The Arunachal Pradesh Fiscal Responsibility and Budget Management (Amendment) Act, 2024

The Arunachal Pradesh Gazette 
EXTRAORDINARY 
PUBLISHED BY AUTHORITY 
No. 112, Vol. XXXI, Naharlagun, Friday, February 23, 2024, Phalguna 4, 1945 (Saka) 
GOVERNMENT OF ARUNACHAL PRADESH 
LAW, LEGISLATIVE AND JUSTICE DEPARTMENT 
CIVIL SECRETARIAT 
ITANAGAR 
NOTIFICATION 
The 23rd February, 2024 
No. Law/Legn-2/2024. —The following Act of the Arunachal Pradesh Legislative Assembly which was 
passed in the Thirteenth 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 23rd February, 2024) 
THE ARUNACHAL PRADESH FISCAL RESPONSIBILITY AND BUDGET MANAGEMENT 
(AMENDMENT) ACT, 2024. 
(ACT NO. 6 OF 2024) 
An 
Act 
further to amend the Arunachal Pradesh Fiscal Responsibility and Budget Management 
Act, 2006 (Act No. 4 of 2006). 
Be it enacted by the Legislative Assembly of Arunachal Pradesh in the Seventy-fifth years of the Republic 
of india as follows: 
1. Short title and commencement : 
(1) This Act may be called the Arunachal Pradesh Fiscal Responsibility and Budget Management 
(Amendment) Act, 2024, 
(2) Itshall come into force on the date of its publication in the Official Gazette. 
2. Amendment of sub-section (3) of Section 4 : In the Arunachal Pradesh Fiscal Responsibility and 
Budget Management Act, 2006 (Act No. 4 of 2006), in Section 4, in sub-section (3), after clause (j), 
the following clause shall be inserted :- 
"(k) In the event State Government is not able to fully utilize its borrowing limit as specified in 
clause (j) above in any particular year during the first four years during award period of 
Fifteenth Finance Commission (FFC), State Government will have the option of availing this 
unutilized borrowing amount (calculated in rupees) in any of the subsequent years within the 
award period of Fifteenth Finance Commission (FFC). 
() Fiscal Sustainability Targets : In particular and without prejudice to the generality of 
the foregoing provisions, State Government shall : 
(i) achieve the revenue deficit targets during award period of Fifteenth Finance 
Commission (FFC) 2023-2024, 2024-2025 and 2025-2026 @ (-) 1.20%, (-) 1.70% 
and (-)2.50% of GSDP respectively ; 
*negative values indicate surplus and positive values indicate deficit. 
(i) achieve the fiscal deficit targets during award period of Fifteenth Finance Commission 
(FFC)2023-2024, 2024-2025 and 2025-2026 @ 3.00% of GSDP respectively: and 
thereafter continue to maintain or reduce it further ; 
(iii) restrict the total outstanding liabilities during award period of Fifteenth Finance 
Commission (FFC) 2023-2024, 2024-2025 and 2025-2026 @ 33.10 %, 32.80 % 
and 32.50 % of GSDP respectively; and thereafter maintain the said ratio or 
reduce it
2 The Arunachal Pradesh Extraordinary Gazette, February 23, 2024 
(iv) ensure to bring out annual statements giving prospects for the State economy and 
related fiscal strategy; 
(v) ensure to bring out special statement alongwith the budget giving in detail number 
of employees in Government, Public Sector and aided institution and related salary; 
(vi) Maintain to zero outstanding Government guarantee to the estimated receipt in the 
Consolidated Fund of State Finance during award period of Fifteenth Finance 
Commission (FFC); 
(vii) Provided that revenue deficit and fiscal deficit may exceed the limits specified 
under this Section: 
(a) due toground or grounds of unforeseen demands on the finance of the State 
Government arising out of national security or natural calamity including drought, 
flood relief or such other exceptional circumstance beyond the control of the 
State Government; 
(b) due to development and other unavoidable expenditure; 
(c) upto the limits indicated by the Central Government from time to time;. 
(d) provided also that the State Government shall avail 50 years interest free loan 
under the "Scheme for Special Assistant to States for Capital Expenditure” of 
the Central Government for financing infrastructure project of the State during 
Fifteenth Finance Commission (FFC) award period. This share be allowed 
over and above all limits prescribed for fiscal deficit debt stock". 
Onit Panyang, IAS 
Commissioner to the 
Government of Arunachal Pradesh, 
Itanagar. 
Published -and Printed by Directorate of Printing & Stationery Naharlagun —163/2024-DoP-250+Secy.-(LA)- 50+Commissioner (Law)-50+Commissioner(Finance)-50-2-2024.

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