Section 7(2) in Punjab Fiscal Responsibility and Budget Management Act, 2003
(2)In particular, and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely :-(a)the fiscal indicators to be prescribed for the purpose of sub- section (2) of section 3 and clause (a) of sub-section (2) of section 5;(b)the form of the Medium-term Fiscal Policy Statement, referred to in sub- section (5) of section 3;(bb)[ drawing up of road map to eliminate the revenue deficit and to contain fiscal deficit referred to in sub-section (2) of Section 4.] [Inserted by Punjab Act No. 1 of 2006.](c)the form of statement under sub-section (2) of section 5;(d)the levels referred to in sub-section (3) of section 6;(e)the periodic review by an independent external agency under sub- section (7) of Section 6; and(f)any other matter, which is required to be, or may be, prescribed.
