The Mizoram Fiscal Responsibility and Budget Management (Second Amendment) Act, 2010 (Act No. 13 of 2010)

NOTIFICATION
No. H. 12018/176/06-LJD, the 19th October, 2010. The following Act of the Mizoram Legislative
Assembly, which received the assent of the Governor of Mizoram is hereby published for general information.
The Mizoram Fiscal Responsibility and Budget Management (Second Amendment) Act, 2010
(Act No. 13 of 2010)
(Received the assent of the Governor of Mizoram on 1.10.2010)
AN
ACT
further to amend the Mizoram Fiscal Responsibility and Budget Management Act, 2006 (Act No. 7 of
2006) (hereinafter referred to as the Principal Act).
I t i s e n a c t e d b y th e M i z o ra m L e g i sl at i v e A s se m b l y o f M i z o r a m i n th e S i x t y f i r s t Y e a r o f th e
Republic of India as follows namely :-
Short title, extent 1. (1) This Act may be called the Mizoram Fiscal Responsibility and Budget Management
and Commencement  (Second Amendment) Act, 2010.
(2) It shall come into force on such date as the State Government may, by notification
in the Official Gazette, appoint in this behalf.
Amendment of (2) (1) Clause (2) of Section 6 of the Principal Act shall be substituted by the following,
Section 6 of the namely :-
Principal Act “reduce fiscal deficit to 3 per cent of the estimated Gross State Domestic
Product by 2014-15”.
(2) In clause (4) of Section 6 of the Principal Act, the following shall be substituted,
namely :-
“(4) reduce fiscal deficit annually at a percentage of Gross State Domestic
Product so as to reach the goal set out in clause (2) with the following
rates of annual reduction - 6.4% in 2011-12, 5.2% in 2012-13, 4.1% in
2013-14 and 3% in 2014-15”.
The Mizoram GazetteEXTRA ORDINARY
Published by Authority
RNI  No. 27009/1973 Postal Regn. No. NE-313(MZ) 2006-2008 Rs. 2/- per issue
VOL - XXXIX   Aizawl,    Thursday  21.10.2010    Asvina  29,      S.E.  1932,     Issue No. 411
Amendment of Sub- 3. In sub-section (3) of Section 7 of the Principal Act, the following proviso shall be
section (3) of Section inserted, namely :-
7 of the Principal Act “Provided that the Asset Register so placed before the Assembly shall be on
the basis of the records of the Departments until such time the Accrual
Accounting System is fully adapted by the Government”.
Amendment of 4 In Section 9 of the Principal Act, sub-section (3) shall be inserted, namely :-
Section 9 of the “(3) The Government shall set up an independent review or monitoring system
Principal Act so as to ensure compliance of the provisions of this Act”.
Sd/-
Commissioner/Secretary,
Law & Judicial Department
Govt. of Mizoram.
Published and Issued by Controller, Printing & Stationery Department, Government of Mizoram
Printed at the Mizoram Government Press,  Aizawl.   C/850
- 2 -Ex-411/2010

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