(1)There shall be constituted a Finance Commission once in every five years by the Governor on the recommendation made by the Government. The Finance Commission constituted prior to the commencement of this Act shall be deemed to have been constituted under this Act and shall be governed by the provisions of this Act.(2)The Finance Commission shall consist of a Chairman and four other members of whom one shall be the Member-Secretary. The Governor shall by order appoint on the recommendation of the Government the Chairman and other members of the Commission.(3)The Government shall make available to the Finance Commission such staff as may be necessary for the discharge of the functions conferred on the Finance Commission.
