Section 8 in Inter-State Migrant Workers (Regulation of Employment and Conditions of Service) (Punjab) Rules, 1983
8. Matters to be taken into account in granting or refusing a licence.
- [Section 35(2)(c)] - In granting or refusing to grant a licence the licensing officer shall take the following matters into account, namely :-(a)Whether the applicant -(i)is a minor, or(ii)is of unsound mind and stands so declared by a competent court, or(iii)is an undischarged insolvent, or(iv)has been convicted at any time during the period of five years immediately preceding the date of application of an offence which, in the opinion of the State Government, involves moral turpitude;(b)Whether any order has been made in respect of the applicant under sub-section (1) of section 10, and if so, whether a period of three years has elapsed from the date of that order;(c)Whether the fee for the application has been deposited at the rates specified in rule 12; and(d)Whether security, wherever necessary, has been deposited by the applicant at the rate specified in sub-rule (1) of rule 10.
