February 9, 2019:

Having a Green Card (officially known as a Permanent Resident Card) allows a person to live & work permanently in the United States.

Two identical legislations backed by top companies from the Silicon Valley like Google have been introduced in the US House of Representatives & Senate to end the per-country limit on green cards & could benefit thousands of Indian professionals waiting to gain permanent legal residency if signed into law.

In the Senate, Republican Mike Lee & Democratic presidential aspirant Kamala Harris introduced the Fairness for High-Skilled Immigrants Act Wednesday, a bill that would remove per-country cap for employment-based green cards.

An identical bill -- Fairness for High-Skilled Immigrants Act (HR 1044) -- was tabled in the US House of Representatives by Congressman Zoe Lofgren & Ken Buck, Chair & Ranking Member of the House Judiciary Subcommittee on Immigration &  Citizenship, with co-sponsorship of a bipartisan group of 112 Congressmen.

If passed by Congress & signed into law, the legislations would benefit thousands of Indian professionals on H-1B visas whose current wait time for permanent legal residency is more than a decade.

The H-1B visa, most sought-after among Indian IT professionals, is a non-immigrant visa that allows US companies to employ foreign workers in speciality occupations that require theoretical or technical expertise.

Having a Green Card (officially known as a Permanent Resident Card) allows a person to live & work permanently in the United States.

According to some recent studies, some categories of those Indian professionals face a wait of 151 years under the current system which imposes a country cap on people who get green cards.

The United States makes currently 140,000 green cards available every year to employment-based immigrants, including many who first come here on temporary H-1B or L visas.

The existing law, however, provides that not more than seven per cent of these green cards can go to nationals of any one country — even though some countries are more populous than others.

Because of this seven per cent limit, for example, a Chinese or Indian post-graduate may have to wait half a decade or more for a Green Card, much longer than a student from a less-populated country.

"Ours is a nation of immigrants, & our strength has always come from our diversity & our unity," Harris said.

"We must do more to eliminate discriminatory backlogs  &facilitate family unity so that high-skilled immigrants are not vulnerable to exploitation & can stay in the US & continue to contribute to the economy," said the Indian-American Senator.

Co-sponsored by 13 more Senators, the Fairness for High-Skilled Immigrants Act increases the per-country caps for family-sponsored green cards from seven per cent to 15 per cent.

Without adding any new green cards, it creates a "first-come, first-served" system that alleviates the backlogs  & allows green cards to be awarded more efficiently.

"Immigrants should not be penalised due to their country of origin," Lee said.

"Treating people fairly & equally is part of our founding creed & the Fairness for High-Skilled Immigrants Act reflects that belief. Immigration is often a contentious issue, but we should not delay progress in areas where there is bipartisan consensus just because we have differences in other areas," Lee said.

The bill has also been endorsed by Immigration Voice, Compete America Coalition, the Information Technology Industry Council, Google, Walmart, the US Chamber of Commerce, National Association of Manufacturers, The Heritage Foundation, La Raza, &  others.

The Fairness for High-Skilled Immigrants Act alters the per-country limits for employment-based immigrants so that all are treated equally regardless of their country of birth.

Noting that the immigration system is severely broken, & it has been broken for decades, said Lofgren said at the heart of this broken system are the outdated employment- & family-based immigration systems, which suffer under decades-long backlogs.

"In combination with the per country limits, these backlogs keep nuclear families apart for decades, while preventing US employers from accessing and retaining the employees they need to stay competitive. The Fairness for High-Skilled Immigrants Act begins to address these problems &  makes the immigration system somewhat more rational. It is a small, but good step forward," Lofgren said.

Buck said year after year, he has met with constituents who come here legally on work visas from India or China and face decades-long wait times for obtaining permanent residence.

"We want to ensure America remains globally competitive, we need to ease the backlogs & leverage the talent and expertise of our high-skilled immigrants who help strengthen the US economy & fill knowledge gaps in certain fields," he said.

These are people who have helped America grow & thrive as a nation of immigrants &  the US needs to make sure the system continues to value those who are following American laws & doing the right thing, Buck argued.

Aman Kapoor, co-founder & president of Immigration Voice, welcomed the move.

"It would help to grow our economy by allowing highly skilled immigrants to start their own companies &  hire American workers. And, it will finally remove the last vestiges of discrimination from our high-skilled immigration system," Kapoor said.

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