The Mizoram Fiscal Responsibility and Budget Management (Amendment) Act, 2011

The Mizoram GazetteEXTRA ORDINARY
VOL - XL    Aizawl,    Friday     12.8.2011      Sravana 21,   S.E.   1933,   Issue  No. 343
Published by Authority
RNI No. 27009/1973                    Postal Regn. No. NE-313(MZ) 2006-2008 Re. 1/- per page
NOTIFICATION.
No. H. 12018/176/06-LJD, the 4 th Aug, 2011.  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 (Amendment) Act, 2011.
(Act No. 17 of 2011)
{Received   the assent of the Governor of Mizoram on the 1st August, 2011}.
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)
It is enacted by the Mizoram Legislative Assembly in the sixty-second Year of the Republic
of India as follows:
1. Short title and
commencement
(1) This Act may be called the Mizoram Fiscal Responsibility
and Budget Management (Amendment) Act, 2011.
(2) It shall come into force from the date of its publication
in the Mizoram Gazette.
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
Domestic Product so as to reach the goal set out in clause
(2) with the following rates of annual reduction -7.5% in
2010-11, 6.4% in 2011-12, 5.2% in 2012-13, 4.1% in
2013-14 and 3.0% in 2014-15”
2. Amendment of Section 6
P. Singthanga
Secretary,
Law & Judicial Department,
Govt. of Mizoram.
Ex-343/2011 2
Published and Issued by Controller, Printing & Stationery Department, Government of Mizoram
Printed at the Mizoram Government Press,  Aizawl.   C/150

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