Section 9(2) in Rajasthan Fiscal Responsibilities and Budget Management Act, 2005
(2)The Minister-In-Charge of the Department of Finance, shall review, after every six months, the trends in receipts and expenditure in relation to the budget and remedial measures to be taken to taken to achieve the budget targets. The review report shall be in such form as may be prescribed and shall explain-(a)any deviation or likely deviation in meeting the obligations cast on the State Government under this Act;(b)the remedial measures, the State Government proposes to take.
