The Assam Fiscal Responsibility and Budget Management (Amendment) Act, 2009

NVW
Registered No. 768/97
THE ASSAM GAZETTE
W W T
EXTRAORDINARY
wr
PUBLISHED BY THE AUTHORITY
258 28 srrsft, 2009, 6 t»R, 1931 ( ^ )
No. 258 Dispur, Friday, 28th August, 2009, 6th Bhadra, 1931 (S.E.)
GOVERNMENT OF ASSAM
ORDERS BY THE GOVERNOR
LEGISLATIVE DEPARTMENT :: LEGISLATIVE BRANCH
NOTIFICATION
The 28th August, 2009
No.LGL.59/2005/52 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 2009
(Received the assent of Governor on 26th August, 2009)
THE ASSAM FISCAL RESPONSIBILITY AND BUDGET MANAGEMENT
(AMENDMENT) ACT, 2009

1380 THE ASSAM GAZETTE, EXTRAORDINARY, AUGUST 28, 2009 1
Preamble
Short title, 
extent and 
commencement
AN
act
further to amend the Assam Fiscal Responsibility and Budget Management 
Act, 2005,
Whereas it is expedient further to amend the Assam Fiscal Responsibility 
and Budget Management Act, 2005, hereinafter referred to as the principal 
Act, in the manner hereinafter appearing;
It is hereby enacted in the Sixtieth Year of the Republic of India as 
follows; -
1. (1) This Act may be called the Assam Fiscal Responsibility and Budget 
Management (Amendment) Act, 2009.
(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 
September, 2005, the day on which the principal Act came into 
force.
2. In the principal Act, in section 4, in sub-section (3), -
(i) for the existing clause (v), the following shall be substituted, namely; -
Amendment o f “(v) reduce fiscal deficit to 3.5% o f the estimated Gross State Domestic 
section 4 Product within a period of five financial years beginning on the 1 st day of
April, 2005 and ending on the 31 5 1 day o f March, 2010;”;
(ii) for the existing clause (viii), the following shall be substituted, 
namely : -
Assam Act
XXVII 
of 2005
“(viii) State Government guarantee for the loans contracted by Public Sector .
Undertakings, Boards, Companies, Corporations, Cooperative Societies 
or Autonomous organizations under the State Government, shall be 
restricted at any point of time to fifty percent o f State’s own tax and 
non-tax revenue of the second preceding year, as reflected in the books 
of accounts as maintained by the Accountant General and this limit is 
fixed as per Article 293 (1) of the Constitution of India;”.
MOHD. A. HAQUE,
Secretary to the Government of Assam, 
Legislative Department, Dispur.
GUWAHATI - Printed and published by the Dy. Director (P&S) Directorate of Ptg. and Sty., Assam Guwahati-21 
(Ex-Gazette) No. 515-500+600-28-8-2009.
*

‹ Prev All Assam acts Next ›