committed by a company, every person who, at the time of the offence was committed, was in charge of, and was responsible to, the company for the conduct of the business of the company, as well as the company, shall be deemed to be guilty of the offence and shall be liable to be proceeded against and punished accordingly :

Provided that nothing contained in this sub-section shall render any such person liable to any punishment , if he proves that the offence was committed without his knowledge or that he had exercised all due diligence to prevent the commission of such offence.

Notwithstanding anything contained in sub-section (1) where any offence s under this Act has been committed by a company and it is proved that the offence has been committed with the consent or connivance of, or is attributable or any neglect on the part of any director, manager, secretary or other officer of the company, such director, manager, secretary or other officer shall be deemed to be guilty of that offence, and shall be liable to be proceeded against and punished accordingly.

Explanation.- For the purposes of this section,- "Company" means any body corporate and includes a firm or other association of individuals, and "director" in relation to firm, means a partner in the firm.

Notwithstanding anything contained in the Code of Criminal Procedure, 1973 ( 2 of 1974), all offences under this Act shall be cognizable.

No prosecution shall be instituted against any person in respect of any offence under this Act without the previous sanction of the Central Government or such officer or authority as may be authorized by that Government by order in writing in this behalf.

Provided that no sanction shall be required when an offence has been committed in respect of an emigrant or an intending emigrant and the complaint is filed by such emigrant on intending emigrant, or on behalf of such emigrant or intending emigrant, by the father, mother, husband, wife, son, daughter, brother, sister or guardian o such emigrant or intending emigrant or is such emigrant or intending emigrant is a member of a joint Hindu family, by the manager of that family.

The award of punishment for an offence under this Act shall be without prejudice to any other action which has been or which may be taken under this Act with respect to such contravention.

Where a question arises before a Protector of Emigrants as to whether a person intending to depart from India is or is not an emigrant, the Protector of Emigrants shall decide the question after holding an inquiry in such manner and upon considering such e evidence as may be prescribed and such other evidence as may be relevant, and communicate the decision to such person in the prescribed manner.

(1) Where the Central Government has reason to believe that sufficient grounds exist for prohibiting emigration to any country, having regard to the sovereignty and integrity of India, the security of India, friendly relations of India with any foreign country or the interest of the general public, if may, by notification, prohibit emigration to that country.

A notification issued under sub section (1) shall have effect for such period not exceeding six months as maybe specified in the notification.

Provided that if the Central Government has reason to believe that the grounds mentioned in sub section (1) continues to exist, it may, from time to time, by notification, prohibit emigration to that country for such further period, not exceeding six months on each occasion, as may be specified in the notification.

(1) Where the Central Government has reason to believe, that intending emigrants if allowed to emigrate to any country would be exposed to serious risk to life on arrival there by reason of- (I) outbreak of any disease or grave pollution of environment in such country,

(ii) Outbreak of hostilities or civil war or civil commotion or political disturbances, that by reason of India not being in diplomatic relations with that country it is not possible to protect the emigrants from discrimination, maltreatment and exploitation, it may, by notification, prohibit emigration to that country.

A notification issued under sub section (1) shall have effect for such period mot exceeding six months as may be specified in the notification :

Provided that if the Central Government has reason to believe that any ground mentioned in sub section (1) continues to exist, it may, from time to time, by notification, prohibit emigration to that country for such further period, not exceeding six months on each occasions , as may be specified in the notification

32. Power to prohibit emigration of any class or category of persons.-

(1) Where the Central Government considers that in the interest of the general public, emigration of any class or category of persons, having regard to their age, sex or other relevant factors, to any country should be prohibited, it may, by notification, prohibit the emigration to such country of such class or category of persons as may be specified in the notification.

A notification issued under sub section (1) shall have effect for such period not exceeding six months as may be specified in the notification :

Provided that if the Central Government has reason to believe that any of the grounds mentioned in sub section (1) continues e to exist, it may, from time to time, by notification, prohibit emigration of such class or category of persons to that country for such further period, not exceeding six months on each occasion, as may be specified in the notification.

(1) Any security or other financial provision which may be required to be made under this Act shall be reasonable having regard to the purpose for which such security or other financial provision is required to be made.

The prescribed authority may, after giving notice in the prescribed manner to a person who has furnished any security for any purpose and after giving to such person an opportunity to represent his case, by order in writing, direct that the whole or any part of such security may be forfeited for being utilized for such purpose and in such manner as may be specified in the order.

Where it appears to the prescribed authority that the security furnished by any person under this Act for any purpose has, for any reason, become inadequate, or has ceased to be available for any reason whatsoever, the prescribed authority may, after giving him an opportunity to represent his case, by order in writing, require such person to furnish such additional security or, as the case may be, such fresh security as may be specified in the order.

Any security furnished under this Act shall be refunded or, as the case may be, released, when no longer required for the purpose for which it has been furnished and the other circumstances in which and the manner in which any security furnished under this Act may be released or refunded shall be such as may be prescribed.

All the powers for the time being conferred by the Customs Act, 1962 (52 of 1962), on officers of customs with regard to the searching and detention of persons, vessels or aircraft or any other conveyance, or seizure of any document or thing or arrest of any person or otherwise for the purpose of prevention or detection of any offence under that Act or for apprehending a person suspected to have committed any offence under that Act may be exercised for the purpose of prevention or detection of any offence under this Act or for apprehending a person suspected to have committed any offence under this Act, by- any such officer of customs, or the Protector General of Emigrants a Protector of Emigrants, or an officer in charge of an emigration check-post.

(1) Every recruiting agent shall maintain such registers and other records and shall submit to the prescribed authorities such periodical or other returns as may be prescribed.

The Protector General of Emigrants, the registering authority, the competent authority or a Protector of Emigrants may, by order, call for any other return or information from a recruiting agent.

The Protector General of Emigrants, the registering authority, the competent authority or a Protector of Emigrants or an officer in charge of an emigration check-post may inspect any register or other record maintained by a recruiting agent under sub section (1) and for the purpose of such inspection, enter, at any reasonable time, the business premises of a recruiting agent.

37. Authorities and officers to have certain powers of civil court.-

(1) The Protector General of Emigrants, the registering authority, the competent authority and every Protector of Emigrants shall, for the purpose of discharging their functions under this Act, have the same powers as are vested in a court under the Code of Civil Procedure, 1908 ( 5 of 1908) while trying a suit, in respect of the following matters, namely :- Summoning and enforcing the attendance of witnesses, requiring the discovery and production of any document requisitioning any public record or copy thereof from any court or office, receiving evidence on affidavits, and issuing commissions for the examinations of witnesses or documents.

Every proceeding before the Protector General of Emigrants, or the registering authority or the competent authority of a Protector of Emigrants shall be a judicial proceeding within the meaning of sections 193 and 228 of the Indian Penal Code (45 of 1860) and the Protector General of Emigrants, the registering authority, the competent authority, and every Protector of Emigrants shall be deemed to be a civil court for the purpose of section 195 and Chapter XXVI of the code of Criminal Procedure, 1973 (2 of 197 4).

The Central Government may give directions to the Protector General of Emigrants, the registering authority, the competent authority or any Protector of Emigrants as to the carrying into execution of any provision of this Act.

(1) The provisions of this Act or any rule made thereunder shall have effect notwithstanding anything inconsistent therewith contained in any enactment or other than this Act or in any agreement or other instrument having effect by virtue of any enactment other than this Act.

Save as provided in sub-section (1), the provisions of this Act shall be in addition to, and not in derogation of, any other law for the time being in force.

The Central Government may, by notification direct that any power or function.- Which may be exercised or performed by it under this Act, or which may be exercised or performed by a registering authority, competent authority or a Protector of Emigrants under this Act, may, in relation to such matters, and subject to such conditions, if any, as it may specify in the notification, be also exercised or performed. �

(i) By such officer or authority subordinate to the Central Government, or

(ii) By any State Government or by any officer or authority subordinate to such state Government, or

(iii) In nay foreign country in which there is no diplomatic mission of India, by such foreign consular office, as may be specified in the notification.

(1) Where the Central Government, on a reference made to it or otherwise, is satisfied that having regard to - The friendly relations with any foreign country, or the known reputation of any foreign employer or class of foreign employers, for providing to emigrants standard conditions of living and working, and their methods of recruitment and conditions of employment, or the methods of recruitment followed and the conditions of employment provided by a public undertaking or an approved concern for the execution of its projects abroad, or the facilities and conditions of service provided by Government officers posted abroad to their domestic servants accompanying such Government officers, where the expenditure in respect of the passage of such domestic servant is borne by the Government, and all other relevant considerations, It is necessary or expedient in the public interest so to do the Central Government may, by notification, and subject to such conditions, if any, as may be specified in the notification, exempt form the operation of all or any of the provisions of this Act, such foreign dignitary or class or foreign employers, public undertaking, approved concern or Government officers.

Explanation.- For the purposes of this sub section - "Public under taking" means-

(i) An undertaking owned and controlled by Government, or

(ii) A Government company as defined in section 617 of the Companies Act, 1956 (1 of 1956), or

(iii) A body corporate established by or under any Central, Provincial or State Act, "approved concern" means such company incorporated under the Companies Act, 1956 (1 of 1956) or partnership firm registered under the Indian Partnership Act, 1932 ( 9 of 1932) or society registered under the Societies Registration Act, 1860 (21 of 1860) or any other law relating to societies for the time being in force in any State, or co-operative society registered under any Central, Provincial or State law, as the Central Government may, by notification, approve for the purpose of this section.

If the Central Government is satisfied that it is necessary for implementing any treaty, agreement or convention between India and a foreign country or foreign countries so to do, it may, by notification, and subject to such conditions, if any, as may be specified in the notification, exempt from the operation of all or any of the provisions of this Act, recruitment by such authorities, agencies or persons as may be specified in the notification either generally or for such purposes as may be specified in the notification.

Nothing contained in this Act shall be deemed to apply to - The recruitment or emigration of any person who is not a citizen of India the control of recruiting in India for the service of foreign States to which the Foreign Recruitment Act, 1874 ( 4 of 1874) applies.

(1) The Central Government may, by notification, make rules to carry out the provisions of this Act.

In particular, and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely:- The powers and duties of officers and employees appointed for the purposes of this Act and the terms and conditions of their service, the form of a certificate to commence or carry on the business of recruitment, and of an application for the issue or renewal thereof (ii) a permit for the recruitment of persons for employment outside India, and of an application for the issue thereof.

An application for emigration clearance, an appeal to be preferred to the Central Government, the matters and form in which an authorization by way of emigration clearance may be given, particulars to be contained in an application for a certificate or a permit or for an emigration clearance, the manner in which different inquiries required to be held under this Act may be held the manner in which the amount of security for securing the due performance of the terms and conditions of the certificate of permit or for compliance with the provisions of this Act shall be furnished.

The manner of verifying or authenticating documents and copies of documents for the purposes of this Act,

The procedure to be followed in hearing an appeal preferred to the Central Government

The fees to be paid in respect of applications and other matters under this Act,

The charges which a recruiting agent may re cover from an emigrant in respect of services rendered and the scales and limits of such charges.

The terms and conditions subject to which a certificate or a permit or an emigration clearance may be issued under this Act,

The period of the validity of a certificate or a permit issued under this Act,

The authority competent to extend the period of validity of a permit or to forfeit security or to require any additional security or fresh security under this Act,

The accommodation, the provisions, the medical stores and staff, the life saving and sanitary arrangements and other provisions and arrangements for the well-being, security and protection of emigrants which shall be provided and the records which shall be maintained in any emigrant conveyance.

Any other matter which is required to be , or may be, prescribed.

Every notification issued under clause (o) of sub section (1) of section (2), section 30, section 31 or section 32 and every rule made under section 43 shall be laid, as soon as may be after it is issued or made, before each House of Parliament, while it is in session, for a total period of thirty days which may be comprised in one session or in two or more successive sessions, and if, before the expiry of the session immediately following the session or the successive sessions aforesaid, both Houses agree in making any modification in the notification or the rule or both Houses agree that the notification or the rule should not be issued or made, the notification or the rule shall thereafter have effect only in such modified form or be of no effect, as he case may be, so however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that notification or rule.

45. Repeal of Act 7 of 1922-

The Emigration Act, 1922 is hereby repealed.

(1) These rules may be called the Emigration Rules, 1983.

They shall come into force on the date of their publication in the official Gazette.

(1) Determination of the amount of security deposit under sub-section (3) of Section 11 shall be done with reference to the estimated number of persons to be recruited by an applicant during the period for which the registration is applied for in accordance with the following scale,-

(i) upto 300 workers Rs.3 lakh

(ii) 301 to 1000 workers Rs.5 lakh

(iii) 1001 and above Rs.10 lakh)

In the event of the recruitment of the specified getting completed before the date of expiry of the certificate, the holder of the certificate may be permitted by the Registering Authority to continue recruitment upto the date of expiry of the certificate on furnishing additional security in accordance with the scale prescribed after reckoning the total number of persons to be recruited, including the already recruited.

A certificate shall be valid for a period of three years : Provided that a certificate may be issued for a shorter period - If the person to whom it is issued so desires, or if the registering authority, for reasons to be communicated in writing to the applicant for the certificate, considers in any case that the certificate, should be issued for a shorter period.

An application for renewal of certificate under Section 13 shall be in Form X and shall be accompanied by a bank draft of (five hundred rupees) payable in favor of the Pay and Accounts Officer, Ministry of Labor (Main Secretariat), New Delhi, towards the application fee).

(1) The registration certificate shall be subject to the following terms and conditions.- This certificate shall be valid for a period specified in the certificate the certificate shall not be transferable the holder of the certificate shall conduct the business under his own hand and seal a photocopy of registration certificate shall be displayed prominently at a conspicuously place of business the certificate shall be made available for inspection to the emigration authorities, law enforcement authorities and employers, the certificate shall be produced on demand for satisfaction of the bona fides of the recruiting agent, when such demand is made by an emigrant, the holder of the certificate shall conduct the business from the place indicated in certificate. For opening a recruitment centre at a place other than the place indicated in the certificate, the holder of the certificate shall obtain the prior permission of the registering authority (or an officer specially authorized by the registering authority), the holder of the certificate shall not employ sub-agents for the purpose of conducting or carrying on his business, and the holder of the certificate shall maintain the following records at his place of business and shall make them available for inspection on demand by Protector General of Emigrants or the Protector of Emigrants,- A register of receipt of charges from emigrants recruited, in the form of an original acquittance roll containing the signature of each emigrant from whom the charge has been received. Each such register shall be with reference to a demand for recruitment. The register shall be maintained as permanent records, a register and records of the amount and Pre-paid Ticket Advices along with their photo copies received from the employers, identified demand wise, a register containing details of expenses incurred on the recruitment of emigrants demand wise supported by the documents, individual folders for each employer whose demand of labor, the holder of the certificate has processed, proposes to process or is processing, bio-data of each emigrant recruited by the holder of the certificate, copies of employment contracts of each emigrant as authenticated by the Protector of Emigrants, Original demand letter, power of attorney and correspondence with the employers, All documents relating to the recruitment of emigrants, including office copies of all advertisements issued, letters of interview and correspondence with the applicants, original award sheets leading to the selection, names and addresses of persons involved in the selection process, copies of letters of appointments, trade-testing particulars.

A register of visas received from the employers, giving separate account of block and individual visas.

A register of claims for all compensations, (including for injury or death) made by the emigrants or their dependents, recruited by the holder of the certificate giving the name, address of the emigrant, emigration number , country of employment, nature of compensation (including the details in regard to the circumstances leading to the claim), address of the recipients and the name and address of the employer, and the receipt in original in token having made the payment of compensation, and Such other records as may be required to be maintained by the registering authority.

The holder of certificate shall file a return every month in Form IV to the Protector General of Emigrants or the Protector of Emigrants specified by the Protector General in this behalf, by the 10^th of the succeeding month.

Copy of each advertisement for recruitment of the emigrants shall be endorsed to the Protector of Emigrants

The holder of the certificate shall ensure that the employer observes the terms and conditions of the contracts, and

The holder of the certificate shall not charge any amount from the emigrant towards the repatriation expenses

The Certificate shall be in Form V.

(1) Application for permits. The application for issue of the permits for recruitment by foreign employers shall be in Form VI.

The application for issue of permits for recruitment by Indian employers for foreign hobs shall be in Form VII.

The permit shall be subject to he following conditions, namely :-

(i) The permit is not transferable

The permit is valid for a period of six months from the date of issue or the date of completion of the recruitment whichever is earlier.

Workers recruited on the strength of his permit shall not be repatriated on the ground that they do not possess the required skill

The holder of the permit shall not obtain the assistance of recruiting agent in any manner.

The employment agreement with the worker shall be signed by the holder of the permit.

The holder of the permit shall be under obligation to treat the contract entered into with the worker as enforceable under the Labor Laws of the country of employment. It shall be his responsibility to file the copies of the contracts with the concerned authorities in the country of employment.

The holder of the permit shall not supply manpower recruited on the strength of this permit to any other agency or concern.

The holder of the permit shall be responsible for the general welfare and redressal of specific grievances of the workers recruited on the strength on the permit during the period of contract.

The holder of the permit shall not extend the services of a worker after the expiry of a contract without entering into a fresh contract or without extending the existing contract.

The holder of the permit shall notify to the Indian Mission in the country f employment each case of death or disability of a worker within 48 hours of the occurrence of the event. Similarly information should be communicated to the next of kin in India in case of disability/death within 48 hours.

The holder of the permit is prohibited from supplying manpower for a work in another country to a country other than the country from which the permit has been issued.

(1) on receipt of the application, the competent authority may verify the facts contained in the application and may make the following enquiries to ascertain that the terms and conditions of employment are not discriminatory or exploitative.- The basis on which the demand has been computed the principal on which skill have been classified job contents of a post required to be filled scope of future prospects in various categories of jobs structure of supervisory control, grievances procedure followed, and general reputation of the applicant and reports of specific misconduct, if any

A permit issued under Section 17 of the Act shall be in Form VIII and shall be valid for a period of (one year) from the date of its issue or till the recruitment of the persons for whose recruitment such permit is issued is completed, whichever is earlier.

In case of the employer is not able to complete the recruitment within six months, then he may make an application under Section 18 of the Act for an extension of the period of validity of the permit, stating the reasons therein for not completing the recruitment within the prescribed period. The prescribed authority may extend the validity of the permit by such further period as it may think fit but not exceeding three months at a time.

(1) A foreign employer who has been granted a permit under sub-section (2) of Section 15 of the Act shall on arrival in India submit to the Protector General of Emigrants a certified copy of the permit and thereafter may proceed to make recruitment.

Where the permit under sub-section (2) of Section 15 has been issued for recruitment of persons not more than two in number and where such recruitment is being made on the basis of postal communication or personal contact, a copy of the permit certified by the Indian Mission in the country of employment can be filed by such person himself.

(1) Every application made under sub-section (2) of Section 22 of the Act shall be made in Form IX by the applicant directly or through the recruiting agent if any or through the employer concerned and shall be accompanied by,- A true copy of the demand verified and authenticated by the Indian Mission in the country of employment a true copy of the power of attorney given by the employer to the recruiting agent verified and authenticated by the Indian Mission I the country of employment.

A true copy of the agreement under sub section (3) of Section 22 of the Act verified and authenticated by the Indian Mission in the country of employment

A statement setting out the particulars of matters prescribed under sub-rule (2) and not provided in the agreement.

A statement of additional conditions, if any

A statement as to the provision by way of security for meeting the expenses which may be incurred in case it becomes necessary to arrange for the repatriation to India of the applicant. This statement shall be verified and authenticated by the Recruiting Agent in case the applicant is recruited by him, and

A demand draft of rupees one hundred, drawn in favor of the Protector General of Emigrants as fee for emigration clearance.

An agreement under sub-section (3) of Section 22 shall provide for the following matters :- Period of employment/place of employment, wages and other conditions of service free food or food allowance provision free accommodation provision in regard to disposal, or transportation to India, of dead body of the emigrant, working hours, overtime allowance, other working conditions, leave and social security benefits as per local labor laws to-and-fro air-passage at the employers cost and mode of settlement of disputes Emigration clearance under sub section (1) of section 22 of the Act shall be given (by making) an entry in corporation grant of emigration clearance to an emigrant for the country of employment for the period of contract and the attestation number of the Mission on the demands should be made in the passport of the emigrant by the Protector of Emigrants.

(1) Where an emigrant has been recruited directly by a foreign employer, the emigrant shall be required to deposit one way return fare calculated form the place of employment to the place of origin on the basis of the International Air Transport Association fare structure as security.

Where the liability for bearing the cost of repatriation falls on the emigrant, security deposited by him under sub-rule (2) shall be utilized for his repatriation on the orders of the Protector of Emigrants.

(1) Every appeal presented to the Central Government under Section 23 of the Act shall be in the form of a memorandum signed by the appellant. The memorandum shall be in triplicate and accompanied by a copy of the order appealed against and a demand draft of (rupees one hundred) drawn in favor of the Union of India towards the fee for the appeal.

The Memorandum shall set forth concisely the grounds of objection to the order appealed against and such ground shall be numbered consecutively, and shall specify- (i) The address at which notices or other processes may be served on the appellant, and the date on which the order appealed against was served on the appellant.

Where the memorandum is presented after the expiry of the period of thirty days referred to in sub section (2) of section 23, it shall be accompanied by a petition, in triplicate, duly verified and supported by the documents, if any, relied upon by the appellant, showing cause how the appellant had been prevented from preferring the appeal with the said period of thirty days.

Any notice required to be served on the appellant shall be served on him in the manner prescribed in Rule 18, at the address for service specified in the memorandum.

(1) on receipt of an appeal under Rule 18, the Appellate Authority shall send a copy of the memorandum of appeal to the registering authority or the competent authority or the Protector of Emigrants or the prescribed authority against whose order the appeal has been presented.

The Appellate Authority shall the issue notices to the appellant and the registering authority or the competent authority or the Protector Emigrants or the prescribed authority, as the case may be, fixing a date for hearing of the appeal.

On the date fixed for the hearing of the appeal, or any other day to which the hearing of the appeal may be adjourned, the appellant as well as the representative of the registering authority or the competent authority or the Protector of Emigrants or the prescribed authority, as the case may be, shall be heard.

Where on the date fixed, or any other day to which the hearing of the appeal may be adjourned, the appellant fails to appear when the appeal is called on for hearing, the Appellate Authority may decide the appeal on the basis of the records of the case.

The order of Appellate Authority shall be in writing and shall state briefly the grounds for the decision and shall also be signed by the Appellate Authority.

Any person who has filed an appeal under section 23 of the Act may appoint a pleader, advocate or any other person to appear, plead and act on his behalf before the Appellate Authority.

Where a question arises before a Protector of Emigrants as to whether a person intending to depart from India is or is not an emigrant shall be decided by the Protector of Emigrants after holding an enquiry in the following manner :- He may require the presence of the concerned person on an appointed day and time, he may also require the concerned person to produce evidence relating to the present occupation his financial status and Income certificate of sponsorship from the foreign country the source of financing of the journey the source of the receipt of foreign exchange, and thereafter he shall pass speaking order and copy of the same shall be provided to the person concerned and an endorsement to this effect shall be made in the passport.

Where the competent authority or the registering authority has reason to believe that it is expedient to forfeit the whole or any part of security furnished by any person for being utilized for such purpose and in such manner as may be specified in the order, he may, after giving a notice to this effect to such person and thereafter giving him an opportunity to represent his case, by order in writing, forfeit the whole or any part of the security.

(1) The protector General of Emigrants, the registering authority, the competent authority and every Protector of Emigrants shall, for the purpose of discharging their functions under this Act, have the same powers as are vested in a court under the Code of Civil Procedure, 1908 while trying a suit, in respect of the following matters, namely :- Summoning and enforcing the attendance of witnesses, requiring any public record or copy thereof, from any court or office, requisitioning any public record or copy thereof from any court or office receiving evidence on affidavits, and issuing commissions for the examination of witnesses or documents.

Every proceeding before the Protector General of Emigrants, or the registering authority or the competent authority or a Protector of Emigrants shall be a judicial proceeding within the meaning of sections 193 and 228 of the Indian Penal Code and the Protector of Emigrants, the registering authority, the competent authority, and every Protector of Emigrants shall be deemed to be a civil court for the purpose of Section 195 and Chapter XXVI of the Code of Criminal Procedure , 1973

The charges which the recruiting agent may recover from an emigrant in respect of services rendered shall not exceed (rupees five thousand in the case of skilled workers, rupees three thousand in the case of semi skilled workers, rupees two thousand in the case of unskilled workers and other than the above categories rupees ten thousand) for which the recruiting agent shall give a receipt to the emigrant.

A notice or an order issued under these rules shall be served on any person in the following manner, that is so to say by delivering or tendering the notice or order to that person or his duly authorized agent, or by sending a notice or order to him by Registered Post with acknowledgement due the address of his place or residence or his last known place of residence or the place where he carries out or last carried out business or personally works or last worked for gain, or if the notice or order cannot be served under clause (a) or clause (b) by affixing it on the outer door or some other conspicuous part of the premises in which that person resides or is know to have last resided, or carries out or last carried out business or personally works or last worked for gain and that written report thereof should be witnessed by two persons.

Where an order suspending the operation of the registration certificate of the recruiting agent has been issued by registering authority, under sub-section (2) of Section 14 of the Act, the certificate of that recruiting agent may be withdrawn by the registering authority, for the period for which the suspension of certificate has been ordered and for the periods of further extensions of suspension of such certificate, if any.