The manipur fiscal responsibility and budget management (second amendment) act, 2021

        ii GAZETTE MANIPUR 
  
     
EXTRAORDINARY 
PUBLISHED BY AUTHORITY 
No. 403 Imphal, Frirday, February 26, 2021 (Phalguna 7, 1942) 
GOVERNMENT OF MANIPUR 
SECRETARIAT : LAW & LEGISLATIVE AFFAIRS DEPARTMENT 
NOTIFICATION 
Imphal, February 23, 2021 
No. 2/10/2021-Leg/L: The following Act of the Legislature, Manipur which received assent of 
the Governor of Manipur on February 20, 2021 is hereby published in the Official Gazette: 
THE MANIPUR FISCAL RESPONSIBILITY AND BUDGET MANAGEMENT 
(SECOND AMENDMENT) ACT, 2021 
(MANIPUR ACT NO. 4 OF 2021) 
AN 
ACT 
further to amend the Manipur Fiscal Responsibility and Budget 
Management Act, 2005 (Act No. 11 of 2005) to provide 
amendment in fiscal targets for the years 2019-20 and 2020-21. 
BE it enacted by the Legislature of Manipur in the Seventy-second 
Year of the Republic of India as follows :- 
1. (1) This Act may be called the Manipur Fiscal Responsibility and ri tide, extent 
Budget Management (Second Amendment) Act, 2021. commencement. 
(2) It shall extend to the whole of the State of Manipur. 
(3) In section 2, (i) for the first proviso, it shall be deemed to 
have come into force with effect from 26" February,2020 ; and 
(li) for the second proviso, it shall be deemed to have come into 
force with effect from 6° October, 2020. 
  
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ub section(2) of section BOF the Manipur Piseal 
2 Inclause (I) of 
/ A005, the following 
Responsibility and Hudqet Management Act 
provisos shall be added, namely 
financlal year 2019-20, the fiscal defielt 
ate will be anchored 
Amendment of 
Section A " provided that for the 
target and annual borrowing lirit for The St 
to Rs.363 crore (Rupees three hundred and sizty three) crore In 
addition Co the annual fimit as stated above 
provided further that the Slate shall be eligible for additional 
borrowing of upto 2% of Gross State Domestic Product during the 
financial year 2020-21 only.”. 
3. (1) The following Ordinances are hereby repealed | 
(1) The Manipur | iscal Responsibility and Budget 
Hepoaland Management (Second Amendment) Ordinance, Z020(Manipur 
savings Ordinance No.4 of 2020). 
(ii) The Manipur Fiscal Responsibility and Budget 
Management (Third Amendment) Ordinance, 2020 (Manipur 
Ordinance No.5 of 2020), 
(2) Notwithstanding such repeal, anything done or any action 
taken under the said Ordinances shall be deemed to have beer 
done or taken under the corresponding provisions of this Act. 
NUNGSITTOMBIATHOKPAM, 
Secretary (Law), 
Government of Manipur, 
  
ry w 1 — ‘ 2 : ‘ '‘ ’ 
Printed at the Directorate of Printing & Stationery, Government of Manipur/255-C/26-02-2021 
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