Section 6 in Punjab Fiscal Responsibility and Budget Management Rules, 2018
6. Disclosures of statements. [Section 5(2) of the Act]
- The State Government shall cause to disclose the following statements at the time of the presentation of its annual budget before the Punjab Legislative Assembly, namely.-a) a statement showing the summary of the Financial Position of the State in Form III ;b) a statement showing the Analysis of State Tax Revenue in Form IV;c) a statement showing the Analysis of Non Tax Revenue in Form V;d) a statement showing the Analysis of Development Expenditure on Revenue Account in Form VI;e) a statement showing the Analysis of Non-Development Expenditure on Revenue Account in Form VII;f) a statement showing the Analysis of Receipts and Disbursements on Capital Account in Form VIII;g) a statement showing the Transfer of Resources from Centre to the State in Form IX;h) a statement showing the Central Assistance for Punjab in Form X;i) a statement showing the Analysis of Debt Position in Form XI;j) a statement showing the Number of employees in the Government/Public Sector Undertakings/Government aided institutions in Form XII;k) a statement showing the analysis of Expenditure on Salaries, Wages, Pension & Retirement Benefits and Interest in Form XIII; andl) a statement showing the Position of Outstanding Government Guarantee in Form XIV.
