- (i) This Scheme shall be mandatory for all citizens of India who apply for and obtain an emigration clearance as required under the Emigration Act, 1983 (31 of 1983) as well as emigrants going for overseas employment for various professions falling under work categories covered under Section 2(o) of Emigration Act, 1983 irrespective of the passport category.(ii)The benefits under this Scheme shall not apply in the event of war or internal conflict in the country to which the citizen of India holding the said policy has gone for work or where Government travel advisory not to travel is in place.
