Section 6 in The Orissa Panchayati Raj Finance Commission (Miscellaneous Provisions) Act, 1993
6. Personal interest to disqualify for being a member.
- Before appointing a person to be a member, the Governor-(i)shall satisfy himself that such person will have no such financial or other interest as is likely to affect prejudicially his functions as such member; and(ii)shall also satisfy himself from time to time with respect to every member that he does not have any interest as mentioned in Clause (i);and any person who is, or whom the Governor proposes to appoint to be, a member shall, whenever required by the Governor so to do, furnish to him such information as the Governor considers necessary for the performance by him of his duties as a member.
