Section 9(2) in The Assam Fiscal Responsibility and Budget Management Act, 2005
(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;
