Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

Union of India - Section

Section 12 in The Tax Return Preparer Scheme, 2006

12. Responsibilities and functions of the Resource Centre.

(1)The Resource Centre shall be responsible for day to day administration of the Scheme.
(2)The functions of the Resource Centre shall include-
(i)to specify, with prior approval of the Board,
(a)the number of persons to be enrolled during a financial year for training to act as Tax Return Preparers;
(b)the number of centres for training and their location where at training to be imparted during a financial year;
(c)the number of persons to be trained at each centre for training during a financial year; (ii) to specify the curriculum and all other matters relating to the training of Tax Return Preparers;
(iii)maintain the particulars relating to the Tax Return Preparers as required in paragraph 10 of this Scheme.;
(iv)any other function which is assigned to it by the Board for the purposes of implementation of the Scheme.
[Substituted by Notification No. G.S.R. 44(E), dated 19.1.2018 (w.e.f. 28.11.2006).]