(8B)in the case of an individual who is assigned to duties in India in connection with any technical assistance programme and project in accordance with an agreement entered into by the Central Government and the agency—(a)the remuneration received by him, directly or indirectly, for such duties from any consultant referred to in clause (8A) ; and(b)any other income of such individual which accrues or arises outside India, and is not deemed to accrue or arise in India, in respect of which such individual is required to pay any income or social security tax to the country of his origin, provided the following conditions are fulfilled, namely :—(i)the individual is an employee of the consultant referred to in clause (8A) and is either not a citizen of India or, being a citizen of India, is not ordinarily resident in India ; and(ii)the contract of service of such individual is approved by the prescribed authority before the commencement of his service ;]Following proviso shall be inserted in clause (8B) of section 10 by the Finance Act, 2022, w.e.f. 1-4-2023 :Provided that nothing contained in this clause shall apply to such remuneration and income of the previous year relevant to the assessment year beginning on or after the 1st day of April, 2023;
