The Arunachal Pradesh Fiscal responsibility and Budget Management ( Amendement) Act, 2021

The Arunachal mI;radesh Gazette 
EXTRAORDINARY 
PUBLISHED BY AUTHORITY 
No. 81, Vol. XXVIII, Naharlagun, Tuesday, March 30, 2021, Chaitra 9, 1942 (Saka) 
GOVERNMENT OF ARUNACHAL PRADESH 
LAW, LEGISLATIVE AND JUSTICE DEPARTMENT 
CIVIL SECRETARIAT 
ITANAGAR 
The 30th March, 2021 
No. Law/Legn-1/2021.—The following Act of the Arunachal Pradesh Legislative Assembly 
which was passed in the Sixth Session of the Seventh Legislative Assembly and received the 
assent of the Governor of Arunachal Pradesh is hereby published for general information. 
(Received the assent of the Governor on 24th March, 2021) 
THE ARUNACHAL PRADESH FISCAL RESPONSIBILITY AND BUDGET 
MANAGEMENT (AMENDMENT) ACT, 2021. 
(ACT NO. 30F 2021) 
An 
Act 
further to amend the Arunachal Pradesh Fiscal Responsibility and Budget Management 
Act, 2006 (Act No. 4 of 20086). 
Be it enacted by the legislative Assembly of Arunachal Pradesh in the Seventy Second 
year of the Republic of India as follows: 
(1) This Act may be called the Arunachal Pradesh Fiscal Responsibility Short title and 
and Budget Management (Amendment) Act, 2021. commence- 
(2) It shall be deemed to have come into force with effect from 17th ment. 
May, 2020. 
2. Inthe Arunachal Pradesh Fiscal Responsibility and Budget Management ~ Amendment of 
Act, 2006 (Act No. 4 of 2006), in section 4, in sub-section (3), after  Section 4. 
clause (), the following clause shall be added:- 
"(i) From and out of the Gross State Domestic Product 
(GSDP), there shall be allowed an additional borrowing of two 
percent to the State Government in the financial year 2020-21 to 
fight Covid-19 Pandemic which had a serious negative impact 
on the resources of the State Government. 
Provided that, the additional borrowing shall be subject to 
maintaining standards of service delivery to the public to 
strengthen resources in the hands of State Government. 
Provided further that, the relaxation limits shall be partly 
unconditional and partly conditional as specified in Table "A’ 
and two percent of GSDP as specified in Table 'B'. 
Table 'A’ 
Sl. No. Particulars Conditional Unconditional 
(a) Conditional: 
M Implementation of One 0.25% —_ 
Nation One Ration Card 
System 
(i) Ease ofdoing business 0.25% —_ 
reform 
(i) Urban Local Body/Utility 0.25% — 
Reforms 
(iv) Power Sector Reforms 0.25% — 
2 The Arunachal Pradesh Extraordinary Gazette, March 30, 2021 
SI. No. Particulars Conditional Unconditional 
(b) (i) 50% of 1% Unconditional -_— 0.50% 
(Untied) 
(ii)  50% of 1% Conditional 0.50% 
(subject to providing 
undertaking of at least 3 
of the reforms at 
Sl. No. a (i) to (iv) 
Table ‘B’ (X In Crore) 
Sl. No. Particulars Conditional Unconditional 
(@) Conditional: 
(i) Implementation of One 71.225 —_ 
Nation One Ration Card 
System 
(i) Ease of doing business 71.225 — 
reform 
(i) Urban Local Body/Utility ~ 71.225 - Reforms 
(iv) Power Sector Reforms 71.225 — 
(b) (i) 50% of 1% Unconditional —_— 142.450 
(Untied) 
(i)  50% of 1% Conditional 142.450 
(subject to providing unde 
rtaking of at least 3 of the 
reforms at 
SL. No. a (i) to (iv) 
{(c) Entitlement 427.350 142.450 (Conditional & Unconditional) 
(d) Total Entitlement 569.80 
(¥ 427.35 Crore + % 142.45 Crore) 
Onit Panyang, IAS 
Commissioner to the 
Government of Arunachal Pradesh, 
Itanagar. 
Published and printed by Directorate of Printj Secy. (Finance)-100+ Commr( L&J)—TOO~3—”20"291' -Nahaflfigun—192/2021-DDF’-250* o 0%

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