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State of Haryana - Section

Section 26 in Haryana Tax on Entry of Goods Into Local Areas Act, 2008

26. Constitution of Board and its functions.

(1)There shall be a Board consisting of a Chairman and following ex-officio members:-
(a) Chief Minister, Haryana. : Chairman
(b) Chief Secretary, Haryana. : ex-officio member
(c) Finance Secretary, Haryana. : ex-officio member
(d) Financial Commissioner and Principal Secretary toGovernment Haryana, Excise and Taxation Department. : ex-officio member
(e) Financial Commissioner and Principal Secretary toGovernment Haryana, Development and Panchayats Department. : ex-officio member
(f) Commissioner, Urban Local Bodies, Haryana. : ex-officio Member
(g) Excise and Taxation Commissioner, Haryana. : Member-Secretary
(h) Additional Excise and Taxation Commissioner / JointExcise and Taxation Commissioner, Haryana. : Chief Executive Officer
(2)The Headquarter of the Board shall be at Chandigarh.
(3)The Board shall perform the following functions:-
(i)It shall ensure that the funds generated under this Act shall be utilized exclusively for facilitating trade, commerce and industry in the State.
(ii)It shall identify the areas which require immediate development or maintenance of infrastructure facilities out of proceeds of tax.
(iii)It shall accordingly recommend allotment of proceeds of tax for the purposes specified in sub-section (1) of section 25.
(iv)It shall recommend changes in the rate of tax in order to keep the levy as per the guidelines issued in this behalf from time to time.
(v)It shall ensure that the proceeds of tax collected under this Act are not much more than the amount actually required for development of local areas.