Language
    

List of the Subjects:

The following matter relating to Gazetted Officers of the Income-tax Department:

1 Pay – Next Below Rule. 19
2 Special Pay.
3 Resignation – death in service.
4 Holding of DPC for grant of Senior Scale of ACITs, ITOs and Selection Grade to DCITs.
5 Seniority.
6 Recruitment Rules.
7 Training of Officers abroad.
8 Departmental Examination.
9 Posting and Transfers.
10 Confirmation.
12 Associations and Unions.
13 Deputation to ex-cadre posts in India.
14 D.P.C.s
15 Deputation/assignments abroad.
16 Recruitment.
17 Promotion to the grades of Dy. Commissioner of Income-tax C.I.T., C.C.I.T./D.G.I.T.
18 Promotion to the grade of Assistant Commissioner of Income-tax.
19 Parliament Questions pertaining to the subjects dealt with in the Section.

2. Ad. VI (A) Section

List of Subjects:

Following matters relating to the Gazetted Officers of Income-tax Department :

1 Pension
2 CCS (Conduct) Rules, 1964.
3 Medical Attendance Rules.
4 House Building Advance, Car Advance, G.P.F. Advance, part and final withdrawal.
5 Leave Matters.
6 Permission to Non-entitled officers to travel by air.
7 T.A./Leave travel concession.
8 Change of Home Town.
9 Change of Name/Change of Date of Birth.
10 Fees/Honorarium.
11 HRA/CCA.
12 Voluntary retirement of Officers.
13 Permission for setting up of chamber practice and commercial employment after retirement.
14 Parliament Questions on the above items of work.
15 Reports & Returns.
16 Extension and Re-employment.
17 Appointment of group ‘A’ and ‘B’ posts in the computer cadre such as Computer Manager, system Analyst, Programmer.
18 Framing of Recruitment Rules of the gazetted staff in the Computer cadre and Sr. PAs in attached and subordinate offices under CBDT.
19 Appeal/Memoranda from ITO Group ’B’against the adverse remarks recorded in their ACRs.
20 Miscellaneous.

3. Ad. VII Section

List of Subjects :

1 Creation of posts (all cadres Group A,B,C & D) in the attached and subordinate offices under CBDT.
2 Continuance of temporary posts, conversion of temporary posts into permanent ones and transfer of posts from one organisation to another under the CBDT.
3 Creation/bifurcation of Income-tax Charges.
4 All matters relating to work studies in the attached and subordinate offices under the CBDT.
5 All matters relating to contingent paid staff and their regularisation in the Income-tax Dept.
6 Administrative problems and policies relating to staff of CCA, CBDT and in ZAO.
7 Setting up of Committee/Commissions relating to Direct Taxes – Processing of recommendations of Committees/Commissions.
8 All general organisational administrative matters relating to Attached and Subordinate offices under the CBDT.
9 All matters relating to Direct Recruitment/Promotions to the various non-gazetted posts in the Attached and Subordinate Offices.
10 Framing of recruitment rules relating to non-gazetted staff, their review and amendments.
11 Representations against supersessions in promotion to non-gazetted posts.
12 Non or delayed confirmation/promotion - Representation regarding.
13 All matters relating to reservation for SC/ST in services in the attached and subordinate offices under the CBDT.
14 All matters relating to seniority of Group C and D Staff.
15 Processing of proposals for de-reservation of posts and preparation of various statistical returns relating to reservation.
16 Processing proposals for purchase and replacement of vehicle for the attached and subordinate offices.
17 Matters relating to the meetings of Departmental Council of the Ministry of Finance – Processing of.
18 Appointment on compassionate grounds of dependents of deceased Govt. servants – Processing of proposals.
19 Representations against adverse remarks in confidential reports – Review and revision of CR forms.
20 Withdrawal of resignation and reinstatement in service.
21 Transfer of non-gazetted staff – intercharge and also within the charge – Consideration of representations and framing of policies.
22 Matters relating to granting financial assistance to Canteens and Recreation Clubs.
23 CCS (Conduct) Rules – administration of.
24 Processing of representations from Unions/Associations of Income-tax employees in service matters concerning Ad.VII Section – Preparation of monthly reports to the Board regarding important matters.
25 Compilation of various statements/returns regarding reservation for SC/STs in offices under CBDT.
26 Preparation of various reports and returns relating to staffing strength, recruitment on non-Indians as sportsmen etc.
27 Reservation/absorption etc. for physically handicapped persons and ex-servicemen.
28 All correspondence etc with SSC regarding recruitment of Group C staff in the attached and subordinate offices under CBDT.

4. AD. VIII (DT) Section

List of Subject :

1 Drawing up of Construction Programme for the Income-tax Department on all India basis.
2 Implementation of the Construction Programme.
3 Examination of individual proposals received from Commissioners of Income-tax regarding construction of buildings involving : -
(a) Drawing up of schedule of accommodation.
(b) Scrutiny of plans and estimates.
(c) Securing approval of Expenditure Finance committee where necessary: &
(d) Issue of administrative approval and expenditure sanction.
4 Scrutiny of proposals regarding acquisition of land for construction of departmental buildings involving:
(a) Detailed examination of requirements for office and residential
accommodation based on staff strength etc. and
(b) Issue of administrative approval and expenditure sanction.
5 Examination of proposals regarding purchase of buildings.
6 Examination of proposals regarding repairs of departmental buildings and minor works.
7 Finalisation of budget proposals in respect of constructions of departmental buildings, acquisition of land and purchase of building.
8 Examination of proposals regarding hiring of office/office-cum-residence accommodation and godown accommodation in respect of the attached and subordinate offices.
9 Provision of subsidised accommodation to the staff.
10 Court cases relating to the matters concerning the section.
11 Cases regarding requisitioning of buildings and requisitioned properties.
12 Framing and interpretation of rules regarding allotment of residential accommodation in the Department pool of the I.T. Department.
13 Disposal of surplus lands and buildings.
14 All miscellaneous matters in respect of departmental building, office and residential.
15 Parliament Questions in regard to the above subject.
16 Representations from various staff associations of Income-tax Department.
17 Representations and complaints regarding location of offices in particular buildings.
 

5. Ad.IX Section

List of Subjects :

1 Advances – G.P.F. Advance, House Building Advance, Flood Advance etc.
2 Leave, Holidays and leave salary, etc.
3 Condonation of break in service.
4 Fixation of pay, annual increments, advance increments, crossing of efficiency bar, special pay etc.
5 Matter regarding Allowances (HRA, CCA, DA, LTC, Project Allowance, Children Education Allowance, Washing Allowance, Conveyance Allowance etc.).
6 Fixation of pay of re-employed pensioners and ex-combatant clerks.
7 Waiving of recovery of over payments.
8 Associations and Unions (recognition and other matters).
9 Pensions and gratuity etc. – matter regarding.
10 Re-employment and extension in service.
11 Counting of previous miliary and civl service for pension, leave etc.
12 Arrear claims of pay, allowances etc.
13 Medical charges – Re-imbursement and investigation of arrears claim etc.
14 Contingent expenditure (telephone, furniture, stationery, typewriters and books and publications etc.).
15 Compassionate Grant – Award from Compassionate Fund of India.
16 Departmental Examinations – matter regarding.
17 Grant of honorarium.
18 Watching the progress of the use of Hindi in the I.T.
19 Departmental council of the Ministry of Finance – Quarterly meetings – follow up action – Committee meetings of the Departmental Council.
20 Suggestion Scheme – matter regarding.
21 Air-conditioners.
22 Uniforms.
23 Economy instructions.
24 Delegation of Financial Power Rules.
25 Computerisation.
26 Budget Estimates.
27 Imprest (Permanent Advance).
28 Central Govt. Employees Insurance Scheme/Linked Insurance Scheme.
29 Miscellaneous references.
30 Parliament Questions pertaining to the above subjects.
31 Reference from MPs/Ministers pertaining to above subjects.

Section Officer Tel : 3362521 I.Com : 247 (BMB)
Under Secretary Tel : 3363049 I.Com : 231 (BMB)
Deputy Secretary Tel : 3360670 I.Com : 206
Joint Secretary Tel : 3014257 I.Com : 248
Member (Pers.) Tel : 3012791 I.Com : 388
Chairman Tel : 3012648 I.Com : 255

6. Vigilance & Litigation Section

List of Subjects:

1 Vigilance and disciplinary proceedings in respect of Gazetted and Non-Gazetted staff of the Income-tax
2 Department.
3 Disciplinary proceedings, Appeals and petitions in disciplinary case of Gazetted and Non-Gazetted employees of the Income Tax Department addressed to the CBDT or to the President.
4

Premature retirement of officers.
5

Consideration and disposal of representations against premature retirement.
6 Complaints in respect of Gazetted and Non-Gazetted employees.
7 Coordination of work with Chief Vigilance office (Central Board of Direct Taxes) namely Director of Income-tax (Vigilance).
8 Grant of vigilance clearance to various retiring officers as well as on other matters if so required.
9 Action on Secret notes in Annual Confidential Reports of Group ‘A’ officers of Income Tax Deptt.
10 Processing of any suggestion of vigilance matters from the field formation or otherwise.
11 Suits/Court cases and legal matters in various benches of the Central Administrative Tribunal and Supreme Court of India regarding service matters.
12 To attend to matters coming in the Courts/Central Administrative Tribunal and assisting/briefing Government Counsel/Central Agency.
13 Engagement of Special Counsels/Standing Counsels/Additional Standing Counsels/Senior Standing Counsels in various services litigation matters.
14 Consultation with Ministry of Law or Central Agency Section in respect of service matters.
15 Take remedial action on account of any change in the Central Civil Service (Classification, Control & Appeal) Rules and/or Central Civil Services (Conduct) Rules.
16 References from the Members of Parliament/VIPs/Ministers and Parliament Questions pertaining to the above subject.
17 Redressal of pensioners’ grievances.
18 Monitoring of Reports and Returns.
19 Consideration and disposal of representation/appeals against penalty imposed under Central Civil Services (Classification, Control & Appeal) Rules.

 

7. IT (A-I) Section

List of Subjects :

All matters relating to subjects dealt with in the following Chapters of I.T. Act, 1961.

1 Chapter I i.e. Extent and scope of the Act, Determination of previous year, Definitions, Declarations of Companies – excluding section 2(17) (iv)and 2(3).
2 Chapter II i.e. Basis of charge excluding section 5(2) and 9.
3 Chapter III i.e. Income which do not form part of total income and other exemptions under section 10, 11, 12 & 13 (Excluding section 10(4), 10(4A), 10(6), 10(7), 10(8), 10(9), 10(15) (iv).
4 Chapter IV i.e. Computation of total income-following parts of Chapter IV :
a. Salaries
b. Interest on securities excluding section 21.
c. Income from property excluding section 25.
d. Income from other sources excluding section 50(a) & (ii).
5 Chapter V i.e. Income of other persons included in assessee’s total income.
6 Chapter VI-A i.e. Deductions to be made in computing total income (excluding sections 80F, 80(M)(i)(a), 80MM, 80N, 80-O, 80-R, 80RRA).
7 Chapter VII i.e. Income forming part of total income on which no income tax is payable.
8 Chapter VIII i.e. Reliefs and Rebates.
9 Chapter X Special provision relating to avoidance of tax (excluding section 92 & 93).
10 Chapter XII i.e. Determination of Tax in certain special cases.
11 Chapter XII B with regard to special provisions relating to certain companies.
12 Chapter XII C with regard to special provisions relating to retailed trade.
13 Work connected with interpretation and implementation of the provisions of the various Tax Credit Certificates Schemes under Chapter XXI-B of the Income Tax Act.
14 Jurisdiction under section 120 and 124.
15 Transfer to cases under section 127.
16 Opening of new Income-tax Offices.
17 Interest Tax Act.
18 Complaints, Representations and Parliament Questions relating to above.
19 Hotel Receipt Tax Act, 1980.

Section Officer Tel : 3793070 I.Com : 282
Under Secretary Tel : 3793070 I.Com : 258
Director IT (A-I) Tel : 3015107 I.Com : 213
Member(IT) Tel: 3016683 I.Com : 242

8. IT (AII) Section

List of Subjects :

All problems having bearing on subjects dealt within the following Chapter of the Income Tax Act, 1961.

1 Chapter IV – Parts D and E only viz. Profits and gains of business of Profession and Capital Gains.
2 Chapter VI – viz. Aggregation of income and set of any carry forward loss.
3 All schedules to the Income-tax Act, 1961 except Schedule II & III.
4 B.P.T.
5 ITVC and ITCC under Pilot Scheme.
6 Concessions to migrants from Pakistan, Burma, Ceylon and East African countries.
7 All matter relating to former Indian States.
8 Section 138 of Chapter XIII-C.
9 Chapter XIV Sections from 139 to 146 – All matters relating thereto.
10 Section 153 Viz. Time limit for completion of assessment.
11 Section 154 to 158 - All matters relating thereto.
12 Chapter XVI viz. Special provisions applicable to firms.
13 Registration of firms etc. except Section 182 (3).
14 Chapter XV viz. Liability of Special cases except Parts H,I &J.
15 Chapter XXB – Sections 269 T and 269 TT of I.T. Act, 1961.
16 Chapter XVIII viz. Relief regarding tax on dividend in certain cases.
17 Chapter XIX viz. Refund of Income-tax.
18 Black listing of firms.
19 Interpretation and classification relating to –
a. Companies (Profits) Surtax Act, 1964.
b. Super Profits Tax Act, 1963 : and
c. Compulsory Deposit (IT Payers) Act, 1974.
20 Orders u/s119 of the Income-tax Act, 1961relating to the above subjects.
21 Approvals in respect of corporations under section 36(1) (viii) of the Income-tax Act.
22 Approvals in respect of banks under section 36(1) (viiia) of the Income-tax Act, 1961.
23 All complaints/representations, Parliament Questions, PAC work, Consultative and Advisory Committee work.
24 Approval u/s 35(i)(ii)(iii) relating to above subjects of the Income-tax Act.
25 All reports and returns from DIT(RSP&PR) and commissioners regarding number of assessees.

9. I.T. (Judicial) Section

Lists of Subjects :

1 All problems having bearing on subjects dealt with in Chapter XX of IT Act, 1961, i.e. Appeals and Revisions, Revisions u/s 263/264 of I.T. Act,1961 and Section 33-A,33-B of I.T. Act, 1922.
2 Chapter XXIII Miscellaneous (Income-tax Practitioners etc.) except items specifically allotted to other sections.
3 Income-tax Appeals to Supreme Court by way of S.L.P. and leave granted by High Court. [SAFEMFOPA SLP cases are to dealt by the Deputy Secretary (Competent Authority Cell), Deptt. Of Revenue.].
4 Chapter XIVA – Special provisions for avoiding repititive appeals.
5 Writ Petitions relating to I.T. matters.
6 All suit matters relating to Income-tax.
7 Jurisdiction and control over the work of CIT(A)/DCCA, distribution of their work, transfer of appeals etc.
8 Engagements of special counsels, also engagement of Standing Counsels, Addl. Standing Counsels, Sr. Standing Counsels & Special Prosecuting Counsels.
9 Statistics regarding :
a. Pendency of appeals etc. with High Courts/Supreme Court.
b. Institution, disposal and pendencey of appeals, before Deputy
Commissioners (Appeals).
c. Institution, disposal and pendency of appeals, reference/cross-objections with Income Tax Appellate Tribunal.
10 Orders u/s 119 of the Income-tax Act, 1961 relating to the above subjects.
11 All complaints/representations, Parliament Questions. PAC work, Consultative and Advisory Committee work relating to the above.
12 To attend to matters coming in the courts and assisting/briefing Govt. Counsel/Central Agency.
13 Taking remedial action either by issue of administrative instructions or by amendment of law on decisions of the courts in the light of the advice give/view expressed by the Ministry of Law.
14 Reviewing and monitoring the impact of new provisions of law granting reliefs and their implementation/administration by the field officers for the purpose of plugging any loopholes pointed out by the field formations.
15 Identification of loopholes noticed under the existing provisions of law and suggesting remedial action.
16 Note : The actual work relating to the processing of appropriate legislation regarding items 12,13 and 14 above will be the responsibility of TPL Section to whom the matter should be referred after examination.

Section Officer Tel : 3016364 I.Com : 395
Under Secretary(J-I) Tel : 3016364 I.Com : 278
Under Secretary(J-II) Tel : 3016364 I.Com : 388
Member (WT&J) Tel : 3012791 I.Com : 388

10. I.T. (Budget) Section

List of Subjects :

1 Receipt, Analysis and Dissemination of all Statistics relating to Corporation Tax, Income Tax and Interest Tax only in respect of Budget Targets and Collection of Demands (Arrear and Current both).
2 Estimation and allocation of Budget Targets.
3 Periodical Review of Budget collection and measures to be taken for augmenting it.
4 All matters connected with Chapter XVII (except section 195) and Chapter XVII D including its implementation, interpretation by way of issue of circulars, instructions etc. and processing of suggestions in this regard under Chapter XVII, Section 230 under Chapter XVII to be dealt with by I.T. (Budget0.
5 Receipt and analysis of TDS data in details and monitoring it for increasing the collection under this head.
6 Evolving system for monitoring and control of collection by way of Advance Payment of Tax.
7 Measures to be taken for collection of Current and Arrear Demands.
8 Problems relating to scaling down and write of Arrear Demand.
9 Delegation of powers of write off to ITOs, ACTS, DCITs, Chief Commissioners/Directors General.
10 Monitoring of Annual Action Plan for TROs.
11 Observance of Arrear Clearance Fortnights.
12 Recovery Certificates received from Pakistan Authorities or sent to Pakistan Authorities.
13 Work including references from Chief Controller of Accounts relating to acceptance of Direct Taxes by public sector banks.
14 Opening of new Heads of Accounts under Revenue Receipts.
15 Section 289 of Chapter XXIII of Income-tax Act.
16 Orders u/s119 of the Income-tax Act, 1961 relating to the above subjects.
17 All Complaints/representations, parliament Questions, PAC work, Consultative and Advisory Committee work relating to the above.
18 Grant of Rewards for outstanding performance in collection of Taxes.

Section Officer Tel : 3011975 I.Com : 210
Under Secretary Tel : 3013476 I.Com : 235
D S/Director Tel : 3016641 I.Com : 761
Member (R&A) Tel : 3015831 I.Com : 234

11. Income Tax Coordination Section (ITCC)

List of Subjects :

1 Coordination and compilation of various weekly, fortnightly, monthly and quarterly reports i.e. P.M.’s references, MP/VIP references, 20-Point Programmes, Significant Events, Key Items of Action Plan, Parliamentary Assurances etc.
2 Coordination and compilation of Annual Reports of Ministry of Finance (CBDT Part).
3 Board’s meeting – Organisation and follow up action.
4 Chief Commissioners’ Conference – Organisation and follow up action.
5 Commissioners’ Conference – Organisation and follow up action.
6 Work connected with constitution and meetings of the Central Direct Taxes Advisory committee and the Regional Direct Taxes Advisory Committee.
7 Work connected with the meeting of Parliamentary Consultative Committee.
8 All complaints/representations, Parliament Questions, PAC work, Consultative and Advisory Committee work relating to the above.
9 Monitoring of recovery of arrear in big arrears cases.
10 Chapter XVIID of the Income-tax Act excluding work assigned to IT(B) Section.
11 Section 281, 281 B of Chapter XXIII of the I.T. Act, 1961.
12 The Second and Third Schedules to I.T. Act, 1961 i.e. procedure for recovery of tax and procedure for distraint by the Income-tax Officer.
13 Order u/s 119 of the Income-tax Act, 1961 relating to the above subjects.
14 Circular Group Meetings of vetting of the circulars/instructions of the Board.
15 Allotment of number of the Instructions/Circulars and notifications issued by various Sections.
16 Preparation of Index of all Circulars and Instructions issued by the Board.
17 Books and Publications.
18 Zonal work of Member (R&A).
19 Any other matter assigned by the Chairman.

Section Officer Tel : 3016764 I.Com : 257
Under Secretary Tel : 3016764 I.Com : 356
D S/Director Tel : 3013823 I.Com : 240
Member (R&A) Tel : 3015831 I.Com : 234

12. Wealth-Tax/Expenditure Tax

List of Subjects:

1 All matters and references relating to Wealth-tax and Expenditure tax and Benami Transactions (Prohibition) Acts but excluding:
a. All matters and reference relating to agreements with other
countries for the avoidance of double taxation in respect of
Wealth-tax and grant of unilateral relief:
b. All matters relating to Tax Planning and Legislation and
issue of instructions relating to new legislation in respect of
wealth-Tax/Expenditure Tax/Benami Transaction (Prohibition) Acts.
c. All matters relating to tax evasion under these Acts
(Wealth-Tax, Expenditure Tax and Benami Transactions (Prohibition)
Acts, including complaints and evasion petitions.
2 Matters relating to budgeting of Wealth-Tax Act as well as of Expenditure Tax Act.
3 Parliament Questions and PAC and Internal Audit matters relating to Wealth-Tax/Expenditure Tax/Benami Transactions (Prohibition) Acts.
4 All references to Board emanating from Valuation Cell and appointment of Valuation Officers.
5 Transfer of jurisdiction cases relating to Wealth-Tax/Expenditure Tax appeals.
6 Complaints and representations relating to Wealth-Tax/Expenditure Tax and Benami Transactions(Prohibition) Acts.
7 All Courts cases relating to Wealth-Tax/Expenditure Tax and Benami Transactions (Prohibition) Act.
8 All other Miscellaneous matters relating to Wealth Tax/Expenditure Tax and Benami Transactions (Prohibitions) Acts.

13. Other Taxes/Gift Tax

List of Subjects:

1 All matters and references relating to Estate Duty/Gift-Tax Acts but excluding: -
a. All matters and references relating to agreement with
other countries, avoidance of double taxation in respect of
Estate duty/Gift-tax.
b. All matters relating to Tax-Planning and Legislation and issue
of instructions relating to the new legislation in respect of Estate
Duty/Gift-Tax Acts.
c. All matters relating to penalties under Estate Duty/Gift-Tax Acts.
d. All matters relating to tax evasion under these Acts (ED & GT)
including complaints and evasion petitions.
2 Transfer of jurisdiction of cases relating to Estate Duty/Gift Tax Acts.
3 All court cases relating to Estate Duty/Gift-Tax Acts.
4 All other Miscellaneous matters relating to Estate Duty/Gift Tax Acts.
5 Chapter XXA of Income-tax Act, 1961. Acquisition of immovable properties.
6 Chapter XXC of Income-tax Act, 1961. Preemptive purchase of Immovable properties.
7 All Court cases pertaining to Chapter XXC/XXA of I.T. Act, 1961.
8 Complaints and representations relating to the above items.
9 Parliament Questions, PAC work, consultative and Advisory committee work relating to the above.

14. T.P.L. Section

List of Subjects :

1 All matters relating to Tax Planning and Legislation in respect of Income-tax and other direct taxes including instructions on the new legislation.
2 The Annual Finance Act including instructions thereon.
3 Representations and Comments relating to Finance Bill and other amendment Bills.
4 Processing of proposals sponsored by other Ministries for amendments to other enactments in relation to Direct Taxes.
5 Consolidation of material for President’s Address, Finance Minister’s Budget Speech, Report on activities of Ministry of Finance, Legislative Programme for Parliament Session.
6 Processing and drafting of amendments to Income-Tax Rules and Rules relating to other direct taxes.
7 Revision of statutory forms.
8 Statistical work and calculation regarding tax effect etc.
9 Drafting and amendment of Schemes framed under the I.T. Act.
10 References relating to the interpretation of the provisions of the Taxation Concessions Orders in the case of Goa, Daman and Diu and Pondicherry.
11 Section 293A, 294A, 295, 296 and 298 of Chapter XXII of the Income-tax Act and corresponding provisions of Wealth Tax Act.
12 Attending to constitutional challenges by way of writs against new enactments/amendments of Income-Tax Act.
13 Orders under Section 110 of the Income-tax Act, 1961 relating to the above subjects.
14 All complaints/representations, Parliament Questions, PAC, Committee on Subordinate Legislation work, Committee of Secretaries, Committee of Ministers, Consultative and Advisory work relating to the above subjects.
15 Organising and conducting studies on the impact of the existing provisions in Direct Tax Laws bringing in new avenues for resource mobilization through direct taxes.
16 Implementation of recommendations in the Reports of various Committees & Commissions set up by the Government.
17 Circulars/instructions regarding clarification on new provisions contained in the Finance Act or the Direct Tax Law Amendment Act during the financial year in which the Act is passed.

15. I.T.(Inv.-I) Section

List of Subjects :

1 All tax evasion complaints including those received from M.P.s and others.
2 Measures for curbing tax evasion.
3 Suggestions for curbing tax evasion.
4 Survey Operation – all taxes.
5 Central Information Branches.
6 Inter-departmental coordination relating to investigation and enforcement agencies.
7 Matters relating to section 269 SS of I.T. Act, 1961.
8 All matters relating to investigation not specifically allotted to Investigation II or III, (except) prosecution and compounding work which is with OSD(Legal) who is assisted by the ADI (Prosecution).
9 All complaints/representations, Parliament Questions. PAC work, Consultative and Advisory Committee work regarding the above.

16. I.T. (Inv.-II) Section

List of Subjects:

1 All matters relating to search and seizure including statistics and cases relating to Sections 132, 132A and 132B of the Income-tax Act.
2 Monitoring of search cases/assessments.
3 Matters relating to reward to officers and staff in search and seizure cases and assessment cases.
4 All complaints/representations, Parliament Questions, PAC work, Consultative and Advisory Committee work regarding the above.
5 Monitoring and review of the work of the Directorate of Investigation under the Directors General of Income-tax (Investigation).
6 Order u/s 119, relating to the above.

17. I.T. (Inv.-III) Section

List of Subjects :

1 Reward to informants.
2 Voluntary disclosure u/s 271(4A), 273-A of the Income-Tax Act 18(2A)/ 18B of Wealth Tax Act, u/s 68 and 24 of Finance Act, 1965 and under Voluntary Disclosure Scheme, 1975, Voluntary Disclosure of Income Scheme, 1997.
3 All old settlement cases and problems relating to Chapter XIX of the Income Tax Act, Chapter VA of the Wealth tax Act/Gift tax Act.
4 Matters relating to penalties under Chapter XXI of the IT Act and corresponding penalties under Direct Tax Act.
5 Functioning and review of working of Directorate of Spl. Inv. And Central Charges (including centralisation and decentralisation of cases).
6 Order u/s 119of the IT Act relating to above.
7 All complaints, representations, Parliament Questions, PAC work, Consultative and Advisory Committee work relating to above.

18. A &PAC-I Section

List of Subjects :

1 All general matters relating to Internal & Revenue Audit.
2 Matters relating to Internal Audit/Organisation set up.
3 References from C&AG of India on Audit objections on specific cases of Income-tax (West Bengal, Karnataka, Gujarat and North West Region Charges).
4 References from C&AG of India on Audit objections on specific cases on W.T., E.T. and Gift Tax.
5 References from Cs.I.T regarding Audit objections on specific cases on W.T., G.T. and Expenditure Tax.
6 References from Cs.I.Ts regarding audit objections on specific cases as regards Income-tax (West Bengal, Karnataka, Gujarat and North West Region Charges).
7 Processing of draft audit paras for Audit Report (Revenue Receipts) Direct Taxes from C& AG’s Office in individual cases relating to W.T., G.T. and E.D.
8 Processing of draft audit paras for Audit Report (Revenue Receipts) Direct Taxes from C&AG’s Offices in individual cases relating to Income-tax (Karnataka, West Bengal, Gujarat and North West Region Charges).
9 Procuring and furnishing the statistical data required for publication in C&AG’s Report and liaisoning with CAG & Director of I.T. (RSP&PR) of Income-tax Deptt. and other Sections of the Ministry in this connection.
10 Preparing and furnishing of information of the PAC before and after its Meeting.
11 Action on informal assurances made in the course of the meetings of the PAC relating to audit paras dealt in the section.
12 Coordinating the monitoring the processing of recommendations contained in PAC Reports and furnishing Action Taken Notes.
13 Parliament Questions on the above items.
14 Matters relating to the specified Authority u/s 72 A of the I.T. Act.
15 Zonal matters of Gujarat Zone.

19. A & PAC II Section

List of Subjects:

1 References from C&AG of India on audit objections relating to Income-Tax, Corporation-Tax, Sur-Tax and Interest Tax (Except Karnataka and West Bengal, Gujarat and North West Region Charges).
2 References from Commissioners of Income-Tax regarding audit objections on Income-Tax, Corporation-Tax, Sur-Tax and Interest Tax (Except Karnataka and West Bengal, Gujarat and North West Region Charges).
3 Processing of draft audit paras for Audit Report (Revenue Receipts) received from C&AG’s Offices in individual cases relating to Corporation-Tax, Income-Tax, Sur-Tax and Interest-Tax (except Karnataka, West Bengal, Gujarat and North West Region Charges).
4 Procuring and furnishing of information of Public Accounts Committee before and after its meeting.
5 Taking action on informal Assurances made in the course of the meetings of the Public Accounts Committee relating to audit paras dealt in the Section.
6 Coordinating and monitoring the recommendations contained in the Public Accounts committee Report including Action Taken reports on audit paras dealt in the Section.
7 Parliament Questions on the above items.
8 Preparing action taken reports on the Annual Reports of C&AG, and also on PAC Reports.
9 Miscellaneous items including O & M Reports/Returns.
10 Examination of references from and relating to the CCIT Charge of Rajasthan received by Member (R&A) in his/her capacity as Zonal Member of Rajasthan.

20. Foreign Tax & Tax Research Division

List of Subjects :

1 Tax research relating to direct tax laws in India and abroad. Indenting of books & magazines for the purpose of study and research in the Foreign Tax Division for the Library of the Central Board of Direct Taxes.
2 All matters and references relating to tax treaties.
3 All references under adjudication clauses of tax treaties and exchange of information.
4 All matters/references regarding tax liability of non-residents/other foreigners.
5 All matter relating to foreign collaboration agreements with non-residents.
6 Studying the modus operandi of tax avoidance or evasion by non-residents.
7 Maintenance of liaison with RBI/FERA authorities.
8 Statistical reports/returns relating to foreign concerns operating in India.
9 All matters relating to Chapter XIIA of the Income-Tax Act.
10 All matters & references regarding tax exemption of UNO/affiliated bodies/employees.
11 All matters & references regarding assessment problems in the case of residents in respect of technical, financial or business collaboration agreements with non-residents.
12 All matters/references relating to following provisions of I.T. Act, 1961 namely: Sections 2(17)(iv), 2(30), 6(2), 9,10(4A), 10(6), 10(7), 10(8), 10(9), 10(15) (iv), 21, 25, 40(a) (i) and (iii), 42, 44B, 44 BB. 44BBA, 44BBB, 44C, 44D, 54A, 58A, 58(i), (ii) and (iii), 80(F), 80N, 80 O, 80 R, 80 RR, 80 RRA, 90, 91, 92, 93, 115 AB, 115 AC, 115BBA, 160(i), (I), 163, 172, 173, 174, 182(3), 195, 230(9), 293A (with ref. to foreign companies), rule 6 of the First Schedule to the Act and rule 10 of the I.T. Rules, 1962.
13 Furnishing of information to international associations, bodies etc. about India tax laws and procedure.
14 Preparation of selective tax payer educational material for non-residents including persons of India origin settled abroad.
15 Interpretation of I.T. Act provisions whenever required – Advance ruling in case of non-residents.
16 Orders under Section 119 of the Income-Tax Act, 1961 relating to the above subjects.
17 All Parliament Questions relating to the above subjects.
18 Work regarding Commonwealth Associations of Tax Administration (CATA) Seminar.
19 Work relating to UN organised Tax Seminar relating to direct tax (UN Group of Experts Meetings).
20 Draft Audit Paras, Audit Paras included in the C & AG’s Report and recommendation thereon of the Public Accounts committee in respect of the above mentioned subjects.

21. Headquarters and Grievances Cell

List of Subjects :

1 All matters relating to grievance petitions from public or staff of the Income-tax Deptt.
2 Any other work assigned by the Chairman.

Director (Hqrs.) & Director (Grievance) Tel : 3012837
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