The Mizoram Gazette
EXTRA ORDINARY
VOL - XL Aizawl, Friday 12.8.2011 Sravana 21, S.E. 1933, Issue No. 343 Published by Authority
RNI No. 27009/1973 Postal Regn. No. NE-313(MZ) 2006-2008 Re. 1/- per page
NOTIFICATION.
No. H. 12018/176/06-LJD, the 4th Aug, 2011. 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, 2011. (Act No. 17 of 2011)
{Received the assent of the Governor of Mizoram on the 1st
August, 2011}.
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 in the sixty-second Year of the Republic of India as follows:
1. Short title and commencement
(1) This Act may be called the Mizoram Fiscal Responsibility and Budget Management (Amendment) Act, 2011.
(2) It shall come into force from the date of its publication in the Mizoram Gazette.
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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 Domestic Product so as to reach the goal set out in clause
(2) with the following rates of annual reduction -7.5% in 2010-11, 6.4% in 2011-12, 5.2% in 2012-13, 4.1% in 2013-14 and 3.0% in 2014-15"
2. Amendment of Section 6 P. Singthanga
Secretary,
Law & Judicial Department, Govt. of Mizoram.
Ex-343/2011 2
Published and Issued by Controller, Printing & Stationery Department, Government of Mizoram Printed at the Mizoram Government Press, Aizawl. C/150
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