(3)The application for approval of an association or institution should contain the following particulars and be accompanied with relevant documents :-(i)Name and address of the association or institution;(ii)How constituted (whether as a trust, society, etc.) supported by relevant documents like trust deed, rules and regulations, memorandum of association, etc., and registration certificate, if any ;(iii)Names and addresses of the persons managing the affairs of the association or institution, including those who had, at any time, during the three years preceding the date of application, managed the affairs of the association or institution;(iv)If the association or the institution is notified by the Central Government for the purposes of sub-clause (iv) or (v) of clause (23C) of section 10 of the Income-tax Act, 1961 (43 of 1961), or is approved for the purposes of section 80G, the particulars of the approval granted;(v)Brief particulars of the activities of the association or institution during three years preceding the date of application :Provided that when an association or institution has been in existence for a period of less than 3 years, in that case, that association or institution may furnish particulars of its activities for the period of its existence;(vi)Such other information as the association or institution may like to place before the National Committee.
