The Emigration Act, 1983

45 sections.

Section 1 — Short title, extent, application and commencement.
Section 2 — Definitions.
Section 3 — Protectors of Emigrants.
Section 4 — General duties of Protectors of Emigrants.
Section 5 — Power to authorise persons to exercise functions of a Protector.
Section 6 — Emigration check-posts.
Section 7 — Other emigration officers and staff.
Section 8 — Emigration officers to be public servants.
Section 9 — Registering authority.
Section 10 — No person to function as recruiting agent without a valid certificate.
Section 11 — Application for registration.
Section 12 — Terms and conditions of registration.
Section 13 — Renewal of registration.
Section 14 — Cancellation, suspension, etc., of a certificate.
Section 15 — Competent authority.
Section 16 — Recruitment by employers to be through recruiting agent or under permit.
Section 17 — Procedure for obtaining permits.
Section 18 — Period of validity of permit.
Section 19 — Registration of certain permits.
Section 20 — Cancellation or suspension of a permit.
Section 21 — Power to exempt.
Section 22 — Requirement, etc., as to emigration clearance.
Section 23 — Appeals.
Section 24 — Offences and penalties.
Section 25 — Offences by companies.
Section 26 — Offences to be cognizable.
Section 27 — Previous sanction of Central Government necessary.
Section 28 — Punishment to be without prejudice to any other action.
Section 29 — Determination of question as to whether a person is an emigrant.
Section 30 — Power to prohibit emigration to any country in the interests of the general public, etc.
Section 31 — Power to prohibit emigration due to outbreak of epidemics, civil disturbances, etc., in a country.
Section 32 — Power to prohibit emigration of any class or category of persons.
Section 33 — Provisions as to security.
Section 34 — Refund of security.
Section 35 — Power to search, seize and detain persons, conveyance, etc.
Section 36 — Returns and registers.
Section 37 — Authorities and officers to have certain powers of civil court.
Section 38 — Power to give directions.
Section 39 — Effect of other laws.
Section 40 — Delegation.
Section 41 — Power to exempt.
Section 42 — Act not to apply to certain emigrants.
Section 43 — Power to make rules.
Section 44 — Notifications and rules to be laid before Parliament.
Section 45 — Repeal of Act 7 of 1922.

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