Section 4 in The Orissa Panchayati Raj Finance Commission (Miscellaneous Provisions) Act, 1993
4. Qualification for appointment and manner of selection of members.
(1)The Chairman of the Commission shall be-(a)a serving or a retired Judge of the High Court; or(b)a person of eminence with substantial experience in public affairs; or(c)a serving or retired Government servant with wide experience in the field of administration; or(d)an eminent economist.(2)The members other than Member-Secretary of the Commission shall be selected from among the persons who-(a)have special knowledge in public finance and accounts; or(b)have had wide experience in the field of public finance and administration; or(c)have special knowledge and experience relating to local self-Government in both urban and rural areas; or(d)have special knowledge of economics.
