735 : Notification: 735 Date of Issue: 14/3/2000

Notification: 735 Date of Issue: 14/3/2000

Notification: 735

Section(s) Referred: s. 35(1)(ii) ,r. 6

Statute: INCOME TAX

Date of Issue: 14/3/2000

It is hereby notified for general information that the organisations mentioned below have been approved by the Central Government for the period mentioned against their names, for the purpose of clause (ii) of sub-section (1) of section 35 of the Income-tax Act, 1961, read with rule 6 of the Income-tax Rules, 1962, under the category "college" subject to the following conditions :

(i) The notified college shall maintain separate books of account for its research activities ;

(ii) The notified college shall furnish the annual return of its scientific research activities to the Secretary, Department of Scientific and Industrial Research, "Technology Bhawan", New Mehrauli Road, New Delhi-110 016 for every financial year on or before 31st May of each year ;

(iii) The notified college shall submit, on behalf of the Central Government, to, (a) the Director-General of Income-tax (Exemptions), 10 Middleton Row, 5th Floor, Calcutta-700 071, (b) the Secretary, Department of Scientific and Industrial Research, and (c) the Commissioner of Income-tax/Director of Income-tax (Exemptions), having jurisdiction over the organisation, on or before 31st October each year, a copy of its audited annual accounts and also a copy of audited income and expenditure account in respect of its research activities for which exemption was granted under sub-section (1) of section 35 of the Income-tax Act, 1961, in addition to the return of income-tax to the designated Assessing Officer.

-------- Sl. Name of the organisation approved Period for which noti- No. fiction is effective -------- 1. Bhartiya Vaidayak Samanvaya Samiti's All India 1-4-99 to 31-3-2002 Ayurved Research Institute, Shri Ayurved Research Institute, Dhanvantri Marg, Hanuman Nagar, Nag- pur-440 009 --------

[Notification No. 11271/F. No. 203/35/2000-ITA-II]