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).
It is enacted by the Mizoram Legislative Assembly of Mizoram in the Sixty first Year of the 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 Gazette
EXTRA 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
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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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