The Arunachal Pradesh Fiscal Responsibility and Budeget management ( Amendment) Act, 2022

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The Arunachal Pradesh Gazette
EXTRAORDINARY
PUBLISHED BY AUTHORITY
No. 121, Vol. XxlX, Naharlagun,Wednesday, Aptil 27,2022, Vaisakha 7, 1944 (Saka)
GOVERNMENT OF ARUNACHAL PRAOESH
LAW, LEGISLATIVE AND JUSTICE DEPARTMENT
CIVIL SECRETARIAT
ITANAGAR
Onit Panyang, IAS
Commissioner to the
Govemment of Arunachal Pradesh,
Itanagar.
Published
(Finance)-
and printed by.Directorate of Printing, Nahartagun-213t2O22-Oop_2SO+Secy. (LA)_SOlSecy.
50+Commr. (Law)-50-4-2022.
NOTIFICATION
The 26th April, 2022
. No. LA,/Legn-312022.-The following Act of theArunachat pradesh Legistatjve Assembly
which was passed in the Ninth Session of the Seventh Legislative Assembly and received th6
assent of the Governor ofArunachal Pradesh is hereby published for general information.
(Received the assent of the Gove rnor on 22nd April,2o22l
THEARUNACHAT PRADESH FISCAL RESPONSIBILITYAND BUDGET
MANAGEIIENT (ATIENDMENT) ACT, M22
(ACT NO.4 OF 2022)
An
Act
further to amend theArunachar pradesh Fiscar Responsibirity and Budget Management
Act, 2006 (Act No. 4 of 2006).
- Be it enacted by the Legistative Assembly ofArunachal pradesh in the seventy Third year
of the Republic of lndia as follows :
1. shod title and commencement : (1) ThisAct may be called the Arunachal pradesh
Fiscal Responsibility and Budget Management (Amendment)Act, 2022.
(2) lt shall be deemed to have come into force with effect from 1st Aprit,.2021.
2. Amendment of section : ln theArunachal pradesh Fiscal Responsibility andBudget ManagementAct, 2006 (Act No. 4 of20o6), in section 4, in sub_section (3i after
clause (i), the following clause shall be added :-
"0) The normar rimit for net borrowing of the state Government for the financiar year2021 - 22 ro 2o2s - 2G to be fired and maintained at 4 p.rcent of Grose dtateDomestic Product (GSDP) in ZO21 - Zl,3.S percentin 2OZ2 _ 23 and at 3 percent o,Groas State Domestic product (GS Opl trom ZO2l - 24 to 2O2S - 26- .

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