15. Application for emigration clearance. - (1) Every application made under sub-section (2) of section 22 of the Act shall be made in Form IX by the applicant directly or through the recruiting agent, if any or through the employer [including Indian employers permitted under rule 11(2)] concerned and shall be accompanied by,--
(a)a true copy of the demand verified and authenticated by the Indian Mission in the country of employment;(b)a true copy of the power of attorney given by the employer to the recruiting agent verified and authenticated by the Indian Mission in the country of employment;(c)a true copy of the agreement under sub-section (3) of section 22 of the Act verified and authenticated by the Indian Mission in the country of employment;(d)a statement setting out the particulars of matters prescribed under sub-rule (2) not provided in the agreement;(e)a statement of additional conditions, if any;(f)a statement as to the provision by way of security for meeting the expenses which may be incurred in case it becomes necessary to arrange for the repatriation to India of the applicant. This statement shall be verified and authenticated by the recruiting agent in case the applicant is recruited by him; and(g)[ a demand draft of [rupees two hundred] [ Substituted by S.O. 159(E), dated 28.2.1996.], [drawn in favour of the Protector General of Emigrants as fee for emigration clearance;] [ Substituted by S.O. 159(E), dated 28.2.1996.](h)[ an insurance policy providing insurance cover for the intending emigrant for the period of employment contract.] [ Inserted by G.S.R. 511(E), dated 9.7.2009 (w.e.f. 9.7.2009).](2)[ An agreement under sub-section (3) of section 22 shall provide for the following matters-:-(i)period of employment/place of employment;(ii)wages and other conditions of service;(iii)free food or food allowance provision;(iv)free accommodation;(v)provision in regard to disposal, or transportation to India, of dead body of the emigrant;(vi)working hours, overtime allowance, other working conditions, leave and social security benefits as per local labour laws;(vii)to-and-fro air-passage at the employers' cost; and(viii)mode of settlement of disputes.][* * *] [ R. 15-A omitted by G.S.R. 658(E), dated 15.10.2007 (w.e.f. 15.10.2007).]
