The Assam Fiscal Responsibility and Budget Management (Amendment) Act, 2005

Registered No. - 768/97
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THE ASSAM GAZETTE
EXTRAORDINARY
S IT ®  3<MP|v d
PUBLISHED BY AUTHORITY
H°314 W R R , 13 O T W , 2005, 22 W ,  1927 («Rs)
No.314 Dispur, Tuesday, 13th September, 2005,22nd Bhadra, 1927 (S.E.)
GOVERNMENT OF ASSAM
ORDERS BY THE GOVERNOR
LEGISLATIVE DEPARTMENT:: LEGISLATIVE BRANCH
NOTIFICATION
The 12th September, 2005
No. LGL.59/2005/28.-- The following Act of the Assam Legislative 
Assembly which received the assent of the Governor is hereby published for 
general information.

2274 THE A SSA M  GAZETTE, EXTRAORDINARY, SEP. 13. 2005
i  
ASSAM ACT NO. XXXXII OF 2005
( Received the assent of the Governor on 7th September, 2005 )
The Assam Fiscal Responsibility and Budget Management (Amendment)
Act, 2005
AN
ACT
further to amend the A ssam  Fiscal R esponsibility 
and Budget Management
Preamble W hereas it is expedient further to am end the Assam Act
Assam Fiscal Responsibility and Budget M anagement xxvn of 
Act, 2005 hereinafter referred to as the principal Act, 
in the m anner hereinafter appearing;
It is hereby enacted in the Fifty-sixth Year o f 
the Republic o f India as follows :-
Short title,  
extent and 
commence­
ment.
Amendment 
of section 4.
1. (1) This A ct m ay be called the A ssam  Fiscal 
R esp o n sib ility  and B udget M an a g em en t 
(Amendment) Act, 2005
(2) It shall have the like extent as the principal Act.
(3) It shall come into force at once.
{
2. In the principal Act, in section 4, in sub-section 
(3),- (i) in clause (i), for the existing provision, the 
following shall be substituted, namely :-
“(i) eliminate revenue deficit within four financial years 
beginning on the first day o f April, 2005 and ending 
on the 31 st day o f M arch, 2009;”;
(ii) in clause, (v), for the existing provision, the following 
shall be substituted, nam ely :-
“(v) reduce fiscal deficit to 3% o f the estimated Gross 
State D om estic Product w ithin a period o f four 
financial years beginning in the 1  st day o f April, 2005 
and ending on 31 st March, 2009;”;
 
 
 
THE ASSAM GAZETTE, EXTRAORDINARY, SEP. 13, 2005 2275
Insertion of 3. In the principal Act, after section 12, the following 
new section new^ection 12 A shall be inserted, namely
“ 12 A. Bar of jurisdiction of Civil Court.- No civil 
court shall have jurisdiction to question the legality of 
any action taken by, or any decision o f the State 
Government, underthis Act.”
M. K. DEKA,
Commissioner & Secretary to the Govt, of Assam, 
Legislative Department, Dispur.
GUWAHATI- Printed & Published by the Dy. Director (P&S), Directorate of Ptg. & Sty., 
Assam, Guwahati-21 (Ex-Gazette) No. 627-500-600-13-9-2005.

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