Emigration Act, 1983
41. Power to exempt.-
(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.