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USA | Temporary Waiver of “60-Day Rule” for Report of Medical Examination and Vaccination Record (Form I-693)

On December 10, 2021, the U.S. Citizenship and Immigration Services (USCIS) has issued a notice stating temporarily waiving of the requirement that the civil surgeon’s signature on the Report of Medical Examination and Vaccination Record (Form I693) be dated no more than 60 days before an applicant files the application for the underlying immigration benefit.


In general, those applying for immigration benefits while in the United States must use Form I-693 to show they are free from any conditions that would render them inadmissible under the health-related grounds.
Currently, USCIS considers a completed Form I-693 to retain its evidentiary value for 2 years after the date the civil surgeon signed, as long as the date of the civil surgeon’s signature is no more than 60 days before the applicant filed the application for the underlying immigration benefit. This is commonly referred to as the “60-day rule.”

 

Due to the COVID-19 pandemic and related processing delays, USCIS has experienced delays in all aspects of operations. Applicants have also experienced difficulties beyond their control, including delays with completing the immigration medical examination. To address these issues, USCIS is temporarily waiving the requirement that the civil surgeon’s signature be dated no more than 60 days before the applicant files the application for the underlying immigration benefit.

This temporary waiver, effective December 9, 2021 until September 30, 2022, applies to all Forms I693 associated with applications for underlying immigration benefits that have not been adjudicated, regardless of when the application was submitted or when the Form I-693 was signed.

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