Section 3 in The Foreign Contribution (Regulation) Rules, 2011
3. Guidelines for declaration of an organisation to be of a political nature, not being a political party.
- The Central Government may specify any organisation as organisation of political nature on one or more of the following grounds:-(i)organisation having avowed political objectives in its Memorandum of Association or bylaws;(ii)any Trade Union whose objectives include activities for promoting political goals;(iii)any voluntary action group with objectives of a political nature or which participates in political activities;(iv)front or mass organisations like Students Unions, Workers' Unions, Youth Forums and Women's wing of a political party;(v)organisation of farmers, workers, students, youth based on caste, community, religion, language or otherwise, which is not directly aligned to any political party, but whose objectives, as stated in the Memorandum of Association, or activities gathered through other material evidence, include steps towards advancement of Political interests of such groups;(vi)any organisation, by whatever name called, which habitually engages itself in or employs common methods of political action like 'bandh' or 'hartal', 'rasta roko', 'rail roko' or 'jail bharo' in support of public causes.
