(5)If the Commissioner of Income-tax or the Director of Income-tax is satisfied that the university or college or other institution,-(a)is not maintaining separate books of account for research activities, or(b)has failed to furnish its audit report, or(c)has not furnished its statement of the sums received and the sums used for research or a statement referred to in sub-rule (4A), or(d)has ceased to carry on its research activities, or its activities are not genuine, or(e)is not fulfilling the conditions subject to which approval was granted to it,he may after making appropriate enquiries furnish a report on the circumstances referred to in clauses (a) to (e) above to the Central Government within six months from the date of furnishing the return of income under section 139(1).
