U.S. Citizenship and Immigration Services

U.S. Citizenship and Immigration Services (USCIS)

Agency

  1. Homeland Security Department agency charged with administering federal immigration laws. The USCIS facilitates entry into the United States of persons legally admissible as immigrants or visitors; grants certain benefits to those seeking asylum, temporary or permanent resident status, or naturalization; and determines eligibility for adoption of children living outside the United States.