Section 6(2) in The Arunachal Pradesh Fiscal Responsibility (and Budget Management) Act, 2006
(2)The Minister in charge of the Department of Finance, shall review, every half year, the trends in receipts and expenditure in relation to the budget, remedial measures to be taken to achieve the budget targets and place before the House of Legislature, the outcome of such reviews. The review report shall be in such form as may be prescribed.
