Section 3 in The Orissa Panchayati Raj Finance Commission (Miscellaneous Provisions) Act, 1993
3. [ Constitution of Commission. [Substituted vide Orissa Act No. 14 of 1996 O.G.E.No. 1405 dated 30.12.1996.]
- The Commission shall consist of a Chairman and four other members out of whom one shall be appointed as the Member-Secretary :Provided that the Governor may increase the number of such other members if he considers it so expedient in the interest of the Panchayati Raj Institutions and Municipalities.
