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[Cites 0, Cited by 0] [Section 78] [Entire Act]

State of Uttar Pradesh - Subsection

Section 78(1) in Uttar Pradesh Value Added Tax Act, 2008

(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