S.O. 1801(E)—In exercise of the powers conferred by clause (46) of Section 10 of the Income-tax Act, 1961 (43 of 1961), the Central Government hereby notifies for the purposes of the said clause, ‘All India Council for Technical Education’, New Delhi, a Council established by the Central Government, in respect of the following specified income arising to that council, namely:-

(a) Grants/subsidies received from the Government/ Govt. bodies;
(b) Regulatory Charges;
(c) RTI fee and Examination fee;
(d) CMAT/GPAT fee;
(e) Receipts from sale of forms, materials and tender fee;
(f) Receipts from disposal of scrap; and
(g) Interest earned on (a) to (f) above.

2. This notification shall be effective subject to the conditions that All India Council for Technical Education, New Delhi-

(a) shall not engage in any commercial activity;
(b) activities and the nature of the specified income shall remain unchanged throughout the financial years; and
(c) shall file return of income in accordance with the provision of clause (g) of sub-section (4C) of Section 139 of the Income-tax Act, 1961.

3. This notification shall apply with respect to the assessment year 2019-2020, 2020-2021, 2021-2022, 2022-2023 and 2023-2024.


[Notification dt. 23-05-2019]

Ministry of Finance

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