(6)The Principal Director General of Income-tax (Systems) or Director-General of Income-tax (Systems) shall specify the formats and standards alongwith procedure, for the verification of documents filed with the application [under sub-rule (4), intimation of Aadhaar number in sub-rule (5) and issue of permanent account number] [Sub-rule (5) substituted by sub-rules (5) and (6) by the Income-tax (Seventeenth Amendment) Rules, 2017, w.e.f. 1-7-2017.], for ensuring secure capture and transmission of data in such format and standards and shall also be responsible for evolving and implementing appropriate security, archival and retrieval policies in relation to furnishing of the application forms for allotment of permanent account [number, intimation of Aadhaar number and issue of permanent account number] [Substituted 'number and intimation of Aadhaar number' by Notification No. G.S.R. 1128(E), dated 19.11.2018 (w.e.f. 26.3.1962).].] [Substituted by Notification No. G.S.R. 1068(E), dated 25.10.2018 (w.e.f. 26.3.1962).]
