Section 12(2) in The Foreign Contribution (Regulation) Rules, 2011
(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).]
