Report No. 272
C. Wanchoo Committee - 1970
3.7. The Committee recommended for the establishment of Income-Tax Settlement Commission, to serve as an alternative dispute resolution body in the administration of fiscal laws, the primary objective of which was to increase the realisation of revenue. It was felt that there should be a provision for compromise and settlement which should be fair, prompt and independent.
3.8. The Committee also recommended the setting up of a Direct Taxes Settlement Tribunal which would ensure fair and quick decisions. It was further recommended that the constitution of the settlement body be such, which will 'encourage officers with integrity and wide knowledge and experience to accept assignments on the Tribunal'. The status and emoluments of its members were recommended to be as that of members of the Central Board of Direct Taxes (CBDT).46
46 Vatika Farms Private Limited v. Union of India, (2008) 216 CTR Del 37.