Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Technology Development Board (Submission of Returns) Regulations, 1998 CONTENTS 1. Short title and commencement 2. Definitions 3. Submission of returns SCHEDULE 1 :- SCHEDULE Technology Development Board (Submission of Returns) Regulations, 1998 Ministry of Science and Technology (Deptt. of Science and Technology), Noti. No. 669(E), dated November 10, 1998, published in the Gazette of India. Extra., Part II, Section 3(i). dated 11th November, 1998, pp. 6-7, No. 438 [File No. TDB/Admn. 1(7)(21)/98-99] In exercise of the powers conferred by sub-section (2) of Section 22 of the Technology Development Board Act, 1995 (44 of 1995) read with sub-section (1) of Section 15, the Technology Development Board hereby makes the following regulations, namely :- 1. Short title and commencement :- (1) These regulations may be called the Technology Development Board (Submission of Returns) Regulations, 1998. (2) They shall come into force on the date of their publication in the Official Gazette. 2. Definitions :- In these regulations, unless the context otherwise requires- (a) "Act" means the Technology Development Board Act, 1995 (44 of 1995); (b) "agreement" means a contract duly executed between the Board and an industrial concern for providing financial assistance by the Board: (e) "Secretary" means the Secretary of the Board. 3. Submission of returns :- (1) An industrial concern receiving financial assistance from the Board shall furnish returns to the Board as specified in the Schedule. (2) The industrial concern shall furnish the returns in the prescribed pro forma to the Board for every six months from the date of first disbursement of assistance. Such returns shall be sent to the Board within a period of 45 days. (3) The industrial concern shall submit the returns during the currency of the agreement. SCHEDULE 1 SCHEDULE Returns for submission by an Industrial Concern receiving financial assistance from the Technology Development Board (A) Project details (a) Name of the industrial concern and address : (b) Project title : (B) Project cost (a) Projected in the agreement : (b) Assistance from the Board : (sanction reference and amount) (c) Financing by others (specify) : (C) Actual receipts (a) Board's funds (amount/date) : 1st Instalment : 2nd Instalment, etc. : (b) Other sources (amount/date) : (D) Physical Progress (a) Please indicate the progress of work in terms of the provisions of the agreement (including milestones, bar-charts, etc.) : (b) factors impacting (speedy/slower) progress : (E) Utilisation of funds (Rs in lakhs) (Itemwise as per the agreement) (a) During the period of the report : (b) Cumulative expenditure : (F) Contractual obligations (a) Payments to the Board (amount/date) : (i) Interest : (ii) Principal : (iii) Royalty : (b) Other obligations (indicate with reference to the relevant clauses of the agreement) :