The Central Government in exercise of the powers conferred by clause (g) of sub-section (1) of section 14 of the Lokpal and Lokayuktas Act, 2013 (1 of 2014), notifies the amount of annual income of society or association of persons or trust (whether registered under any law for the time being in force or not), by whatever name called, wholly or partly financed by the Government as referred to in clause (g) of subsection (1) of section 14 of the said Act for being under the jurisdiction of Lokpal, shall be “ one crore rupees”. For the purpose of this notification only the grants or financial assistance given by the Central Government may be taken into consideration for determining the annual income.
-Ministry of Personnel, Public Grievances and Pensions