Report No. 47

XIII. Amendments in the Passports, Act, 1967

Clause to be added in section 10(3), Passports, Act.¹

"(ee) if an officer of such rank as the Central Government may notify in this behalf certifies that an investigation in respect of an offence alleged to have been committed by the holder of the passport or travel document is pending before any authority in India and that the continued presence in India of the holder of the passport or travel document is necessary in the interest of the efficient conduct and completion of the investigation."

1. See para. 15.35 of the Report.

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