Section 7 in Rajasthan Fiscal Responsibilities and Budget Management Act, 2005
7. Measures for Fiscal Transparency.
(1)The State Government shall take suitable measures to ensure greater transparency in its fiscal operations and minimise, as far as practicable in the public interest, secrecy in the preparation of the Annual Budget.(2)In particular, and without Prejudice to the generality of the foregoing provision, the State Government shall,at the time of Presentation of the annual budget, disclose in a statement in the form as may be prescribed-(a)in case of a change, the significant changes in the accounting standards policies and practices affecting or likely to affect the computation of prescribed fiscal indicators;(b)details of borrowings, Ways and Means Advances/Overdrafts availed of from the Reserve Bank of India;(c)the estimated yearly pension liabilities worked out on an actuarial basis for the next ten years:Provided that for a period of five financial years from the commencement of this Act pension liabilities may instead of working out on actuarial basis, be estimated by making forecasts on the basis of trend growth rates.
