Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com APPLICATION UNDER SECTION 35AC OF THE INCOME-TAX ACT, 1961 AND RULES IIP TO UN OF THE INCOME-TAX RULES, 1962 CONTENTS APPLICATION UNDER SECTION 35AC OF THE INCOME-TAX ACT, 1961 AND RULES IIP TO UN OF THE INCOME-TAX RULES, 1962 Before the National Committee for Promotion of Social and Economic Welfare, Department of Revenue, North Block, New Delhi-110 001 (To be. filed in duplicate for each project in Hindi or English) 1. Name of the applicant organisation: .......................................................................... .......................................................................... .......................................................................... 2. Address and Phone Number: .......................................................................... .......................................................................... .......................................................................... 3. Applicant is a: (a) Public sector company () (b) Company other than (a) above \ \ \ \ () \ (c) Local Authority \ \ \ \ \ \ () (d) Other Institution \ \ () \ (e) Association constituted as a () (f) Registered Society \ \ \ \ \ () (i) Public Charitable Trust \ \ \ \ \ () (iii) Registered under section 25 of the () Companies Act, 1956 \ \ \ \ \ () (iv) Else please specify what: \ \ \ \ () \ 4. Is the applicant assessed to Income-tax? If so, please give particulars of: (a) Permanent Account Number/GIR No. ............................................... (b) Designation and address of the Assessing Officer .......................... (c) Latest year for which a return of tax has been filed .... 5. (a) Does the applicant maintain regular accounts? Yes/No (b) Years for which copies of audited accounts have been annexed (three latest years): Year ending Name of the auditor (i) ........................................................................ (ii) ...................................................................................................... (iii)....................................................................................................... 6. In case the applicant is an Association or Institution: (a) Certified copies of documents like the Trust Deed, Rules and Regulations, Certificates of Registration etc. enclosed with this application (please list): (i) ...................................................................................................... (ii) ...................................................................................................... (iii)........................................................................................................ (b) Particulars of approval under section 10(23C)/80G of the Income- tax Act, 1961, if any: (i) ...................................................................................................... (ii) ...................................................................................................... (iii) ...................................................................................................... (c) Names, addresses and designation of person(s) managing the organisation: (i) ........................................................................:............................. (ii) ...................................................................................................... (iii) ...................................................................................................... (iv) ...................................................................................................... (v) ...................................................................................................... (d) What have been its activities during the past three years/the track record (Attach a brief note, if necessary) ......................................... (e) What has been the source of funding of the past activities of the organisation? (f) The activities are for the benefit of: (i) Any individual (ii) Specific community (iii) General Public (g) Is there any provision in the constitution, rules, regulations, etc. under which the income or corpus of the organisation can be put to use for a non-charitable purpose? Yes/No 7. Particulars of the Project or Scheme (copy of project report to be attached): (a) Title .................................................................................................. (b) Date of commencement ..................................................................... (c) Duration and likely date of completion ............................................ (d) Estimated cost: ................................................................................. (Break-up of cost and copy of resolution for undertaking the project or scheme to be attached) (c) Persons likely to benefit from it (Please give details of benefit to lower sections) .................................................................................. (f) (i) Would project benefit flow to the manager, trustees, etc., other than employees of the institution: Yes/No (ii) State the percentage of weaker section of the society amongst the expected beneficiaries .........................."............'.................. (g) Brief particulars of the project or scheme: ....................................... ...................................................................................................... ...................................................................................................... ...................................................................................................... (h) How is the applicant equipped with the man-power, expertise, infrastructure, etc. to execute the project? ........................................ ...................................................................................................... ...................................................................................................... ...................................................................................................... ...................................................................................................... 8. In case the applicant is a company: (a) Is it bound to undertake the project or scheme applied for under any law or as a result of any agreement with its employees? Yes/No (b) In case any capital asset is to come into existence under the project or scheme, what arrangements have been made to divest the company of the ownership of such assets? ...................................................................................................... ...................................................................................................... ...................................................................................................... 9. (i) Has the applicant been penalised under the Income-tax Act for concealment of income during the three assessment years immediately preceding the date of application and if yes, the details thereof? Yes/No ...................................................................................................... ...................................................................................................... ...................................................................................................... (ii) Has any of its present trustees, principal officers etc. been convicted of any offence during the last three financial years and ii yes, the details thereof? Yes/No ...................................................................................................... ...................................................................................................... ...................................................................................................... 10. Please give particulars of earlier projects or schemes of the organisation which have been considered by the National Committee an( specify the details of acceptance or rejection. ............................................ ...................................................................................................... ...................................................................................................... ...................................................................................................... ...................................................................................................... 11. (i) Verified that the particulars contained in this application and it annexures are correct. (ii) The applicant undertakes that: (a) Separate account will be maintained for each project ( scheme, which will be open to inspection by the Nation Committee; and (b) The National Committee for Promotion of Social ar Economic Welfare will be informed annually of the amount contributions raised, the total amount spent and tl progress/achievements made in respect of the project scheme approved by it. Date .......................... .................................. (Signature Place .......................... ................................................. (Name and Designation of the signatc in Block Lette (Seal/Stamp of the Organisatu * Note.-The application/verification/undertaking has to be signed the Chief Executive of the applicant organisation i.e. the Manag: Director or the authorised officer of a company or the Administrator o Local Authority or the Managing Trustee of a Trust or the President Secretary or the authorised functionary of a Society.