Prescribed authority for approval of a University or any educational institution of national eminence for purposes of section 133.
63. (1) For the purpose of section 133(1)(a)(vii), the prescribed authority for granting of approval shall be the Principal Chief Commissioner of Income- tax (Exemptions).
(2) The prescribed authority shall grant approval with the concurrence of —
| (a) | the Secretary, University Grants Commission for a University or any non-technical institution of national eminence; and | |
| (b) | the Secretary, All India Council of Technical Education for any technical institution of national eminence. |
(3) For the purposes of sub-rule (2), —
| (a) | "All India Council of Technical Education" means the All India Council of Technical Education established under section 3 of the All India Council for Technical Education Act, 1987 (52 of 1987); and | |
| (b) | "University Grants Commission" means the University Grants Commission established under section 4 of the University Grants Commission Act, 1956 (3 of 1956). |