Emigration Act, 1983

8. Conditions of permit.-

The permit shall be subject to he following conditions, namely :-

(i) The permit is not transferable

The permit is valid for a period of six months from the date of issue or the date of completion of the recruitment whichever is earlier.

Workers recruited on the strength of his permit shall not be repatriated on the ground that they do not possess the required skill

The holder of the permit shall not obtain the assistance of recruiting agent in any manner.

The employment agreement with the worker shall be signed by the holder of the permit.

The holder of the permit shall be under obligation to treat the contract entered into with the worker as enforceable under the Labor Laws of the country of employment. It shall be his responsibility to file the copies of the contracts with the concerned authorities in the country of employment.

The holder of the permit shall not supply manpower recruited on the strength of this permit to any other agency or concern.

The holder of the permit shall be responsible for the general welfare and redressal of specific grievances of the workers recruited on the strength on the permit during the period of contract.

The holder of the permit shall not extend the services of a worker after the expiry of a contract without entering into a fresh contract or without extending the existing contract.

The holder of the permit shall notify to the Indian Mission in the country f employment each case of death or disability of a worker within 48 hours of the occurrence of the event. Similarly information should be communicated to the next of kin in India in case of disability/death within 48 hours.

The holder of the permit is prohibited from supplying manpower for a work in another country to a country other than the country from which the permit has been issued.

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