The Arunachal mI;radesh Gazette
EXTRAORDINARY
PUBLISHED BY AUTHORITY
No. 81, Vol. XXVIII, Naharlagun, Tuesday, March 30, 2021, Chaitra 9, 1942 (Saka)
GOVERNMENT OF ARUNACHAL PRADESH
LAW, LEGISLATIVE AND JUSTICE DEPARTMENT
CIVIL SECRETARIAT
ITANAGAR
The 30th March, 2021 No. Law/Legn-1/2021.—The following Act of the Arunachal Pradesh Legislative Assembly which was passed in the Sixth Session of the Seventh Legislative Assembly and received the assent of the Governor of Arunachal Pradesh is hereby published for general information. (Received the assent of the Governor on 24th March, 2021)
THE ARUNACHAL PRADESH FISCAL RESPONSIBILITY AND BUDGET
MANAGEMENT (AMENDMENT) ACT, 2021.
(ACT NO. 30F 2021)
An
Act
further to amend the Arunachal Pradesh Fiscal Responsibility and Budget Management Act, 2006 (Act No. 4 of 20086).
Be it enacted by the legislative Assembly of Arunachal Pradesh in the Seventy Second year of the Republic of India as follows:
(1) This Act may be called the Arunachal Pradesh Fiscal Responsibility Short title and and Budget Management (Amendment) Act, 2021. commence-
(2) It shall be deemed to have come into force with effect from 17th ment. May, 2020.
2. Inthe Arunachal Pradesh Fiscal Responsibility and Budget Management ~ Amendment of Act, 2006 (Act No. 4 of 2006), in section 4, in sub-section (3), after Section 4. clause (), the following clause shall be added:-
"(i) From and out of the Gross State Domestic Product (GSDP), there shall be allowed an additional borrowing of two percent to the State Government in the financial year 2020-2 1 to
fight Covid-19 Pandemic which had a serious negative impact on the resources of the State Government.
Provided that, the additional borrowing shall be subject to maintaining standards of service delivery to the public to
strengthen resources in the hands of State Gover nment.
Provided further that, the relaxation limits shall be partly
unconditional and partly conditional as specified in Table "A'
and two percent of GSDP as specified
in Table 'B'.
Table 'A'
Sl. No. Particulars Conditional
Unconditional
(a) Conditional:
M Implementation of One 0.25% —_
Nation One Ration Card System
(i) Ease ofdoing business 0.25% —_
reform
(i) Urban Local Body/Utility 0.25% —
Reforms
(iv) Power Sector Reforms 0.25% —
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2 The Arunachal Pradesh Extraordinary Gazette, March 30, 2021 SI. No. Particulars Conditional Unconditional
(b) (i) 50% of 1% Unconditional -_— 0.50% (Untied)
(ii) 50% of 1% Conditional 0.50% (subject to providing
undertaking of at least 3 of the reforms at
Sl. No. a (i) to (iv)
Table 'B' (X In Crore)
Sl. No. Particulars Conditional Unconditional (@) Conditional:
(i) Implementation of One 71.225 —_ Nation One Ration Card
System
(i) Ease of doing business 71.225 — reform
(i) Urban Local Body/Utility ~ 71.225 - Reforms
(iv) Power Sector Reforms 71.225 —
(b) (i) 50% of 1% Unconditional —_— 142.450 (Untied)
(i) 50% of 1% Conditional 142.450 (subject to providing unde rtaking of at least 3 of the reforms at
SL. No. a (i) to (iv)
{(c) Entitlement 427.350 142.450 (Conditional & Unconditional)
(d) Total Entitlement 569.80 (¥ 427.35 Crore + % 142.45 Crore) Onit Panyang, IAS
Commissioner to the
Government of Arunachal Pradesh, Itanagar.
Published and printed by Directorate of Printj Secy. (Finance)-100+ Commr( L&J)—TOO~3—"20"291' -Nahaflfigun—192/2021-DDF'-250* o 0%
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