(1)The Principal Chief Commissioner or the Principal Director General, in charge of the National e-assessment Centre shall lay down the standards, procedures and processes for effective functioning of the National e-assessment Centre , Regional e-assessment Centres and the unit set-up under this Scheme, in an automated and mechanised environment, including format, mode, procedure and processes in respect of the following, namely:-(i)service of the notice, order or any other communication;(ii)receipt of any information or documents from the person in response to the notice, order or any other communication;(iii)issue of acknowledgment of the response furnished by the person;(iv)provision of "e-proceeding" facility including login account facility, tracking status of assessment, display of relevant details, and facility of download;(v)accessing, verification and authentication of information and response including documents submitted during the assessment proceedings;(vi)receipt, storage and retrieval of information or documents in a centralised manner;(vii)general administration and grievance redressal mechanism in the respective Centres and units.
