The Assam Fiscal Responsibility and Budget Management (Amendment) Act, 2011
Assam · state statute
Open in Lexace · Ask the AI about this actd tR - ct'Vb7ci>ci Registered No. 768/97 THE ASSAM GAZETTE EXTRAORDINARY w wr o tEk s PUBLISHED BY THE AUTHORITY T° 291 P W R , 5 C R ^ , 2011, 14 \»R, 1933 ( ^ ) No. 291 Dispur, Monday, 5th September, 2011, 14th Bhadra, 1933 (S.E.) GOVERNMENT OF ASSAM ORDERS BY THE GOVERNOR LEGISLATIVE DEPARTMENT :: LEGISLATIVE BRANCH NOTIFICATION The 5th September, 2011 No.LGL.59/2005/67. - The following Act of the Assam Legislative Assembly which received the assent of the Governor is hereby published for general information. ASSAM ACT NO. XVIII OF 2011 (Received the assent of the Governor on 03-09-2011) THE ASSAM FISCAL RESPONSIBILITY AND BUDGET MANAGEMENT (AMENDMENT) ACT, 2011. 1736 TH.E ASSAM GAZETTE, EXTRAORDINARY, SEPTEMBER 5, 2011 PreamblePreamble Short title, extent and commencement AN ACT Short title, extent and commencement Amendment of section 4 Amendment of section 4 further to amend the Assam Fiscal Responsibility and Budget Management Act, 2005. Whereas it is expedient further to amend the Assam Fiscal Assam Act Responsibility and Budget Management Act, 2005, hereinafter XXVII referred to as the principal Act, in the manner hereinafter of 2005 appearing; It is hereby enacted in the Sixty-second Year of the Republic of India as follows: - 1. (1) This Act may be called the Assam Fiscal Responsibility and Budget Management (Amendment) Act, 2011. (2) It shall have the like extent as the principal Act. (3) It shall be deemed to have come into force on the first day of April, 2010. 3. In the principal Act, in section 4, in sub-section (3), - (iii) for the existing clause (i), the following shall be substituted, namely: - “(i) eliminate revenue deficit by 2011-12 and maintain revenue balance or attain a surplus thereafter (iv) for the existing clause (v), the following shall be substituted, namely :- “(v) reduce fiscal deficit to 3% of the estimated Gross State Domestic Product by 2010-11 and maintain the same level thereafter (iii) for the existing clause (vii), the following shall be substituted, namely : - “(vii) attain the total outstanding debt of the State Government to GSDP ratio at 28.2% in 2010-11, 28.3% in 2011-12, 28.4% in 2012-13, 28.4% in 2013-14 and 28.5% in 2014-15 and maintain the same level thereafter MOHD. A. HAQUE, Secretary to the Government of Assam. Legislative Department. Dispur.