Section 11 in The Compulsory Deposit Scheme (Income Tax Payers) Act, 1974
11. Authorities.
(1)Every Director of Inspection, Commissioner of Income- tax Commissioner of income- tax (Appealo)], Appellate Assistant Commissioner of Income- tax, Inspecting Assistant Commissioner of Income- tax, Income- tax Officer and Inspector of Income- tax, shall have the like powers and perform the like functions under this Act as he has and performs under the Income- tax Act, and for the exercise of his powers and the performance of his functions, his jurisdiction under this Act shall be the same as he has under the Income- tax Act and for this purpose compulsory deposit under this Act shall be deemed to be tax chargeable under that Act.(2)All officers and persons employed in the execution of this Act shall observe and follow the orders, instructions and directions of the Board: Provided that no such orders, instructions or directions shall be issued-(a) so as to require any authority referred to in sub- section (1) to dispose of a particular case in a particular manner: or(b)so as to interfere with the discretion of the Commissioner (Appeals) or the Appellate Assistant Commissioner"] in the exercise of his appellate functions.(3)Every Income- tax Officer employed in the execution of this Act shall observe and follow the orders, instructions and directions, issued guidance by the Director of Inspection or by the Commissioner or by the Inspecting Assistant Commissioner within whose jurisdiction he performs his functions.
