- [(1) An ordinary passport for persons other than children below the age of 15 years, containing thirty-six pages or sixty pages shall be in force for a period of 10 years [* * *] [Substituted by G.S.R. 605(E), dated 5.10.1998 (w.e.f. 8.10.1998)] from the date of its issue.(1-A) An ordinary passport for a child below the age of 15 years, containing thirty-six pages shall be in force for a period of 5 years from the date of its issue or until the child attains the age of 15 years, whichever is earlier.](2)An India-Bangladesh passport shall continue in force for a period of three years from the date of its issue.(3)An India-Sri Lanka passport shall continue in force for a period of four years from the date of its issue.(4)An emergency certificate shall continue in force for a period of [six months] [ Substituted 'three months' by Notification No. G.S.R. 339(E), dated 6.4.2018 (w.e.f. 11.12.1980)] from the date of its issue.(5)[ A certificate of identity shall continue in force for a period of ten years from the date of its issue.] [ Substituted by G.S.R. 527(E), dated 9.7.2001 (w.e.f. 13.7.2001).](6)A diplomatic and an official passport shall continue in force for a period to be decided in each case by the Central Government or the passport authority which issues the passport:Provided that the total life of a diplomatic or an official passport shall be ten years from the date of its issue.(7)[ The passport for Haj pilgrims shall be valid for a period of eight months from the date of issue.] [ Inserted by G.S.R. 390 (E), dated 4.6.2009 (w.e.f. 5.6.2009).]
