Bihar act 025 of 2010 : Bihar Fiscal Responsibility and Budget Management (Amendment) Act, 2010

Department
  • FINANCE DEPARTMENT
Ministry
  • Ministry of Law Department
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िनबंधन सं या पी0ट0-40 बहार गजट

असाधारण अंकंंं

बहार सरकार ारा ूकािशत 11 ौावण 1932 (श0) (संंंं0 पटना 522) पटना, सोमवार, 2 अगः त 2010 fof/k foHkkx

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vf/klwpuk

2 vxLr 2010

laŒ ,y0th0&1&26@2010@yst&184 —fcgkj fo/kku eaMy }kjk ;Fkkikfjr fuEufyf[kr vf/kfu;e] ftlij jkT;iky fnukad 30 tqykbZ 2010 dks vuqefr ns pqdsa gS] blds }kjk loZlk/kkj.k dh lwpuk ds fy;s izdkf'kr fd;k tkrk gS A

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1

2 बहार गजट (असाधारण)] 2 अगः त 2010

[fcgkj vf/kfu;e 25] 2010]

fcgkj jktdks"kh; mRrjnkf;Ro vkSj ctV izca/ku ¼la'kks/ku½ vf/kfu;e] 2010 izLrkouk%& jktdks"kh; lesdu ds fy;s rsjgosa foÙk vk;ksx }kjk ;Fkk vuq'kaflr iqujhf{kr :ijs[kk dks ykxw djus ,oa jktdks"kh; mRrjnkf;Ro ,oa ctV izca/ku izfdz;k dks vkSj ikjn'khZ rFkk O;kid cukus ds fy;s jktdks"kh; y{;ksa esa la'kks/ku dk mica/k djus gsrq fcgkj jktdks"kh; mRrjnkf;Ro vkSj ctV izca/ku vf/kfu;e] 2006 dk la'kks/ku djus ds fy, vf/kfu;e A

Hkkjr x.kjkT; ds bdlBosa o"kZ esa fcgkj jkT; fo/kku eaMy }kjk fuEufyf[kr :i esa ;g vf/kfu;fer gks %& 1- laf{kIr uke] foLrkj ,oa izkjEHk&¼1½ ;g vf/kfu;e fcgkj jktdks"kh; mRrjnkf;Ro vkSj ctV izca/ku ¼la'kks/ku½ vf/kfu;e] 2010 dgk tk ldsxk A

¼2½ bldk foLrkj laiw.kZ fcgkj jkT; esa gksxk A

¼3½ ;g ml frfFk ls izoÙ̀k gksxk tks jkT; ljdkj vf/klwpuk }kjk jkti= esa bl fufer fu;r djsa A 2- fcgkj vf/kfu;e 5] 2006 dh /kkjk&2 esa la'kks/ku A —fcgkj jktdks"kh; mRrjnkf;Ro vkSj ctV izca/ku vf/kfu;e] 2006 ¼fcgkj vf/kfu;e 5] 2006½ dh /kkjk 2 dh mi&/kkjk ¼B½ ds ckn fuEufyf[kr u;h mi&/kkjk ¼M½ tksM+h tk;sxh %&

¼M½ ^^_.k** ls vfHkizsr gS jkT; ljdkj }kjk C;kt ij yh xbZ m/kkj dh jkf'k A

3- fcgkj vf/kfu;e 5] 2006 dh /kkjk&3 eas la'kks/ku A—fcgkj jktdks"kh; mRrjnkf;Ro vkSj ctV izcU/ku vf/kfu;e] 2006 ¼fcgkj vf/kfu;e 5] 2006½ dh /kkjk&3 dh mi&/kkjk ¼d½ fuEufyf[kr }kjk izfrLFkkfir dh tk;sxh %& ^^¼d½ jktdks"kh; lq/kkj ds ekxZ ij vkus ds fy;s o"kZ 2007&08 esa 'kwU; jktLo ?kkVk vFkok jktLo vf/k'ks"k izkIr djus ij o"kZ 2011&12 rd ldy jkT; ?kjsyw mRikn dk 3 ¼rhu½ izfr'kr jktdks"kh; ?kkVk izkIr djsxh vkSj mls mlds ckn cuk;s j[kuk gksxk A**

4- fcgkj vf/kfu;e 5] 2006 dh /kkjk&9 esa la'kks/ku A—fcgkj jktdks"kh; mRrjnkf;Ro vkSj ctV izcU/ku vf/kfu;e] 2006 ¼fcgkj vf/kfu;e 5] 2006½ dh /kkjk&9¼2½¼[k½ fuEufyf[kr }kjk izfrLFkkfir dh tk;sxh %& ^^¼[k½ foRrh; o"kZ 2010&11 esa ldy jkT; ?kjsyw mRikn dk jktdks"kh; ?kkVk 3-5 izfr'kr djsxh ,oa o"kZ 2011&12 esa ;g 3 izfr'kr gksxh vkSj bls o"kZ 2014&15 rd cuk;s j[kuk gksxk A**

5- fcgkj vf/kfu;e 5] 2006 dh /kkjk 9 esa la'kks/ku A—fcgkj jktdks"kh; mRrjnkf;Ro vkSj ctV izca/ku vf/kfu;e] 2006 ¼fcgkj vf/kfu;e 5] 2006½ dh /kkjk&9 dh mi&/kkjk 2 ds [kaM ¼[k½ ds ckn fuEufyf[kr u;k [k.M ¼x½ tksM+k tk;sxk %&

^^¼x½ _.k dks ldy jkT; ?kjsyw mRikn ds izfr'kr ds :i esa foRrh; o"kZ 2010&11] 2011&12] 2012&13] 2013&14 ,oa 2014&15 ds fy;s dze'k% 48-2] 46-4] 44-6] 43-0 ,oa 41-6 rd

yk;sxh A**

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बहार गजट (असाधारण)] 2 अगः त 2010 2 vxLr 2010

laŒ ,y0th0&1&26@2010@yst&185—fcgkj fo/kku eaMy }kjk ;Fkkikfjr vkSj jkT;iky }kjk fnukad 30 tqykbZ 2010 dks vuqer fcgkj jktdks"kh; ¼mÙkjnkf;Ro vkSj ctV izca/ku½ ¼la'kks/ku½ fo/ks;d] 2010 dk fuEufyf[kr vaxzsth vuqokn fcgkj&jkT;iky ds izkf/kdkj ls blds }kjk izdkf'kr fd;k tkrk gS] ftls Hkkjrh; lafo/kku ds vuqPNsn&348 ds [kaM ¼3½ ds v/khu mDr vf/kfu;e dk vaxzsth Hkk"kk esa izkf/kÑr ikB le>k tk;sxk A

fcgkj&jkT;iky ds vkns'k ls]

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ljdkj ds lfpoA

[Bihar Act 25, 2010]

The Bihar Fiscal Responsibility and Budget Management (Amendment) Act, 2010

AN

ACT

Preamble:- To amend The Bihar Fiscal Responsibility and Budget Management Act, 2006 to provide amendment in fiscal targets as recommended by the 13thFinance Commission for application revised roadmap for fiscal consolidation and to make fiscal responsibility and budget management process more transparent and comprehensive.

Be it enacted by the Legislature of the State of Bihar in the sixty first year of the republic of India as follows :-

1. Short title, Extent and Commencement - (1) This Act may be called The Bihar Fiscal Responsibility and Budget Management (Amendment) Act, 2010.

(2) It shall extend to the whole of the State of Bihar.

(3) It shall come into force on such date as the State Government may, by notification in the official Gazette, appoint in this behalf.

2. Amendment in section 2 of The Bihar Act 5, 2006.—The following new sub- section (m) after sub-section (l) of section 2 of the Bihar Fiscal Responsibility and Budget Management Act, 2006 (Bihar Act 5, 2006).

(m) 'Debt' means amount taken by the State Government on credit with interest.

3. Amendment in section 3 of The Bihar Act 5, 2006.—Sub-section (a) of Section 3 of the Bihar Fiscal Responsibility and Budget Management Act, 2006 (Bihar Act 5, 2006) shall be substituted by the following :-

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4 बहार गजट (असाधारण)] 2 अगः त 2010 '' (a) for fiscal reform path the State on attaining a zero revenue deficit or revenue surplus in 2007-08 shall have to achieve a fiscal deficit of 3 percent of Gross State Domestic Product by 2011-12 and maintain such thereafter.''

4. Amendment in Section 9 of The Bihar Act 5, 2006.—Section 9(2)(b) of the Bihar Fiscal Responsibility and Budget Management Act, 2006 (Bihar Act 5, 2006) shall be substituted by the following :-

'' (b) in the financial year 2010-11 bring the fiscal deficit/Gross State Domestic Product ratio to 3.5 percent and it shall be 3 percent in 2011-12 and maintain such upto year 2014-15.''

5. Amendment in Section 9 of The Bihar Act 5, 2006.—The following new clause

(c) shall be added after clause (b) of sub-section 2 of section 9 of the Bihar Fiscal Responsibility and Budget Management Act, 2006 (Bihar Act 5, 2006):-

''(c) bring Debt as percent of Gross State Domestic Product in the financial year 2010-11, 2011-12, 2012-13, 2013-14 and 2014-15 to 48.2, 46.4, 44.6, 43.0 and

41.6 respectively.'' fcgkj&jkT;iky ds vkns'k ls] jktsUæ dqekj feJ]

ljdkj ds lfpoA

————

अधी+क, सिचवालय मुिणालय, बहार, पटना ारा ूकािशत एवं मु1ित। बहार गजट (असाधारण) 522-571+400-ड0ट0पी0।

Website: http://egazette.bih.nic.in

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