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Union of India - Section

Section 83A in The Central Goods and Services Tax Rules, 2017

83A. [ Examination of Goods and Services Tax Practitioners. [Inserted by Notification No. G.S.R. 1075(E), dated 30.10.2018 (w.e.f 19.6.2017).]

(1)Every person referred to in clause (b) of sub-rule (1) of rule 83 and who is enrolled as a goods and services tax practitioner under sub-rule (2) of the said rule, shall pass an examination as per sub-rule (3) of the said rule.
(2)The National Academy of Customs, Indirect Taxes and Narcotics (hereinafter referred to as "NACIN") shall conduct the examination.
(3)Frequency of examination. - The examination shall be conducted twice in a year as per the schedule of the examination published by NACIN every year on the official websites of the Board, NACIN, common portal, GST Council Secretariat and in the leading English and regional newspapers.
(4)Registration for the examination and payment of fee. - (i) A person who is required to pass the examination shall register online on a website specified by NACIN.
(ii)A person who registers for the examination shall pay examination fee as specified by NACIN, and the amount for the same and the manner of its payment shall be specified by NACIN on the official websites of the Board, NACIN and common portal.
(5)Examination centers. - The examination shall be held across India at the designated centers. The candidate shall be given an option to choose from the list of centers as provided by NACIN at the time of registration.
(6)Period for passing the examination and number of attempts allowed. - [(i) Every person referred to in clause (b) of sub-rule (1) of rule 83 and who is enrolled as a goods and services tax practitioner under sub-rule (2) of the said rule is required to pass the examination within the period as specified in the second proviso of sub-rule (3) of the said rule.]
(ii)A person required to pass the examination may avail of any number of attempts but these attempts shall be within the period as specified in clause (i).
(iii)A person shall register and pay the requisite fee every time he intends to appear at the examination.
(iv)In case the goods and services tax practitioner having applied for appearing in the examination is prevented from availing one or more attempts due to unforeseen circumstances such as critical illness, accident or natural calamity, he may make a request in writing to the jurisdictional Commissioner for granting him one additional attempt to pass the examination, within thirty days of conduct of the said examination. NACIN may consider such requests on merits based on recommendations of the jurisdictional Commissioner.
(7)Nature of examination. - The examination shall be a Computer Based Test. It shall have one question paper consisting of Multiple Choice Questions. The pattern and syllabus are specified in Annexure-A.
(8)Qualifying marks. - A person shall be required to secure fifty per cent. of the total marks.
(9)Guidelines for the candidates. - (i) NACIN shall issue examination guidelines covering issues such as procedure of registration, payment of fee, nature of identity documents, provision of admit card, manner of reporting at the examination center, prohibition on possession of certain items in the examination center, procedure of making representation and the manner of its disposal.
(ii)Any person who is or has been found to be indulging in unfair means or practices shall be dealt in accordance with the provisions of sub-rule (10) An illustrative list of use of unfair means or practices by a person is as under: -
(a)obtaining support for his candidature by any means;
(b)impersonating;
(c)submitting fabricated documents;
(d)resorting to any unfair means or practices in connection with the examination or in connection with the result of the examination;
(e)found in possession of any paper, book, note or any other material, the use of which is not permitted in the examination center;
(f)communicating with others or exchanging calculators, chits, papers etc. (on which something is written);
(g)misbehaving in the examination center in any manner;
(h)tampering with the hardware and/or software deployed; and
(i)attempting to commit or, as the case may be, to abet in the commission of all or any of the acts specified in the foregoing clauses.
(10)Disqualification of person using unfair means or practice.- If any person is or has been found to be indulging in use of unfair means or practices, NACIN may, after considering his representation, if any, declare him disqualified for the examination.
(11)Declaration of result. - NACIN shall declare the results within one month of the conduct of examination on the official websites of the Board, NACIN, GST Council Secretariat, common portal and State Tax Department of the respective States or Union territories, if any. The results shall also be communicated to the applicants by e-mail and/or by post.
(12)Handling representations. - A person not satisfied with his result may represent in writing, clearly specifying the reasons therein to NACIN or the jurisdictional Commissioner as per the procedure established by NACIN on the official websites of the Board, NACIN and common portal.
(13)Power to relax. - Where the Board or State Tax Commissioner is of the opinion that it is necessary or expedient to do so, it may, on the recommendations of the Council, relax any of the provisions of this rule with respect to any class or category of persons.Explanation : - For the purposes of this sub-rule, the expressions -
(a)"jurisdictional Commissioner" means the Commissioner having jurisdiction over the place declared as address in the application for enrolment as the GST Practitioner in Form GST PCT-1. It shall refer to the Commissioner of Central Tax if the enrolling authority in Form GST PCT-1 has been selected as Centre, or the Commissioner of State Tax if the enrolling authority in Form GST PCT-1 has been selected as State;
(b)NACIN means as notified by notification No. 24/2018-Central Tax, dated 28.05.2018.
Annexure-A[See sub-rule 7]Pattern and Syllabus of the Examination
Paper: GST Law & Procedures:
Time allowed: 2 hours and 30 minutes
Number of Multiple Choice Questions: 100
Language of Questions: English and Hindi
Maximum marks: 200
Qualifying marks: 100
No negative marking
Syllabus:
1 The Central Goods and Services Tax Act, 2017
2 The Integrated Goods and Services Tax Act, 2017
3 All The State Goods and Services Tax Acts, 2017
4 The Union territory Goods and Services Tax Act,2017
5 The Goods and Services Tax (Compensation toStates) Act, 2017
6 The Central Goods and Services Tax Rules, 2017
7 The Integrated Goods and Services Tax Rules,2017
8 All The State Goods and Services Tax Rules, 2017
9 Notifications, Circulars and orders issued fromtime to time under the said Acts and Rules.]