Notification No.108/2015 [F.No.V.27015/4/2014-SO(NAT.COM)] / SO 478(E) : Section 35AC, read with Explanation (b) thereto, of the Income-tax Act, 1961 - Eligible Projects or Schemes, Expenditure on - Notified Eligible Projects or Schemes - Amar Seva Sangam, Tamil Nadu

SECTION 35AC, READ WITH EXPLANATION (b) THERETO, OF THE INCOME-TAX ACT, 1961 - ELIGIBLE PROJECTS OR SCHEMES, EXPENDITURE ON - NOTIFIED ELIGIBLE PROJECTS OR SCHEMES - AMAR SEVA SANGAM, TAMIL NADU

NOTIFICATION NO.108/2015 [F.NO.V.27015/4/2014-SO(NAT.COM)]/SO 478(E), DATED 11-2-2015

Whereas by notification of the Government of India in the Ministry of Finance (Department of Revenue) number S.O. 1860(E) dated 11.8.2011 issued under clause (b) of the Explanation to section 35AC of the Income-tax Act, 1961 (43 of 1961), the Central Government had notified at serial number 12, "Valley for the Disabled" by "Amar Seva Sangam. Post Box ' No.l, Sulochana Gardens, 7-4-104B, Tenkasi Road, Ayikudi-627 852, Tamil Nadu", as an eligible project or scheme, at the estimated cost of Rs.8.76 crore for recurring expenses and Rs. 26.90 crore as corpus fund, for a period of three years ending with financial year 2013-14;

And whereas the said project or scheme is likely to extend beyond 3 years;

And whereas the National Committee for Promotion of Social and Economic Welfare, being satisfied that the said project or scheme is being executed properly, made a further recommendation under sub-rule (5) of rule 11M of the Income-tax Rules, 1962 for extending the said project or scheme for a further period of three years.

Now, therefore, the Central Government, in exercise of the powers conferred by sub-section (1) read with clause (b) of the Explanation to section 35AC of the Income-tax Act, 1961 (43 of 1961), hereby notifies the scheme or project "Valley for the Disabled" being carried out by "Amar Seva Sangam. Post Box No.l, Sulochana Gardens, 7-4-104B, Tenkasi Road, Ayikudi-627 852, Tamil Nadu", without any change in the approved cost of Rs.8.76 crore for recurring expenses and Rs. 26.90 crore as corpus fund, for a further period of three years commencing with financial year 2014-15, i.e., 2014-15, 2015-16 and 2016-17.

■■