(1)The Finance Commission shall consist of a Chairman and such number of members not being less than two and more than four, as the Government may determine.(2)The Chairman and the members shall be appointed by the Lieutenant Governor on the recommendation of the Council of Ministers, by order in writing:Provided that not person who is a Minister of the Government or a Chairman/President (by whatever name called) or an employee of a Municipality shall be appointed as a Chairman or a Member of the Commission.
