(2)Notwithstanding anything in sub-section (1)-(i)no person who has been convicted of an offence connected with any wealth-tax proceeding or on whom a penalty has been imposed under this Act other than a penalty imposed on him under clause (i) or clause (ii) of sub-section (1) of section 18 shall be qualified to represent an assessee under sub-section (1) for such time as the ] [Chief Commissioner or Commissioner] [ Substituted by Act 4 of 1988, Section 127, for " Commissioner" (w.e.f. 1.4.1988).][may by order determine; [Substituted by Act 46 of 1964, Section 39 (w.e.f. 1.4.1965). ](ii)if any person who is not a legal practitioner or a chartered accountant, is found guilty of misconduct in connection with any wealth-tax proceeding by the prescribed authority, the prescribed authority may direct that he shall henceforth be disqualified to represent an assessee under sub-section (1);(iii)no person not qualified to represent an assessee under the Indian Income-tax Act, 1922 (11 of 1922), the Estate Duty Act, 1953 (34 of 1953), the Expenditure-tax Act, 1957 (29 of 1957), or the Gift-tax Act, 1958 (18 of 1958), shall be entitled to appear on behalf of any assessee under this Act:Provided that any order or direction under clause (i) or clause (ii) shall be subject to the following conditions, namely:-(a)no such order or direction shall be made in respect of any person unless he has been given a reasonable opportunity of being heard;(b)any person against whom any such order or direction is made may, within one month of the making of the order or direction, appeal to the Board to have the order or direction cancelled; and(c)no such order or direction shall take effect until the expiration of one month from the making thereof, or, where an appeal has been preferred, until the disposal of the appeal.][44-A. Agreement for avoidance or relief of double taxation with respect to wealth-tax.-][The Central Government may enter into an agreement with the Government of any reciprocating country-(a)for the avoidance or relief of double taxation with respect to wealth-tax payable under this Act and under the corresponding law in force in the reciprocating country, or(b)for exchange of information for the prevention of evasion or avoidance of wealth-tax chargeable under this Act, or under the corresponding law in force in that country or investigation of cases of such evasion or avoidance, or(c)for recovery of tax under this Act and under the corresponding law in force in that country, and may, by notification in the Official Gazette, make such provision as may be necessary for implementing the agreement.] [ Substituted by Act 16 of 1972, Section 49, for certain words (w.e.f. 1.4.1972).][ Explanation .-The expression "reciprocating country" for the purposes of this Act means ] [Inserted by Act 46 of 1964, Section 39 (w.e.f. 1.4.1965). ][any country outside India or any territory outside India] [ Substituted by Act 33 of 2009, Section 84, for " any country" (w.e.f. 1.10.2009).][which the Central Government may, by notification in the Official Gazette, declare to be a reciprocating country.
