Section 64(1) in The Himachal Pradesh Municipal Corporation Act, 1994
(1)The Finance Commission constituted by the State Government under articles 243-I and 243-Y of the Constitution of India read with section 98 of the Himachal Pradesh Panchayati Raj Act, 1994 shall review the financial position of the municipalities and make recommendations to the Government as to -(a)the principles which should govern -(i)the distribution between the State Government and the municipalities of the net proceeds of taxes, duties, tolls and fees leviable by the State, which may be divided between them and the allocation between the municipalities at all levels of their respective shares of such proceeds ;(ii)the determination of the taxes, tolls and fees which may be assigned to, or appropriated by, the municipalities ;(iii)the grants-in-aid to the municipalities from the Consolidated Fund of the State ;(b)the measures need to improve the financial position of the municipalities;(c)any other matter referred to the Finance Commission by the Government in the interest of sound finances of the municipalities.
