Section 118(1) in Rajasthan Panchayati Raj Act, 1994
(1)The Finance Commission, hereinafter in this section referred to as the "Commission", shall consist of the following members to be selected in such manner as may be prescribed -(a)a chairperson from amongst persons who have had experience in public affairs; and(b)such number of other members not exceeding four as the State Government may determine from time to time amongst person who -(i)have special knowledge of the finace and accounts of the Government; or(ii)have had wide experience in financial matters and in administration; or(iii)have special knowledge of functioning of the Panchayati Raj Institution and Municipal Bodies; or(iv)have been closely associated with preparation and/or implementation of rural and urban development programmer.
