AdvocateKhoj
Login : Advocate | Client
Home Post Your Case My Account Law College Law Library
  
  
    

Emigration Act, 1983

(Act no. 31 of 1983)

Contents
Sections Particulars
  Preamble
Chapter I Preliminary
1 Short, extent, application and commencement
2 Definitions
Chapter II Emigration Authorities
3 Protectors of Emigrants
4 General duties of Protectors of Emigrants
5 Power to authorize persons to exercise functions of a Protector
6 Emigration check posts
7 Other emigration officers and staff
8 Emigration officers to be public servants
Chapter III Registering authority
9 Registering authority
10 No person to functions as recruiting agent without a valid certificate
11 Application for registration
12 Terms and conditions of registration
13 Renewal of registration
14 Cancellation, Suspension, etc., of a certificate
Chapter IV Permits for Recruitment by Employers
15 Competent authority
16 Recruitment by employers to be through recruiting agent or permit
17 Procedure for obtaining permits
18 Period of validity of permit
19 Registration of certain permits
20 Cancellation or suspension of a permit
21 Power to exempt
22 Requirement, etc., as to emigration clearance
Chapter V Appeals
23 Appeals
Chapter VI Offences and Penalties
24 Offences and Penalties
25 Offences by companies
26 Offences to be cognizable
27 Previous sanction of Central Government necessary
28 Punishment to be without prejudice to any other action
Chapter VII Miscellaneous
29 Determination of question as to whether a person is an emigrant
30 Power to prohibit emigration to any country in interest of the general public, etc
31 Power to prohibit emigration due to outbreak of epidemics, civil disturbances, etc., in a country
32 Power to prohibit emigration of any class or category or persons
33 Provisions as to security
34 Refund of security
35 Power to search, seize and detain persons, conveyance etc
36 Returns and registers
37 Authorities and officers to have certain powers to civil court
38 Power to give directions
39 Effect of other laws
40 Delegation
41 Power to exempt
42 Act not to apply to certain emigrants
43 Power to make rules
44 Notifications and rules to be laid before Parliament
45 Repeal of Act 7 of 1922. Short title and commencement
Rules
1 Short title and commencement
2 Definitions
3 Amount of security
4 Validity of certificate
5 Renewal of Certificate
6 Terms and conditions of the certificate
7 Permits for recruitment by employers
8 Conditions of permit
9 Issue of permit
10 Application for emigration clearance
11 Direct recruitment by foreign employer
12 Form of appeal
13 Procedure before the appellant authority
14 Contents of the order in appeal
15 Representation of party
16 Procedure for deciding emigrant status
17 Forfeiture of security deposit
18 Authorities and officers to have certain power of civil courts
19 Service charges
20 Service of notice and orders
20A Withdrawal of the Certificate of Registration of Recruiting Agent during Suspension.


Bare Acts Back




  

Client Area | Advocate Area | Blogs | About Us | User Agreement | Privacy Policy | Advertise | Media Coverage | Contact Us | Site Map
Powered by Neosys Inc
Information provided on advocatekhoj.com is solely available at your request for informational purposes only and should not be interpreted as soliciting or advertisement