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Authority for Advance Rulings (Procedure for Appointment as Chairman and Vice-Chairman) (Amendment) Rules, 2016- (Ministry of Finance ) (24 Oct 2016)

MANU/REVU/0042/2016

Direct Taxation

In exercise of powers conferred by Section 245-O, read with sub-section (1) and clause (p) of sub-section 2 of Section 295 of the Income-tax Act, 1961 (43 of 1961), Board hereby makes the following rules to amend the Authority for Advance Rulings (Procedure for Appointment as Chairman and Vice-Chairman) Rules, (2016), namely:-

1. Short title and commencement

(1) These rules may be called the Authority for Advance Rulings (Procedure for Appointment as Chairman and Vice-Chairman) (Amendment) Rules, 2016.

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

2. In the Authority for Advance Rulings (Procedure for Appointment as Chairman and Vice-Chairman) Rules, 2016, for rules 3 and 4, the following rules shall be substituted namely:-

"3. Selection Committee.-

(1) The Chairman and Vice-Chairman of the Authority shall be appointed by the Central Government from a panel of names recommended by a Selection Committee consisting of the following members, namely:-

(a) The Chief Justice of India or a Judge of the Supreme Court as nominated by the Chief Justice of India as Chairman;

(b) The Secretary to the Government of India in the Ministry of Finance, Department of Revenue;

(c) The Secretary to the Government of India in the Ministry of Law and Justice, Department of Legal Affairs;

(d) The Secretary to the Government of India in Ministry of Personnel, Public Grievances and Pensions, Department of Personnel and Training.

(2) Any three members of the Selection Committee including the Chairman shall form a quorum for the meeting of the Committee.

(3) The Selection Committee shall recommend a panel of three names for appointment of Chairman and Vice-Chairman.

(4) The Committee shall make its recommendations to the Central Government, within a period not exceeding one hundred and twenty days from the date of reference made to the Committee.

4. Manner of selection of panels of names for Chairman-

(1) Whenever any vacancy of Chairman exists or as and when such vacancy arises or is likely to arise, the Central Government may make a reference to the Committee in respect of such vacancy for recommendations of a panel of names.

(2) The Committee shall devise its own procedure for selecting the persons for inclusion in the panel of names to be recommended for appointment as the Chairman.

5. Manner of selection of panels of names for Vice-Chairman-

(1) Whenever any vacancy of Vice-Chairman exists or as and when such vacancy arises or is likely to arise, vacancy shall be circulated through open advertisement and applicants shall be asked to forward complete application through Registrar of High Courts.

(2) The Selection Committee may devise its own procedure for selecting the persons from the applicants for inclusion in the panel of names to be recommended for appointment as the Vice-Chairman.

6. Medical fitness

No retired person shall be appointed as a Chairman or Vice-Chairman unless he is declared medically fit by a Medical Board to be constituted by the Central Government for the purpose."

Tags : ADVANCE RULING   RULES   AMENDMENT  

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