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Report No. 175
The Foreigners (Amendment) Bill, 2000
Contents
Foreigners (Amendment) Bill, 2000
1.
Reference to the Law commission
2.
Problem of illegal Migration
3.
Situational Review
Causes of migration
Failure of agencies in checking the menace
4.
Recommendations of the Estimates committee
5.
Conference of chief Ministers and chief secretaries
6.
Report of the Governor of Assam on Illegal Migration
7.
Public Interest Litigation
Status Report filed by the Union of India in the Supreme Court
Status Report by the state of west Bengal
8.
Existing Legal Framework
A number of orders have been issued by the central Government in exercise of the powers conferred by sections 3, 3A, 4 and 8 of the Act. They are as follows
9.
Case-Law
In the following cases the Courts have interpreted the object and scope of the Act
10.
The Foreigners (Amendment) Bi11, 1998
11.
Parliamentary standing committee on Foreigners (Amendment) Bill
12.
Views of the states and Union Territories
13.
The scheme of amendments proposed by the Law commission
14.
Recommendations
Annexure I
The Foreigners (Amendment) Bill, 2000
1.
Short title and commencement
2.
Substitution of long title
3.
Insertion of new sections 7B to 7U
7B.
Immigration Authorities
7C.
General Duties of Immigration Officers
7D to 7G.
Points or ports of entry
7H.
Persons belonging to certain classes not to be admitted
7-I.
Persons refused entry to be deported
7-J.
Detention pending examination of Foreigners while Disembarking in India
7-K.
Facilitation Centres and Detention of Foreigners
7-L.
Determination of guestion as to whether a person is an illegal entrant
7-M.
Removal Order
7-N.
Detention pending enquiry and pending deportation
7-O.
Establishment of Immigration Tribunals
7-P.
Appeal against Removal Order
7-Q.
Immigration Courts
7-R.
Special Provisions regarding Bail
7-S.
Deportation of illegal entrants
7-T.
Power to search, seize and detain persons, conveyance, etc
7-U.
Authorities and officers to have certain powers of civil court
4.
Insertion of new sections 12A and 12B
5.
Substitution of new sections for section 14
6.
Insertion of new section 15A
7.
Insertion of new section 16A
8.
Repeal and transfer of Proceedings
9.
Transfer of other cases
Annexure II
Questionnaire
Annexure III
Response of the States and Union territory Administrations to the questionnaire in the tabulated form
References
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