Section 162A(1) in Chennai City Municipal Corporation Act, 1919
(1)The Finance Commission referred to in Article 243-1 of the Constitution shall also review the financial position of the Corporation and make recommendations to the Governor as to,-(a)the principles which should govern,-(i)the distribution between the State Government and the corporation of the net proceeds of the taxes, duties, tolls and fees leviable by the State Government which may be divided between them and the allocation between the corporation 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 corporation;(iii)the grants-in-aid to the corporation from the Consolidated Fund of the State;(b)the measures needed to improve the financial position of the corporation;(c)any other matter referred to the Finance Commission by the Governor in the interest of sound finance of the corporation.
