ANNEXURE ‘F’

SPECIMEN VERIFICATION CERTIFICATE (FOR PASSPORT UNDER TATKAAL ONLY) (On official letter head of verifying authority)

 

(To be given in Duplicate* along with Standard Affidavit as at Annexure “I”)

 

Reference Number                                                                                                                         Applicant’s Photo Verification Certificate

 

 This is to certify that Sh./Smt./Kum. ……………………….. son/wife/daughter of …………………. whose personal particulars are given below, has good moral character and reputation and that after having read the provisions of Section 6(2) of the Passports Act, 1967, I certify that these provisions are not attracted in case of this applicant and I, recommend issue of an Indian Passport to him/her. Applicant has been staying at his/her address continuously for the last one year.

Date of Birth ………………………………..

Place of Birth ………………………………..

Educational Qualification ………………………………..

Profession (Govt./Private Service/Others) ………………………………..

Permanent Address ………………………………..

Present Address ………………………………..

Place Office Address with location

Date:

Signature …………………

Office seal

 

Full Name ………………

Designation ……………

I Card No. …………….

(Enclose a photocopy of I Card)

Telephone No. (O)…………….

(R)…………..

Mobile No………………

 

Notes:

1.       The applicant’s passport size photograph is also required to be affixed on the Verification Certificate and attested by the officer issuing the Verification Certificate with his/her signature and rubber stamp put in such a way that half the signature and stamp appear on the photograph and half on the certificate.

2.       If the applicant has resided at more than one place during the last one year, then all previous addresses with the relevant dates should be mentioned.

3.       This Verification Certificate may be got signed by any of the following:

a.       An Under Secretary/Deputy Secretary/Director/Joint Secretary/Add. Secretary/Special Secretary/Secretary/Cabinet Secretary to Government of India

b.      A Director/Joint Secretary/Additional Secretary/Special Secretary/Chief Secretary to a State Govt.

c.       A Sub-Divisional Magistrate/First class Judicial Magistrate/Additional DM/District Magistrate of the district of residence of applicant.

d.      A District Superintendent of Police, DIG/IG/DGP of the district of residence of applicant.

e.      A Major and above in the army, Lt. Commander and above in the Navy and Sq. Leader and above in the Air Force

f.        The General Manager and above of a Public Sector Undertaking

g.       All members of any All India Service or Central Service who are equivalent to or above the rank of an Under Secretary to the Government, i.e. with Grade pay of Rs.6,600/- and above.

h.      Resident Commissioners/Additional Resident Commissioners of all State Governments based in Delhi.

i.         Concerned Tehsildars or concerned SHOs for an applicant staying in the area under his/her jurisdiction.

j.        The Chairmen of the Apex Business Organizations, i.e. FICCI, CII and ASSOCHAM in respect of owners, partners or directors of the companies that are members of the concerned Chamber in prescribed performa as at Annexure “J”. (The certificate should specify applicant is a owner/ partner/ director of the company)

4.       Anyone who issues incorrect verification certificate may be prosecuted under section 12(2) of the Passports Act, 1967.

5.       SECTION 6(2) (C) OF THE PASSPORTS ACT, 1967 - “Subject to the other provisions of this Act, the passport authority shall refuse to issue a passport or travel document for visiting any foreign country under clause ( C ) sub-section 5 of any one or more of the following grounds, and on no other ground, namely:

a.       that the applicant is not a citizen of India.

b.      that the applicant may, or is likely to, engage outside India in activities prejudicial to the sovereignty and integrity of India.

c.       that the departure of the applicant from India may, or is likely to, be detrimental to the security of India.

d.      that the presence of the applicant outside India may, or is likely to, prejudice the friendly relations of India with any foreign country.

e.      that the applicant has, at any time during the period of five years immediately preceding the date of his application, been convicted by a court of India for any offence involving moral turpitude and sentenced in respect thereof imprisonment for not less than two years.

f.        that criminal proceedings in respect of an offence alleged to have been committed by the applicant are pending before a court in India.

g.       that a warrant or summons for the appearance, or a warrant for the arrest of the applicant has been issued by a court under any law for the time being in force or that an order prohibiting the departure from India of the applicant has been made by any such court.

h.      that the applicant has been repatriated and has not reimbursed the expenditure incurred in connection with such repatriation.

 

Office Seal