(2)[ An agreement under sub-section (3) of section 22 shall provide for the following matters-:-(i)period of employment/place of employment;(ii)wages and other conditions of service;(iii)free food or food allowance provision;(iv)free accommodation;(v)provision in regard to disposal, or transportation to India, of dead body of the emigrant;(vi)working hours, overtime allowance, other working conditions, leave and social security benefits as per local labour laws;(vii)to-and-fro air-passage at the employers' cost; and(viii)mode of settlement of disputes.][* * *] [ R. 15-A omitted by G.S.R. 658(E), dated 15.10.2007 (w.e.f. 15.10.2007).]
