Emigration Act, 1983
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.