Income Tax Department

Ministry of Finance, Government of India

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Rule Number 263

Inquiry Officer

Rule Number

263

Upload Date

08/01/2026

Inquiry Officer.

263. The prescribed authority shall, unless it proposes to conduct the inquiry itself, appoint an Inquiry Officer, not below the rank of an Assistant Commissioner of Income-tax, to conduct the inquiry and shall inform the authorised income-tax practitioner of the appointment of such an Inquiry Officer.

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