Section 11 in The Jammu and Kashmir State Finance Commission Act, 2006
11. Functions of the Commission.
(1)The Commission shall perform all or any of the following functions, namely :-(a)mapping the regions and the sub-regions with reference to well-accepted development indicators;(b)identifying the backward districts of the State and assess the deviation of these districts from the mean developmental level of the State;(c)evolving a set of policy instructions to equalize balance the dispersal of development across the districts;(d)identifying measures to bring about a paradigm shift in the approach for inter se allocation of resources by treating each region and/or sub-region within the region as a targeted economic unit for which captive resources and those to devolve from the State shall be determined with focus on economic returns for self-sustained growth;(e)formulating a set of administrative measures aimed at bringing about reforms in decision making in governance and development through decentralized processes and mechanism;(f)identifying the employment backlog at the regional, sub-regional, district or the targeted economic unit level and recommend measures for removal of disparities;(g)suggesting measures needed to augment the resources of the State Government, particularly to supplement resources of Halqa Panchayats, Municipalities and Municipal Corporations in the State; and(h)any other matter, which may be ancillary or incidental to the aforesaid functions.(2)The Commission shall review the state of finances of the State and suggest restructuring of the public finances restoring budgetary balance, achieving macro-economic stability and debt reduction.(3)The Commission shall review and suggest measures for effective implementation of the recommendations and award under the Twelfth Finance Commission (TFC), particularly Fiscal Reform and Budget Management Programme and corrective measures for debt reduction and/ or sustainability and overall improvement in human development and investment climate.
