80R. [ Deduction in respect of remuneration from certain foreign sources in the case of professors, teachers, etc. [Inserted by Act 2 of 1967, Section 23 (w.r.e.f. 1.4.1966).]
- Where the gross total income of an individual who is a citizen of India includes any remuneration received by him outside India from any University or other educational institution established outside India or ] [ Substituted by Act 49 of 1991, Section 36, for certain words (w.e.f. 1.4.1992).][any other association or body established outside India] [ Substituted by Act 11 of 1983, Section 31, for " such other association or body established outside India as may be notified in this behalf by the Central Government in the Official Gazette" (w.e.f. 1.4.1984).][, for any service rendered by him during his stay outside India in his capacity as a professor, teacher or research worker in such University, institution, association or body, there shall be ] [Inserted by Act 2 of 1967, Section 23 (w.r.e.f. 1.4.1966).][allowed, in computing the total income of the individual, ] [ Substituted by Act 12 of 1990, Section 27, for " allowed a deduction from such renuneration of an amount equal to fifty per cent. thereof, in computing the total income of the individual:" (w.e.f. 1.4.1991).][a deduction from such remuneration of an amount equal to-(i)sixty per cent. of such remuneration for an assessment year beginning on the 1st day of April, 2001;(ii)forty-five per cent. of such remuneration for an assessment year beginning on the 1st day of April, 2002;(iii)thirty per cent. of such remuneration for an assessment year beginning on the 1st day of April, 2003;(iv)fifteen per cent. of such remuneration for an assessment year beginning on the 1st day of April, 2004, as is brought into India by, or on behalf of, the assessee in convertible foreign exchange within a period of six months from the end of the previous year or within such further period as the competent authority may allow in this behalf and no deduction shall be allowed in respect of the assessment year beginning on the 1st day of April, 2005 and any subsequent assessment year]:][Provided that no deduction under this section shall be allowed unless the assessee furnishes a certificate, in the prescribed form, alongwith the return of income, certifying that the deduction has been correctly claimed in accordance with the provisions of this section.] [ Inserted by Act 33 of 1996, Section 31 (w.e.f. 1.4.1997).][Explanation. - For the purposes of this section, the expression "competent authority" means the Reserve Bank of India or such other authority as is authorised under any law for the time being in force for regulating payments and dealings in foreign exchange.] [ Inserted by Act 27 of 1999, Section 54 (w.e.f. 1.6.1999).][ Substituted by Act 10 of 2000, Section 43, for certain words (w.e.f. 1.4.2001).]
