ORDERS BY THE GOVERNOR
LEGISLATIVE DEPARTMENT :: LEGISLATIVE BRANCH
NOTIFICATION
The 28th August, 2007
No. LGL. 59/2005/42. — The following Act o f the Assam Legislative Assembly which received the assent o f the Governor is hereby published for general information.
ASSAM ACT NO. XVII OF 2007
(Received the assent o f the Governor on 24th August, 2007)
THE ASSAM FISCAL RESPONSIBILITY AND BUDGET MANAGEMENT
(AMENDMENT) ACT, 2007
AN
ACT
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1866 THE ASSAM GAZETTE, EXTRAORDINARY. AUGUST 29, 2007___ further to amend the Assam fiscal Responsibility and Budget Management Act, 2005.
Preamble Whereas it is expedient further to amend the Assam Fiscal Assam Act Responsibility and Budget Management Act, 2005, hereinafter XXVII referred to as the principal .Act, in the manner hereinafter o f2005 appearing;
It is hereby enacted in the Fifty-eighth Year of the Republic of India as follows: -
Short title, 1.
extent and
commencement
Amendment of 2.
Section 4
(1) This Act may be called the Assam Fiscal Responsibility and Budget Management (Amendment) Act. 2007.
(2) It shall have the like extent as the principal Act.
(3) It shall be deemed to have come into force on the first day of September, 2005, the day on which the principal Act came into force, save and except clause
(iv) of section 2 of this Act which shall come into force at once
In the principal Act. in section 4. in sub-section (3). -
(i) for the existing clause (ii), the following shall he substituted, namely : -
"(ii) reduce revenue deficit annually at an average annual reduction rate consistent with the goal set out in clause
(ii) for the existing clause (vi), the following shall be substituted, namely : -
"(G) reduce fiscal deficit annually as a percentage of Gross State Domestic Product at an average reduction rate consistent with the goal set out in clause (v
(iii) for the existing clause (viii), the following shall be substituted, namely :
"(viii) State Government guarantee for the loans contracted by Public Sector Undertakings. Boards. Companies, Corporations, Cooperative Societies or Autonomous organizations under the Slate Government, shall be restricted at any point of time to fifty percent of State's own tax and non-tax revenue of the second preceding year, as reflected in the books of accounts as maintained by the Accountant General ;
(iv) after the existing proviso of clause - (viii), the foilowing shall be inserted as clause (ix), namely:-
"(ix) ensure to bring out special statement along with the annual budget giving in detail, number of employees in Government, Public Sector and Aided institutions and related salary."
MOHD. A. HAQUE,
Secretary to the Government o f Assam, Legislative Department.
GUWAHAT1-Printed and Published by the Dy. Director (P&S), Directorate o f Ptg. & Sty.. Assam, Guwahati-21 (Ex-Gazette) No. 575-500-600-29-08-2007.
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