Foreigners (Restriction on Pakistani Nationals) Order, 1965

Foreigners (Restriction on Pakistani Nationals) Order, 1965[1]

[6th September, 1965]

In exercise of the powers conferred by Section 3 of the Foreigners Act, 1946 (31 of 1946), the Central Government hereby makes the following Order, namely—

Order - 1.

(1)     This Order may be called the Foreigners (Restriction on Pakistani Nationals) Order, 1965.

(2)     It shall come into force at once.

Order - 2.

In this Order, “Civil Authority” means a Civil Authority appointed under sub-paragraph (2) of Paragraph 2 of the Foreigners Order, 1948.

Order - 3.

No Pakistani national or a British subject (other than a citizen of India), who, or either of whose parents, or any of whose grand-parents, was born in the territory now included in Pakistan shall—

(a)      leave the local limits of the city, town or village in which he is resident or;

(b)      absent himself from the place of his residence for a period exceeding twenty-four hours,

without obtaining the prior permission in writing of the civil authority concerned and any such permission shall be subject to such conditions as the Civil Authority may think fit to impose:

Provided that the civil authority may, in its discretion, exempt any such national or class of nationals from the operation of this order:

Provided further that nothing in this Paragraph shall apply to a Pakistani national employed in a Pakistani Diplomatic or Consular Mission in India or the wife or any child of any such person.