Section 11(3) in The Foreign Contribution (Regulation) Act, 2010
(3)Notwithstanding anything contained in this Act, the Central Government may, by notification in the Official Gazette, specify—(i)the person or class of persons who shall obtain its prior permission before accepting the foreign contribution; or(ii)the area or areas in which the foreign contribution shall be accepted and utilised with the prior permission of the Central Government; or(iii)the purpose or purposes for which the foreign contribution shall be utilised with the prior permission of the Central Government; or(iv)the source or sources from which the foreign contribution shall be accepted with the prior permission of the Central Government.
