Section 100 in The Dadra and Nagar Haveli Panchayat Regulation, 2012
100. Finance Commission.
- The Finance Commission constituted under section 186 of the Andaman and Nicobar Islands (Panchayats) Regulation, 1994 shall be the Finance Commission Reg. I of 1994. for the purpose of reviewing the financial position of the Panchayats and making recommendations to the Administrator of the Union territory of the Dadra and Nagar Haveli, as to -(a)the principles which should govern -(i)the sharing among the Union territory Administration and Gram Panchayats and District Panchayats of the net income of the taxes, duties, cess and fees which are being levied by the Union territory Administration and which may be shared with the Gram Panchayats and District Panchayats and dividing among the Gram Panchayats and District Panchayats at all levels, their shares in such incomes;(ii)the determination of the taxes, duties, cess, tolls and fees which may be assigned to or appropriated by the Gram Panchayats and District Panchayats;(iii)the grants-in-aid to the Gram Panchayats and District Panchayats from the Consolidated Fund of India;(b)the measures needed to improve the financial position of the Gram Panchayats and District Panchayats;(c)any other matter referred to the Finance Commission by the President of India.
