[01st
July 2022] In exercise of the
powers conferred by section 48 of the Foreign Contribution (Regulation) Act,
2010 (42 of 2010), the Central Government hereby makes the following rules
further to amend the Foreign Contribution (Regulation) Rules, 2011, namely:- (1)
These rules may be called
the Foreign Contribution (Regulation) Amendment Rules, 2022. (2)
They shall come into force
on the date of their publication in the Official Gazette. (i)
for the words "one lakh
rupees", the words "ten lakh rupees" shall be substituted; (ii)
for the words "thirty
days", the words "three months" shall be substituted; (i)
in sub-rule (1), in clause
(e), for the words "fifteen days", the words "forty five
days" shall be substituted; (ii)
in sub-rule (2), in clause
(e), for the words "fifteen days", the words "forty five
days" shall be substituted;Foreign
Contribution (Regulation) Amendment Rules, 2022
In the Foreign Contribution (Regulation) Rules, 2011 (hereinafter referred to
as the said rules), in rule 6, -
In the said rules, in rule 9,
In the said rules, in rule 13, clause (b) shall be omitted.
In the said rules, in rule 17A, for the words "fifteen days", the
words "forty five days" shall be substituted;
In the said rules, in rule 20, for the words "on a plain paper", the
words "in such form and manner, including in electronic form as may be
specified by the Central Government" shall be substituted.