The Mizoram Fiscal Responsibility and Budget Management (Amendment) Act, 2009

NOTIFICATION
No. H. 12018/16/06-LJD/28, the 30th July, 2009. 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, 2009
(Act No. 9 of 2009).
[ Received the assent of the Governor of Mizoram on 21st July, 2009]
AN
ACT
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 Sixtieth Year of the Republic of India
as follows :
Short title, extent and 1. (1) This Act may be called the Mizoram Fiscal Responsibility and Budget
commencement Management (Amendment) Act, 2009.
(2) It shall come into force on such date as State Government may by
Notification in the official Gazette, appoint in this behalf.
Amendment of Section 6. 2. For sub-section (2) of section 6 of the Principal Act, the following
shall be substituted, namely :-
“(2) Reduce fiscal deficit to 3 per cent of the estimated Gross
State Domestic Product by 2009-10”
Insertion of new sub-section 3. In section 7 of the Principal Act after sub-section (2), a new sub-
section (3) shall be inserted, namely :-
“(3) The State Government shall prepare and bring out a Statement
showing assets of the Government and lay the same in the Legislative
Assembly along with other budget documents.”
The Mizoram GazetteEXTRA ORDINARY
Published by Authority
Regn. No. NE-313(MZ) 2006-2008 Rs. 2/- per issue
VOL - XXXVIII    Aizawl,    Tuesday  4.8.2009   Sravana   13,    S.E.  1931,    Issue No. 389

- 2 -Ex-389/2009
Published and Issued by Controller, Printing & Stationery Department, Government of Mizoram
Printed at the Mizoram Government Press,  Aizawl.   C/810
Amendment of section 10. 4. Clause (c) of sub-section (2) of Section 10 of the Principal Act shall
be amended as follows :
“(c) the form of the Statements in which the State Government
shall disclose information required to be disclosed under Sub-
Section (2) and (3) of Section 7.”
P. Chakraborty,
Commissioner/Secretary,
Law & Judicial Department,
Govt. of Mizoram.

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