Section 13 in The Orissa Panchayati Raj Finance Commission (Miscellaneous Provisions) Act, 1993
13. Procedure to be regulated by the Commission.
(1)The Commission shall meet as and when necessary at such time and place as the Chairman may decide.(2)The [Member-Secretary] [Substituted vide Orissa Act No. 14 of 1996 O.G.E.No. 1405 dated 30.12.1996.] to the Commission shall intimate the members the date, time and place of every meeting of the Commission.(3)The Commission shall regulate its own procedure.
