2099 : Notification: S.O.2099 Date of Issue: 20/6/1991

Notification: S.O.2099 Date of Issue: 20/6/1991

Notification: S.O.2099

Section(s) Referred: 35CCB

Statute: INCOME TAX

Date of Issue: 20/6/1991

It is hereby 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

M/s. Four Eyes Foundation, 798, Bhandarkar Road, Pune-411 004.

PROGRAMME

Susala Gene Bank-2

Both the approvals accorded by the prescribed authority namely (1) to the institution 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 1-8-1990, subject to the following conditions :---

(i) M/s. Four Eyes Foundation, 798, Bhandarkar Road, Pune-411 004, shall maintain a separate account of the donations received by it for conservation activities.

(ii) The Foundation shall furnish progress reports of the conservation programmes to the prescribed authority for every year by 30th June, every year.

(iii) The Foundation shall submit to the prescribed authority by 30th June, annual accounts showing total income and liabilities and a copy of each of these documents sent to the concerned commissioners 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(iv) The approval is subject to the continued satisfaction of the prescribed authority and may be withdrawn with retrospective effect, if considered necessary.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. 8894/F. No. 203/83/90-ITA-II