Section 17A in The Foreign Contribution (Regulation) Rules, 2011
17A. [ Change of designated bank account, name, address, aims, objectives or Key members of the association. [Inserted by Notification No. G.S.R. 966(E), dated 14.12.2015 (w.e.f. 29.4.2011).]
- A person who has been granted a certificate of registration or prior permission under section 11 of the Act shall intimate electronically online [***], within fifteen days, of any change in the following, namely:-(i)name of the association or its address within the State for which registration/ prior permission has been granted under the Act [in Form FC-6A] [Inserted by Notification No. G.S.R. 199(E), dated 7.3.2019 (w.e.f. 29.4.2011).];(ii)its nature, aims and objects and registration with local/relevant authorities [in Form FC-6B] [Inserted by Notification No. G.S.R. 199(E), dated 7.3.2019 (w.e.f. 29.4.2011).];(iii)bank and/or branch of the bank and/or designated foreign contribution account number [in Form FC-6C] [Inserted by Notification No. G.S.R. 199(E), dated 7.3.2019 (w.e.f. 29.4.2011).]; [***] [Omitted 'and' by Notification No. G.S.R. 199(E), dated 7.3.2019 (w.e.f. 29.4.2011).](iiia)[ bank and/or branch of the bank for the purpose of utilising the foreign contribution after it has been received in Form FC-6D; and] [Inserted by Notification No. G.S.R. 199(E), dated 7.3.2019 (w.e.f. 29.4.2011).](iv)key members of the association if at any point of time such change causes replacement of fifty percent or more of the original key members as reported in the application for grant of registration/ prior permission/ renewal of registration under the Act [in Form FC-6E] [Inserted by Notification No. G.S.R. 199(E), dated 7.3.2019 (w.e.f. 29.4.2011).].]
