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[Cites 0, Cited by 0] [Section 24] [Entire Act]

Union of India - Subsection

Section 24(4) in The Foreign Contribution (Regulation) Rules, 2011

(4)In case the foreign contribution is proposed to be transferred to a person who has not been granted a certificate of registration or prior permission by the Central Government, the person concerned may apply for permission to the Central Government to transfer a part of the foreign contribution, not exceeding ten per cent, of the total value of the foreign contribution received. The application shall be countersigned by the District Magistrate having jurisdiction in the place where the transferred funds are sought to be utilised. The District Magistrate concerned shall take an appropriate decision in the matter within sixty days of the receipt of such request from the person. The donor shall not transfer any foreign contribution until the Central Government has approved the transfer.[Form FC-1] [Substituted by Notification No. G.S.R. 199(E), dated 7.3.2019 (w.e.f. 29.4.2011).][See rule 6, 17 and 18]The Secretary to the Government of India,Ministry of Home Affairs,Foreigners Division (FCRA Wing)Major Dhyan Chand National Stadium,India Gate, New Delhi - 110002Subject: Intimation to the Central Government of receipt of foreign contribution by way of gift from relative by an individual / Foreign Contribution in the form of Articles/ Securities/ by a candidate for Election [section 21 of the Foreign Contribution (Regulation) Act, 2010 (42 of 2010):Sir,I, ........................... as an individual/ association/ company registered under Companies Act 1956/ Companies Act 2013, hereby gives intimation of:
Receipt of foreign contribution by way of gift from relative Yes/ No
Foreign Contribution (Articles) Account Yes/ No
Foreign Contribution (Securities) Account Yes/ No
Receipt of foreign contribution by a candidate for Election Yes/ No