A presidential advisory commission has unanimously voted to recommend US President Joe Biden to process all applications for green cards or permanent residency within 6 months. If approved, this proposal is likely to bring cheers to the hundreds & thousands of Indian-Americans including those waiting for it for decades, for a Green Card. The recommendations of the President’s Advisory Commission on Asian Americans, Native Hawaiians, & Pacific Islanders (PACAANHPI) are to be sent to the White House now for approval.
A proposal on the issue was moved by eminent Indian-American community leader Ajay Jain Bhutoria during the meeting of the PACAANHPI, during which all its 25 commissioners unanimously approved it. The proceedings of the meeting here in the national capital were webcast live last week.
Indian IT professionals, most of whom are highly skilled & come to the US mainly on the H-1B work visas, are the worst sufferers of the current immigration system which imposes a 7% per country quota on allotment of the coveted Green Card or permanent legal residency.
To reduce the pending Green Card backlog, the advisory commission recommended the US Citizenship & Immigration Services (USCIS) to review their processes, systems, & policies & establish new internal cycle time goals by streamlining processes, removing redundant steps if any, automating any manual approvals, improving their internal dashboards & reporting system & enhancing policies.
The recommendations aim to reduce the cycle time for processing all forms related to family-based Green Card applications, DACA renewals & all other Green Card applications within six months & issue adjudicate decisions within six months of applications received by it.
The commission recommended National Visa Center (NVC) State Department facility to hire additional officers to increase their capacity to process Green Card applications interviews by 100 per cent in three months from August 2022, & to increase Green Card Card applications visa interviews & adjudicate decisions by 150 per cent up from capacity of 32,439 in April 2022 — by April 2023.
Thereafter Green Card visa interviews & visa processing timeline should be a maximum of six months, it said.
Aimed at making it easier for the immigrants to stay & work in the country, the commission recommended that the USCIS should review requests for work permits, travel documents & temporary status extensions or changes within three months & adjudicate decisions.
Noting that while the US population has grown substantially in recent decades, the immigration system has not changed to keep pace, Bhutoria said. The annual levels of immigration were established in the early 1990s & have remained largely unchanged since then, he said.
To make matters worse, the method used to calculate the annual number of employment-and-family-based immigration is deeply flawed, & has led to family-based immigration levels being set at their absolute minimum every year for the past 20 years, while hundreds of thousands of green cards for family members go wasted, never used by any individuals when they could be used to reunite families instead, Bhutoria said.
What is a Green Card?
A Green Card, known officially as a Permanent Resident Card, is a document issued to immigrants to the US as evidence that the bearer has been granted the privilege of residing permanently in the US. Having a Green Card allows one to live & work permanently in the United States. The US immigration laws provide a variety of ways for people to apply for a Green Card. The eligibility requirements may vary depending on the immigrant category you are applying under.
Only 65,452 family preference green cards were issued in fiscal 2021 out of the annual 226,000 green cards available, leaving hundreds of thousands of green cards unused (with many likely to be permanently wasted in the future) & keeping many more families needlessly separated. There were 421,358 pending interviews in April compared to 436,700 in March, said the policy paper by Bhutoria.
The extraordinary wait time for a Green Card to be available causes significant hardship for American families forced to wait decades to reunite with their loved ones, even though those individuals are already qualified to immigrate right now.
“Family separation takes a terrible emotional toll on families, & it imposes clear logistical, economic, & emotional hardships on families, & the growing nature of the backlogs makes the process uncertain & future planning impossible, Bhutoria said.
Among other things, the commission also recommended the USCIS to expand premium processing to additional employment-based Green Card applications, all work permit petitions, & temporary immigration status extension requests, allowing applicants to pay USD 2,500 to have their cases adjudicated within 45 days in a phased approach.
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