The Rajya Vitta Ayog Adhiniyam 1994

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THE MADHYA PRADESH AJYA Vl 
Sect:ons : 
1. Short title and Commencement. 
2. Defm~tions. 
3. Consuwlion ol Stale Finance Commissl~ I. . 
4. Qualifications lor appoinmmr as. and ti manner of 
5. Personal interest to disqualify members. 
6. Disqualifications for being a memberat ne Commi 
7. Terms of offrce of members and el~gibil ,' lor re-appo' 6 
Commi 
8. Con&tions of service and salaries and a jwances of m 
>. I ,durn and powers of che Commlssl, 8. 
10. Matters of which Commission to make. commendations 
1 1. Power to rcmove difficulties. 
n Act to determine tbe quditiiations requisite lor appointment w membersolthe State Finance 
Commission and the manner in whiih tbey shsU be selected, and to prescribe their powers. 
1 MADHYA PRADESH ACT 
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-i No. 3 of 1994. 
Be it enacrcd by thc Madhya Mesh LC (as l0Uows:- 
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1. (1) This Acl may be called (he Madhya Adhiniyam. 1994. Short tttlc and 
CannuncuncnL 
(2) Itsha~lwmeinloforceon such0a1e.a .by notificalion,appoint. 
2. In (his Act unless the context otherwise. kftu~ims. 
THE MADHYA PRADESH RAJYA VITJTA AYOC ADHINIYAM, 1994. 
R-ivcd I!= went d thc GOVUUOI m rhc 51h Mmh. I in he "Madhya bdwh Guzuc 
I 
(a) "Commission" means (heSu~cFinanccCommission~~l~ti~~cedby thcGovemorof Madhya 
Radcsh in pursuant to clause (I) of Article 243-1 of thc Constitution; 
(Ex:r.onduluy)". &ad hc7h Much. 1994.1 
1 @) "Panchayat" mcansaPanc 
(c) "Municipality" means a 
Indra; 
(d) "Membu" means a me 
I 3. The Stau finance Commission shall consist of a Chairman and two other members appointed Of 
by tht: Governor. Stale F~nansc 
I. >. Canuninton. 
4 Tk Chairman of the Commission ;hall be scleccod from among -ns who havc had QuaLLuh lor 
appoinunmt as. cxpwielccc in public affairs. and the oh two mcmbas shall be salecced from among pwsons who.- ihc 
(a) are, or havc been, or are qualtfied to be. appointed as judges of a High Court; or sclcaion of mm- 
bcn d ihc Can- 
{b) have special kcowledge of the Finances and Accwnts of Govunmcnt: a mlrim. 
(c) have had wide experience in financial matters and in Bdminisoalion; or 
4d) have special knowledge of economics. 
5. BcIona~ntingapasontobeamemberofthccommissim.theGovemorshallsatisfy himself fi~~*~ 
that the pwson will have no such financial orMhcrinlncstas is likely to elftclpejudicially his funclions F!wliry mcm- 
asamemberoftheCwnmission.and theGovanorshallnlrosltirfy hiiselffrom timetotimewith ~spect 
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to evcw member of the Commission that he has no such intacst ;md anv ouson who is. or whom thc 
Govmb ppscs to appoint to be, a member of the Commission ≪ whenever 'quircd by the 
Governor so to do. furnish to him such irzormation as the Go- considers necessary for the 
performance by him of his duties under (his scction. 
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6. A person shall be disqualified for being appointed as or for being a munbcr of the D~rquaLifiuuonr 
Commi~si0fl.- for being a man- bud1hcCPnrms- 
urn. 
(a) if he is of unsound mind; 
(b) if he is an undischarged insolvenl; 
196 (4) WU&W TIT E, 7 t;?! 1994 - 
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(c) if he has been convict. I of an offence involving moral turpitude; 
(d) if he has such financi:. or other inlerest as is likely u, affect prejudicially his lunctid 
a member of chc mmission. 1 
i I Tcnns oi urfm d 7. Every member of the Corn .ission shall hold office for such period as may be specilicd 4 
Mrmbrn md 'Ii- order of the Governor appo*ting hi i, but shall be eligiblc for re-appoinlmen~s : sibilily I- *..p i 
pwmr nl. i 
Rovided that he may. by lettt rddrcssed to the Governor, resign his office. ! 
Condtizuns of I 
8. Thememberof theCommls *,n shall render whole-bmeocpan tmeservrce to *'" Md wa- astheGovernor may in cachcase spt Jy, and thereshall bepa~d to the memberoftheCommlsslon nca md Allow- 
sncsrdMunbcn fwsor~alane~andsuchallowancesa hcStateGovernmenlmay, by rules madein this behalf, deter 
Pnd:cdure ."A 9. (I) The Commission shall ( iermine their procedure and in the performance of their func 
of Ihc 
shall have ali the powers of B civil cc rt undcr the Code of Civil Procedure, 1908 while trying a Canmisrion. 
respect of the ~ollowing matters, nari ly :- 
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(a) summoning and enforci. : the allendance ol witnesses; i 1 
(b) requidng the productior ,f any document; i 
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(c) requisitioning any plblik record from sny cwn or office. 1 
(2) The Commission shall have, ower lo require nny persoil to furn~sh informallon on such po 
or mailers as in the opinion of the Co imission may be useful fcr, or relevant to, any matter under 
consideration of the Commission. 
(3) 'IheCommis~ion shall be de .ned to be a Clvil Court for the purposesof Sectons 345 and 
of he Code of Criminal Procedure. I0 '3 (2 of 1974). 'Si. P' 
Explanation.-For he pup eofenforcing theattendanceof witnesses. the local limils of 
 omm mission's jurisistion shall be the limits of the territory of Stae of 
Pradcsh. 
Muccn on whish 10. The Sm Finance Commih ion shall make recommendations lo the Governor on matt 
Comrni''ioo lo provided under Article 243-1 and 243.;' ofthe Constitution. nukc -- 
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Power to remove 11. (1) If any dilliculty arises in. vingaffect to lheprovisionsof this Act, the StateGovemlne 
difliaJIicr. may by order, do anything not inconsis. nce with ihe povisions thereof which appears to be neces 
or expedient or ihe purpose ofrcmovin, he difficulty : -1 P 
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Rovided lhat no such order shall : made under this Section after the expiry of 2 years from 
commeaemfflt of this AcL rn 
I (2) Every order made under this ct shall be Laid on the ub!eof Legislalive Assembly. i~ + 1 
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MADHYA PRADESH k!f 
NO. 33 OF 1995. 
'l"l-i& iMADH%% 'xiNEiWH RAJYA Vl'LTA AYOG (SniVSPmODHAWj .&D1-hliL(1Y2kM, 1995. 
St it cnactcd by ihc hktilbya Pradesh Lcgislalure in the Forty-sixrh Yew of ihe &cyublic ui'111dia 
ia follows :-- 
A. .. , .,:.>,; .lid I. (1; This nit ~~lay be cailrd the hiadhya Praderh K;rjya Vrtta Ayoy (Sar~rhudhan) 
<or ... L--,LI ::I: >A. AdLlniyam, 1995. 
(2) It shall corlie ilitu furcc oil rucl~di~te as llle Slate Cjovcr~lnieirr may, by no1ific.tio11, appoint. 
.<IJ~S:.;,.~;L.L WI' 2. For Section 3 of the Madhya Pradcsh Kajya Vitta Ayog iidhiniyarn, 1996 (No. 3 01 1994) 
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>,,.,-&,"!, :.. tl~ziciijafter referred to as the Principal Act), the hllowing Sec-ion sh~li be subaituttd, namely :-- 
L.'G:~,~S.:~.;..~,, a: "3. 7be State Fin~ncc Coinrn~ssloa shall i'or~:;i:t uf a Chairnun and four other ine~nhei> 
'ir C v:.~,,,,:~: appointed by the C;uvsrnor of wl~orn one shall be n~cnrber-secrei~y." 
<'< . ,:,,:, , ,. 
. . . . ,I+ 3. Ir, Secriun 4 of ihc PI.IIICI(IJ~ Ail. 1ut- the word "two" the word "fuur" sh+ll b~ ~U~S~IIUIZJ, 
.%!~bl.,,,,. .! 

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