The Goa State Guarantees Act, 1993

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GOVERNMENT OF GOA
Law (Legal and Legislative Affairs) Department 
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Notification
7-15-93/LA
The Goa State Guarantees Act, 1993 (Goa Act 16 of 1993) which has been passed by the
Legislative Assembly of Goa on 12-7-1993 and assented to by the Governor of Goa on 24-8-
1993 is hereby published for the general information of the public.
 P. V. Kadnekar, Under Secretary (Drafting).
Panaji, 3rd September, 1993.
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The Goa State Guarantees Act, 1993
(Goa Act No. 16 of 1993)   [24-8-1993] 
AN
ACT
to fix a limit upto which the executive power of the State of Goa shall extend to the giving of
guarantees. 
Be it enacted by the Legislative Assembly of Goa in the Forty-fourth Year of the Republic of
India as follows:—
1. Short title and commencement. — (1) This Act may be called the Goa State Guarantees
Act, 1993.
(2) It shall come into force on such date as the State Government may, by notification in the
Official Gazette, appoint.
2. Definitions.— In this Act, unless the context otherwise requires,—
(a) ‘Official Gazette’ means the Official Gazette of the State Government;
(b) ‘State Government’ means the Government of Goa.
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3. Fixation of limit upto which State may give guarantees. — (1) The limit upto which the
executive power of the State Government shall extend to the giving of guarantees (including
guarantees given before the commencement of this Act) as provided in clause (1) of Article 293
of the Constitution of India, shall be the sum of 1[Rs. 1500.00 crores].
(2) The State Government shall lay before the State Legislature,—
2[(a) a Statement of any guarantee given not later than six months from the close of each
financial year; and]; 
(b) 3[within six months after the close of any financial year] in which any guarantees so
given are in force, an account of the total sums, if any, which during that year have been
either issued out of the Consolidated Fund of the State or paid in or towards repayment of
any sum so issued. 
Secretariat Annexe,
Panaji,
Dated: 3-9-1993.
B. S. SUBBANNA,
Secretary to the Government of Goa,
Law Department (Legal Affairs)
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1.Substituted   Rs.  200  crores  in  place  of  “Rs.  40.00  crores”  vide  Amendment  Act  15  of  1998,  further  vide
Amendment Act 14 of 2001 amount has been substituted Rs. 350 crores, vide Amendment Act 59 of 2001 Rs. 550
crores, vide amendment Act No. 11 of 2003 Rs. 700.00 crores and Amendment  Act 7 of 2005 Rs. 800.00 crores
and Amendment Act 15 of 2015 Rs.1500.00 crores.
2.Substituted vide Amendment Act 15 of 1998.
3. Substituted vide Amendment Act 15 of 1998.
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GOVERNMENT OF GOA
Department of Finance
Revenue & Expenditure Division
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Notification
1-28-97/Fin(Bud)
In  exercise  of  the  powers  conferred  by  sub-section  (2)  of  section  1  of  the  Goa  State
Guarantees Act, 1993 (Goa Act 16 of 1993) (hereinafter called the ‘said Act’), the Government
of Goa hereby appoints the 30 th day of April 1998, as the date on which the provisions of the
said Act shall come into force.
By order and in the name of the Governor of Goa.
S. V. Madkaikar, Under Secretary (Fin-Exp.)
Panaji, 29th April, 1998.
(Published in the Official Gazette, (Extraordinary) Series I No. 2 dated 19-4-1988)
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GOVERNMENT OF GOA
Department of Finance
Revenue & Expenditure Division
______
Notification
1-28-97/Fin(Bud)
In  exercise  of  the  powers  conferred  by  sub-section  (2)  of  section  1  of  the  Goa  State
Guarantees Act, 1993 (Goa Act 16 of 1993) (hereinafter called the ‘said Act’), the Government
of Goa hereby appoints the 1 ST DAY OF May, 1998, as the date on which the provisions of the
said Act shall come into force.
By order and in the name of the Governor of Goa.
S. V. Madkaikar, Under Secretary (Fin-Exp.)
Panaji, 29th April, 1998.
(Published in the Official Gazette, (Extraordinary) Series I No. 2 dated 19-4-1988)

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