Section 68 in Arunachal Pradesh Goods Tax Act, 2005
68. Powers and responsibilities of the Commissioner.
(1)The Commissioner shall have responsibility for the due and proper administration of the Act and shall have jurisdiction over the whole of Arunachal Pradesh.(2)Subject to sub-section (3), the Commissioner may from time to time issue such orders, instructions and directions to any Goods Tax authorities as he thinks fit for the due and proper administration of this Act, and all such persons engaged in the administration of this Act shall observe and follow such orders, instructions and directions of the Commissioner.(3)No order, instruction or direction may be issued by the Commissioner to a person exercising the power to determine -(a)a particular objection made or to be made under section 75; or(b)a particular question under section 85; so as to require the person to determine the objection or answer the question of a particular person in a particular manner.(4)Nothing in sub-section (3) shall prevent the Commissioner issuing general orders, instructions and directions to any person who determines objections under section 75 or answers questions under section 85 about the manner of determining classes of objections or answering classes of questions.
