(2)The service charges referred to in sub-rule (1) shall include the following, namely:-(a)scouting and selecting skilled or trained candidates from different parts of the country;(b)cost of advertisements;(c)cost of trade test fees, wherever applicable;(d)attestation charges for certificates;(e)cost of domestic travel or lodging and boarding for conducting of interviews by the recruiting agent;(f)recurring annual cost of enhanced Bank Guarantee, wherever applicable;(g)cancellation charges imposed by foreign employers on recruiting agents when candidates refuse to travel and want early repatriation;(h)administrative cost of running head office and branch offices for the ease of recruiting of emigrants.
