Follow @SCJudgments
Login :
Advocate
|
Client
Foreign Contribution (Regulation) Act, 2010
Contents
Sections
Particulars
Preamble
Chapter I
Preliminary
1
Short title, extent, application and commencement
2
Definitions
Chapter II
Regulation of Foreign Contribution and Foreign Hospitality
3
Prohibition to accept foreign contribution
4
Persons to whom section 3 shall not apply
5
Procedure to notify an organisation of a political nature
6
Restriction on acceptance of foreign hospitality
7
Prohibition to transfer foreign contribution to other person
8
Restriction to utilise foreign contribution for administrative purpose
9
Power of Central Government to prohibit receipt of foreign contribution, etc., in certain cases
10
Power to prohibit payment of currency received in contravention of the Act
Chapter III
Registration
11
Registration of certain persons with Central Government
12
Grant of certificate of registration
13
Suspension of certificate
14
Cancellation of certificate
15
Management of foreign contribution of person whose certificate has been cancelled
16
Renewal of certificate
Chapter IV
Accounts, Intimation, Audit and Disposal of Assets, Etc.
17
Foreign contribution through scheduled bank
18
Intimation
19
Maintenance of accounts
20
Audit of accounts
21
Intimation by candidate for election
22
Disposal of assets created out of foreign contribution
Chapter V
Inspection, Search and Seizure
23
Inspection of accounts or records
24
Seizure of accounts or records
25
Seizure of article or currency or security received in contravention of the Act
26
Disposal of seized article or currency or security
27
Seizure to be made in accordance with Act 2 of 1974
Chapter VI
Adjudication
28
Confiscation of article or currency or security obtained in contravention of the Act
29
Adjudication of confiscation
30
Procedure for confiscation
Chapter VII
Appeal and Revision
31
Appeal
32
Revision of orders by Central Government
Chapter VIII
Offences and Penalties
33
Making of false statement, declaration or delivering false accounts
34
Penalty for article or currency or security obtained in contravention of section 10
35
Punishment for contravention of any provision of the Act
36
Power to impose additional fine where article or currency or security is not available for confiscation
37
Penalty for offences where no separate punishment has been provided
38
Prohibition of acceptance of foreign contribution
39
Offences by companies
40
Bar on prosecution of offences under the Act
41
Composition of certain offences
Chapter IX
Miscellaneous
42
Power to call for information or document
43
Investigation into cases under the Act
44
Returns by prescribed authority to Central Government
45
Protection of action taken in good faith
46
Power of Central Government to give directions
47
Delegation of powers
48
Power to make rules
49
Orders and rules to be laid before Parliament
50
Power to exempt in certain cases
51
Act not to apply to certain Government transactions
52
Application of other laws not barred
53
Power to remove difficulties
54
Repeal and saving
Back
Client Area
|
Advocate Area
|
Blogs
|
About Us
|
User Agreement
|
Privacy Policy
|
Advertise
|
Media Coverage
|
Contact Us
|
Site Map
Powered by Neosys Inc
Information provided on advocatekhoj.com is solely available at your request for informational purposes only and should not be interpreted as soliciting or advertisement