Section 6 in The Assam Fiscal Responsibility and Budget Management Act, 2005
6. Measures to enforce compliance.
- 1) The Annual Budget and the policies announced at the lime of presentation of the budget shall be consistent with the objectives and target set in the Five Year Fiscal Plan.(2)The Finance Minister shall be responsible for preparation of the Annual Financial Statement which is to be laid before the State Legislature under Article 202 of the Constitution of India after due consideration of and consultation, as may be necessary, on the proposals received for the purpose.(3)Proposals for Supplementary or Additional demands for grants placed before the State Legislature shall be accompanied with a statement of their impact on the fiscal indicators as disclosed at the time of presentation of the Annual Financial Statement under Section 5 (3) of this Act.(4)The Department of Finance shall review every year the trends in receipts and expenditure including the fiscal indicator targets set for the current financial year and place before the State Legislature a statement containing the outcome of such reviews.(5)The statement, inter alia, shall contain,-(a)any deviation in meeting the obligation and target cast on the State Government;(b)whether such deviation is substantial or relates to actual or potential budgetary outcomes and how much of the deviation can be attributed to the general economic scenario;(c)any remedial measures the State Government proposes to take.
