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The Bihar Fiscal Responsibility and Budget Management (Amendment) Act, 2010

Bihar · state statute
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(( ((/uni0938/uni0902/uni0938/uni0902 /uni0938/uni0902/uni0938/uni090200 00    /uni092A/uni092A /uni092A/uni092A/uni091F/uni0928/uni093E /uni091F/uni0928/uni093E /uni091F/uni0928/uni093E /uni091F/uni0928/uni093E 522 522 522 522) ) ) )     /uni092A/uni092A /uni092A/uni092A/uni091F/uni0928/uni093E /uni091F/uni0928/uni093E /uni091F/uni0928/uni093E /uni091F/uni0928/uni093E, , , , /uni0938/uni094B/uni092E /uni0938/uni094B/uni092E /uni0938/uni094B/uni092E /uni0938/uni094B/uni092E/uni0935/uni093E/uni0930 /uni0935/uni093E/uni0930 /uni0935/uni093E/uni0930 /uni0935/uni093E/uni0930,, ,,    22 22    /uni0905/uni0917/u0903 /uni0924 /uni0905/uni0917/u0903 /uni0924 /uni0905/uni0917/u0903 /uni0924 /uni0905/uni0917/u0903 /uni0924    20 20 20 2010 10 10 10  
 
fof/k foHkkx 
——— 
vf/klwpuk 
2 vxLr 2010 
laŒ ,y0th0&1&26@2010@yst&184 —fcgkj fo/kku eaMy }kjk ;Fkkikfjr fuEufyf[kr 
vf/kfu;e] ftlij jkT;iky fnukad 30 tqykbZ 2010 dks v uqefr ns pqdsa gS] blds }kjk 
loZlk/kkj.k dh lwpuk ds fy;s izdkf'kr fd;k tkrk gS A 
 fcgkj&jkT;iky ds vkns'k ls] 
 jktsUæ dqekj feJ] 
 ljdkj ds lfpoA 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 2 /g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F (/uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923 )] 2 /uni0905/uni0917/u0903 /uni0924  2010  
  
[fcgkj vf/kfu;e 25] 2010 ] 
fcgkj jktdks"kh; mRrjnkf;Ro vkSj ctV izca/ku  ¼la'kks/ku½ vf/kfu;e] 2010 
 izLrkouk%& jktdks"kh; lesdu ds fy;s rsjgosa foÙk v k;ksx }kjk ;Fkk vuq'kaflr iqujhf{kr :ijs[kk dks ykx w djus 
,oa jktdks"kh; mRrjnkf;Ro ,oa ctV izca/ku izfdz;k d ks vkSj ikjn'khZ rFkk O;kid cukus ds fy;s jktdks"kh ; y{;ksa esa 
la'kks/ku dk mica/k djus gsrq fcgkj jktdks"kh; mRrjnkf;Ro vkSj ctV izca/ku vf/kfu;e] 2006 dk la'kks/ku djus ds fy, 
vf/kfu;e A  
 Hkkjr x.kjkT; ds bdlBosa o"kZ esa fcgkj jkT; fo/kk u eaMy }kjk fuEufyf[kr :i esa ;g vf/kfu;fer gks %& 
 1- laf{kIr uke] foLrkj ,oa izkjEHk&¼1½ ;g vf/kfu;e  fcgkj jktdks"kh; mRrjnkf;Ro vkSj ctV izca/ku ¼la'kks/ku½ 
vf/kfu;e] 2010 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 vf/ klwpuk }kjk jkti= esa bl fufer fu;r djsa A 
 2- fcgkj vf/kfu;e 5] 2006 dh /kkjk&2 esa la'kks/ku  A 
—fcgkj jktdks"kh; mRrjnkf;Ro vkSj ctV izca/ku 
vf/kfu;e] 2006 ¼fcgkj vf/kfu;e 5] 2006½ dh /kkjk 2 dh mi&/kkjk ¼B½ ds ckn fuEufyf[kr u;h mi&/kkjk ¼M½ tksM+h 
tk;sxh %&  
 ¼M½ ^^_.k** ls vfHkizsr gS jkT; ljdkj }kjk C;kt ij  yh xbZ m/kkj dh jkf'k A 
 3- fcgkj vf/kfu;e 5] 2006 dh /kkjk&3 eas la'kks/ku  A —fcgkj jktdks"kh; mRrjnkf;Ro vkSj ctV izcU/ku 
vf/kfu;e] 2006 ¼fcgkj vf/kfu;e 5] 2006½ dh /kkjk&3 dh mi&/kkjk ¼d½ fuEufyf[kr }kjk izfrLFkkfir dh tk;sxh %& 
^^¼d½  jktdks"kh; lq/kkj ds ekxZ ij vkus ds fy;s o" kZ 2007&08 esa 'kwU; jktLo ?kkVk vFkok jktLo 
vf/k'ks"k izkIr djus ij o"kZ 2011&12 rd ldy jkT; ?k jsyw mRikn dk 3 ¼rhu½ izfr'kr jktdks"kh; 
?kkVk izkIr djsxh vkSj mls mlds ckn cuk;s j[kuk gksxk A**  
 4- fcgkj vf/kfu;e 5] 2006 dh /kkjk&9 esa la'kks/ku  A —fcgkj jktdks"kh; mRrjnkf;Ro vkSj ctV izcU/ku 
vf/kfu;e] 2006 ¼fcgkj vf/kfu;e 5] 2006½ dh /kkjk&9¼2½¼[k½ fuEufyf[kr }kjk izfrLFkkfir dh tk;sxh %& 
^^¼[k½ foRrh; o"kZ 2010&11 esa ldy jkT; ?kjsyw mRik n dk jktdks"kh; ?kkVk 3-5 izfr'kr djsxh ,oa o"kZ 
2011&12 esa ;g 3 izfr'kr gksxh vkSj bls o"kZ 2014&15 rd cuk;s j[kuk gksxk A** 
 5- fcgkj vf/kfu;e 5] 2006 dh /kkjk 9 esa la'kks/ku  A —fcgkj jktdks"kh; mRrjnkf;Ro vkSj ctV izca/ku 
vf/kfu;e] 2006 ¼fcgkj vf/kfu;e 5] 2006½ dh /kkjk&9 dh mi&/kkjk 2 ds [kaM ¼[k½ ds ckn fuEufyf[kr u;k [k .M 
¼x½ tksM+k tk;sxk %& 
^^¼x½ _.k dks ldy jkT; ?kjsyw mRikn ds izfr'kr ds : i esa foRrh; o"kZ 2010&11] 2011&12] 
2012&13] 2013&14 ,oa 2014&15 ds fy;s dze'k% 48-2] 4 6-4] 44-6] 43-0 ,oa 41-6 rd 
yk;sxh A** 
 
 
 
 
 3 
 
/g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F (/uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923)] 2 /uni0905/uni0917/u0903 /uni0924 2010  
2 vxLr 2010 
laŒ ,y0th0&1&26@2010@yst&185 —fcgkj fo/kku eaMy }kjk ;Fkkikfjr vkSj jkT;iky 
}kjk fnukad 30 tqykbZ 2010 dks vuqer fcgkj jktdks"k h; ¼mÙkjnkf;Ro vkSj ctV izca/ku½ 
¼la'kks/ku½ fo/ks;d] 2010 dk fuEufyf[kr vaxzsth vuq okn fcgkj&jkT;iky ds izkf/kdkj ls blds 
}kjk izdkf'kr fd;k tkrk gS] ftls Hkkjrh; lafo/kku ds vuqPNsn&348 ds [kaM ¼3½ ds v/khu mDr 
vf/kfu;e dk vaxzsth Hkk"kk esa izkf/kÑr ikB le>k tk;sxk A 
 fcgkj&jkT;iky ds vkns'k ls] 
 jktsUæ dqekj feJ] 
 ljdkj ds lfpoA 
 
[Bihar Act  25, 2010]  
The Bihar Fiscal Responsibility and Budget Management    (Amendment) Act, 2010 
AN 
ACT  
  Preamble :- To amend The Bihar Fiscal Responsibility and Budget  
Management Act, 2006 to provide amendment in fiscal  targets as recommended by the 
13 th  Finance Commission for application revised roadmap  for fiscal consolidation and to 
make fiscal responsibility and budget management pr ocess more transparent and 
comprehensive.   
  Be it enacted by the Legislature of the State of Bihar in the sixty first 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, 2010. 
 (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 (m) after sub-section (l) of section  2 of the Bihar Fiscal Responsibility and 
Budget Management Act, 2006 (Bihar Act 5, 2006).  
 (m) 'Debt' means amount taken by the State Governm ent on credit with interest.  
 3. Amendment in section 3 of The Bihar Act 5, 2006 .—Sub-section (a) of Section 
3 of the Bihar Fiscal Responsibility and  Budget Ma nagement Act, 2006 (Bihar Act 
5, 2006) shall be substituted by the following :-  
 4 /g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F (/uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923 )] 2 /uni0905/uni0917/u0903 /uni0924  2010  
  '' (a)   for fiscal reform path the State on attai ning a zero revenue deficit or 
revenue surplus in 2007-08 shall have to achieve a fiscal deficit of 3 percent of Gross 
State Domestic Product by 2011-12 and maintain such thereafter.''     
 4. Amendment in Section 9 of The Bihar Act 5, 2006 .—Section 9(2)(b) of the 
Bihar Fiscal Responsibility and Budget Management A ct, 2006 (Bihar Act 5, 2006) shall 
be substituted by the following :-  
 '' (b)  in the financial year 2010-11 bring the fi scal deficit/Gross State Domestic 
Product ratio to 3.5 percent and it shall be 3 percent in  2011-12 and maintain such 
upto year 2014-15.''  
 5. Amendment in Section 9 of The Bihar Act 5, 2006 .—The following new clause 
(c) shall be added after clause (b) of  sub-section  2 of section 9 of the Bihar Fiscal 
Responsibility and  Budget Management Act, 2006 (Bi har Act 5, 2006):- 
 ''(c)  bring Debt as percent of Gross State Domest ic Product in the financial 
year 2010-11, 2011-12, 2012-13, 2013-14 and  2014-15 to  48.2, 46.4, 44.6, 43.0 and 
41.6 respectively.''   
fcgkj&jkT;iky ds vkns'k ls] 
 jktsUæ dqekj feJ] 
 ljdkj ds lfpoA 
———— 
/uni0905/uni0927/uni0940/g162/uni0915, /uni0938/uni093F/uni091A/uni0935/uni093E/uni0932/uni092F /uni092E/uni0941/u093F/uni0923/uni093E/uni0932/uni092F, 
/g466/uni092C/uni0939/uni093E/uni0930, /uni092A/uni091F/uni0928/uni093E /g430/uni093E/uni0930/uni093E /u0942/uni0915/uni093E/uni093F/uni0936/uni0924 /uni090F/uni0935/uni0902 /uni092E/uni0941/g465/u093F/uni0924/uni0964  
/g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F (/uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923) 522-571 +400-/uni0921/g5470/uni091F/g5470/uni092A/uni09400/uni0964 
Website: http://egazette.bih.nic.in 

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