[OMITTED BY THE DIRECT TAX LAWS (AMENDMENT) ACT,1987 W.E.F. 1-4-1989] education
Deduction in respect of payment for securing retirement annuities.
80E. 14 [Omitted by the Direct Tax Laws (Amendment) Act, 1987, w.e.f. 1-4-1989. This topic was dealt with by original section 80C which was inserted by the Finance Act, 1965, w.e.f. 1-4-1965 and was later on omitted. In its place, section 80E was introduced by the Finance (No. 2) Act, 1967, w.e.f. 1968.]
14. Prior to its omission, section 80E, as amended by the Finance Act, 1968, w.e.f. 1-4-1969 and the Finance Act, 1984, w.e.f. 1-4-1984, stood as under :
‘(1) Where, in the case of an assessee, being an individual who is a citizen of India and is resident in India, his share in the income of a registered firm which renders professional service as chartered accountant, solicitor, lawyer, architect, or such other professional services as may be notified in this behalf by the Central Government in the Official Gazette, is chargeable to tax and he has paid, before the 1st day of March, 1984, out of his income chargeable to tax a premium (by whatever name called) in any previous year under an annuity contract for the time being approved by the Commissioner as having for its main object the provision for the individual of a life annuity in old age (hereafter in this section referred to as qualifying premium), then the assessee shall, in accordance with and subject to the provisions of this section, be allowed a deduction of the amount of the qualifying premium in the computation of his total income in respect of the previous year :
Provided that the amount which may be so deducted shall not exceed the sum of five thousand rupees, or one-tenth of his gross total income, whichever is less.
(2) Subject to sub-section (3) and any rules made by the Board in this behalf, the Commissioner shall not approve a contract unless he is satisfied that it does not—
( a) provide for the payment during the life of the individual of any sums except sums payable by way of annuity to the individual; or
( b) provide for the annuity payable to the individual to commence before he attains the age of fifty-eight or after he attains the age of sixty-eight; or
( c) provide for the payment of any other sums except sums payable by way of annuity to the individual’s widow or widower and any sums which, in the event of no annuity becoming payable either to the individual or to a widow or widower of the individual, are payable to the individual’s legal representative by way of return of premiums, by way of reasonable interest on premiums and by way of bonus out of profits; or
( d) provide for the payment of annuity, if any payable to a widow or widower of the individual to be of a greater annual amount than that paid or payable to the individual; or
( e) provide for the payment of any annuity otherwise than for the life of the annuitant,
and that it does include a provision that no annuity payable under it shall be capable in whole or in part of surrender, commutation or assignment.
(3) The Commissioner may, if he thinks fit, and subject to any conditions the Board may, by rules, prescribe and subject to any conditions she thinks proper to impose, approve a contract, notwithstanding that the contract provides for one or more of the following matters, that is to say,—
( a) for the payment after the individual’s death of an annuity to a dependant other than the widow or widower of the individual;
( b) for the payment to the individual of an annuity commencing before he attains the age of fifty-eight, if the annuity is payable on his becoming incapable through infirmity of mind or body of being actively engaged in his profession or any professions of a similar nature for which he is trained or fitted;
( c) for the annuity payable to any persons to continue for a specified term (not exceeding ten years), notwithstanding his death within that term;
( d) in the case of an annuity which is to continue for such specified term, for the annuity to be assignable by will.
(4) The foregoing provisions of this section shall apply in relation to a contribution (by whatever name called) to a fund approved by the Commissioner as they apply in relation to any premium under an annuity contract so approved, provided the fund satisfies also the conditions set out below and any other conditions which the Board may, by rules, prescribe, namely :—
( a) the fund shall be a fund established in India under an irrevocable trust for the benefit of individuals engaged in any profession referred to in sub-section (1);
( b) the fund shall have for its sole purpose the provision of annuities for individuals engaged in such profession on attaining a specified age or on their becoming incapacitated prior to attaining such age, or for the widow, children or dependants of such persons on their death;
( c) all annuities, pensions and other benefits granted from the fund shall be payable only in India.
(5) The Commissioner may, at any time, after giving a reasonable opportunity of showing cause against the proposed withdrawal to the persons by and to whom premiums are payable under any contract for the time being approved under this section, or to the trustees of any fund so approved, withdraw the approval.
(6) Notwithstanding anything contained in sub-sections (1) and (4), no deduction under this section shall be allowed in the case of any individual—
( i) whose gross total income includes income which is chargeable under the head "Interest on securities", or "Income from house property", or "Capital gains", or any income chargeable under the head "Income from other sources" in so far as it is not immediately derived from personal exertion of the individual, and the aggregate amount of all such income is more than ten thousand rupees; or
( ii) who is entitled to any pension or is participating in any pension or superannuation scheme.
(7) The amount of deduction under this section shall not in any case exceed the amount of the income computed under the head "Profits and gains of business or profession" included in the gross total income.
(8) [***]
(9) Where any payment by way of annuity or otherwise is made by a person to whom premiums or contributions are payable under sub-section (1) or sub-section (4), such person shall, subject to any rules made by the Board in this behalf, deduct from the total amount so paid during any financial year, tax at such rate or rates in force in that year as would be applicable to such amount, if it were the total income and shall pay the amount so deducted to the credit of the Central Government within the prescribed time and in such manner as the Board may direct and the provisions of section 201 shall, so far as may be, apply to such person if he does not deduct, or after deducting fails to pay, such tax.
(10) Where a deduction under this section is claimed and allowed for any assessment year in respect of any payment, relief shall not be given in respect of it under any other provision of this Act for the same or a later assessment year not (in the case of a payment under an annuity contract) in respect of any other premium or consideration for an annuity under the same contract.
(11)( a) The Board may, by notification in the Official Gazette, make rules for carrying out the purposes of this section.
( b) In particular and without prejudice to the generality of the foregoing power, such rules may—
( i) prescribe the statements and other information to be submitted along with an application for approval;
( ii) prescribe the returns, statements, particulars or information which the Income-tax Officer may require from a person by and to whom premiums or contributions are payable under this section;
( iii) provide for the assessment by way of penalty of any consideration received by an individual for an assignment of, or creation of a charge upon, any annuity or other sum receivable by him under any contract or from any fund approved for the time being under this section; and
( iv) provide for securing such further control over the approval granted under this section and administration of funds approved under this section as it may deem requisite.’