In exercise of the
powers conferred by sub-section (1) of Section 139B of the Income-tax Act, 1961
(43 of 1961), the Central Board of Direct Taxes hereby makes the following
further amendments in the Tax Return Preparer Scheme, 2006, namely:- (1) This Scheme may be called the Tax Return Preparer (Amendment) Scheme,
2018. (2) It shall come into force from the date of its publication in the
Official Gazette. In the Tax Return Preparer Scheme, 2006
(hereinafter referred to as the said Scheme), for paragraph 3, the following
paragraph shall be substituted, namely:- "3. An
individual, who holds a bachelor degree from a recognised Indian University or
institution, or has passed the intermediate level examination conducted by the
Institute of Chartered Accountants of India or the Institute of Company
Secretaries of India or the Institute of Certified Management Accountants of
India, shall be eligible to act as Tax Return Preparer.". In the said Scheme, in paragraph 4,- (1) for clause (i), the following clauses shall be substituted, namely:- "(i) It shall
invite application from persons,- (a) having requisite educational qualifications specified in paragraph 3 or
having appeared in the final year examination of the qualifying examination;
and (b) who is not below the age of twenty one years or more than forty-five
years as on the 1st day of October of the year immediately preceding the date
on which applications are invited. (ia) It shall
require that the application under clause (i) shall be accompanied by a fee of
two hundred and fifty rupees, and failing which the application shall be
invalid.". (2) for clause (v), the following clauses shall be substituted, namely- "(v) It shall
enrol the persons who qualify the test for enrolment for each training centre
separately. (va) It shall not
enrol any person under clause (v), unless - (a) he makes a deposit of an amount of seven hundred and fifty rupees, which
shall be nonrefundable; and (b) he produces a proof of having passed the qualifying examination as
specified in paragraph 3.". (3) clause (ix) shall be omitted.". In the said Scheme, in paragraph 9, for
sub-paragraph (1), the following sub-paragraphs shall be substituted, namely:- "(1) The
Board may authorise the Resource Centre or the Partner Organisation to disburse
to a Tax Return preparer, the following amount, namely:- (a) five per cent. of the tax paid on the income declared in the return of
income for First Eligible Assessment Year which has been prepared and furnished
by him; (b) three per cent. of the tax paid on the income declared in the return of
income for the Second Eligible Assessment Year which has been prepared and
furnished by him; (c) two per cent. of the tax paid on the income declared in the return of
income for the Third Eligible Assessment Year which has been prepared and
furnished by him. (1A) The amount of
disbursement for any eligible person in relation to an eligible year shall not
exceed,- (a) five thousand rupees in case of First Eligible Assessment Year; (b) three thousand rupees in case of Second Eligible Assessment Year; and (c)
two thousand rupees in case of Third Eligible
Assessment Year.".TAX
RETURN PREPARER (AMENDMENT) SCHEME, 2018
PREAMBLE