DISCLOSURE UNDER RIT ACT, 2005

i Particulars of Organization, functions and duties. Organization Structure.
ii The powers and duties of its officers and employees.
iii The procedure followed in the decision making process, including channels of supervision and accountability.
iv The norms set by it for the discharge of its functions.
v The rules, regulations, instructions, manuals and records, held by it or under its control or used by its employees for discharging its functions.
vi A statement of the categories of documents that are held by it or under its control.
vii The particulars of any arrangement that exists for consultation with, or representation by, the members of the public in relation to the formulation of its policy and implementation thereof.
viii A statement of the boards, councils, committees and other bodies consisting of two or more persons constituted as its part or for the purpose of its advice, and as to whether meetings of those boards, councils, committees and other bodies are open to the public, or the minutes of such meetings are accessible for public.
ix A directory of its officers and its employees.
x The monthly remuneration received by each of its officers and employees, including the system of compensation as provided in its regulations.
xi The budget allocated to each of its agency, indicating the particulars of all plans, proposed expenditures and reports on disbursements made.
xii The manner of execution of subsidy programmes, including the amounts allocated and the details of beneficiaries of such programmes.
xiii Particulars of recipients of concessions, permits and authorisations granted by it.
xiv Details of information, available to or held by it, reduced in electronic form.
xv The particulars of facilities available to citizens for obtaining information, including working hours of a library or reading room, if maintained for public use.
xvi Transfer Policy in respect of Registry Officers and Staff of Income Tax Appellate Tribunal.