The Nagaland Fiscal Responsibility and Budget Management Act, 2005

The Nagaland Fiscal Responsibility and 
Budget Management Act, 2005. 
(Act No. 7 of 2005) 
Received the assent of the Governor of Nagaland on 28/09/2005 and 
published in the Nagaland Gazette Extraordinary dated: 22nd of November, 2005. 
An Act to provide for the responsibility of the State Government to 
ensure prudence in fiscal management and fiscal stability by achieving revenue 
surplus, reduction in fiscal deficit, prudent debt management consistent with fiscal 
sustainability, greater transparency in fiscal operations of the Government and 
conduct of fiscal policy in a medium term framework and for matters connected 
herewith or incidental thereto. 
1. Short title & commencement 
1) This Act may called the Nagaland Fiscal Responsibility and Budget 
Management Act, 2005. 
2) It shall come into force on such date as the State Government may, by 
notification in he Official Gazette, appoint in this behalf. 
2. Defmitions: 
In this Act, unless context otherwise requires- 
a) 'budget' means the annual financial statement laid before the house or 
houses of the State Legislature under Articles 202 of the constitution; 
b) "Current year" means the financial year for which the budget is being 
presented; 
(c) 'Ensuring year' means the financial year for which the budget is being 
presented; 
(d) "Financial year" means the year beginning on the 1" April of a calendar 
year and ending on the 3 lSt March of the next calendar year. 
(e) GSDP means Gross State Domestic Product at current market prices; 
(f) "fiscal deficit" is the excess of aggregate disbursements (net of debt 
repayments) over revenue receipts, recovery of loans and non-debt 
capital receipts; 
(g) "fiscal indicators" are such indicators as may be prescribed for evaluation 
of the fiscal position of the State Government. 
Q "fiscal targets" are the numerical ceilings and proportions to total revenue 
receipts (TRR) or GSDP for the fiscal indicators; 
(i) "prescribed" means prescribed by the rules made under this Act; 
(j) "previous year" means the year preceding the current year; 
) "revenue deficit" means the difference between revenue expenditure 
and total revenue receipts (TRR) 
Explanation: 
(1) "total revenue receipts" (TRR) includes State's own revenue receipts 
(both tax and non-tax) and current transfers from the Centre (comprising 
grants and state's share of Central taxes) 
(2) "Total liabilities" means the liabilities under the Consolidated Fund of 
the State and the Public Account of the State and shall also include 
borrowings by the public sector undertakings and the special purpose 
vehicles and other equivalent instnunents including guarantees where 
the principal and/ or interest are to be serviced out of the State budgets 
3. Fiscal management objectives: 
The State Government shall: 
a) take appropriate measures to remain revenue positive and build up 
adequate revenue surplus and contain the fiscal deficit at a sustainable 
level, andutilize such surplus for discharging the liabilities in excess of 
the assets or 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 would provide impetus for economic growth, 
poverty reduction and improvement in human welfare. 
4 Fiscal management principles: 
The State Government shall be guided by the following fiscal management 
principles, namely:- 
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 scrutinize the conduct of fiscal policy and the state of 
public finances; 
b) stability and predictability in fiscal policy making process and in the 
way fiscal policy impacts the economy; 
c) responsibility in the management of public finances, including integrity 
in budget formulation; 
d) fairness to ensure that policy decisions of the State Government have 
due regard to their financial implications in future generations; and 
e) eficiency in the design and implementation of the fiscal policy and in 
managing the assets and liabilities of the public sector balance sheet. 
5. Fiscal policy statement to be laid before the Legislature: 
The State Government shall in each financial year lay before the 
Nagaland Legislative Assembly, the following statements of fiscal policy along 
with the budget, namely:- 
a) the Macroeconomic Framework Statement; 
b) the Medium Term Fiscal Policy Statement; and 
c) the Fiscal Policy Strategy Statement. 
6. Macroeconomic framework statement 
The Macroeconomic Framework Statement, in such form as may be 
prescribed, shall contain an overview of the state economy, an analysis of 
growth and sectoral composition of GSDP, an assessment related to State 
Government finance and future prospects. 
7. Medium term fiscal policy statement 
(1) The Medium Term Fiscal Policy Statement shall set forth in such form 
as may be prescribed the fiscal management objectives of the state 
government and three-year rolling targets for the prescribed fiscal 
indicators with clear enunciation of the underlying assumptions. 
(2) in particulars and without prejudice to the provisions contained in sub- 
section (I), the Medium Term Fiscal Policy Statement shall include the 
various assumptions behind the fiscal indicators and an assessment of 
sustainability relating to:- 
i) the balance between revenue receptions and revenue expenditure; 
ii) the use of capital receipts including borrowings for generating productive 
assets; 
iii) the estimated yearly pension liabilities worked our on actuarial basis 
for the next ten years. 
Provided that in case it is not possible to calculate the pension liabilities 
on actuarial basis during the period of first three years after the coming 
into force of this Act, the State Government may, during that period, 
estimate the pension liabilities by making forecasts on the basis of trend 
growth rates. 
8. Fiscal policy strategy statement 
The Fiscal Policy Strategy Statement shall be in suh form a may be 
prescribd and shall contain, inter-aha; 
i) the fiscal policies of the State Government for the ensuing year relating 
to taxation, expenditure, borrowing and other liabilities (including 
borrowing by Public Sector Undertakings and Special Purpose Vehicle 
and other equivalent instruments where liability for repayment is on 
the State Government), lending, investments, other contingent liabilities, 
user charges on public goods/utilities; 
ii) description of other activities, such as guarantees and activities of Public 
Sector Undertakings which have potential budgetary implications; 
iii) the strategic priorities of the State Government in the fiscal area for the 
ensuing year; 
iv) the key fiscal measures and the rational for any major deviation in fiscal 
measures pertaining to taxation, subsiy, expenditure, borrowings and 
use charges on public goods/utilities; and 
v) an evaluation of the current policies of the State Government vis-A-vis 
the fiscal management principles set out in Section 4 and the fiscal 
objectives set out in the medium-term fiscal policy statement in sub- 
section 1 of Section 7 and fiscal targets set out in Section 9. 
9. Fiscal targets: 
(1) The State Government may prescribed such targets as may be deemed 
necessary for giving effect to the fiscal management objectives. 
(2) In particulars, and without prejudice to the generality of the foregoing 
provisions, the State Government shall- 
i) strive to remain revenue surplus by making a balance in revenue receipts 
and expenditure and build up further surplus. 
ii) strive to bring down fiscal deficit to 3% of projected Gross State 
Domestic Product (GSDP) by the year ending 3 1" March 2009; 
iii) ensure within a period of 5 years, beginning fiom the initial financial 
year on the 1"' day of April 2005, and ending on the 3 1" day of March 
2013, the total debt stock do not exceed 40 per cent of the estimated 
GSDP for that year: 
iv) limit the amount of annual incremental risk weighted guarantees to 1% 
of the Total Revenue Receipt (TRR) or 1% of the estimated GSDP in 
the year preceding the current year, whichever is lower; 
v) follow a recruitment and wage policy, in a manner such that the total 
salary bill relative to revenue expenditure net of interest payments and 
pensions does not exceed 61 % in any financial year. 
Provided that revenue surplus may deteriorate and fiscal deficit may 
exceed the limits specified under this Section owing to unforeseen 
demands on the finance of the State Government arising out of internal 
disturbance or natural calamity or such other exceptional grounds as 
the State Government may specify. 
Provided however that a statement in respect of the unforeseen 
demands specified in the first proviso shall be placed before the House 
or House of the Legislature, as soon as may be after any such 
deterioration takes place. 
10. Measures for fiscal transparency: 
(1) The State Government shall take suitable measures to ensure greater 
transparency in its fiscal operation in the public interest and minimize, 
as far as practicable, secrecy in the preparation of the budget. 
(2) In particular, and without prejudice to the generally of the foregoing 
provisions, the State Government shall, at the time of presentation of 
the budget, make disclosures on the following along with detailed 
information in such forms as may be prescribed: 
i) the significant changes in the accounting standard, policies and practices 
affecting or likely to affect the computation of fiscal indicators; 
ii) details of borrowings by Way of Ways and Means AdvancesIOverdraft 
availed of fiom the Reserve Bank of India. 
(3) Whenever the State Government undertakes to unconditionally and 
substantially repay the principal amount andlor pay the interest of any 
separate legal entity, it has to reflect such liability as the borrowings of 
the State. 
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11. MEASURES TO ENFORCE COMPLIANCE: 
(1) the Minister-in-charge of the Department of Finance (hereinafter referred to 
as Minister of Finance) shall review, every quarter, the trends in receipts and 
expenditure in relationto the budget estimates and place before the Nagaland 
Legislative Assembly, the outcome of such reviews in the next session. The 
review shall also contain statement on deviation intargets, if any. 
12) Wheneverthere is either shortfall inrevenue or excess of expenditure over 
thc intra-year targets mentioned in the Fiscal Policy Strategy Statement or 
thc rules made under this Act, the Statt: Government shall taks appropriate 
mea.we.9 libr incm<ing~venue andlor for rcducing the ex~nditure, including 
curtailment ot'the sums authorii.cd to be oaid and anplied Srom out of thc . - 
Consolidated Fund of the State. 
Provided that notlung in this sub-section shall apply to the expenditure charged 
on the Consolidated Fund of the State under Clause (31 ofArticle 202 of the 
constitution or any other expenditure., whichis required to be incurred under 
any agreement or contract, which cannot be postponed or curtailed. 
(3) any measure proposed in the course of the financial year, whichmay lead 
to a decrease in revenue surplus, either through increased expenditure or - - 
loss of revenue, shall be accompanied by a statement of remedial shall be 
placed before the Nagaland Legislative Assembly which seeking approval 
for Revised Estimate. 
(4) the State Government may, if desires so, set up an agency independent of 
the State Government to review the compliance of the provisions oftlus Act 
and table such reviews in the Nagaland Legislative Assembly. 
WhosoeverwilKuIly or withmaliilide intention violates any provisionunder 
thisAct or Rules made thereunder or is found to be contributing, directly orindirectly, - 
to non-compliance of any such provisions, by way of malafide action, inaction or 
negligence, shall be punishable in the manner as may be speciiied in the Rules made 
under this~ct. 
13. POWER TO MAKE RULES: 
(1) The State Government may, by notification inthe Official Gazette,makerules 
for canying out the purposes of this Act. 
In particular, and without prejudice to the genemlity of the forgoing provisions, 
such rules may provide for all or any of the following matters, namely: 
the form of the Macroeconomic Framework Statement under Section 6; 
the form of Medium-Te rm Fiscal Policy Statement, includmg the targets for 
the fiscal indicators, under Section 7; 
the form ofFiscal Policy Strategy Statement under Section 8; 
the forms for disclosure under sub-section (2) of Section 10; 
measures to enforce compliance; 
the manner of review of compliance of the provisions of this Act by the 
independent agency under Section 11 ; and 
any other matter which is required to be, or may be, prescribed. 
14. RULES TO BE LAID BEFORE LEGISLATURE 
Every rules under this Act shall be laid, as soon as may be after it is 
made, before the Nagaland Legislative Assembly, while it is in session, for a 
total of thirty days which may be comprised in one session or in two or more 
successive session and if, before the expiry of the session immediately 
following the session or the successive sessions aforesaid, the Nagaland 
Legislative Assembly agree in making any modification in the rule or the 
Nagaland Legislative Assembly agree that the rule should not be made, the 
rule shall thereafter have effect only in such modified form or be of no effect, 
as the case may be; so, however, that any such modification or annulment 
shall be without prejudice to the validity of anything previously done under 
that rules. 
15. PROTECTION OF ACTION TAKEN IN GOOD FAITH 
No suit, prosecution or other legal proceedings shall lie against the 
State Government or any officer of the State Government for anything which 
is in good faith done or intended to be done under this Act or the rules made 
thereunder. 
16. APPLICATION OF OTHER LAWS NOT BARRED. 
The provisions of this Act shall be in addition to, and not in derogation 
of, the provisions of any other law for the time being in force. 
17. POWER TO REMOVE DIFFICULTIES: 
(1) If any diff~culty arises in giving effect to the provisions of this Act, the 
State Government may, by order published in the official Gazette, make 
suchprovisions not inconsistent withthe provisions ofthis Act as may appear 
to be necessary for removing the dicullty. 
Provided that no order shall be made under this Section after the expiry of 
two years fiom the commencement of this Act. 
(2) Every order made under this action shall be laid, as soon as may be after it is 
made, before theNagaland Legislative Assembly. 

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