(4)In accordance with the procedure as may be prescribed under sub-section (1),––(a)the verification unit, the technical unit and the review unit shall facilitate the conduct of faceless assessment; and(b)the assessment unit shall––(i)make the assessment of the total income or loss by an order in writing after taking into account all relevant material which it has gathered and after giving the assessee an opportunity of being heard, and may also initiate penalty proceedings, if any;(ii)determine the sum payable by the assessee or refund of any amount due to him on the basis of such assessment.
