Section 9 in The Assam Fiscal Responsibility and Budget Management Act, 2005
9. Power to make rules.
(1)The State Government may, by notification in the Official Gazette make rules for carrying out the provisions of this Act.(2)In particular and without prejudice to the generality of the foregoing provision such rules may provide for all or any of the following matters, namely:(i)The fiscal indicators to be prescribed for the purpose or sub-section (2) of section 3 and clause (a) of sub section (3) of section 5;(ii)The format of Five Year Fiscal Plan as referred to in sub-section (5) of section 3 and sub section (3) of section 5;(iii)Any other matter which is required to be, or may be, prescribed;(3)All rules made by the State Government under this Act shall, as soon as may be after they are made, be laid before the State Legislature, while it is in session for a total period of not less than fourteen days, which may be comprised in one session or two or more successive sessions, and shall unless some later date is appointed, take effect from the date of their publication in the Official Gazette subject to such modifications or annulments as the Legislature may, during the said period agree to make, so however, that any such modification or annulment shall without prejudice to the validity of anything previously done there under.
