1636 : Notification: S.O.1636 Date of Issue: 14/3/1991

Notification: S.O.1636 Date of Issue: 14/3/1991

Notification: S.O.1636

Section(s) Referred: 35 ,35(1) ,35(1)(iii)

Statute: INCOME TAX

Date of Issue: 14/3/1991

It is hereby notified for general information that the organisation mentioned below has been approved by the prescribed authority under rule 6 of the Income-tax Rules, 1962, i.e., the Director-General of Income-tax (Exemptions) in concurrence with the Secretary, Department of Scientific and Industrial Research, for the purposes of clause (iii) of sub-section (1) of section 35 (thirty-five/one/three) of the Income-tax Act, 1961, under the category " Institution " subject to the following conditions :--

(i) The organisation will maintain a separate account of the sums received by it for scientific research ;

(ii) It will furnish the annual returns of its scientific research activities to the Secretary, Department of Scientific and Industrial Research, Technology Bhavan, New Mehrauli Road, New Delhi-110 016, for every financial year by 31st May of each year ; and

(iii) It will submit to the (a) Director-General of Income-tax (Exemptions), (b) Secretary, Department of Scientific and Industrial Research, and (c) Commissioner of Income-tax/ Director of Income-tax (Exemptions) having jurisdiction over the organisation, by the 30th June, each year, a copy of its audited annual accounts showing its income and expenditure and its assets and liabilities.

NAME OF THE ORGANISATION

Pan Asian Management for Rural Research Organisation, 3C/22, Rohtak road, New Delhi-110 005.

This Notification is effective for the period from 1-4-1990 to 31-3-1991.

NOTE : The organisation is advised to apply (in triplicate) for further extension of the approval, to the Director-General of Income-tax (Exemptions), Calcutta through the Commissioner of Income-tax/the Director of Income-tax (Exemptions) having jurisdiction over the organisation, three months before the expiry of the approval. In exceptional cases where the order granting approval is received after the expiry of the period of three months aforesaid or shortly before the expiry of the said period, the organisation may make an application for extension of approval as soon as possible after the receipt of the order of approval. Six copies of the application for extension of approval should be sent directly to the Secretary, Department of Scientific and Industrial Research.

[No. 403/F. No. DG/ND-8/Cal/35(1)(iii)/89-IT (E)