7. [ Application for registration as recruiting agent.
(1)Any person intending to engage in India in the business of recruitment for an employer may make an application for registration under section 11 of the Act to the registering authority in Form I.(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.]
