68A. [ Finance Commission. [Section 68-A added by Haryana Act No. 3 of 1994.]
(1)The Finance Commission constituted by the State Government under Article 243 of the Constitution of India shall review the financial position of the municipalities and make recommendations to the Government as to.-(a)the principles which should govern-(i)the distribution between the State and the municipalities of the net proceeds of the taxes, duties tolls and fees leviable by the State, which may be divided between them and the allocation between the municipalities at all levels of their respective shares of such proceeds;(ii)the determination of the taxes, duties, tolls and fees which may be assigned to, or appropriated by, the municipalities;(iii)the grants-in-aid to the municipalities from the Consolidated Fund of the State;(b)the measures need to improve the financial position of one municipalities;(c)any other matter referred to the Finance Commission by the Government in the interest of sound finance of the municipalities.(2)The Government shall cause every recommendation made by the Finance Commission under this section together with an explanatory memorandum as to the action taken thereon to be laid before the Legislature of the State.]
