Section 98(3) in The Himachal Pradesh Panchayati Raj Act, 1994
(3)[ The Chairman of the Finance Commission shall be selected from amongst the persons who have experience in public affairs and who have, -(i)special knowledge and experience in economic and financial matters relating to Panchayats; or(ii)special knowledge and experience in economic and financial matters relating to Municipalities; or(iii)wide experience in administration and financial matters;or(iv)special knowledge of economics.(3-A) The other two members of the Finance Commission shall be selected from amongst the officers of the State Government not below the rank of Secretary to the Government or the Head of the Department.(3-B) The Chairman of the Finance Commission shall be paid such salary and allowances as may be prescribed.] [Substituted by Act No. 9 of 2011, dated 22.1.2011.]
