Section 4(1) in Income-tax Welfare Fund Rules, 2007

[Cites 0, Cited by 0] [Section 4] [Entire Act]

(1). The Fund shall be centrally administered by a Governing Body consisting of:-

(a) Chairman, CBDT	Convener
(b) Member (Revenue)	Member
(c) Member (Personnel)	Member
(d) Financial Adviser/his nominee	Member
(e) CIT(C&S), CBDT	Member
(f) Director (Headquarters), CBDT	Member Secretary

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