Introduction

                 In order to ensure its citizens a greater and more effective access to information and to promote transparency and accountability in the working of every public authority, the Government of India has enacted the Right to Information Act, 2005dated 15^th June, 2005. 

PIO under Right to Information Act

In terms of Section 5 of the Right to Information Act, 2005, Sh. Raj Kumar Dulgaj, Superintendent is designated as Public Information Officer w.r.t. Authority for Advance Rulings, New Delhi w.e.f . 25.01.2019.

2. Address, telephone & fax numbers and e-mail address on which Sh. Raj Kumar Dulgaj, Superintendent, can be contacted are as follows:

Sh. Raj Kumar Dulgaj,

Superintendent,

Authority for Advance Rulings

5^th Floor, NDMC Bldg., Yashwant Place,

Satya Marg, Chankyapuri,

New Delhi 110021

Phone: 91-11- 24101639

Fax: 91-11-26876409

Website: http://www.cbec.gov.in/htdocs-cbec/aar/info-act-idx

Email: aar.incometax@gmail.com

Transparency Officer for the Authority for Advance Rulings (Central Excise, Customs & Service Tax), New Delhi

In terms of direction issued by Chief Information Commission vide CIC/AT/D/10/000111 dated 15.11 2010, Smt. Poonam Ambastha, Additional Commissioner is designated as the Transparency Officer for the Authority for implementation of the Right to Information Act, 2005. Address and telephone numbers, on which Smt. Poonam Ambastha, Additional Commissioner can be contacted, are as follows: -

1^st Appellate Authority Under Right to Information Act

          In terms of Section 19, any person who, does not receive a decision within the time specified in sub-section (1) or clause (a) of sub-section (3) of section 7, or is aggrieved by a decision of the Central Public Information Officer or State Public Information Officer, as the case may be, may within thirty days from the expiry of such period or from the receipt of such a decision prefer an appeal to such officer who is senior in rank to the Central Public Information Officer or State Public Information Officer as the case may be, in each public authority

The appeal under Section 19 of the Right to Information Act, 2005 can be filed to:

Index of Manuals under The Right to Information Act, 2005

• Monthly returns (for August, 2017) (17 KB)
• Annual Returns (53KB)