An jurisdiction Assessing Officer (JAO) is an officer of the Income Tax Department who is responsible for ensuring correctness of Income Tax Returns filed by the taxpayers in his/her jurisdiction

If you don't have any issues with your filing, you don't need to contact your JAO. As a general rule, the ITD endeavors to provide all taxpayer services in a faceless manner, online. However, in certain exceptional situations, the ITD may request you to approach your jurisdictional AO.

You can use any valid mobile number for availing this service.

Yes. When you shift your permanent address or residential address from one state to another, it is necessary to get your PAN migrated to the new JAO. Although the Income Tax Department endeavors to provide taxpayers with all necessary services online, on rare occasions you may need to contact your JAO. Thus, it is in your interest to get your PAN migrated to the proper jurisdictional AO, so you can easily reach him/her when the need arises.

For effective administration of income tax related services/work, a number of wards/circles have been carved out across the country based on the defined jurisdiction. Each ward/circle has a jurisdictional AO, being a DCIT/ACIT, or an ITO.

You need to file an application for migrating your PAN to your current jurisdictional AO. The process involves:

1. Write an application to your current JAO stating the reason for change as address change.
2. Write an application to the new JAO, requesting him/her to apply to the existing JAO for the change.
3. The current JAO has to accept this application.
4. Once approved, the application is forwarded to the Income Tax Commissioner.
5. After approval from the Commissioner, the JAO is changed.

You are required to make a written request to your existing JAO for migrating your PAN to the new JAO based on your new address.

The current status of the jurisdictional AO for your PAN can be verified on the e-Filing portal > Know Your JAO. You do not need to register or log in to use this service.