Section 76(1) in Rajasthan Municipalities Act, 2009
(1)The State Finance Commission shall review the financial position of the Municipalities and make recommendations to the Governor as to -(a)the principles which should over;(i)the distribution, between the State and the Municipalities of the net proceeds of the 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, duties, tolls and fees which may be assigned to or appropriated by, the Municipalities; and(iii)the grants-in-aid to the Municipalities from the Consolidated Fund of the State;(b)the measures needed to improve the financial position of the Municipalities; and(c)any other matter referred to the State Finance Commission in the interest of sound finances of the Municipality.
