Section 7 in Electronic Filing Of Returns Of Tax Deducted At Source Scheme, 2003
7. Powers of e-filing Administrator.-
Without affecting the generality of the foregoing provisions, the e-filing Administrator shall-(1)specify the procedures, data structures, formats and standards for ensuring secure capture and transmission of data, for the day to day administration of this scheme;(2)ensure compliance by e-TDS Intermediary with the technical requirements of this scheme, including review of the functioning of e-return Intermediary, verification of any complaints, scrutinising advertising material issued by them and such other matters as he deems fit.
