Section 11(1) in The Jammu and Kashmir State Finance Commission Act, 2006
(1)The Commission shall perform all or any of the following functions, namely :-(a)mapping the regions and the sub-regions with reference to well-accepted development indicators;(b)identifying the backward districts of the State and assess the deviation of these districts from the mean developmental level of the State;(c)evolving a set of policy instructions to equalize balance the dispersal of development across the districts;(d)identifying measures to bring about a paradigm shift in the approach for inter se allocation of resources by treating each region and/or sub-region within the region as a targeted economic unit for which captive resources and those to devolve from the State shall be determined with focus on economic returns for self-sustained growth;(e)formulating a set of administrative measures aimed at bringing about reforms in decision making in governance and development through decentralized processes and mechanism;(f)identifying the employment backlog at the regional, sub-regional, district or the targeted economic unit level and recommend measures for removal of disparities;(g)suggesting measures needed to augment the resources of the State Government, particularly to supplement resources of Halqa Panchayats, Municipalities and Municipal Corporations in the State; and(h)any other matter, which may be ancillary or incidental to the aforesaid functions.
