13. Issue of permit. - (1) On receipt of the application, the competent authority may verify the facts contained in the application and may make the following enquiries to ascertain that the terms and conditions of employment are not discriminatory or exploitative-:-
(a)the basis on which the demand has been computed;(b)the principle on which skills have been classified;(c)job contents of a post required to be filled;(d)scope of future prospects in various categories of jobs;(e)structure of supervisory control;(f)grievances procedure followed; and(g)general reputation of the applicant and reports of specific misconduct, if any.(2)A permit issued under section 17 of the Act shall be in Form VIII and shall be valid for a period of [one year] from the date of its issue or till the recruitment of the persons for whose recruitment such permit is issued is completed, whichever is earlier.[(2-A) The permit shall be issued only after the applicant furnishes a bank guarantee of ten thousand rupees for every person intended to be recruited subject to a minimum of one lakh rupees and a maximum of twenty lakh rupees, valid for a period of one year over and above the duration of the employment contract.] [ Inserted by G.S.R. 511(E), dated 9.7.2009 (w.e.f. 9.7.2009).](3)In case the employer is not able to complete the recruitment within [one year] [Substituted by G.S.R. 773(E), dated 25.11.2004, for " six months" (w.e.f. 25.11.2004).], then he may make an application under section 18 of the Act for an extension of the period of validity of the permit, stating the reasons therein for not completing the recruitment within the prescribed period. The prescribed authority may extend the validity of the permit by such further period as it may think fit but not exceeding three months at a time.
