Section 146 in The Orissa Municipal Corporation Act, 2003
146. Finance Commission.
- The Finance Commission constituted under article 243-I of the Constitution shall review the financial position of the Corporation and make recommendations to the Governor as to -(a)the principles which should govern -(i)the distribution between the Government and the Corporations of the net proceeds of the taxes, duties,tolls and fees leviable by the Government which may be divided between them and the allocation between the Corporation of their respective shares of such proceeds;(ii)the determination of the taxes, duties, tolls and fees which may be assigned to or appropriated by, the Corporations;(iii)the grants-in-aid to the Corporations from the Consolidated Fund of the state;(b)the measures needed to improve the financial position of the Corporations; and(c)any other matter referred to the Finance Commission by the Governor in the interest of sound finance of the Corporations.(2)The Governor shall cause every recommendation made by the Commission under this Section together with an explanatory memorandum as to the action taken thereon to be laid before the Assembly.
