Foreign Contribution (Regulation) Act, 2010

12. Grant of certificate of registration.-

1.   An application by a person, referred to in section 11 for grant of certificate or giving prior permission, shall be made to the Central Government in such form and manner and along with such fee, as may be prescribed.

2.  On receipt of an application under sub-section (1), the Central Government shall, by an order, if the application is not in the prescribed form or does not contain any of the particulars specified in that form, reject the application.

3.  If on receipt of an application for grant of certificate or giving prior permission and after making such inquiry as the Central Government deems fit, it is of the opinion that the conditions specified in sub-section (4) are satisfied, it may, ordinarily within ninety days from the date of receipt of application under sub-section (1), register such person and grant him a certificate or give him prior permission, as the case may be, subject to such terms and conditions as may be prescribed:

Provided that in case the Central Government does not grant, within the said period of ninety days, a certificate or give prior permission, it shall communicate the reasons therefor to the applicant:

Provided further that a person shall not be eligible for grant of certificate or giving prior permission, if his certificate has been suspended and such suspension of certificate continues on the date of making application.

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4.   The following shall be the conditions for the purposes of sub-section (3), namely:--

a.   the person making an application for registration or grant of prior permission under sub-section (1),--

  i.   is not fititious or benami;

  ii.   has not been prosecuted or convicted for indulging in activities aimed at conversion through inducement or force, either directly or indirectly, from one religious faith to another;

  iii.   has not been prosecuted or convicted for creating communal tension or disharmony in any specified district or any other part of the country;

  iv.   has not been found guilty of diversion or mis-utilisation of its funds;

  v.   is not engaged or likely to engage in propagation of sedition or advocate violent methods to achieve its ends;

  vi.   is not likely to use the foreign contribution for personal gains or divert it for undesirable purposes;

  vii.   has not contravened any of the provisions of this Act;

  viii.   has not been prohibited from accepting foreign contribution;

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b.   the person making an application for registration under sub-section (1) has undertaken reasonable activity in its chosen filed for the benefit of the society for which the foreign contribution is proposed to be utilised;

c.   the person making an application for giving prior permission under sub-section (1) has prepared a reasonable project for the benefit of the society for which the foreign contribution is proposed to be utilised;

d.   in case the person being an individual, such individual has neither been convicted under any law for the time being in force nor any prosecution for any offence pending against him;

e.   in case the person being other than an individual, any of its directors or office bearers has neither been convicted under any law for the time being in force nor any prosecution for any offence is pending against him;

f.   the acceptance of foreign contribution by the person referred to in sub-section (1) is not likely to affect prejudicially--

  i.   the sovereignty and integrity of India; or

  ii.   the security, strategic, scientific or economic interest of the State; or

  iii.   the public interest; or

  iv.   freedom or fairness of election to any Legislature; or

  v.   friendly relation with any foreign State; or

  vi.   harmony between religious, racial, social, linguistic, regional groups, castes or communities;

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g.   the acceptance of foreign contribution referred to in sub-section (1),--

  i.   shall not lead to incitement of an offence;

  ii.   shall not endanger the life or physical safety of any person.

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5.  Where the Central Government refuses the grant of certificate or does not give prior permission, it shall record in its order the reasons therefor and furnish a copy thereof to the applicant:

Provided that the Central Government may not communicate the reasons for refusal for grant of certificate or for not giving prior permission to the applicant under this section in cases where is no obligation to give any information or documents or records or papers under the Right to Information Act, 2005.

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6.   The certificate granted under sub-section (3) shall be valid for a period of five years and the prior permission shall be valid for the specific purpose or specific amount of foreign contribution proposed to be received, as the case may be.

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