Amend-
ment of
section 2
2 ANDHRA PRADESH GAZETTE EXTRAORDINARY
(2) It shall come into force on such date nthe
State Government may, by notification in the Andhra
Pradesh Gazette, appoint.
. 2. in the Andhra Pradesh Fiscal ReSponsibility and
Budget Management Act, 2005, (hereinafter referred to
Act“ of as pn'ncipaIAct), in section 2, after clause (R), the following
2005.
Amend-
ment of
section
11.
shall be inserted namely;—
“(ka) ‘st-age -1 sanctions' means, the administrative
approval accorded for the following items which will help
in preparation of detailed project reports, —
(i) Detailed investigation;
(II) Preparation of EIA and EMP reports, R&R plan,
forest clearance etc.,
(iii) Preparation of detailed designs/drawings;
(iv) Obtaining of necessary clearances;
(v) Acquisition of minimum lands required;
(vi) Completion of R & Rand EMP etc.,;
(vii) Shifting of ut
es for R&B Works".
3. in the principal Act, in section 11, after sub-
section (5), the following shall be added, namely:-
“(6-A) The total value of capital works sanctioned,
other than Stage- 1 sanctions, by any Department in a
financial year under the appropriate Head of Account
shall be such that, - '
(i) the cumulative value of sanctioned works
including spill over commitments shall not exceed three
times of budget eStimate for the corresponding Head of
Account for that year; and
Februarv I7, 201117 ANDHRA PRADESH GAZETTE EXTRAORDINARY
hm) the total value of works scheduled to be executed
as per contractual requirements ;in that year including spill
over commitments shall not exceed one and‘a half times
the budget estimate for the corresponding Head of Account
for that year.
(ES-B) The Minister of Finance shall review. every
quarter, and shall,-
(i) places the matter before the Council of Ministers
to evolve a mechanism to bring the sanctions within IImits,
where the works sanctioned are not in accordance with
the provisions under sub-section (6-A) for any quarter;
(ii) place the matter before the Legislature, where
the works sanctioned are not in accordance with the
provisions under sub-section (6-A) for two successive
quarters; and
(III ensure that the works sanctioned are brought in
accordance with sub-section (6-A) within two financial
years. where the works sanctioned are not in accordance
with the said provisions as on the date of commencement
of the said provisions under sub-section (6-A
(6-C) If for any special reasons, as may be
prescribed, works are sanctioned exceeding the limits in a
financial year, the Minister of Finance shall during the year
place before the Legislature the reasons therefor and the
schedule for restoring it to the prescribed limits".
A. SANTOSH REDDY,
Secretary to Government,
Legislative Affairs & Justice,
Law Department.
PRINTEDAND PUBLISHED BY THE COMMISSIONER OF PRINT INGAT
LEGISLATIVE ASSEMBLY PRESS, HYDERABAD.
2014.
3
.3
Registered No. ”SE/49 [Price : T. 0-3Ii Paise_
u
I
gamma; maz'aILflan
THE ANDHRA PRAI)ESH GAZETTE
PART IV—B EXTRAORDINARY
PUBLISHED BY AUTHORITY
No.3] HYDERABAD, MONDAY, FEBRUARY 17, 2014.
ANDHRAPRADESH ACTS, ORDINANCESAND
REGULATIONS Etc.
The following Act of the Andhra Pradesh Legislature,
received the assent of the Governor on the 15th February,
2014 and the said assent is hereby first published on the
17th February, 2014 in the Andhra Pradesh Gazette for
general information.
ACT No.3 OF 2014
AN ACT FURTHER T0 AMEND THE ANDHRA‘
PRADESH FISCAL RESPONSIBILITY AND
BUDGET MANAGEMENT ACT, 2005.
Be it enacted by the Legislature of the State of Andhra
Pradesh in the Sixty-fifth Year of the Republic of indie, as
follows:-
1. (1) This Act may be called the Andhra Pradesh Short
Fiscal Responsibility and Budget Management 25:?“
(Amendment) Act, 2014. meme-
ment.
III
A. 1045