(2)The application referred to in sub-rule (1) shall be accompanied with a [fee of twenty-five thousand rupees in cases covered under Rule 8(a) and ten thousand rupees in cases covered under Rule 8(b)] payable by a bank draft issued in favour of the Pay and Accounts Officer, Ministry of Overseas Indian Affairs, New Delhi and shall contain the following particulars and documents, namely:-(i)a copy of the applicant's bachelor's degree or two years diploma or equivalent from a recognised university or institute;(ii)a copy of the balance sheet of the previous financial year or a statement of accounts showing the assets and liabilities of the applicant, duly verified by a chartered accountant having a certificate of practice under the Chartered Accountants Act, 1949 (38 of 1949), showing the financial soundness of the applicant;(iii)a copy of the income tax returns for the last three consecutive years;(iv)an affidavit in Form II, executed by the applicant before a Magistrate or Notary Public.]
