Section 3(1) in Jammu and Kashmir State Finance Commission for Panchayats and Municipalities Act, 2011.
(1)The Government shall, as soon as may be from the commencement of the Act, and thereafter at the expiration of every fifth year, constitute a "State Finance Commission for Panchayats and Municipalities" to review the financial position of Panchayats and Municipalities and to exercise the powers conferred upon and to perform the functions assigned to it, under the Act.
