1942 : Notification: S.O.1942 Date of Issue: 11/7/1994

Notification: S.O.1942 Date of Issue: 11/7/1994

Notification: S.O.1942

Section(s) Referred: 35CCB

Statute: INCOME TAX

Date of Issue: 11/7/1994

It is notified for general information that the Institution/Association mentioned below and its programme given hereunder, have been approved by the Secretary, Ministry of Environment and Forests, Government of India, New Delhi, being the prescribed authority under rule 6AAC of the Income-tax Rules, 1962, for the purposes of section 35CCB of the Income-tax Act, 1961 :---

NAME OF THE INSTITUTION/ASSOCIATION

India 2000, B-28, Press Enclave, Saket, New Delhi---110 017.

PROGRAMME

Afforestation of 200 acres of wasteland on the outskirts of New Delhi for maintenance of ecological balance in Delhi. Both the approvals accorded by the prescribed authority, namely, (i) to the Institution/Association under sub-section (2) of section 35CCB, and (ii) to the programme under sub-section (1) of section 35CCB are valid for a period of one year with effect from 1-7-1994 to 30-6-1995 subject to the following conditions :---

1. "India 2000", New Delhi, shall maintain a separate account of the donations received by it for afforestation and maintenance of ecological balance and the area as mentioned above.

2. "India 2000" shall furnish progress report of the programme mentioned above for the full year to the prescribed authority by 31st July, 1995.

3. "India 2000" shall submit to the prescribed authority a copy of the audited annual accounts showing the total income and expenditure and balance-sheet showing the position of the programme for the full year by 31st July, 1995.

4. The approval is subject to the continued satisfaction of the prescribed authority and may be withdrawn with retrospective effect, if considered necessary.

[Notification No. 9568/F. No. 203/18/94-ITA II].