(3)The following matters shall be regulated by rules made by the State Government, namely :(a)the constitution and aims an objects of the Union;(b)the amount and the method of contribution by the Municipalities to the Union;(c)the management and control of finances of the Union; [and] [Added vide Orissa Act No. 61 of 1968 w.e.f. 1.8.1968.](d)[***] [Omitted vide Orissa Act No. 61 of 1968 w.e.f. 1.8.1968.](e)generally such other incidental matters as may be necessary for the purpose of this Section.[Chapter - VI-A] [Inserted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] District Planning Committee
