S.O. 5 : Notification: S. O. 5 Date of Issue: 21/12/1999

Notification: S. O. 5 Date of Issue: 21/12/1999

Notification: S. O. 5

Section(s) Referred: 35(1)(iii)

Statute: INCOME TAX

Date of Issue: 21/12/1999

It is hereby notified for general information that the organizations mentioned below have been approved by the Central Government for the period mentioned against their names, for the purpose mentioned against their names, for the purpose of clause (iii) of sub-section (1) of section 35 of the Income-tax Act, 1961, read with rule 6 of the Income-tax Rules, 1962, under the category "Institution" subject to the following conditions:- (i) The notified Institution shall maintain separate books of account for its research activities; (ii) The notified institution shall furnish the annual return of its scientific research activities to the Secretary, Department of Scientific and Industrial Research, "Technology Bhavan", New Mehrauli Road, New Delhi-110016 for every financial year on or before 31st May of each year; (iii) The notified institution shall submit, on behalf of the Central Government, to- (a) the Director-General of Income-tax ( Exemptions), 10 Middleton Row, 5th Floor, Calcutta-700071; (b) the Secretary, Department and Scientific and Industrial Research; and (c) the Commissioner of Income-tax/Director of Income-tax (Exemptions), having jurisdiction over the organization, on or before the 31st October each year, a copy of its audited annual accounts and also a copy of audited income and expenditure account in respect of its research activities for which exemption was granted under sub-section (1) of section 35 of the Income-tax Act, 1961 in addition to the return of income-tax to the designated Assessing Officer. S.No.

Name of the organization approved Period for which notification is effective 1.

2. Vivekanand Nidhi, 149/1E, Rashbehari Avenue, Calcutta-700029.[F.No.203/37/99-ITA-II] Mudra Foundation for Communications Research and Education, Mudra House, Sheth C.G. Road, Ellisbridge, Ahmedabad-380006. [F.No.203/45/99-ITA-II] 1-4-1999 to 31-3-2001

1-4-1999 to 31-3-2002

Notes: The notified institutions are advised to apply in triplicate and well in advance for further extension of the approval, to the Central Government through the Commissioner of Income-tax/Director of Income-tax (Exemptions) having jurisdiction. Three copies of the application for extension of approval shall be sent directly to the Secretary, Department of Scientific and Industrial Research.