Section 10 in Jammu and Kashmir State Finance Commission for Panchayats and Municipalities Act, 2011.
10.
The Commission shall perform all or any of the following functions and shall make recommendations to the Government as to:-(i)the distribution between the State and the Panchayats of the net proceeds of the taxes, duties, tolls and fees leviable by the State, which may be divided between them and the allocation between the Panchayats at all levels of their respective shares of such proceeds;(ii)the determination of taxes, duties, tolls and fees which may be assigned to, or appropriated by, the Panchayats;(iii)the grants-in-aid to the Panchayats from the Consolidated Fund of the State;(iv)the measures needed to improve the financial position of the Panchayats;(v)the distribution between the State and the Municipalities of the net proceeds of the taxes, duties, tolls and fees leviable by the State, which may be divided between them and the allocation between the Municipalities at all levels of their respective shares of such proceeds;(vi)the determination of the taxes, duties, tolls and fees which may be assigned to, or appropriated by, the Municipalities;(vii)the grants-in-aid to the Municipalities from the Consolidated Fund of the State;(viii)the measures needed to improve the financial position of the Municipalities;(ix)any other matter referred to the Finance Commission by the Government in the interests of sound finance of Panchayats or Municipalities;(x)any other matter as may be referred to the Commission by the Government from time to time;(xi)any other matter as may be ancillary or incidental to any of the aforesaid functions.
