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(/uni0938/glyph417/glyph55 /uni092A/uni091F/uni0928/glyph400 /glyph68/glyph68/uni0033) /uni092A/uni091F/uni0928/glyph400
laΠ,y0th0&01&10 @2016
vf/kfu;e] ftlij egkefge jkT;iky fnukad 10
loZ&lk/kkj.k dh lwpuk ds fy;s izdkf'kr fd;k tkrk gS A
/glyph470/uni0928/uni092C/uni0902/uni0927/uni0928 /uni0938/uni0902/glyph202 /uni092F/uni093E
/uni0939/glyph400/uni0930 /uni0917/uni091C/uni091F
[/uni0938/glyph400/uni0927/glyph400/uni0930/uni0923 [/glyph417/uni0915
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/uni0032/glyph55 /glyph303/uni093E/uni0935/uni0923 /uni0031/glyph70/uni0033/glyph65 /glyph53/uni09360/glyph59
/uni092A/uni091F/uni0928/glyph400 /glyph61 /uni0935/uni0943/uni0939/glyph233 /uni092A/glyph470/uni0924/uni0935/uni093E/uni0930 /glyph61 11 /uni0905/uni0917/glyph233 /uni0924 /uni0032/glyph55/uni0031/glyph68
fof/k foHkkx
———
vf/klwpuk,a
11 vxLr 2016
@2016 @145 yst% A& —fcgkj fo/kku eaMy }kjk ;Fkkikfjr fuEufyf[kr
jkT;iky fnukad 10 vxLr 2016 dks vuqefr ns pqds
loZ&lk/kkj.k dh lwpuk ds fy;s izdkf'kr fd;k tkrk gS A
fcgkj&jkT;iky ds vkns'k ls]
eukst dqekj]
ljdkj ds la;qDr
/glyph470/uni0928/uni092C/uni0902/uni0927/uni0928 /uni0938/uni0902/glyph202 /uni092F/uni093E /uni092A/uni09400/uni091F/glyph5480-40
/u0962/uni092C/uni0939/glyph400/uni0930 /uni0938/uni0930/uni0915/glyph400/uni0930 /u0939/glyph400/uni0930/glyph400 /glyph147/uni0915/glyph400/u0966/uni0936/uni0924
fcgkj fo/kku eaMy }kjk ;Fkkikfjr fuEufyf[kr
dks vuqefr ns pqds gSa] blds }kjk
fcgkj&jkT;iky ds vkns'k ls]
eukst dqekj]
ljdkj ds la;qDr lfpoA
2 /u0962/uni092C/uni0939/glyph400/uni0930 /uni0917/uni091C/uni091F /glyph53[स/glyph400ध/glyph400/uni0930ण/glyph59/glyph61 11 /uni0905/uni0917/glyph233 /uni0924 2016
fcgkj jktdks"kh; mÙkjnkf;Ro vkSj ctV izca/ku ¼la'kks/ku½ vf/kfu;e] 2016
[fcgkj fcgkj fcgkj fcgkj vf/kfu;e 9 vf/kfu;e 9 vf/kfu;e 9 vf/kfu;e 9] 2016 ] 2016 ] 2016 ] 2016 ]
izLrkoukA& jktdks"kh; lesdu ds fy;s 14osa foÙk vk;ksx }kjk ;Fkk vuq'kaflr iqujhf{kr :ijs[kk dks ykxw
djus ,oa jktdks"kh; mÙkjnkf;Ro ,oa ctV izca/ku izfØ ;k dks vkSj ikjn'khZ rFkk O;kid cukus ds fy, jktdks "kh;
y{;ksa esa la'kks/ku dk mica/k djus gsrq fcgkj jktdks"kh; mÙkjnkf;Ro vkSj ctV izca/ku vf/kfu;e] 2006 dk la'kks/ku
djus gsrq vf/kfu;e A
Hkkjr x.kjkT; ds lM+lBosa o"kZ esa fcgkj jkT; fo/kku eaMy }kjk fuEufyf[kr :i esa ;g vf/kfu;fer gks %&
1- lafa{kIr uke] foLrkj ,oa izkjEHkA& ¼1½ ;g vf/kfu;e fcgkj jktdks"kh; mÙkjnkf;Ro vkSj c tV
izca/ku ¼la'kks/ku½ vf/kfu;e] 2016 dgk tk ldsxk A
¼2½ bldk foLrkj laiw.kZ fcgkj jkT; esa gksxk A
¼3½ ;g ml frfFk ls izo`Ùk gksxk tks jkT; ljdkj] v f/klwpuk }kjk] jkti= esa bl fufer fu;r djsa A
2- fcgkj vf/kfu;e 5] 2006 dh /kkjk&2 esa la'kks/kuA & fcgkj jktdks"kh; mÙkjnkf;Ro vkSj ctV
izca/ku vf/kfu;e] 2006 ¼fcgkj vf/kfu;e 5] 2006½ dh /kkjk&2 dh mi/kkjk ¼M½ ds ckn fuEufyf[kr ubZ mi/kk jk
¼<½ tksM+h tk;sxh %&
^^¼<½ ^^C;kt Hkqxrku** ls vfHkizsr gS jkT; ljdkj d k vkarfjd _.k] dsUnz ljdkj ls jkT; ljdkj
}kjk fy;s x;s dtZ ,oa vfxze ,oa yksd ys[kk esa jkT; Hkfo"; fuf/k ,oa vU; nkf;Ro ij ewy/ku dh okilh ls fHkUu
Hkqxrs; jkf'kA**
3- fcgkj vf/kfu;e 5] 2006 dh /kkjk&9 esa la'kks/kuA & fcgkj jktdks"kh; mÙkjnkf;Ro vkSj ctV
izca/ku vf/kfu;e] 2006 ¼fcgkj vf/kfu;e 5] 2006½ dh /kkjk&9 dh mi/kkjk ¼2½ dk [k.M ¼[k½ fuEufyf[kr }kj k
izfrLFkkfir fd;k tk;sxk %&
^^¼[k½
(1) foÙkh; o"kZ 2016&17 ls 2019&20 dh vof/k esa jkT; ds fy, jktdks"kh; ?kkVk y{;ksa vkSj
okf"kZd m/kkj lhekvksa dk izfrKkiu fuEuor~ fd;k tkrk gS%&
¼I½ jkT; dk jktdks"kh; ?kkVk thŒ,lŒMhŒihŒ ¼ldy jkT; ?kj syw mRikn½ ds 3 izfr'kr dh okf"kZd
lhek rd fLFkjrk iznku djus okyk gksxkA jkT; blls vf/kd dh lhek ds fy, fdlh Hkh o"kZ esa]
ftlds fy, m/kkj lhek,a fu;r dh tkuh gS] ;fn mldk _. k& thŒ,lŒMhŒihŒ vuqikr mlds
fiNys o"kZ esa 25 izfr'kr ls de ;k mlds cjkcj gS] 0 -25 izfr'kr dh ykspuh;rk o mnkjrk ds
fy, ik= gksxkA
¼II ½ jkT; mDr o"kZ esa ftlds fy, m/kkj lhek,a fu;r dh tk uh gS] ;fn mldk C;kt Hkqxrku mlds
fiNYks o"kZ esa jktLo izkfIr;ksa dk 10 izfr'kr ls d e ;k mlds cjkcj gS] thŒ,lŒMhŒihŒ dk
0-25 izfr'kr dh vfrfjDr m/kkj lhek ds fy, Hkh ik= gksxkA
¼III ½ ykspuh;rk laca/kh izko/kkuksa ds v/khu jkT; mi;qZDr bafxr nks fodYi izkIr dj ldrs gSa ;k rks
mi;qZDr esa ls dksbZ ,d ekun.M iwjk djus ij dksbZ H kh mi;qZDr fodYi ;k nksuksa ekun.Mksa dks
iwjk djus ij nksuksa fodYi ,d lkFkA bl izdkj fdlh f n, x, o"kZ esa jkT; dks vf/kdre
jktdks"kh; ?kkVk thŒ,lŒMhŒihŒ ds 3-5 izfr'kr lhek rd izkIr gks ldrk gSA
¼IV ½ ,d fodYi ;k nksuksa fodYiksa ds v/khu vfrfjDr lhek izkIr djus ds fy, jkT; ds ikl
ykspuh;rk rHkh miyC/k gksxh ;fn mDr o"kZ esa] ftlesa m/kkj lhek,a fu;r dh tkuh gS vkSj
Bhd iwoZorhZ o"kZ esa dksbZ jktLo ?kkVk u gksA
(2) foÙkh; o"kZ 2016&17 ls 2018&19 ds chp foÙkh; o"kZ ds nkSjku esa fdlh fof'k"V o"kZ esa ldy jkT;
?kjsyw mRikn ds 3 izfr'kr ds lkekU; jktdks"kh; ?kkVs ds foÙk iks "k.k ds fy, viuh Lohd`r m/kkj lhek dk iw.kZ
:Ik ls mi;ksx djus esa l{ke ugha gksrk gS rks mls d soy vxys o"kZ esa bl vuqi;ksftr m/kkj jkf'k ¼ftldk :Ik;s
esa ifjdyu fd;k x;k gS½ dks 14osa foÙk vk;ksx dh ia pkV vof/k 2017&18 ls 2019&20 ds Hkhrj izkIr djus dk
fodYi gksxkA vuqi;ksftr m/kkj jkf'k lfgr ;g jkf'k thŒ,lŒMhŒihŒ ds 3-5 izfr'kr rd lhfer gksxhA**
fcgkj&jkT;iky ds vkns'k ls]
eukst dqekj]
ljdkj ds la;qDr lfpoA
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11 vxLr 2016
la0 ,y0th0&01&10@2016@146@yst%A —fcgkj fo/kku eaMy }kjk ;Fkkikfjr vkSj egkefge jkT;i ky
}kjk fnukad 10 vxLr 2016 dks vuqer fcgkj jktdks"kh; mÙkjnkf;Ro vkSj ctV izca/ku ¼la'kk s/ku½
vf/kfu;e] 2016 dk fuEufyf[kr vaxzsth vuqokn fcgkj&jkT;iky ds izkf/kdkj ls blds }kjk izdkf'kr fd;k tkrk
gS] ftls Hkkjrh; lafo/kku ds vuqPNsn&348 ds [kaM ¼3 ½ ds v/khu mDr vf/kfu;e dk vaxzsth Hkk"kk esa izkf/ kd`r ikB
le>k tk;sxk A
fcgkj&jkT;iky ds vkns'k ls]
eukst dqekj]
ljdkj ds la;qDr lfpoA
The Bihar Fiscal Responsibility and Budget Management(Amendment) Act, 2016
[Bihar Act 9, 2016]
AN
ACT
Preamble - To amend The Bihar Fiscal Responsibility and Budget Management Act, 2006 to
provide amendment in fiscal targets as recommended by the 14 th Finance Commission for
application revised roadmap for fiscal consolidatio n and to make fiscal responsibility and budget
management process more transparent and comprehensive.
Be it enacted by the Legislature of the State of Bihar in the sixty seventh year of the republic
of India as follows :-
1. Short title, Extent and Commencement - (1) This Act may be called The Bihar Fiscal
Responsibility and Budget Management (Amendment) Act, 2016.
(2) It shall extend to the whole of the State of B ihar.
(3) It shall come into force on such date as the S tate Government may, by notification in the
official Gazette, appoint in this behalf.
2. Amendment in section-2 of The Bihar Act 5, 2006 .—The following new sub-section
(n) after sub-section (m) of section-2 of the Bihar Fiscal Responsibility and Budget Management
Act, 2006 (Bihar Act 5, 2006):-
"(n) 'Interest Payment' means the amount payable ot her than refund of principal amount on
the internal debt of the State Government, and loan s and advances taken by the State Government
from the Central Government and on State provident funds and other liabilities in the public
account."
3. Amendment in section-9 of the Bihar Act 5, 2006 .— Clause (b) of sub rule (2) of
section- 9 of the Bihar Fiscal Responsibility and Budget Management Act, 2006 (Bihar Act 5, 2006)
shall be substituted by the following :-
"(b)(1) The fiscal deficit targets and annual borrowing limits for the State during the period
2016-17 to 2019-20 are enunciated as follows:-
(I) Fiscal deficit of the State will be anchored to an annual limit of 3 percent of GSDP.
The State will be eligible for flexibility of 0.25 percent over and above this for any
given year for which the borrowing limits are to be fixed if the debt-GSDP Ratio is
less than or equal to 25 percent in the preceding year.
(II) The State will be further eligible for an add itional borrowing limit of 0.25 percent of
GSDP in a given year for which the borrowing limits are to be fixed if the interest
payments are less than or equal to 10 percent of th e revenue receipts in the
preceding year.
(III) The two options under these flexibility prov isions can be availed by the State either
separately, if any of the above criterion is fulfil led, or simultaneously if both the
above stated criterion are fulfilled. Thus, the St ate can have a maximum fiscal
deficit- GSDP limit of 3.5 percent in any given ye ar.
(IV) The flexibility for availing the additional l imit under either of the two options or
both will be available to the State only if there i s no revenue deficit in the year in
which borrowing limits are to be fixed and the imm ediately preceding year.
4 /u0962/uni092C/uni0939/glyph400/uni0930 /uni0917/uni091C/uni091F /glyph53[स/glyph400ध/glyph400/uni0930ण/glyph59/glyph61 11 /uni0905/uni0917/glyph233 /uni0924 2016
(2) If the State is not able to fully utilize its sanctioned borrowing limit of 3 percent of
GSDP in any particular year during the financial ye ar between 2016-17 to 2018-19, it will have the
option of availing this unutilized borrowing amount (calculated in Rs.) only in the following year
within the Fourteenth Finance Commission award per iod of 2017-18 to 2019-20. The amount
including unutilized borrowing amount will be limi ted to 3.5 of GSDP."
By order of the Governor of Bihar,
MANOJ KUMAR,
Joint Secretary to Government.
————
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Website: http://egazette.bih.nic.in Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.