Section 6 in Centralised Communication Scheme, 2018
6. Power to specify procedure and processes.
(1)The Principal Director General of Income-tax (Systems) or Director General of Income-tax (Systems) shall specify from time to time, procedures and processes for effective functioning of the Centralised Communication Centre, including the following matters, namely:-(a)format and procedure for issue of notice;(b)receipt of any information or document from the addressee in response to notice;(c)mode and format for issue of acknowledgment of the response furnished by the addressee;(d)provision of web portal facility including login facility, tracking status of verification, display of relevant details, and facility of download;(e)call centre to answer queries and provide support services, including outbound calls and inbound calls seeking information or clarification;(f)managing administration functions such as receipt, scanning, data entry, storage and retrieval of information and documents in a centralised manner;(g)grievance redressal mechanism in the Centralised Communication Centre.
