Section 3(2) in Jammu and Kashmir State Finance Commission for Panchayats and Municipalities Act, 2011.
(2)The Commission shall consist of,-(a)a Chairperson who shall be an eminent economist with expertise in State finance, planning, rural development, panchayats and local bodies; and(b)such other members, not exceeding two, as the Government may appoint from amongst persons of repute having excelled in administration, planning, panchayats, municipalities, legal or academic fields.
