18. [ Review of Finance. [Substituted vide Orissa Act No. 17 of 1993 (O.G.E. No. 1189 dated 1.9.1993).]
(1)It shall be the duty of the Finance Commission to review the financial position of Parishads and to make recommendations to the Governor as required under Article 243-I of the Constitution.(2)The Commission may, for the purpose of maintaining sound financial position of Parishads, make such recommendations including measures heed for improvement of the financial position thereof, as it may deem fit.(3)The Governor shall cause every such recommendation made by the Finance Commission together with an explanatory Memorandum as to the action taken thereon to be laid before the Legislature Assembly.]Chapter-IV Control
