(a)["accountant" means an accountant referred to in the Explanation below sub-section (2) of section 288 of the Act and includes any person recognised for undertaking cost certification by the Government of the country where the associated enterprise is registered or incorporated or any of its agencies, who fulfils the following conditions, namely:-(I)if he is a member or partner in any entity engaged in rendering accountancy or valuation services then,-(i)the entity or its affiliates have presence in more than two countries; and(i)his annual receipt in the year preceding the year in which cost certification is undertaken, from the exercise of profession, exceeds one crore rupees; and(i)research and development producing new theorems and algorithms in the field of theoretical computer science;(ii)development of information technology at the level of operating systems, programming languages, data management, communications software and software development tools;(iii)development of Internet technology;(iv)research into methods of designing, developing, deploying or maintaining software;(v)software development that produces advances in generic approaches for capturing, transmitting, storing, retrieving, manipulating or displaying information;(vi)experimental development aimed at filling technology knowledge gaps as necessary to develop a software programme or system;(vii)research and development on software tools or technologies in specialised areas of computing (image processing, geographic data presentation, character recognition, artificial intelligence and such other areas);or(viii)upgradation of existing products where source code has been made available by the principal , [except where the source code has been made available to carry out routine functions like debugging of the software] [Inserted by the Income-tax (Twelfth Amendment) Rules, 2017, w.r.e.f. 1-4-2017.];(ii)he has professional experience of not less than ten years.](aa)[] [Existing clause (a) renumbered as clause (aa) by the Income-tax (Twelfth Amendment) Rules, 2017, w.r.e.f. 1-4-2017.] "contract research and development services wholly or partly relating to software development" means the following, namely:-(ii)the annual receipt of the entity in the year preceding the year in which cost certification is undertaken exceeds ten crore rupees;(II)if he is pursuing the profession of accountancy individually or is a valuer then,-
