Section 12 in The Bihar Fiscal Responsibility and Budget Management Act, 2006
12. Power to Make Rules.
(1)The State 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 Macro-economic Framework Statement under Section 6;(b)the form of Medium-Term Fiscal Policy Statement, including the targets for the fiscal indicators, under Section 7;(c)the form of Fiscal Policy Strategy Statement under Section 8;(d)the form for disclosure under sub-section (2) of Section 10;(e)measures to enforce compliance;(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,
