2076 : Notification: S.O.2076 Date of Issue: 10/7/1992

Notification: S.O.2076 Date of Issue: 10/7/1992

Notification: S.O.2076

Section(s) Referred: 35CCB

Statute: INCOME TAX

Date of Issue: 10/7/1992

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 6-AAC of the Income-tax Rules, 1962, for the purposes of section 35-CCB of the Income-tax Act, 1961.

NAME OF THE INSTITUTION/ASSOCIATION

M/s. Poona District Leprosy Committee, "Manishra" 2nd Floor, Flat No. 35, 2-A, Moledina Road, Pune-411 001.

PROGRAMME

"Afforestation and Agro-forestry"

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 three years with effect from 1-1-1992, subject to the following conditions :

(i) Poona District Leprosy Committee, Pune, shall maintain a separate account of the donations received by it for afforestation and agro-forestry activities.

(ii) The Committee shall furnish programmes and reports of the conservation and afforestation programmes to the prescribed authority for every financial year by 30th June, every year.

(iii) The society shall submit to the prescribed authority by the 30th June, annual accounts showing total income and liabilities and a copy of each of these documents sent to the concerned Commissioner of Income-tax.

(iv) The approval is subject to the continued satisfaction of the prescribed authority and may be withdrawn with retrospective effect, if considered necessary.

[No. 9051/F. No. 203/82/91-ITA-II