Section 6(2) in Punjab Fiscal Responsibility and Budget Management Act, 2003
(2)In particular, and without prejudice to the generality of the foregoing provisions, the said Minister shall make a statement explaining, -(a)any deviation in meeting the obligations cast on the State Government under this Act;(b)whether such deviation is substantial and relates to the actual or the potential budgetary outcomes; and(c)the remedial measures, the State Government proposes to take.
