e/;izns'k vf/kfu;e dzekad18lu~ 2005 e/;izns'k jktdks"kh; mRrjnkf;Ro ,oe~ ctV izca/ku vf/kfu;e] 2005 fo"k;&lwph
[k.M %
1& laf{kIr uke] foLrkj vkSj izkjaHkA
2& ifjHkk"kk,aA
3& jktdks"kh; izca/ku ds mn~ns';A
4& jktdks"kh; izca/ku ds fl)karA
5& jktdks"kh; uhfr ds fooj.k fo/kku&eaMy ds le{k j[ks tk;saxsA 6& o`gn vkfFkZd #ijs[kk fooj.k ¼ ekdzksbdukfed QszeodZ LVsVesaV ½A 7& e/;e dkfyd jktdks"kh; uhfr fooj.kA
8& jktdks"kh; uhfr;qDr fooj.kA
9& jktdks"kh; y{;A
10& jktdks"kh; ikjnf'kZrk ds fy, mik;A
11& vuqikyu djokus ds fy;s mik;A
12& fu;e cukus dh 'kfDrA
13& ln~HkkoiwoZd dh xbZ dkjZokbZ dk laj{k.kA
14& vU; fof/k;ksa ds fy;s ykxw gksus dk otZuA
15& dfBukb;ksa dks nwj djus dh 'kfDrA
1
e/;izns'k vf/kfu;e dzekad18lu~ 2005 e/;izns'k jktdks"kh; mRrjnkf;Ro ,oe~ ctV izca/ku vf/kfu;e] 2005 jktdks"kh; izca/ku vkSj jktdks"kh; LFkkf;Ro esa nwjnf'kZrk lqfuf'pr djus ds fy, jktLo ?kkVs dks mRrjksRrj nwj djds] jktdks"kh; ?kkVs esa deh ykdj jktdks"kh; /kkj.kh;rk ls laxr foosdiw.kZ _.k izca/ku Onkjk ljdkj dh jktdks"kh; lafdz;kvksa esa vkSj ikjnf'kZrk rFkk e/;e dkfyd #i js[kk esa jktdks"kh; uhfr dk lapkyu djds jkT; ljdkj ds mRrjnkf;Ro dk rFkk mlls lalDr ;k mlds vkuq"kafxd fo"k;ksa dk micU/k djus gsrq vf/kfu;e A
Hkkjr x.kjkT; ds NIiuosa o"kZ esa e/;izns'k fo/kku&eaMy Onkjk fuEufyf[kr #i esa ;g vf/kfu;fer gks %&
1. ¼1½ bl vf/kfu;e dk laf{kIr uke e/;izns'k jktdks"kh; Lkaf{kIr uke] mRrjnkf;Ro ,oe~ ctV izca/ku vf/kfu;e] 2005 gSA foLrkj vkSj ¼2½ bldk foLrkj laiw.kZ e/;izns'k jkT; ij gSA izkjaHk- ¼3½ ;g ,slh rkjh[k ls izo`Rr gksxk ftls jkT; ljdkj bl fufeRr] jkti= esa] vf/klwpuk Onkjk fu;r djsA
2. bl vf/kfu;e esa] tc rd lanHkZ ls vU;Fkk visf{kr u gks]& ifjHkk"kk,W- ¼d½ **ctV** ls vfHkizsr gS lafo/kku ds vuqPNsn 202 ds v/khu jkT; fo/kku&eaMy ds le{k j[kk x;k okf"kZd foRrh;
fooj.k(
¼[k½ **pkyw o"kZ ** ls vfHkizsr gS vkxkeh o"kZ dk iwoZorhZ foRrh; o"kZ(
¼x ½ **vkxkeh o"kZ** ls vfHkizsr gS ,slk foRrh; o"kZ ftlds fy;s ctV is'k fd;k tk jgk gS(
¼?k½ ** foRrh; o"kZ ** ls vfHkizsr gS vizSy dh igyh rkjh[k dks izkjaHk gksus okyk o"kZ(
¼M-½ **jktdks"kh; ?kkVk ** ls vfHkizsr gS jkT; ljdkj dh jktLo izkfIr;ksa] _.kksa dh olwyh vkSj _.ksrj iwathxr izkfIr;ksa ls vf/kd dqy laforj.k ¼_.k ds izfrlank; dk 'kq)½ (
2
¼p½ **jktdks"kh; y{;** ls vfHkizsr gS jkT; ljdkj dh jktdks"kh; fLFkfr ds ewY;kadu ds fy;s] th,lMhih dh vkafdd lhek vksj vuqikr ds ,sls mik;] tks fofgr fd;s tk,a(
¼N½ **th,lMhih** ls vfHkizsr gS pkyw cktkj ewY; ij ldy jkT; ?kjsyw mRiknu(
¼t½ ^^ fjtoZ cSad ** ls vfHkizsr gS Hkkjrh; fjtoZ cSad vf/kfu;e~] 1934 ¼1934 dk la[;kad 2½ dh /kkjk 3 dh mi/kkjk ¼1½ ds v/khu xfBr Hkkjrh; fjtoZ cSad(
¼>½ ^^jktLo ?kkVk** ls vfHkizsr gS jkT; ljdkj ds jktLo O;; vkSj jktLo izkfIr;ksa ds chp dk varj(
¼¥½ ^^dqy nkf;Ro ** ls vfHkizsr gS jkT; dh laafpr fuf/k vkSj jkT; ds yksd ys[kk ds v/khu nkf;Ro rFkk blesa jkT; ljdkj dh tksf[ke vf/keku izR;kHkwfr ck/;rk,a lfEefyr gS] tgka jkT; ctV esa ls ewy vkSj@;k C;kt dk mi;ksx gksrk gSSA
3- jkT; ljdkj&
jktdks"kh; ¼d½ jktLo ?kkVs dks nwj djus ds fy;s leqfpr mik; djsxh vkSj izca/ku ds mn~ns';- rRi'pkr~ Ik;kZIr jktLo vf/k'ks"k cuk;s j[ksxh rFkk jktdks"kh; ?kkVs dks /kkj.kh; Lrj ij cjkcj cuk;s j[ksxh] vkSj ,sls vf/k'ks"k dk iwathxr O;; ds fuf/kdj.k ds fy;s mi;ksx djsxh(
¼[k½ ykxr dh olwyh vkSj bfDoVh dk lE;d /;ku j[krs gq;s
djsrj jktLo dks c<+kus dh uhfr;ksa dk vuqlj.k djsxh( vkSj ¼x½ iwwathxr O;; dh izkFkfedrk ds fy;s lfUu;e vf/kdfFkr djsxh] vkSj ,slh O;; uhfr;ksa dk vuqlj.k djsxh] tks vkfFkZd fodkl] xjhch de djus esa vkSj ekuo dY;k.k dh mUufr ds fy;s izsjd 'kfDr gksxhA
4- jkT; ljdkj] fuEufyf[kr jktdks"kh; izca/ku ds fl)kUrksa }kjk jktdks"kh; ekxZnf'kZr gksxh] vFkkZr~ &
izca/ku ds ¼d½ jktdks"kh; uhfr ds mn~ns';ksa dks miof.kZr djus esa] yksd uhfr fl)kUr- ds fdz;kUo;u esa vkSj jktdks"kh; lwpuk ds izdk'ku esa ikjnf'kZrk] ftlls jktdks"kh; uhfr ds lapkyu eas vkSj yksd foRr dh laoh{kk djus esa turk leFkZ gks lds(
¼[k½ jktdks"kh; uhfr cukus dh izfdz;k esa LFkkf;Ro vkSj iwokZuqes;rk(
3
¼x½ yksd foRr izca/ku esa mRrjnkf;Rork] ftlesa ctV cukus esa lR;fu"Bk Hkh lfEefyr gS(
¼?k½ bl fu"i{krk dks lqfuf'pr djrs gq, fd Hkkoh ihf<;ksa ij mudh foRrh; izHkko dks /;ku esa j[kdj] jkT; ljdkj dh uhfr dk fu.kZ; fy;k x;k gS( vkSj
¼M-½ jktdks"kh; uhfr dks cukus vkSj mlds fdz;kUo;u esa n{krkA 5- jkT; ljdkj] ctV ds lkFk&lkFk jktdks"kh; uhfr ds fuEufyf[kr jktdks"kh; fooj.kksa dks izR;sd foRrh; o"kZ esa fo/kku&eaMy ds le{k j[ksxh] uhfr ds vFkkZr~ %&
fooj.k
fo/kku &eaMy ¼d½ o`gn vkfFkZd :ijs[kk fooj.k
ds le{k ¼ekdzksbdkukfed QzseodZ LVsVesaV½(
j[ks tk,axs- ¼[k½ e/;e dkfyd jktdks"kh; uhfr fooj.k( vkSj ¼x½ jktdks"kh; uhfr ;qfDr fooj.kA
6- o`gn vkfFkZd #ijs[kk fooj.k] ,sls iz#i esa gksxk] tks fofgr fd;k o`gn vkfFkZd #ijs[kk tk, vkSj ftlesa jkT; dh vFkZ O;oLFkk ij foLr`r fooj.k ¼ekdzksbdkukfed fopkj] th,lMhih ds fodkl vkSj {ks=h; lfEeJ.k QzseodZ LVsVesaV½- dk fo'ys"k.k] jkT; ljdkj dh foRrh; vkSj Hkkoh laHkkouk ls lacaf/kr fu/kkZj.k vUrfoZ"V gksaxsA
7- ¼1½ e/;e dkfyd jktdks"kh; uhfr fooj.k] ,sls iz#i esa gksxk] tks e/;e dkfyd fofgr fd;k tk, vkSj blesa jkT; ljdkj ds jktdks"kh; jktdks"kh; mn~ns';ksa vkSj iwokZuqekuksa dk Li"V fu#i.k djrs gq;s ikWp uhfr fooj.k o"kZ ds py y{; vUrfoZ"V gksaxsA
¼2½ fof'k"Vr;k rFkk mi/kkjk ¼1½ esa vUrfoZ"V mica/kksa ij izfrdwy izHkko Mkys fcuk] e/;e dkfyd jktdks"kh; uhfr fooj.kksa esa] jktdks"kh; y{;ksa ds ihNs dfri; iwokZuqekuksa vkSj /kkj.kh;rk ds fu/kkZj.k ds laca/k esa fuEufyf[kr lfEefyr gksaxs] & ¼,d½ jktLo izkfIr;ksa vkSj jktLo O;;ksa ds chp larqyu( ¼nks½ mRiknd vkfLr;ksa ds tuu ds fy;s m/kkjksa lfgr iawth izkfIr;ksa dk mi;ksx( vkSj
¼rhu½ chekafdr vk/kkj ij ;k vkxkeh nl o"kZ ds fy;s fodkl
4
nj ds #[k dk mi;ksx djds fudkys x;s vuqekfur okf"kZd isa'ku nkf;RoA
8- jktdks"kh; uhfr ;qfDr fooj.k] ,sls iz#i esa gksxk] tSlk fd fofgr jktdks"kh; uhfr fd;k tk, vkSj mlesa vU; ckrksa ds lkFk&lkFk fuEufyf[kr ;qfDr fooj.k- vUrfoZ"V gksaxs]&
¼,d½ djk/kku] O;;] m/kkjksa vkSj vU; nkf;Roksa ds laca/k esa jkT; ljdkj dh vkxkeh o"kZ ds fy;s jktdks"kh; uhfr ftlesa izR;kHkwfr;ka Hkh lfEefyr gSa(
¼nks½ jktdks"kh; {ks= esa vkxkeh o"kZ ds fy;s jkT; ljdkj dh dk;Zuhfr izkFkfedrk,a (
¼rhu½ djk/kku] lgkf;dh] O;;] iz'kkflr ewY; fu/kkZj.k vkSj m/kkjksa ls lacaf/kr jktdks"kh; mik;ksa esa dksbZ Hkh eq[; fopyu ds fy;s eq[; jktdks"kh; mik; vkSj ewyk/kkj( vkSj
¼pkj½ /kkjk 4 esa fn;s x;s jktdks"kh; izca/ku fl)karksa] /kkjk 7 esa fn;s x;s e/;e dkfyd jktdks"kh; uhfr fooj.k esa
vUrfo"ZV jktdks"kh; mn~ns';ksa vkSj /kkjk 9 esa fn;s x;s jktdks"kh; y{;ksa dks /;ku esa j[krs gq;s jkT; ljdkj dh pkyw uhfr;ksa dk ewY;kaduA
9- ¼1½ jkT; ljdkj] ,sls y{;ksa dks fofgr dj ldsxh] tks og jktdks"kh; jktdks"kh; izcU/ku ds mn~ns';ksa dks izHkkoh cukus ds fy;s y{;] vko';d le>sA
¼2½ fof'k"Vr;k vkSj iwoZxkeh mica/kksa dh O;kidrk ij izfrdwy izHkko Mkys fcuk jkT; ljdkj &
¼d½ izR;sd foRrh; o"kZ esa jkTkLo ?kkVs dks de djsxh ftlls bls 31 ekpZ] 2009 rd lekIr fd;k tk lds rFkk mlds
Ik'pkr~ jktLo vf/k'ks"k dks c<+k;k tk ld(
¼[k½ izR;sd foRrh; o"kZ esa jktdks"kh; ?kkVs dks de djsxh] ftlls 31 ekpZ] 2009 rd og th ,l Mh ih ds 3-00
izfr'kr ls vf/kd u jgs(
¼x½ 10 o"kksaZ dh dkykof/k ds Hkhrj ;g lqfuf'pr djsxh ;kuh 31 ekpZ] 2015 dks dqy nkf;Ro ml o"kZ ds fy;s
izkDdfyr th,lMhih ds 40 izfr'kr ls vf/kd ugha gks(
5
¼?k½ izR;kHkwfr;ksa dh okf"kZd o`f/n nj ifjlhfer djsxh ftlls ;g lqfuf'pr gks fd pkyw o"kZ dh dqy izR;kHkwfr;kW iwoZorhZ o"kZ dh dqy jktLo izkfIr;ksa ds 80 izfr'kr ls vf/kd ugha gks%
ijarq jktLo ?kkVk vkSj jktdks"kh; ?kkVk] Hkkjr la?k ds ctV izkDdyu ds laca/k esa dsUnzh; dj U;kxeu esa deh ds vk/kkj ;k vk/kkjksa ds dkj.k vkSj]@;k jkT; ljdkj ds foRr ij vkarfjd minzo ;k izkd`frd vkink ls mRiUu vdfYir ck/;rkvksa ds vk/kkj ;k vk/kkjksa ds dkj.k ;k ,sls vU; vkiokfnd vk/kkjksa ds dkj.k ftUgsa jkT; ljdkj fofufnZ"V djsa] bl /kkjk ds v/khu fofufnZ"V lhek ls vf/kd gks ldsxk%
ijarq ;g vkSj fd izFke ijUrqd esa fofufnZ"V vk/kkj ;k vk/kkjksas ds laca/k esa ,d fooj.k /kkjk 11 esa vUrfoZ"V fd;s x;s vuqlkj fo/kku&eaMy ds le{k j[kk tk,xk A 10- ¼1½ jkT; ljdkj] yksd fgr esa viuh jktdks"kh; lafdz;kvksa esa jktdks"kh; vf/kd ikjnf'kZrk dks lqfuf'pr djus ds fy;s mi;qDr ikjnf'kZrk ds mik;- mik; djsxhA
¼2½ fof'k"Vr;k vkSj iwoZxkeh micU/kksa dh O;kidrk ij izfrdwy izHkko Mkys fcuk] jkT; ljdkj] ctV is'k djrs le; foLr`r tkudkjh ds lkFk fuEufyf[kr fooj.kksa dk izdVu ,sls iz#iksa esa djsxh] tks fofgr fd;s tk;sa %& ¼d½ ys[kk ekudksa esa] uhfr;ksa vkSj jktdks"kh; lax.kuk ds O;ogkjksa dks izHkkfor djus okys ;k izHkkfor djus dh laHkkouk okys egRoiw.kZ ifjorZu(
¼[k½ Hkkjrh; fjtoZ caSd ls m/kkjksa ds #Ik esa vkSj vfxzeksa vkSj@vksoj&M ªkIVkas ds Onkjk izkfIr ds laca/k esa C;kSjs( ¼x½ jkT; ljdkj] jkT; lkoZtfud {ks= midzeksa vkSj jkT; ls lgk;rk izkIr laLFkkvksa ds deZpkfj;ksa dh la[;k rFkk muls lacaf/kr osru ds C;kSjsA
6
11- ¼1½ foRr foHkkx dk Hkkj lk/kd ea=h ¼ tks bleas blds Ik'pkr vuqikyu djokus foRr ea=h ds uke ls fufnZ"V gS ½ izR;sd Nekgh ij ctV ds fy;s mik;- izkDdyu ls lacaf/kr izkfIr;ksa vkSj O;; ds #[kksa dk iqufoZyksdu djsxk vkSj ,sls iqufoZyksdu ds ifj.kke dks jkT; fo/kku&eaMy ds le{k j[ksxkA
¼2½ tc dHkh] jktdks"kh; uhfr ;qfDr fooj.k esa ;k bl vf/kfu;e ds v/khu cuk;s x;s fu;eksa esa of.kZr Ngekgh y{;ksa ds jktLo esa ;k rks deh vkrh gS ;k O;; esa vkf/kD; gksrk gS rc jkT; ljdkj jktLo esa o`f/n djus ds fy;s vkSj@ ;k O;; esa dehs djus ds fy;s leqfpr mik; djsxh ftlesa jkT; dh lafpr fuf/k esa ls lanRr vkSj mi;ksftr fd;s tkus ds izkf/kd`r jkf'k;ksa esa dVkSrh djuk Hkh lfEefyr gS%
ijarq bl mi/kkjk esa dh dksbZ ckr lafo/kku ds
vuqPNsn 202 ds [k.M ¼3½ ds v/khu jkT; dh lafpr
fuf/k ij Hkkfjr O;; ;k fdlh ,sls O;; dks ykxw ugha gksxh] tks fdlh djkj ;k lafonk ds v/khu mixr fd;s tkus ds fy;s visf{kr gS ;k ,slk vU; O;; tks LFkfxr ;k de ugha fd;k tk ldrk gS A
¼3½ ¼d½ bl vf/kfu;e esa ;Fkk micaf/kr ds flok;] bl vf/kfu;e ds v/khu jkT; ljdkj ij vkus okyh
ck/;rkvksa dks iwjk djus esa dksbZ Hkh fopyu
fo/kku&eaMy ds fcuk vuqKs; ugha gksxkA
¼[k½ tgka vdfYir ifjfLFkfr;ksa ds dkj.k] bl
vf/kfu;e ds v/khu jkT; ljdkj ij vkus okyh
ck/;rkvksa dks iwjk djus esa dksbZ fopyu fd;k
tkrk gS] ogka foRr ea=h fo/kku&e.My esa
fuEufyf[kr ds ckjs esa Li"Vhdj.k nsrs gq;s dFku djsxk %&
¼,d½ bl vf/kfu;e ds v/khu jkT; ljdkj ij
vkus okyh ck/;rkvksa dks iwjk djus esa dksbZ
fopyu(
¼nks½ D;k ,slk fopyu lkjoku gS vkSj og
okLrfod ;k laHkkfor ctV ifj.kkeksa ls
lacaf/kr gS( vkSj
7
¼rhu½ ,sls mipkjh mik;] ftUgsa djus dk jkT; ljdkj dk izLrko gSA
¼4½ jkT; ljdkj bl vf/kfu;e ds micU/kksa ds ;Fkkvisf{kr vuqikyu dk dkfydr% iqufoZyksdu djus ds fy;s ftEesnkjh jkT; ljdkj ls Lora+= fdlh ,tsalh dks lkSai ldsxh vkSj ,sls iqufoZyksdu dks jkT; fo/kku&eaMy ds iVy ij j[kk tk;sxkA
12- ¼1½ jkT; ljdkj jkti= es]a vf/klwpuk Onkjk] bl vf/kfu;e fu;e cukus ds mica/kksa dks dk;kZfUor djus ds fy;s] fu;e cuk dh 'kfDr- ldsxhA
¼2½ fof'k"Vr;k vkSj iwoZxkeh 'kfDr dh O;kidrk ij izfrdwy izHkko Mkys fcuk] ,sls fu;eksa esa fuEufyf[kr lHkh ;k fdUgh fo"k;ksa ds ckcr micU/k fd;s tk ldsaxs] vFkkZr~ %& ¼d½ /kkjk 6 ds v/khu o`gn~ vkfFkZd #ijs[kk fooj.k ¼ ekdzks&bdkukfed QszeodZ ½ dk iz#Ik(
¼[k½ /kkjk 7 ds v/khu jktdks"kh; y{;ksa lfgr e/;e dkfyd jktdks"kh; uhfr fooj.k dk iz#Ik(
¼x½ /kkjk 8 ds v/khu jktdks"kh; uhfr ;qfDr fooj.k dk iz#Ik(
¼?k½ /kkjk 10 dh mi /kkjk ¼2½ ds v/khu izdVu ds fy;s iz#Ik(
¼M-½ /kkjk 11 ds v/khu vuqikyu djokus ds fy;s mik;( ¼p½ /kkjk 11 ds v/khu Lora= ,tsalh Onkjk bl vf/kfu;e ds micU/kksa ds vuqikyu ds iqufoZyksdu dh jhfr( vkSj
¼N½ dksbZ Hkh vU; fo"k; tks fofgr fd;k tkuk visf{kr gS ;k ftls fofgr fd;k tk ldsA
¼3½ bl vf/kfu;e ds v/khu cuk;s x;s leLr fu;e muds cuk;s tkus ds Ik'pkr~ ;Fkk'kD;'kh?kz] fo/kku lHkk ds iVy ij j[ks tk,axsA
13- bl vf/kfu;e ;k mlds v/khu cuk;s x;s fu;eksa ds v/khu ln~HkkoiwoZd ln~HkkoiwoZd dh xbZ ;k dh tkus ds fy;s vk'kf;r fdlh ckr dhs xbZ dkjZokbZ ds fy;s dksbZ Hkh okn] vfHk;kstu ;k vU; fof/kd dk;Zokgh dk laj{k.k- jkT; ljdkj ;k jkT; ljdkj ds fdlh vf/kdkjh ds fo:) ugha gksxh A
8
14- bl vf/kfu;e ds micU/k] rRle; izo`Rr fdlh vU; fof/k vU; fof/k;ksa ds ds mica/kksa ds vfrfjDr gksaxs u fd muds vYihdj.k esaA ykxw gksus dk otZu-
15- ¼1½ ;fn bl vf/kfu;e ds mica/kksa dks izHkkoh djus esa dksbZ dfBukb;ksa dks dfBukbZ mRiUu gksrh gS rks jkT; ljdkj] jkti= esa izdkf'kr nwj djus dh vkns'k Onkjk ,sls micU/k dj ldsxh tks bl vf/kfu;e ds 'kfDr- micU/kksa ls vlaxr u gks vkSj bl dfBukbZ dks nwj djus ds fy;s vko';d izrhr gks(
ijarq bl /kkjk ds v/khu ,slk dksbZ vkns'k bl vf/kfu;e ds izkjaHk gksus ls nks o"kZ ds volku ds Ik'pkr~ ugha fd;k tk;sxkA
¼2½ bl /kkjk ds v/khu fd;k x;k izR;sd vkns'k mlds fd;s tkus ds Ik'pkr~ ;Fkk'kD;'kh?kz fo/kkulHkk ds le{k j[kk tk;sxkA
9
MADHYA PRADESH ACT
NO18 OF 2005
THE MADHYA PRADESH RAJKOSHIYA UTTARDAYITVA EVAM
BUDGET PRABANDHAN ADHINIYAM, 2005
TABLE OF CONTENTS
Clauses:
1. Short title, extent and commencement.
2. Definitions.
3. Fiscal Management Objectives.
4. Fiscal Management Principles
5. Fiscal Policy Statements to be laid before the Legislature.
6. Macro-economic Framework Statement.
7. Medium Term Fiscal Policy Statement.
8. Fiscal Policy Strategy Statement.
9. Fiscal Targets.
10. Measures for Fiscal Transparency.
11. Measures to Enforce Compliance.
12. Power to Make Rules.
13. Protection of Action taken in good faith.
14. Application of other laws not barred.
15. Power to Remove difficulties.
10
MADHYA PRADESH ACT
NO18 OF 2005
THE MADHYA PRADESH RAJKOSHIYA UTTARDAYITVA EVAM
BUDGET PRABANDHAN ADHINIYAM, 2005
A Act to provide for the responsibility of the State Government to ensure prudence in fiscal management and fiscal stability by progressive elimination of revenue deficit, 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 therewith or incidental thereto.
Be it enacted by the Madhya Pradesh Legislature in the Fifty-sixth year of the Republic of India as follows: -
1. (1) This Act may be called the Madhya Pradesh Rajkoshiya Short title, extent Uttardayitva Evam Budget And commencement Prabandhan Adhiniyam, 2005
(2) It extends to the whole of the State of Madhya Pradesh.
(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. In this Act, unless the context otherwise requires: -
Definitions
a) " budget" means the annual financial statement laid before the State Legislature under Article 202 of the Constitution;
b) "current year" means the financial year preceding the ensuing year;
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c) "ensuing year" means the financial year for which the budget is being presented;
d) "financial year" means the year commencing on the first day of April;
e) "fiscal deficit" means the excess of aggregate disbursements (net of debt repayments) over revenue receipts, recovery of loans and non debt capital receipts of the State Government;
f) "fiscal targets" means the measures such as numerical ceilings and proportions to GSDP, as may be prescribed for evaluation of the fiscal position of the State Government;
g) "GSDP" means Gross State Domestic Product at current market prices.
h) "Reserve Bank" means the Reserve Bank of India constituted under sub- section (1) of section 3 of the Reserve Bank of India Act, 1934 (No.2 of 1934);
i) "revenue deficit" means the difference between revenue expenditure and revenue receipts of the State Government;
j) "total liabilities" means the liabilities under the Consolidated Fund of the State and the Public Account of the State and includes risk weighted guarantee obligations of the State Government where the principal and/ or interest are to be serviced out of the State budget;
3. The State Government shall:
Fiscal Management
Objectives.
(a) take appropriate measures to eliminate the revenue deficit and thereafter build up adequate revenue surplus and contain the fiscal deficit at a sustainable level and utilize such surplus 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
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expenditure policies that would provide impetus for economic growth, poverty reduction and improvement in human welfare.
4. The State Government shall be guided by the following fiscal Fiscal Management management principles, namely: - Principles
(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 scrutinise the conduct of fiscal policy and the state of public finances;
(b) stability and predictability in fiscal policy making process;
(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 on future generations; and
(e) efficiency in the design and implementation of the fiscal policy.
5. The State Government shall in each financial year lay before Fiscal Policy Statements the Legislature, the following to be laid before the Legislature. statements of fiscal policy along with the budget,
namely:-
(a) the Macro- economic Framework Statement;
(b) the Medium Term Fiscal Policy Statement; and
(c) the Fiscal Policy Strategy Statement.
6. The Macro-economic Framework Statement, in such form as Macro-economic Framework
Statement
may be prescribed and
it shall contain an overview of
the State economy, an analysis of growth and sectoral composition of GSDP, an
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assessment related to State Government finances and future prospects.
7. (1) The Medium Term Fiscal Policy Statement shall be in such Medium Term Fiscal
Policy Statement
form as may be prescribed
and it shall contain the fiscal
objectives of the State Government and five year rolling targets with clear enunciation of underlying assumptions.
(2) In particular and without prejudice to the provisions contained in sub section (1), the Medium Term Fiscal Policy Statement shall include the various assumptions behind the fiscal targets and an assessment of sustainability relating to:-
(i) the balance between revenue receipts and revenue expenditures;
(ii) the use of capital receipts including borrowings for generating productive assets; and
(iii) the estimated yearly pension liabilities worked out on actuarial basis or using trend growth rate for the next ten years.
8. The Fiscal Policy Strategy Statement shall be in such form Fiscal Policy Strategy Statement as may be prescribed and shall contain, inter alia,-
(i) the fiscal policies of the State Government for the ensuing year relating to taxation, expenditure, borrowings and other liabilities including guarantees;
(ii) the strategic priorities of the State Government in the fiscal area for the ensuing year;
(iii) the key fiscal measures and the rationale for any major deviation in fiscal measures pertaining to taxation, subsidy, expenditure, administered pricing and borrowings; and
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(iv) an evaluation of the current policies of the State Government in the light of the fiscal management principles set out in section 4, the fiscal objectives contained in the Medium-Term Fiscal Policy Statement set out in section 7 and fiscal targets set out in section 9.
9. (1) The State Government may prescribe such targets as may be Fiscal Targets deemed necessary for giving
effect to the fiscal management
objectives.
(2) In particular and without prejudice to the generality of the foregoing provisions, the State Government shall, -
(a) reduce revenue deficit in each financial year so as to eliminate it by 31stMarch 2009 and generate revenue surplus thereafter;
(b) reduce fiscal deficit in each financial year so as to bring it down to not more than 3.0 per cent of GSDP by 31stMarch 2009.
(c) ensure within a period of 10 years, that is as on the 31st day of March 2015, total liabilities do not exceed 40 per cent of the estimated GSDP for that year;
(d) limit the annual incremental guarantees so as to ensure that the total guarantees do not exceed 80 per cent of the total revenue receipt in the year preceding the current year:
Provided that revenue deficit and fiscal deficit may exceed the limits specified under this section due to ground or grounds of shortfall in the central tax devolutions in relation to the budgetary estimates of the Union of India and/or unforeseen demands on the finances of the State Government arising out of internal disturbance or natural calamity or such other exceptional grounds as the State Government may specify.
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Provided further that a statement in respect of the ground or grounds specified in the first proviso shall be placed before the Legislature as contained in section 11.
10. (1) The State Government shall take suitable measures to Measures for
Fiscal Transparency
ensure greater transparency in its
fiscal operations in the
public interest.
(2) In particular and without prejudice to the generality of the foregoing provisions, the State Government shall, at the time of presentation of the budget, disclose the following statements along with detailed information in such forms as may be prescribed:-
(a) the significant changes in the accounting standards, policies and practices affecting or likely to affect the computation of fiscal targets;
(b) details of borrowings by way of Ways and Means Advances/Overdraft availed of from the Reserve Bank;
(c) details of number of employees in the State Government, State Public Sector Undertakings and State aided Institutions and related salaries.
11. (1) The Minister-in-Charge of the Department of Finance Measures to Enforce Compliance. (hereinafter referred to as Minister of Finance), shall review, every
half yearly, the trends in receipts and expenditure in relation to the budget estimates and place before the State Legislature, the outcome of such reviews.
(2) Whenever there is either shortfall in revenue or excess of expenditure over the half-year targets mentioned in the Fiscal Policy Strategy Statement or the rules made under this Act, the State Government shall take
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appropriate measures for increasing revenue and/or for reducing the expenditure including curtailing of the sums authorised to be paid and applied from and out of the Consolidated Fund of the State:
Provided that nothing in this sub-section shall apply to the expenditure charged on the Consolidated Fund of the State under clause (3) of Article 202 of the Constitution or any other expenditure, which is required to be incurred under any agreement or contract or such other expenditure which cannot be postponed or curtailed.
(3) (a) Except as provided under this Act, no deviation in meeting the obligations cast on the State Government under this Act, shall be permissible without approval of the Legislature.
(b) Where owing to unforeseen circumstances, any deviation is made in meeting the obligations cast on the State Government under this Act, the Minister of Finance shall make a statement in the Legislature explaining: -
(i) any deviation in meeting the obligations cast on the State Government under this Act;
(ii) whether such deviation is substantial and relates to the actual or the potential budgetary outcomes; and
(iii) the remedial measures the State Government proposes to take.
(4) The State Government may entrust an agency independent of the State Government to review periodically as required, the compliance of the provisions of this Act and such reviews shall be laid on the table of the State Legislature.
12. (1) The State Government may, by notification in the Official Power to make Rules Gazette, make rules for carrying out the provisions of this Act.
(2) In particular and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely
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(a) the form of the Macro-economic Framework Statement under section 6;
(b) the form of the Medium-Term Fiscal Policy Statement, including the fiscal targets under section 7;
(c) the form of the Fiscal Policy Strategy Statement under section 8;
(d) the forms for disclosure under sub-section (2) of section 10;
(e) measures to enforce compliance under section 11;
(f) the manner of review of compliance of the provisions of this Act by the independent agency under section 11; and
(g) any other matter which is required to be or may be prescribed.
(3) All rules made under this Act shall be laid as soon as may be after they are made, on the table of the Legislative Assembly.
13. No suit, prosecution or other legal proceedings shall lie against Protection of action
taken in good faith
the State Government or any officer
of the State Government for
anything which is done in good faith or intended to be done under this Act or the rules made there under.
14. The provisions of this Act shall be in addition to, and not in Application of other laws not barred derogation of, the provisions of any other law for the time being in force.
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15. (1) If any difficulty arises in giving effect to the provisions Power to remove difficulties of this Act, the State Government may, by order published
in the Official Gazette, make such provisions not inconsistent with the provisions of this Act as may appear to be necessary for removing the difficulty:
Provided that no order shall be made under this section after the expiry of two years from the commencement of this Act.
(2) Every order made under this section shall be laid, as soon as may be after it is made, before the Legislative Assembly.
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