Notification No.46/2015 [F.No.V.27015/3/2014-SO(NAT.COM)] / SO 97(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 - Iskcon Food Relief Foundation, Mumbai

SECTION 35AC, READ WITH EXPLANATION (b) THERETO, OF THE INCOME-TAX ACT, 1961 - ELIGIBLE PROJECTS OR SCHEMES, EXPENDITURE ON - NOTIFIED ELIGIBLE PROJECTS OR SCHEMES - ISKCON FOOD RELIEF FOUNDATION, MUMBAI

NOTIFICATION NO.46/2015 [F.NO.V.27015/3/2014-SO(NAT.COM)]/SO 97(E), DATED 6-1-2015

Whereas by notification of the Government of India in the Ministry of Finance (Department of Revenue) number S.O.708(E), dated the 25th May, 2005, 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 17, "Providing mid-day meal to 50,000 school-students in Delhi" by "Iskcon Food Relief Foundation', Hare Krishna Land, Juhu, Mumbai - 400049", as an eligible project or scheme, at the estimated cost of Rs. 3.64 crore for a period of three years beginning with financial year 2005-2006; which was extended further vide notification number S.O. 1312(E), dated 4th June, 2008 for a period of three years beginning with financial year 2008-09; and which was further extended vide notification number S.O. 1374(E), dated 14.6.2011 for three years ending with financial year 2013-14;

And whereas by notification number S.O. 1312(E) dated 4th June, 2008 the estimated cost was enhanced from Rs.3.64 crore to Rs. 1073.11 lakh; and which was further enhanced vide notification number S.O. 1374(E), dated 14.6.2011 from Rs. 1073.11 lakh to Rs.27.16 crore;

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

And, whereas, the National Committee for the 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 "Providing mid-day meal to 50,000 school-students in Delhi", which is being carried out by "Iskcon Food Relief Foundation, Hare Krishna Land, Juhu, Mumbai - 400049", without any change in the approved cost of Rs.27.16 crore, for a further period of three years commencing with financial years 2014-15, i.e., 2014-15, 2015-16 and 2016-17.

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