Section 138A in Uttar Pradesh Municipal Corporation Act, 1959
138A. Finance Commission.
(1)The Finance Commission shall review the financial position of the Corporation and make recommendations to the Governor as to -(a)the principles which should govern -(i)the distribution between the State and the Corporation of the new proceeds of the taxes, duties, tolls and fees leviable by the State which may be divided between them and allocation of share or such proceeds to the Corporations;(ii)the determination of the taxes, duties, tolls and fees which may be assigned to or appropriated by the Corporation;(iii)the grants-in-aid to the Corporation from the Consolidated Fund of the State;(b)the measures needed to improve the financial position of the Corporation;(c)any other matter referred to the Finance Commission by the Governor in the interest of sound finance of the Corporation.(2)Every recommendation of the Finance Commission made under subsection (1) shall, together with an explanatory memorandum as to the action taken thereon, be laid before both the Houses of the State Legislature.
