Notification No.95/2015 [F.No.V.27015/4/2014-SO(NAT.COM)] / SO 465(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 - Shram Mandir Trust, 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 - SHRAM MANDIR TRUST, GUJARAT

NOTIFICATION NO.95/2015 [F.NO.V.27015/4/2014-SO(NAT.COM)]/SO 465(E), DATED 11-2-2015

Whereas by notification of the Government of India in the Ministry of Finance (Department of Revenue) number S.O.308(E) dated the 11th May, 1999, 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 4, "Running of Rehabilitation/Welfare activities for leprosy cured patients at Sindhrot, Vadodara, Gujarat" by "Shram Mandir Trust, Sindhrot, District - Baroda, Gujarat", as an eligible project or scheme for a period of three years beginning with assessment year 2000-2001, which was extended further vide notification number S.O.611(E) dated the 7th June, 2002 for a period of three years beginning with assessment year 2003-2004; which was extended further vide notification number S.O. 155(E) dated the 3rd February, 2006 for a period of three years beginning with financial year 2005-2006; which was extended further vide notification number S.O.233(E) dated the 21st January, 2009 for a period of three years beginning with financial year 2008-09 and which was further extended vide notification number S.O. 2404(E) dated 18.10.2011 for a period of three years ending with financial year 2013-14;

And whereas by notification number S.O. 155(E) dated the 3rd February, 2006 the estimated cost was enhanced from Rs. 400.00 lakh to Rs.1000.00 lakh;

And whereas the said project of scheme is likely to extend beyond fifteen 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 "Running of Rehabilitation/Welfare activities for leprosy cured patients at Sindhrot, Vadodara, Gujarat" which is being carried out by "Shram Mandir Trust, Sindhrot, District - Baroda, Gujarat", without any change in the approved cost of Rs. 1000.00 lakh, as an eligible project or scheme for a further period of three years beginning with financial year 2014-15, i.e., 2014-15, 2015-16 and 2016-17.

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