Notification No.129/2015 [F.No.V.27015/1/2015-SO(NAT.COM)] / SO 1475(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 - Savali, Pune

SECTION 35AC, READ WITH EXPLANATION (b) THERETO, OF THE INCOME-TAX ACT, 1961 - ELIGIBLE PROJECTS OR SCHEMES, EXPENDITURE ON - NOTIFIED ELIGIBLE PROJECTS OR SCHEMES - SAVALI, PUNE

NOTIFICATION NO.129/2015 [F.NO.V.27015/1/2015-SO(NAT.COM)]/SO 1475(E), DATED 4-6-2015

Whereas by notification of the Government of India in the Ministry of Finance (Department of Revenue) number S.O. 198(E), dated the 12th March, 1998, 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 3, "Purchase of equipments and running of socio-economic promotion of cerebral palsied children and adults through education, institutional care, training and vocational guidance at Kothrud, Pune, Maharashtra" by "Savali" (Association for Mentally Retarded and Cerebral Palsy Children), Alankar Plot No. 14, S.No. 133, Kothrud, Pune - 411029", as an eligible project or scheme for a period of three years beginning with assessment year 1998-1999, which was extended further vide notification number S.O.857(E), dated the 21st September, 2000 for a period of three years beginning with assessment year 2001-2002, which was extended further vide notification number S.O.607(E), dated the 20th May, 2004 for a period of three years beginning with assessment year 2003-2004, which was extended further vide notification number S.O.479(E), dated the 29th March, 2007 for a period of three years beginning with financial year 2006-2007; which was extended further vide notification number S.O. 249(E), dated 21st January, 2009 for a period of three years beginning with financial year 2009-10 and which was further extended vide S.O. No. 665(E), dated 12.3.2013 for a period of three years ending with financial year 2014-15.

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 enhancing the project cost from Rs. 71.21 lakh to Rs.171.21 lakh vide S.O. No. 665(E), dated 12.3.2013;

And whereas the said project or scheme is likely to extend beyond eighteen 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 "Purchase of equipments and running of socio-economic promotion of cerebral palsied children and adults through education, institutional care, training and vocational guidance at Kothrud, Pune, Maharashtra" being carried out by "Savali' (Association for Mentally Retarded and Cerebral Palsy Children), Alankar Plot No. 14, S.No. 133, Kothrud, Pune - 411029", without any change in the approved cost of Rs.171.21 lakh for a further period of three years commencing with the financial year 2015-16, i.e, financial years 2015-16, 2016-17 & 2017-18.

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