Foreign Contribution (Regulation) Act, 2010

48. Power to make rules.-

1.   The Central Government may, by notification, make rules for carrying out the provisions of this Act.

2.  In particular, and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely:--

  i.   the value of the article which may be specified under sub-clause (i) of clause (h) of sub-section (1) of section 2;

  ii.   the authority which may be specified under clause (p) of sub-section (1) of section 2;

  iii.   acceptance or retention of gift or presentation under clause (d) of section 4;

  iv.   guidelines specifying the ground or grounds on which an organisation may be specified as an organisation of political nature under sub-section (1) of section 5;

  v.   the activities or business which shall be construed as speculative business under the proviso to clause (a) of sub-section (1) of section 8;

  vi.   the elements and the manner in which the administrative expenses shall be calculated under sub-section (2) of section 8;

  vii.   the time within which and the manner in which any person or class of persons or an association may be required to furnish intimation regarding the amount of foreign contribution received under clause (c) of section 9;

  viii.   the time within which and the manner in which any person or class of persons may be required to furnish intimation regarding foreign hospitality under clause (e) of section 9;

  ix.   the manner in which the copy of the order of the Central Government shall be served upon any person under section 10;

  x.   the form and manner in which the application for grant of certificate of registration or giving of prior permission under sub-section (1) of section 12;

  xi.   the fee to be accompanied by the application under sub-section (1) of section 12;

  xii.   the terms and conditions for granting a certificate or giving prior permission under clause (g) of sub-section (4) of section 12;

  xiii.   the manner of utilising the foreign contribution under clause (b) of sub- section (2) of section 13;

  xiv.   the authority with whom the foreign contribution to be vested under sub- section (1) of section 15;

  xv.   the period within which and the manner in which the foreign contribution shall be managed under sub-section (2) of section 15;

  xvi.   the form and manner in which the application for a renewal of certificate of registration shall be made under sub-section (2) of section 16;

  xvii.   the fee to be accompanied by the application for renewal of certificate under sub-section (2) of section 16;

  xviii.   the prescribed amount of foreign remittance, the form and manner in which the foreign remittance received by every bank or authorised person in foreign exchange shall be reported under sub-section (2) of section 17;

  xix.   the time within which and the manner in which the person who has been granted certificate of registration or given prior permission under this Act shall give intimation under section 18;

  xx.   the form and manner in which account of any foreign contribution and the manner in which such contribution has been utilised shall be maintained under section 19;

  xxi.   the time within which and the manner in which a candidate for election shall give intimation under section 21;

  xxii.   the manner and procedure to be followed in disposing of the assets under section 22;

  xxiii.   the limits subject to which any confiscation may be adjudged under clause (b) of sub-section (1) of section 29;

  xxiv.   the fee to be accompanied along with every application for revision under sub-section (5) of section 32;

  xxv.   the form and manner for making of an application for compounding of an offence and the fee therefor under sub-section (4) of section 41;

  xxvi.   the form and manner in which and the time within which returns and statements to be furnished by the prescribed authority under section 44;

  xxvii.   any other matter which is required to be, or may be, prescribed.

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