Section 10 in The Meghalaya Fiscal Responsibility and Budget Management Act, 2006
10. Power to make rules.
- Government may, by notification in the Official 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:-(a)the form of the Macroeconomic Framework statement under sub-clause (a) of sub-section (1) of Section 7;(b)the form of Medium Term Fiscal Policy Statement, including the targets for the fiscal indicators clause (b) of sub-section (1) of Section 7;(c)the form of Fiscal Policy Strategy Statement sub- section (4) of Section 7;(d)the forms for disclosures under sub-section (2) of Section 8;(e)measures to enforce compliance;(f)the manner of review of compliance of the provisions of this Act by the independent agency under sub-section (6) of Section 9; and(g)any other matter which is required to be prescribed.(3)Every rule made under this Act shall be laid, as soon as may be after it is made, before the House of the Legislature.
