Section 4 in Customs (Assistance in Value Declaration of Identified Imported Goods) Rules, 2023
4. Constitution of the Evaluation Committee.—
(1)There shall be an Evaluation Committee of the following members namely:-(a)Additional Director General of Valuation who shall also be the Convenor of the Committee;(b)Additional Director General (Headquarters) of Directorate General of Revenue Intelligence;(c)Additional Director General (National Customs Targeting Centre – Cargo) of Directorate General of Analytics and Risk Management; and(d)Members of Working Group on Valuation and related issues of the 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 Evaluation Committee.(3)The Evaluation Committee shall hold its meetings regularly and as and when necessary for efficient conduct and timely discharge of its functions under these rules.
