(3)Every application under sub-section (2) shall be accompanied by—(a)a true copy (verified and authenticated in the prescribed manner) of the agreement with respect to the employment for the taking up of which the applicant proposes to emigrate and where such agreement does not provide for all or any of the prescribed matters, also a statement (verified and authenticated in the prescribed manner) setting out the particulars with respect to such matters;(b)a statement (verified and authenticated in the prescribed manner) as to the provision by way of security for meeting the expenses which may be incurred in case it becomes necessary to arrange for the repatriation to India of the applicant;(c)a receipt evidencing the payment of the prescribed fee;(d)such other relevant documents or copies of relevant documents as may be prescribed.
