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State of Uttar Pradesh - Section

Section 78 in Uttar Pradesh Value Added Tax Act, 2008

78. Board of State Taxes.

(1)The State Government may, by notification, establish with effect from such date as may be specified in the notification, a Board to be known as the Uttar Pradesh State Tax Board to perform the functions conferred on it, by or under this Act or the rules made there under, consisting of the following members:-
(a) The Principal Secretary, Government of Uttar Pradesh inCommercial Tax Department Chairperson ex. Officio
(b) Commissioner Commercial Tax, Uttar Pradesh Member ex. Officio
(c) Additional Commissioner (vidhi) Commercial Tax,Uttar Pradesh Member ex. Officio
(d) Additional Director [Training], Commercial Tax,Uttar Pradesh Member ex. Officio
(e) Joint Commissioner (sodh) Commercial TaxesHeadquarters Lucknow Member Secretary
(f) Additional Legal Remembrancer nominated by thePrincipal Secretary and Legal Remembrancer to the StateGovernment Member
(g) An officer of the Finance Department not belowthe rank of special secretary to be nominated by the PrincipalSecretary to the Government of Uttar Pradesh in the FinanceDepartment Member
(h) A person who has been a Professor of Economicsof a University, nominated by the State Government Member
(i) A person who has been the Member of the Tribunalor the Additional Commissioner, Commercial Taxes, nominated bythe State Government Member
(j) Two persons from amongst office bearers of therecognized Trade Association nominated by the State Government Members
(2)The Board shall be the apex advisory body regarding system of tax collections, changes in the rate of tax, rules and procedures, promulgation of schemes, notifications, orders and such other matters as the State Government may from time to time assign to it.
(3)The members referred to in clause (h) to (j) of sub-section-(1) shall be entitled to get such facility or benefit and remuneration as may be determined from time to time by the State Government