Notification No.117/2015 [F.No.V.27015/4/2014-SO(NAT.COM)] / SO 487(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 - Shri Navjivan Viklang Sevashray, Gujarat

SECTION 35AC, READ WITH EXPLANATION (b) THERETO, OF THE INCOME-TAX ACT, 1961 - ELIGIBLE PROJECTS OR SCHEMES, EXPENDITURE ON - NOTIFIED ELIGIBLE PROJECTS OR SCHEMES - SHRI NAVJIVAN VIKLANG SEVASHRAY, GUJARAT

NOTIFICATION NO.117/2015 [F.NO.V.27015/4/2014-SO(NAT.COM)]/SO 487(E), DATED 11-2-2015

Whereas by notification of the Government of India in the Ministry of Finance (Department of Revenue) number S.O. 466(E) dated 29th March, 2007, 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 28,"Recurring expenses for the girls hostel, orphanage, centre for handicapped children at Bharacha, Kutch and Halwad centre at Surendranagar" by "Shri Navjivan Viklang Sevashray, Behind Polic Station, N.H. 8-A, Bhachau-Kutch,Gujarat-370140", as an eligible project or scheme for a period of three years beginning with financial year 2007-08 and which was further extended vide notification number S.O. 3063(E) dated 30th December, 2010 for a period of three years ending with financial year 2012-13;

And whereas by notification number S.O. 3063(E) dated 30th December, 2010 the estimated cost was enhanced from 'Rs.1.43 crore' to 'Rs.2.58 crore including" corpus" fund of Rs.50 lakh';

And whereas the said project or scheme is likely to extend beyond six 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 year.

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 specifies the scheme or project, "Recurring expenses for the girls hostel, orphanage, centre for handicapped children at Bharacha, Kutch and Halwad centre at Surendranagar", is being carried out by "Shri Navjivan Viklang Sevashray, Behind Polic Station, N.H. 8-A, Bhachau-Kutch,Gujarat-370140", without any change in the approved cost of Rs.2.58 crore including corpus fund of Rs.50 lakh, as an eligible project or scheme for a further period of three financial years commencing with 2013-14 i.e., financial year 2013-14, 2014-15, and 2015-16. Since the financial year 2013-14 has already lapsed, no exemption under Section 35AC shall be available for the said financial year 2013-14.

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