Section 28 in The Manipur Hill Areas Autonomous District Council Act, 2000
28. Finance Commission.
(1)The Government may, by notification in the official Gazette, constitute a Finance Commission consisting of one Member to be known as the Member of the finance Commission to be appointed by the Governor to review the financial position of the District Council and to make recommendation accordingly to the Governor.(2)The qualification for appointment, the term of office and other conditions of service relating to the Member of finance commission shall be prescribed.
