Section 6(ix) in The Jharkhand Fiscal Responsibility and Budget Management Act, 2007
(ix)The statement indicating the institution-wise State Government guarantees given, default by these organizations in discharging debt servicing liabilities and contingent liability created in the State Government account on account of default of these organizations shall be placed in the Jharkhand Legislative Assembly. The statement will also indicate the working of the Escrow Account opened by the PSUs/Co-operatives/ Urban Local Bodies.
