CHAPTER III

INCOMES WHICH DO NOT FORM PART OF TOTAL INCOME

Incomes not included in total income.

10.   In computing the total income of a previous year of any person, any income falling within any of the following clauses shall not be included—

                     (1)    agricultural income ;

                 51(2)    52[subject to the provisions of sub-section (2) of section 64,] any sum received by an individual as a member of a Hindu undivided family, where such sum has been paid out of the income of the family, or, in the case of any impartible estate, where such sum has been paid out of the income of the estate belonging to the family ;

           53[(2A)    in the case of a person being a partner of a firm which is separately assessed as such, his share in the total income of the firm.

                                Explanation.—For the purposes of this clause, the share of a partner in the total income of a firm separately assessed as such shall, notwithstanding anything contained in any other law, be an amount which bears to the total income of the firm the same proportion as the amount of his share in the profits of the firm in accordance with the partnership deed bears to such profits ;]

   53a[54[55(3)    56any receipts57 which are of a casual57 and non-recurring57 nature, 58[to  the extent such receipts do not exceed five thousand rupees in the aggregate] :

                                59[Provided that where such receipts 60  relate to winnings from races including horse races, the provisions of this clause shall have effect as if for the words “five thousand rupees”, the words “two thousand five hundred rupees” had been substituted :

                                Provided further that] this clause shall not apply to—

              (i)    capital gains chargeable under the provisions of sec­tion 45 ; or

             (ii)    receipts arising from business 61  or the exercise of a profession61 or occupation61 ; or

            (iii)    receipts by way of addition to the remuneration of an employee ;]

                                62[* * *]

                                  63[* * *]]

               64[(4)    (i) in the case of a non-resident, any income by way of interest on such securities or bonds as the Central Gov­ernment may, by notification in the Official Gazette65, specify in this behalf, including income by way of premium on the redemption of such bonds ;

                                The following proviso shall be inserted to sub-clause (i) of clause (4) of section 10 by the Finance Act, 2002, w.e.f. 1-4-2003 :

                                Provided that the Central Government shall not specify, for the purposes of this sub-clause, such securities or bonds on or after the 1st day of June, 2002;

                                66[67(ii) in the case of an individual, any income by way of interest on moneys standing to his credit in a Non-Resident (External) Account in any bank in India in accordance with the Foreign Exchange Regulation Act, 1973 (46 of 1973), and the rules made thereunder :

                                Provided that such individual is a person resident outside India as defined in clause (q) of section 268 of the said Act or is a person who has been permitted by the Reserve Bank of India to maintain the aforesaid Account ;]]

           69[(4B)    in the case of an individual, being a citizen of India or a person of Indian origin, who is a non-resident, any income from interest on such savings certificates issued 69a[before the 1st day of June, 2002] by the Central Government as that Government may, by notification in the Official Gazette70, specify in this behalf :

                                Provided that the individual has subscribed to such certificates in convertible foreign exchange remitted from a country outside India in accordance with the provisions of the Foreign Exchange Regula­tion Act, 1973 (46 of 1973), and any rules made thereunder.

                                Explanation.—For the purposes of this clause,—

             (a)    a person shall be deemed to be of Indian origin if he, or either of his parents or any of his grandparents, was born in undivided India ;

             (b)    “convertible foreign exchange” means foreign exchange which is for the time being treated by the Reserve Bank of India as convertible foreign exchange for the purposes of the Foreign Exchange Regulation Act, 1973 (46 of 1973), and any rules made thereunder ;]

               71[(5)    in the case of an individual, the value of any travel concession or assistance received by, or due to, him,—

             (a)    from his employer for himself and his family, in connection with his proceeding on leave to any place in India ;

             (b)    from his employer or former employer for himself and his family, in connection with his proceeding to any place in India after retirement from service or after the termination of his service,  subject to such conditions as may be prescribed72 (including conditions as to number of journeys and the amount which shall be exempt per head) having regard to the travel concession or as­sistance granted to the employees of the Central Government :

                        Provided that the amount exempt under this clause shall in no case exceed the amount of expenses actually incurred for the purpose of such travel.

                        Explanation.—For the purposes of this clause, “family”, in relation to an individual, means—

              (i)    the spouse and children of the individual ; and

             (ii)    the parents, brothers and sisters of the individu­al or any of them, wholly or mainly dependent on the individual; ]

                 (5A)    73[Omitted by the Finance (No. 2) Act, 1998, w.e.f. 1-4-1999.]

   73a[74[(5B)    in the case of an individual who renders services as a technician in the employment (commencing from a date after the 31st day of March, 1993) of the Government or of a local authority or of any corporation set up under any special law or of any such institution or body established in India for carrying on scientific research as is approved for the purposes of this clause 75[***] by the prescribed authority76 or in any business carried on in India77 and the individual was not resident in India in any of the four financial years immediately preceding the financial year in which he arrived in India and the tax on his income for such services chargeable under the head “Salaries” is paid to the Central Government by the employer [which tax, in the case of an employer, being a company, may be paid notwithstanding anything contained in 78section 200 of the Companies Act, 1956 (1 of 1956)], the tax so paid by the employer for a period not exceed­ing forty-eight months commencing from the date of his arrival in India :

                                Provided that the Central Government may, if it considers it necessary or expedient in the public interest so to do, waive the condition relating to non-residence in India as specified in this clause in the case of any individual who is employed in India for designing, erection or commissioning of machinery or plant or supervising activities connected with such designing, erection or commissioning.

                                Explanation.—For the purposes of this clause, “technician” means a person having specialised knowledge and experience in—

              (i)    constructional or manufacturing operations79, or in mining79  or in the generation of electricity or any other form of power, or

             (ii)    agriculture, animal husbandry, dairy farming, deep sea fishing or ship building, or

            (iii)    such other field as the Central Government may, having regard to availability of Indians having specialised knowledge and experience therein, the needs of the country and other relevant circumstances, by notification in the Official Gazette, specify80,

                                who is employed in India in a capacity in which such specialised knowledge and experience are actually utilised ;]]

                     (6)    in the case of an individual who is not a citizen of India,—

80a[81[(i)    subject to such conditions as the Central Govern­ment may prescribe82, passage moneys or the value of any free or concessional passage received by or due to such individual—

             (a)    from his employer, for himself, his spouse and children, in connection with his proceeding on home leave out of India ;

                          (aa)    83[* * *]

            (b)    from his employer or former employer for himself, his spouse and children, in connection with his proceed­ing to his home country out of India after retirement from serv­ice in India or after the termination of such service ;]]

       84[(ii)    the remuneration received by him as an offi­cial, by whatever name called, of an embassy, high commission, legation, commission, consulate or the trade representation of a foreign State, or as a member of the staff of any of these offi­cials, for service in such capacity :

                        Provided that the remuneration received by him as trade commis­sioner or other official representative in India of the Govern­ment of a foreign State (not holding office as such in an honor­ary capacity), or as a member of the staff of any of those officials, shall be exempt only if the remuneration of the corre­sponding officials or, as the case may be, members of the staff, if any, of the Government resident for similar pur­poses in the country concerned enjoys a similar exemption in that country :

                        Provided further that such members of the staff are subjects of the country represented and are not engaged in any business or profession or employment in India otherwise than as members of such staff ;]

            (vi)    the remuneration received by him as an employee of a foreign enterprise for services rendered by him during his stay in India, provided the following conditions are fulfilled—

             (a)    the foreign enterprise is not engaged in any trade or business in India ;

             (b)    his stay in India does not exceed in the aggregate a period of ninety days in such previous year ; and

             (c)    such remuneration is not liable to be deducted from the income of the employer chargeable under this Act ;

                               (via)    85[Omitted by the Finance (No. 2) Act, 1998, w.e.f. 1-4-1999;]

          (vii)    86[Omitted by the Finance Act, 1993, w.e.f. 1-4-1993;]

       (viia)    87[Omitted by the Finance (No. 2) Act, 1998, w.e.f. 1-4-1999;]

        (viii)    any income chargeable under the head “Sal­aries” received by or due to any such individual being a non-resident as remuneration for services rendered in connection with his employment on a foreign ship where his total stay in India does not exceed in the aggregate a period of ninety days in the previous year ;

            (ix)    88[Omitted by the Finance (No. 2) Act, 1998, w.e.f. 1-4-1999;]

             (x)    89[Omitted by the Finance (No. 2) Act, 1998, w.e.f. 1-4-1999;]

      90[(xi)    the remuneration received by him as an employee of the Government of a foreign State during his stay in India in connection with his training in any establishment or office of, or in any undertaking owned by,—

              (i)    the Government ; or

             (ii)    any company in which the entire paid-up share capital is held by the Central Government, or any State Govern­ment or Governments, or partly by the Central Government and partly by one or more State Governments ; or

           (iii)    any company which is a subsidiary of a compa­ny referred to in item (ii) ; or

            (iv)    any corporation established by or under a Central, State or Provincial Act ; or

             (v)    any society registered under the Societies Regis­tration Act, 1860 (14 of 1860), or under any other corresponding law for the time being in force and wholly financed by the Cen­tral Government, or any State Government or State Governments, or partly by the Central Government and partly by one or more State Governments ;]

           91[(6A)    where in the case of a foreign company deriving income by way of royalty or fees for technical services received from Government or an Indian concern in pursuance of an agreement made by the foreign company with Government or the Indian concern after the 31st day of March, 1976 91a[but before the 1st day of June, 2002] 92[and,—

             (a)    where the agreement relates to a matter included in the industrial policy, for the time being in force, of the Government of India, such agreement is in accordance with that policy ; and

             (b)    in any other case, the agreement is approved93 by the Central Government,

                                the tax on such income is payable, under the terms of the agree­ment, by Government or the Indian concern to the Central Govern­ment, the tax so paid].

                                Explanation.—For the purposes of this clause 94[and clause (6B)],—

             (a)    “fees for technical services” shall have the same meaning as in Explanation 2 to clause (vii) of sub-section (1) of section 9 ;

             (b)    “foreign company” shall have the same meaning as in section 80B ;

             (c)    “royalty” shall have the same meaning as in Expla­nation 2 to clause (vi) of sub-section (1) of section 9;]

           95[(6B)    where in the case of a non-resident (not being a company) or of a foreign company deriving income (not being salary, royalty or fees for technical services) from Government or an Indian concern in pursuance of an agreement entered into 95a[before the 1st day of June, 2002] by the Central Government with the Government of a foreign State or an international organisation, the tax on such income is payable by Government or the Indian concern to the Central Government under the terms of that agreement or any other related agreement approved 95a[before that date] by the Central Government, the tax so paid ;]

       96[(6BB)    where in the case of the Government of a foreign State or a foreign enterprise deriving income from an Indian company engaged in the business of operation of aircraft, as a consideration of acquiring an aircraft or an aircraft engine (other than payment for providing spares, facilities or services in connection with the operation of leased aircraft) on lease under an agreement entered after the 31st day of March, 1997 97[but before the 1st day of April, 1999] and approved by the Central Government in this behalf and the tax on such income is payable by such Indian company under the terms of that agreement to the Central Government, the tax so paid.

                                Explanation.—For the purposes of this clause, the expression “foreign enterprise” means a person who is a non-resident;]

          98[(6C)    any income arising to such foreign company, as the Central Government may, by notification99 in the Official Gazette, specify in this behalf, by way of fees for technical services received in pursuance of an agreement entered into with that Government for providing services in or outside India in projects connected with security of India ;]

                     (7)    any allowances or perquisites paid or allowed as such outside India by the Government to a citizen of India for render­ing service outside India ;

                     (8)    in the case of an individual who is assigned to duties in India in connection with any co-operative technical assistance programmes and projects in accordance with an agreement entered into by the Central Government and the Government of a foreign State (the terms whereof provide for the exemption given by this clause)—

             (a)    the remuneration received by him directly or indirectly from the Government of that foreign State for such duties, and

             (b)    any other income of such individual which accrues or arises outside India, and is not deemed to accrue or arise in India, in respect of which such individual is required to pay any income or social security tax to the Government of that foreign State ;

             1[(8A)    in the case of a consultant—

             (a)    any remuneration or fee received by him or it, directly or indirectly, out of the funds made available to an international organisation [hereafter referred to in this clause and clause (8B) as the agency] under a technical assistance grant agreement between the agency and the Government of a foreign State ; and

             (b)    any other income which accrues or arises to him or it outside India, and is not deemed to accrue or arise in India, in respect of which such consultant is required to pay any income or social security tax to the Government of the country of his or its origin.

                                Explanation.—In this clause, “consultant” means—

              (i)    any individual, who is either not a citizen of India or, being a citizen of India, is not ordinarily resident in India ; or

             (ii)    any other person, being a non-resident,

                                engaged by the agency for rendering technical services in India in connection with any technical assistance programme or project, provided the following conditions are fulfilled, namely :—

             (1)    the technical assistance is in accordance with an agreement entered into by the Central Government and the agency ; and

             (2)    the agreement relating to the engagement of the consultant is approved by the prescribed authority2 for the purposes of this clause ;

                 (8B)    in the case of an individual who is assigned to duties in India in connection with any technical assistance programme and project in accordance with an agreement entered into by the Central Government and the agency—

             (a)    the remuneration received by him, directly or indirectly, for such duties from any consultant referred to in clause (8A) ; and

             (b)    any other income of such individual which accrues or arises outside India, and is not deemed to accrue or arise in India, in respect of which such individual is required to pay any income or social security tax to the country of his origin, provided the following conditions are fulfilled, namely :—

              (i)    the individual is an employee of the consult­ant referred to in clause (8A) and is either not a citizen of India or, being a citizen of India, is not ordinarily resident in India ; and

             (ii)    the contract of service of such individual is approved by the prescribed authority2 before the commencement of his service ;]

                     (9)    the income of any member of the family of any such individual as is referred to in clause (8) 3[or clause (8A) or, as the case may be, clause (8B)] accompanying him to India, which accrues or arises outside India, and is not deemed to accrue or arise in India, in respect of which such member is required to pay any income or social security tax to the Government of that foreign State 3[or, as the case may be, country of origin of such member];

                 4[5(10)    6(i) any death-cum-retirement gratuity re­ceived under the revised Pension Rules of the Central Government or, as the case may be, the Central Civil Services (Pension) Rules, 1972, or under any similar scheme applicable to the mem­bers of the civil services of the Union or holders of posts connected with defence or of civil posts under the Union (such members or holders being persons not governed by the said Rules) or to the members of the all-India services or to the members of the civil services of a State or holders of civil posts under a State or to the employees of a local authority or any payment of retiring gratuity received under the Pension Code or Regulations applicable to the members of the defence services ;

                                (ii) any gratuity received under the Payment of Gratuity Act, 1972 (39 of 1972), to the extent it does not exceed an amount calculated in accordance with the provisions of sub-sections (2) and (3) of section 47 of that Act ;

                                (iii) any other gratuity received by an employee on his retirement or on his becoming incapacitated prior to such retirement or on termination of his employment, or any gratuity received by his widow, children or dependants on his death, to the extent it does not, in either case, exceed one-half month’s salary for each year of completed service8, 9[calculated on the basis of the average salary for the ten months immediately preceding the month in which any such event occurs, subject to such limit10 as the Central Government may, by notification in the Official Gazette, specify in this behalf having regard to the limit applicable in this behalf to the employees of that Govern­ment] :

                                Provided that where any gratuities referred to in this clause11 are received by an employee from more than one employer in the same previous year, the aggregate amount exempt from income-tax under this clause 12[shall not exceed the limit so specified] :

                                Provided further that where any such gratuity or gratuities was or were received in any one or more earlier previous years also and the whole or any part of the amount of such gratuity or gratuities was not included in the total income of the assessee of such previous year or years, the amount exempt from income-tax under this clause 13[shall not exceed the limit so specified] as re­duced by the amount or, as the case may be, the aggregate amount not included in the total income of any such previous year or years.

                                14[* * *]

                                Explanation.—15[In this clause, and in clause (10AA)], “salary” shall have the meaning assigned to it in clause (h) of rule 2 of Part A of the Fourth Schedule ;]

    16[17(10A)    18(i) any payment in commutation of pension received under the Civil Pensions (Commutation) Rules of the Central Government or under any similar scheme applicable 19[to the members of the civil services of the Union or holders of posts connected with defence or of civil posts under the Union (such members or holders being persons not governed by the said Rules) or to the members of the all-India services or to the members of the defence services or to the members of the civil services of a State or holders of civil posts under a State or to the employees of a local authority] or a corporation established by a Central, State or Provincial Act ;

                                (ii) any payment in commutation of pension received under any scheme of any other employer, to the extent it does not exceed—

             (a)    in a case where the employee receives any gratuity, the commuted value of one-third of the pension which he is normally entitled to receive, and

             (b)    in any other case, the commuted value of one-half of such pension,

                                such commuted value being determined having regard to the age of the recipient, the state of his health, the rate of interest and officially recognised tables of mortality ;

                                20[* * *]

21[ (iii) any payment in commutation of pension received from a fund under clause (23AAB) ;]

22[23(10AA)    (i) any payment received by an employee of the Central Government or a State Government as the cash equivalent of the leave salary in respect of the period of earned leave at his credit at the time of his 24retirement 25[whether] on superannuation or otherwise ;

                                (ii) any payment of the nature referred to in sub-clause (i) received by an employee, other than an employee of the Central Government or a State Government, in respect of so much of the period of earned leave at his credit at the time of his retirement 26[whether] on superannuation or otherwise as does not exceed 27[ten] months, calculated on the basis of the average salary drawn by the employee during the period of ten months immediately preceding his retirement 26[whether] on superannua­tion or otherwise, 28[subject to such limit as the Central Government may, by notification in the Official Gazette, specify in this behalf having regard to the limit29 applicable in this behalf to the employees of that Government] :

                                Provided that where any such payments are received by an employee from more than one employer in the same previous year, the aggre­gate amount exempt from income-tax under this sub-clause 30[shall not exceed the limit so specified] :

                                Provided further that where any such payment or payments was or were received in any one or more earlier previous years also and the whole or any part of the amount of such payment or payments was or were not included in the total income of the assessee of such previous year or years, the amount exempt from income-tax under this sub-clause 31[shall not exceed the limit so specified], as reduced by the amount or, as the case may be, the aggregate amount not included in the total income of any such previous year or years.

                                32[* * *]

                                Explanation.—For the purposes of sub-clause (ii),—

                                33[* * *] the entitlement to earned leave of an employee shall not exceed thirty days for every year of actual service rendered by him as an employee of the employer from whose service he has retired ;

                                34[* * *]

       35[(10B)    any compensation received by a workman under the Industrial Disputes Act, 1947 (14 of 1947), or under any other Act or Rules, orders or notifications issued thereunder or under any standing orders or under any award, contract of service or otherwise, 36[at the time of his retrenchment :

                                Provided that the amount exempt under this clause shall not exceed—

              (i)    an amount calculated in accordance with the provisions of 37clause (b) of section 25F of the Industrial Disputes Act, 1947 (14 of 1947) ; or

       38[(ii)    such amount, not being less than fifty thousand rupees, as the Central Government may, by notification39 in the Official Gazette, specify in this behalf,]

                                whichever is less :

                                Provided further that the preceding proviso shall not apply in respect of any compensation received by a workman in accordance with any scheme which the Central Government may, having regard to the need for extending special protection to the workmen in the undertaking to which such scheme applies and other relevant circumstances, approve in this behalf.]

                                Explanation.—For the purposes of this clause—

             (a)    compensation received by a workman at the time of the closing down of the undertaking in which he is employed shall be deemed to be compensation received at the time of his retrenchment ;

             (b)    compensation received by a workman, at the time of the transfer (whether by agreement or by operation of law) of the ownership or management of the undertaking in which he is employed from the employer in relation to that undertaking to a new employer, shall be deemed to be compensation received at the time of his re­trenchment if—

              (i)    the service of the workman has been interrupted by such transfer ; or

             (ii)    the terms and conditions of service applicable to the workman after such transfer are in any way less favourable to the workman than those applicable to him immediately before the transfer ; or

           (iii)    the new employer is, under the terms of such transfer or otherwise, legally not liable to pay to the workman, in the event of his retrenchment, compensation on the basis that his service has been continuous and has not been interrupted by the transfer ;

         40(c)    the expressions “employer” and “workman” shall have the same meanings as in the Industrial Disputes Act, 1947 (14 of 1947);]

   41[(10BB)    any payments made under the Bhopal Gas Leak Disas­ter (Processing of Claims) Act, 1985 (21 of 1985), and any scheme framed thereunder except payment made to any assessee in connec­tion with the Bhopal Gas Leak Disaster to the extent such assessee has been allowed a deduction under this Act on account of any loss or damage caused to him by such disaster ;]

       42[(10C)    43any amount received by an employee of—

              (i)    a public sector company ; or

             (ii)    any other company ; or

           (iii)    an authority established under a Central, State or Provincial Act ; or

            (iv)    a local 44[authority ; or]

       45[(v)    a co-operative society ; or

            (vi)    a University established or incorporated by or under a Central, State or Provincial Act and an institution declared to be a University under section 3 of the University Grants Commis­sion Act, 1956 (3 of 1956) ; or

          (vii)    an Indian Institute of Technology within the meaning of clause (g) of section 346 of the Institutes of Technolo­gy Act, 1961 (59 of 1961) ; or

                 47[(viia)    any State Government; or]

                 48[(viib)    the Central Government; or]

               48a[(viic)    an institution, having importance throughout India or in any State or States, as the Central Government may, by notification in the Official Gazette, specify in this behalf;or]

                        (viii)    such institute of management as the Central Gov­ernment may, by notification49 in the Official Gazette, specify in this behalf,]

                                at the time of his 50[voluntary retirement or termination of his service, in accordance with any scheme or schemes of voluntary retirement or in the case of a public sector company referred to in sub-clause (i), a scheme of voluntary separation, to the extent such amount does not exceed five lakh rupees] :

                                Provided that the schemes of the said companies or authorities 50a[or societies or Universities or the Institutes referred to in sub-clauses (vii) and (viii)], as the case may be, governing the payment of such amount are framed in accordance with such guide­lines (including inter alia criteria of economic viability) as may be 50bprescribed 51[***] :

                                Provided further that where exemption has been allowed to an employee under this clause for any assessment year, no exemption thereunder shall be allowed to him in relation to any other assessment year ;]

                        The following clause (10C) shall be inserted in section 10 by the Finance Act, 2002, w.e.f. 1-4-2003 :

(10CC)    in the case of an employee, being an individual deriving income in the nature of a perquisite, not provided for by way of monetary payment within the meaning of clause (2) of section 17, the tax on such income actually paid by his employer, at the option of the employer, on behalf of such employee, notwithstanding anything contained in section 200 of the Companies Act, 1956 (1 of 1956);

       52[(10D)    any sum received under a life insurance policy, including the sum allocated by way of bonus on such policy 53[other than any sum received under sub-section (3) of section 80DDA] 54[or under a Keyman insurance policy.

                                Explanation.—For the purposes of this clause, “Keyman insurance policy” means a life insurance policy taken by a person on the life of another person who is or was the employee of the first mentioned person or is or was connected in any manner whatsoever with the business of the first mentioned person ;]]

                 (11)    any payment from a provident fund to which the Provi­dent Funds Act, 1925 (19 of 1925), applies 55[or from any other provident fund set up by the Central Government and notified56 by it in this behalf in the Official Gazette];

                 (12)    the accumulated balance due and becoming payable to an employee participating in a recognised provident fund, to the extent provided in rule 8 of Part A of the Fourth Schedule ;

           57[(13)    any payment from an approved superannuation fund made—

              (i)    on the death of a beneficiary ; or

             (ii)    to an employee in lieu of or in commutation of an annuity on his retirement at or after a specified age or on his becoming incapacitated prior to such retirement ; or

           (iii)    by way of refund of contributions on the death of a beneficiary ; or

            (iv)    by way of refund of contributions to an employee on his leaving the service in connection with which the fund is established otherwise than by retirement at or after a specified age or on his becoming incapacitated prior to such retirement, to the extent to which such payment does not exceed the contributions made prior to the commencement of this Act and any interest thereon;]

    58[59(13A)    any special allowance specifically granted to an assessee by his employer to meet expenditure actually incurred on payment of rent (by whatever name called) in respect of resi­dential accommodation occupied by the assessee, to such extent 60[* * *] as may be prescribed61 having regard to the area or place in which such accommodation is situate and other relevant considerations.]

                                62[Explanation.—For the removal of doubts, it is hereby declared that nothing contained in this clause shall apply in a case where—

             (a)    the residential accommodation occupied by the assessee is owned by him ; or

             (b)    the assessee has not actually incurred expenditure on payment of rent (by whatever name called) in respect of the residential accommodation occupied by him ;]

           63[(14)    (i) any such special allowance or benefit, not being in the nature of a perquisite within the meaning of clause (2) of section 17, specifically granted to meet expenses wholly, necessarily and exclusively incurred64 in the performance of the duties of an office or employment of profit64, 65[as may be prescribed], to the extent to which such expenses are actually incurred for that purpose ;

                                (ii) any such allowance granted to the assessee either to meet his personal expenses at the place where the duties of his office or employment of profit66 are ordinarily performed by him or at the place where he ordinarily resides, or to compensate him for the increased cost of living, 67[as may be prescribed and to the extent as may be prescribed] :]

                                68[Provided that nothing in sub-clause (ii) shall apply to any allowance in the nature of personal allowance granted to the assessee to remunerate or compensate him for performing duties of a special nature relating to his office or employment unless such allowance is related to the place of his posting or residence ;]

68a[69[(14A)    any income received by a public financial institu­tion as exchange risk premium from any person borrowing foreign currency from such institution, provided the amount of such premium is credited by such institution to a fund specified under clause (23E).

                                Explanation.—For the purposes of this clause,—

              (i)    the expression “public financial institution” shall have the meaning assigned to it in section 4A70 of the Companies Act, 1956 (1 of 1956) ;

             (ii)    the expression “exchange risk premium” means a premium paid by a person borrowing foreign currency from a public financial institution to cover the risk which may be borne by such institution on account of fluctuations in exchange rate of foreign currencies borrowed by such institution ;]]

                 (15)    71[(i) income by way of interest, premium on redemption or other payment on such securities, bonds, annuity certificates, savings certificates, other certificates issued by the Central Government and deposits as the Central Government may, by notification72 in the Official Gazette, specify in this behalf, subject to such conditions and limits as may be specified in the said notification ;]

                                73[(iib) 74[in the case of an individual or a Hindu undivid­ed family,] interest on such Capital Investment Bonds as the Central Government may, by notification75 in the Official Gazette, specify in this behalf ;]

                        The following proviso shall be inserted to sub-clause (iib) in clause (15) of section 10 by the Finance Act, 2002, w.e.f. 1-4-2003 :

                        Provided that the Central Government shall not specify, for the purposes of this sub-clause, such Capital Investment Bonds on or after the 1st day of June, 2002,

                                  76[(iic) in the case of an individual or a Hindu undivided family, interest on such Relief Bonds77 as the Central Government may, by notification in the Official Gazette, specify in this behalf ;]

                                78[(iid) interest on such bonds, as the Central Government may, by notification79 in the Official Gazette, specify, arising to—

             (a)    a non-resident Indian, being an individual owning the bonds ; or

             (b)    any individual owning the bonds by virtue of being a nominee or survivor of the non-resident Indian ; or

             (c)    any individual to whom the bonds have been gifted by the non-resident Indian :

                                Provided that the aforesaid bonds are purchased by a non-resident Indian in foreign exchange and the interest and principal re­ceived in respect of such bonds, whether on their maturity or otherwise, is not allowable to be taken out of India :

                                Provided further that where an individual, who is a non-resident Indian in any previous year in which the bonds are acquired, becomes a resident in India in any subsequent year, the provi­sions of this sub-clause shall continue to apply in relation to such individual :

                                Provided also that in a case where the bonds are encashed in a previous year prior to their maturity by an individual who is so entitled, the provisions of this sub-clause shall not apply to such individual in relation to the assessment year relevant to such previous year.

                        The following fourth proviso shall be inserted to sub-clause (iid) in clause (15) of section 10 by the Finance Act, 2002, w.e.f. 1-4-2003 :

                        Provided also that the Central Government shall not specify, for the purposes of this sub-clause, such bonds on or after the 1st day of June, 2002.

                                Explanation.—For the purposes of this sub-clause, the expression “non-resident Indian” shall have the meaning assigned to it in clause (e) of section 115C;]

                                (iii) interest on securities held by the Issue Department of the Central Bank of Ceylon constituted under the Ceylon Monetary Law Act, 1949;

                                80[(iiia) interest payable to any bank incorporated in a country outside India and authorised to perform central banking functions in that country on any deposits made by it, with the approval of the Reserve Bank of India, with any scheduled bank.

                                Explanation.—For the purposes of this sub-clause, “scheduled bank” shall have the meaning assigned to it in 81[clause (ii) of the Explanation to clause (viia) of sub-section (1) of section 36];]

                                (iv) interest payable—

       82[(a)    by Government or a local authority on moneys borrowed by it before the 1st day of June, 2001 from, or debts owed by it before the 1st day of June, 2001 to, sources outside India;]

             (b)    by an industrial undertaking in India on moneys bor­rowed by it under 83[a loan agreement entered into before the 1st day of June, 2001 with any such financial institution] in a foreign country as may be approved84 in this behalf by the Central Government by general or special order ;

         85(c)    by an industrial undertaking in India on any moneys borrowed or debt incurred by it 86[before the 1st day of June, 2001] in a foreign country in respect of the purchase outside India of raw materials 87[or components] or capital plant and machinery, 88[to the extent to which such interest does not exceed the amount of interest calcu­lated at the rate approved by the Central Government in this behalf89, having regard to the terms of the loan or debt and its repayment.]

                        90[Explanation.—For the purposes of this item, “purchase of capital plant and machinery” includes the purchase of such capi­tal plant and machinery under a hire-purchase agreement or a lease agreement with an option to purchase such plant and machin­ery;]

       91[(d)    by the Industrial Finance Corporation of India established by the Industrial Finance Corporation Act, 1948 (15 of 1948), or the Industrial Development Bank of India established under the Industrial Development Bank of India Act, 1964 (18 of 1964), 92[or the Export-Import Bank of India established under the Export-Import Bank of India Act, 1981 (28 of 1981),] 93[or the National Housing Bank established under section 3 of the National Housing Bank Act, 1987 (53 of 1987),] 94[or the Small Industries Development Bank of India established under section 3 of the Small Industries Development Bank of India Act, 1989 (39 of 1989),] or the Industrial Credit and Investment Corporation of India [a company formed and registered under the Indian Companies Act, 1913 (7 of 1913)], on any moneys borrowed by it from sources outside India 95[before the 1st day of June, 2001], to the extent to which such interest does not exceed the amount of interest calculated at the rate approved by the Central Government in this behalf, having regard to the terms of the loan and its repayment;]

       96[(e)    by any other financial institution established in India or a banking company to which the Banking Regulation Act, 1949 (10 of 1949), applies (including any bank or banking insti­tution referred to in section 51 of that Act), on any moneys borrowed by it from sources outside India 95[before the 1st day of June, 2001] under a loan agreement approved by the Central Government where the moneys are borrowed either for the purpose of advancing loans to industrial undertak­ings in India for purchase outside India of raw materials or capital plant and machinery or for the purpose of importing any goods which the Central Government may consider necessary to import in the public interest, to the extent to which such inter­est does not exceed the amount of interest calculated at the rate approved by the Central Government in this behalf, having regard to the terms of the loan and its repayment;]

        97[(f)    by an industrial undertaking in India on any moneys borrowed by it in foreign currency from sources outside India under a loan agreement approved by the Central Government 97a[before the 1st day of June, 2001] having regard to the need for industrial development in India, to the extent to which such interest does not exceed the amount of interest calculated at the rate approved by the Central Govern­ment in this behalf, having regard to the terms of the loan and its repayment;

     98[(fa)    by a scheduled bank 99[to a non-resident or to a person who is not ordinarily resident within the meaning of sub-section (6)† of section 6] on deposits in foreign currency where the acceptance of such deposits by the bank is approved by the Reserve Bank of India.

                        Explanation.—For the purposes of this item, the expression “scheduled bank” shall have the meaning assigned to it in clause (ii) of the Explanation to clause (viia) of sub-section (1) of section 36;]

         1[(g)    by a public company formed and registered in India with the main object of carrying on the business of providing long-term finance for construction or purchase of houses in India for residential purposes, 2[being a company eligible for deduction under clause (viii) of sub-section (1) of section 36] on any moneys borrowed by it in foreign currency from sources outside India under a loan agreement approved by the Central Government, to the extent to which such interest does not exceed the amount of interest calculated at the rate approved by the Central Government in this behalf, having regard to the terms of the loan and its repayment.]

                        Explanation.—For the purposes of 3[items (f) 4[, (fa)] and (g)], the expression 5“foreign currency” shall have the meaning assigned to it in the Foreign Exchange Regulation Act, 1973 (46 of 1973);]

         6[(h)    by any public sector company in respect of such bonds or debentures and subject to such conditions, including the condition that the holder of such bonds or debentures registers his name and the holding with that company, as the Central Gov­ernment may, by notification7 in the Official Gazette, specify in this behalf;]

          8[(i)    by Government on deposits made by an employee of the Central Government or a State Government 9[or a public sector company], in accordance with such scheme as the Central Government may, by notification10 in the Official Gazette, frame in this behalf, out of the moneys due to him on account of his retirement, whether on superannuation or otherwise.]

                                11[12[Explanation 1].—For the purposes of this sub-clause, the expres­sion “industrial undertaking” means any undertaking which is engaged in—

             (a)    the manufacture or processing of goods; or

   13[(aa)    the manufacture of computer software or recording of programme on any disc, tape, perforated media or other information device; or]

             (b)    the business of generation or distribution of electric­ity or any other form of power; or

   14[(ba)    the business of providing telecommunication services; or]

             (c)    mining; or

             (d)    the construction of ships; or

       15[(e)    the operation of ships or aircrafts or construction or operation of rail systems;]]

                                16[Explanation 1A.—For the purposes of this sub-clause, the ex­pression “interest” shall not include interest paid on delayed payment of loan or on default if it is in excess of two per cent per annum over the rate of interest payable in terms of such loan.]

                                17[Explanation 2.—For the purposes of this clause, the expression “interest” includes hedging transaction charges on account of currency fluctuation;]

                       18[(v)    interest on—

             (a)    securities held by the Welfare Commissioner, Bhopal Gas Victims, Bhopal, in the Reserve Bank’s SGL Account No. SL/DH 048;

             (b)    deposits for the benefit of the victims of the Bhopal gas leak disaster held in such account, with the Reserve Bank of India or with a public sector bank, as the Central Government may, by notification19 in the Official Gazette, specify, whether prospectively or retrospectively but in no case earlier than the 1st day of April, 1994 in this behalf.

                                Explanation.—For the purposes of this sub-clause, the expression “public sector bank” shall have the meaning assigned to it in the Explanation to clause (23D);]

              20[(vi)   interest on Gold Deposit Bonds issued under the Gold Deposit Scheme, 1999 notified by the Central Government;]

            21[(vii)    interest on bonds—

             (a)    issued by a local authority; and

             (b)    specified by the Central Government by notification22 in the Official Gazette;]

        23[(15A)    any payment made, by an Indian company engaged in the business of operation of aircraft, to acquire an aircraft or an aircraft engine (other than a payment for providing spares, facilities or services in connection with the operation of leased aircraft) on lease from the Government of a foreign State or a foreign enterprise under an agreement 24[25[, not being an agreement entered into between the 1st day of April, 1997 and the 31st day of March, 1999,] and] approved by the Central Government in this behalf.

                                Explanation.—For the purposes of this clause, the expression “foreign enterprise” means a person who is a non-resident;]

             26(16)    27scholarships granted to meet the cost of education;

           28[(17)    any income by way of—

              (i)    daily allowance received by any person by reason of his membership of Parliament or of any State Legislature or of any Committee thereof; 29[* * *]

       30[(ii)    any allowance received by any person by reason of his membership of Parliament under the Members of Parliament (Constituency Allowance) Rules, 1986;

           (iii)    all other allowances not exceeding 31[two thousand] rupees per month in the aggregate received by any person by reason of his membership of any State Legislature or of any Committee thereof, which the Central Government may, by notifica­tion32 in the Official Gazette, specify in this behalf;]]

            33[(17A)    any payment made, whether in cash or in kind,—

              (i)    in pursuance of any award instituted in the public interest by the Central Government or any State Government or instituted by any other body and approved34 by the Central Govern­ment in this behalf; or

             (ii)    as a reward by the Central Government or any State Government for such purposes as may be approved34 by the Central Government in this behalf in the public interest;]

           35[(18)    any income by way of—

              (i)    pension received by an individual who has been in the service of the Central Government or State Government and has been awarded “Param Vir Chakra” or “Maha Vir Chakra” or “Vir Chakra” or such other gallantry award as the Central Government may, by notifica­tion36 in the Official Gazette, specify in this behalf;

             (ii)    family pension received by any member of the family of an individual referred to in sub-clause (i).

                                Explanation.—For the purposes of this clause, the expression “family” shall have the meaning assigned to it in the Explanation to clause (5);]

                     (18A)    37[Omitted by the Finance (No. 2) Act, 1998, w.e.f. 1-4-1999;]

                 (19)    38[* * *]

        39[(19A)    the annual value of any one palace in the occupation of a Ruler, being a palace, the annual value whereof was exempt from income-tax before the commencement of the Constitution (Twenty-sixth Amendment) Act, 1971, by virtue of the provisions of the Merged States (Taxation Concessions) Order, 1949, or the Part B States (Taxation Concessions) Order, 1950, or, as the case may be, the Jammu and Kashmir (Taxation Concessions) Order, 1958:

                                Provided that for the assessment year commencing on the 1st day of April, 1972, the annual value of every such palace in the occupation40 of such Ruler during the relevant previous year shall be exempt from income-tax;]

             41(20)    the income of a local authority which is chargeable under the head 42[* * *] “Income from house property”, “Capital gains” or “Income from other sources” or from a trade or business carried on by it which accrues or arises from the supply of a commodity or service 43[(not being water or electricity) within its own jurisdictional area or from the supply of water or elec­tricity within or outside its own jurisdictional area];

                        The following Explanation shall be inserted to clause (20) of section 10 by the Finance Act, 2002, w.e.f. 1-4-2003 :

                                Explanation.—For the purposes of this clause, the expression “local authority” means—

(i) Panchayat as referred to in clause (d) of article 243 of the Constitution; or

(ii) Municipality as referred to in clause (e) of article 243P of the Constitution; or

(iii) Municipal Committee and District Board,

                                legally entitled to, or entrusted by the Government with, the control or management of a Municipal or local fund; or

(iv) Cantonment Board as defined in section 3 of the Cantonments Act, 1924 (2 of 1924);

43a[44[45(20A)                any income of an authority constituted in India by or under any law enacted either for the purpose of dealing with and satisfying the need for housing accommodation or for the purpose of planning, development46 or improvement of cities, towns and villages, or for both;]]

       47[48(21)    49any income of a scientific research association for the time being approved for the purpose of clause (ii) of sub-section (1) of section 35:

                                Provided that the scientific research association—

             (a)    applies its income, or accumulates it for application, wholly and exclusively to the objects for which it is estab­lished, and the provisions of sub-section (2) and sub-section (3) of section 11 shall apply in relation to such accumulation sub­ject to the following modifications, namely :—

              (i)    in sub-section (2),—

             (1)    the words, brackets, letters and figure “referred to in clause (a) or clause (b) of sub-section (1) read with the Expla­nation to that sub-section” shall be omitted;

             (2)    for the words “to charitable or religious purposes”, the words “for the purposes of scientific research” shall be substituted;

             (3)    the reference to “Assessing Officer” in clause (a) thereof shall be construed as a reference to the “prescribed authority” referred to in clause (ii) of sub-section (1) of section 35;

             (ii)    in sub-section (3), in clause (a), for the words “charitable or religious purposes”, the words “the purposes of scientific research” shall be substituted; and

          50[(b)    does not invest or deposit its funds, other than—

              (i)    any assets held by the scientific research association where such assets form part of the corpus of the fund of the association as on the 1st day of June, 1973;

             (ii)    any assets (being debentures issued by, or on behalf of, any company or corporation), acquired by the scientific research association before the 1st day of March, 1983;

           (iii)    any accretion to the shares, forming part of the corpus of the fund mentioned in sub-clause (i), by way of bonus shares allotted to the scientific research association;

            (iv)    voluntary contributions received and maintained in the form of jewellery, furniture or any other article as the Board may, by notification in the Official Gazette, specify,

                        for any period during the previous year otherwise than in any one or more of the forms or modes specified in sub-section (5) of section 11:]

                                                51[Provided further that the exemption under this clause shall not be denied in relation to voluntary contribution, other than voluntary contribution in cash or voluntary contribution of the nature referred to in clause (b) of the first proviso to this clause, subject to the condition that such voluntary contribution is not held by the scientific research association, otherwise than in any one or more of the forms or modes specified in sub-section (5) of section 11, after the expiry of one year from the end of the previous year in which such asset is acquired or the 31st day of March, 1992, whichever is later:

                                Provided also] that nothing contained in this clause shall apply in relation to any income of the scientific research association, being profits and gains of business, unless the business is incidental to the attainment of its objectives and separate books of account are maintained by it in respect of such business;]

The following fourth proviso shall be inserted after the third proviso to clause (21) of section 10 by the Finance Act, 2002, w.e.f. 1-4-2003 :

                                Provided also that where the scientific research association is approved by the Central Government and subsequently that Government is satisfied that—

              (i)   the scientific research association has not applied its income in accordance with the provisions contained in clause (a) of the first proviso; or

             (ii)   the scientific research association has not invested or deposited its funds in accordance with the provisions contained in clause (b) of the first proviso; or

            (iii)   the activities of the scientific research association are not genuine; or

           (iv)   the activities of the scientific research association are not being carried out in accordance with all or any of the conditions subject to which such association was approved,

                                it may, at any time after giving a reasonable opportunity of showing cause against the proposed withdrawal to the concerned association, by order, withdraw the approval and forward a copy of the order withdrawing the approval to such association and to the Assessing Officer;

                 (22)    52[Omitted by the Finance (No. 2) Act, 1998, w.e.f. 1-4-1999;]

              (22A)    53[Omitted by the Finance (No. 2) Act, 1998, w.e.f. 1-4-1999;]

       54[(22B)    any income of such news agency set up in India solely for collection and distribution of news as the Central Government may, by notification55 in the Official Gazette, specify in this behalf:

                                Provided that the news agency applies its income or accumulates it for application solely for collection and distribution of news and does not distribute its income in any manner to its members:

                                Provided further that any notification issued by the Central Government under this clause shall, at any one time, have effect for such assessment year or years, not exceeding three assessment years (including an assessment year or years commencing before the date on which such notification is issued) as may be speci­fied in the notification;]

The following third proviso shall be inserted after the second proviso to clause (22B) of section 10 of the Finance Act, 2002, w.e.f. 1-4-2003 :

                        Provided also that where the news agency has been specified, by notification, by the Central Government and subsequently that Government is satisfied that such news agency has not applied or accumulated or distributed its income in accordance with the provisions contained in the first proviso, it may, at any time after giving a reasonable opportunity of showing cause, rescind the notification and forward a copy of the order rescinding the notification to such agency and to the Assessing Officer;

55a[56[57(23)    58any income of an association or institution estab­lished in India which may be notified59 by the Central Government in the Official Gazette having regard to the fact that the asso­ciation or institution has as its object the control, supervi­sion, regulation or encouragement in India of the games of crick­et, hockey, football, tennis or such other games or sports as the Central Government may, by notification in the Official Gazette, specify59a in this behalf:

                                Provided that the association or institution shall make an appli­cation in the prescribed form60 and manner to the prescribed authority61 for the purpose of grant of the exemption, or contin­uance thereof, under this clause:

                                Provided further that the Central Government may, before notify­ing the association or institution under this clause, call for such documents (including audited annual accounts) or information from the association or institution as it thinks necessary in order to satisfy itself about the genuineness of the activities of the association or institution and that Government may also make such inquiries as it may deem necessary in this behalf:

                                Provided also that the association or institution,—

             (a)    applies its income or accumulates it for application, wholly and exclusively to the objects for which it is established and the provisions of sub-section (2) and sub-section (3) of section 11 shall apply in relation to such accumulation subject to the following modifications, namely :—

              (i)    in sub-section (2),—

             (1)    the words, brackets, letters and figure “referred to in clause (a) or clause (b) of sub-section (1) read with the Expla­nation to that sub-section” shall be omitted;

             (2)    for the words “to charitable or religious purposes”, the words “for the purposes of games or sports” shall be substi­tuted;

             (3)    the reference to “Assessing Officer” in clause (a) thereof shall be construed as a reference to the “prescribed authority” referred to in the first proviso to this clause;

             (ii)    in sub-section (3), in clause (a), for the words “charitable or religious purposes”, the words “the purposes of games or sports” shall be substituted; and

      62[(b)    does not invest or deposit its funds, other than—

              (i)    any assets held by the association or institution where such assets form part of the corpus of the fund of the associa­tion or institution as on the 1st day of June, 1973;

             (ii)    any assets (being debentures issued by, or on behalf of, any company or corporation), acquired by the association or institution before the 1st day of March, 1983;

            (iii)    any accretion to the shares, forming part of the corpus of the fund mentioned in sub-clause (i), by way of bonus shares allotted to the association or institution;

           (iv)    voluntary contributions received and maintained in the form of jewellery, furniture or any other article as the Board may, by notification in the Official Gazette, specify,

                        for any period during the previous year otherwise than in any one or more of the forms or modes specified in sub-section (5) of section 11; and]

             (c)    does not distribute any part of its income in any manner to its members except as grants to any association or institution affiliated to it;

      63[(d)    applies the amount received by way of donations re­ferred to in clause (c) of sub-section (2) of section 80G for purposes of development of infrastructure for games or sports in India or for sponsoring of games and sports in India:]

                                Provided also that the exemption under this clause shall not be denied in relation to any funds invested or deposited before the 1st day of April, 1989 otherwise than in any one or more of the forms or modes specified in sub-section (5) of section 11 if such funds do not continue to remain so invested or deposited after the 30th day of March, 64[1993]:

                                65[Provided also that the exemption under this clause shall not be denied in relation to voluntary contribution, other than voluntary contribution in cash or voluntary contribution of the nature referred to in clause (b) of the third proviso to this clause, subject to the condition that such voluntary contribution is not held by the association or institution, otherwise than in any one or more of the forms or modes specified in sub-section (5) of section 11, after the expiry of one year from the end of the previous year in which such asset is acquired or the 31st day of March, 1992, whichever is later:]

                                Provided also that nothing contained in this clause shall apply in relation to any income of the association or institution, being profits and gains of business, unless the business is incidental to the attainment of its objectives and separate books of account are maintained by it in respect of such busi­ness:

                                Provided also that any notification issued by the Central Govern­ment under this clause in relation to any association or institu­tion shall, at any one time, have effect for such assessment year or years, not exceeding three assessment years (including an assessment year or years commencing before the date on which such notification is issued), as may be specified in the notification;]]

    66[67(23A)    any income (other than income chargeable under the head 68[* * *] “Income from house property” or any income re­ceived for rendering any specific services or income by way of interest or dividends derived from its investments) of an associ­ation or institution established in India having as its object the control, supervision, regulation or encouragement of the profession of law, medicine, accountancy, engineering or archi­tecture or such other profession69 as the Central Government may specify in this behalf, from time to time, by notification in the Official Gazette:

                                Provided that—

              (i)    the association or institution applies its income, or accumulates it for application, solely to the objects for which it is established; and

             (ii)    the association or institution is for the time being approved70 for the purpose of this clause by the Central Govern­ment by general or special order;]

                                The following second proviso shall be inserted after the existing proviso to clause (23A) of section 10 by the Finance Act, 2002, w.e.f. 1-4-2003 :

                                Provided further that where the association or institution has been approved by the Central Government and subsequently that Government is satisfied that—

              (i)   such association or institution has not applied or accumulated its income in accordance with the provisions contained in the first proviso; or

             (ii)   the activities of the association or institution are not being carried out in accordance with all or any of the conditions subject to which such association or institution was approved,

                                it may, at any time after giving a reasonable opportunity of showing cause against the proposed withdrawal to the concerned association or institution, by order, withdraw the approval and forward a copy of the order withdrawing the approval to such association or institution and to the Assessing Officer;

      71[(23AA)    any income received by any person on behalf of any Regimental Fund or Non-Public Fund established by the armed forces of the Union for the welfare of the past and present members of such forces or their dependants;]

72[(23AAA)    any income received by any person on behalf of a fund established, for such purposes as may be notified73 by the Board in the Official Gazette, for the welfare of employees or their dependants and of which fund such employees are members if such fund fulfils the following conditions, namely :—

             (a)    the fund—

              (i)    applies its income; or accumulates it for application, wholly and exclusively to the objects for which it is estab­lished; and

             (ii)    invests its funds and contributions and other sums received by it in the forms or modes specified in sub-section (5) of section 11;

             (b)    the fund is approved by the Commissioner in accordance with the rules74 made in this behalf:

                                Provided that any such approval shall at any one time have effect for such assessment year or years not exceeding three assessment years as may be specified in the order of approval;]

75[(23AAB)    any income of a fund, by whatever name called, set up by the Life Insurance Corporation of India on or after the 1st day of August, 1996 76[or any other insurer] under a pension scheme,—

              (i)    to which contribution is made by any person for the purpose of receiving pension from such fund;

             (ii)    which is approved by the Controller of Insurance 76[or the Insurance Regulatory and Development Authority established under sub-sec­tion (1) of section 3 of the Insurance Regulatory and Development Authority Act, 1999 (41 of 1999), as the case may be].

                                Explanation.—For the purposes of this clause, the expression “Controller of Insurance” shall have the meaning assigned to it in clause (5B) of section 2 of the Insurance Act, 1938 (4 of 1938)76a;]

       77[(23B)    any income of an institution constituted as a public charitable trust or registered under the Societies Registration Act, 1860 (21 of 1860), or under any law corresponding to that Act in force in any part of India, and existing solely for the development of khadi or village industries or both, and not for purposes of profit, to the extent such income is attributable to the business of production, sale, or marketing, of khadi or products of village industries:

                                Provided that—

              (i)    the institution applies its income, or accumulates it for application, solely for the development of khadi or village industries or both; and

             (ii)    the institution is, for the time being, approved for the purpose of this clause by the Khadi and Village Industries Commission:

                                Provided further that the Commission shall not, at any one time, grant such approval for more than three assessment years begin­ning with the assessment year next following the financial year in which it is granted.

The following third proviso shall be inserted after the second proviso to clause (23B) of section 10 by the Finance Act, 2002, w.e.f. 1-4-2003 :

                                Provided also that where the institution has been approved by the Khadi and Village Industries Commission and subsequently that Commission is satisfied that—

              (i)   the institution has not applied or accumulated its income in accordance with the provisions contained in the first proviso; or

             (ii)   the activities of the institution are not being carried out in accordance with all or any of the conditions subject to which such association or institution was approved,

                        it may, at any time after giving a reasonable opportunity of showing cause against the proposed withdrawal to the concerned institution, by order, withdraw the approval and forward a copy of the order withdrawing the approval to such institution and to the Assessing Officer.

                                Explanation.—For the purposes of this clause,—

              (i)    “Khadi and Village Industries Commission” means the Khadi and Village Industries Commission established under the Khadi and Village Industries Commission Act, 1956 (61 of 1956);

             (ii)    78“khadi” and “village industries” have the meanings respectively assigned to them in that Act;]

     79[(23BB)    any income of an authority (whether known as the Khadi and Village Industries Board or by any other name) established in a State by or under a State or Provincial Act for the development of khadi or village industries in the State.

                                Explanation.—For the purposes of this clause, 78“khadi” and “village industries” have the meanings respectively assigned to them in the Khadi and Village Industries Commission Act, 1956 (61 of 1956);]

79[(23BBA)    any income of any body or authority (whether or not a body corporate or corporation sole) established, constitut­ed or appointed by or under any Central, State or Provincial Act which provides for the administration of any one or more of the following, that is to say, public religious or charitable trusts or endowments (including maths, temples, gurdwaras, wakfs, churches, synagogues, agiaries or other places of public reli­gious worship) or societies for religious or charitable purposes registered as such under the Societies Registration Act, 1860 (21 of 1860), or any other law for the time being in force:

                                Provided that nothing in this clause shall be construed to exempt from tax the income of any trust, endowment or society referred to therein;]

80[(23BBB)   any income of the European Economic Community derived in India by way of interest, dividends or capital gains from investments made out of its funds under such scheme81 as the Central Government may, by notification in the Official Gazette, specify in this behalf.

                                Explanation.—For the purposes of this clause, “European Economic Community” means the European Economic Community established by the Treaty of Rome of 25th March, 1957;]

82[(23BBC ) any income of the SAARC Fund for Regional Projects set up by Colombo Declaration issued on the 21st day of December, 1991 by the Heads of State or Government of the Member Countries of South Asian Association for Regional Cooperation established on the 8th day of December, 1985 by the Charter of the South Asian Association for Regional Cooperation;]

83[(23BBD)   any income of the Secretariat of the Asian Organisation of the Supreme Audit Institutions registered as “ASOSAI-SECRE­TARIAT” under the Societies Registration Act, 1860 (21 of 1860) for three previous years relevant to the assessment years begin­ning on the 1st day of April, 2001 and ending on the 31st day of March, 2004;

     (23BBE)    any income of the Insurance Regulatory and Development Authority established under sub-section (1) of section 3 of the Insurance Regulatory and Development Authority Act, 1999 (41 of 1999);]

     84[85(23C)    any income received by any person on behalf of—

              (i)    the Prime Minister’s National Relief Fund; or

             (ii)    the Prime Minister’s Fund (Promotion of Folk Art); or

           (iii)    the Prime Minister’s Aid to Students Fund; 86[or]

  87[(iiia)    the National Foundation for Communal Harmony; or]

  88[(iiiab)    any university or other educational institution89 existing89 solely89 for educational purposes and not for purposes of profit, and which is  wholly or substantially financed by the Government; or

     (iiiac)    any hospital or other institution for the reception and treatment of persons suffering from illness or mental defectiveness or for the reception and treatment of persons during convalescence or of persons requiring medical attention or rehabilitation, existing solely for philanthropic purposes and not for purposes of profit, and which is wholly or substantially financed by the Government; or

    (iiiad)    any university or other educational institution90 existing90 solely90 for educational purposes and not for purposes of profit if the aggregate annual receipts of such university or educational institution do not exceed the amount of annual receipts as may be prescribed91;  or

     (iiiae)    any hospital or other institution for the reception and treatment of persons suffering from illness or mental defectiveness or for the reception and treatment of persons during convalescence or of persons requiring medical attention or rehabilitation, existing solely for philanthropic purposes and not for purposes of profit, if the aggregate annual receipts of such hospital or institution do not exceed the amount of annual receipts as may be prescribed91; or]

      92[(iv)    any other fund or institution established for charitable purposes which may be notified93 by the Central Government in the Official Gazette, having regard to the objects of the fund or institution and its importance throughout India or throughout any State or States; or

             (v)    any trust (including any other legal obligation) or institution wholly for public religious purposes or wholly for public religious and charitable purposes, which may be notified94 by the Central Government in the Official Gazette, having regard to the manner in which the affairs of the trust or institution are administered and supervised for ensuring that the income accruing thereto is properly applied for the objects thereof;

      95[(vi)    any university or other educational institution96 existing96 solely96 for educational purposes and not for purposes of profit, other than those mentioned in sub-clause (iiiab) or sub-clause (iiiad) and which may be approved97 by the prescribed authority98; or

        (via)    any hospital or other institution for the reception and treatment of persons suffering from illness or mental defectiveness or for the reception and treatment of persons during convalescence or of persons requiring medical attention or rehabilitation, existing solely for philanthropic purposes and not for purposes of profit, other than those mentioned in sub-clause (iiiac) or sub-clause (iiiae) and which may be approved99 by the prescribed autho-rity99a :]

                                Provided that the fund or trust or institution 1[or any university or other educational institution2 or any hospital or other medical institution] referred to in sub-clause (iv) or sub-clause (v) 1[or sub-clause (vi) or sub-clause (via)] shall make an application in the prescribed form3 and manner  to the prescribed authority4 for the purpose of grant of the exemption, or continuance thereof, under sub-clause (iv) or sub-clause (v) 1[or sub-clause (vi) or sub-clause (via)] :

                                5[Provided further that the Central Government, before notifying the fund or trust or institution, or the prescribed authority, before approving any university or other educational institution or any hospital or other medical institution, under sub-clause (iv) or sub-clause (v) or sub-clause (vi) or sub-clause (via), may call for such documents (including audited annual accounts) or information from the fund or trust or institution or any university or other educational institution or any hospital or other medical institution, as the case may be, as it thinks necessary in order to satisfy itself about the genuineness of the activities of the fund or trust or institution or any university or other educational institution or any hospital or other medical institution, as the case may be, and the Central Government or the prescribed authority, as the case may be, may also make such inquiries as it deems necessary in this behalf :]

                                Provided also that the fund or trust or institution 6[or any university or other educational institution7 or any hospital or other medical institution] referred to in sub-clause (iv) or sub-clause (v) 6[or sub-clause (vi) or sub-clause (via)]—

             (a)    applies its income, or accumulates it for application, wholly and exclusively to the objects for which it is established 8[and in a case where more than twenty-five per cent of its income is accumulated on or after the 1st day of April, 2001, the period of the accumulation of the amount exceeding twenty-five per cent of its income shall in no case exceed five years]; and

                        The following clause (a) shall be substituted for the existing clause (a) in the third proviso to clause (23C) of section 10 by the Finance Act, 2002, w.e.f. 1-4-2003 :

             (a)   applies its income, or accumulates it for application, wholly and exclusively to the objects for which it is established and in a case where more than fifteen per cent of its income is accumulated on or after the 1st day of April, 2002, the period of the accumulation of the amount exceeding fifteen per cent of its income shall in no case exceed five years; and

         9[(b)    does not invest or deposit its funds, other than—

              (i)    any assets held by the fund, trust or institution 10[or any university or other educational institution11 or any hospital or other medical institution] where such assets form part of the corpus of the fund, trust or institution 10[or any university or other educational institution or any hospital or other medical institution] as on the 1st day of June, 1973;

     12[(ia)    any asset, being equity shares of a public company, held by any university or other educational institution or any hospital or other medical institution where such assets form part of the corpus of any university or other educational institution or any hospital or other medical institution as on the 1st day of June, 1998;]

             (ii)    any assets (being debentures issued by, or on behalf of, any company or corporation), acquired by the fund, trust or institution 13[or any university or other educational institution13a or any hospital or other medical institution] before the 1st day of March, 1983;

           (iii)    any accretion to the shares, forming part of the corpus mentioned in sub-clause (i) 14[and sub-clause (ia)], by way of bonus shares allotted to the fund, trust or institution 13[or any university or other educational institution or any hospital or other medical institution] ;

            (iv)    voluntary contributions received and maintained in the form of jewellery, furniture or any other article as the Board may, by notification in the Official Gazette, specify,

                        for any period during the previous year otherwise than in any one or more of the forms or modes specified in sub-section (5) of section 11:]

                                Provided also that the exemption under sub-clause (iv) or sub-clause (v) shall not be denied in relation to any funds invested or deposited before the 1st day of April, 1989, otherwise than in any one or more of the forms or modes specified in sub-section (5) of section 11 if such funds do not continue to remain so invested or deposited after the 30th day of March, 15[1993] :

16[Provided also that the exemption under sub-clause (vi) or sub-clause (via) shall not be denied in relation to any funds invested or deposited before the 1st day of June, 1998, otherwise than in any one or more of the forms or modes specified in sub-section (5) of section 11 if such funds do not continue to remain so invested or deposited after the 30th day of March, 2001 :]

                                17[Provided also that the exemption  under sub-clause (iv) or sub-clause (v) 16[or sub-clause (vi) or sub-clause (via)] shall not be denied in relation to voluntary contribution, other than voluntary contribution in cash or voluntary contribution of the nature referred to in clause (b) of the third proviso to this sub-clause, subject to the condition that such voluntary contribution is not held by the trust or institution 13[or any university or other educational institution or any hospital or other medical institution], otherwise than in any one or more of the forms or modes specified in sub-section (5) of section 11, after the expiry of one year from the end of the previous year in which such asset is acquired or the 31st day of March, 1992, whichever is later:]

                                Provided also that nothing contained in sub-clause (iv) or sub-clause (v) 17a[or sub-clause (vi) or sub-clause (via)] shall apply in relation to any income of the fund or trust or institution 17a[or any university or other educational institution or any hospital or other medical institution], being profits and gains of business, unless the business is incidental to the attainment of its objectives and separate books of account are maintained by it in respect of such business:

                                Provided also that any notification issued by the Central Government under sub-clause (iv) or sub-clause (v) shall, at any one time, have effect for such assessment year or years, not exceeding three assessment years (including an assessment year or years commencing before the date on which such notification is issued) as may be specified in the notification:]

                                18[Provided also that any amount of donation received by the fund or institution in terms of clause (d) of sub-section (2) of section 80G 18a[in respect of which accounts of income and expenditure have not been rendered to the authority prescribed under clause (v) of sub-section (5C) of that section, in the manner specified in that clause, or] which has been utilised for purposes other than providing relief to the victims of earthquake in Gujarat or which remains unutilised in terms of sub-section (5C) of section 80G and not transferred to the Prime Minister’s National Relief Fund on or before the 31st day of March, 18b[2003] shall be deemed to be the income of the previous year and shall accordingly be charged to tax;]

                                19[***]

The following provisos shall be inserted to clause (23C) of section 10 by the Finance Act, 2002, w.e.f. 1-4-2003 :

                                Provided also that where the fund or trust or institution or any university or other educational institution or any hospital or other medical institution referred to in sub-clause (iv) or sub-clause (v) or sub-clause (vi) or sub-clause (via) does not apply its income during the year of receipt and accumulates it, any payment or credit out of such accumulation to any trust or institution registered under section 12AA or to any fund or trust or institution or any university or other educational institution or any hospital or other medical institution referred to in sub-clause (iv) or sub-clause (v) or sub-clause (vi) or sub-clause (via) shall not be treated as application of income to the objects for which such fund or trust or institution or university or educational institution or hospital or other medical institution, as the case may be, is established :

                                Provided also that where the fund or institution referred to in sub-clause (iv) or trust or institution referred to in sub-clause (v) is notified by the Central Government or any university or other educational institution referred to in sub-clause (vi) or any hospital or other medical institution referred to in sub-clause (via), is approved by the prescribed authority and subsequently that Government or the prescribed authority is satisfied that—

              (i)   such fund or institution or trust or any university or other educational institution or any hospital or other medical institution has not,—

           (A)   applied its income in accordance with the provisions contained in clause (a) of the third proviso; or

            (B)   invested or deposited its funds in accordance with the provisions contained in clause (b) of the third proviso; or

             (ii)   the activities of such fund or trust or institution or any university or other educational institution or any hospital or other medical institution,—

           (A)   are not genuine; or

            (B)   are not being carried out in accordance with all or any of the conditions subject to which it was notified or approved,

it may, at any time after giving a reasonable opportunity of showing cause against the proposed action to the concerned fund or institution or trust or any university or other educational institution or any hospital or other medical institution, rescind the notification or, by order, withdraw the approval, as the case may be, and forward a copy of the order rescinding the notification or withdrawing the approval to such fund or institution or trust or any university or other educational institution or any hospital or other medical institution and to the Assessing Officer;

;

       20[(23D)    21[22[22a[subject to the provisions of Chapter XII-E,] any income of—]

              (i)    a Mutual Fund registered under the Securities and Exchange Board of India Act, 1992 (15 of 1992) or regulations made thereunder;

             (ii)    such other Mutual Fund set up by a public sector bank or a public financial institution or authorised by the Reserve Bank of India and subject to such conditions as the Central Government may, by notification23 in the Official Gazette, specify in this behalf.]

                        Explanation.—For the purposes of this clause,—

             (a)    the expression “public sector bank” means the State Bank of India constituted under the State Bank of India Act, 1955 (23 of 1955), a subsidiary bank as defined in the State Bank of India (Subsidiary Banks) Act, 1959 (38 of 1959), a corresponding new Bank constituted under section 3 of the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 (5 of 1970), or under section 3 of the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1980 (40 of 1980);

             (b)    the expression “public financial institution” shall have the meaning assigned to it in section 4A of the Companies Act, 1956 (1 of 1956)24;]

       25[(c)    the expression 26“Securities and Exchange Board of India” shall have the meaning assigned to it in clause (a) of sub-section (1) of section 2 of the Securities and Exchange Board of India Act, 1992 (15 of 1992);]

26a[27[(23E)    any income of such Exchange Risk Administration Fund set up by public financial institutions, either jointly or sepa­rately, as the Central Government may, by notification28 in the Official Gazette, specify in this behalf:

                                Provided that where any amount standing to the credit of the Fund and not charged to income-tax during any previous year is shared, either wholly or in part, with a public financial institution, the whole of the amount so shared shall be deemed to be the income of the previous year in which such amount is so shared and shall accordingly be chargeable to income-tax.

                                Explanation.—For the purposes of this clause, the expression “public financial institution” shall have the meaning assigned to it in section 4A of the Companies Act, 1956 (1 of 1956)29;]]

    30[(23EA)    any income of such Investor Protection Fund set up by recognised stock exchanges in India, either jointly or separately, as the Central Government may, by notification in the Official Gazette, specify in this behalf:

                                Provided that where any amount standing to the credit of the Fund and not charged to income-tax during any previous year is shared, either wholly or in part, with a recognised stock exchange, the whole of the amount so shared shall be deemed to be the income of the previous year in which such amount is so shared and shall accordingly be chargeable to income-tax;]

  30a[(23EB)   any income of the Credit Guarantee Fund Trust for Small Scale Industries, being a trust created by the Government of India and the Small Industries Development Bank of India established under sub-section (1) of section 3 of the Small Industries Development Bank of India Act, 1989 (39 of 1989), for five previous years relevant to the assessment years beginning on the 1st day of April, 2002 and ending on the 31st day of March, 2007;]

       31[(23F)    any income by way of dividends or long-term capital gains of a venture capital fund or a venture capital company from investments made by way of equity shares in a venture capital undertaking :

                                Provided that such venture capital fund or venture capital compa­ny is approved for the purposes of this clause by the prescribed authority32 in accordance with the rules33 made in this behalf and satisfies the prescribed conditions :

                                Provided further that any approval by the prescribed authority shall, at any one time, have effect for such assessment year or years, not exceeding three assessment years, as may be specified in the order of approval :

34[Provided also that nothing contained in this clause shall apply in respect of any investment made after the 31st day of March, 1999.]

                                35[* * *]

                                35[* * *]

                                Explanation.—For the purposes of this clause,—

             (a)    “venture capital fund” means such fund, operating under a trust deed registered under the provisions of the Registration Act, 1908 (16 of 1908), established to raise monies by the trus­tees for investments mainly by way of acquiring equity shares of a venture capital undertaking in accordance with the prescribed guidelines;

             (b)    “venture capital company” means such company as has made investments by way of acquiring equity shares of venture capital undertakings in accordance with the prescribed guide­lines; and

       36[(c)    “venture capital undertaking” means such domestic company whose shares are not listed in a recognised stock exchange in India and which is engaged in the business of generation or generation and distribution of electricity or any other form of power or engaged in the business of providing telecommunication services or in the business of developing, maintaining and operating any infrastructure facility or engaged in the manufacture or production of such articles or things (including computer software) as may be notified37 by the Central Government in this behalf;

             (d)    “infrastructure facility” means a road, highway, bridge, airport, port, rail system, a water supply project, irrigation project, sanitation and sewerage system or any other public facility of a similar nature as may be notified by the Board in this behalf in the Official Gazette and which fulfils the conditions specified in sub-section (4A) of section 80-IA;]

    38[(23FA)    any income by way of dividends, 38a[other than dividends referred to in section 115-O,] or long-term capital gains of a venture capital fund or a venture capital company from invest­ments made by way of equity shares in a venture capital undertak­ing :

                                Provided that such venture capital fund or venture capital compa­ny is approved, for the purposes of this clause, by the Central Government on an application made to it in accordance with the rules39 made in this behalf and which satisfies the prescribed conditions :

                                Provided further that any approval by the Central Government shall, at any one time, have effect for such assessment year or years, not exceeding three assessment years, as may be specified in the order of approval :

40[Provided also that nothing contained in this clause shall apply in respect of any investment made after the 31st day of March, 2000.]

                                Explanation.—For the purposes of this clause,—

             (a)    “venture capital fund” means such fund, operating under a trust deed registered under the provisions of the Registration Act, 1908 (16 of 1908), established to raise monies by the trus­tees for investments mainly by way of acquiring equity shares of a venture capital undertaking in accordance with the prescribed guidelines;

             (b)    “venture capital company” means such company as has made investments by way of acquiring equity shares of venture capital undertakings in accordance with the prescribed guide­lines; and

             (c)    “venture capital undertaking” means such domestic company whose shares are not listed in a recognised stock ex­change in India and which is engaged in the—

              (i)    business of—

            (A)    software;

            (B)    information technology;

            (C)    production of basic drugs in the pharmaceutical sector;

           (D)    bio-technology;

            (E)    agriculture and allied sectors; or

            (F)    such other sectors as may be notified41 by the Central Government in this behalf; or

             (ii)    production or manufacture of any article or substance for which patent has been granted to the National Research Labo­ratory or any other scientific research institution approved by the Department of Science and Technology;]

   42[(23FB)    any income of a venture capital company or venture capital fund set up to raise funds for investment in a venture capital undertaking.

                                Explanation 43[1].—For the purposes of this clause,—

             (a)    “venture capital company” means such company—

              (i)    which has been granted a certificate of registration under the Securities and Exchange Board of India Act, 1992 (15 of 1992), and regulations made thereunder;

             (ii)    which fulfils the conditions as may be specified, with the approval of the Central Government, by the Securities and Exchange Board of India, by notification in the Official Gazette, in this behalf;

             (b)    “venture capital fund” means such fund—

        44[(i)    operating under a trust deed registered under the provisions of the Registration Act, 1908 (16 of 1908) or operat­ing as a venture capital scheme made by the Unit Trust of India established under the Unit Trust of India Act, 1963 (52 of 1963);]

             (ii)    which has been granted a certificate of registration under the Securities and Exchange Board of India Act, 1992 (15 of 1992), and regulations made thereunder;

           (iii)    which fulfils the conditions as may be specified, with the approval of the Central Government, by the Securities and Exchange Board of India, by notification in the Official Gazette, in this behalf; and

             (c)    “venture capital undertaking” means a domestic company—

              (i)    whose shares are not listed in a recognised stock exchange in India;

             (ii)    which is engaged in the business for providing services, production or manufacture of an article or thing but does not include such activities or sectors which are specified, with the approval of the Central Government, by the Securities and Exchange Board of India, by notification45 in the Official Gazette, in this behalf.]

                                46[Explanation 2.—For the removal of doubts, it is hereby declared that the income of a venture capital company or venture capital fund shall continue to be exempt if the shares of the venture capital undertaking, in which the venture capital company or venture capital fund has made the initial investment, are subse­quently listed in a recognised stock exchange in India;]

   47[48(23G)    any income by way of dividends, 48a[other than dividends re­ferred to in section 115-O,] interest or long-term capital gains of an infrastructure capital fund or an infrastructure capital company 49[or a co-operative bank] from investments made on or after the 1st day of June, 1998 by way of shares or long-term finance in 50[any enterprise or undertaking wholly engaged in the business referred to in sub-section (4) of section 80-IA or a housing project referred to in sub-section (10) of section 80-IB] and which has been approved51 by the Central Government on an application made by it in accord­ance with the rules52 made in this behalf and which satisfies the prescribed conditions.

                                53[Explanation 1.]—For the purposes of this clause,—

             (a)    “infrastructure capital company” means such company as has made investments by way of acquiring shares or providing long term finance to an enterprise wholly engaged 54[in the business of—

              (i)    developing; or

             (ii)    maintaining and operating; or

           (iii)    developing, maintaining and operating,

 any infrastructure facility;]

             (b)    “infrastructure capital fund” means such fund operating under a trust deed registered under the provisions of the Regis­tration Act, 1908 (16 of 1908) established to raise monies by the trustees for investment by way of acquiring shares or providing long-term finance to an enterprise wholly engaged 54[in the business of—

              (i)    developing; or

             (ii)    maintaining and operating; or

           (iii)    developing, maintaining and operating,

 any infrastructure facility;]

             (c)    55[***]

             (d)    “long-term finance” shall have the meaning assigned to it in clause (viii) of sub-section (1) of section 36;

       56[(e)    “co-operative bank”57 shall have the meaning assigned to it in clause (dd) of section 2 of the Deposit Insurance and Credit Guarantee Corporation Act, 1961 (47 of 1961);

              (f)    “interest” includes any fee or commission received by a financial institution for giving any guarantee to, or enhancing credit in respect of, an enterprise which has been ap­proved by the Central Government for the purposes of this clause;]

                                58[Explanation 2.—For the removal of doubts, it is hereby declared that any income by way of dividends, interest or long-term capital gains of an infrastructure capital fund or an infrastructure capital company from investments made before the 1st day of June, 1998 by way of shares or long-term finance in any enterprise carrying on the business of developing, maintaining and operating any infrastructure facility shall not be included and the provisions of this clause as it stood immediately before its amendment by the Finance (No. 2) Act, 1998 (21 of 1998) shall apply to such income;]

       59[60(24)    any income chargeable under the heads “Income from house property” and “Income from other sources” of—

             (a)    a registered union within the meaning of the Trade Unions Act, 1926 (16 of 1926), formed primarily for the purpose of regulating the relations between workmen and employers or between workmen and workmen;

             (b)    an association of registered unions referred to in sub-clause (a);]

                 (25)    (i) interest on securities which are held by, or are the property of, any provident fund to which the Provident Funds Act, 1925 (19 of 1925), applies, and any capital gains of the fund arising from the sale, exchange or transfer of such securities;

                                (ii) any income received by the trustees on behalf of a recognised provident fund;

                                (iii) any income received by the trustees on behalf of an approved superannuation fund;

                                61[(iv) any income received by the trustees on behalf of an approved gratuity fund;]

                                62[(v) any income received—

             (a)    by the Board of Trustees constituted under the Coal Mines Provident Funds and Miscellaneous Provisions Act, 1948 (46 of 1948), on behalf of the Deposit-linked Insurance Fund estab­lished under section 3G of that Act; or

             (b)    by the Board of Trustees constituted under the Employ­ees’ Provident Funds and Miscellaneous Provisions Act, 1952 (19 of 1952), on behalf of the Deposit-linked Insurance Fund estab­lished under section 6C of that Act;]

            63[(25A)    any income of the Employees’ State Insurance Fund set up under the provisions of the Employees’ State Insurance Act, 1948 (34 of 1948);]

           64[(26)    65in the case of a member of a 66Scheduled Tribe as defined in clause (25) of article 366 of the Constitution, resid­ing in any area specified in Part I or Part II of the Table appended to paragraph 20 of the Sixth Schedule to the Constitu­tion or in the 67[States of Arunachal Pradesh, Manipur, Mizoram, Nagaland and Tripura] or in the areas covered by notification No. TAD/R/35/50/109, dated the 23rd February, 1951, issued by the Governor of Assam under the proviso to sub-paragraph (3) of the said paragraph 20 [as it stood immediately before the commence­ment of the North-Eastern Areas (Reorganisation) Act, 1971 (81 of 1971)] 68[or in the Ladakh region of the State of Jammu and Kashmir], any income which accrues or arises to him,—

             (a)    from any source in the areas 69[or States aforesaid], or

             (b)    by way of dividend or interest on securities;]

            70[(26A)    any income accruing or arising to any person 71[* * *] from any source in the district of Ladakh or outside India in any previous year relevant to any assessment year commencing before the 1st day of April, 72[1989], where such person is resident in the said district in that previous year :

                                Provided that this clause shall not apply in the case of any such person unless he was resident in that district in the previous year relevant to the assessment year commencing on the 1st day of April, 1962.

                                73[Explanation 1].—For the purposes of this clause, a person shall be deemed to be resident in the district of Ladakh if he fulfils the requirements of sub-section (1)* or sub-section (2) or sub-section (3) or sub-section (4) of section 6, as the case may be, subject to the modifications that—

              (i)    references in those sub-sections to India shall be construed as references to the said district; and

             (ii)    in clause (i) of sub-section (3), reference to Indian company shall be construed as reference to a company formed and registered under any law for the time being in force in the State of Jammu and Kashmir and having its registered office in that district in that year.]

                                                74[Explanation 2.—In this clause, references to the district of Ladakh shall be construed as references to the areas comprised in the said district on the 30th day of June, 1979;]

               (26AA)    75[* * *]

76[(26B) any income of a corporation established by a Central, State or Provincial Act or of any other body, institution or association (being a body, institution or association wholly financed by Government) where such corporation or other body or institution or association has been established or formed for promoting the interests of the 77[members of the Scheduled Castes or the Scheduled Tribes or backward classes or of any two or all of them].

                                78[Explanation.—For the purposes of this clause,—

             (a)    79“Scheduled Castes” and 80“Scheduled Tribes” shall have the meanings respectively assigned to them in clauses (24) and (25) of article 366 of the Constitution;

             (b)    “backward classes” means such classes of citizens, other than the Scheduled Castes and the Scheduled Tribes, as may be notified—

              (i)    by the Central Government; or

             (ii)    by any State Government,

                        as the case may be, from time to time;]

81[(26BB) any income of a corporation established by the Central Government or any State Government for promoting the interests of the members of a minority community.

                                Explanation.—For the purposes of this clause, “minority communi­ty” means a community notified82 as such by the Central Govern­ment in the Official Gazette in this behalf;]

83[(27) any income of a co-operative society formed for promoting the interests of the members of either the Scheduled Castes or Scheduled Tribes or both referred to in clause (26B) :

                                Provided that the membership of the co-operative society consists of only other co-operative societies formed for similar purposes and the finances of the society are provided by the Government and such other societies;]

                 (28)    84[* * *]

84a[85[(29) 86in the case of an authority87 constituted under any law for the time being in force for the marketing of commodities87, any income derived from the letting of godowns or warehouses for storage, processing or facilitating the marketing of commodities;]]

        88[(29A)    any income accruing or arising to—

             (a)    the Coffee Board constituted under section 4 of the Coffee Act, 1942 (7 of 1942) in any previous year relevant to any assessment year commencing on or after the 1st day of April, 1962 or the previous year in which such Board was constituted, whichever is later;

             (b)    the Rubber Board constituted under sub-section (1) of section 4 of the Rubber Board Act, 1947 (24 of 1947) in any previous year relevant to any assessment year commencing on or after the 1st day of April, 1962 or the previous year in which such Board was constituted, whichever is later;

             (c)    the Tea Board established under section 4 of the Tea Act, 1953 (29 of 1953) in any previous year relevant to any assessment year commencing on or after the 1st day of April, 1962 or the previous year in which such Board was constituted, whichever is later;

             (d)    the Tobacco Board constituted under the Tobacco Board Act, 1975 (4 of 1975) in any previous year relevant to any assessment year commencing on or after the 1st day of April, 1975 or the previous year in which such Board was constituted, whichever is later;

             (e)    the Marine Products Export Development Authority estab­lished under section 4 of the Marine Products Export Development Authority Act, 1972 (13 of 1972) in any previous year relevant to any assess­ment year commencing on or after the 1st day of April, 1972 or the previous year in which such Authority was constituted, which­ever is later;

              (f)    the Agricultural and Processed Food Products Export Development Authority established under section 4 of the Agricul­tural and Processed Food Products Export Development Act, 1985 (2 of 1986) in any previous year relevant to any assessment year commencing on or after the 1st day of April, 1985 or the previous year in which such Authority was constituted, whichever is later;

             (g)    the Spices Board constituted under sub-section (1) of section 3 of the Spices Board Act, 1986 (10 of 1986) in any previous year relevant to any assessment year commencing on or after the 1st day of April, 1986 or the previous year in which such Board was constituted, whichever is later;]

89[(30) 90in the case of an assessee who carries on the business of growing and manufacturing tea in India, the amount of any subsidy received from or through the Tea Board under any such scheme91 for replantation or replacement of tea bushes 92[or for rejuvenation or consolidation of areas used for cultivation of tea] as the Central Government may, by notification in the Offi­cial Gazette, specify:

                                Provided that the assessee furnishes to the 93[Assessing] Officer, along with his return of income for the assessment year concerned or within such further time as the 93[Assessing] Offi­cer may allow, a certificate from the Tea Board as to the amount of such subsidy paid to the assessee during the previous year.

                                Explanation.—In this clause, “Tea Board” means the Tea Board established under section 4 of the Tea Act, 1953 (29 of 1953);]

94[(31) in the case of an assessee who carries on the business of growing and manufacturing rubber, coffee, cardamom or such other commodity in India, as the Central Government may, by notifica­tion in the Official Gazette, specify in this behalf, the amount of any subsidy received from or through the concerned Board under any such scheme for replantation or replacement of rubber plants, coffee plants, cardamom plants or plants for the growing of such other commodity or for rejuvenation or consolidation of areas used for cultivation of rubber, coffee, cardamom or such other commodity as the Central Government may, by notification in the Official Gazette, specify:

                                Provided that the assessee furnishes to the Assessing Officer, along with his return of income for the assessment year concerned or within such further time as the Assessing Officer may allow, a certificate from the concerned Board, as to the amount of such subsidy paid to the assessee during the previous year.

                                Explanation.—In this clause, “concerned Board” means,—

              (i)    in relation to rubber, the Rubber Board constituted under section 4 of the Rubber Act, 1947 (24 of 1947),

             (ii)    in relation to coffee, the Coffee Board constituted under section 4 of the Coffee Act, 1942 (7 of 1942),

           (iii)    in relation to cardamom, the Spices Board consti­tuted under section 3 of the Spices Board Act, 1986 (10 of 1986),

            (iv)    in relation to any other commodity specified under this clause, any Board or other authority established under any law for the time being in force which the Central Government may, by notification in the Official Gazette, specify in this behalf;]

                 95[(32)   in the case of an assessee referred to in sub-section (1A) of section 64, any income includible in his total income under that sub-section, to the extent such income does not exceed one thousand five hundred rupees in respect of each minor child whose income is so includible;]

    95a[96[(33)    any income by way of—

              (i)    dividends referred to in section 115-O; or

             (ii)    income received in respect of units from the Unit Trust of India established under the Unit Trust of India Act, 1963 (52 of 1963); or

            (iii)    income received in respect of the units of a mutual fund specified under clause (23D) :]

                                97[Provided that this clause shall not apply to any income arising from transfer of units of the Unit Trust of India or of a mutual fund, as the case may be.]]