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[Cites 0, Cited by 0] [Section 245W] [Entire Act]

Union of India - Subsection

Section 245W(2) in The Income Tax Act, 1961

(2)The Central Government may make a scheme, by notification in the Official Gazette, for the purposes of filing appeal to the High Court under sub-section (1) by the Assessing Officer, so as to impart greater efficiency, transparency and accountability by—
(a)optimising utilisation of the resources through economies of scale and functional specialisation;
(b)introducing a team-based mechanism with dynamic jurisdiction.