G.S.R. 662(E)—In exercise of the powers conferred by sub-sections (18) and (21) of Section 144BA read with Section 295 of the Income-tax Act, 1961 (43 of 1961), the Central Board of Direct Taxes hereby makes the following rules further to amend the Income-tax Rules, 1962, namely:–

1. Short title and commencement.- (1) These rules may be called the Income-tax (8th Amendment) Rules, 2019.

(2) They shall come into force from the date of their publication in the Official Gazette.

2. In the Income-tax Rules, 1962, in Part II,-

(a) after rule 10UC, the following shall be inserted, namely:-

“DE.- Approving Panel

10UD. Reference to the Approving Panel- A reference under sub-section (4) of Section 144BA to an Approving Panel shall be,-

(i) made in Form No 3CEIA along with a copy of Form No 3CEI and such other documents which the Principal Commissioner or the Commissioner deems fit; and

(ii) submitted in four sets, either in Hindi or English.

10UE. Procedure before the Approving Panel- (1) A reference received under rule 10UD shall be caused to be circulated by the Chairperson of the said Panel among the other members within seven days from the date of receipt of such reference.

(2) The Chairperson of the Approving Panel shall cause to be issued the notice to the Assessing Officer and the assessee affording an opportunity of being heard specifying therein the date and place of hearing.

(3) The meetings of the Approving Panel shall take place at such place as the Approving Panel may decide.

10UF. Remuneration- (1) For attending the meeting of an Approving Panel, the Chairperson and other members of the said Panel shall be entitled to-

(i) a sitting fee of six thousand rupees per day; and

(ii) travelling allowances including transportation charges for local travel and daily allowances (including accommodation) as admissible to an officer of the rank of Special Secretary to the Government of India.

(2) The expenditure of an Approving Panel shall be met from the budgetary grants of the Department of Revenue in the Ministry of Finance of the Central Government.”

*Please follow the link for detailed notification: NOTIFICATION


Ministry of Finance

[Notification dt. 17-09-2019]

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