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Central Government notifies Tamilnadu Construction Workers Welfare Board- (Ministry of Finance ) (28 Apr 2022)

MANU/CBDT/0049/2022

Direct Taxation

In exercise of the powers conferred by clause (46) of section 10 of the Income-tax Act, 1961 (43 of 1961), the Central Government hereby notifies for the purposes of the said clause, Tamilnadu Construction Workers Welfare Board (PAN AAATT9440P), a Board constituted by the state Government of Tamil Nadu, in respect of the following specified income arising to that Board, namely:-

(a) Contribution to Fund for benefit of manual workers in the employment in construction or maintenance of dams, bridges, etc.;

(b) Fee collection; and

(c) Interest earned on (a) and (b) above.

2. This notification shall be effective subject to the conditions that Tamilnadu Construction Workers Welfare Board,-

(a) shall not engage in any commercial activity;

(b) activities and the nature of the specified income shall remain unchanged throughout the financial years; and

(c) shall file return of income in accordance with the provision of clause (g) of sub-section (4C) of section 139 of the Income-tax Act, 1961.

3. This notification shall be deemed to have been applied for the financial year 2020-2021 (for period from 01-06-2020 to 31-03-2021) and for the financial year 2021-2022 and shall be applicable with respect to the financial years 2022-2023, 2023-2024 and 2024-2025.

Tags : GOVERNMENT   NOTIFICATION   WELFARE BOARD - 28.04.2022  

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