Notification No.146/2015 [F.No.V.27015/1/2015-SO(NAT.COM)] / SO 1487(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 - Narayan Seva Sanstha, Rajasthan

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

NOTIFICATION NO. SO 1487(E) [NO.146/2015 (F.NO.V.27015/1/2015-SO(NAT.COM))], DATED 4-6-2015

Whereas by notification of the Government of India, in the Ministry of Finance (Department of Revenue) number S.O.862(E) dated the 12th December, 1997, issued under sub-section (1) read with clause (b) of the Explanation to section 3SAC of the Income- tax Act, 1961 (43 of 1961), the Central Government had notified at serial number 2, "Running of Polio Hospital, Rehabilitation and Research Centre at Hiran Magri, Sector-4, Udaipur, Rajasthan" by "Narayan Seva Sanstha, "Seva Dham", 483, Hiran Magri, Sector-4, Udaipur, Rajasthan - 313002", 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.S08(E) dated the 26th May, 2000 for a period of three years beginning with assessment year 2001-2002; which was extended further vide notification number S.O.78S(E) dated the 8th July, 2004 for a period of three years beginning with financial year 2003-2004; which was extended further vide notification number S.O.1 013(E) dated the s" July, 2006 for a period of three years beginning with financial year 2006-2007; which was extended further vide notification number S.O. 840(E) dated 2Sth March, 2009 for a period of three year beginning with financial year 2009-10 and which was further extended vide notification number S.O. 289S(E) dated 27.12.2011 for a period of three years ending with financial year 2014-15;

And whereas by notification number S.O.785(E) dated the s" July, 2004 the estimated cost was enhanced from Rs. 2.91 crore plus a corpus fund of Rs 2.00 crore to Rs. l0.00 crore plus a corpus fund of Rs.2.00 crore; vide notification number S.O.249(E) dated the 15th February, 2007 the estimated cost was further enhanced from Rs.10.00 crore plus a corpus fund of Rs.2.00 crore to Rs.34,23,86,748.00 including a corpus fund of Rs.2.00 crore; vide notification number S.O. 840(E) dated 25th March, 2009 the estimated cost was further enhanced from Rs 34.23 crore including a corpus fund of Rs. 2 crore to Rs. 64.28 crore including a corpus fund of Rs. 2 crore crore and vide notification number S.O. 91 (E) dated 6th January, 2015 the project cost was further enhance from Rs.64.28 crore including a corpus fund of Rs. 2 crore' to 'Rs. 104.40 crore including a corpus fund of Rs.2 crore;

And whereas the said project or scheme is likely to extend beyond 18 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 11 M of the Income-tax Rules, 1962 for specifying 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 "Running of Polio Hospital, Rehabilitation and Research Centre at Hiran Magri, Sector-4, Udaipur, Rajasthan" which is being carried out by "Narayan Seva Sanstha, "Seva Dham", 483, Hiran Magri, Sector-4, Udaipur, Rajasthan 313002", without any change in the approved cost of Rs. 104.40 crore including a corpus fund of Rs.2 crore, for a further period of three years commencing with financial years 2015-16 i.e 2015-16,2016-17 & 2017-18.

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