Section 2 in The Foreign Contribution (Regulation) Rules, 2011
2. Definitions.
(1)In these rules unless the context otherwise requires, -(a)"Act" means the Foreign Contribution (Regulation) Act 2010;(aa)[ "bank account" means a bank account in a core banking compliant bank, which is integrated with the Public Financial Management System (PFMS)] [Inserted by Notification No. G.S.R. 199(E), dated 7.3.2019 (w.e.f. 29.4.2011).](b)"chartered accountant" shall have the meaning assigned to it in clause (b) of sub-section (1) of section 2 of the Chartered Accountants Act, 1949;(c)"Form" means a form appended to these rules;(d)"section" means section of the Act;(e)"year" means the financial year commencing from the 1st day of April and ending on the 31st day of March of the next calendar year;(2)Words and expressions used and not defined herein but defined in the Act shall have the meaning assigned to them in the Act.
