Foreign Contribution (Regulation) Amendment Rules, 2022

 

[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:-

Rule - 1. Short title and commencement.

(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.

Rule - 2.

In the Foreign Contribution (Regulation) Rules, 2011 (hereinafter referred to as the said rules), in rule 6, -

(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;

Rule - 3.

In the said rules, in rule 9,

(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;

Rule - 4.

In the said rules, in rule 13, clause (b) shall be omitted.

Rule - 5.

In the said rules, in rule 17A, for the words "fifteen days", the words "forty five days" shall be substituted;

Rule - 6.

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.