LexThe CHHATTISGARH RAJYA VITTA AYOG ADHINIYAM, 1994
Chhattisgarh · state statute
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MAD YA PRADESH ACT .
No. 3 of 1994.
THE MADHYA PRADESH· :AJYA VITIA AYOG ADHINIYAM, 1994.
Ial •,E OF CONTENT~
Sect:ons:
I. Short title and Commencement.
2. Defini lions.
3. Constitution of State Finance Commissi, ,. •
4. · Qualifications for appointment as, and ti. manner of selection of members of th~ Commission.
5. Personal interest to disqualify members,
6. Disqualifications for being a membeHil ne Commission.
7. Terms of office of members and eligibil y for re-appointment.
8. · Conditions of service and salaries and a ,wances of members.
:... • .r n.1cedure and powers of Ole Commiss11 i.
10. Matters of which Commission to make. commendations.
1 l. Power to remove difficulties.
. '
3.
, by the G;
i~ '
4
experieo
5.
lhatlheJ
asamen
to evel)
Govem
\ Govern
/i,_perfom
~-~
6
Commi
I _, _,
I
ill
;jj
"'lmibr v-ircr,r, ~ 7 'IIT'if 1994
MADHYA PRADESH ACT
No. 3 of 1994.
THE MADHYA PRADESH RAJYA .VJ1TA ..\YOG /\DHINIYAM, 1994.
Rc<eivod u-.. .,. .. , ol cho Govomor oa chc ,lh Mon;I,, 1994; aQCllt llnl published in lhc "Modhy• Pnd.,h Gueuc
t' (Ex1r>Ofdinary)", dalod lhc 71h Mudt, 191)4.J
n Act to delermlnc the qualirications requisite ror appointment as members of the State Finance
Commission and the manner In whi!;h they shaU be selected, nd to prescribe their powers.
; Be it enacred by the Madhya Pradesh Legislature in the Forty firlh year or lhe Republic or.Indian ,,,,. '
IIIS follows:-
/
I. (I) This Acl may be called lhe Madhya Pradesh Rajya Vitia Ayog Adhiniyam, 1994.
(2) II shall come into force on such date,as the State Government may, by notification, appoint
2. In this Act unless the context otherwise;rcquire$,-
(a) "Commission"meanstheSuueFinanceCommissionconstiwtedbytheGovernororMadhya
Pradesh in pursuanl IO clause (I) or Article 243·1 or the Consti1111ion;
(b) "Panchayat" means a Panchayatconstituted. under Article 243-B of lhe Constitutionoflndia:
(c) "Municipality" means a municipalhy conslituted under Article 243-Q of the Constillltion of
- India;
(d) "Member" means a member of the Commission and includes the Oiairman.
3. 1be Staie Finance Commission shl!II consist of a Chairman and two olher members apJX>inled
I by th~ Governor. · · ·
' . , __
' . '
4 The Chairman of the Commission shall be sele<;led from among persons who have had
experience in public affairs, and the other two members &!rail be sclecled from among persons who,-
(a) are, or have been, or are qualified tobe appointed asju<lges of a High Court; or
\O) have special knowledge of the Finances and AccountsQfGovernment; or
(c) have had wide experience in financial matrers l!n<I in administtation; or
l(d) have special knowledge of economics.
5. Beforeappoi11ting a person IQ be a member of the commission, th_cGovemor shall satisfy himself
that the penon will have no such financial! orothcdn~ as i• ~ly io affe<:t~ju<licil!lly his functions
asamemberoftheCQIDmission,andtheGovernorshal.lalso~ti$fyhimselffro,ntimctotimewithrespect
IO every member ()( the Commission that he hlts no such in~t and any per5911 who is,. or whom the
Governor.proposes IO appoint 10 l>e, a member of the Commission shall, whenever required by the
Governor so IO do, furnish to him such _irJormation as the Governor considers necessary for the
. peifonnance by him of his duties under lhis section.
;\,
6. A person shall be disqualified for being appointed as or for being a member of the
Commission,-
(a) if he is of unsound mind;
(b) if he is an undischarged insolvent;
196 (3)
Short title and
CommenccmenL
Dcfinilioa,.
Cons1i111tion of
Stale - Finance
t.ommission.
Qualification · for
appointment a,,
and lhe manner d .
1clc:cliooofmc:m
bcn o( .... Can
milsion.
l'cnonaliollcn:SIIO
dio~uoliff. mcm
bcn.
Di1qu.Alifications
for be.in& a mc:rn• ·
bcroflhcCcrnmi1-
sion.
\ .
,.. . I
\~\
I U Jllll[t 5PiTI
/ --
196 (4) · 'p,
·, =============~=============-=i
T emu of office of
Memben and eli
&ibiliry f« ~-•p
poinunu)\.
Condiw.>n.1 of
Sccvir.c and SA!a
rie5 ilnd Allow
ances of Mcmbcri.
Pn,,•;edure and
powen o( the
Co,nmin:ion.
Mat.ten on which
Commi uion lo
make~
dations.
Power to· remove
difficulties.
(c) if he has been convic1. I of an offence involving moral turpitude;
(d) if he has such financi:.
a member of \he ,
7. Every member of lhe Com
order of the Governor appointing h,
or other. inleres1 as is likely w affec1 prejudicially !,is funcli1'
3mm1ss1on.
:ission shall hold office for such period as may be specified i
,, but shall be eligible for re-appoinunents :
Provided that he may, by leue •ddressed to the Governor, resign his office.
' i
8. The memberof the Commis ,,n shall render whole-lime or pan time service to lhe Comm is, .. ,
as the Governor may in each case spt ,fy, and lhereshall be paid IO the member of the Commission?.(
fees or salaries and such allowances a he State Government may, by rules made in !his behalf, deter
9. (I) The Commission shall< iermine their i,rocedure and in the performance of !heir func :
shall have all me powers of a civil c, n under the Code of Civil Procedure, 1908 while trying a su
respect of lhe following mailers, nan · ly :-
I
(a) summoning and enforci, _r the attendance of witnesses~
(b) requinng the productio, ,f any docum~nt; i I (c) requisitioning any publi, record from i:.ny court or office. f
· (2) The Commission shall have, owcr to require any person 10 furnish information on such pol\
or mauers as in the opinion of lhe Co, •1mission may be useful for, or relevant 10, any mauer under ·
consideration of lhe Commission.
I
(3) TheCommis~ion shall be de .ned 10 bea Civil Court fonhe purposes of Sections 345 and l .
of lhe Code of Criminal Procedure, I'! :•3 (2 of 1974). 41
:
Explanalion.--For lhe purp<. e of enforcing the attendance of witnesses, lhe local limits of 1·.
Commission's juris.:,. ction shall be the limits of the territory of Stale of Madh
Pradesh. . ,
10. The Stale Finance Commi,; ,on shall make recommendations to the Governor on ma111· •...
provided under Article 243-1 and 243-·. of the Constitution. .
11. (I) If any difficulty arises in. ving affect to the provisions of this Act, lhe State Govemmc~
may by order, do anything not inconsis nee wilh the provisions lllereof which appears to be neces54
or expedient or the purpose of removin, the difficulty : i
' . \
.r<!, - olfll 1lfl
if;"faRTW!i
'Ii" i'•Hl 31~
JI,. ">!Nm·· 5
Provided lhat no such order shall e made under this Section after lh< expiry of 2 years from 1
commencement of this Acl
(2) Every order made under this ct shall be laid on the table of Legislative Assembly. ~v J. y
1
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It
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m<IT'I ~, "1l'.I 'H ~ 't) <lit 'q]U 3 if qf,,m ffl"R ii; 31Ulma! Wfl ~ >i'll'ft ~
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~' 2003 (sf,, 9 <Fl_ 2003) 'q;i ati).ft ~ (1"'191<.1 ii; mf~ 'H ~~ml o!@I t_ .
thil\'1 11<; ii; U"'l'IR'I ii; "1tl 'H <I'll 311~Wjfll(,
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(
CHHA TTISGARH ACT
(No. 9 of 2003)
THE CHHATTISGARH RAJYA VITTA AYOG (AMENDMENT)
ADHINIYAM, 2003
An Act further to amend the Chhattisgarh Rajya Vitta Ayog Adhiniyam, 1994
(No. 3 of 1994).
Be it enacted by the Chhattisgarh Legislative Assembly in the Fifty-fourth year of Republic
oflndia as follows :-
I. (l) This Act may be called the Chhanisgarh Rajya Villa Ayog (Amendment) Act.
2003 (No. 9 of 2003).
(2) It extents to the whole of Chhattisgarh.
(3) It shall come into force from t~e dale of its publication in !he official Gazette.
2. The Chhattisgarh Raj ya Vitta Ayog Adhiniyam, 1994 (No. 3 of I 994) (hereinafter referred to
as the Principal Act) shall have effect subject to the amendments specified in Section 3.
3. In Section 3 of the Principal Act, for the words "to other members", the words "one other
member" shall be substituted.
232 (I)
Short title, extent and
commencement.
Tlie Chhattisgarh
Rajya Vitta Ayog
Adhiniyam,1994 (No.
3 or 1994) to be
a~ended.
Amendment of Sec•
tion3.
I
I
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30-05-2001."
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(~ 2~2016)
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~ 498/-i\ . 14/ 21-~ / ID"f',./U.11./ 16. - ~ ~ ~ ~ ~ 348 ~ ~ (3) ~~-a~ fcriwT <f;'t
wH:i(§Qifi ~ ~ 13-01-2016 <fiT ~ ~ ~ ~ ~ ~ ~~ fcf;m \ff@T t
S hort title and
commencement.
Amendment of
Section 3.
mJl'tl•l~t~~.fm~(lm3ll~:/llj'tll<,
~-~- ~. ~~-
CHHATTISGARH ACT
(No. 2 of 2016)
THE CHHATTISGARH RAJYA VITTA AYOG (AMENDMENT)
ADHINIYAM, 2015
An Act to further to amend the Chhattisgarh Rajya Vitta Ayog Adhiniyam ,
1994 (No. 3 of 1994).
Be it enacted by the Chhattisgarh Legislature in the Sixty-sixth year of the Republi c
of India, as follows :-
l.
2.
(])
(2)
This Act may be called the Chhattisgarh Rajya Vitta Ayog (Amendm ent)
Adhiniyam, 2015.
ft shall come into force from the date of its publica tion in the Official
Gazette.
In Section 3 of the Chhatt isgarh Rajya Vitta Ayog Adhiniyam, 1994
(No. 3 of 1994), for the words "one other member ", the words "two other
member s" shall be substituted .
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CHHATTISGARH ACT
(No. 22 of 2018)
THE CHHATTISGARH RAJYA VITTA AYOG (AMENDMENT) ADHINIYAM, 2018
An Act to further amend the Chhattisgarh Rajya Vitta Ayog Adhiniyam, 1994 (No. 3
of 1994 ).
Be it enacted by the Chhattisgarh Legislature in the Sixty-ninth Year of the Republic of
India, as follows:-
I.
2.
(I) This Act may be called the Chhattisgarh Rajya Vitta Ayog (Amendment)
Adh iniyam, 2018.
(2) It shall come into force from the date of its publication in the Official Gazette. _
For Section 7 of the Chhattisgarh Rajya Vitta Ayog Adhiniyam , 1994 ( No . 3 of 1994 ),
the fol lowing shall be substituted , namely :-
"7. Chairman and every Member of the Commission shall hold office for the period
as specified by the Governor in their appointment order . Tenure of office of the
Chairman or any member may be extended by the Governor , as and when
necessary, and the Chairman /Member shall not be ineligible or unqualified for
re-appointment:
provided that the Chairman/Member may, by letter addressed to the
Governor in writing, resign his office. "
660 (1)
Short title and
commencement.
Amendment of
Section 7.