Section 30 in The Immigration and Foreigners Act, 2025
30. Power to make rules.
(1)The Central Government may, by notification, make rules for carrying out the purposes of this Act.(2)In particular, and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely:-(a)such other functions to be carried out by Immigration Officer under clause (h) of section 2;(b)the conditions subject to which the other travel document issued under clause (m) of section 2;(c)the conditions subject to which the passport issued under clause (n) of section 2;(d)the authority authorised to grant visa under clause (t) of section 2;(e)such other functions to be performed by the Bureau of Immigration under sub-section (1) of section 5;(f)the manner of appointment of officers of the Bureau of Immigration under sub-section (2) of section 5;(g)the other functions which shall vest in the officers appointed by the Central Government as Commissioners of the Bureau of Immigration under sub-section (3) of section 5;(h)the conditions and the manner subject to which the foreigners on arrival in India shall be required to register with the Registration Officer under section 6;(i)the manner of submission of the information of foreigners to the Registration Officer by the keeper of accommodation under section 8;(j)the manner of submission of the information of foreigners to the Registration Officer by the Universities and Educational Institutions under section 9;(k)the manner of submission of the information of foreigners to the Registration Officer by the hospitals, nursing homes and other medical institutions under section 10;(l)the authority and the manner for change of name of a foreigner subject to a specific permission under sub-sections (1) and (2) of section 12;(m)the restriction of the dispatch of such articles to or for a foreigner under sub-section (3) of section 13;(n)the conditions subject to which the civil authority may exercise the power to control places frequented by foreigners under section 14;(o)the form, particulars, the manner and the time within which the information to be furnished by carrier to the civil authority or Immigration Officer under sub-section (1) of section 17;(p)the appellate authority, form, manner and the fee to be accompanied for filing an appeal under sub-section (4) of section 17;(q)the information to be required by District Magistrate or any Commissioner of Police from the carrier under sub-section (7) of section 17;(r)the form, manner and such particulars to be submitted by the carrier to the Immigration Officer under sub-section (12) of section 17;(s)the appellate authority, form, manner and the fee to be accompanied for filing an appeal under sub-section (2) of section 19;(t)any matter which is to be or may be prescribed or in respect of which provision is to be made by rules.
