Establishment of the Office of Federal Tax Ombudsman Ordinance

Establishment of the Office of Federal Tax Ombudsman Ordinance, 2000 (Pakistan)

(ACT NO. XXVI OF 1925)

CONTENTS
Chapter	Particulars
-	Preamble
1	Short title, extent and commencement
2	Definitions
3	Appointment of Federal Tax Ombudsman
4	Tenure of the Federal Tax Ombudsman
5	Federal Tax Ombudsman not hold any other office of profit, etc.
6	Terms and conditions of service and remuneration of Federal Tax Ombudsman
7	Acting Federal Tax Ombudsman
8	Terms and conditions of service of staff
9	Jurisdiction, functions and powers of the Federal Tax Ombudsman
10	Procedure and evidence
11	Recommendations for implementation
12	Defiance of recommendations
13	Reference by Federal Tax Ombudsman
14	Powers of the Federal Tax Ombudsman
15	Powers to enter and search any premises
16	Power to punish of contempt
17	Inspection Team
18	Standing or Advisory Committees
19	Delegation of posers
20	Appointment of advisers and other staff
21	Authorisation of provincial functionaries
22	Award of costs and compensation and refunds of amounts
23	Assistance and advice of Federal Tax Ombudsman
24	Conduct of business
25	Requirement of affidavits
26	Reward and remuneration
27	Federal Tax Ombudsman and Staff Members to be public servants
28	Annual and other reports
29	Bar of jurisdiction
30	Immunity
31	Reference by President
32	Representation of President
33	Information resolution of disputes
34	Service of process
35	Expenditure to be charge don Federal Consolidated Fund
36	Power to make rules
37	Ordinance to have overriding effect
38	Removal of definition


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