Section 8(2) in The Orissa Panchayati Raj Finance Commission (Miscellaneous Provisions) Act, 1993
(2)The members of the Commission shall render whole time or part time service to the Commission as the Governor may, in each case, specify.] [Substituted vide Orissa Act No. 14 of 1996 O.G.E.No. 1405 dated 30.12.1996.]
