The Income Tax Ordinance, 1979


138L. Appointment of Directorate General of Inspection:-

(1)   The Federal Government shall appoint a Directorate General of Inspection to exercise the powers and discharge the functions conferred on it under this Chapter.

(2)   The Directorate General shall consist of a Director-General and as many Directors, Additional Directors, Deputy Directors, Assistant Directors, Extra-Assistant Directors and Inspectors, as the Director General may deem necessary to be appointed from amongst the officers of Income Tax Group.



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