Section 4(1) in The Orissa Panchayati Raj Finance Commission (Miscellaneous Provisions) Act, 1993
(1)The Chairman of the Commission shall be-(a)a serving or a retired Judge of the High Court; or(b)a person of eminence with substantial experience in public affairs; or(c)a serving or retired Government servant with wide experience in the field of administration; or(d)an eminent economist.
