281 : Notification: S.O. 281 Date of Issue: 28/1/1998

Notification: S.O. 281 Date of Issue: 28/1/1998

Notification: S.O. 281

Section(s) Referred: 35CCB

Statute: INCOME TAX

Date of Issue: 28/1/1998

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

Gujarat Ecological Education and Research Foundation (GEER), G-1, 194/3, Sector-36, Gandhinagar-382 030 (Gujarat).

PROGRAMME

(i) Soil moisture conservation works and massive tree planting work in the areas of Indroda Nature Park and in Hingolgadh Nature Education Sanctuary.

(ii) Eco-development of entire area of Indroda Nature Park and Hingolgadh Sanctuary as well as in the area surrounding the sanctuaries.

(iii) Establishment of Natural History Museum at Indroda Nature Park.

(iv) Raising Conservation awareness through Nature Education Camps and Mobile Nature Education Centre.

(v) Taking up captive breeding of various endangered species of animals and birds including establishing Lion Safari Park, Tiger Safari Park, etc.

2. 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 from April 1, 1997, to March 31, 2000, subject to the following conditions :

1. Gujarat Ecological Education and Research Foundation (GEER) shall maintain a separate account of the donations received by it for conservation activities.

2. Gujarat Ecological Education and Research Foundation (GEER) shall furnish progress report for the conservation programmes to the prescribed authority for every financial year by June 30, every year.

3. Gujarat Ecological Education and Research Foundation (GEER) shall submit to the prescribed authority by the June 30, annual account showing total income and liabilities and a copy of each of these documents sent to the concerned Commissioner of Income-tax.

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 The approval is subject to the continued satisfaction of the prescribed authority and may be withdrawn with retrospective effect, if considered necessary.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. 10520/F. No. 203/35/97/ITA.II]