Our Mission:

• To promote compliance with Direct Tax Laws through quality taxpayer service encouraging voluntary compliance and firm administration.

Our Vision:

• To make available top quality service to taxpayers so as to enable them to meet their tax responsibilities. Move towards extensive use of non-intrusive and automated techniques for ensuring compliance with tax laws and create a workforce committed to strive for and achieve professional excellence.

We believe:

• in transparency and fairness
• in voluntary compliance
• in encouraging and assisting taxpayers

We aim :

• to provide information, leaflets, forms etc. at the information and facilitation counters as well as on website www.incometaxindia.gov.in and to organize awareness programme.
• to issue refund alongwith interest, if any within 9 months from the end of the month in which the return complete in all respects is received.
• to give effect to appellate/revision order within 45 days from the date of receipt of the appellate/revision order by the A.O.
• to dispose of rectification application within 2 months from the end of the month in which the application is received.
• to issue refund including interest, if any, arising from proceedings other than Section 143(1), within 30 days of its determination.
• to acknowledge communications from taxpayers.
• to allot PAN within 15 days of receipt of PAN application.
• to dispose of application seeking extension of time for payment of tax or for grant of installments within one month from the end of the month in which the application is received.
• to issue tax clearance certificate under section 230 of the I.T. Act immediately on the date of receipt of application or latest by the following working day.
• to dispose of application for recognition/approval to provident fund/superannuation fund/gratuity fund within 3 months from the end of the month of its receipt.
• to dispose of application for grant of exemption or continuance thereof to institutions (University, School, Hospital etc.) under section 10(23C) of the I.T. Act within one year.
• to dispose of application for approval to a fund under section 10(23AAA) of the I.T. Act within 3 months from the end of the month of its receipt.
• to dispose of application for registration of charitable or religious trust or institution within 4 months from the end of the month of its receipt.
• to dispose of application for approval to Hospitals in respect of medical treatment of prescribed diseases within 90 days of its receipt.
• to dispose of application for grant of approval to institution or fund under section 80G(5)(vi) of the I.T. Act within six months from the date on which application was made.
• to dispose of application for no deduction of tax or deduction of tax at lower rate as early as possible but not later than 30 days of its receipt.
• to redress/dispose of a complaint/grievance within 2 months from the end of the month of its receipt.
• to dispose of application for transfer of case within 60 days of the receipt of application.

For better services, we expect our taxpayers:

• to obtain PAN/TAN and quote the same correctly in all returns, challans and correspondence.
• to file all statutory returns, completely and correctly well within due dates in proper jurisdiction.
• to pay due taxes well in time.
  
• to quote Bank Account Number, MICR Code and other Bank details in returns of income to facilitate issue of refunds.
• to be fair and prompt in complying with all proceedings under Direct Taxes Statute.
• to intimate change of address to the Assessing Officer.
• to quote PAN of all deductees in TDS Returns

Complaints and Grievances

           Citizens can lodge their complaints/grievances at all Facilitation Counters/Tax Payer Service Centers functioning in all Income Tax Office buildings
            For Telephone numbers and e-mail ids of Facilitation Counters/Tax Payer Service Centers, please log on to www.incometaxindia.gov.in

Note: While preparing this charter, all stakeoholders viz. professional bodies like ICAI, FICCI,           ASSOCHAM, Bar Councils, officers and staff unions were consulted.