Section 9(1) in The Foreign Contribution (Regulation) Rules, 2011
(1)[(a) An application for certificate of registration by a person under sub-section (1) of section 11, for acceptance of foreign contribution shall be made electronically online in Form FC-3A [with an affidavit executed by each office bearer and key functionary and member in Proforma 'AA' appended to these rules] [Substituted by Notification No. G.S.R. 199(E), dated 7.3.2019 (w.e.f. 29.4.2011).] and an application for obtaining prior permission by a person under sub-section (2) of section 11, for acceptance of foreign contribution, shall be made electronically online in Form FC-3B [with an affidavit executed by each office bearer and key functionary and member in Proforma 'AA' appended to these rules] [Inserted by Notification No. G.S.R. 659(E), dated 16.9.2019 (w.e.f. 29.4.2011).].](b)[ The applicant shall upload the signed or digitally signed application along with scanned documents as specified by the Central Government from time to time;] [Substituted for clauses (b) and (c) by Notification No. G.S.R. 966(E), dated 14.12.2015 (w.e.f. 29.4.2011).](d)A person seeking registration shall be required to open an exclusive bank account to receive the foreign contribution.(e)The person may open one or more accounts in one or more banks for the purpose of utilising the foreign contribution after it has been received and, in all such cases, intimation [electronically online in form [FC-6D] [Substituted for words 'on plain paper' by Notification No. G.S.R. 966(E), dated 14.12.2015 (w.e.f. 29.4.2011).]] shall be furnished to the Secretary, Ministry of Home Affairs, New Delhi within fifteen days of the opening of any account.
