Section 97(3) in The Manipur Panchayati Raj Act, 1994
(3)The member of Finance Commission shall be appointed in such manner as may be prescribed from among persons who-(a)have experience in public affairs; or(b)are or have been, or are qualified to be appointed as a Judge of a High Court; or(c)have special knowledge of the finances and accounts of Governments; or(d)have had wide experience in financial matters and in administration; or(e)have special knowledge of economics.
