Income Tax Department

Ministry of Finance, Government of India

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Notification No.

220

Notification Date

09/08/2007

Upload Date

09/08/2007

Notification: 220 Date of Issue: 09/8/2007

Section 35(1)(ii) of the Income-tax Act, 1961 - Scientific re­search expenditure - Approved scientific research associations/institutions

NOTIFICATION NO. 220/2007, DATED 9-8-2007

It is hereby notified for general information that the organization Manovikas Kendra Rehabilitation & Research Institute for the Handicapped (MRIH), Kolkata has been approved by the Central Government for the purpose of clause (ii) of sub-section (1) of section 35 of the Income-tax Act, 1961 (said Act), read with Rules 5C and 5E of the Income-tax Rules, 1962 (said Rules), with effect from 1.4.2004 in the category of 'other Institution', partly engaged in research activities subject to the following conditions, namely:-

(i)        The sums paid to the approved organization shall be utilized for scientific research;

(ii)       The approved organization shall carry out scientific research through its faculty members or its enrolled students;

(iii)      The approved organization shall maintain books of account and get such books audited by an accountant as defined in the explanation to sub-section (2) of section 288 of the said Act and furnish the report of such audit duly signed and verified by such accountant to the Commissioner of Income-tax or the Director of Income-tax having jurisdiction over the case, by the due date of furnishing the return of income under sub-section (1) of section 139 of the said Act;

(iv)      The approved organization shall maintain a separate statement of donations received and amounts applied for scientific research and a copy of such statement duly certified by the auditor shall accompany the report of audit referred to above.

2. The Central Government shall withdraw the approval if the approved organization:-

  1. fails to  maintain  books  of account  referred  to  in  sub-paragraph (iii) of paragraph 1; or

  2. fails to furnish its audit report referred to in sub-paragraph (iii) of paragraph 1; or

  3. fails to furnish its statement of the donations received and sums applied for scientific  research  referred  to  in  sub-paragraph (iv) of paragraph 1; or

  4. ceases to carry on its research activities or its research activities are not found to be genuine; or

  5. ceases to conform to and comply with the provisions of clause (ii) of sub-section (1) of section 35 of the said Act read with rules 5C and 5E of the said Rules.