Section 9 in The Orissa Fiscal Responsibility and Budget Management Act, 2005
9. 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 fiscal indicators to be prescribed for the purpose of Subsection (2) of Section 3;(b)the Forms of the Medium Term Fiscal Policy Plan under Subsection (1) of Section 3 and Fiscal Policy Strategy statement under Clause (v) of Sub-section (3) of Section 3;(c)the Form of statement under Sub-section (2) of Section 6; and(d)any other matter which is required to be and not inconsistent with the provisions of the Act.
