(2)Where more Financial Commissioners than one have been appointed, the [State Government] [Substituted for the words 'Local Government' by the Government of India (Adaptation of Indian Laws) Order, 1937, and the Adaptation of Laws Order, 1950 ] may make rules [as to the distribution among them of business under this or any other Act, and by those rules require any case or class or classes of cases to be considered and disposed of by the Financial Commissioners collectively.] [For rules under Section (2), see Notification No 132, Punjab Gazette Extra-ordinary, Ist March, 1888, page 1.]
