Section 4(2) in The Orissa Panchayati Raj Finance Commission (Miscellaneous Provisions) Act, 1993
(2)The members other than Member-Secretary of the Commission shall be selected from among the persons who-(a)have special knowledge in public finance and accounts; or(b)have had wide experience in the field of public finance and administration; or(c)have special knowledge and experience relating to local self-Government in both urban and rural areas; or(d)have special knowledge of economics.
