[28
March 2022] S.O. 1400(E). In
exercise of the powers conferred by sub-sections (1) and (2) of section 130 of
the Income-tax Act, 1961 (43 of 1961), the Central Government hereby makes the following
Scheme, namely. (1)
This Scheme may be called
the Faceless Jurisdiction of Income tax Authorities Scheme, 2022. (2)
It shall come into force
with effect from the date of its publication in the Official Gazette. (1)
In this Scheme, unless the
context otherwise requires, (a)
"Act" means the
Income-tax Act, 1961 (43 of 1961); (b)
"automated
allocation" means an algorithm for randomised allocation of cases, by
using suitable technological tools, including artificial intelligence and
machine learning, with a view to optimise the use of resources; (2)
words and expressions used
herein and not defined, but defined in the Act, shall have the meaning
respectively assigned to them in the Act. For the purpose of
this Scheme, (a)
the exercise of all or any
or the powers and performance of all or any of the functions conferred on, or,
as the case may be, assigned to income-tax authorities, by or under the Act as
referred to in section 120 of the Act; or (b)
vesting the jurisdiction
with the Assessing Officer as referred to in section 124 of the Act, shall be
in a faceless manner, through automated allocation, in accordance with and to
the extent provided in- (i)
section 144B of the Act with
reference to making faceless assessment of total income or loss of assessee; (ii)
the Faceless Appeal Scheme,
2021 notified under sub-sections (6B) and (6C) of section 250 of the Act with
reference to the disposal of appeals; (iii)
the Faceless Penalty Scheme,
2021 notified under sub-sections (2A) and (2B) of section 274 of the Act with
reference to imposition of penalty under Chapter XXI of the Act; (iv)
the e-Verification Scheme,
2021 notified under sub-sections (1) and (2) of section 135A of the Act with
reference to the calling for of information under section 133 of the Act,
collecting certain information under section 133B of the Act, or calling for
information by prescribed authority under section 133C of the Act, or exercise
of power to inspect register of companies under section 134, or exercise of
power of Assessing Officer under section 135 of the Act; (v)
the e-Settlement Scheme,
2021 notified under sub-sections (11) and (12) of section 245D of the Act with
reference to the settlement of pending applications by the interim Board; (vi)
the e-advance rulings
Scheme, 2022 notified under sub-sections (9) and (10) of section 245R of the
Act with reference to dispute resolution for persons or class of persons, as
specified by the Board, who may opt for dispute resolution under the Chapter
XIX-AA of the Act with reference to dispute arising from any variation in the
specified order fulfilling the specified conditions.Faceless
Jurisdiction Of Income tax Authorities Scheme, 2022