Section 9(2) in The Foreign Contribution (Regulation) Rules, 2011
(2)[* * *] [[Omitted clauses (a), (b) and (c) '(a) An application under sub-section (2) of section 11 for obtaining prior permission of the Central Government to receive foreign contribution shall be made electronically on-line in Form FC-4 and shall be followed by forwarding the hard copy of the on-line application duly signed by the Chief Functionary of the Association together with the required documents.(b)The hard copy of the on-line application shall reach the Central Government within thirty days of filing of the on-line application, failing which the request of the person shall be deemed to have ceased.(c)Any person whose request has ceased under clause (b) of sub-rule (2) may prefer a fresh on-line application with the Central Government only after six months from the date of cessation of the previous application.' by Notification No. G.S.R. 966(E), dated 14.12.2015 (w.e.f. 29.4.2011).]](d)A person seeking prior permission under this rule shall be required to open an exclusive bank account for the receipt of foreign contribution.(e)person seeking prior permission under this rule 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.
