Section 3 in Customs (Assistance in Value Declaration of Identified Imported Goods) Rules, 2023
3. Constitution of the Screening Committee.-
(1)There shall be a Screening Committee of the following members namely:-(a)Director General of Valuation who shall also be the Convenor of the Committee;(b)Director General of Revenue Intelligence;(c)Director General of Analytics and Risk Management; and(d)Conveners of National Assessment Centre constituted by the Board, if any, pertaining to the class of goods under consideration.(2)The Directorate General of Valuation shall be the Secretariat of the Screening Committee.(3)The Screening Committee shall hold its meetings regularly and as and when necessary for efficient conduct and timely discharge of its functions under these rules.
