ANNEXURE ‘A’

 

ALL CENTRAL GOVERNMENT EMPLOYEES, STATE GOVERNMENT EMPLOYEES, EMPLOYEES OF STATUTORY BODIES AND PUBLIC SECTOR UNDERTAKINGS, THEIR SPOUSE AND CHILDREN UPTO THE AGE OF 18 YEARS ARE REQUIRED TO PRODUCE AN IDENTITY CERTIFICATE (STRIKE OUT OPTIONS THAT ARE NOT APPLICABLE)

 

(To be given in Duplicate on Original Stationery)

 

 

Certified that Shri/Smt/Miss ……………… Son/Wife/Daughter of Shri …………………, who is an Indian national, is a temporary/permanent employee of (office address) ……………. from (date) ……. and is at present holding the post of ……………….. Shri/Smt/Miss………………., who is also an Indian national, is/are a dependent family member(s) of Shri/Smt…………………………. and his/her identity is certified. This Ministry/Department/Organization has no objection to his/her acquiring Indian Passport. I, the undersigned, being duly authorized to sign this Identity Certificate. I have read the provisions of Section 6(2) of the Passports Act, 1967 and certify that these are not attracted in case of this applicant. I recommend the issue of an Indian Passport to him/her. It is certified that this organization is a Central/State Government/Public Sector undertaking/Statutory body. The Identity Card Number of Shri/Smt/Miss (employee)…………………………is…………………

 

 

Ref No. and Date ……………..                                                                         Name, Designation, Address and TelNo.

 

 

 

Applicant’s photo to be attested by certifying authority