2465 : Notification: S.O.2465 Date of Issue: 17/2/1982

Notification: S.O.2465 Date of Issue: 17/2/1982

Notification: S.O.2465

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

Statute: INCOME TAX

Date of Issue: 17/2/1982

It is hereby notified for general information that the institution mentioned below has been approved by the Indian Council of Social Science Research, New Delhi, the prescribed authority for the purposes of clause (iii) of sub-section (1) of section 35 of the Income-tax Act, 1961, subject to the following conditions :--

(i). That the funds collected by the Ustad Hafiz Ali Khan Memorial Society, New Delhi, under this exemption shall be utilized exclusively for promotion of research in social sciences.

(ii). That the Society shall maintain a separate accounts of the funds so collected by them under this exemption.

(iii). That the Society shall send to the Council an annual report and audited statement of its accounts regularly showing specifically the funds collected under this exemption and the mannner in which these funds are utilized.

(iv) Any unutilized funds, out of the donations received under section 35(1)(iii) of the Income-tax Act, 1961, will be invested in the manner prescribed in section 13(1)(d) which includes investment in Govt. Saving Certificates, deposit in Scheduled Bank, Investment in U.T.I., deposits with the public sector companies, deposits in Post Office and Govt. Companies, etc.

Institution

Ustad Hafiz Ali Khan Memorial Society, New Delhi.

This notification takes effect from the date of issue of this notification and is valid for a period of three years.

[No. 4474 (F. No. 203/186/81-ITA. II)