451 : Notification: S.O. 451 Date of Issue: 8/2/2000

Notification: S.O. 451 Date of Issue: 8/2/2000

Notification: S.O. 451

Section(s) Referred: r. 6AAC ,s. 35CCB ,s. 35CCB(2) ,s. 35CCB(1)

Statute: INCOME TAX

Date of Issue: 8/2/2000

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 purpose of section 35CCB of the Income-tax Act, 1961.

Name of the institution/association: Vanarai, Vijaynagar, Pune-400 001. Programme : Conservation of natural resources.

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 programmes under sub-section (1) of section 35CCB are valid for the period from 1-4-99 to 31-3-2001 with the following conditions:

(i) Vanarai, Vijayanagar, Pune, shall maintain a separate account of the donations received by it for its conservations activities mentioned above.

(ii) Vanarai, Vijayanagar, Pune, shall furnish progress report of work done on their conservations programmes to the prescribed authority for the financial years 1999-2000 and 2000-2001 by 31-3-2000 and 31-3-2001 respectively,

(iii) The society shall submit to the prescribed authority by the 31-3-2000 and 31-3-2001 annual audited accounts report for the years 1999-2000, 2000-2001 respectively showing total income and liabilities and a copy of each of these documents be sent to the concerned Commissioner of Income-tax,

(iv) Vanarai must also submit to the prescribed authority the progress report as well as audited accounts report for the period 1999-2000 at the earliest, and

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

[Notification No. 11232/F.No. 203/27/2000-ITA.II]