| 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. |
