LexThe Rajkoshiya Uttardayitwa Avam Budget Prabandhan Adhiniyam 2005
Madhya Pradesh · state statute
Open in Lexace · Ask the AI about this acte/;izns’k vf/kfu;e
dzekad18lu~ 2005
e/;izns’k jktdks"kh; mRrjnkf;Ro ,oe~ ctV izca/ku vf/kfu;e] 2005
fo"k;&lwph
[k.M %
1& laf{kIr uke] foLrkj vkSj izkjaHkA
2& ifjHkk"kk,aA
3& jktdks"kh; izca/ku ds mn~ns’;A
4& jktdks"kh; izca/ku ds fl)karA
5& jktdks"kh; uhfr ds fooj.k fo /kku&eaMy ds le{k j[ks tk;saxsA
6& o`gn vkfFkZd #ijs[kk fooj.k ¼ ekdzksbdukfed QszeodZ LVsVesaV ½A
7& e/;e dkfyd jktdks"kh; uhfr fooj.kA
8& jktdks"kh; uhfr;qDr fooj.kA
9& jktdks"kh; y{;A
10& jktdks"kh; ikjnf’kZrk ds fy, mik;A
11& vuqikyu djokus ds fy;s mik;A
12& fu;e cukus dh 'kfDrA
13& ln~HkkoiwoZd dh xbZ dkjZokbZ dk laj{k.kA
14& vU; fof/k;ksa ds fy;s ykxw gksus dk otZuA
15& dfBukb;ksa dks nwj djus dh ’kfDrA
e/;izns’k vf/kfu;e
dzekad18lu~ 2005
e/;izns’k jktdks"kh; mRrjnkf;Ro ,oe~ ctV izca/ku vf/kfu;e] 2005
jktdks"kh; izca/ku vkSj jktdks"kh; LFkk f;Ro esa nwjnf'kZrk lqfuf’pr djus ds
fy, jktLo ?kkVs dks mRrjksRrj nwj djds] jktdks"kh; ?kkVs esa deh ykdj
jktdks"kh; /kkj.kh;rk ls laxr foosdiw.kZ _.k izca/ku Onkjk ljdkj dh jktdks"kh;
lafdz;kvksa esa vkSj ikjnf’kZrk rFkk e/;e dkfyd #i js[kk esa jktdks"kh; uhfr dk
lapkyu djds jkT; ljdkj ds mRrjnkf; Ro dk rFkk mlls lalDr ;k mlds
vkuq"kafxd fo"k;ksa dk micU/k djus gsrq vf/kfu;e A
Hkkjr x.kjkT; ds NIiuosa o"kZ esa e/;izns’k fo/kku&eaMy Onkjk fuEufyf[kr
#i esa ;g vf/kfu;fer gks %&
1. ¼1½ bl vf/kfu;e dk laf{kIr uke e/;izns’k jktdks"kh;
Lkaf{kIr uke] mRrjnkf;Ro ,oe~ ctV izca/ku vf/kfu;e] 2005 gSA
foLrkj vkSj ¼2½ bldk foLrkj laiw.kZ e/;izns’k jkT; ij gSA
izkjaHk- ¼3½ ;g ,slh rkjh[k ls izo`Rr gksxk ftls jkT; ljdkj bl fufeRr]
jkti= esa] vf/klwpuk Onkjk fu;r djsA
2. bl vf/kfu;e esa] tc rd lanHkZ ls vU;Fkk visf{kr u gks]&
ifjHkk"kk,W- ¼d½ **ctV** ls vfHkizsr gS lafo/kku ds vuqPNsn 202 ds v/khu
jkT; fo/kku&eaMy ds le{k j[kk x;k okf"kZd foRrh;
fooj.k(
¼[k½ **pkyw o"kZ ** ls vfHkizsr gS vkxkeh o"kZ dk iwoZorhZ foRrh;
o"kZ(
¼x ½ **vkxkeh o"kZ** ls vfHkizsr gS ,slk foRrh; o"kZ ftlds fy;s
ctV is’k fd;k tk jgk gS(
¼?k½ ** foRrh; o"kZ ** ls vfHkizsr gS vizSy dh igyh rkjh[k dks
izkjaHk gksus okyk o"kZ(
¼M-½ **jktdks"kh; ?kkVk ** ls vfHkizsr gS jkT; ljdkj dh
jktLo izkfIr;ksa] _.kksa dh olwyh vkSj _.ksrj iwathxr
izkfIr;ksa ls vf/kd dqy laforj.k ¼_.k ds izfrlank; dk
'kq)½ (
¼p½ **jktdks"kh; y{;** ls vfHkizsr gS jkT; ljdkj dh
jktdks"kh; fLFkfr ds ewY;kadu ds fy;s] th,lMhih dh
vkafdd lhek vksj vuqikr ds ,sls mik;] tks fofgr fd;s
tk,a(
¼N½ **th,lMhih** ls vfHkizsr gS pkyw cktkj ewY; ij ldy
jkT; ?kjsyw mRiknu(
¼t½ ^^ fjtoZ cSad ** ls vfHkizsr gS Hkkjrh; fjtoZ cSad vf/kfu;e~]
1934 ¼1934 dk la[;kad 2½ dh /kkjk 3 dh mi/kkjk ¼1½
ds v/khu xfBr Hkkjrh; fjtoZ cSad(
¼>½ ^^jktLo ?kkVk** ls vfHkizsr gS jkT; ljdkj ds jktLo
O;; vkSj jktLo izkfIr;ksa ds chp dk varj(
¼¥½ ^^dqy nkf;Ro ** ls vfHkizsr gS jkT; dh laafpr fuf/k
vkSj jkT; ds yksd ys[kk ds v/khu nkf;Ro rFkk blesa
jkT; ljdkj dh tksf[ke vf/keku izR;kHkwfr ck/;rk,a
lfEefyr gS] tgka jkT; ctV esa ls ewy vkSj@;k C;kt
dk mi;ksx gksrk gSSA
3- jkT; ljdkj&
jktdks"kh; ¼d½ jktLo ?kkVs dks nwj djus ds fy;s leqfpr mik; djsxh vkSj
izca/ku ds mn~ns’;- rRi’pkr~ Ik;kZIr jktLo vf/k’ks"k cuk;s j[ksxh rFkk jktdks"kh;
?kkVs dks /kkj.kh; Lrj ij cjkcj cuk;s j[ksxh] vkSj ,sls vf/k’ks"k
dk iwathxr O;; ds fuf/kdj.k ds fy;s mi;ksx djsxh(
¼[k½ ykxr dh olwyh vkSj bfDoVh dk lE;d /;ku j[krs gq;s
djsrj jktLo dks c<+kus dh uhfr;ksa dk vuqlj.k djsxh( vkSj
¼x½ iwwathxr O;; dh izkFkfedrk ds fy;s lfUu;e vf/kdfFkr djsxh]
vkSj ,slh O;; uhfr;ksa dk vu qlj.k djsxh] tks vkfFkZd fodkl]
xjhch de djus esa vkSj ekuo dY;k.k dh mUufr ds fy;s izsjd
’kfDr gksxhA
4- jkT; ljdkj] fuEufyf[kr jktdk s"kh; izca/ku ds fl)kUrksa }kjk
jktdks"kh; ekxZnf’kZr gksxh] vFkkZr~ &
izca/ku ds ¼d½ jktdks"kh; uhfr ds mn~ns’;ksa dks miof.kZr djus esa] yksd uhfr
fl)kUr- ds fdz;kUo;u esa vkSj jktdks"kh; lwpuk ds izdk’ku esa
ikjnf’kZrk] ftlls jktdks"kh; uhfr ds lapkyu eas vkSj yksd
foRr dh laoh{kk djus esa turk leFkZ gks lds(
¼[k½ jktdks"kh; uhfr cukus dh izfdz; k esa LFkkf;Ro vkSj iwokZuqes;rk(
¼x½ yksd foRr izca/ku esa mRrjnk f;Rork] ftlesa ctV cukus esa
lR;fu"Bk Hkh lfEefyr gS(
¼?k½ bl fu"i{krk dks lqfuf’pr djrs gq, fd Hkkoh ihf<;ksa ij
mudh foRrh; izHkko dks /;ku esa j[kdj] jkT; ljdkj
dh uhfr dk fu.kZ; fy;k x;k gS( vkSj
¼M-½ jktdks"kh; uhfr dks cukus vkSj mlds fdz;kUo;u esa n{krkA
5- jkT; ljdkj] ctV ds lkFk&lkFk jktdks"kh; uhfr ds fuEufyf[kr
jktdks"kh; fooj.kksa dks izR;sd foRrh; o"kZ esa fo/kku&eaMy ds le{k j[ksxh]
uhfr ds vFkkZr~ %&
fooj.k
fo/kku &eaMy ¼d½ o`gn vkfFkZd :ijs[kk fooj.k
ds le{k ¼ekdzksbdkukfed QzseodZ LVsVesaV½(
j[ks tk,axs- ¼[k½ e/;e dkfyd jktdks"kh; uhfr fooj.k( vkSj
¼x½ jktdks"kh; uhfr ;qfDr fooj.kA
6- o`gn vkfFkZd #ijs[kk fooj.k] ,s ls iz#i esa gksxk] tks fofgr fd;k
o`gn vkfFkZd #ijs[kk tk, vkSj ftlesa jkT; dh vFkZ O;oLFkk ij foLr`r
fooj.k ¼ekdzksbdkukfed fopkj] th,lMhih ds fodkl vkSj {ks=h; lfEeJ.k
QzseodZ LVsVesaV½- dk fo'ys"k.k] jkT; ljdkj dh foRrh; vkSj Hkkoh
laHkkouk ls lacaf/kr fu/kkZj.k vUrfoZ"V gksaxsA
7- ¼1½ e/;e dkfyd jktdks"kh; uhfr fooj.k] ,sls iz#i esa gksxk] tks
e/;e dkfyd fofgr fd;k tk, vkSj blesa jkT; ljdkj ds jktdks"kh;
jktdks"kh; mn~ns’;ksa vkSj iwokZuqekuksa dk Li"V fu#i.k djrs gq;s ikWp
uhfr fooj.k o"kZ ds py y{; vUrfoZ"V gksaxsA
¼2½ fof’k"Vr;k rFkk mi/kkjk ¼1½ esa vUrfoZ"V mica/kksa ij izfrdwy
izHkko Mkys fcuk] e/;e dkfyd jktdks"kh; uhfr fooj.kksa esa]
jktdks"kh; y{;ksa ds ihNs dfri; iwokZuqekuksa vkSj /kkj.kh;rk ds
fu/kkZj.k ds laca/k esa fuEufyf[kr lfEefyr gksaxs] &
¼,d½ jktLo izkfIr;ksa vkSj jktLo O;;ksa ds chp larqyu(
¼nks½ mRiknd vkfLr;ksa ds tuu ds fy;s m/kkjksa lfgr iawth
izkfIr;ksa dk mi;ksx( vkSj
¼rhu½ chekafdr vk/kkj ij ;k vkxkeh nl o"kZ ds fy;s fodkl
nj ds #[k dk mi;ksx djds fudkys x;s vuqekfur
okf"kZd isa’ku nkf;RoA
8- jktdks"kh; uhfr ;qfDr fooj.k] ,sls iz#i esa gksxk] tSlk fd fofgr
jktdks"kh; uhfr fd;k tk, vkSj mlesa vU; ckrksa ds lkFk&lkFk fuEufyf[kr
;qfDr fooj.k- vUrfoZ"V gksaxs]&
¼,d½ djk/kku] O;;] m/kkjksa vkSj vU; nkf;Roksa ds laca/k esa jkT;
ljdkj dh vkxkeh o"kZ ds fy;s jktdks"kh; uhfr ftlesa
izR;kHkwfr;ka Hkh lfEefyr gSa(
¼nks½ jktdks"kh; {ks= esa vkxkeh o"kZ ds fy;s jkT; ljdkj dh
dk;Zuhfr izkFkfedrk,a (
¼rhu½ djk/kku] lgkf;dh] O;;] iz’kkflr ewY; fu/kkZj.k vkSj
m/kkjksa ls lacaf/kr jktdks"kh ; mik;ksa esa dksbZ Hkh eq[;
fopyu ds fy;s eq[; jktdks" kh; mik; vkSj ewyk/kkj(
vkSj
¼pkj½ /kkjk 4 esa fn;s x;s jktdks"kh; izca/ku fl)karksa] /kkjk 7 esa
fn;s x;s e/;e dkfyd jktdks"kh; uhfr fooj.k esa
vUrfo"ZV jktdks"kh; mn~ns’;ksa vkSj /kkjk 9 esa fn;s x;s
jktdks"kh; y{;ksa dks /;ku esa j[krs gq;s jkT; ljdkj dh
pkyw uhfr;ksa dk ewY;kaduA
9- ¼1½ jkT; ljdkj] ,sls y{;ksa dks fofgr dj ldsxh] tks og
jktdks"kh; jktdks"kh; izcU/ku ds mn~ns’;ksa dks izHkkoh cukus ds fy;s
y{;] vko’;d le>sA
¼2½ fof’k"Vr;k vkSj iwoZxkeh mica /kksa dh O;kidrk ij izfrdwy
izHkko Mkys fcuk jkT; ljdkj &
¼d½ izR;sd foRrh; o"kZ esa jkTk Lo ?kkVs dks de djsxh ftlls
bls 31 ekpZ] 2009 rd lekIr fd;k tk lds rFkk mlds
Ik’pkr~ jktLo vf/k’ks"k dks c<+k;k tk ld(
¼[k½ izR;sd foRrh; o"kZ esa jktdks"kh; ?kkVs dks de djsxh]
ftlls 31 ekpZ] 2009 rd og th ,l Mh ih ds 3-00
izfr’kr ls vf/kd u jgs(
¼x½ 10 o"kksaZ dh dkykof/k ds Hkhrj ;g lqfuf’pr djsxh ;kuh
31 ekpZ] 2015 dks dqy nkf;Ro ml o"kZ ds fy;s
izkDdfyr th,lMhih ds 40 izfr’kr ls vf/kd ugha gks(
¼?k½ izR;kHkwfr;ksa dh okf"kZd o`f/n nj ifjlhfer djsxh ftlls
;g lqfuf’pr gks fd pkyw o"kZ dh dqy izR;kHkwfr;kW
iwoZorhZ o"kZ dh dqy jktLo izkfIr;ksa ds 80 izfr’kr ls
vf/kd ugha gks%
ijarq jktLo ?kkVk vkSj jktdks"kh; ?kkVk] Hkkjr la?k
ds ctV izkDdyu ds laca/k esa dsUnzh; dj U;kxeu esa
deh ds vk/kkj ;k vk/kkjks a ds dkj.k vkSj]@;k jkT;
ljdkj ds foRr ij vkarfjd minzo ;k izkd`frd vkink
ls mRiUu vdfYir ck/;rkvksa ds vk/kkj ;k vk/kkjksa ds
dkj.k ;k ,sls vU; vkiokfnd vk/kkjksa ds dkj.k ftUgsa
jkT; ljdkj fofufnZ"V djsa] bl /kkjk ds v/khu fofufnZ"V
lhek ls vf/kd gks ldsxk%
ijarq ;g vkSj fd izFke ijUrqd esa fofufnZ"V vk/kkj
;k vk/kkjksas ds laca/k esa ,d fooj.k /kkjk 11 esa vUrfoZ"V
fd;s x;s vuqlkj fo/kku&eaMy ds le{k j[kk tk,xk A
10- ¼1½ jkT; ljdkj] yksd fgr esa viuh jktdks"kh; lafdz;kvksa esa
jktdks"kh; vf/kd ikjnf’kZrk dks lqfuf’pr djus ds fy;s mi;qDr
ikjnf’kZrk ds mik;- mik; djsxhA
¼2½ fof’k"Vr;k vkSj iwoZxkeh micU/kksa dh O;kidrk ij
izfrdwy izHkko Mkys fcuk] jkT; ljdkj] ctV is’k djrs
le; foLr`r tkudkjh ds lkFk fuEufyf[kr fooj.kksa dk
izdVu ,sls iz#iksa esa djsxh] tks fofgr fd;s tk;sa %&
¼d½ ys[kk ekudksa esa] uhfr;k sa vkSj jktdks"kh; lax.kuk ds
O;ogkjksa dks izHkkfor djus okys ;k izHkkfor djus dh
laHkkouk okys egRoiw.kZ ifjorZu(
¼[k½ Hkkjrh; fjtoZ caSd ls m/kkjksa ds #Ik esa vkSj vfxzeksa
vkSj@vksoj&M
ªkIVkas ds Onkjk izkfIr ds laca/k esa C;kSjs(
¼x½ jkT; ljdkj] jkT; lkoZtfud {ks= midzeksa vkSj
jkT; ls lgk;rk izkIr laLFkkvksa ds deZpkfj;ksa dh
la[;k rFkk muls lacaf/kr osru ds C;kSjsA
11- ¼1½ foRr foHkkx dk Hkkj lk/k d ea=h ¼ tks bleas blds Ik’pkr
vuqikyu djokus foRr ea=h ds uke ls fufnZ"V gS ½ izR;sd Nekgh ij ctV
ds fy;s mik;- izkDdyu ls lacaf/kr izkfIr;ksa vkSj O;; ds #[kksa dk
iqufoZyksdu djsxk vkSj ,sls iqufoZyksdu ds ifj.kke dks
jkT; fo/kku&eaMy ds le{k j[ksxkA
¼2½ tc dHkh] jktdks"kh; uhfr ;qfDr fooj.k esa ;k bl
vf/kfu;e ds v/khu cuk;s x;s fu;eksa esa of.kZr Ngekgh
y{;ksa ds jktLo esa ;k rks deh vkrh gS ;k O;; esa
vkf/kD; gksrk gS rc jkT; ljdkj jktLo esa o`f/n djus
ds fy;s vkSj@ ;k O;; esa dehs djus ds fy;s leqfpr
mik; djsxh ftlesa jkT; dh lafpr fuf/k esa ls lanRr
vkSj mi;ksftr fd;s tkus ds izkf/kd`r jkf’k;ksa esa dVkSrh
djuk Hkh lfEefyr gS%
ijarq bl mi/kkjk esa dh dksbZ ckr lafo/kku ds
vuqPNsn 202 ds [k.M ¼3½ ds v/khu jkT; dh lafpr
fuf/k ij Hkkfjr O;; ;k fd lh ,sls O;; dks ykxw ugha
gksxh] tks fdlh djkj ;k lafonk ds v/khu mixr fd;s
tkus ds fy;s visf{kr gS ;k ,slk vU; O;; tks LFkfxr
;k de ugha fd;k tk ldrk gS A
¼3½ ¼d½ bl vf/kfu;e esa ;Fkk micaf/kr ds flok;] bl
vf/kfu;e ds v/khu jkT; ljdkj ij vkus okyh
ck/;rkvksa dks iwjk djus esa dksbZ Hkh fopyu
fo/kku&eaMy ds fcuk vuqKs; ugha gksxkA
¼[k½ tgka vdfYir ifjfLFkfr;ksa ds dkj.k] bl
vf/kfu;e ds v/khu jkT; ljdkj ij vkus okyh
ck/;rkvksa dks iwjk djus esa dksbZ fopyu fd;k
tkrk gS] ogka foRr ea=h fo/kku&e.My esa
fuEufyf[kr ds ckjs esa Li"Vhdj.k nsrs gq;s dFku
djsxk %&
¼,d½ bl vf/kfu;e ds v/khu jkT; ljdkj ij
vkus okyh ck/;rkvksa dk s iwjk djus esa dksbZ
fopyu(
¼nks½ D;k ,slk fopyu lkjoku gS vkSj og
okLrfod ;k laHkkfor ctV ifj.kkeksa ls
lacaf/kr gS( vkSj
¼rhu½ ,sls mipkjh mik;] ftUgsa djus dk jkT;
ljdkj dk izLrko gSA
¼4½ jkT; ljdkj bl vf/kfu;e ds micU/kksa ds ;Fkkvisf{kr
vuqikyu dk dkfydr% iqufoZyksdu djus ds fy;s
ftEesnkjh jkT; ljdkj ls Lora+= fdlh ,tsalh dks lkSai
ldsxh vkSj ,sls iqufoZyksdu dks jkT; fo/kku&eaMy ds
iVy ij j[kk tk;sxkA
12- ¼1½ jkT; ljdkj jkti= es]a vf/klwpuk Onkjk] bl vf/kfu;e
fu;e cukus ds mica/kksa dks dk;kZfUor djus ds fy;s] fu;e cuk
dh 'kfDr- ldsxhA
¼2½ fof’k"Vr;k vkSj iwoZxkeh 'kfDr dh O;kidrk ij izfrdwy
izHkko Mkys fcuk] ,sls fu;eksa esa fuEufyf[kr lHkh ;k
fdUgh fo"k;ksa ds ckcr micU/k fd;s tk ldsaxs] vFkkZr~ %&
¼d½ /kkjk 6 ds v/khu o`gn~ vkfFkZd #ijs[kk fooj.k
¼ ekdzks&bdkukfed QszeodZ ½ dk iz#Ik(
¼[k½ /kkjk 7 ds v/khu jktdks"kh; y{;ksa lfgr e/;e
dkfyd jktdks"kh; uhfr fooj.k dk iz#Ik(
¼x½ /kkjk 8 ds v/khu jktdks"kh; uhfr ;qfDr fooj.k dk
iz#Ik(
¼?k½ /kkjk 10 dh mi /kkjk ¼2½ ds v/khu izdVu ds fy;s
iz#Ik(
¼M-½ /kkjk 11 ds v/khu vuqikyu djokus ds fy;s mik;(
¼p½ /kkjk 11 ds v/khu Lora= ,tsalh Onkjk bl
vf/kfu;e ds micU/kksa ds vuqikyu ds iqufoZyksdu
dh jhfr( vkSj
¼N½ dksbZ Hkh vU; fo"k; tks fofgr fd;k tkuk visf{kr
gS ;k ftls fofgr fd;k tk ldsA
¼3½ bl vf/kfu;e ds v/khu cuk;s x;s leLr fu;e muds
cuk;s tkus ds Ik’pkr~ ;Fkk’kD;’kh?kz] fo/kku lHkk ds iVy
ij j[ks tk,axsA
13- bl vf/kfu;e ;k mlds v/khu cuk;s x;s fu;eksa ds v/khu
ln~HkkoiwoZd ln~HkkoiwoZd dh xbZ ;k dh tkus ds fy;s vk’kf;r fdlh ckr
dhs xbZ dkjZokbZ ds fy;s dksbZ Hkh okn] vfHk;kstu ;k vU; fof/kd dk;Zokgh
dk laj{k.k- jkT; ljdkj ;k jkT; ljdkj ds fdlh vf/kdkjh ds fo:)
ugha gksxh A
14- bl vf/kfu;e ds micU/k] rRle; izo`Rr fdlh vU; fof/k
vU; fof/k;ksa ds ds mica/kksa ds vfrfjDr gksaxs u fd muds vYihdj.k esaA
ykxw gksus dk otZu-
15- ¼1½ ;fn bl vf/kfu;e ds mica/kksa dks izHkkoh djus esa dksbZ
dfBukb;ksa dks dfBukbZ mRiUu gksrh gS rks jkT; ljdkj] jkti= esa izdkf’kr
nwj djus dh vkns’k Onkjk ,sls micU/k dj ldsxh tks bl vf/kfu;e ds
'kfDr- micU/kksa ls vlaxr u gks vkSj bl dfBukbZ dks nwj djus
ds fy;s vko’;d izrhr gks(
ijarq bl /kkjk ds v/khu ,slk dksbZ vkns’k bl vf/kfu;e
ds izkjaHk gksus ls nks o"kZ ds volku ds Ik’pkr~ ugha fd;k
tk;sxkA
¼2½ bl /kkjk ds v/khu fd;k x;k izR;sd vkns’k mlds fd;s
tkus ds Ik’pkr~ ;Fkk’kD;’kh?kz fo/kkulHkk ds le{k j[kk
tk;sxkA
MADHYA PRADESH ACT
NO18 OF 2005
THE MADHYA PRADESH RAJKOSHIYA UTTARDAYITVA EVAM
BUDGET PRABANDHAN ADHINIYAM, 2005
TABLE OF CONTENTS
Clauses:
1. Short title, extent and commencement.
2. Definitions.
3. Fiscal Management Objectives.
4. Fiscal Management Principles
5. Fiscal Policy Statements to be laid before the Legislature.
6. Macro-economic Framework Statement.
7. Medium Term Fiscal Policy Statement.
8. Fiscal Policy Strategy Statement.
9. Fiscal Targets.
10. Measures for Fiscal Transparency.
11. Measures to Enforce Compliance.
12. Power to Make Rules.
13. Protection of Action taken in good faith.
14. Application of other laws not barred.
15. Power to Remove difficulties.
MADHYA PRADESH ACT
NO18 OF 2005
THE MADHYA PRADESH RAJKOSHIYA UTTARDAYITVA EVAM
BUDGET PRABANDHAN ADHINIYAM, 2005
A Act to provide for the responsibilit y of the State Government to ensure
prudence in fiscal management and fiscal stability by progressive
elimination of revenue deficit, reduction in fiscal deficit, prudent debt
management consistent with fiscal sustainability, greater transparency
in fiscal operations of the Governm ent and conduct of fiscal policy in a
medium term framework and for matters connected therewith or
incidental thereto.
Be it enacted by the M adhya Pradesh Legislature in the Fifty-sixth year of
the Republic of India as follows: -
1. (1) This Act may be called the Madhya Pradesh Rajkoshiya
Short title, extent Uttardayitva Evam Budget
And commencement Prabandhan Adhiniyam, 2005
(2) It extends to the whole of the State of Madhya Pradesh.
(3) It shall come into force on such date as the State Government may, by
notification in the Official Gazette, appoint in this behalf.
2. In this Act, unless the context otherwise requires: -
Definitions
a) " budget" means the annual financial statem ent laid before the
State Legislature under Article 202 of the Constitution;
b) "current year" means the financia l year preceding the ensuing year;
c) “ensuing year” means the financial year for which the budget is being
presented;
d) “financial year” means the year commencing on the first day of April;
e) "fiscal deficit" means the excess of aggregate disburse ments (net of debt
repayments) over revenue receip ts, recovery of loans and non debt
capital receipts of the State Government;
f) "fiscal targets" means the measur es such as nume rical ceilings and
proportions to GSDP, as may be pres cribed for evaluation of the fiscal
position of the State Government;
g) "GSDP" means Gross State Domestic Product at current market prices.
h) "Reserve Bank" means the Reserve Bank of India constituted under sub-
section (1) of section 3 of the Reserve Bank of India Act, 1934
(No.2 of 1934);
i) "revenue deficit" means the difference between revenue
expenditure and revenue receipts of the State Government;
j) "total liabilities" means the liabilities und er the Consolidated Fund of the
State and the Public Account of the State and incl udes risk weighted
guarantee obligations of the State Government where the principal and/ or
interest are to be serviced out of the State budget;
3. The State Government shall:
Fiscal Management
Objectives.
(a) take appropriate me asures to eliminate the revenue deficit and
thereafter build up adequate revenue surplus and contain the fiscal
deficit at a sustainable level and utiliz e such surplus for funding capital
expenditure;
(b) pursue policies to raise non- tax revenue with due regard to cost
recovery and equity; and
(c) lay down norms for prioritization of capital expenditure, and pursue
expenditure policies that woul d provide impetus for economic
growth, poverty reduction and improvement in human welfare.
4. The State Government shall be guided by the following fiscal
Fiscal Management management principles, namely: -
Principles
(a) transparency in setting the fiscal policy objectives, the
implementation of public policy and the publication of fiscal information
so as to enable the public to scrutinis e the conduct of fiscal policy and
the state of public finances;
(b) stability and predictability in fiscal policy making process;
(c) responsibility in the management of pub lic finances, including
integrity in budget formulation;
(d) fairness to ensure that policy decisions of the State Government have
due regard to their financial implications on future generations; and
(e) efficiency in the design and implementation of the fiscal policy.
5. The State Government shall in each financial year lay before
Fiscal Policy Statements the Legislature, the following
to be laid before the Legislature. statements of fiscal policy along with
the budget,
namely:-
(a) the Macro- economic Framework Statement;
(b) the Medium Term Fiscal Policy Statement; and
(c) the Fiscal Policy Strategy Statement.
6. The Macro-economic Framework Statement, in such form as
Macro-economic Framework
Statement
may be prescribed and
it shall contain an overview of
the State economy, an analysis of growth and sectoral composition of GSDP, an
assessment related to State Government finances and future prospects.
7. (1) The Medium Term Fiscal Policy Statement shall be in such
Medium Term Fiscal
Policy Statement
form as may be prescribed
and it shall contain the fiscal
objectives of the State Government and five year rolling targets with clear
enunciation of underlying assumptions.
(2) In particular and without prejudice to the provis ions contained in sub
section (1), the Medium Term Fiscal Po licy Statement shall include the various
assumptions behind the fiscal targets and an assessment of sustainability
relating to:-
(i) the balance between revenue rece ipts and revenue expenditures;
(ii) the use of capital receipts including borrowings for generating
productive assets; and
(iii) the estimated yearly pension lia bilities worked out on actuarial
basis or using trend growth rate for the next ten years.
8. The Fiscal Policy Strategy Statement shall be in such form
Fiscal Policy Strategy Statement as may be prescribed and shall
contain, inter alia,-
(i) the fiscal policies of the Stat e Government for the ensuing year
relating to taxation, expenditure , borrowings and other liabilities
including guarantees;
(ii) the strategic prioriti es of the State Government in the fiscal area for
the ensuing year;
(iii) the key fiscal measures and the rationale for any major deviation in
fiscal measures pertaining to ta xation, subsidy, expenditure,
administered pricing and borrowings; and
(iv) an evaluation of the current po licies of the State Government in
the light of the fisca l management principles set out in section 4,
the fiscal objectives contained in the Medium-Term Fiscal Policy
Statement set out in section 7 and fiscal targets set out in section 9.
9. (1) The State Government may prescribe such targets as may be
Fiscal Targets deemed necessary for giving
effect to the fiscal management
objectives.
(2) In particular and without prejudice to the generality of the foregoing
provisions, the State Government shall, -
(a) reduce revenue deficit in each financia l year so as to eliminate it by
31
st March 2009 and generate revenue surplus thereafter;
(b) reduce fiscal deficit in each financial year so as to bring it down to not
more than 3.0 per cent of GSDP by 31st March 2009.
(c) ensure within a period of 10 years, that is as on the 31st day of March
2015, total liabilities do not exceed 40 per cent of the estimated GSDP
for that year;
(d) limit the annual increment al guarantees so as to ensure that the total
guarantees do not exceed 80 per cent of the total revenue receipt in
the year preceding the current year:
Provided that revenue deficit and fisc al deficit may exceed the limits
specified under this section due to ground or grounds of shortfall in the
central tax devolutions in relation to the budgetary estimates of the
Union of India and/or unforeseen demands on the finances of the
State Government arising out of internal disturbance or natural
calamity or such othe r exceptional grounds as the State Government
may specify.
Provided further that a statement in respect of the ground or grounds
specified in the first proviso sha ll be placed before the Legislature as
contained in section 11.
10. (1) The State Government shall take suitable measures to
Measures for
Fiscal Transparency
ensure greater trans parency in its
fiscal operations in the
public interest.
(2) In particular and without prejudice to the generality of the foregoing
provisions, the State Govern ment shall, at the time of presentation of the
budget, disclose the follow ing statements along with detailed information in
such forms as may be prescribed:-
(a) the significant changes in t he accounting standards, policies and
practices affecting or likely to affect the computat ion of fiscal
targets;
(b) details of borrowings by way of Ways and Means Advances/Overdraft
availed of from the Reserve Bank;
(c) details of number of employees in the State Government, State Public
Sector Undertakings and State aided Institutions and related salaries.
11. (1) The Minister-in-Charge of the Department of Finance
Measures to Enforce Compliance. (her einafter referred to as Minister of
Finance), shall review, every
half yearly, the trends in receipts and expenditure in relation to the budget
estimates and place before the State Legislature, the outcome of such reviews.
(2) Whenever there is eit her shortfall in revenue or excess of expenditure
over the half-year targets mentioned in the Fiscal Policy Strategy Statement
or the rules made under this Act, the State Government shall take
appropriate measures for increasi ng revenue and/or for reducing the
expenditure including cu rtailing of the sums authorised to be paid and
applied from and out of the Consolidated Fund of the State:
Provided that nothing in this sub-section shall apply to the expenditure
charged on the Consolidated Fu nd of the State under clau se (3) of Article 202 of
the Constitution or any ot her expenditure, which is required to be incurred under
any agreement or contract or such other expenditure which cannot be postponed
or curtailed.
(3) (a) Except as provided under th is Act, no deviation in meeting the
obligations cast on the State Gove rnment under this Act, shall be
permissible without approval of the Legislature.
(b) Where owing to unforeseen circumstances, any deviation is made in
meeting the obligations ca st on the State Governm ent under this Act, the
Minister of Finance shall make a statement in the Legislature explaining: -
(i) any deviation in meeting the obli gations cast on the State Government
under this Act;
(ii) whether such deviation is substant ial and relates to the actual or the
potential budgetary outcomes; and
(iii) the remedial measures the State Government proposes to take.
(4) The State Government may entrust an agency independent of the
State Government to review periodi cally as required, the compliance of
the provisions of this Act and such reviews shall be laid on the table of the
State Legislature.
12. (1) The State Government may, by notification in the Official
Power to make Rules Gazette, make rules for carrying out
the provisions of this Act.
(2) In particular and without prejudice to the generality of the foregoing power,
such rules may provide for all or any of the followin g matters, namely
(a) the form of the Macro-ec onomic Framework Statement under
section 6;
(b) the form of the Medium-Term Fi scal Policy Statement, including the
fiscal targets under section 7;
(c) the form of the Fiscal Policy Strategy Statement under section 8;
(d) the forms for disclosure under sub-section (2) of section 10;
(e) measures to enforce compliance under section 11;
(f) the manner of review of compliance of the provisions of this Act by the
independent agency under section 11; and
(g) any other matter which is required to be or may be prescribed.
(3) All rules made under this Act shall be laid as soon as may be after they
are made, on the table of the Legislative Assembly.
13. No suit, prosecution or other legal proceedings shall lie against
Protection of action
taken in good faith
the State Government or any officer
of the State Government for
anything which is done in good faith or intended to be done under this Act
or the rules made there under.
14. The provisions of this Act shall be in addition to, and not in
Application of other laws not barred derogation of, the provisions of any
other law for the time being in force.
15. (1) If any difficulty arises in giving effect to the provisions
Power to remove difficulties of this Act, the St ate Government
may, by order published
in the Official Gazette, make such provisions not inconsistent with the
provisions of this Act as may appe ar to be necessary for removing the
difficulty:
Provided that no order shal l be made under this section after the expiry of two
years from the commenc ement of this Act.
(2) Every order made under this section s hall be laid, as soon as may be after it
is made, before the Legislative Assembly.