Report No. 175

Annexure-II

Questionnaire

The Ministry of Home Affairs addressed the following questions to the State Governments and Union territory Administrations.

(i) Whether the proposed amendment to section 14 which, inter alia, provides for higher punishment for serious offences consequently making them triable by the court of session and rendering the grant of bai1 more difficult, is sufficient? If not, suggestions with regard to the amendment of the said section may be spelt out.

(ii) Whether other provisions of the Act also need amendment to make it more purposeful and effective to deal with the problem of infiltration?

(iii) What has been your experience in the implementation of the Foreigners Act and what difficulties have you come across in this process?

(iv) Whether the proposed amendment would necessitate strengthening of Passports Act/Citizenship Act?

(v) Do you have any other suggestions to make?