Section 80RRA

¹[Deduction in respect of remuneration from foreign employers.

80RRA. (1) Where the gross total income of an individual who is a citizen of India includes any remuneration received by him from any foreign employer for any service rendered by him outside India, there shall, in accordance with and subject to the provisions of this section, be allowed, in computing the total income of the individual, a deduction from such remuneration of an amount equal to fifty per cent thereof :

Provided that where the individual renders continuous service outside India under or for the foreign employer for a period exceeding thirty-six months, no deduction under this section shall be allowed in respect of the remuneration for such service relating to any period after the expiry of the thirty-six months aforesaid.

(2) The deduction under this section shall be allowed—

(i) in the case of an individual who is or was, immediately before under taking the service under or for the foreign employer, in the employment of the Central Government or any State Government, only if such service is sponsored by the Central Government ; and

(ii) in the case of any other individual, only if he is a technician and the contract of service under or for the foreign employer is approved in this behalf by the Central Government or the prescribed authority.

Explanation 1 : In this section, "foreign employer" means,—

(a) the Government of a foreign State ; or

(b) a foreign enterprise ; or

(c) any association or body established outside India.

Explanation 2 : For the purposes of this section, "technician" means a person having specialised knowledge and experience in—

(i) constructional or manufacturing operations or mining or the generation or distribution of electricity or any other form of power ; or

(ii) agriculture, animal husbandry, dairy farming, deep sea fishing or ship building or ;

(iii) public administration or industrial or business management ; or

(iv) accountancy ; or

(v) any field of natural or applied science (including medical science) or social science ; or

(vi) any other field which the Board may prescribe in this behalf,

who is employed by the foreign employer in a capacity in which such specialised knowledge and experience are actually utilised.]

[As Amended by the Finance Act, 1976]