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Emigration Act, 1983 9. Issue of permit.- (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.    |
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