(1)No foreigner shall, without the permission in writing of the civil authority, either enter any premises relating to [or accept employment in, or in connection with,(i)any undertaking for the supply to Government or to the public of light, petroleum, power or water; or(ii)any other undertaking which may be specified by the Central Government in this behalf.][(1-A) No foreigner employed without the permission in writing of the civil authority before the commencement of the Foreigners (Amendment) Order, 1964, in any undertaking referred to in clause (i) of sub-paragraph (1) shall remain employed in such undertaking, without the permission in writing of the civil authority, after the expiry of a period of three months from the commencement of the Foreigners (Second Amendment) Order, 1964.(1-B) No foreigner employed in any undertaking specified in clause (ii) of sub-paragraph (1) before the undertaking was so specified shall remain employed in such undertaking, without the permission in writing of the civil authority, after the expiry of a period of one month from the date of commencement of the Foreigners (Second Amendment) Order, 1964, or the date on which the undertaking was so specified, whichever is later] [Inserted by G.S.R. 1108, dated 30.7.1964.]:[Provided that no Pakistani national shall remain employed in any such undertaking as is referred to in clause (ii) of sub-paragraph (1), which has been, or may be specified after the 1st September, 1965, unless he has obtained permission in writing from the civil authority within twenty-four hours from the date of commencement of the Foreigners (Second Amendment) Order, 1964 or from the date on which the undertaking is so specified, whichever is later.] [Added by G.S.R. 1476, dated 29.9.1965.]
