(1)There shall be one or more Financial Commissioners, who shall be appointed [-][-] [The words 'with the previous sanction of the Government-General in Council' were repealed by the Decentralization Act, 1914 (4 of 1914).] by the Substituted for the words "Local Government" by the Government of India (Adaptation of Indian Laws) Order, 1937, and the Adaptation of Laws Order, 1950.[State Government]
