Authority for advance rulings
Authority for Advance Rulings.
245-O. (1) The Central Government shall constitute an Authority for giving advance rulings, to be known as "Authority for Advance Rulings".
(2) The Authority shall consist of the following Members appointed by the Central Government, namely :—
( a) a Chairman, who is a retired Judge of the Supreme Court;
( b) an officer of the Indian Revenue Service who is qualified to be a member of the Central Board of Direct Taxes;
( c) an officer of the Indian Legal Service who is, or is qualified to be, an Additional Secretary to the Government of India.
(3) The salaries and allowances payable to, and the terms and conditions of service of, the Members shall be such as may be prescribed.
(4) The Central Government shall provide the Authority with such officers and staff as may be necessary for the efficient exercise of the powers of the Authority under this Act.
(5) The office of the Authority shall be located in Delhi.