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Union of India - Section

Section 25 in The Emigration Rules, 1983

25. [ Service charges. [Substituted by Notification No. G.S.R. 1510(E), dated 14.12.2017 (w.e.f. 30.12.1983).]

(1)No recruiting agent shall collect from the worker the service charges more than a maximum of thirty thousand rupees, in respect of services provided by it to that worker and the recruiting agent shall issue a receipt to the worker for the amount collected by it in this regard.
(2)The service charges referred to in sub-rule (1) shall include the following, namely:-
(a)scouting and selecting skilled or trained candidates from different parts of the country;
(b)cost of advertisements;
(c)cost of trade test fees, wherever applicable;
(d)attestation charges for certificates;
(e)cost of domestic travel or lodging and boarding for conducting of interviews by the recruiting agent;
(f)recurring annual cost of enhanced Bank Guarantee, wherever applicable;
(g)cancellation charges imposed by foreign employers on recruiting agents when candidates refuse to travel and want early repatriation;
(h)administrative cost of running head office and branch offices for the ease of recruiting of emigrants.
(3)The service charges referred to in sub-rule (1) shall not include the following, namely:-
(a)Embassy or Consular visa fees charged by the foreign Missions or consulates in India;
(b)pre employment medical check-up cost.;
(c)air ticket to destination country;
(d)boarding and lodging charges of the emigrant before deployment, if any; and
(e)the goods and services tax as applicable:
Provided that the charges under this sub-rule, except goods and services tax, shall be borne by the foreign employer.
(4)
(a)The service charges shall be collected by the recruiting agent only through digital payments or bank draft.
(b)Every recruiting agent shall give an `undertaking' as prescribed in annexure-I in stamp paper of rupees one hundred value and shall be notarized.
(5)Every recruiting agent shall also display in his or her premises a board indicating the maximum allowed service charge to be collected as well as the mode of payment, along with Pravasi Bharatiya Bima Yojana Insurance charges and Pre-Departure Orientation Training.]