NGOs in India received a mammoth Rs.20K Crore Foreign Funding in 2018-2019

The Registration and Prior permission under The Foreign Contribution Regulation Act, 2010 is granted to associations/NGOs for 5 types of programmes i.e religious, social, economic, educational or cultural, as mandated under section 11 of the Act. The associations granted registration or prior permission have to mandatorily submit online the receipt and utilization of Foreign Contribution received by them.

The details of utilization of Foreign Contribution received and the purpose for which the Foreign Contribution is utilized are available online in the Annual Returns of the respective Association on the FCRA Portal www.fcraonline.nic.in. 

A monitoring unit of FCRA Wing monitors the receipt and utilization of foreign contribution. Methods of monitoring include, inter-alia, scrutiny of Annual Returns, inputs from field agencies, on the spot audit and inspection of the accounts of FCRA Associations etc. Further in the new system of FCRA monitoring all annual returns are to be filed electronically. The Bank accounts of the FCRA registered associations have also been linked to the Public Financial Management System (PFMS) for better monitoring of flow of funds.

The Minister of State for Home Affairs, Shri Nityanand Rai said this in a written reply to question in the Lok Sabha on Tuesday. 

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