Section 3 in The M.P. Rajya Vitta Ayog Adhiniyam, 1994
3. [ Constitution of State Finance Commission. [Substituted by M.P. Act No. 33 of 1995 (w.e.f. 16-10-1995).]
- The State Finance Commission shall consist of a Chairman and [upto four other members] appointed by the Governor of whom one shall be Member-Secretary]:[Provided that no act or proceeding of the Commission shall be invalidated merely by reason of any vacancy in, or any defect in the constitution of, the Commission.] [Added by M.P. Act No. 24 of 2017, dated 24.8.2017.]
