10913 : Notification: 10913 Date of Issue: 11/5/1999

Notification: 10913 Date of Issue: 11/5/1999

Notification: 10913

Section(s) Referred: s. 35AC(1)(b) ,r. 11M(5)

Statute: INCOME TAX

Date of Issue: 11/5/1999

Whereas by notification of the Government of India in the Ministry of Finance number S.O. 469(E), dated the 2nd July, 1996 (published at (1996) 133 CTR (St) 46], issued under sub-section (1) read with clause (b) of the Explanation to section 35AC of the Income-tax Act, 1961 (43 of 1961), the Central Government had specified at serial number 4---Mid-day Meal Scheme in three schools of Bangalore, of Maria Seva Sangha, Villa Maria, No. 12, Rest House Road, Bangalore---560001, as an eligible project or scheme for a period of three years beginning with assessment year 1997-98. The approved cost was enhanced to Rs. 2.30 lakhs to Rs. 15.00 lakhs vide S.O. 260(E) dated 29th March, 1997 ;

And whereas the said project or scheme is likely to extend beyond three years ;

And whereas the National Committee, being satisfied that the said project or scheme is being executed properly, made a further recommendation under sub-rule (5) of rule 11M of the Income-tax Rules, 1962 for specifying the said project or scheme for a further period of two years ;

Now, therefore, the Central Government, in exercise of the powers conferred by sub-section (1) read with clause (b) of the Explanation to section 35AC of the Income-tax Act, 1961 (43 of 1961), hereby specifies the scheme or project of Mid-day Meal Scheme in three schools of Bangalore, which is being carried out by Maria Seva Sangha, Villa Maria, No. 12, Rest House Road, Bangalore---560001, at the estimated cost of rupees fifteen lakhs only as an eligible project or scheme for a further period of two assessment years commencing from assessment year 2000-2001.

[F. No. NC-39/99]