Section 3(1) in The Foreign Contribution (Regulation) Act, 2010
(1)No foreign contribution shall be accepted by any—(a)candidate for election;(b)correspondent, columnist, cartoonist, editor, owner, printer or publisher of a registered newspaper;(c)public servant, Judge, Government servant or employee of any corporation or any other body controlled or owned by the Government;(d)member of any Legislature;(e)political party or office-bearer thereof;(f)organisation of a political nature as may be specified under sub-section (1) of section 5 by the Central Government;(g)association or company engaged in the production or broadcast of audio news or audio visual news or current affairs programmes through any electronic mode, or any other electronic form as defined in clause (r) of sub-section (1) of section 2 of the Information Technology Act, 2000 (21 of 2000) or any other mode of mass communication;(h)correspondent or columnist, cartoonist, editor, owner of the association or company referred to in clause (g).Explanation 1.—For the purpose of clause (c), "public servant" means a public servant as defined in section 21 of the Indian Penal Code.Explanation 2.—In clause (c) and section 6, the expression "corporation" means a corporation owned or controlled by the Government and includes a Government company as defined in clause (45) of section 2 of the Companies Act, 2013.
