Who We Are

Chairman's Desk

Taxpayer Assistance

ACES-GST

ICEGATE

ECCS

GST Common Portal

Indian AEO Programme

Public Information

Stakeholder Consultation

Verify CBIC-DIN

Departmental Officers

Allotment of Work amongst the Chairman and Members of Central Board of Excise and Customs

Cases or Classes of cases which shall be considered jointly by the Central Board of Excise and Customs :

1.	Policy regarding discharge of statutory functions of the Central Board of Excise and Customs.
2.	General policy relating to:
	a.	tax planning and statutory changes ;
	b.	organisation of the field formations ;
	c.	personnel management and training ;
	d.	methods and procedures of work; and
	e.	performance budgeting.
3.	Proposals relating to legislation.
4.	Decisions on recommendations of Committees.
5.	Write-off or abandonment of revenue exceeding rupees fifteen lakhs in a case.
6.	Grant of Awards and Appreciation Certificates.
7.	Any other matter that may be placed before the Board by the Chairman or by a Member with the approval of Chairman.

Note : Matters relating to the above subjects will be sponsored for the Board's consideration by the Chairman or by the Member in whose charge the concerned item broadly falls.

Cases or Classes of cases which shall be considered by Chairman, CBEC

1.	Co-ordination and overall supervision of the work of the Board, including tours and inspections of the field formations by the Members. The following items of Chairman's work will come to him through the concerned Members.
2.	All important policy matters relating to or arising out of the work allocated by this order @, in particular:-
	a.	Estimates of Revenue realization and measures to achieve these;
	b.	Administration and service matters relating to Group 'A' officers including Vigilance matters;
	c.	Public Grievances
	d.	Court and Tribunal cases involving important or high revenue stakes; and
	e.	International discussions, negotiation, agreements and conferences and delegation to international conferences and meetings.
3.	Budget matters and duty exemptions.
4.	Matters relating to opium and narcotics.
5.	World Customs Organization, World Trade Organization and ESCAP and other International organizations.
6.	Any other matter which the Chairman or the concerned Member may consider necessary to be submitted to the Chairman.

Cases or Classes of cases which shall be considered by Member (Central Excise)

1.	Central Excise Act and Rules-Legislation and interpretation
2.	Valuation.
3.	Central Excise Procedures
4.	Tariff Classification
5.	Arrears of Revenue
6.	Medicinal and Toilet Preparations Act
7.	Technical Co-ordination within the Board
8.	Prosecution in Central Excise Cases.
9.	Work relating to :-
	a.	Directorate-General of Anti-Evasion.
	b.	Directorate-General of Inspection.
	c.	DG( NACEN)
10.	Supervision and control of work of Chief Commissioners of Customs & Central Excise, Chennai and Bangalore.

Cases or Classes of cases which shall be considered by Member (Customs & Export Promotion)

1.	Customs Law and its interpretation and application, policy and broad procedures (other than those concerning anti-smuggling).
2.	I.T.C., ETC and other prohibition or restriction on imports and exports.
3.	Foreign Travel Tax and cesses on imports and exports.
4.	Baggage concessions and Rules.
5.	Customs Valuation.
6.	Tariff Classification, Tariff advices.
7.	Customs procedures, Customs House Agent Regulations
8.	Warehousing, Inland Bonded Warehouses.
9.	FTZs, EPZs, 100 per cent EOUs, EHTP's, STP's, and other Special Export Schemes.
10.	World Customs Organisation, World Trade Organisation, ESCAP and international talks and agreements with organisation concerning customs.
11.	Matters relating to Drawback.
12.	Matters relating to Export Promotion in Exim Policy.
13.	Customs and Central Excise procedures relating to above subjects.
14.	Supervision and Control over Customs and Central Excise formations relating to above items of work and Directorate of Drawback.
15	Coordination with other Ministries relating to Export Promotion and relating issues.
16.	Supervision and control over:-
	(i)	Chief Commissioner of Customs, Delhi, Chief Commissioner of Central Excise, Delhi and Chief Commissioner of Customs and Central Excise, Jaipur
	(ii)	Directorate of Valuation
	(iii)	Directorate of Publication and Public Relations
	(iv)	CRCL

Cases or Classes of cases which shall be considered by Member (Budget & Computerisation)

1.	Budget proposals including changes in rates, whether relating to Customs or Central Excise.
2.	Tax Research and monitoring of Revenue realisations.
3.	All exemptions under the Central Excise Act.
4.	All exemptions under the Customs Act.
5.	Work relating to the Office of the Principal Chief Controller of Accounts and Chief Controller of Accounts, CBEC.
6.	All matters relating to Compurterization in the Customs and Central Excise Department.
7.	Supervision over the charge of
	(i)	Chief Commissioner of Customs, Calcutta
	(ii)	Chief Commissioner of Central Excise, Calcutta
	(iii)	Chief Commissioner of Customs and Central Excise Kanpur
8.	Administrative control of Directorates as follows :
	(i)	DG (Service Tax)
	(ii)	Directorate of S & I
	(iii)	Directorate of Systems

Cases or Classes of cases which shall be considered by Member (Personnel & Vigilance)

1.	Personnel management of all field formations under the Central Board of Excise and Customs, including :-
	(i)	Recruitment, recruitment policy and recruitment rules;
	(ii)	Service matters, pay scales etc.
	(iii)	Appointment, Transfers and Promotions in the Department and Service under the CBEC;
	(iv)	Training;
	(v)	Vigilance;
	(vi)	Evolution of norms and performance standards;
	(vii)	Staff Welfare
2.	Official Language implementation Committee and connected matters
3.	Land and Building programmes in all formations under the CBEC
4.	Litigation relating to service matters
5.	Residual Narcotics Work
6.	Law relating to Anti-Smuggling, its interpretation and application, policy and broad procedures concerning Anti-Smuggling.
7.	Custody and disposal of seized goods and of confiscated goods.
8.	Prosecution in Customs cases; COFEPOSA and related work
9.	Supervision and control over:-
	(i)	Chief Commissioner of Customs, Mumbai
	(ii)	Chief Commissioner of Central Excise, Mumbai
	(iii)	Chief Commissioner of Customs and Central Excise, Pune
10.	Administrative control over ;
	(i)	DG (Vigilance)
	(ii)	Directorate of O & M
	(iii)	DG (Revenue Intelligence) and
	(iv)	Directorate of Preventive Operations

Cases or Classes of cases which shall be considered by Member (Legal, Judicial)

1.	All legislative proposals other than those relating to Customs and Central Excise tariff
2.	Judicial and Court work relating to Customs and Central Excise in the Board (except that relating to service matters)
3.	Supervision and monitoring of judicial and court work relating to Customs and Central Excise of the Field Formations, particularly the litigation work in High Courts, excluding prosecutions, COFEPOSA and Anti-Smuggling cases.
4.	Matters relating to settlement of disputes between one Govt. Department and another and one Govt. Deptt. and Public Sector Enterprises.
5.	Work of revision of Orders passed by Commissioners under the Customs Act or Central Excise Act.
6.	Review of orders passed by Commissioners and Commissioners (Appeals) for considering if appeals to CEGAT are required to be filed.
7.	Supervision and control over:-
	(i)	Chief Commissioner of Customs, Ahmedabad
	(ii)	Chief Commissioner of Central Excise, Vadodara
	(iii)	Chief Commissioner of Customs and Central Excise, Hyderabad
8.	Administrative control of Directorates as follows :
	(i)	CDR
	(ii)	Settlement Commission