Section 12 in The Foreign Contribution (Regulation) Rules, 2011
12. Renewal of registration certificate.
(1)Every certificate of registration issued to a person shall be liable to be renewed after the expiry of five years from the date of its issue on proper application.(2)Every person shall apply [to the Central Government electronically online in Form FC-3C [with an affidavit executed by each office bearer and key functionary and member in Proforma 'AA' appended to these rules] [Substituted 'to the Central Government in Form FC-3' by Notification No. G.S.R. 199(E), dated 7.3.2019 (w.e.f. 29.4.2011).]], six months before the date of expiry of the certificate of registration, for its renewal.[* * *] [Omitted sub-rule (3) 'A person implementing an ongoing multi-year project shall apply for renewal twelve months before the date of expiry of the certificate of registration.' by Notification No. G.S.R. 966(E), dated 14.12.2015 (w.e.f. 29.4.2011).](4)An application made for renewal of the certificate of registration shall be accompanied by fee of [Rs.1500/- (One Thousand Five Hundred rupees only)] [Substituted 'Rs. 500/- (Five Hundred only)' by Notification No. G.S.R. 199(E), dated 7.3.2019 (w.e.f. 29.4.2011).].(5)The fee for renewal of the certificate of registration shall be remitted by demand draft or banker's cheque in favour of the "Pay and Accounts Officer, Ministry of Home Affairs", payable at New Delhi [or through online electronic payment gateway as specified by the Central Government] [Inserted by Notification No. G.S.R. 966(E), dated 14.12.2015 (w.e.f. 29.4.2011).].(6)In case no application for renewal of registration is received or such application is not accompanied by the requisite fee, the validity of the certificate of registration of such person shall be deemed to have ceased from the date of completion of the period of five years from the date of the grant of registration.Illustration. - A certificate of registration granted on the 1st January, 2012 shall he valid till the 31st December, 2016. A request for renewal of the registration certificate shall reach the Central Government, accompanied by the requisite fee, by the 30th June, 2016. If no application is received or is not accompanied by the renewal fee, the validity of the registration certificate issued on the 1st January 2012 shall be deemed to have lapsed with effect from the close of the day on 31st December, 2016.(7)If the validity of the certificate of registration of a person has ceased in accordance with the provisions of these rules, a fresh request for the grant of a certificate of registration may be made by the person to the Centra1 Government as per the provisions of rule 9.(8)In case a person provides sufficient grounds, in writing, explaining the reasons for not submitting the certificate of registration for renewal within the stipulated time, his application may be accepted for consideration along with the requisite fee [and with late fee of Rs.5000/- (Five Thousand rupees only)] [Inserted by Notification No. G.S.R. 199(E), dated 7.3.2019 (w.e.f. 29.4.2011).], but not later than [one year] [Substituted 'four months' by Notification No. G.S.R. 199(E), dated 7.3.2019 (w.e.f. 29.4.2011).] after the expiry of the original certificate of registration.
