Section 4(1) in The Goa Fiscal Responsibility and Budget Management Rules, 2007
(1)The State Government shall, at the time of presenting the budget, make disclosures as required under section 6 of the Act together with the following statements:(a)a statement of select indicators of fiscal situation in Form D-1;(b)a statement on components of State Government liabilities and interest cost of borrowings/mobilisation of deposits in Form D-2;(c)a statement on the Consolidated Sinking Fund in Form D-3;(d)a statement on guarantees given by the Government in Form D-4;(e)a statement on outstanding risk-weighted guarantees in Form D-5;(f)a statement on the Guarantee Redemption Fund in Form D-6;(g)a statement giving details of number of employees in Government, public sector and aided institutions and related salaries and pensions in Form D-7.
