Section 11(3) in The Jammu and Kashmir Fiscal Responsibility and Budget Management Act, 2006
(3)(a)Except as provided under the Act, no deviation in meeting the obligations cost on the Government under the Act, shall be permissible without approval of Legislature.(b)Where owing to unforeseen circumstances, any deviation is made in meeting the obligations cast on the Government under the Act, the Minister of Finance shall make a statement in each House of the State Legislature explaining-(i)any deviation in meeting the obligations cast on the Government under the Act;(ii)whether such deviation is substantial and relates to actual or the potential budgetary outcomes; and(iii)the remedial measures the Government proposes to take.
