Section 27 in The Finance Commission (Miscellaneous Provisions) Act, 1951
27.
/1394The object of the Bill is to prescribe the qualifications of the Chairman and member of the Finance Commission and to confer upon the Commission certain powers in accordance with the provisions of Article 280 of the Constitution....." - Gazette of India, 30-12-1950, Pt. II, Section 2, page 659.[16th May. 1951]An Act to determine the qualifications requisite for appointment as members of the Finance Commission and the manner in which they shall be selected, and to prescribe their powers.BE it enacted by Parliament as follows:--
