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[Cites 0, Cited by 0] [Section 4] [Entire Act]

NCT Delhi - Subsection

Section 4(2) in Delhi Finance Commission Act, 1994

(2)The members shall be selected from among persons who-
(a)are, or have been, or are qualified to be appointed as Judges of a High Court; or
(b)have special knowledge in economics, and of the finances and accounts of the Government; or
(c)have wide experience in financial management of the Municipalities and in the administration thereof.