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Passports Rules, 1980

[Passports Rules, 1980][1]

[11th December, 1980]

Rule - 1. Short title and commencement.

(1) These rules may be called the Passports Rules, 1980.

(2) They shall come into force from the date of their publication in the Official Gazette.

Rule - 2. Definitions.

In these rules, unless the context otherwise requires.

(a) ‘Act’ means the Passports Act, 1967;

(b) ‘Form’ means a Form set out in Schedule III;

(i) varying the entries in a passport or travel document;

(ii) making additional endorsement on a passport or travel document in respect of foreign countries;

[2][(iii) issuing a fresh passport booklet when the pages in the booklet held are almost exhausted; or]

(iv) any other service in respect of a passport or travel document which the holder thereof may require;

(d) ‘Schedule’ means a Schedule appended to these rules;

(e) ‘Section’ means a section of the Act.

Rule - 3. Passport authorities.

(1) In addition to the Central Government, the officers specified in Column (2) of Schedule I shall, subject to the provisions of sub-rule (2), be the passport authorities for all purposes of the Act and these rules.

[3][(2) An officer referred to in column (2) of Schedule 1 shall, for the purpose of issue of a passport or travel document, exercise jurisdiction in respect of applications for such issue made by persons residing anywhere in India including the territories specified in the corresponding entries in Column 3 of the said Schedule.]

Rule - 4. Classes of persons to whom the different classes of passports and travel documents may be issued.

The classes of persons to whom the classes of passports or travel documents referred to respectively in sub-section (1) and sub-section (2) of Section 4 may be issued, shall be as specified respectively in Part I or Part II as the case may be, of Schedule II.

Rule - 5. Form of applications.

[4][(1)] An application for the issue of a passport or travel document or for the renewal thereof or for any miscellaneous service shall be made in the appropriate Form set out therefor in Part I of Schedule III and in accordance with the procedure and instructions set out in such form:

[5][Provided that every application for any of the aforesaid purposes shall be made only in the form printed and supplied by.

(a) the Central Government; or

(b) any other person whom the Central Government may by notification specify, subject to the condition that such person complies with the conditions specified by that Government in this behalf:

Provided further that], in the course of any inquiry under sub-section (2) of Section 5, a passport authority may require an applicant to furnish such additional information, documents or certificates, as may be considered necessary by such authority for the proper disposal of the application.

(2) [6][* * *]

[7][* * *]

[8][(3) The Passport Authority may authorise any person or authority to collect passport applications on its behalf for issue of a passport or travel document or for the renewal thereof or for any miscellaneous service on payment of a service charge specified by the Central Government under sub-rule (2) of Rule 8 in addition to the fee payable under sub-rule (1) of Rule 8 and the service charge shall be paid by the applicant to such person or authority.]

GOVERNMENT OF INDIA

REGIONAL PASSPORT OFFICE

ACKNOWLEDGEMENT

Received your application form along with…………………. fee and other documents mentioned below. Your reference is No.*………. dated………… Please bring this card or quote this reference for enquiries, which should be made only after 40 days.
		Signature
		for Regional Passport Office
Details of documents received:
1.	Postal Orders/Bank Draft/Special Passport Stamp Amount Number Date	*
2.	No. of photographs ( )	**
3.	Old Passport, if issued.
*	For official use.
**	Only for applications received by post or through TAs.
		O.I.G.S.
		To,
		Shri/Smt/Kum……………..
		House No. and Street………..
		V.P.O…………………..
		Town and State…………….
		PIN Code………………..

Rule - 6. Financial Guarantee.

[9][* * *]

Rule - 7. Named foreign country.

[10][* * *]

Rule - 8. Fee payable on applications.

[11][(1)] The fee payable on every application mentioned in Column (2) of Schedule IV shall be at the rates specified in the corresponding entry in [12][column (3), (4), (5), (6), (7) or (8), as the case may be], of that Schedule.

[13][(2) The Central Government may specify service charge payable by the applicant to the person or authority for collection of passport applications under sub-rule (3) of Rule 5.]

Rule - [9. Collection of fees.

[14][(1) All fees payable in respect of applications under sub-rule (1) of Rule 8 shall be remitted online or by cash at the counter of the passport office/passport seva kendra concerned, as the case may be.]

(2) The service charge payable under sub-rule (2) of Rule 8 shall be paid to the person or the authority referred to in sub-rule (3) of Rule 5.][15]

Rule - 10. Refund of fees.

Fees shall be refunded if applied for within one year from the date of payment thereof in the following cases.

(i) if after paying the fee, a person does not submit the application for issue of passport or travel document or for any service on a passport or travel document already held by him, as the case may be;

(ii) if the fee paid is in excess of the prescribed fee; and

(iii) if the fee paid is for a service for which no fee has been prescribed.

Rule - 11. Forms of passport or travel document.

A passport or travel document issued under the Act shall be in the appropriate form set out in Part III of Schedule III:

[16][Provided that with effect from the date after commencement of the Passport (2nd Amendment) Rules, 1992 the form of diplomatic and official passports shall be as specified in Form P-1A and Form P-2A respectively, of Part III of Schedule III.]

Rule - 12. Duration of passports or travel documents.

[17][(1) An ordinary passport for persons other than children below the age of 15 years, containing thirty-six pages or sixty pages shall be in force for a period of 10 years [18][* * *], from the date of its issue.

(1-A) An ordinary passport for a child below the age of 15 years, containing thirty-six pages shall be in force for a period of 5 years from the date of its issue or until the child attains the age of 15 years, whichever is earlier.]

(2) [19][* * *]

(3) [20][* * *]

(4) An emergency certificate shall continue in force for a period of [21][six months] from the date of its issue.

(5) A certificate of identity shall continue in force for a period of [22][ten] years from the date of its issue.]

(6) A diplomatic and an official passport shall continue in force for a period to be decided in each case by the Central Government or the passport authority which issues the passport:

Provided that the total life of a diplomatic or an official passport shall be ten years from the date of its issue.

(7) [23][* * *]

Rule - 13. Issue of additional passport or travel document in special circumstances.

A person holding a passport or travel document shall not be entitled to another passport or travel document unless he surrenders to the passport authority the passport or travel document already held by him:

Provided that separate passports or travel documents may be issued to the same person in respect of different countries if it is necessary so to do for facilitating his visits to such countries.

Rule - 14. Appellate authorities.

For the purpose of the Act and these rules, the appellate authority to whom an appeal shall lie from an order specified in Column (1) of the Table below shall be that specified in the corresponding entry of Column (2) thereof and every such appeal shall be filed within thirty days from the date on which the order sought to be appealed against is communicated to the appellant.

TABLE

Orders appealed against			Appellate authority
(1)			(2)
1.	An order of the passport authority, other than the Central Government, under—		The Chief Passport Officer, Ministry of External Affairs, New Delhi.
	(i)	clause (b) or clause (c) of sub-section (2) of Section 5; or
	(ii)	clause (b) of the proviso to Section 7; or
	(iii)	sub-section (1) or sub-section (3) of Section 10.
	An order under sub-section (6) of Section 10 of the authority to whom the passport authority is subordinate.		Additional Secretary or Secretary, Ministry of External Affairs, New Delhi.

Rule - 15. Fee payable in respect of appeal.

Every petition for appeal shall be accompanied by a fee of twenty-five rupees which shall be paid in cash at the treasury and a copy of the receipted challan shall be enclosed with such petition.

Rule - 16. Procedure to be followed by appellate authority.

On receipt of an appeal, the appellate authority may call for the records of the case from the authority which passed the order appealed against and after giving the appellant a reasonable opportunity of representing his case, pass final order.

Rule - 17. Authority and form for special endorsement under Section 19.

(1) The authority for the purposes of Section 19 shall be the passport authority.

(2) Every special endorsement referred to in Section 19 shall be in the following Form, namely.

FORM

This passport is hereby made valid under Section 19 of the Passports Act, 1967 (15 of 1967), for travel through, or visiting,………….. for a maximum period of………………. days/months from the date of this endorsement.

Rule - 18. Inspection of passport or travel document.

The authorities for the purposes of clause (c) of sub-section (1) of Section 12 shall be.

(i) any passport authority;

(ii) any officer of Police not below the rank of a Sub-Inspector; and

(iii) any officer of Customs empowered by general or special order of Central Government in this behalf.

Rule - 19. The conditions of a passport or travel document.

The conditions subject to which a passport or travel document shall be issued or renewed shall be as set out in Schedule V.

Rule - 20. Repeal.

The Passports Rules, 1967 are hereby repealed:

Provided that such repeal shall not affect the previous operation of the said rules or anything duly done or suffered, or any right, privilege, obligation or liability acquired, accepted or incurred, thereunder.

[24][SCHEDULE I

Sl. No.	Passport authorities	Jurisdiction
(1)	(2)	(3)
1.	Passport Office, Ahmedabad	The districts of Ahmedabad, Ahmedabad Rural, Amreli, Anand, Aravalli, Banaskantha, Bharuch, Bhavnagar, Botad, Chhota Udaipur, Dahod, Devbhoomi Dwarka, Gandhinagar, Gir Somnath, Jamnagar, Junagadh, Kheda, Kutch, Mehsana, Mahisagar, Morbi, Panchmahal, Patan, Porbandar, Rajkot, Rajkot Rural, Sabarkantha, Surendranagar, Vadodara, Vadodara Rural in the State of Gujarat and the Diu in the Union Territory of Daman and Diu.
	(a) Passport Officer
	(b) Deputy Passport Officer
	(c) Assistant Passport Officer
	(d) Senior Superintendent
	(e) Superintendent
2	Passport Office, Amritsar	The districts of Firozpur, Faridkot, Muktsar, Amritsar, Tarn Taran, Fazilka in the State of Punjab.
	(a) Passport Officer
	(b) Deputy Passport Officer
	(c) Assistant Passport Officer
	(d) Senior Superintendent
	(e) Superintendent
3.	Passport Office, Bengaluru	All districts in the State of Karnataka.
	(a) Passport Officer
	(b) Deputy Passport Officer
	(c) Assistant Passport Officer
	(d) Senior Superintendent
	(e) Superintendent
4.	Passport Office, Bareilly	The districts of Bareilly, Budaun, Etah, Bijnor, Moradabad, Rampur, Pilibhit, Shahjahanpur, Mainpuri, Firozabad, Sambhal (Bheem Nagar), Kashganj and Jyotiba Phule Nagar in the State of Uttar Pradesh.
	(a) Passport Officer
	(b) Deputy Passport Officer
	(c) Assistant Passport Officer
	(d) Senior Superintendent
	(e) Superintendent
5.	Passport Office, Bhopal	All districts in the State of Madhya Pradesh.
	(a) Passport Officer
	(b) Deputy Passport Officer
	(c) Assistant Passport Officer
	(d) Senior Superintendent
	(e) Superintendent
6.	Passport Office, Bhubaneswar	All districts in the State of Odisha.
	(a) Passport Officer
	(b) Deputy Passport Officer
	(c) Assistant Passport Officer
	(d) Senior Superintendent
	(e) Superintendent
7.	Passport Office, Chandigarh	The districts of Barnala, Bhatinda, Ludhiana, Fategarh Sahib, Patiala, Mansa, Sangrur, Sahibzada Ajit Singh Nagar, Rupnagar and Ropar in the State of Punjab, the districts of Ambala, Bhiwani, Hissar, Jind, Karnal, Sirsa, Kaithal, Kurukshetra, Panipat, Yamuna Nagar, Panchkula and Fatehabad in the State of Haryana and the Union Territory of Chandigarh.
	(a) Passport Officer
	(b) Deputy Passport Officer
	(c) Assistant Passport Officer
	(d) Senior Superintendent
	(e) Superintendent
8.	Passport Office, Chennai	The districts of Chennai, Chingelput (E), Kanchipuram, Krishnagiri, Cuddalore, Villupuram, Dharmapuri, Tiruvannamalai, Tiruvallur, Vellore in the State of Tamil Nadu and Karaikkal in the Union Territory of Puducherry.
	(a) Passport Officer
	(b) Deputy Passport Officer
	(c) Assistant Passport Officer
	(d) Senior Superintendent
	(e) Superintendent
9.	Passport Office, Cochin	The districts of Alappuzha, Kottayam, Idukki, Thrissur, Ernakulam, Palakkad in the State of Kerala and the Union Territory of Lakshadweep.
	(a) Passport Officer
	(b) Deputy Passport Officer
	(c) Assistant Passport Officer
	(d) Senior Superintendent
	(e) Superintendent
10.	Passport Office, Coimbatore	The districts of Coimbatore, Salem, Erode, Nammakkal, Nilgiris, Tirupur in the State of Tamil Nadu.
	(a) Passport Officer
	(b) Deputy Passport Officer
	(c) Assistant Passport Officer
	(d) Senior Superintendent
	(e) Superintendent
11.	Passport Office, Dehradun	All districts in the State of Uttrakhand.
	(a) Passport Officer
	(b) Deputy Passport Officer
	(c) Assistant Passport Officer
	(d) Senior Superintendent
	(e) Superintendent
12.	Passport Office, Delhi	All districts in the Union Territory of Delhi and the districts of Gurgaon, Faridabad, Sonepat, Jhajjar, Rohtak, Mahendergarh, Mewat Nuh, Palwal and Rewari in the State of Haryana.
	(a) Passport Officer
	(b) Deputy Passport Officer
	(c) Assistant Passport Officer
	(d) Senior Superintendent
	(e) Superintendent
13.	Passport Office, Ghaziabad	The districts of Agra, Mathura, Aligarh, Bulandshahr, Meerut, Muzaffarnagar, Bagpat, Saharanpur, Ghaziabad, Hathras and Gautam Budh Nagar, Shamli and Hapur in the State of Uttar Pradesh.
	(a) Passport Officer
	(b) Deputy Passport Officer
	(c) Assistant Passport Officer
	(d) Senior Superintendent
	(e) Superintendent
14.	Passport Office, Guwahati	All districts in the State of Arunachal Pradesh, Assam, Manipur, Mizoram, Meghalaya and Nagaland.
	(a) Passport Officer
	(b) Deputy Passport Officer
	(c) Assistant Passport Officer
	(d) Senior Superintendent
	(e) Superintendent
15.	Passport Office, Hyderabad	All districts in the State of Telangana.
	(a) Passport Officer
	(b) Deputy Passport Officer
	(c) Assistant Passport Officer
	(d) Senior Superintendent
	(e) Superintendent
16.	Passport Office, Jaipur	All districts in the State of Rajasthan.
	(a) Passport Officer
	(b) Deputy Passport Officer
	(c) Assistant Passport Officer
	(d) Senior Superintendent
	(e) Superintendent
17.	Passport Office, Jalandhar	The districts of Jalandhar, Kapurthala, Nawanshahar, Hoshiarpur, SBS Nagar, Gurdaspur, Pathankot and Moga in the State of Punjab.
	(a) Passport Officer
	(b) Deputy Passport Officer
	(c) Assistant Passport Officer
	(d) Senior Superintendent
	(e) Superintendent
18.	Passport Office, Jammu	The districts of Jammu, Poonch, Kathua, Doda, Rajouri, Udhampur, Kishtwar, Ramban, Reasi and Samba in the State of Jammu and Kashmir.
	(a) Passport Officer
	(b) Deputy Passport Officer
	(c) Assistant Passport Officer
	(d) Senior Superintendent
	(e) Superintendent
19.	Passport Office, Kolkata	All districts in State of West Bengal, Tripura and Sikkim.
	(a) Passport Officer
	(b) Deputy Passport Officer
	(c) Assistant Passport Officer
	(d) Senior Superintendent
	(e) Superintendent
20.	Passport Office, Kozhikode	The districts of Wayanad, Kozhikode, Kannur and Kasargod in the State of Kerala.
	(a) Passport Officer
	(b) Deputy Passport Officer
	(c) Assistant Passport Officer
	(d) Senior Superintendent
	(e) Superintendent
21.	Passport Office, Lucknow	The districts of Allahabad, Ambedkar Nagar, Amethi (Chhatrapati Shahuji Maharaj Nagar), Auraiya, Azamgarh, Bahraich, Ballia, Balrampur, Banda, Barabanki, Basti, Chandoli, Chitrakoot, Deoria, Etawah, Faizabad, Farrukhabad, Fatehpur, Gazipur, Gonda, Gorakhpur, Hamirpur, Hardoi, Jalaun, Jaunpur district, Jhansi, Kannauj, Kanpur Dehat (Ramabai Nagar), Kanpur nagar, Kanshi Ram Nagar, Kaushambi, Kushinagar, Lakhimpur Kheri, Lalitpur, Lucknow, Maharajganj, Mahoba, Mau, Mirzapur, Pratapgarh, Raebareli, Sant Kabir Nagar, Sant Ravidas Nagar, Shravasti, Siddharthnagar, Sitapur, Sonbhadra, Sultanpur, Unnao, Varanasi in the State of Uttar Pradesh.
	(a) Passport Officer
	(b) Deputy Passport Officer
	(c) Assistant Passport Officer
	(d) Senior Superintendent
	(e) Superintendent
22.	Passport Office, Madurai	The districts of Madurai, Theni, Sivaganga, Dindigul, Virudhunagar, Ramanthapuram, Thoothukudi, Tiruneveli and Kanyakumari in the State of Tamil Nadu.
	(a) Passport Officer
	(b) Deputy Passport Officer
	(c) Assistant Passport Officer
	(d) Senior Superintendent
	(e) Superintendent
23.	Passport Office, Malappuram	Malappuram district in the State of Kerala.
	(a) Passport Officer
	(b) Deputy Passport Officer
	(c) Assistant Passport Officer
	(d) Senior Superintendent
	(e) Superintendent
24.	Passport Office, Mumbai	The Union Territory of Dadra and Nagar Haveli and Daman in the Union Territory of Daman and Diu and the districts of Mumbai, Ratnagiri, Sindhudurg, Aurangabad, Dhule, Jalgaon, Nasik, Mumbai suburban, Raigad, Thane, Palghar Nandurbar in the State of Maharashtra.
	(a) Passport Officer
	(b) Deputy Passport Officer
	(c) Assistant Passport Officer
	(d) Senior Superintendent
	(e) Superintendent
25.	Passport Office, Nagpur	The districts of Amravati, Akola, Bhandara, Buldhana, Chandrapur, Hingoli, Gadchiroli, Gondia, Nagpur, Washim, Wardha, Yavatmal in the State of Maharashtra.
	(a) Passport Officer
	(b) Deputy Passport Officer
	(c) Assistant Passport Officer
	(d) Senior Superintendent
	(e) Superintendent
26.	Passport Office, Panaji	All districts in the State of Goa.
	(a) Passport Officer
	(b) Deputy Passport Officer
	(c) Assistant Passport Officer
	(d) Senior Superintendent
	(e) Superintendent
27.	Passport Office, Patna	All districts in the State of Bihar.
	(a) Passport Officer
	(b) Deputy Passport Officer
	(c) Assistant Passport Officer
	(d) Senior Superintendent
	(e) Superintendent
28.	Passport Officer, Pune	The districts of Ahmednagar, Beed, Jalna, Kolhapur, Latur, Nanded, Osmanabad, Parbhani, Pune, Sangli, Satara and Solapur in the State of Maharashtra.
	(a) Passport Officer
	(b) Deputy Passport Officer
	(c) Assistant Passport Officer
	(d) Senior Superintendent
	(e) Superintendent
29.	Passport Office, Raipur	All districts in the State of Chhattisgarh.
	(a) Passport Officer
	(b) Deputy Passport Officer
	(c) Assistant Passport Officer
	(d) Senior Superintendent
	(e) Superintendent
30.	Passport Office, Ranchi	All districts in the State of Jharkhand.
	(a) Passport Officer
	(b) Deputy Passport Officer
	(c) Assistant Passport Officer
	(d) Senior Superintendent
	(e) Superintendent
31.	Passport Office, Shimla	All districts of the State of Himachal Pradesh.
	(a) Passport Officer
	(b) Deputy Passport Officer
	(c) Assistant Passport Officer
	(d) Senior Superintendent
	(e) Superintendent
32.	Passport Office, Srinagar	The districts of Srinagar, Anantnag, Baramulla, Badgam, Kargil, Bandipora, Sopore, Kulgam, Ganderbal, Shopian, Kupwara, Leh Laddakh and Pulwama in the State of Jammu and Kashmir.
	(a) Passport Officer
	(b) Deputy Passport Officer
	(c) Assistant Passport Officer
	(d) Senior Superintendent
	(e) Superintendent
33.	Passport Office, Surat	The districts of Dang, Narmada, Navsari, Surat City, Surat Rural, Tapi (Vyara), Valsad in the State of Gujarat.
	(a) Passport Officer
	(b) Deputy Passport Officer
	(c) Assistant Passport Officer
	(d) Senior Superintendent
	(e) Superintendent
34.	Passport Office, Thiruvananthapuram	The districts of Kollam City, Kollam Rural, Pathanamthitta, Thiruvananthapuram City, Thiruvananthapuram Rural in the State of Kerala.
	(a) Passport Officer
	(b) Deputy Passport Officer
	(c) Assistant Passport Officer
	(d) Senior Superintendent
	(e) Superintendent
35.	Passport Office, Tiruchirappalli	The districts of Tiruchirappalli, Karur, Perambalur, Ariyalur, Nagappattinam, Thanjavur, Thiruvarur and Pudukkottai in the State of Kerala.
	(a) Passport Officer
	(b) Deputy Passport Officer
	(c) Assistant Passport Officer
	(d) Senior Superintendent
	(e) Superintendent
36.	Passport Office, Vijayawada	The districts of Krishna, Guntur, Prakasam, Nellore, Chittoor, Kadapa, Anantapur and Kurnool in the State of Andhra Pradesh.
	(a) Passport Officer
	(b) Deputy Passport Officer
	(c) Assistant Passport Officer
	(d) Senior Superintendent
	(e) Superintendent
37.	Passport Office, Visakhapatnam	The districts of Godawari (West), Godawari (East), Srikakulam, Rajhbnudry, Yanam, Vizianagaram and Visakhapatnam in the State of Andhra Pradesh.
	(a) Passport Officer
	(b) Deputy Passport Officer
	(c) Assistant Passport Officer
	(d) Senior Superintendent
	(e) Superintendent
38.	Indian Taipei Association, Taiwan	Taiwan.
	(a) Director General
	(b) Deputy Director General
	(c) Assistant Director
39.	Andaman Nicobar Administration, Port Blair	The Union Territory of Andaman and Nicobar Islands.
	(a) Chief Secretary
	(b) Secretary (Passport)
	(c) Deputy Commissioner
	(d) Assistant Secretary (Passport)
40.	Consular Officer or Consular Agents in the Indian Missions or Posts outside India	The area within the consular jurisdiction of the Indian Mission or Post concerned.
41	Consular, Passport and Visa Division (CPV Division), Ministry of External Affairs, New Delhi
	I. O/o Joint Secretary (Passport Seva Project) and Chief Passport Officer	Whole of India in respect of diplomatic, official and ordinary passport.
	(a) Joint Secretary (PSP) & CPO
	(b) Director
	(c) Deputy Secretary
	(d) Under Secretary
	(e) Section Officer
	II. O/o Joint Secretary (Consular, Passport, Visa)	Whole of India in respect of diplomatic and official passports.
	(a) Joint Secretary (CPV)
	(b) Director
	(c) Deputy Secretary
	(d) Under Secretary
	(e) Section Officer
42.	Any other Officer as may be designated by the Central Government from time to time.	Area to be specified by the Central Government from time to time.]

SCHEDULE II

[See Rule 4]

Part I—Passports

Classes of Passport

Classes of persons to whom issuable

	(1)	(2)
1.	Ordinary Passports	Citizens of India.
2.	[25][* * *]
3.	[26][* * *]
4.	[27][* * *]
5.	Official Passports	(i) Government officials and non-officials when their passages are paid by the Government and the members of their families, when such members of their families also proceed out of India at the expense of Government. (ii) Officials of Reserve Bank of India, the State Bank of India, non-nationalised banks, Corporations, Undertakings and other institutions owned or controlled by the State and officials of autonomous bodies set up by the State, proceeding out of India on the official work of their respective organizations; and the members of their families when such members also proceed out of India at the expense of such organizations. (iii) Permanent Government officials on deputation to foreign Governments, the United Nations Organisations and its specialised Agencies and other inter-Governmental Organisations/Agencies recognised by the Government of India, and the members of their families, provided such deputation is arranged through the Government of India. (iv) Government officials sponsored by the Ministries in the Government of India and their departments, for attending international conferences, seminars and meetings or for undergoing training either independently or under any of the scholarship schemes for the time being in force, provided the deputation out of India is treated as duty and the Government official is allowed to draw his duty pay and allowances in India and the members of the family of such official deputed out of India for a period not less than twelve months, when travelling with or joining such official at his post abroad. (v) Fully dependent mother/father/mother-in-law/brother/sister of an officer belonging to Indian Foreign Service (Branch B) and fully dependent mother-in-law/brother/sister of an officer belonging to Indian Foreign Service (Branch A), when proceeding out of India, with the permission of the Government, to reside with the officer at the place of his posting abroad. (vi) Any other person who, in the opinion of the Government of India should have an official passport because of the nature of his foreign mission. Note.—The following persons shall not be entitled to the issue of official passports, namely— (a) persons sponsored by a Government department for attending international conferences, seminars and meetings or for studies of training outside India either independently or under any of the scholarship schemes for the time being in force when such persons go on study leave or leave of any other kind; (b) persons proceeding outside India at their own expense on commercial or other purposes although a department of the Government certifies that such purpose would be to Government interest.
6.	Diplomatic Passports	(i)(a) Officers of the Indian Foreign Service (Branch A) when proceeding out of India on official business. (b) Such officers of the Indian Foreign Service (Branch B) and other officers of the Ministry of External Affairs or other Ministries or Department of the Government of India who are proceeding abroad on official business or are posted to Indian Missions or Posts abroad, as may be determined by the Foreign Service Board in the Ministry of External Affairs. (c) [28][Wife or official hostess or husband, as the case may be, dependent son, dependent unmarried daughter, separated, divorced or widowed daughter, dependent parents of an officer referred to in (a) and (b) above when travelling with or joining such officer at his post abroad, on condition of dependent status being recognised by the Ministry.] Note.—Any member of the family referred to in (c) above of an officer who is actually holding a diplomatic assignment abroad may also be issued a diplomatic passport for staying in a country other than the country of accreditation or the officer for study or other purposes approved by the Central Government; a diplomatic passport issued in such a case shall, however, be surrendered when the diplomatic assignment of the officer is terminated or when the officer is posted back to the headquarters. (ii)(a) A person having or having been granted a diplomatic status either because of the nature of his foreign mission or because of the position he holds, as may be determined by the Central Government. (b) Wife or husband, as the case may be, of a person referred to in (a) above when accompanying the said person.

Part II—Travel Documents

	Classes of Passport	Classes of persons to whom issuable
	(1)	(2)
1.	Emergency Certificate	(i) Citizens of India abroad who have been refused passport, or whose passports have been impounded or revoked, or who have to be repatriated to India. (ii) Persons who have produced prima facie evidence of Indian citizenship but the evidence is considered insufficient to justify the issue of a passport without further verification. (iii) Citizens of India abroad whose passports have been lost, stolen or damaged, and to whom new passports cannot be issued without verification of their passport particulars by reference to the offices of Issue. (iv) Persons of Indian origin abroad when allowed to come to India for settling down here.
2.	Certificate of Identity	(i) Stateless persons residing in India, foreigners, whose country is not represented in India, or whose national status is in doubt. (ii) Persons exempted under Section 22 from the operation of the provisions of clause (a) of sub-section (2) of Section 6.
3.	[29][* * *]

SCHEDULE III

[See Rules 5, 6 and 11]

Part I

(See Rule 5)

Government of India Regional Passport Office

Acknowledgement.

Received your application form along with……………………………..fee and other documents mentioned below. Your reference is No.*……………..dated……………. Please bring this card or quote this reference for enquiries, which should be made only after 40 days.
	Signature
	for Regional Passport Office

Details of documents received:

1. Postal Orders/Bank Drafts/Special Passport Stamp

Amount Number Date

2. No. of photographs ()

3. Old Passport, if issued.

For official use.

Only for applications received by post or though TAs.

O.I.G.S.

To………………………………………………….

Sh./Smt./Kum…………………………………

House No. and Street……………………….

V.P………………………………………………..

Town and State……………………………….

PIN Code……………………………………….

[30][Form EA (P)-1 FOR INDIA

Government of India

Ministry of External Affairs

Passport Application Form (No. 1)

(For New/Re-issue/Replacement of Lost/Damaged Passport)

(Please tick the required category)



			Paste your
			unsigned recent colour photograph Size: 3.5 × 3.5 cm
Signature Or Thumb impression

Please read the Passport Information Booklet carefully before filling the form, in Capital Letters in blue/black ball point pen only:

(Caution: Please furnish correct information. Furnishing of incorrect information would attract penal provisions as prescribed under the Passports Act, 1967). Please produce your original documents at the time of submission of the form.

For official use only

File Number…………Police Verification required (Yes/No)

ECR/ECNR

………………………………

Signature of Checking Official

Fee Amount Rs. Cash/D.D Bank Code D.D No. Date of issue of D.D.

1.	Name of applicant as it should appear in the Passport (Initials not allowed)

Surname

Given Name (with

documentary proof)

2.	In case of change of name/surname (after marriage or otherwise with documentary proof), please indicate the previous name/surname in full
3.	Sex Male Female

4.	Date of Birth: DD MM YYYY (with documentary proof) In words……………………………………………………………………………………

5.	Place of Birth: Village/Town, District, State, Country (with Documentary Proof)
6.	Father/Legal Guardian's full name (including surname, if any): (Initials not allowed)
7.	Mother's full name (including surname, if any): (Initials not allowed)
8.	If married, full name of wife/husband (including surname, if any). (Initials not allowed)
8(i)	If divorced/widow/widower, please indicate the category with documentary proof.
9.	Current Residential Address (where staying presently), Residing since …………………………. (In case of students, please see Section III of Passport Information Booklet)
9(a)	If you have been resident at your current address for less than one year, please furnish other addresses of your residence during the last one year
	From…………………to…………………… ………………………………………………… ………………………………………………… ………………………………………………… …………………………………………………	From……………………to………………… ………………………………………………… ………………………………………………… ………………………………………………… …………………………………………………

10.	Permanent address with PIN code (if the permanent address is same as the present address write “Same” only)
11.	Details of latest held/existing Ordinary/Diplomatic/Official passport(s):
	(i)	Passport Office File No.:…………………./Passport(s) No.……………………………
	(ii)	Date and Place of issue:……………………/Date of Expiry……………………………
	(iii)	In case passport was applied for and not issued, please give File No. and Date…………
	(iv)	Has your passport(s) ever been lost/damaged (if so attach FIR and give details)………… ……………………………………………………………………………………………
1.(a)	If you have returned to India on Emergency Certificate (EC) or were ever deported or repatriated, please furnish details: EC No., date and place of issue and attach seizure memo in original………………………… Place and country from where deported/repatriated and reason thereof:……………………… ………………………………………………………………………………………………….
12.	Other Details:
	(a)	Educational Qualifications…………………………………………………………….
	(b)	Visible Distinguishing Mark, if any……………………………………………………
	(c)	Height …………… cms.
13.	Are you working in Central Government/State Govt/PSU/Statutory Bodies(Y)es/(N)o If ‘Yes’ attach Identity Certificate (As per Annexure “B” of Passport Information booklet).
14.	Are you a citizen of India by: (B)irth/(D)escent/(R)egistration/(N)aturalisation;…………… If you have ever possessed any other citizenship, please indicate previous citizenship……………
15.	“Emigration Check Not Required” status ? Yes/No …………………………………….. (Please note that all 10 and above qualified applicants are eligible for ECNR status.) If yes, mention the eligible category (see Section III of Passport Information Booklet) and enclose copy of relevant certificate/document………………………………
16.	In case of minors (applicant below the age of 18), if EITHER of the parents hold a valid Indian Passport or has applied for it give the following details. Please see and fill up attached Annexure-H.

	Passport/File No.	Date and Place of Issue/Application
Mother	…………………………………	………………………………………
Father	…………………………………	………………………………………

17.	(a)	Have you at any time during the period of five years immediately preceding the date of this application been convicted by a court in India for any criminal offence and sentenced to imprisonment for two years or more ? If so, give name of the court, case number and relevant sections of Law. (Attach copy of judgement) …………………………………………………………………………………………
	(b)	Are any criminal proceedings pending against you before a court in India ? If so, give name of court, case number and relevant sections of Law. …………………………………………………………………………………………
	(c)	If answer at (b) is (Y)es, please furnish No Objection Certificate from competent court for grant of Passport. ………………………………………………………………………………………… …………………………………………………………………………………………
	(d)	Have you been ever refused/denied passport ? If yes, give details: ………………………………………………………………………………………… …………………………………………………………………………………………
	(e)	Has your passport ever been impounded/revoked ? If yes, give details: ………………………………………………………………………………………… …………………………………………………………………………………………
	(f)	Have you ever applied/granted political asylum by any foreign country ? If yes, give details. ………………………………………………………………………………………… …………………………………………………………………………………………

18.	Particulars of person to be intimated in the event of death or accident:
	Name Address	…………………………………………………………………………………… …………………………………………………………………………………… ……………………………………………………………………………………
	Mobile/Tel. No./email ID………………………………………………………………………
19.	Self Declaration:
	I owe allegiance to the sovereignty, unity and integrity of India, and have not voluntarily acquired citizenship or travel documents of any other country. I have not lost, surrendered or been deprived of citizenship of India. The information given by me in this form and enclosures is true and I am solely responsible for its accuracy. I am aware that it is an offence under the Passport Act, 1967 to furnish any false information or to suppress any material information with a view to obtaining a passport or any other travel document.
	I further declare that I have no other passport/travel document.
Date……………… Place………………		(Signature/Thumb Impression of Applicant) (Left Hand Thumb Impression if male and Right Hand Thumb Impression if female)

20.	Enclosures:
	1.	Proof of date of birth…………………	2.	Proof of Residence……………………
	3.	Educational Qualifications……………	4.	…………………………
	5.	…………………………	6.	…………………………

(For Official Use Only)
Checked by Name	Signature/date
Granted by Name	Signature/date
Scanned by Name	Signature/date
Dispatched by Name	Signature/date



	Paste your cross
	signed recent
PERSONAL PARTICULARS FORM (In Duplicate)	colour photograph Size: 3.5 × 3.5 cm

1.	Full name (Initials not allowed)…………………………………………………………………
	……………………………………………………………………………………………………
2.	Sex: Male/Female ………………………………………………………………………………
3.	(a)	Has the applicant ever changed name ?
	(b)	If yes, previous name:……………………………………………………………………
4.	Date of Birth:…………………………………… 5. Place of Birth……………………….
6.	Profession…………………………………………………………………………….…………
7.	(a)	Father……………………………………………………………………………………
		(Surname) (Name)
	(b)	Mother …………………………………………………………………………….……
		(Surname) (Name)
	(c)	Husband/wife……………………………………………………………………………
		(Surname) (Name)

8.	(a)	Permanent address and Tel. No. along with Police Station ………………………………… ………………………………… …………………………………	8. (b)	Present residential address and Tel. No. along with Police Station and residing since ………………………………… …………………………………
9.	If you have not been resident at the address given at Column 8(b) continuously for the last one year, please furnish other address(es) with duration(s) resided (Please furnish an additional set of PP Forms for each address with Police Station.
	From…………………to……………… ………………………………… ………………………………… ………………………………… …………………………………		From…………………to……………… ………………………………… ………………………………… ………………………………… …………………………………
10.	References: Names and Addresses of two responsible persons in the applicant's locality who can vouch for the applicant.
	(1) Name, Address and Tel. No. ………………………………… ………………………………… …………………………………		(2) Name, Address and Tel. No. ………………………………… ………………………………… …………………………………
11.	Citizenship of India by: Birth Descent Registration Naturalization
12.	Furnish details of previous passport/travel document, if any:
	(i) Passport/Travel document No.…………		(ii) Date and Place of issue…………

For Police Use Only

Recommended Passport: YES/NO

Signature or Thumb Impression of the applicant

(Left Hand T.I. if male and Right Hand T.I. if female)

PASSPORT INFORMATION BOOKLET

(APPLICANT MAY KEEP THIS BOOKLET FOR FUTURE HANDY REFERENCE)

Caution

A passport is issued under the Passport Act, 1967. It is an offence knowingly to furnish false information or suppress information, which attracts penal and other action under relevant sections of the said Act. Passport is a valuable document. All holders are required to take due care that it does not get damaged, mutilated or lost. Passports should not be sent out to any country by post.

Loss of passport should be immediately reported to the nearest Police Station and to the nearest Passport Office/Indian Mission. Passport holder shall be responsible for misuse of passport, due to non-intimation of loss to the concerned Passport Office/Indian Mission. Passport is a Government property and should be surrendered when demanded in writing by any Passport Issuing Authority.

I. Issue of Fresh Passport Booklet

Section I — General Information

1.	How to apply: An application for a passport may be submitted personally OR through a representative carrying an authority letter (specimen given below). All original documents should be shown and self attested copies attached

The Passport Officer

Passport Office….

Sir,

I hereby authorize Sh/Smt/Kum ………………. son/wife/daughter of …………. resident of ………….. whose signature is attested below to submit application on my behalf and to collect my old passport and other original documents on my behalf.

Yours faithfully,

(Signature with name of the applicant)

Signature of authorized representative

Attested

Signature of the applicant

NB: It is essential for the representative to have some identity document bearing his/her photograph. Copy of identity document to be attached with authority letter.

Fee and Mode of Payment:

The following all-inclusive fee is to be paid along with the application form, either by Bank Draft in favour of the Passport Officer concerned or in cash. In case of DD, full name of applicant and application number to be written on the reverse of the draft. Details of payment of fee may be mentioned in the relevant boxes. If the fee is paid by Demand Draft, then the bank Code if Issuing Bank, the Demand Draft Number and date of issue of the Demand Draft should be mentioned.

1.	Fresh Passport (36 pages) of 10 years validity (including minors between 15 to 18 years of age, who wish to get a 10 years full validity passport)	Rs 1000
2.	Fresh Passport (60 pages) of 10 years validity	Rs 1500
3.	Fresh Passport for Minors (below 18 years of Age) of 5 years validity or till the minor attains the age of 18 whichever is earlier.	Rs 600
4.	Duplicate Passport (36 pages) in lieu of lost, damaged or stolen passport	Rs 2500
5.	Duplicate Passport (60 pages) in lieu of the lost, damaged or stolen passport	Rs 3000

In case of re-issue, the fee leviable will be the same, depending on the age of the applicant.

3.	Delivery of Passports: Passport may be delivered only to the applicant or dispatched by speed post to the address given in the application form.

Section II — Instructions and Guidelines for filling up the Application Form

The Passport Application Form is Machine Readable. It will be scanned on computer. Therefore, the following instructions may be followed strictly:

•	Use capital letters only. Particulars given in the form will be printed in the passport. Therefore, please be careful in filling up the form and avoid any mistakes.	•	Write clearly within the box without touching the boundaries..
•	Use black/blue ball pen only.	•	Adjust the information to fit within the number of given boxes.
•	Do not fill the form with pencils or ink-pen.	•	While filling up the boxes, kindly leave one box blank after each completed word.
•	Do not write anything outside the box. Avoid overwriting.	•	Incomplete application will not be accepted.
Important Notice: All original documents are to be shown at the time of submission of the passport application form. With the Original Passport Application Form, self-attested copies of all required documents need to be attached. Illiterate applicants should put only thumb impression in the box meant for thumb impression/signature. In case an applicant has stayed at more than one address during the last one year, he/she should furnish two additional photocopies of the PP form for each additional place of stay.

Section III — Columnwise Guidelines for filling up the Application Form

At the beginning of the Application Form there are boxes for affixing photograph, appending signature and thumb impression and giving details of payment of the fee.

[31][Photographs: Recent passport size photographs (Three) in colour showing frontal view of full face are required. One photograph is to be pasted on form and two on the PP forms, which is to be filled in duplicate. Black and transparent photograph, photograph with coloured or dark glasses or in uniform, Polaroid prints or computer prints will not be accepted. In the box meant for affixing the photograph, please paste your recent and identical colour photograph of size 3.5 cm × 3.5 cm. Photograph should fit exactly in the box and in any case not smaller than the box provided in the form. For Jumbo booklets, two additional photographs are required.]

Signature/thumb impression should be strictly within the box without touching the boundaries. Thumb impression should be of left hand in case of males and right hand in case of females.

Column 1—Name (with documentary proof). The name up to 75 character long name can be given and filled in the form. The full name as it should appear in the Passport should be furnished here. For example,

Name: KAPUR VAIKUNTA SUBRAMANIYAN RAMANATHAN PILLAI—

Write the Surname as “PILLAI” in the boxes provided for Surname and put a comma and write “VAIKUNTA SUBRAMANIYAN RAMANATHAN” as the Given name in the rest of the columns. In case you do not have a surname, just write the given name. No initials should be written and they should be expanded.

Column 2. If you have ever changed your name, please indicate the previous name in full. This will be applicable to a person who has even marginally changed the name or a lady who has changed her name/surname subsequent to the marriage. If there is no change in name at all, kindly write: Not applicable.

[32][Column 3. In case of Male/Female option, please write M or F as applicable in the box space provided.]

Column 4 — Date of Birth. The date of birth is filled as dd/mm/yyyy and in words as shown in the birth certificate issued by Municipal/Government Authorities. Proof of date of birth is to be attached. Please see Section IV concerning documents to be attached.

[33][Column 5 — Place and Country of Birth. In case born in India, please mention name of place like Village/Town, District, State and if born outside India, mention name of place and country. If born before partition of India, at a place, which now falls within Pakistan or Bangladesh, please fill up the name of place followed by Country as “Undivided India”. Undivided India means India as defined in the Government of India Act, 1935, as originally enacted.]

Column 6, 7 and 8. The name of Father, Mother and Spouse is to be entered in the respective columns. Surnames, if any, in these columns should be mentioned after the given names. In case the applicant is unmarried, Column 8 asking for information on name of spouse may be filled as Not Applicable.

Columns 9 and 10. Please give relevant details along with date since residing at the given address, telephone no. with area code is required for the purpose of contacting in case additional information or document is required by Passport Office. Mobile phone No. would be useful for sending SMS message to the applicant for the same purpose. If the period of residence given in Column 9 is less than one year on the date of application, please furnish the other addresses with duration of residence. Students staying away from their parents have the option of applying from place of study. In such cases, for proof of address a bona fide certificate from the Principal/Director/Registrar/Dean of the educational institution is must.

Column 11. Please give details of previous passport(s) held. Either the Previous Passport Number or the file number may be mentioned here along with date of issue and place of issue in the relevant boxes. In case previously applied for passport but the same was not received/issued, then the details such as file number, date applied and place where applied should be furnished here. Suppression of facts may attract penal provisions as per the Section 12 of the Passports Act, 1967.

Column 11(a). If ever travelled on Emergency Certificate (EC) or ever deported or repatriated to India at Government cost, then the details of EC number, date and place of issue along with original seizure memorandum, place and country from where deported or repatriated should be furnished in this column. Even if the EC details are not available readily, at least the place and country from where deported or repatriated should invariably be given here. All such applicants should furnish details of circumstances of their repatriation/loss of passport in a form of notarized affidavit.

Column 12. Details like educational qualifications, visible distinguishing mark and the height in centimeters are to be provided against the respective item.

Column 13. The relevant entry as ‘Yes’ or ‘No’ should be marked in the box space provided. If working in Central/State Government, Public Sector Undertakings, Statutory Bodies, a “Identity Certificate” from the concerned office should be attached as per ‘Annexure B’.

Column 14. Regarding citizenship, whether it is by birth, descent, registration or naturalization is to be recorded in the box space provided by either B/D/R/N as the case may be. If held any other citizenship before Indian citizenship, then please furnish the previous citizenship in the blank space provided.

Column 15. Please write Y or N as applicable. It may be mentioned here that Indian citizens categorized as ECR before leaving the country are required to get a clearance from the Protector General of Emigrants. Applicants in ECR category will have the ECR Stamp put on their passports. In case the passport booklet does not have ECR stamp, the applicant would be deemed to have been granted ECNR status. No ECNR stamp will be affixed on the passport. An applicant would be eligible for ECNR status if he/she falls in any one of the following categories and provides documentary proof thereof:

Persons on whose Passports ECR Stamps would not be affixed.

(I) (a) All holders of Diplomatic/official Passports.

(b) All Gazetted Government servants.

(c) All Income-Tax payers (including Agricultural Income-Tax Payees) in their individual capacity. Proof of assessment of income-tax and actual payment of income-tax for last one year or copy of PAN card to be insisted upon, and not merely payment of advance tax. However, in most cases as an assessment order is not issued separately by the income-tax department, income-tax returns which are stamped by income-tax authorities can be accepted.

(d) All professional Degree holders, such as Doctors holding MBBS degree or equivalent degree in Ayurved or Homeopathy, accredited Journalists, Engineers, Chartered Accountants, Cost Accountants, Lecturers, Teachers, Scientists, Advocates, etc.

(e) Spouses and dependent children of category of persons listed from (b) to (d).

(f) All persons having educational qualifications of matriculation and above.

(g) Seamen who are in possession of CDC or Sea Cadets, Deck Cadets:

(i) who have passed final examination of three years B.Sc. Nautical Sciences Courses at T.S. Chanakya, Mumbai; and

(ii) who have undergone three months Pre-Sea Training at any of the Government approved Training Institutes such as T.S. Chanakya, T.S. Rehman, T.S. Jawahar, MTI (SCI) and NIPM, Chennai, after production of identity cards issued by the Shipping Master, Mumbai/Kolkata/Chennai.

(h) Persons holding Permanent Immigration Visa, such as the visas of UK, USA and Australia.

(i) Persons possessing two years diploma from any institute recognized by the National Council for Vocational Training (NCVT) or State Council of Vocational Training (SCVT) or persons holding three years' diploma/equivalent degree from institutions like Polytechnics recognized by Central/State Governments.

(j) Nurses possessing qualifications recognized under the Indian Nursing Council Act, 1947.

(k) All persons above the age of 50 years.

(l) All persons who have been staying abroad for more than three years (the period of three years could be either in one stretch or broken) and their spouses.

(m) All children up to the age of 18 years of age. (At the time of re-issue at the age of 18 years, ECR stamping shall be done, if applicable)..

(II) [34][Emigration clearance is required for visiting United Arab Emirates (UAE), the Kingdom of Saudi Arabia (KSA), Qatar, Oman, Kuwait, Bahrain, Malaysia, Libya, Jordan, Yemen, Sudan, Brunei, Afghanistan, Indonesia, Syria, Lebanon, Thailand and Iraq (emigration banned).

The eligible category should be mentioned in the blank space provided under this column and supportive documents should be attached with the application. It may be mentioned that passport holders with ‘ECR’ endorsement travelling to countries mentioned above for any non-employment purposes are required to have the ‘ECR’ endorsement suspended each time from the offices of the Protector of Emigrants (POE) or designated Passport Offices, before they undertake the travel. For employment purposes, such passport holders require emigration clearance from the offices of POEs. Otherwise, they will be stopped from travelling at the port of exit. Applicants are, therefore, advised to apply for ECNR, if they are eligible, to ensure hassle-free travel abroad. It may be noted that the passport booklet will only have ECR category stamped and in case the passport booklet does not have ECR stamp, the applicant would be deemed to have been granted ECNR status.]

Column 16. In this column, while applying for the first time for the minor children who are less than 18 years of age, the details of valid passport held by both or either parents should be furnished in the relevant column. In such cases, passport to their minor child will be issued without any police verification. Further, in the cases where the parents do not hold valid passports, applications for such minors can be made on the basis of three documents of parents details of which are given in Para C(B) of Section IV of the Passport Information Booklet along with Standard Affidavit Annexure I. In all such cases, passport to their minor child will be issued on post-office verification basis. A declaration on plain paper as given at Annexure H is needed to be filled up in each case. In case the minor child who is between 15 and 18 years of age wishes to obtain a full validity passport for 10 years, the same can be issued only on submission of Standard Affidavit as in Annexure “I” and any three of the 14 document as mentioned in Para C(B) of Section IV of Passport Information Booklet by the parents and on payment of fee equivalent to the normal passport fee i.e. Rs 1000 for a 36 pages passport, as applicable for an adult. Otherwise the validity of the passport is restricted to five years or attaining the age of 18, whichever is earlier. In case of single parent and children born out of wedlock or in case of parents who are judicially separated, a sworn affidavit before a Magistrate, stating the facts of the case along with documentary proof to be submitted as per Annexure “C”. In the Normal Course the signature/consent of both parents is required for issue of a passport to the minor (Annexure “H”). However, if in case the applicant parent is not in a position to get the consent of the other parent, for whatever reason, the parent applying for the passport of the minor may sign the form and submit a sworn affidavit as per Annexure “G” stating the facts and circumstances of the case along with the application. The affidavit should also state that in case of a court case he/she would be responsible and not the passport office. In such cases, where only one parent is applying, the physical appearance of the child may be requested to ensure the applicant parent has the actual custody of the child.

Column 17. The applicant should give correct information. Suppression of any fact may lead to fine up to Rs 5000 per offence and other penal provisions as applicable under the provisions of the Passports Act, 1967 as amended from time to time.

Column 18. In this column, the name and address along with Mobile or Telephone number/e-mail of person to be intimated in the event of death or accident is to be furnished.

Column 19. This column is self-declaration made by the applicant about owing allegiance to the sovereignty, unity and integrity of India, not voluntarily acquiring the citizenship or travel document from any other country etc. Also this column contains declaration in furnishing true information in the application form and aware that it is an offence under the Passport Act, 1967 for any wrong information or suppression of any material information in getting the passport. The applicant also declares that he has no other passport or travel document. Under the space provided, the signature or Thumb Impression (left hand thumb impression for male and right hand thumb impression for female) should be furnished along with date and place of application.

Column 20. Photocopies of all documents that are attached as enclosures along with the application form should be listed in the blank spaces provided and each document self attested by the applicant.

Section IV. Documents to be attached with the Application

(In case the applicant is submitting the application himself/herself, self attested copies of all documents are required to be attached with the application form. Original documents should, however, also be produced for verification and are returned. In case the application is not being submitted by the applicant himself, he can authorize any member of his family to do so with on authority letter. In case of applications sent by post, the copies of original documents are to be attested by a Gazetted Officer or Notary public.

[35][(A) Passports.

(1) While applying for a fresh passport attach two copies of the following documents:

(a) Proof of address (attach one of the following):

Applicant's ration card, certificate from Employer of reputed companies on letter head, water/telephone/Gas Connection bill/electricity bill/statement of running bank account/Income Tax Assessment Order/Election Commission ID card, Spouse's passport copy, [36][parent's passport copy in case of minors, allotment letter of the Government accommodation issued by the Estate Office/Public Works Department of the Central/State Government in respect of their employees, duly certified/attested extract of the service record/book of the Government employees (serving/retired) or the bona fide certificate issued by the employer in respect of serving Government employees, Proof of Address issued by the India Post, Department of Posts]. In addition to above, applicant may submit any of the 14 documents given in Section IV, Para C(B) (a) of the Passport Information Booklet as admissible proof of residence, if such documents have residential address similar to the one given in the Passport Application form under present address. (Note: If any applicant submits only ration card as proof of address, it should be accompanied by one more proof of address out of the above categories).]

(b) [37][Proof of Date of Birth (attach one of the following)

(i) Birth Certificate issued by the Registrar of Births and Deaths or the Municipal Corporation or any other prescribed authority, whosoever has been empowered under the Registration of Birth and Deaths Act, 1969 to register the birth of a child born in India;

(ii) Transfer/School leaving/Matriculation Certificate issued by the school last attended/recognised educational board having the date of birth of the applicant;

(iii) PAN Card issued by the Income Tax Department having the date of birth of the applicant;

(iv) Aadhar Card/E-Aadhar having the date of birth of the applicant;

(v) Copy of an extract of the service record of the applicant (only in respect of Government servants) or the Pay Pension Order (in respect of retired Government Servants), duly attested/certified by the officer/in-charge of the Administration of the concerned Ministry/Department of the applicant, having his date of birth;

(vi) Driving licence issued by the Transport Department of the concerned State Government, having the date of birth of the applicant;

(vii) Election Photo Identity Card issued by the Election Commission of India containing the date of birth of the applicant;

(viii) Policy Bond issued by Public Life Insurance Corporations/Companies containing the date of birth of the holder of the insurance policy.]

(d) overnment/Public Sector/Statutory body employees should submit “Identity Certificate” in original (Annexure B) along with Standard Affidavit Annexure I.

(e) If the applicant is eligible for “ECNR” attach attested copy of supporting document (see Column 15 of the instructions and guidelines for filling up the application form).

(f) If the applicant was repatriated at Government cost, enclose documents to show that the expenditure, if any, incurred by the Government of India on his/her repatriation has been fully refunded to the Government of India, Ministry of External Affairs.

(g) If the applicant was ever deported to India, give details of Emergency Certificate/Passport.

(2) When applying for reissue of a passport after 10 years, attach:

(a) Old passport in original with self-attested photocopy of its first four and last four pages, including ECR/ECNR page.

(b) Document mentioned at (1)(d), if applicable.

(c) Document mentioned at (1)(e), if the old passport did not have ECNR stamp or it was issued when the applicant was a minor.

(d) If there is any change in address, document mentioned at 1(a).

(e) If the old passport does not contain spouse name, copy of marriage certificate issued by the Registrar of Marriage or affidavit as per specimen in Annexure ‘D’.

(3) When applying for a minor's passport attach:

(a) A Declaration from the parents/single parent/applicant parent/legal guardians, as the case may be, affirming the particulars furnished in the application about the minor child as per ‘Annexure-H (for all minor applicants). Annexure “C” (Single parents who are separated but not formally divorced/Single parent of the child born out of wedlock), Annexure “G” (when passport is being applied for by single parent or legal guardian), Annexure “I” (when a minor between 15-18 years of age applies for a full validity 10 year passport or in case either parents who do not hold valid Indian passport while applying passport for their minor child), as the case may be. Single Parents applying for the passport for their child should fill up Annexure “C” and or Annexure “G”, as the case may be.

(b) Attested photocopy of passport, if any, of both parents, if applicable.

(d) If one parent is resident abroad, a Sworn affidavit by the parent resident abroad attested by the Indian Mission along with affidavit from parent residing in India as well be submitted.

N.B.: Ordinarily the consent of both parents is required for issue of a passport to a minor (below 18 years of age). However if it is absolutely not possible due to any reason, the parent applying for a passport for his/her minor child may submit an affidavit (Annexure G) and based on the same passport application will be processed. In case where the parent(s) is/are resident outside India, such consent from the parent(s), in the form of a sworn affidavit, duly attested by the Indian Mission abroad, is acceptable. In the cases where the minor children who are less than 18 years of age, the details of valid passports held by both or either parents should be furnished. In such cases, passport to their minor child will be issued without any police verification basis. Further, in the cases where the parents do not hold valid passports, applications for such minors can be made on the basis of three documents of parents details of which are given in Para C(B) of Section IV of the Passport Information Booklet along with Standard Affidavit Annexure I. In all such cases, passport to their minor child will be issued on post-police verification basis. Children of all age must apply for separate passports. However, those below 15 years will be given 5 years validity passport or passport till 18 years of age. In case the minor child who is between 15 and 18 years of age wishes to obtain a full validity passport for 10 years, the same can be issued only on post-police verification basis on submission of Standard Affidavit as in Annexure “I” and three of the 14 document as mentioned in Para C(B) of Section IV of Passport Information Booklet by the parents and on payment of fee equivalent to the normal passport fee i.e. Rs 1000 for a 36 pages passport, as applicable for an adult/. In the case of single parents or of parents who are separated but not formally divorced, an affidavit at ‘Annexure C’ is to be submitted.

[38][For Adopted Children:

In case of In-country (domestically) adopted children the following documents are required to be furnished:

The deed of adoption which may either be Notarised or Registered, confirming/detailing the adoption of applicant by the adoptive parents(s) from the biological parent(s). In case, the applicant is not having any kind of deed to confirm the adoption and the situation is so that the same also cannot be executed at this point of time due to death of biological/adoptive parents or any other reason, whatsoever it may be, the applicant may give a declaration on a plain paper confirming the adoption.]

[39][(B) Change of Name/Addition of spouse's name in passport on Re-issue Basis.

(I) Following marriage, remarriage or divorce:

(a) An applicant applying for re-issue of passport for incorporation of the name of his/her spouse;

(b) A woman applying for change of name/surname in existing passport due to marriage;

(d) Re-married applicants applying for change of name/spouse's name in passport.

Except the details provided by the applicant (of any category mentioned above) in the application form, no proof of marriage/dissolution of marriage (court's order for judicial separation/decree of divorce), etc. is required.”

(II) In other circumstances for change of name, the applicant (both male and female) should furnish:

(i) clippings of two local news papers or the Gazette notification of the concerned State Government, as the case may be;

(ii) at least two public/school documents issued in the desired/applied changed name to ascertain that the applicant has actually changed his name.]

[40][(C) Passport under Tatkaal Scheme.

(a) If an applicant of the age of 18 years and above desires to obtain passport under Tatkaal Scheme, he shall submit any three of the following documents, namely.

(i) Aadhaar Card or e-Aadhaar containing the 12 digit Aadhaar number or 28 digit Aadhaar enrolment ID printed on the Aadhaar enrolment slip issued by the Unique Identification Authority of India (UIDAI);

(ii) Electors Photo Identify Card (EPIC);

(iii) Permanent Account Number (PAN);

(iv) driving licence (valid and within the jurisdiction of State of submission of applicant);

(v) bank passbook or kisan passbook or post office passbook;

(vi) student photo identity card issued by a recognised educational institution;

(vii) birth certificate issued under the Registration of Births and Deaths Act, 1969 (18 of 1969);

(viii) service photo identity card issued by State Government or Central Government, public sector undertakings, local bodies or public limited companies;

(ix) pension document such as ex-servicemen's pension book or pension payment order issued to retired Government employees, ex-servicemen's widow or dependent certificate, old age pension order;

(x) scheduled caste or scheduled tribe or other backward class certificate;

(xi) arms licence isued under the Arms Act, 1959 (54 of 1959);

(xii) ration card; and

(xiii) last passport issued (in case of reissue only)

(b) If an applicant below the age of 18 years desires to obtain passport under the Tatkaal Scheme, he shall submit any two of the following documents, namely.

(ii) Permanent Account Number (PAN);

(iii) student photo identity card issued by a recognised educational institution;

(iv) birth certificate issued under the Registration of Births and Deaths Act, 1969 (18 of 1969);

(v) ration card; and

(vi) last passport issued (in case of reissue only);

(c) applicant seeking a passport under Tatkaal Scheme shall submit his application along with documents specified in sub-paragraphs (a) or (b), as the case may be, with Tatkaal fee of Rs 2000 (Rupees Two thousand only) in addition to the prescribed fee for issuance of passport to the concerned passport authority;

(d) proof of urgency is not required for issue of passport under Tatkaal scheme;

(e) post police verification shall be done in cases where passport is issued under Tatkaal scheme;

(f) in cases where the applicant has paid Tatkaal fee and submitted documents specified in sub-paragraphs (a) or (b), as the case may be, the passport shall be issued within three working days from the date of submission of application.]

(D)[41][* * *]

Section V — Specimen of Affidavits/Declarations

ANNEXURE ‘A’

Specimen Affidavit to be submitted by Illiterate Applicants as Proof of Date of Birth in case no other Document Mentioned at Para A(b) of Section IV is Available

(To be executed on non-judicial stamp paper)

I ………………………………………..S/o W/o D/o ………………………. presently residing at …………… hereby state as follows:—

I was born on …………….. at ………………… situated in the District ………………. in the State of ………………… I have no documentary proof in support of my place and date of birth.

I do not possess any educational qualification and I am an illiterate person.

I take oath and solemnly declare/affirm that the particulars furnished by me above are correct and that I have not concealed or misrepresented any facts.

Place ………………..

Date …………………

Verified on this …………………… day of …………………. of the year …….. that the contents of my above affidavit are true and correct to the best of my knowledge and belief and nothing in material has been concealed therefrom.

The contents of the affidavit has been read out to me.

Deponent

Attested

Signature and official seal of attesting authority

Note: Affidavit to be attested by the Magistrate/Notary

In case of notary, notarial stamp would be required

[42][ANNEXURE ‘B’

All Central Government Employees State Government Employees, Employees of Statutory Bodies And Public Sector Undertakings and Dependant Family Members (Spouse And Dependant Childrens) Are Required To Produce A Identity Certificate (Strike Out Portion Not Applicable)

(To be given in Duplicate on Original Stationery)

Certified that Shri/Shrimati/Kum ………………. Son/Wife of Shri …………………… of is a temporary/permanent employee of this (office address) …………………. from ……….. (date) ………… and is at present holding the post of ………………….. Shri/Smt./Miss/Mst. ……………….. 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. The undersigned is 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 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 (employee) ………………………………………………. is ……………………….
Ref. No. and Date …………….		Name, Designation, address and Tel. No.

	Applicant's photo to be attested by certifying authority]

ANNEXURE “C”

Affidavit to be submitted with the Application for a Passport of a Minor Child by either Parent (who are separated but not formally divorced) or by a Single Parent of the Child Born Out of Wedlock

(To be executed on non-judicial stamp paper)

I, (name of single parent) solemnly declare and affirm as follows:
1.	That I am the mother/father of (name of the child) who is a minor child and on whose behalf I have made an application for his/her passport.
2.	That I am judicially separated from the mother/father of (name of minor). Or That no legally valid marriage ever existed between me and Mr./Ms. (the father/mother (sic of) the minor child). Or The father/mother of (name of the child) has deserted me after conception/delivery
3.	That (name of the minor) …………………………………… is exclusively under my care and custody since separation/delivery.
Signature and address of Deponent
Date: (Sworn before the First Class Judicial Magistrate or Notary Public)

ANNEXURE ‘D’

Specimen Affidavit to be submitted along with Application for Passport by a Woman Applicant for Change of Name after Marriage (Joint Affidavit to be submitted along with her Husband )

(To be executed on non-judicial stamp paper)

We 1……………………………………………………………………………………… (maiden name of wife)
2……………………………………………………………………………………………………… (name of husband) solemnly declare and affirm as under:—
1.	That we are married under …………………… Marriage Act/Rights/Customs and are living together as married couple since ……………………………………….. (date of marriage)
2.	That…………………………would henceforth be known as……………………………
		(maiden name of wife)	(name of wife after marriage)
	by virtue of our marriage.
3.	That our joint photograph is affixed below.
Date:
Signature and address of Deponents 1 ……………………………………………………… 2 ………………………………………………………
Note:	1.	This affidavit may be sworn before a Magistrate/Notary.
	2.	The Joint photograph of the couple is to be pasted on the bottom left hand side of the affidavit paper and attested by the Magistrate/Notary with his/her signature and rubber stamps (half on the photograph and half on the affidavit)
	3.	Declaration 2 above to be ignored by applicants who seek endorsement of name of spouse in respect of reissue of a previously issued passport.

ANNEXURE ‘E’

Specimen Affidavit for Change in Name/Deed Poll/Sworn Affidavit

(On non-judicial stamp paper)

By this deed I, the undersigned …………………… (New Name) previously called ……………… (Old name), doing ………………… (give profession or vocation) and resident of ……………… (address) solemnly declare:—
1.	That for and on behalf of myself and my wife and children and remitter issue wholly renounce/relinquish and abandon the use of my former name/surname of …………………….. and in place thereof I do hereby assume from this date the name/surname ………….. and so that I and my wife, children and remitter issue may hereafter be called, known and distinguished not by my former name/surname, but assumed name/surname of ……………………………
2.	That for the purpose of evidencing such my determination declare that I shall at all times hereafter in all records, deeds and writings and in all proceedings, dealings and transactions, private as well as upon all occasions whatsoever use and sign the name of …………… as my name/surname in place and in substitution of my former name/surname.
3.	That I expressly authorize and request all persons in general and relatives and friends in particular, at all times hereafter to designate and address me, my wife, my children, remitter issue by such assumed name/surname of ……………………… accordingly.
4.	In witness whereof I have hereunto subscribed my former and adopted name/surname of…………. and………affix my signature and seal, if any, this………………day of…………
Signed, sealed and delivered by the above name Former name …………………………..
Date ……………. In the presence of:
	Name…………………………… Address……………………………	Name…………………………… Address……………………………
(This deed poll/affidavit may be signed and attested in presence of a Magistrate/Notary or Consular Officer in an Indian Mission abroad) Note: In case of change of name, applicant should insert advertisements in two reputed newspapers (one local newspaper of the area in which he/she is residing and 2nd in newspaper of the area of permanent address) and submit original newspapers at time of applying for passport in his/her new name.

[43][ANNEXURE ‘F’

Specimen Verification Certificate (For Passport under Tatkaal only)

(On official stationery of verifying authority)

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

Reference Number

Applicant's

Photo

(Verification Certificate issuing officer should attest the photograph of the applicant with his/her signature and rubber stamp in such a way that half the signature and stamp appear on the photograph and half on the certificate).

Verification Certificate
This is to certify that Shri/Smt./Kum. …………………………….. son of/wife of/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 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:
	(i)	An Under Secretary/Deputy Secretary/Director Joint Secretary/Add. Secretary/Special Secretary/Secretary/Cabinet Secretary to Government of India.
	(ii)	A Director/Joint Secretary/Additional Secretary/Special Secretary/Chief Secretary to a State Government.
	(iii)	A Sub-Divisional Magistrate/First Class Judicial Magistrate/Additional DM/District Magistrate of the district of residence of applicant.
	(iv)	A District Superintendent of Police/Range, DIG/IG/DGP of district of residence of applicant.
	(v)	A Major and above in the Army, Lt. Commander and above in the Navy and Sq. Leader and above in the Air Force.
	(vi)	The General Manager of a Public Sector Undertaking.
	(vii)	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. in the pay scale of Rupees 10,000-15,200 or above.
	(viii)	Resident Commissioners/Additional Resident Commissioners of all State Governments based in Delhi.
	(ix)	Concerned Tehsildars or Concerned SHOs for an applicant staying in the area under his/her jurisdiction.
	(x)	The Chairmen of the Apex Business Organisations i.e. FICCI, CII and ASSOCHAM in respect of owners, partners or directors of the companies that are members of the concerned Chambers in prescribed proforma as at Annexure “J”.
4.	Anyone who issues incorrect verification certificate may be prosecuted under Section 12(2) of the Passport Act, 1967.
5.	Section 6(2)(C) of the Passport 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 anyone 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, of 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.]

ANNEXURE ‘G’

Declaration of Applicant Parent or Guardian if Passport is for Minor (one parent not given consent): In the form of a Sworn Affidavit before Judicial Magistrate on Non-Judicial Stamp Paper

I/We………………………………………………solemnly declare and affirms as follows:
	(Name of the Parent/Guardian applying for passport)
1.	That I/we am/are the mother/father/parents/guardians of……………………who is a minor
	(Name of the Minor Child)
	child and on whose behalf I/we have made an application for his/her passport.
2.	Signature/Consent of Mr/Mrs…………………………who is father/mother/parents of the
	(Name of the father/mother)
	child has not been obtained by me for the following reasons.
3.	That I/we only am/are taking care of……………………………he/she is exclusively in my physical
	(Name of the minor child)
	custody.
4.	I/We also affirm that in the case of a court case arising due to issue of a passport to the minor child………………… (Name of the minor child)
	I/we would be solely responsible for defending the case and not the Passport Issuing Authority.
Date:	Signature and Address of the parent(s)/ guardian(s) applying for the Passport

ANNEXURE ‘H’

Declaration of Applicant Parent or Guardian if Passport is for Minor: On plain paper

I/We affirm that the particulars given above are in respect of (name of the child) …………………………….. son/daughter of Shri …………………………. and Shrimati …………………………………… of whom I/we am/are the Parents/Single Parents/Applicant Parent/Guardians. He/She is a citizen of India. His/Her date of birth/place of Birth is ………………………

I/We undertake the entire responsibility for his/her expenses. I/We solemnly declare that he/she has not lost, surrendered or been deprived of his/her citizenship of India and that the information given in respect of him/her in this application is true. It is also certified that I/we am/are holding/not holding valid Indian passport(s) and the name of the child mentioned is not included in Passport of either parent.

…………………………/

………………………..

……………………………….

Father (Signature)

Mother (Signature)

Legal Guardian (Signature)

ANNEXURE ‘I’

Affidavit

(To be executed on appropriate non-judicial stamp paper and attested by a Notary Public)

(One original and one-self attested photocopy)

I, (name), ……………………… son of ………………………………….. residing at …………………………… Date of Birth ………………….. being an applicant for issue of passport, do hereby solemnly affirm and state as follows:
1.	That the names of my parents and spouse are as follows:
	(i)	Father	:
	(ii)	Mother	:
	(iii)	Wife/husband	:
2.	That I am continuously resident at the above mentioned address from………………
3.	That I am citizen of India by birth/descent/registration/naturalization and that I have neither acquired the citizenship of another country nor have surrendered or been terminated/deprived of my citizenship of India.
4.	That I have not, at any time during the period of five years immediately preceding the date of this affidavit, been convicted by any court in India for any offence involving moral turpitude and sentenced in respect thereof to imprisonment for not less than two years;
5.	That no proceedings in respect of any criminal offence alleged to have been committed by me are pending before any criminal court in India;
6.	That no warrant or summons for my appearance, and no warrant for my arrest, has been issued by a court under any law for the time being in force, and that my departure from India has not been prohibited by order of any such court;
7.	That I have never been repatriated from abroad back to India at the expense of Government of India/I was repatriated from abroad back to India at the expense of Government of India, but reimbursed expenditure incurred in connection with such repatriation.
8.	That I will not engage outside India in activities prejudicial to the sovereignty and integrity of India.
9.	That my departure from India will not be detrimental to the security of India.
10.	That my presence outside India will not prejudice the friendly relations of India with any foreign country.
Place: Date:
Deponent
Verification
Certified on ………..(date) at …………..(place) that the contents of the above mentioned affidavit are true and correct and nothing material has been concealed.
Deponent

ANNEXURE ‘J’

Specimen Verification Certificate

[To be given (in Duplicate* along with Standard Affidavit as at Annexure “I” by Chairmen of Apex Business Organisations to the Owners, Partners or Directors of the Companies having Membership of the Concerned Chambers]

(Official stationery of verifying authority)


Reference Number					Applicant's Photo
(Verification Certificate issuing officer should attest the photograph of the applicant with his/her signature and rubber stamp in such a way that half the signature and stamp appear on the photograph and half on the certificate).
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			…………………………………
Permanent Address			…………………………………
Present Address			…………………………………
Place Office address with location
Date:				Signature………………………

		Office Seal
				Full Name………………… Designation………………… Name of the Chamber………… 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 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.	Anyone who issues incorrect verification certificate may be prosecuted under Section 12(2) of the Passport Act, 1967.
4.	Section 6(2)(C) of the Passport 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) of sub-section (2) of Section 5 on 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, of 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.”.

PENALTY FOR OFFENCES UNDER PASSPORT ACT, 1967

Imposition of penalties for suppression of information under Section 12(1)(B) of Passport Act, 1967 is as given below:

Sl. No.	Nature of suppression of information	Amount (in Rs) for Literate applicants	Amount (in Rs) for Illiterate applicants
(i)	In case the applicant's name has been endorsed on the parents' passport and the applicant is less than 18 years old and while applying for a separate passport, does not mention the fact that the name is endorsed in the parents' passport	500	Nil
(ii)	In case the applicant's name has been endorsed on the parents' passport and the applicant is more than 18 years old and while applying for a separate passport, does not mention the fact that his name is endorsed in the parents' passport	1000	500
(iii)	In both the above cases, if the parents' passport has already expired	No fine	No fine
(iv)	If the applicant had previously applied for a passport and the file was closed without issue of a passport or returned undelivered and provided there is no change in the personal particulars and the applicant does not mention about the application made earlier	1000	500
(v)	If the previous passport has expired and the information is not given	2000	500
(vi)	When an applicant holds/held a diplomatic/official passport and does not mention in his application at the time of applying for an ordinary passport	500	500
(vii)	If a student studying in a hostel away from his permanent address, does not mention his present address with proof in his passport application form while applying at RPO/PO in which jurisdiction his permanent address falls	500	500 (in case of minor, where applicant's parent is illiterate)
(viii)	In case where an applicant does not disclose that he had applied for a passport earlier claiming that he never received the passport and there is, however, no record of passport “Returned Undelivered”, then the applicant may be asked to apply for duplicate passport with FIR	2500 + 2500 (Duplicate passport fee)	1000 + 2500 (Duplicate passport fee)
(ix)	(a) In case, there is forgery of the stamp of ECNR/PCC or any other observation in the passport, then applicant may be interviewed and in case some agent has done this then his name and address should be taken in writing. The forged endorsement should be cancelled and passport restored to the applicant	5000	1000
	(b) If another booklet is required by the applicant, duplicate passport fee or Rs 2500 should be charged	5000 + 2500 (Duplicate passport fee)	1000 + 2500 (Duplicate passport fee)
(x)	In case the passport with forgery has expired, then fresh passport may be issued with normal fee of Rs 1000 plus	2500 + 1000 (normal passport fee)	1000 + 1000 (normal passport fee)
(xi)	A Government servant who does not give details of his employment in his application form for ordinary passport	2500	2500
(xii)	In case applicant does not disclose correct marital status and a case is registered regarding marital dispute	2500	2500
(xiii)	If applicant gives wrong information regarding his date of birth/place of birth (minor changes)	1000	500
(xiv)	Minor suppression of information regarding marital status/name of spouse etc. inadvertently	500	500
(xv)	When an applicant holds a valid passport or suppresses/changes the personal particulars or where a criminal case is pending against him and this information is not disclosed in the application	5000	2500

Note: (i) Under Section 12 of the Passports Act, 1967—whoever contravenes the provisions of the Act by travelling without a valid passport, knowingly furnishes wrong information or attempts to alter entries made on the passports or travel documents, fails to produce his/her passport for inspection, knowing (sic knowingly) uses a passport or travel document used to another person or knowingly allows another person to use a passport or travel document issued to him shall be punishable with imprisonment for a term up to 2 years or with fine up to Rs 5000 or with both

(ii) Whoever not being a citizen of India makes an application for a passport or obtains a passport by suppression of information about his nationality or holds a forged Indian passport or travel document shall be punishable by imprisonment up to 5 years and with fine up to Rs 50,000.]

Form EA (P)-1 EXTERNAL

Application Form for Indian Passport at an Indian Mission/Post


(for issue of an ordinary passport fresh/after 10 years (final)/and	Paste your unsigned
Duplicate in lieu of lost/damaged passport)	recent colour
(Please delete inapplicable)	Photograph Size : 2 X 2
Payment of Fee (to be filled by applicant)	inch (51mm X 51mm)

Amount paid $/………………………by………………………………………… Mode of payment

For delivery by mail $/extra to be paid as postal charges for each passport

1. (A) Full Name…………………………………………………………………………………

(expanded initials) (Surname)

(B) Aliases, if any…………………………………………………………………………………

If so, give previous name in full: …………………………………………………………………

(D) Maiden name, if applicant is a married woman:……………………………………………

2. Date of Birth:…………………Place of Birth:…………………Country:……………………

Height:……………………(cms.) Colour of Eyes:……………………Hair:……………………

Visible Identification Marks, if any………………………………………………………………

3. Present Address:

(a) In India:…………………………………………………………………………………

(b) In Qatar:……………………………………………Tel. No.:………………………………

4. (i) Name of Father:…………………………Country of his birth:……………………………

(ii) Name of Mother:……………………Country of her birth:…………………………………

(iii) Nationality of father at the time of applicant's birth:………………………………………

(iv) Nationality of mother at the time of applicant's birth:………………………………………

5. Married/Unmarried:…………………………………………………………………………

6. Name & Nationality of Wife/Husband:………………………………………………………

7. (i) Name of applicant's eldest son or daughter (first child):…………………………………

(ii) Name of applicant's eldest brother or sister:…………………………………………………

8. Present Passport/Nationa identity card, if any. No.:………………Date & Place of Issue:…

9. Local car Driving Licence No.:…………………Date & Place of Issue:……………………

10. Ministry of Interior I.D. Card No.:…………………………………………………………

11. Educational Qualification:…………………………………………………………………

(In order to determine emigration status)

12. When did the applicant leave India?…………………………When was he/she in India last?

13. How long has applicant continuously resided abroad?……………………………………

14. Present Emigration Status (Emigration Clearance Required (ECR)/Not Required (ECNR)

……………

(with documentary evidence)

15. Profession and business address: …………………………Telephone:…………………

16. Please mention, if citizen of India by birth/naturalization/registration:…

17. Did applicant ever possess any other nationality or travel document of any other country? If so, please give details: …

18. Was the applicant ever refused an Indian passport? Yes/No.

19. Was the applicant's passport ever impounded/revoked? Yes/No.

If so, details please:

20. Name and address of two relatives/friends:

Name	Address
(i) ………………………	(i) ………………………
(ii) ………………………	(ii) ………………………
………………………	………………………

21. Is applicant in Government Service/Public Undertaking Service/Statutory Bodies Service of India? If so, please give details and enclose ‘No Objection Certificate’ from your employer in original……………………………………………………………………………………………………….

………………………………………………………………………………………………………….

22. (i) Are any criminal proceedings pending against applicant in any court in India ? If so, please give details………………………………………………………………………………………

(ii) Has applicant ever been repatriated from abroad to India at the expenses of the Govt. of India? If so, details please…………………………………………………………………………………

23. No. of lost/damaged passport: …………………………………….. Place of Issue:…………

Date of Issue:………………………………………Valid until:…………………………………

24. (i) Briefly state circumstances of loss/theft/damage of passport on a plain paper and attach copy of report lodged with local police in case of loss.

(ii) Details of restriction, if any, put on applicant's damaged/lost passport.

(iii) Did applicant avail transfer of residence, foreign travel scheme facility on lost/damaged passport? If so, details please………………………………………………………………………

25. Is applicant registered with Indian Mission/Post? If not, is he a member of any Indian Organization?

26. I take oath and solemnly declare/affirm that the particulars furnished by me above are correct and that I have not concealed or misrepresented any facts in it.

I solemnly declare that there are no criminal or civil cases pending against me in any court of law in India.

I am a citizen of India by birth/registration/naturalization and have neither acquired nor been deprived of my citizenship of India.

27. Declaration. (To be filled up by all applicants)

I solemnly affirm that:

(i) I owe allegiance to the sovereignty of India; and

(ii) Information given above in respect of myself, my son/daughter/ward is correct and nothing has been concealed and I am aware that it is an offence under the Passport Act of 1967 to knowingly furnish false information or suppress material information, which attract penal and other punishments under the Act; and

(iii) I undertake to be entirely responsible for expenses of my son/daughter/ward.

Signature or T.I of applicant or his legal

guardian (Left hand T.I of Male &

right hand T.I of female)

Place: …………………………..

Date: ……………………………

Specimen signatures or T.I. of the applicant within the space given below.


1.

2.

(Applicant must paste

one Photograph here

with half the

signature on the

photograph and half

on the application)

In case of minors, following passport particulars of both parents must be given

Mother Father

a. Passport No……………………………………………………………………………………………

b. Date of issue………………………………………………………………………………………….

c. Place of issue…………………………………………………………………………………………

Declaration of Parents or Guardian if passport is for minor

(To be signed by both parents or Guardian

We affirm that the particulars given above are in respect of (Name)…………………son/daughter of Smt………………………………and Shri………………………of whom we are the Parents. We undertake the entire responsibility of his/her expenses. We solemnly declare that he/she has not lost, surrendered or been deprived of his/her citizenship of India and that the information given in respect of him/her in this application is true. It is also certified that the name of the child mentioned above is not included in passport of either parent.

Father Mother

(Signature)

Form EA(P)-EXTERNAL

Application Form for Miscellaneous Services on Indian Passports

(For use in Indian Mission/Post) (a) Renewal (b) Additional Visa Sheet, (c) Additional Booklet, (d) Change of Address (e) PCC (f) Additional Endorsement (g) Child Inclusion/Deletion, (h) Any Other Service (Specify)

Please staple one

Photograph of size of 35

mm. × 45 mm. & enclose

three for additional booklet

(Please delete inapplicable)

Payment of Fee (to be filled by applicant)
Amount Paid…………… by…………..(Mode of Payment)……………
For delivery by mail $/, Extra to be paid as postal charges for each passport
1.	Full Name……………………………………………………………………………………….
2.	Applicant's Car Driving Licence No……………………………………………………………
	Date and Place of Issue………………………………………..
3.	Residential address:………………………………………………………………………………
	(i)	In India	(ii)	In country of domicile
				……………………………….
	Tel ……………………………….		Tel……………………………………..
4.	Profession and business address…………………………………………………………………
	………………………………………………………Tel……………….………………………
5.	Is applicant registered with the Indian Mission/Post ? If not, is he a member of any Indian Organisation? Give details …………………. ……………………. ……………………….
6.	(i) Name of Father……………………………………………………………………………… (ii) Name of Mother……………………………………………………………………………. (iii) Name of Spouse and Nationality……………………………………………………………
7.	Current Passport No……………………………Place of its issue………………………………
	Date of issue………………………………Valid until………………………………………….
8.	Particulars of children to be included/deleted:
	Name Place and Date of issue Sex (M/F)
	………………………. ………………………………. ……………………………
	………………………. ………………………………. ……………………………
	Note.— In case a fresh inclusion of name(s), enclose (i) birth certificate (s) bearing names of both parents, (ii) marriage certificate of parents and (iii) passports of both parents. Children below fifteen years of age can either apply for inclusion in their parent's generally mother's passport or apply for separate passports. Children above fifteen years must apply for separate passports.
9.	Declaration:
	I solemnly affirm that (i) I owe allegiance to the sovereignty and integrity of India. (ii) Information given above is correct and nothing has been concealed and I am aware that it is an offence under the Passports Act, 1967 to knowingly furnish false information or suppress material information; and (iii) I undertake to be entirely responsible for expenses of my son/daughter/ward.
			…………………………………………………………….
			Signature of applicant or T.I or his legal guardian (Left thumb impression of male and right hand thumb impression of female)
Place:
Date:
10.	Two specimen signatures or thumb impressions required for service(s) within the space given below:


For office use

Form EA (P)-2 EXTERNAL

Application Form for Miscellaneous Services on Indian Passports

(For use in Indian Mission/Post)

(a) PCC (b) Any Other Service (Specify)

(Please delete Inapplicable)

Payment of Fee (to be filled by applicant)

Please staple one

Photograph of size of

2 × 2 inch (51 mm ×

51 mm) & enclose

three for additional

booklet

Payment of Fee (to be filled by applicant)

Payment of Fee (to be filled by applicant)
Amount Paid………………………by………………(Mode of Payment)……………………
For delivery by mail $/£………………extra to be paid as postal charges for each passport…………
1.	Full Name……………………………………………………………………………………….
2.	Applicant's Car Driving Licence No……………………Date and Place of Issue…………………
3.	Residential address:
	(i)	In India	(ii)	In country of domicile
		…………………………………		…………………………………
		…………………………………		…………………………………
		…………………………………		…………………………………
	Tel:……………………………………		Tel:……………………………………
4.	Profession and business address…………………………………………………………………
	Tel…………………………………………………………………………………………….…
5.	Is applicant registered with the Indian Mission/Post? If not, is he a member of any Indian Organisation? Give details …………………… …………………… ……………………
6.	(i) Name of Father:……………………………………………………………………………… (ii) Name of Mother:……………………………………………………………………………. (iii) Name of Spouse and Nationality:……………………………………………………………
7.	Current Passport No:……………………………Valid until:……………………………………
	Place of its issue:……………………………Date of Issue:……………………………………
8.	Particulars of children to be included/deleted:
	Name Place and Date of issue Sex (M/F)
	………………………… ………………………………… ……………………………
	………………………… ………………………………… ……………………………
	………………………… ………………………………… ……………………………
	Note.— In case a fresh inclusion of name(s), enclose the given below—
	(i) Birth certificate (s) bearing names of both parents, (ii) Marriage certificate of parents and (iii) Passports of both parents.
	Children below fifteen years of age can either apply for inclusion in their parent's, generally mother's passport, or apply for separate passports. Children above fifteen years must apply for separate passports.
9.	Declaration:
	I solemnly affirm that (i) I owe allegiance to the sovereignty and integrity of India. (ii) Information given above is correct and nothing has been concealed and I am aware that it is an offence under the Passports Act, 1967 to knowingly furnish false information or suppress material information; and (iii) I undertake to be entirely responsible for expenses of my son/daughter/ward.
			…………………………………………………………….
			Signature of T.I of applicant or his legal guardian (Left hand thumb impression of male and right hand thumb impression of female)
Place:
Date:
10.	Two specimen signatures or thumb impressions required for service(s) within the space given below:






For office use

Form EA (P)-2

GOVERNMENT OF INDIA

MINISTRY OF EXTERNAL AFFAIRS

Application Form for Miscellaneous Services on Indian Passport for (use in India) (a) Renewal (b) Additional Visa Sheet (c) Additional booklet (d) Change of Address (e) PCC (of Additional Endorsement (g) child inclusion/Deletion (h) Any other service (specify)

(Please delete inapplicable)

Amount of Fee paid Rs……………………………by…………………………(Mode of Payment)

Mode of Submission of application (A) and Delivery (D)

(i) Personally

(ii) By Post

(iii) Through Rec. Travel Agent

(iv) Through auth rep.

Please tick mode (i) & (ii) only if previous Passport containing valid visas for U.K., U.S.A. etc. submitted with application.

(For delivery tick marked by post Rs 10 extra to be paid as postal charges or each passport enclosing self addressed envelope of size 16 cm × 10 cm.)

1.	Name (Please give expanded initials)…………………………………..
2.	(a) Father's Name………………………
	(b) Mother's Name………………………..
	(c) Husband/Wife Name………………..
3.	Passport No…………Place of issue……………Date of Issue………Valid up to………
4.	File No. of passport……………….
5.	Are any criminal proceedings pending against applicant in criminal court in India or any other disqualification under Sec. 10(3).
6.	Particulars of children to be included/deleted
Name		Place & Date of Birth	Sex (M/F)
………………………. ………………………………. ……………………………
………………………. ………………………………. ……………………………
………………………. ………………………………. ……………………………
7.	Declaration.—
	I solemnly affirm that—
	(i)	I owe allegiance to the sovereignty and integrity of India, and
	(ii)	Information given above in respect of myself, my son/daughter/ward is correct and nothing has been concealed and I am aware that it is an offence under the Passport Act, 1967 to knowingly furnish false information or suppress material information, which attract penal and other punishments under the acts and,
	(iii)	I undertake to be entirely responsible for expenses of my son/daughter/ward.
	(iv)	I declare that I have not lost or surrendered my citizenship of India since the above passport or travel document was issued to me. I further declare that I have no other passport.
		……………………………………………… Signature of applicant or T.I. or his legal guardian (Left hand T.I. of male and right hand T.I. of female)

Place…………………………..
Date……………………………
8.	Two specimen signatures or T.I. required for services at (c) within the space given below:

For Office Use

INSTRUCTIONS FOR FILLING UP EA(P)-2 FORM

This form is to be used for the Miscellaneous Services on ordinary Indian Passports, for.

(a)	Renewal
(b)	Issue of Visa Sheet
(c)	Issue of Additional booklet on used up pages, taking separate passport for child/change in name/maiden name/date of birth
(d)	Charge of address
(e)	Police Clearance Certificate (indicate the name of country or which PCC required and purpose)
(f)	Addition/Deletion of particulars of children
(g)	Additional Endorsement
(h)	Any other services
In case of fresh inclusion of name(s) of children please enclose (i) birth certificate(s) leaving name of both parent, (ii) Passports of both parents, Children below 15 years of age can either apply for inclusion in their parents (generally mother's passport) or apply for separate passports, Children above 15 years must apply for separate passport.

Form EA(P)-3

Application for the Issue of a Diplomatic/Official Passport

(This application must be accompanied by two passport size photographs—one of them duly attested on reverse.)
1.	(a)	Full name (in block letters)
	(b)	Aliases, if any (in block letters)
2.	Profession
3.	Present appointment
4.	Permanent home address
5.	Present address
6.	Place of birth
7.	Date of birth
8.	Father's/Husband's name
9.	Personal particulars—
	(a)	Height
	(b)	Colour of eyes
	(c)	Colour of hair
	(d)	Visible distinguishing marks, if any
10.	Particulars of children below 15 years of age, if to be included in the passport.
	Name		Date of birth	Place of birth	Relationship
	1. ………………		………………	………………	………………
	2. ………………		………………	………………	………………
	3. ………………		………………	………………	………………
	4. ………………		………………	………………	………………
11.	(a)	Have you ever applied to any other authority for any other passport?
	(b)	If so, please give details.
12.	Particulars of the previous passport held, if any—
	(a)	Number
	(b)	Date of issue
	(c)	Authority and place of issue
	(d)	If diplomatic/official passport previously held by the applicant was returned to the Ministry of External Affairs or any other authority, please indicate where and when it was returned.
N.B.—The previous passport, if in the custody of the applicant, should be submitted together with this application.

13.
	Countries to be visited on official duty	Exact nature of official duty	Period of stay giving approximate dates

14.	Mode of travel and route:
Place …………………………
Date ………………………….
Signature of applicant or parent in case application is for a minor
Certificate
	1. [44]I hereby certify that Sh./Smt./Kum…………………………………………………is
(Full name and designation)
proceeding abroad on official duty as indicated in Item 13 above.
	2. [45]I hereby certify that Sh./Smt./Kum…………………………………………………is son/
(Full name)
wife/daughter of Sh/Smt……………………………………………………………………who is
(Full name and designation).
proceeding abroad on official duty as indicated in Item 13 above.
Signature of Head of Office
………………………………
Designation…………………….
Important—Categories of persons to whom official and diplomatic passports are issuable are mentioned in Part I of the Schedule II to the Passports Rules, 1980. Persons not covered by the said Schedule shall not be eligible for official and diplomatic passports.
	………………………………………… …………………………………………

Please give two specimen signatures or thumb impressions (left in case of a male and right in case of a female) of the applicant in the space provided above.

[46][Form P-4

Form of Emergency Certificate

(Front Cover)

Emergency Certificate

Republic of India

(Inside Front Cover)

REPUBLIC OF INDIA


	Type	Country Code	EC. No.
	P	IND	…………
Photo of	Surname
Bearer	Given Name(s)
	Nationality	Sex	Date of Birth
	Place of Birth
Signature of bearer	Place of Issue
Signature of bearer	Date of Issue		Date of Expiry

(Page No. one)

EMERGENCY CERTIFICATE

THIS CERTIFICATE IS VALID FOR SINGLE JOURNEY TO INDIA

CERTIFICATE DOES NOT EXEMPT HOLDER FROM IMMIGRATION/VISA REGULATIONS

CAUTIONS : HOLDER SHOULD CAREFULLY KEEP THIS CERTIFICATE AND SUBMIT IT ALONG WITH HIS APPLICATION FOR DUPLICATE PASSPORT (IMMIGRATION AT PORT OF ENTRY SHOULD CANCEL THE EC AND RETURN TO THE HOLDER)

SEAL

……………………………………

Signature of issuing authority with date

(Page No. Two)

EMERGENCY CERTIFICATE

This Emergency Certificate contains 8 pages

(Page No. Three)

EMERGENCY CERTIFICATE

VISA

(Page No. Four)

EMERGENCY CERTIFICATE

VISA

(Page No. Five)

EC Number

EMERGENCY CERTIFICATE

VISA

(Page No. Six)

EC Number

EMERGENCY CERTIFICATE

VISA

(Page No. Seven)

EC Number

Reason

……………………

Remarks

……………………

(Page No. Eight)

EC Number

Renewed up to

SEAL

………………………….

Signature of issuing authority with date (for use of Indian Immigration only)

Vessel/Flight No.

Date of Arrival

Port/Airport of Arrival

SEAL

…………………………

(Inside Back Cover)

EC Number

Name of Father/Legal Guardian

Name of Mother

Name of Spouse

Present Address

Permanent Address

Old Passport No./Year of Issue/PIA………………File No.

(Back Cover)

EC Number]

Form EA(P)-5

Application for the Issue of Certificate of Identity

(This application must be accompanied by three passport size photographs—one duly attested by local police authority—and residential permit)

I. Fee

1. Amount

2. Date of payment

3. Mode of payment

II. Personal Particulars.

(a) Full name

(in block letters)

(b) Aliases, if any

(in block letters)

(1) Previous name, if you have ever changed your name

(2) Maiden name in case of a married woman/widow/divorcee

(3) Father's name

(4) Husband's name in case of a married woman/widow/divorcee

(5) Last permanent address abroad

(6) Present address

(7) Place/Country of origin

(8) Present national status

(9) Period of residence in India

(10) Profession

(11) Place of birth

(12) Date of birth

(13) Height

(14) Colour of eyes

(15) Colour of hair

(16) Visible distinguishing marks, if any.

III. Particulars of Child/Children below 15 years of Age, to be included in the Certificate of Identity.

Name	Date of Birth	Place of Birth	Relationship
1. ………………	………………	………………	………………
2. ………………	………………	………………	………………
3. ………………	………………	………………	………………
4. ………………	………………	………………	………………

IV. 1. Purpose of Applying for the Certificate of Identity

2. Countries for which the Certificate of Identity is Required

V. Declaration of Applicant

I solemnly declare that.

(a) I am of………………………………..nationality/stateless.

(b) I have not obtained an Indian/foreign travel document before because

…………………………………………………………………………………………………………

Place…………………

Date………………….

……………………………………………………….

Signature or thumb impression (left in case of a male

and right in case of a female) of the applicant

Two specimen signatures or thumb impressions (left in case of a male and right in case of a female) of the applicant.
1……………………………………………..	2……………………………………………..
[47][***]
[48][***]
[49][***]
[50][***]
[51][***]
[52][***]

Form EA(P)-12

Application for India/Sri Lanka Passport

(For repatriates—1964 and 1974 agreement)

(Three unmounted passport size bust photographs, taken full face, of the applicant, should be enclosed with application. The photographs should have, on the reverse, the certificate “true photo of……………” signed by the Estate Superintendent in the case of applicants from estates, and by D.R.O., Gram Sevaka or M.P. for the area in the case of others.)

Caution. Applicants are warned that if any of the information supplied by them below is found to be false or inaccurate, not only will their applications be liable to be rejected or their passports, if already granted be liable to be cancelled but they will render themselves liable to prosecution.

(1) (i) Full name, with alias, if any (in block letters)

(ii) Have you ever changed your name? If so, what was your previous name?

(2) Are you married or single?

(3) If married woman/widow, state maiden name.

(4) Place (Village, town, district, etc.) and date of birth (attach documents in support, if possible).

(5) Profession

(6) Educational qualifications.

(7) Present occupation

(8) (i) Personal particulars of applicant.

(a) Height in cm.

(b) Colour of eyes

(d) Visible distinguishing marks, if any

(ii) Of children below 15 years if to be included in the passport

Full Name	Sex	Date of Birth
1……………………………	…………………………..	…………………………..
2……………………………	…………………………..	…………………………..
3……………………………	…………………………..	…………………………..
4……………………………	…………………………..	…………………………..

(9) Father's name and place and date of birth.

(10) If married woman or widow, husband's or late husband's nationality, name and place of birth.

(11) How long have you been continuously residing in Sri Lanka?

(12) Have you at any time resided in any other country including Pakistan? State countries and period.

(13) What was your occupation while residing in the countries mentioned in column 12?

(14) Have you ever applied for a travel document and been refused? If so, when and under what circumstances?

(15) Have you ever been issued with a passport which was later impounded or cancelled? If so give particulars.

(16) Present address in Sri Lanka.

(17) Names and addresses of two responsible persons in India who would be prepared to vouch for you.

(18) Whether applicant prefers an India-Sri Lanka passport or an Emergency Certificate?

Two specimen signatures or	Two specimen signatures or thumb impressions
thumb impressions of applicant	of wife if to be included in passport

I solemnly declare that I am an Indian citizen and that I have not lost, surrendered or been deprived of my Indian citizenship and that the information given by me in reply to the questionnaire is true.

Place………………

Date………………

…………………………………………………

Signature or thumb impression of applicant

I, the undersigned………………………residing at…………………………holder of India-Sri Lanka passport/Emergency Certificate No………………………dated……………………hereby apply for the grant of passport to……………………whose parent/legal guardian I am.

I undertake to be entirely responsible for all his/her expenses

……………………………………….

Signature/Thumb impression of Parent/Guardian

This certificate is required only when the application is made on behalf of a person below 18 years of age.

[53][Form EA (P)-13

Government of India

Ministry of External Affairs

Passport Application Form and Supplementary Form with Instructions

Steps to be followed by applicant to complete the passport application submission process—

Read general instructions given in Section A

Fill up the form as described in Section B “Columnwise guidelines for filling-up Passport Application Form” and Section C “Columnwise guidelines for filling-up Supplementary Form”

Attach the documents mentioned in Section D “List of Supporting Documents”

Pay fee as given in Section E “Fee List”

Submit the filled in Passport Application Form at the application submission centres mentioned in Section F “Where to Apply”

File Number (For Office Use Only)

GOVERNMENT OF INDIA, MINISTRY OF EXTERNAL AFFAIRS PASSPORT APPLICATION FORM

Please read the Passport Instruction Booklet carefully before filling the form. Fill this form in CAPITAL LETTERS using blue/black ink ball point pen only. Furnishing of incorrect information or suppression of information would lead to rejection of the application and would attract penal provisions as prescribed under the Passports Act, 1967. Please produce your original documents at the time of submission of the form.


1. Service Required			Please paste your unsigned recent colour photograph with transparent background of size 4.5cm × 3.5cm. [Not needed for applicants submitting the application at Passport Seva Kendra]
1.1 Applying for	Fresh Passport	Re-issue of Passport
1.2 If re-issue, specify reason(s)
Validity Expired within 3 years/Due to Expire		Exhaustion of Pages
Validity Expired more than 3 years ago		Lost Passport
Change in Existing Personal Particulars		Damaged Passport

1.3 If change in existing personal particulars, specify reason(s)


Appearance	Signature	Given Name
Surname	Date of Birth	Spouse Name
Address	Delete ECR	Others, Please specify
			Signature/Left Hand Thumb Impression of Illiterate Applicant and Minors who cannot sign

1.4 Type of Application

Normal

Tatkaal

1.5 Type of Passport Booklet

36 Pages

60 Pages

1.6 Validity Required

(Only for minors between 15 and 18 years)

10 years

Up to age 18

2. Applicant Details

2.1 Applicant's Given Name (Given Name means First name followed by Middle name (if any) (initials not allowed)

2.2 Are you known by any other names (aliases)?

If yes, provide details in Column 1 of Supplementary Form

Yes No

2.3 Have you ever changed your name?

If yes, provide details in Column 2 of Supplementary Form

Yes No

2.4 Date of Birth (DD-MM-YYYY) - -

2.5 Place of Birth (Village or Town or City)

District (If born in India)

State/UT (If born in India)

Country (If born abroad) If born before 15/8/1947 in a place now in Pakistan or Bangladesh, write “Undivided India”

2.6 Gender Male Female

2.7 Marital Status Single Married Divorced Widow/Widower Separated

2.8 Citizenship of India by Birth Descent Registration/Naturalisation

2.9 PAN (if available)	2.10 Voter ID (if available)

2.11 Employment Type

PSU Government Statutory Body Retired Government Servant Self Employed

Private Homemaker Not Employed Retired-Private Service Student

Others Owners, Partners & Directors of companies who are members of CII, FICCI & ASSOCHAM

2.12 If employed in Government/Statutory Body/PSU, specify organisation name

2.13 Is either of your parent (In case of minor)/spouse, a Government servant? Yes No

2.14 Educational Qualification

5th pass or less Between 6th and 9th Standard

10th pass and above Graduate and above

2.15 Are you eligible for Non-ECR category? Yes No For details, see Column 2.15,

Section B of Instruction Booklet

2.16 Visible Distinguishing Mark

3. Family Details

3.1 Father's Given Name [Given name means first name followed by middle name (if any)] (initial not allowed)

Surname

3.2 Mother's Given Name [Given name means first name followed by middle name (if any)] (initial not allowed)

Surname

3.3 Legal Guardian's Given Name (If applicable) initials not allowed)

Surname

3.4 Spouse's Given Name [Given Name means first name followed by middle name (if any)] (initials not allowed)

Surname

3.5 If applicant is minor, provide following details

Parent's Passport Details (If passport has been applied for but not received, give file number)

Father/Legal Guardian's File/Passport number	Father/Legal Guardian's Nationality, if not Indian

Mother/Legal Guardian's File/Passport number	Mother/Legal Guardian's Nationality, if not Indian

4. Present Residential Address Details (Where applicant presently resides)

4.1 Residing Since (MM-YYYY)	If you have been residing at your present residential address for
-	less than one year, mention the previous address(es) in Column 3 of supplementary form. If you are on a temporary visit to India, fill Column 5 of Supplementary Form.

4.2 House No. and Street Name

Village or Town or City

District

Police Station

State/UT

Mobile Number	Telephone Number

E-mail ID

4.3 Is permanent address same as present address?

Yes No If no, provide details in Column 4 of Supplementary Form

5. Emergency Contact Details

Name and Address (Mention address only if different from present residential address)

Mobile Number	Telephone Number

E-mail ID

6. References in your Village or Town or City

6.1 First Reference Name and Address

Mobile Number	Telephone Number

6.2 Second Reference Name and Address

Mobile Number	Telephone Number

7. Previous Passport/Application Details

7.1 Details of latest held/existing/lost/damaged ordinary passport

Passport Number	Date of Issue (DD-MM-YYYY)	Date of Expiry (DD-MM-YYYY)
	- -

Place of Issue

If you have held/hold any diplomatic/official passport, provide details in Column 6 of Supplementary Form

7.2 Have you ever applied for passport, but not issued? Yes No If yes, provide the following details

File Number	Month and Year of applying
	-

Name of passport office where applied

8. Other details
8.1 Have you ever been charged with criminal proceedings or any arrest warrant/summon pending before a court in India?	Yes	No
If yes, fill Column 7.1 of Supplementary Form
8.2 Have you at any time during the period of 5 years immediately preceding the date of this application been convicted by a court in India for any criminal offence and sentenced to imprisonment for two years or more?	Yes	No
If yes, fill Column 7.2 of Supplementary Form
8.3 Have you ever been refused or denied passport?	Yes	No
If yes, give reason for refusal or denial of Passport in Column 7.3 of Supplementary Form
8.4 Has your passport ever been impounded or revoked?	Yes	No
If yes, provide details in Column 7.4 of Supplementary Form
8.5 Have you ever applied for/been granted political asylum to/by any foreign country?	Yes	No
If yes, provide details in Column 7.5 of Supplementary Form
8.6 Have you ever returned to India on Emergency Certificate (EC) or were ever deported or repatriated?	Yes	No
If yes, provide details in Column 7.6 of Supplementary Form
9. Fee Details (Not to be filled by applicants submitting the application at Passport Seva Kendra)

9.1 Fee amount in (Rs)	9.2 If paid by Demand Draft (DD), provide the following details


	DD Issue Date	DD Expiry Date
Bank Name	- -	- -

Branch

10. Enclosures
1.	6.
2.	7.
3.	8.
4.	9.
5.	10.

11. Self Declaration

I owe allegiance to the sovereignty, unity and integrity of India, and have not voluntarily acquired citizenship or travel document of any other country. I have not lost, surrendered or been deprived of the citizenship of India and I affirm that the information given by me in this form and the enclosures is true and I am solely responsible for its accuracy, and I am liable to be penalised or prosecuted if found otherwise. I am aware that under the Passports Act, 1967 it is a criminal offence to furnish any false information or to suppress any material information with a view to obtaining passport or travel document.

Place
	Signature/Left Hand Thumb Impression of Applicant (If applicant is minor, either parent to sign)
Date (DD-MM-YYYY)
- -

		File Number (For Office use Only)

GOVERNMENT OF INDIA,

MINISTRY OF EXTERNAL AFFAIRS

SUPPLEMENTARY FORM

1. Alias Name Details (If you are also known by any other names)

1.1 Alias Name 1, Given Name [Given Name means First Name followed by Middle Name (if any)] (Initials not allowed)

Surname

1.2 Alias Name 2, Given Name [Given Name means first Name followed by Middle Name (if any)] (Initials not allowed)

Surname

2. Previous Name Details (If you have ever changed your name)

2.1 Previous Name 1, Given Name [Given Name means First Name followed by Middle Name (if any)] (initials not allowed)

Surname

2.2 Previous Name 2, Given Name [Given Name means First Name followed by Middle Name (if any)] (initials not allowed)

Surname

3. Previous Residence with Reference Details (Maximum two residences of longest period of stay)

3.1 Previous Residence 1

From (MM-YYYY) - To (MM-YYYY) -

House No. and Street Name

Village or Town or City

District

Police Station

State/UT

Country

Mobile Number Telephone Number

First Reference Name and Address

Mobile Number Telephone Number

Second Reference Name and Address

Mobile Number Telephone Number

3.2 Previous Residence 2

From (MM-YYYY) - To (MM-YYYY) -

House No. and Street Name

Village or Town or City

District

Police Station

State/UT

Country

Mobile Number Telephone Number

First Reference Name and Address

Mobile Number Telephone Number

Second Reference Name and Address

Mobile Number Telephone Number

4. Permanent Residential Address (If it is different from present residential address)

House No. and Street Name

Village or Town or City

District

Police Station

State/UT

Country

Mobile Number Telephone Number

5. Present Residential Address (If you are on a temporary visit to India)

House No. and Street Name

Village or Town or City

District/County

State/Province

Country

Mobile Number Telephone Number

E-mail ID

6. Diplomatic/Official Passport Details

Passport Number Date of Issue (DD-MM-YYYY) Date of Expiry (DD-MM-YYYY)

Place of Issue

7. Other Details

7.1 Provide the following details if there are any criminal proceedings/warrant pending against you and [54][attach written permission from the court] to depart from India

Name of Court and Place

Case/FIR/Warrant Number

Law and Section(s)

7.2 Provide details if you have ever been convicted by a Court of Law in India and attach copy of judgment

Name of Court and Place

Case/FIR/Warrant Number

Law and Section(s)

7.3 Reason for refusal or denial of passport

7.4 Impounded/Revoked Passport Details

Passport Number

Reason for impounding/revocation

7.5 Name of the country if ever applied for/been granted political asylum to/by any foreign country

7.6 Emergency Certificate Details

EC No.	Date of Issue (DD-MM-YYYY) (Give MM-YYYY
	in case cannot recall the exact date)
	- -

Issuing Authority

Country from where deported/repatriated

Reason for deportation/repatriation

8. Self Declaration

Place

Signature/Left Hand Thumb Impression of Applicant (if

applicant is minor, either parent

to sign)

Date (DD-MM-YYYY)

- -

Instructions for Filling of Passport Application Form and Supplementary Form

Caution

A passport is issued under the Passports Act, 1967. It is an offence punishable with imprisonment or fine or both, to furnish false information or suppress information, which attracts penal and other action under relevant provisions of Section 12 of the Passports Act, 1967. Passport is a very valuable document. Hence, all holders are required to take due care that it does not get damaged, mutilated or lost. Passports should not be sent out to any country by post/courier.

Loss of passport should be immediately reported to the nearest Police Station and to the Passport Office or Indian Mission, if abroad. Passport holder shall be responsible for misuse of passport, due to non-intimation of loss, to the concerned Passport Office/Indian Mission. Passport is a government property and should be surrendered when demanded in writing by any Passport Issuing Authority.

This booklet is an abridged version of all the important instructions. In case of any doubt please visit our website www.passportindia.gov.in

A. General Instructions-Please read these instructions carefully before filling the application form

The Application Form consists of two forms, i.e., Passport Application Form and Supplementary Form. References for columns to be filled in the Supplementary Form have been given in the Passport Application Form, which has to be filled only if they are applicable to you, else leave them blank.

This Passport Application Form and Supplementary Form, issued by the Government of India, is machine-readable. It will be scanned by Intelligent Character Recognition (ICR) enabled scanners. Incomplete or inappropriately-filled application form will not be accepted. Please follow the instructions given below while filling the form.

Use Capital Letters only, throughout the application form, as shown in the image below.

Applicant's Given Name

Incorrect

Correct

Use standard fonts and avoid stylized writing.

Use black or blue ball point pen only. Do not fill the application form with ink-pen or pencil.

Write as clearly as possible. Use a pen with a thinnest possible tip.

Put a cross ( × ) in the boxes where you have to choose one or more options as your answer and leave the other option(s) blank. For example, if your gender is male, put a cross in the box against male as shown in the image Gender × Male Female

Do not put dots ( ● ), tick marks ( √ ), etc, in the boxes, to choose the appropriate option as your answer.

Write clearly within the boxes without touching the boundaries. Try and write in the centre of the box, as shown in the image below.


	M	E	H	_T	A	M	E	H	T	A
Incorrect						Correct

Leave one box blank after each complete word, while filling up the boxes.

Father's Given Name

Incorrect

Correct

Do not write anything outside the given boxes. Adjust the information you need to fill, within the given number of boxes.

Do not overwrite in case of a mistake. Just strikeout the character and continue to write in the next box.

Incorrect Correct

Do not fold or smudge the application form.

Do not write “NA” or “N/A” or “Not Applicable” in any boxes in the form to convey that the column is not relevant for your case. Leave that column blank.

Particulars given in the application form will be printed in the passport booklet. Therefore, you must be careful in filling up the Application Form and submit the form without mistakes. The applicant shall be held responsible for any mistake in the application form submitted.

[55][WHERE TO APPLY: Please see Section F]

Depending on whether an application is for issue of fresh passport or re-issue of passport, Passport Office shall decide whether Police Verification is required for issuance of Passport to you. In most cases of issue of fresh passport, pre-police verification would be required, exception being Government servants on submission of ‘Identity Certificate’ as per Annexure ‘B’, or minors whose parent(s) hold valid passport etc. In most cases of re-issue, depending on records available in the Passport Office system, police verification would not be required or only post police verification would be required, exceptions being re-issue of passport in lieu of lost passport or complete change of name.

Type of Application	Type of Police Verification	Dispatch of Passport
	Police Verification is not required	Passport is expected to be dispatched on third working day excluding the date of submission of application.
Normal	Police Verification is required on a Post-Passport Issuance basis	Passport is expected to be dispatched on third working day excluding the date of submission of application-without waiting for the Police Verification Report.
	Police Verification is required on Pre-Passport Issuance basis	Passport is expected to be dispatched within three working days of receipt of a “Recommendatory” Police Verification Report (PVR) from the Police Department. This does not include date of receipt of “Recommendatory” PVR.
	Police Verification is not required	Passport is expected to be dispatched within one working day excluding the date of submission of application.
Tatkaal	Police Verification is required on a Post-Passport Issuance basis	Passport is expected to be dispatched on third working day excluding the date of submission of application—without waiting for the Police Verification Report

Note.

(i) In complex cases, such as adoption, application on behalf of a minor from single parent, major change in name, duplicate passport, doubtful documentation, the processing time will be approximately 30 days excluding the date of submission of application. Mandatory Pre Police Verification cases such as J&K and Nagaland subjects would also need additional processing time.

(ii) Issue of passport is subject to data check in the system and finding no adverse entry/report.

B. Columnwise guidelines for Filling up “Passport Application Form”

Photograph:

Photograph is not required for applications submitted at Passport Seva Kendra (PSK), Mini-PSK.

For other application i.e. the ones submitted at any other Collection Centre (i.e. District Passport Cell (DPC), Authorized Speed Post Centre (SPC), or other Citizen Service Centre (CSC) e.g. Bangalore One, e-Seva, e-Sampark etc), following are the Dos and Don'ts to be followed while affixing the photograph:

Table 1: Dos and Don''ts concerning Photograph to be submitted at DPC/SPC/CSC

Dos	DON'Ts
Paste Only One Colour photograph as per the specifications given below	Do not paste black and transparent photographs
Paste your recent passport size photograph (4.5 cm length × 3.5 cm width) in colour in the box meant for affixing the photograph	Dimensions of photograph should not be smaller than the box (i.e. 4.5 cm length × 3.5 cm width) provided in the application form
Background of the photograph should be plain transparent and the dress should be in dark colour	Photograph with dark background or in uniform, or with eyes hidden under coloured or dark glasses will not be accepted
Photograph should fit within the given box	Photograph in computer print will not be accepted
Frontal view of the full face should be visible in the photograph	Photograph is not to be signed
Photograph should be printed on good quality photo paper	Distracting shadows on the face or on the background should not be there
Print of the photograph should be clear and with a continuous-tone quality	Eyes must not be covered by hair, Glares on eyeglasses should be avoided with a slight upward or downward tilt of the head
Expression of the face should be natural (no grinning, frowning or raised eyebrows)	Photograph should not be damaged, for example: torn, creased, or marked
Eyes must be open and both edges of face must be clearly visible	Head coverings are not permitted except for religious reasons, but the facial features from bottom of chin to top of forehead and both edges of the face must be clearly visible
Head should be in the centre of the frame and both ears should be visible	Photographs cut from group photographs are not acceptable

Signature/Thumb Impression:

(a) This signature/thumb impression will be scanned and printed in the passport. Therefore, it must be kept strictly within the box, without touching the boundaries.

(b) Illiterate applicants should put left hand thumb impression instead of signature. Use right hand thumb in case the applicant's left thumb is permanently disfigured and unfit for use. Clearly mention under the signature box that right had thumb impression has been put.

(c) In case of minor applicants, this box should contain the minor's signature or thumb impression as the case may be. Minor's parents should not put their signature or thumb impression in this box.

(d) Use only blue/black ball point pen for signature.

Column 1: Service Required

<Column 1.1: Applying for>

Put a cross against Fresh Passport if you have never held a passport. See the instructions booklet Section D “Table 2-(1)” while applying for fresh passport for the particular category you belong to and attach the self-attested photocopies of documents, as given in “Table-3”. Attach appropriate documents for Normal and Tatkaal Application for which you are applying.

<Column 1.2: If re-issue, specify reason(s)>

Put a cross against Re-issue of Passport if you are applying for another passport in lieu of an existing passport for any of the following reasons:

Your passport has either expired or is about to expire. You can apply for a re-issue of passport up to 1 year before the expiry or within 3 years after the expiry of the existing passport without fresh police verification, provided there is clear police report with respect to your previous passport and there is no adverse entry in the system.

Your last passport expired more than three years ago.

You want to change the personal particulars or other details specified in your current passport and get a booklet with changed details.

Pages in the existing passport booklet are exhausted.

Passport is lost.

Passport is damaged. The booklet may be damaged beyond recognition or damaged but recognizable (i.e. Passport number is readable, name is legible and photograph is intact).

See the instructions booklet “Table 2—(ll)” while applying for re-issue of passport for the particular category you belong to and attach the concerned documents needed as given in the same table. Attach appropriate documents for Normal and Tatkaal Application for which you are applying.

For re-issue of passport, details of latest held/existing/lost/damaged passport must be furnished in Column 7.1 of passport application form.

<Column 1.3: If change in existing personal particulars, specify reason(s)>

Put cross in the appropriate box due to which the change(s) is/are required in the personal particulars.

<Column 1.4: Type of Application>

[56][Put a cross against the Tatkaal box, if you need the passport urgently under the Tatkaal scheme or else put a cross against the Normal box.

Under Tatkaal scheme, you need to submit a Verification Certificate as per specimen at Annexure ‘F’ and Standard Affidavit as per the specimen at Annexure ‘I’ or three documents out of the list of sixteen documents and Standard Affidavit as per the specimen at Annexure ‘I’. Please refer Table 2: List of Applicant Categories and Documents to be submitted for complete list of documents and Table 3: Overall List of Documents — Document No. 54 for ‘List of sixteen documents’.

The Passport Issuing Authority has the right to verify the authenticity of the Verification Certificate from the official who has issued it.

Under Tatkaal scheme, no proof of urgency is required, except in cases of exemption of Tatkaal fee sought on account of specialised medical treatment and consultation abroad and post police verification shall be done in all such cases.

Fees for a Passport under Tatkaal scheme is in addition to normal passport application fee. For details on fees, see Section E of the Passport instruction booklet.

For certain categories, Tatkaal Application is not permitted. Refer ‘Table 2’ — for list of categories who cannot apply under Tatkaal scheme.]

<Column 1.5: Type of Passport Booklet>

Put a cross in the appropriate box indicating if you need a 36 pages Booklet or a 60 pages Booklet. Fee for a 60 pages booklet is higher than that of 36 pages booklet. For details on fees, see Section E of the passport instruction booklet.

<Column 1.6: Validity Required>

Minors less than 15 years of age must leave the “Validity Required” column blank. The validity of their passport will be restricted to five years or till they attain the age of 18, whichever is earlier.

Minors between 15 to 18 years of age can apply either for a 10 years validity passport or they can apply for a passport which is valid till they attain the age of 18 years.

Different fees are applicable depending upon which category they are applying for. For fee details, see Section E “Table 4” of the passport instruction booklet.

Column 2: Applicant Details

<Column 2.1: Applicant's Given Name and Surname>

You must furnish your full name as you want it to appear on your passport. For instance, if you have filled in your surname as

JAIN and your given name as PIYUSH KUMAR

the same will appear on your passport as:

Surname: JAIN

Given Name: PIYUSH KUMAR

Note. In case you do not use a surname—leave the “Surname” column blank and write your full name in “Applicant's Given Name” column. Some Embassies (Embassy of U.S.A., etc.) insist on surname for issue of visa. If you use a surname you must furnish the same here.

No initials should be written and all initials (if any) in the applicant's name should be expanded. For instance, for the name used above, writing the Given Name as “P.K. JAIN” or “PIYUSH K JAIN” is not correct.

No honorifics, titles such as Major, Doctor etc. should be written.

Surname could have two words like Roy Choudhary or Das Gupta.

<Column 2.2: Are you known by any other names (aliases)?>

If you are known by any other name (alias), put a cross in the Yes box and provide the details in Column 1 of the Supplementary Form. For example, if your name is Rajesh Bansal and your alias name is Raja, put a cross in the Yes box.

If you are not known by any other name (alias), put a cross in the No box.

<Column 2.3: Have you ever changed your name?>

If you have ever changed your name, put a cross in the Yes box and provide the details in Column 2 of the Supplementary Form. For example, if you have changed your name from Vidhi Mehta to Aditi Mehta put a cross in the Yes box.

This will be applicable to an applicant who has even marginally changed the name or a female who has changed her name or surname after marriage. For example, if you have changed your name from Harvinder to Harjinder or Ritesh to Reetesh put a cross in the Yes box.

If you have not changed your name ever, put a cross in the No box.

<Column 2.4: Date of Birth>

Write your date of birth in the DD-MM-YYYY (date-month-year) format.

You need to attach the documents for proof of your date of birth. Refer Section D “Table 3-Document No. 2” of the passport instruction booklet for details.

Note. For applicants born on or after 26-1-1989, only Birth Certificate issued by the Municipal Authority or any office authorized to issue Birth and Death Certificate by the Registrar of Births and Deaths is accepted. No other document will be accepted as proof of date of birth. In case of any doubt please visit our website www.passportindia.gov.in

The Birth Certificate should contain the name of child, name of father and mother, date of birth, place of birth, sex, registration number and date of registration. If the Birth Certificate doesn't contain the name of child, a declaration on plain paper signed by parents, is required to be submitted specifying the name of the child.

<Column 2.5: Place of Birth>

If you were born in India, write the place of birth (such as village or town or city), district, and the State or Union Territory in which the place is located, under the respective headings.

If you were born outside India, write the country in which the place is located. In this case, leave the Place of birth (village or town or city), District and State/UT boxes blank.

If you were born before the partition of India (i.e. before 15-8-1947) at a place that now lies in Pakistan or Bangladesh, write the place of birth (such as village or town or city) and the country as “Undivided India”. In this case, leave the District and State/UT boxes blank.

<Column 2.6 and 2.7>Put a cross on appropriate box for ‘Gender’ and ‘Marital Status’

<Column 2.8: Citizenship of India by>

Put a cross against the appropriate box to specify the basis of your citizenship, whether it is by birth or by descent [i.e. born to Indian parent(s) outside India]; by registration or naturalization (i.e. who have been granted citizenship by the Ministry of Home Affairs).

Attach documents as mentioned in Section D of the passport instruction booklet “Case No. 1(A)(1), Case No. 1(A)(2), Case No. 1(A)(3) in Table 2: List of Applicant Categories and Documents to be submitted”.

<Column 2.9, 2.10 and 2.11>

Write your ‘PAN (if available)’, ‘Voter ID (if available)’ and put cross mark on your “Employment Type”

<Column 2.12>

If employed in Government/Statutory Body/PSU, specify organization name

If you are employed in a Government office or Statutory Body or Public Sector Undertaking, specify the name of the organization in the boxes provided.

Please see Section D of the passport instruction booklet “Case No. 1(A)(6) in Table 2: List of Applicant Categories and Document to be submitted with the application”.

<Column 2.13: is either of your parent (in case of minor)/spouse, a government servant?>

Put a cross in the appropriate box to specify if either of your parent (in case of minor)/spouse is working in a government organization. For list of documents to be attached, see Section D of the passport instruction booklet.

<Column 2.14: Educational Qualification>Put a cross in the appropriate box applicable to you

<Column 2.15 : Are you eligible for Non-ECR Category?>

In order to protect the interests of vulnerable sections of society such as children, illiterate workers etc., from being taken overseas and exploited, office of Protector of Emigrants, Ministry of Overseas Indian Affairs has placed certain categories of citizens in the Emigration Check Required (ECR) category. Most citizens who are not in the working age or are not illiterate, or are well qualified educationally will fall in the Non Emigration Check Required (Non-ECR) category. Indian citizens categorized as ECR, are required to get a clearance from the office of Protector of Emigrants, Ministry of Overseas Indian Affairs before leaving the country for employment purpose. For further clarification refer website www.moia.gov.in

If you are in the ECR category, ECR status will be printed on your passport. If ECR is not printed on your passport, you would be deemed to have been granted Non-ECR status. Non-ECR status will not be printed on your passport.

Put a cross against Yes if you are eligible for Non-Emigration Check Required (Non-ECR). An applicant will be eligible for non-ECR status if the applicant falls in any one of the following categories and provides documentary proof thereof:

(a) All holders of Diplomatic/Official passports.

(b) All Gazetted Government servants, their spouses and dependent children

(d) All persons above the age of 50 years

(e) All children up to the age of 18 years. (For re-issue of passport, after they attain the age of 18 years, documents to prove their non-ECR category have to be submitted, else ECR stamping will be done)

(f) Income-Tax payers (including Agricultural Income Tax payees) in their individual capacity, their spouses and dependent children. Following documents have to be submitted:

Proof of assessment of income tax and actual payment of income tax for last one year; or

Income Tax return statement (with income tax being paid by the applicant) for last one year that is stamped by income tax authorities and a copy of the PAN card. Applicants submitting NIL income tax return statements are not eligible.

(g) Persons possessing two years diploma from any institute recognized by the National Council for Vocational Training (NCVT) or State Council of Vocational Training (SCVT), or persons holding three years diploma/equivalent degree from institutions, such as Polytechnics recognized by the Central/State Governments of India.

(h) Nurses possessing qualifications recognized under the Indian Nursing Council Act, 1947.

(i) All professional degree holders, their spouses and dependent children. Examples of professional degree holders are Doctors holding MBBS degree or equivalent degree in Ayurved or Homoeopathy, accredited Journalists, Engineers, Chartered Accountants, Cost Accountants, Lecturers, Teachers, Scientists, Advocates, etc.

(j) All persons who have been staying abroad for more than three years (the period of three years may or may not be continuous) and their spouses. For the purpose of verification, spouse name should be endorsed on each others passport.

(k) Seamen who are in possession of Continuous Discharge Certificate (CDC), or Sea Cadets and Deck Cadets.

(i) Who have passed the final examination of three years B.Sc. Nautical Sciences courses at T.S. Chanakya, Mumbai; and

(ii) Who have undergone three months pre-sea training at any of the Government approved training institutes, such as T.S. Chanakya, T.S. Rehman, T.S. Jawahar, MTI (SCI) and NIPM, CHENNAI, after production of identity cards issued by the Shipping Master at Mumbai/Kolkata/Chennai.

(l) Persons holding Permanent Immigration visa or documents like Green Card, Permanent Residence Card etc.

If you do not fall under any of the above mentioned categories (a-1), put a cross against No.

At present Emigration control is exercised by the Ministry of Overseas Indian Affairs, through Protector of Emigrants (POE) under the Emigration Act, 1982. Emigration clearance is required for employment in the following countries (18 in total):

United Arab Emirates (UAE), Kingdom of Saudi Arabia (KSA), Qatar, Oman, Kuwait, Bahrain, Malaysia, Libya, Jordan, Yemen, Sudan, Brunei, Afghanistan, Indonesia, Syria, Lebanon, Thailand and Iraq.

ECR passport holders taking up employment in the above mentioned countries require emigration clearance from the office of the Protector of Emigrants (POE) before leaving India; otherwise, they will be stopped from travelling at the port of exit. For further clarification refer website www.moia.gov.in

With effect from October 1, 2007 Government of India has abolished Emigration Check Required Suspension (ECRS). Therefore, ECR passport holders travelling abroad for purpose other than employment, to any of the above mentioned 18 countries, will be allowed to leave the country on production of valid passport, valid visa and return ticket at the immigration counters at international airport in India.

Note. A passport holder having employment visa in passport does not require clearance from POE when they go back after short visit to India.

<Column 2.16: Visible distinguishing mark>

Write details of visible distinguishing mark (if any) on your body, in the space provided, else leave the column blank. For example, if there is a mole or birth mark on your forehead, write the details in the space provided.

Column 3: Family Details

<Column 3.1, 3.2, 3.3 and 3.4> Write your family details as asked in the Passport Application Form

You need to attach court decree/order in respect of your legal guardian.

If your spouse has a passport, write his/her name in Column 3.4 as written in the passport.

<Column 3.5: If applicant is minor, provide following details>

If you are applying for a passport of a minor (below 18 years of age), following details of valid passports (if any) held by Both or Either parents(s) or legal guardian must be furnished in the relevant column.

Write the passport number of the minor's parent(s) or legal guardian. If the minor's parent(s) or legal guardian do not hold a passport, but have applied for it, enter the file number.

Note. If either parent holds a valid passport with spouse name endorsed, passport will be issued to the minor without any police verification. Original passport of parent(s) should be presented for the verification of particulars. If parent(s) hold a valid passport, but spouse name is not endorsed, then they must get the spouse name added in their passport. For this they have to apply for a reissue of passport and get the specified change in personal particulars. Processing of minor's passport would be much faster if the parents apply for endorsement of spouse name along with the minor's passport application form.

Write the nationality of the minor's parent(s) or legal guardian if it is other than Indian.

If either parent does not hold a valid passport, passport will be issued to the minor only after police verification.

Please see Section D of the passport instruction booklet “Case No. 1(B) in Table 2: List of Applicant Categories and Documents to be submitted with the application”.

Column 4: Present Residential Address Details (where applicant presently resides)

Please note that heavy penalty is applicable if the applicant provides false information or suppresses information regarding present residential address details.

<Column 4.1: Residing Since>

Write the date (in the MM-YYYY format) since when you have been residing at your present address.

If you have been residing at your present residential address for less than one year, you are required to furnish details of the previous address(es) where you have resided along with the duration of residence in Column 3 of the Supplementary Form.

If you are on a temporary visit to India, leave Column 4.2 blank, and fill Column 5 of the Supplementary Form.

Students staying away from their parents have the option of applying for a passport from their place of study. In such cases, a bona fide certificate from the Principal/Director/Registrar/Dean of the educational institution is required to be submitted as proof of address. Please see Section D of the passport instruction booklet “Case No. 17 in 1(A) and Case No. 14 in 1(B) in Table 2: List of Applicant Categories and Documents to be submitted with the application”.

<Column 4.2 and 4.3> ‘House No. and Street Name’ and ‘Is permanent address same as present address?’ - Self Explanatory

Column 5: Emergency Contact Details - Self Explanatory

Column 6: References in your Village or Town or City - Self Explanatory

<Column 6.1 and 6.2: First Reference Name and Address and Second Reference Name and Address> - Self Explanatory

Column 7: Previous Passport/Application Details - Self Explanatory

<Column 7.1 and 7.2: ‘Details of latest held/existing/lost/damaged ordinary passport’ and ‘Have you ever applied for passport, but not issued’> - Self Explanatory

Column 8: Other Details

If a criminal case is pending against an applicant in any court, applicant can apply for a passport subject to the condition that he/she encloses a written permission granted by the court allowing the applicant to travel abroad. Normally a short validity passport valid for one year is issued, subject to conditions if any, mentioned in the court order as per G.S.R. 570(E) dated 25 August, 1993. For any clarification please visit our website www.passportindia.gov.in

Column 9: Fee Details: Applicants submitting the application form at the Passport Seva Kendra are not required to fill the fee details.

<Column 9.1: Fee amount in Rs>

Only applicants submitting forms at District Passport Cell (DPC) or Speed Post Centre (SPC) or Citizen Service Centre (CSC) like Bangalore-1, E-Seva, E-Sampark etc., are required to fill the fee amount in Rupees. For fee details, see Section E of the passport instruction booklet.

Note. You can pay at a Passport Seva Kendra (PSK)/Mini Passport Seva Kendra (Mini PSK) in cash only.

If you are submitting your application at a District Passport Cell (DPC), you can pay only by demand draft.

If you are submitting your application at a Speed Post Centre (SPC), you can pay in cash or by demand draft.

If you are submitting your application at a Citizen Service Centre (CSC), you can pay in each or credit/debit card as applicable.

<Column 9.2: If paid by Demand Draft (DD), provide the following details>

If you are paying the fee by a Demand Draft (DD), write the DD Number, DD issue date, DD expiry date, name of the bank that has issued the DD, and bank branch location, under the respective headings.

Note. Demand Draft should be in favour of “PAO-MEA” payable at the city where the RPO is located.

Full name and date of birth of applicant must be written on the back side of the demand draft.

Column 10: Enclosures

Self-attested photocopies of documents that are attached as enclosures along with the passport application form must be listed in the blank space provided. Please ensure that your signature does not cover any important detail. For list of documents to be attached, see Section D of the passport instruction booklet.

C. Columnwise Guidelines For Filling Up “Supplementary Form”

Column 1: Alias Name Details (If you are also known by any other names)

<Column 1.1 & 1.2>‘Alias Name 1, Given Name and Surname’ and ‘Alias Name 2, Given Name and Surname’

If you are also known by any alias name other than that mentioned in Column 2.1 of the Passport Application Form, write the alias name in the given boxes.

For example, if your name is Rajesh Bansal and your alias name is Raja, write the given name in the boxes provided for Alias Name 1, Given Name. Leave the “Surname” column blank; if you do not use a surname in your alias name.

Please follow the instructions as given in Column 2.1 of Section B for filling up details in this column.

Column 2: Previous Name Details (If you have ever changed your name)

<Column 2.1> ‘Previous Name 1, Given Name & Surname’ and ‘Previous Name 2, Given Name & Surname’

If you have ever changed your name, write your earlier name in the given boxes. This will be applicable to an applicant who has even marginally changed the name or a female who has changed her name or surname after marriage

For example, if you have changed your name from Vidhi Mehta to Aditi Mehta write the details in the column

Please follow the instructions as given in Column 2.1 of Section B for filling up details in this column.

Column 3: Previous Residence with Reference Details (Maximum two residences of longest period of stay)

<Column 3.1 and 3.2>Previous Residence 1 and Previous Residence 2

Write the time period (in MM-YYYY format) for which you resided at the given address, in the From and To boxes.

Write the complete postal address of your previous address, and the contact details if any.

Column 4, 5 and 6: ‘Permanent Residential Address (If it is different from present residential address)’, ‘Present Residential Address (If you are on a temporary visit to India)’ and ‘Diplomatic/Official Passport Details’

Column 7: Other Details-Please fill the details as specified in this column. Also attach the documentary proof along with it.

D. List of Supporting Documents

Applicants are required to attach self-attested photocopies of all documents with the application form. In case of submission at Citizen Service Centre (CSC) particularly at Bangalore-1, applicants are requested to attach attested photocopies (either gazetted official or notary) of all documents with the application form. Original documents must also be produced at the counter, which will be returned after verification.

For fresh passport, normally an applicant is required to submit proof of address, proof of date of birth and documentary proof that the applicant is eligible for Non-ECR category (previously ECNR) Refer Table 3, Document No. 1 and 2 for documents which have to be submitted as proof of address and proof of date of birth. Refer Column 2.15 in Section B for applicants who are eligible for Non-ECR category. Additional documentation is required for specific cases such as adoption, name change, any particular difference in documents, tatkaal cases etc.

For re-issue of passport, an applicant is required to submit old Passport in original with self-attested photocopy of its first two and last two pages, including ECR/Non-ECR page (previously ECNR) and the page of observation (if any), made by Passport Issuing Authority and validity extension page, if any, in respect of short validity passport. Proof of address has to be submitted only if it is different from the old passport.

This section has been divided into two sub-sections for documents which have to be submitted in different applicant cases:

<D.1> List of Categories of Applicants and Documents (document nos. is given here) to be submitted by them

<D.2> Overall List of Documents

<D.1: List of categories of applicants and documents to be submitted by them>

In the given table, list of applicant categories along with their document numbers have been listed. “Document No.” is the reference given to the document mentioned in Table 3 “Overall List of Documents”. For instance, Case 1(A) 8 given in Table 2 refers to an applicant who is a retired government official and wants to apply for a fresh passport under Tatkaal Scheme. He/she is required to submit the following documents as given in Table 3.

1. Document No. 1: Proof of Current Address

2. Document No. 2: Proof of Date of Birth

3. Document No. 52: Standard Affidavit Annexure “l”

4. [57][Document No. 10 or 49 or 54: Pension Payment Order or Verification Certificate as per the specimen at Annexure ‘F’ or 3 out of 16 as per ‘List of 16 documents’. The List of 16 documents has been given in Table 3, Refer Document No. 54.]

Table 2: List of applicant categories and documents to be submitted

Case No.	Passport Services	Documents to be submitted
(1)	Fresh Passport	Document No. - Normal Application	Document No. - Tatkaal Application
A	Adult
1	Ordinary Case (Citizen of India by birth)	1, 2, 3 (if the applicant is eligible for Non ECR)	(i) 1, 2, 3 (if the applicant is eligible for Non ECR), 52 (ii) 49 or 54
2	Citizen of India by Descent [Born to Indian parent(s) outside India]	(i) 1, 2, 3 (if the applicant is eligible for Non ECR) (ii) 4 or 5 or 6
3	Citizen of India by Registration/Naturalization (Granted citizenship by MHA)	1, 2, 3 (if the applicant is eligible for Non ECR), 7	Cannot apply under Tatkaal Scheme
4	Applicants repatriated from abroad at Government cost	1, 2, 3 (if the applicant is eligible for Non ECR), 5 (if available), 8, 9	Cannot apply under Tatkaal Scheme
5	Applicants deported to India/Emergency Certificate cases	1, 2, 3 (if the applicant is eligible for Non ECR), 5 (if available), 8 (if any), 9
6	Government/Public Sector/Statutory body employees	(i) 1, 2 (ii) 45 (if No Police Verification is required) or 22 (if Post Police Verification is required)	(i) 1, 2 (ii) 45 (if No Police Verification is required) or 22 (if Post Police Verification is required)
7	Dependent family members of Government/Public Sector/Statutory body employees (For J&K children in age group 10-15 years are covered. For rest of India children in [58][age group 15-18] are covered)	(i) 1, 2, 3 (if the applicant is eligible for Non ECR) (ii) 45 (of dependent) and 52 if No Police Verification is required	(i) 1, 2, 3 (if the applicant is eligible for Non ECR), 52 (ii) 45 (of dependent) or 49 or 54
8	Retired government officials	1, 2, 10 (if Post Police Verification is required)	(i) 1, 2, 52 (ii) 10 or 49 or 54
9	Applicants having Diplomatic/Official Passport and applying for ordinary Passport while in service	(i) 1, 2, 11 (12 if surrender certificate is not available) (ii) 45 or 22 if applicant is Government/Public Sector/Statutory body employee Note.—In case the applicant submits “12”, “2” is not required	(i) 1, 2, 11 (12 if surrender certificate is not available), 52 (ii) 45 or 22 if applicant is a Government/Public Sector/Statutory body employee (iii) 49 or 54 if applicant is not a Government/Public Sector/Statutory body employee Note.—In case the applicant submits “12”, “2” is not required
10	Dependent family members of Diplomatic/Official Passport holders who are not government servants (For J&K children in age group 10-15 years are covered)	1, 2, 3 (if the applicant is eligible for Non ECR), 57	(i) 1, 2, 3 (if the applicant is eligible for Non ECR), 57, 52 (ii) 49 or 54
11	Owner. Partners and Directors of Companies which (sic who) are members of CII, FICCI and ASSOCHAM	(i) 1, 2 (ii) 52 and 53 if Post PV is required	(i) 1, 2, 52 (ii) 53 or 54
12	Minor change in name	1 (in new name), 2 (in old name), 3 (if the applicant is eligible for Non ECR-Documents in old name are allowed), 48	(i) 1 (in new name), 2 (in old name), 3 (if the applicant is eligible for Non ECR-Documents in old name are allowed), 48, 52 (ii) 49 or 54
13	Major change in name	1 (in new name), 2 (in old name), 3 (if the applicant is eligible for Non ECR-Documents in old name are allowed), 13, 48	Cannot apply under Tatkaal Scheme
14	Change/Addition in surname due to marriage	(i) 1, 2, 3 (if applicant is eligible for Non ECR) (ii) 14 or 47	(i) 1, 2, 3 (if the applicant is eligible for Non ECR), 52 (ii) 14 or 47 (iii) 49 or 54
15	Change in name in case of Government/Public Sector/Statutory body employees	1, 2, 15, 16, 48	(i) 1, 2, 15, 16, 48, 52 (ii) 49 or 54
16	Nagaland Residents	1, 2, 3 (if the applicant is eligible for Non ECR) Note.—Additional PV required from Guwahati through MHA	Cannot apply under Tatkaal Scheme
17	Naga origins residing outside Nagaland	1, 2, 3 (if the applicant is eligible for Non ECR) Note.—Additional PV required form centralized MHA office
18	Jammu and Kashmir Residents	1, 2, 3 (if the applicant is eligible for Non ECR)	Cannot apply under Tatkaal Scheme Note.—Mandatory Pre Police Verification required
19	Students staying away from their parent's current residence	1, 2, 3 (If the applicant is eligible for Non ECR), 17, 18	(i) 1, 2, 3 (if the applicant is eligible for Non ECR), 17, 18, 52 (ii) 49 or 54
20	Senior Citizens (For J&K:Men-65+years, Women-60+years; For rest of India 65+years)	1, 2, 3 (if the applicant is eligible for Non ECR), 19 (if Post Police Verification is required)	(i) 1, 2, 3 (if the applicant is eligible for Non ECR), 52 (ii) 19 or 49 or 54
B	Minor
1	Either/Both parent(s) hold a valid Passport with spouse name endorsed	(i) 1 (of parents), 2, 27 (with spouse name endorsed) (ii) 51 (signed by both parents) or 50 (one parent not given consent)	(i) 1 (of parents), 2, 27 (with spouse name endorsed) (ii) 51 (signed by both parents) or 50 (one parent not given consent)
2	Neither of the parent holds a valid Passport	(i) 1 (of parents), 2 (ii) 51 (signed by both parents) or 50 (one parent not given consent)	(i) 1 (of parents), 2, 52 (ii) 51 (signed by both parents) or 50 (one parent not given consent) (iii) 49 or 54
3	Either/Both parent(s) resident abroad	(i) 1 (of parents or Legal Guardian if both parents are resident abroad), 2, 20, 27 (with spouse name endorsed) (ii) 51 (signed by the parent or the legal guardian) or 50 (one parent not given consent)	(i) 1 (of parents or Legal Guardian if both parents are resident abroad), 2, 20, 27 (with spouse name endorsed) (ii) 51 (signed by the parent or the legal guardian) or 50 (one parent not given consent)
4	Minors who are between 15 and 18 years of age wishes to obtain a full validity Passport for 10 years	1 (of parents), 2, 27 (if any-with spouse name endorsed)	(i) 1 (of parents), 2, 27 (if any-with spouse name endorsed), 52 (ii) 49 or 54
5	Children of Government/Public Sector/Statutory body employees	(i) 1 (of parents), 2 (ii) 51 (signed by both parents) or 50 (one parent not given consent) (iii) 27 (if any-with spouse name endorsed), 45 (of dependent) and 52 in case No Police Verification is required	(i) 1 (of parents), 2, 27 (if any-with spouse name endorsed), 52 (ii) 51 (signed by both parents) or 50 (one parent not given consent) (iii) 45 (of dependent) or 49 or 54
6	Children adopted by Indian parents	(i) 1 (of Adopter parents), 2, 21, 27 (if any-with spouse name endorsed) (ii) 51 (signed by both adoptive parents) or 50 (one parent not given consent)	Cannot apply under Tatkaal Scheme
7	Children adopted by foreign parents	1 (of parents), 2, 21, 23, 24, 27
8	Parents are divorced	(i) 1 (of the parent who has the custody of the child), 2, 25, 27 (if any) (ii) 51 (signed by both parents-if other parent has visiting rights) or 50 (one parent not given consent)	Cannot apply under Tatkaal Scheme
9	Parents are separated but not divorced	1 (of the parent with whom the child is residing), 2, 27 (if any-with spouse name endorsed), 46
10	Single parent of the child born out of wedlock	1 (of parent), 2, 27 (if any), 46
11	Applied by one parent/guardian when consent of one or both parents not possible	1 (of parent), 2, 27 (if any-with spouse name endorsed), 50	(i) 1 (of parent), 2, 27 (if any-with spouse name endorsed), 50, 52 (ii) 49 or 54
12	Applied by Legal Guardian	1 (of parents), 2, 27 (if any-with spouse name endorsed), 34, 51 (signed by legal guardian)	(i) 1 (of parents), 2, 27 (if any-with spouse name endorsed), 34, 51 (signed by legal guardian), 52 (ii) 49 or 54
13	Minors wih single parent (One parent deceased)	1 (of parent), 2, 27 (if any), 28 (of deceased parent), 51
14	Minors from Nagaland (below 18 years)	(i) 1 (of parents), 2, 27 (if any-with spouse name endorsed) (ii) 51 (signed by both parents) or 50 (one parent not given consent) Note.—Additional PV required from Guwahati through MHA	Cannot apply under Tatkaal Scheme
15	Minors from Jammu and Kashmir	(i) 1 (of parents), 2, 27 (if any-with spouse name endorsed) (ii) 51 (signed by both parents) or 50 (one parent not given consent)
16	Minor students staying away from parents	(i) 1 (of parents), 2, 17, 18, 27 (if any-with spouse name endorsed) (ii) 51 (signed by both parents) or 50 (one parent not given consent)	(i) 1 (of parents), 2, 17, 18, 27 (if any-with spouse name endorsed), 52 (ii) 51 (signed by both parents) or 50 (one parent not given consent) (iii) 49 or 54
(II)	Re-issue of Passport	Document No.—Normal Application	Document No.—Tatkaal Application
A	Additional Booklet (Exhaustion of Visa pages)	1 (if address is different from old Passport), 5	1 (if address is different from old Passport), 5
B	Expiry of old passport
1	Within the time period of one year before expiry and three years after expiry of old Passport	1 (if address is different from old Passport), 5	1 (if address is different from old Passport), 5
2	After three years of expiry of old passport	1 (if address is different from old Passport), 5	(i) 1, 5, 52 (ii) 49 or 54
3	Renewal of Short Validity Passport (SVP)	1 (if address is different from old Passport), 5, 29	Cannot apply under Tatkaal Scheme
4	Government/Public Sector/Statutory body employees (Still serving)	1 (if address is different from old Passport), 5, 22	1 (if address is different from old Passport), 5, 22
5	Retired government official	1 (if address is different from old Passport), 5, 10	1 (if address is different from old Passport), 5, 10
6	Students going for higher studies abroad up to 2 years from expiry of Passport	1 (if address is different from old Passport), 5, 30	(i) 1 (if address is different from old Passport), 5, 30
C	Damaged Passport (Passport number is readable, name is legible and Photo is intact)	1 (if address is different from old Passport), 2, 5, 31	1 (if address is different from old Passport), 2, 5, 31
D	Lost/Damaged beyond recognition/Stolen Passport	1, 2, 31, 32, 33 (if available) Note.—Other documents which have to be submitted are as per the case, as in the case of fresh Passport.	Cannot apply under Tatkaal Scheme
E	Change in Particulars
1	A woman applying for change of name/surname in existing Passport due to marriage	(i) 5, 35 (if he has Passport) (ii) 14 or 26 or 47	(i) 5, 35 (if he has Passport) (ii) 14 or 26 or 47
2	Divorcees applying for change of name or for deletion of spouse's name in existing Passport	(i) 5, 48 (ii) 36 or 37 (issued by Qazi)	(i) 5, 48 (ii) 36 or 37 (issued by Qazi)
3	Re-married applicants applying for change of name/spouse's name	(i) 5, 35 (of present husband, if he has Passport) (ii) 14 (Re-marriage certificate) or 26 or 47 (iii) 28 or 37 (as the case may be in respect of first spouse)	(i) 5, 35 (of present husband, if he has Passport) (ii) 14 (Re-marriage certificate) or 26 or 47 (iii) 28 or 37 (as the case may be in respect of first spouse)
4	Change of name in other circumstances (minor change in name-both male and female i.e. spelling discrepancy between Passport and documents which phonetically does not result in total change in name)	5, 48	5, 48
5	Major change in name (cases different from minor change case	5, 13, 48	Cannot apply under Tatkaal Scheme
6	Change in name in case of Government/Public Sector/Statutory body employees	5, 15, 16, 48	5, 15, 16, 48
7	Change in sex	5, 38, 39
8	Change of Appearance	5, 40
9	Change/Correction of DoB	2, 5, 41 (if change in DoB is more than 2 years or in case of conflicting documents), 55	Cannot apply under Tatkaal Scheme
10	Change/Correction of place of birth	5, 41 (if change in place of birth involves State change or Country change), 42, 56
11	Change in Current Address	1 (Changed address), 5	1 (changed address), 5
12	Change in Signature	5	Cannot apply under Tatkaal Scheme
13	Addition of Spouse Name	(i) 5 (ii) 14 or 26 or 47	(i) 5 (ii) 14 or 26 or 47
14	Change of Father/Mother name	5, 6 (of father/mother with changed name - if available) or 43 or 44	Cannot apply under Tatkaal Scheme
15	ECR Deletion	1 (if address is different from old Passport), 3, 5	[59][Not applicable]

<D.2: Overall List of Documents>

In the following table, the complete list of documents and their document numbers have been given. “Document No.” is the reference given to the document, which the applicant has to submit. Please refer Table 2: “List of Applicant Categories and Document to be submitted” and Table 3: “Overall List of Documents” for the documents which have to be submitted.

Table 3: Overall List of Documents

Document No.	List of Documents
1.	Proof of Present Address. For Proof of Address attach one of the following documents:
	(a)	Water/Telephone (landline or post paid mobile bill)/Electricity bill/Statement of running bank account (Scheduled Commercial bank excluding Regional Rural banks and local area banks)/Income Tax Assessment Order/Election Commission Photo ID card/Gas connection bill/Certificate from Employer of reputed and widely known companies on letter head
	(b)	Spouse's passport copy (First and last page including family details), (provided the applicant's present address matches the address mentioned in the spouse's passport)
	(c)	Parent's passport copy, in case of minors (First and last page)
	(d)	Applicant's current and valid ration card Note.—If any applicant submits only ration card as proof of address, it should be accompanied by one more proof of address out of the given categories.
	[60][(e)	Allotment letter of the Government accommodation issued by the Estate Office/Public Works Department of the Central/State Government in respect of their employees.
	(f)	Duly certified/attested extract of the service record/book of the Government employees (serving/retired) or the bona fide certificate issued by the employer in respect of servings Government employees
	(g)	Proof of Address (POA) issued by the India Post, Department of Posts.]
2.	Proof of Date of Birth. For Proof of Date of Birth attach one of the following documents:
	For applicants born on or after 26-1-1989, only Birth Certificate issued by the Municipal Authority or any office authorized to issue Birth and Death Certificate by the Registrar of Births and Deaths is acceptable. The Birth Certificate should ordinarily contain the name of child, name of father and mother, date of birth, place of birth, sex, registration number and date of registration. If the Birth Certificate doesn't contain the name of child, a declaration on plain paper signed by parents, is required to be submitted specifying the name of the child.
	(a)	Birth Certificate issued by a Municipal Authority or any office authorized to issue Birth and Death Certificate by the Registrar of Births and Deaths
	(b)	School leaving certificate/Secondary School leaving certificate/Certificate of Recognized Boards from the school last attended by the applicant or any other recognized educational institution
	(c)	Affidavit sworn before a Magistrate/Notary stating date/place of birth as per the specimen in Annexure “A” by illiterate or semi-illiterate applicants (Less than 5th class)
3.	Documentary proof for any one of the Non-ECR (previously ECNR) categories, Refer Column 2.15 under Section B of passport instruction booklet
4.	Birth Registration Certificate issued by Embassy/High Commission/Consulate of India
5.	Old Passport in original with self-attested photocopy of its first two and last two pages, including ECR/Non-ECR page (previously ECNR) and the page of observation (if any), made by Passport Issuing Authority and validity extension page, if any, in respect of short validity passport
6.	Passport of parents in original with self-attested photocopy of its first two and last two pages, including ECR/Non-ECR page (previously ECNR) and the page of observation (if any), made by Passport Issuing Authority and validity extension page, if any, in respect of short validity passport
7	Citizenship Certificate issued by Ministry of Home Affairs
8	Proof of refund of repatriation/deportation cost (if any) to Ministry of External Affairs
9	Original Emergency Certificate/Seizure Memo issued by Airport Immigration Authorities on applicant's arrival in India
10.	Pension Payment Order
11.	Proof of surrender or cancellation of Diplomatic/Official Passport
12.	Cancelled Passport (if surrender certificate is not available), with a letter explaining why surrender certificate is not available
13.	Paper clipping of two leading daily newspapers in original (one daily newspaper should be of the area of Applicant's Permanent Address and the other at Current Address or nearby area)
14.	An attested copy of marriage certificate issued by Registrar of Marriage
15.	Gazette Notification changing name in applicant's department
16.	Fresh ID Certificate in changed name
17.	Student Identity Card issued by Government Recognized Educational Institutions, in respect of full time courses
18.	Bona fide Letter from authorized signatory of college (On official letter head of UGC recognized college)
19.	Copy of child's (Age>18) Passport, who is staying abroad (with page having parent's name)
20.	A sworn affidavit by the parent(s) resident abroad attested by the Indian Mission along with affidavit from parent residing in India as well (as per Annexure ‘H’)
21.	Valid adoption deed with photo of the child duly attested by the court (in the case of Christians, Muslims and Parsis, a court decree/order granting adoption/guardianship and allowing the child to be taken out of the country)
22.	No Objection Certificate (NOC) (as per Annexure ‘M’)
23.	CARA No Objection Certificate
24.	Copy of the guarantee executed before the court concerned
25.	Certified copy of the court order for custody of the child in favour of the applicant's parent
26.	Affidavit sworn before First Class Judicial Magistrate on Non-Judicial stamp paper for re-issue of passport (which was obtained prior to marriage) by married applicants who are unable to provide the prescribed marriage certificate or joint affidavit with spouse due to marital discord, separation or without formal divorce decree by the Court or due to total desertion by the spouse as per specimen at Annexure ‘K’
27.	Attested photocopy of Passport of both or either parent
28.	Death Certificate
29.	Proof of documents which eliminate the cause of issuance of Short Validity Passport (SVP)
30.	Proof of going abroad for studies like copy of college admission letter or copy of application submitted for visa or copy of bank loan paper etc.
31.	Affidavit stating how and where the Passport got lost/damaged (Annexure ‘L’)
32.	Police report in original
33.	Self-attested photocopy of first two and last two pages, including ECR/Non-ECR page of old Passport
34.	Court Decree/order in respect of legal guardian
35.	Self-attested photocopy of the spouse's Passport
36.	Court certified copy of Divorce decree
37.	Self-attested copy of Divorce certificate
38.	Sworn affidavit regarding change of sex
39.	Certification from hospital where he/she underwent sex change operation successfully
40.	Recent photograph (required only in case of DPC/SPC/CSC applications). The photo should be most recent showing the latest appearance. A notarised statement is required in case of request from Sikhs who want to change from turban photo to clean shaven ones or the other way
41.	First class judicial magistrate/Sub-divisional magistrate civil court order (if change in date of birth is more than 2 years/in case of conflicting documents/if change in place of birth involves change of State or country) (In case change of place of birth involves change of country, also attach Document No. 7)
42.	Affidavit stating the reason for change in Place of Birth
43.	Proof such as service record/pension order/property documents showing that parents had changed their name
44.	If parents are deceased, such proof that they had changed their name during lifetime
45.	“Identity Certificate” in original as per Annexure “B”
46.	A Declaration affirming the particulars furnished in the application about the minor child as per Annexure “C” (by single parent or by either parent who are separated but not formally (divorced)
47.	A joint affidavit from husband and wife along with a joint photograph (Specimen at Annexure “D”) When joint affidavit is not possible the affidavit should indicate the reason for it. If applying for passport for the first time, this affidavit is required only if there is a change in the first name.
48.	Deed poll/sworn affidavit as per Annexure “E”
49.	Verification Certificate as per the specimen as per Annexure “F”
50.	A Declaration affirming the particulars furnished in the application about the minor as per Annexure “G” (one parent not given consent)
51.	A Declaration affirming the particulars furnished in the application about the minor as per Annexure “H”
52.	Standard Affidavit as per Annexure “I”
53.	Verification Certificate as per Annexure “J”
[61][54.	3 out of 16 documents listed are as under:
Note 2.—
For three documents to be submitted from the sixteen documents listed below, one of the three documents should be a photo identity document and at least one of the three must be amongst the documents indicated at (a) to (j) below.
Name in all the three documents should be same.
(a)	Electors Photo Identity Card (EPIC).
(b)	Service Photo Identity Card issued by State/Central Government, Public Sector Undertakings, local bodies or Public Limited Companies.
(c)	SC/ST/OBC Certificates.
(d)	Freedom Fighter Identity Cards.
(e)	Arms Licences.
(f)	Property Documents such as Pattas, Registered Deeds, etc.
(g)	Ration Cards.
(h)	Pension Documents such as Ex-servicemen's Pension Book/Pension Payment Order, Ex-servicemen's Widow/Dependent Certificates, Old Age Pension Order, Widow Pension Order.
(i)	Railway Identity Cards.
(j)	Self-Passport (unrevoked and undamaged).
(k)	Income Tax Identity (PAN) Cards.
(l)	Bank/Kisan/Post Office Passbooks.
(m)	Student Photo Identity Cards issued by Government Recognised Educational Institutions in respect of full time courses.
(n)	Driving Licences (valid and within the jurisdiction of the State of submission of application).
(o)	Birth Certificates issued under the Registration of Births and Deaths Act, 1969.
(p)	Gas Connection Bill (of one year before and current bill).]
	Note 3.—All above documents are required to be produced in original along with self-attested copies.
55.	Affidavit stating the reason for change in Date of Birth
56.	Proof of Place of Birth
57.	Photocopy of Diplomatic/Official Passport

E. Fee List

Details of fee to be paid along with the application form for various services are listed in the table below.

Payment of Fee:

(A) At Passport Seva Kendra (PSK)/Mini Passport Seva Kendra (Mini PSK): By Cash only

(B) At other collection centres:

District Passport Cell (DPC): By Demand Draft (DD) drawn in favour of “PAO-MEA” payable at the city where the RPO is located.

Speed Post Centre (SPC): By Cash or by Demand Draft (DD) drawn in favour of ‘PAO-MEA’ payable at the city where the RPO is located.

Citizen Service Centre (CSC): By Cash or Credit/Debit Card as applicable.

Note. (i) Applicant name, date of birth and date of submission of the application must be mentioned behind the DD, (ii) Only applications for fresh passports will be entertained at the collection centres, (iii) Penalty is to be paid in cash only.

[62][Table 4: Fee List

Sl. No.	Service Required	Application Fee	Additional Tatkaal Fee
1.	Fresh Passport or reissue of Passport including additional booklet due to exhaustion of visa pages (36 pages) of 10 years validity (including minors between 15 to 18 years of age, who wish to get a 10 years full validity passport)	Rs 1000	Rs 1500
2.	Fresh Passport or reissue of Passport including additional booklet due to exhaustion of visa pages (60 pages) of 10 years validity (including minors between 15 to 18 years of age, who wish to get a 10 years full validity passport)	Rs 1500	Rs 1500
3.	Fresh Passport or reissue of Passport for minors (below 18 years of age) of 5 years validity or till the minor attains the age of 18 whichever is earlier (36 pages)	Rs 600	Rs 1500
4.	Replacement of Passport (36 pages) in lieu of lost, damaged or stolen passport	Rs 2500	Rs 1500
5.	Replacement of Passport (60 pages) in lieu of lost, damaged or stolen passport	Rs 3000	Rs 1500
6.	Replacement of Passport (36 pages) for change in personal particulars (10 years validity)	Rs 1000	Rs 1500
7.	Replacement of Passport (60 pages) for change in personal particulars (10 years validity)	Rs 1500	Rs 1500
8.	Replacement of Passport (36 pages) for change in personal particulars for minors (below 18 years of age) of 5 years validity or till the minor attains the age of 18, whichever is earlier.	Rs 600	Rs 1500
9.	Replacement of Passport (36 pages) for deletion of ECR (10 years validity)	Rs 1000	Not applicable
10.	Replacement of Passport (60 pages) for deletion of ECR (10 years validity)	Rs 1500	Not applicable
11.	Issue of Police Clearance Certificate (PCC) or Surrender Certificate or Certificate of Date of Birth or any other miscellaneous certificates based on the Passport	Rs 500	Not applicable

Note. 1. Tatkaal application shall be accepted only if an applicant is eligible for submission of a Tatkaal application under the rules.

2. Tatkaal fee is to be paid in addition to the application fee mentioned above.]

F. Where to Apply

You can submit the filled in Passport Application Form at the following locations.

Any Passport Seva Kendra (PSK)/Mini Passport Seva Kendra (Mini PSK) within the jurisdiction of your Passport Office

District Passport Cell (DPC) of your district.

Select Speed Post Centre(s) (SPC) in your district

Citizen Service Centre (CSC) if any, in your area

Note. 1. While PSKs offer all kinds of passport services, only fresh passport applications are accepted at DPCs/SPCs and CSCs.

2. In order to locate the application submission centre please visit our website www.passportindia.gov.in

G. Specimen of Affidavits/Declarations

[63][ANNEXURE ‘A’

All Central Government Employees, State Government Employees, Employees of Statutory Bodies and Public Sector Undertakings, their Spouse and Children up to 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, am 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 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 Tel No.


	Applicant's photo to be attested by certifying authority

ANNEXURE ‘B’

Specimen Verification Certificate (For Passport under Tatkaal only)

(On official letter head of verifying authority)

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…………………………

Fax No……………………………

E-mail Id……………………………

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:

(i) An Under Secretary/Deputy Secretary/Director/Joint Secretary/Add. Secretary/Special Secretary/Secretary/Cabinet Secretary to Government of India.

(ii) A Director/Joint Secretary/Additional Secretary/Special Secretary/Chief Secretary to a State Govt.

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

(iv) A District Superintendent of Police, DIG/IG/DGP of the district of residence of applicant.

(v) A Major and above in the Army, Lt. Commander and above in the Navy and Sq. Leader and above in the Air Force.

(vi) The General Manager and above of a Public Sector Undertaking and the Reserve Bank of India.

(vii) 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. drawing their pay in the Level 11 and above of the pay matrix recommended by the 7th Central Pay Commission.

(viii) Resident Commissioners/Additional Resident Commissioners of all the State Governments based in Delhi.

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

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

5. Section 6(2) 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.

(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.

(i) that in the opinion of the Central Government the issue of passport or travel document to the applicant will not be in the public interest.

Specimen Verification Certificate (To be given by Chairmen of Apex Business Organizations to the Owners, Partners or Directors of the companies having membership of the concerned chambers) (Official letter head of verifying authority)

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 ………………………………………………

Permanent Address ………………………………

Present Address …………………………………..

Place

Office Address with location

Date:

Signature …………………………

Full Name …………………………

Designation …………………………

Office Seal

Name of the Chamber ………………

Telephone No.

(O)………………………

(R)………………………

Mobile No………………………………

Fax No. …………………………………

E-mail Id……………………………….

Notes:

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

ANNEXURE ‘C’

Specimen Declaration by applicant's parent or guardian for Issue of Passport to Minor when one parent has not given consent

(On plain paper)

I/We ………………………………………. (name of the parent/guardian applying for passport) resident of ……………………………………………… solemnly declare and affirm as under.

(I) That I/we am/are the mother/father/parents/guardians of …………………(name of the minor child) who is minor and on whose behalf I/we have made an application for his/her passport.

(II) Signature/consent of Shri/Smt………………………(name of the father/mother) who is the father/mother/parents of the child has not been obtained by me for the following one or more reasons.

(a) The father/mother of the minor applicant is travelling abroad/is on sea/travelling in India and unable to file consent; or/and

(b) The father/mother is separated and no court case is pending before the court regarding divorce/marital dispute/custody of the child; or/and

(d) There is an ongoing court case for divorce/custody of the minor child and the court has not given any order prohibiting the issue of passport without the consent of father/mother; or/and

(e) There is a court order for the custody of the minor child with a parent who is applying for the passport and consent of other parent (who has visitation rights) is not available or he/she is refusing to give consent/the other parent is not availing the visitation rights and his/her whereabouts are not known; or/and

(f) The parents are judicially separated and custody of the minor child has not been defined in the court's decree; or/and

(g) The father/mother of……………………. (name of minor child) has deserted me after the conception/delivery. That………………… (name of minor child) is exclusively under my care and custody since separation/delivery.

(III) That I/we only am/are taking care of ………………………(name of the minor child) and he/she is exclusively in my/our physical custody.

(IV) I/we also affirm that in the case of a court case arising due to issue of a passport to the minor child …………….(name of the minor child), I/we would be solely responsible for defending the case and not the Passport Issuing Authority.

Signature of the parent(s)/

Guardian(s) applying for the Passport

Place:

Date:

Name(s): ………………………………………………….

Aadhaar Card No. ………………………………….; or

Voter ID Card No……………………………………; or

Passport no………………………………………….

ANNEXURE ‘D’

Specimen Declaration by Applicant's Parent(s) or Guardian for issue of Passport to Minor

(On plain paper)

1. I/we, ……………………………………………… resident of ……………………………………hereby affirm that the particulars given below are of …………………(name of the child), son/daughter of Shri ………………………… and Smt …………………… of whom I/we am/are the parents/guardian.

Particulars of minor child

Name:

Date of birth:

Place of birth:

2. The minor child mentioned above is a citizen of India.

3. I/We undertake the entire responsibility for his/her expenses.

4. I/we solemnly declare that he/she has not lost, surrendered or been deprived of his/her citizenship of India and that the information given in respect of him/her in this application is true.

5. It is also certified that I/we am/are holding/not holding valid India passport(s).

Place:

Date

Signature of father	Signature of mother	Signature of legal guardian(s)
Passport No. …………; or	Passport No. ………….;or	Passport No. ……………; or
Aadhaar Card No. …….; or	Aadhaar Card No. …….;or	Aadhaar Card No. …….; or
Voter ID Card No. ………;	Voter ID Card No. ………	Voter ID Card No. ………

ANNEXURE ‘E’

Specimen Declaration of the applicant on a Plain Paper

I, ……………………… (name), son/daughter/wife of Shri ……………………… residing at ……………………………. Date of Birth ……………………… being an applicant for issue of passport, do hereby solemnly affirm and state the following:

1. That the names of my parents and spouse are as follows:

(i) Father:

(ii) Mother:

(iii) Wife/Husband:

2. That I am a continuous resident at the above mentioned address from………………………

3. That I am a citizen of India by birth/descent/registration/naturalization and that I have neither acquired the citizenship of another country nor have surrendered or been terminated/deprived of my citizenship of India.

4. That I have not, at any time during the period of five years immediately preceding the date of this declaration, been convicted by any court in India for any offence involving moral turpitude and sentenced in respect thereof to imprisonment for not less than two years.

5. That no proceedings in respect of any criminal offence alleged to have been committed by me are pending before any criminal court in India.

6. That no warrant or summons for my appearance, and no warrant for my arrest, has been issued by a court under any law for the time being in force, and that my departure from India has not been prohibited by order of any such court.

7. That I have never been repatriated from abroad back to India at the expense of Government of India/I was repatriated from abroad back to India at the expense of Government of India, but reimbursed expenditure incurred in connection with such repatriation.

8. That I will not engage in activities prejudicial to the sovereignty and integrity of India.

9. That my departure from India will not be detrimental to the security of India.

10. That my presence outside India will not prejudice the friendly relations of India with any foreign country.

Place:

Date:

(Signature of applicant)

ANNEXURE ‘F’

Specimen Declaration of applicant for obtaining Passport in lieu of Lost/Damaged Passport

I……………………… S/o, D/o, W/o Shri……………………… residing at…………………. solemnly affirm as follows:

1. State how and when the passport was lost/damaged and when FIR was lodged at which Police Station and how many passports were lost/damaged earlier?

2. State whether you travelled on the lost/damaged passport, if so state flight number and date and port of entry into India?

3. State whether you availed of any TR concessions/FTs allowance and if so details thereof?

4. State whether non-resident Indian and if resident abroad, the details of the residence as follows:

Sl. No.	Name of the Country	Length of residence From…… to ……	Page Nos. of passport bearing departure and arrival stamps
1.
2.
3.

5. State whether the Passport had any objection by the PIA and if so the details thereof.

6. State whether you were deported at any time at the expenses of the Government and if so was the expenditure incurred reimbursed to Government of India.

I further affirm that I will take utmost care of my passport if issued and the Government will be at liberty to take any legal action under the Passports Act, 1967, if the lapse is repeated.

Date: ………………….

(Signature of applicant)

ANNEXURE ‘G’

Ministry/Department/Office of

No…………. dated………………

Applicant's Photo

(No Objection Certificate issuing officer should attest the photograph of the applicant with his/her signature and rubber stamp in such a way that half the signature and stamp appear on the photograph and half on the certificate.)

No-Objection Certificate

Shri/Smt/Miss……………………………s/o………………………………, who is an Indian national, is employed in this office as…………………………from……………till date. This Ministry/Department/Office has no objection to his/her obtaining a passport.

(Signature of Controlling/Administrative authority)

Telephone/Fax/email…………

Note:

(a) The officer authorized to issue NOC should sign with name and stamp and must provide contact details for verification by Passport Authority.

(b) NOC will be valid for six months from date of issue.

ANNEXURE ‘H’

Prior Intimation (PI) Letter from the Government/PSU/Statutory Body Employee to his/her Administrative Office for submission of Passport Application for himself/herself (On Plain Paper)

Place: …………………….

Date: …………………….

[To be addressed to the Controlling/Administrative Authority with full postal address]

……………………………………………………………

……………………………………PIN: ………………

Tel: ……………………………………………………

Fax: …………………………………………………….

Email: ………………………………………………….

Subject: Prior Intimation for Submission of Passport Application.

Sir/Madam,

1. I hereby give prior intimation that I am applying for an ordinary Passport to Regional Passport Office,

………………………………………………………

2. This is for your kind information and record.

Yours faithfully,

Signature: ……………………………………………………….

Name: ……………………………………………………………

Date of Birth: ……………………………………………………

Designation: …………………………………………………….

Name of Office Where Working: ….……………………………

………………………………………………………………….

Name of Organisation: …………………………………………

………………………………………………………………….

Address of Present Office: ………………………………………

………………………………………………………………….

Residential Address: ……………………………………………

………………………………………………………………….

[64][Note. The Prior Intimation Letter (under this Annexure) shall be accepted by the Passport Authority for processing the passport application if the same bears the signature and seal of the employer of the applicant acknowledging its receipt.]

ANNEXURE ‘I’

Declaration by Applicant Genetic Parent(s) for issue of Passport to the Child Born trough Surrogacy (On Plain Paper)

I/we………………………………………………………………………………….(name of the genetic parent(s) applying for passport of minor child) solemnly declare and affirm the following:

1. That I/We am/are the genetic mother/father/parents of ………………………………… ……………………….(name of the minor child) who was born through surrogacy, and who is a minor and on whose behalf I/We have made an application for his/her passport.

2. That I/we only am/are taking care of …………………………………………… (name of the minor child) and he/she is exclusively in my/our physical custody since his/her birth.

3. I/We also affirm that in the case of any complaint or any litigation (civil/criminal) arising due to issue of a passport to …………………………………….(name of the minor child) born through surrogacy, I/We shall be solely responsible for defending the case and not the Passport Issuing Authority.

Date:

Place:

Signature & Address of the Parent(s)/

Guardian(s) applying for the Passport

Form EA(P)-14

File Number (For Office Use only)

Government of India, Ministry of External Affairs Passport Application Form (Diplomatic/Official)


Please fill this form in Capital Letters using blue/black ink ball point pen only. Furnishing of incorrect information/suppression of information would lead to rejection of the application and would attract penal provisions as prescribed under the Passports Act, 1967. Please produce your original documents at the time of submission of the form. It is mandatory to fill each item. Incomplete form will be rejected summarily.	Please paste your unsigned recent colour photograph with transparent Background of size 4.5cm × 3.5 cm
(i) Please enclose original safe custody Certificate of Valid Ordinary
Passport (if held) from your office.
(ii) If Diplomatic/Official passport previously held by the applicant was kept in the safe custody of the Ministry of External Affairs, the original certificate should be enclosed. (iii) Official/Diplomatic/Ordinary Passport which is around 10 years old or more (from the date of issue) must be submitted with the application for cancellation. (iv) Official retiring in less than six months from the date of application, is required to give an undertaking from his/her office that he/she will surrender dip./off. Passport to his/her office immediately after return.	Signature/Left Hand Thumb Impression of Illiterate Applicant and Minors who cannot sign.

1. Applying for	Fresh Passport	Re-issue of Passport
2. Type of Passport	Diplomatic	Official
3. Applicant Details

3.1 Applicant's Given Name [Given Name means First name followed by Middle name (if any)](Initials not allowed)

Surname

3.2 Date of Birth (DD-MM-YYYY) - -

3.3 Place of Birth (Village or Town or City)

District (If born in India)

State/UT (If born in India)

Country (If born abroad) If born before 15-8-1947 in a place now in Pakistan or Bangladesh, write “Undivided India”

3.4 Gender Male Female

3.5 Employment Type Government Statutory Body PSU Autonomous Bodies

3.6 Name of the Organisation

3.7 Designation

3.8 Pay Band	From		To
3.9 Grade Pay

4. Family Details

4.1 Father's Given Name [Given Name means First name followed by Middle name (if any)] (initials not allowed)

Surname

4.2 Mother's Given Name [Given Name means First name followed by Middle name (if any)] (initials not allowed)

Surname

4.3 Spouse's Given Name [Given Name means First name followed by Middle name (if any)] (initials not allowed)

Surname

4.4 Legal Guardian's Given Name (If applicable) (Initials not allowed)

Surname

5. Present Residential Address Details

5.1 House No. and Street Name

Village or Town or City

District

Police Station

State/UT

Country

Mobile Number Telephone Number

E-mail ID

5.2 Is permanent address same as present address?

Yes No

If no, provide details in Column 6 below

6. Permanent Residential Address Details

House No. and Street Name

Village or Town or City

District

Police Station

State/UT

Country

Mobile Number Telephone Number

E-mail ID

7. Previous Passport/Application Details (ordinary/official/diplomatic passport)

7.1 Details of latest held/existing/lost/damaged ordinary passport

Passport Number	Date of Issue (DD-MM-YYYY)	Date of Expiry (DD-MM-YYYY)

Place of Issue

7.2 Details of latest held/existing/lost/damaged diplomatic/offical passport

Passport Number	Date of Issue (DD-MM-YYYY)	Date of Expiry (DD-MM-YYYY)

Place of Issue

7.3 Have you ever applied for passport, but not issued?

Yes No

If yes, provide the following details

File Number	Month and Year of applying

Name of passport office where applied

8. Details of countries to be visited/transited

8.1 Country to be visited on official duty

Country to be transited

Purpose and Duration of visit

8.2 Country to be visited on official duty

Country to be transited

Purpose and Duration of visit

8.3 Country to be visited on official duty

Country to be transited

Purpose and Duration of visit

8.4 Country to be visited on official duty

Country to be transited

Purpose and Duration of visit

Place
	Signature/Left Hand Thumb Impression of Applicant (If applicant is minor, either parent to sign)
Date (DD-MM-YYYY)
- -

Form EA(P)-15

File Number (For office use only)

Government of India, Ministry of External Affairs PCC Application Form

Passport Number		Signature/Left Hand Thumb Impression of Illiterate Applicant and Minors who cannot sign

Date of Issue (DD-MM-YYYY)	Date of Expiry (DD-MM-YYYY)
- -	- -

Place of Issue

Country for which PCC is required

1. Applicant Details

1.1 Applicant's Given Name [Given Name means First name followed by Middle name (if any)] (Initials not allowed)

Surname

2. Family Details

2.1 Father's Given Name [Given Name means First name followed by Middle name (if any)] (Initials not allowed)

Surname

2.2 Mother's Given Name [Given Name means First name followed by Middle name (if any)] (Initials not allowed)

Surname

2.3 Legal Guardian's Given Name (If applicable) (Initials not allowed)

Surname

2.4 Spouse's Given Name [Given Name means First name followed by Middle name (if any)] (Initials not allowed)

Surname

3. Present Residential Address Details

3.1 House No. and Street Name

Village or Town or City

District

Police Station

State/UT

Mobile Number Telephone No.

E-mail ID

3.2 Is permanent address same as present address?

Yes No

If no, provide details in Column 4 below

4. Permanent Residential Address (If it is different from present residential address)

House No. and Street Name

Village or Town or City

District

Police Station

State/UT

Country

Mobile Number Telephone No.

E-mail ID

5. Reference in your Village or Town or City

5.1 First Reference Name and Address

Mobile Number Telephone No.

5.2 Second Reference Name and Address

Mobile Number Telephone No.

6. Other details

Any criminal proceedings pending against you before a court in India? Yes No

If yes, please attach relevant document.

7. Enclosures

1.	6.
2.	7.
3.	8.
4.	9.
5.	10.

8. Self-Declaration

Place

Date (DD-MM-YYYY)

- -

Signature/Left Hand Thumb Impression of Applicant (If applicant is minor, either parent to sign)

Instructions For Filling up the Police Clearance Certificate (PCC) Application Form

A. General Instructions

This PCC Application Form is machine-readable. It will be scanned by the ICR scanners. Incomplete or inappropriately-filled application form will not be accepted. Please follow the instructions given below while filling the form.

Use Capital Letters only, throughout the application form, as shown in the image below.

Applicant's Given Name

Incorrect

Correct

Use standard fonts and avoid stylized writing.

Use black or blue ball point pen only. Do not fill the application form with ink-pen or pencil.

Write as clearly as possible. Use a pen with a thinnest possible tip.

Gender × Male Female

Do not put dots( ● ), tick marks ( √ ) etc., in the boxes, to choose the appropriate option as your answer.

Write clearly within the boxes without touching the boundaries. Try and write in the centre of the box, as shown in the image below—

Incorrect

Correct

Leave one box blank after each complete word, while filling up the boxes.

Father's Given Name

Incorrect

Correct

Do not write anything outside the given boxes. Adjust the information you need to fill, within the given number of boxes.

Do not overwrite in case of a mistake. Just strikeout the character and continue to write in the next box.

Incorrect

Correct

Do not fold or smudge the application form.

Do not write “NA” or “N/A” or “Not Applicable” in any boxes in the form to convey that the column is not relevant for your case. Leave that column blank.

Furnishing of incorrect information/suppression of information would lead to rejection of application and would attract penal provisions as prescribed under the Passports Act, 1967.

Where to apply : You can apply at Passport Seva Kendra (PSK)/Mini Passport Seva Kendra (Mini PSK), within the jurisdiction of your Passport Office. In order to locate the application submission centre please visit our website www.passportindia.gov.in

Sl. No.	Police Verification Report (PVR)/Observation in system	Service Levels
1.	Police Verification Report in respect of the existing passport is clear and there is no subsequent adverse entry in the system	PCC will be issued on the same day at PSK/Mini PSK.
2.	(a) Police Verification was not required when the passport was issued as the applicant was then a minor and has now become a major
	(b) Police Verification was not required when the passport was issued as the applicant was a dependent of a government employee	PCC will be issued only after completion of police verification process. After PVR is received, Passport Office will inform the
	(c) Police Verification process could not be completed at the time of issuance of passport due to various reasons	applicant through e-mail/letter. Applicant has to come to the Passport Office with his/her passport to collect PCC. Country for which PCC is being issued will be stamped on the passport.
	(d) Applicant's present address is different from that mentioned in the passport
	(e) Any other such cases where the passport was issued without police verification

B. Columnwise Guidelines for Filling up “PCC Application Form”

Signature/Thumb Impression:

This signature/thumb impression will be scanned and captured in the system. Therefore, it must be kept strictly within the box, without touching the boundaries.

Illiterate applicants should put their left hand thumb impression instead of signature. Use right hand thumb in case the applicant's left thumb is permanently disfigured and unfit for use.

In case of minor applicants, this box should contain the minor's signature or thumb impression as the case may be. Minor's parents should not put their signature or thumb impression in this box.

Use only blue/black ball point pen for signature.

Passport Details:

In the box adjacent to the signature box, write details of your passport.

Write the passport number, date on which the passport was issued to you, date on which the passport expires, and place at which the passport was issued to you.

Write the Date of Issue and Date of Expiry in the DD-MM-YYYY (date-month-year) format.

Write the country for which PCC is required, in the given boxes.

Column 1: Applicant Details

<Column 1.1: Applicant's Given Name and Surname>

You must furnish your full name as it appears in the passport.

For instance, if the details in your passport are given as:

Surname: JAIN

Given Name: PIYUSH KUMAR

Then write the given name as P I Y U S H K U M A R in the boxes provided for Applicant's Given Name. Write the surname as J A I N in the boxes provided for Surname.

Column 2: Family Details

<Column 2.1, 2.2, 2.3 and 2.4>Write your family details as asked in the PCC Application Form>

You need to attach Court decree/order in respect of your legal guardian.

If your spouse has passport, write his/her name in Column 2.4 as written in the passport.

Do Not fill Columns 3, 4 and 5 unless your present address is different from the address mentioned in your Passport

Column 3: Present Residential Address Details

Please note that heavy penalty is applicable if the applicant provides false information or suppresses information regarding present residential address details

<Column 3.1: House No. and Street Name>

Write complete postal address of your present residence (house number, street name, village or town or city, district, police station, State or Union Territory, country and pin) under the respective headings.

You must also write your contact details, if any (mobile number, telephone number (with area code), and e-mail ID).

<Column 3.2: Is permanent address same as present address?>

Put a cross against Yes or No to indicate if your permanent address is the same as your present address.

If your permanent address is not the same as your present address, then you are required to furnish the details in Column 4.

Column 4: Permanent Residential Address (If it is different from present residential address)

If your permanent address is different from the present address (mentioned by you in Column 3), only then fill details in this column.

Write complete postal address of your permanent address details (house number, street name, village or town or city, police district, police station, state or union territory, country and pin) under the respective headings, along with the contact details, if any (mobile number, telephone number (with area code), and email ID) of the person residing at the permanent address.

Column 5: Reference in your village or town or city in respect of your present address

<Column 5.1 and 5.2 First Reference Name and Address and Second Reference Name and Address>

Write the name, complete postal Address and contact details (if any), including mobile number and telephone number (with area code), of two persons in your village or town or city who knows you and who can be contacted while carrying out police verification.

Column 6: Other Details

Put a cross against Yes or No to indicate if any criminal proceedings are pending against you before a court in India. If yes, you are required to attach the relevant documents with the PCC application form.

Column 7: Enclosures—Please see Section C below

Column 8: Self-Declaration

In the space provided below the self-declaration, put your signature or left hand thumb impression (right hand thumb impression if left hand is permanently disfigured or unfit for use) along with date (in DD-MM-YYYY format) and place.

If the applicant is a minor, either parent or legal guardian is required to sign.

C. List of Supporting Documents

Self-attested photocopies of following documents must be attached along with the PCC application form:

1. Passport in original with self-attested photocopy of its first two and last two pages, including ECR/Non-ECR page (previously ECNR) and the page of observation (if any), made by Passport Issuing Authority and validity extension page, if any, in respect of short validity passport.

2. Proof of Present Address (if Address is different from passport)

D. Fee Details

The fee to be paid along with the PCC application form is Rs 300

You can pay at Passport Seva Kendra (PSK)/Mini Passport Seva Kendra (Mini PSK) in cash only.

Note. Fee schedule would be restructured after the nationwide roll out of the Passport Seva Project.

1. The existing passport application forms will continue to remain in force till the Passport Seva project is implemented across the country.]

SCHEDULE III

Part II

[See Rule 6]

Form of Guarantee

[Omitted]

Part III

(Rule 11)

Forms of Passport or travel document