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24. Conduct of
business :
(1) The Federal Tax Ombudsman
shall be the chief executive of the Office.
(2) The Federal Tax Ombudsman
shall be the Principal Accounting Officer of the Office in respect of
the expenditure incurred against budget grant or grants controlled by
the Federal Tax Ombudsman and shall, for this purpose, exercise all the
financial and administrative powers delegated to a ministry or division.
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