Section 2 in Rajasthan Fiscal Responsibilities and Budget Management Act, 2005
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"annual budget" means the Annual Financial Statement laid before the House of the State Legislature under Art. 202 of the Constitution of India;(b)"Consolidated Fund" means the Fund as defined in Art. 266 (1) of the Constitution of India comprising all revenues received by the Government of Rajasthan all loans raised by that Government by the issue of treasury bills, loans or ways and means advances and all moneys received by the Government in repayment of loans;(c)"current year" means the year preceding the year for which the annual budget, Medium Term Fiscal policy Statement and the Fiscal Policy Strategy Statement are being presented;(d)"ensuing year" means the financial year for which the budget is being presented;(e)"financial year" means the year beginning on the 1st April and ending on 31st March next following;(f)"fiscal deficit" means the excess of total disbursements from the Consolidated fund of the State (excluding repayment of debt) over the sum of revenue receipts, recovery of loans and non-debt capital receipts into the fund during a financial year;(g)"fiscal indicators" means such indicators as may be prescribed for evaluation of the fiscal position of the State Government;(h)"fiscal targets" means the numerical ceilings prescribed in either absolutes (in Rupees crore) or as proportions to the Gross State Domestic Product or other magnitudes for the fiscal indicators;(i)"guarantees" means the liabilities (except outstanding guarantees against State Insurance and Provident Fund, which are included in total explicit liabilities), undertaken by State Public Sector Undertakings or Special Purpose Vehicles, where servicing and repayment liabilities fall on the State Government in the event of default by the primary borrower;(j)"prescribed" means prescribed by the rules made under this Act;(k)"Public Sector Undertaking" meanS the enterprises having equity contribution of more than 50% from the Government of Rajasthan, whether departmental or non-departmental;(l)"Reserve Bank" means the Reserve Bank of India constituted under sub-section (1) of Section 3 of the Reserve Bank of India Act, 1934 (Act No. 2 of 1934);(m)"revenue deficit" means the amount of excess of revenue expenditure over revenue receipts in a financial year;(n)"Special Purpose Vehicle" means the instruments set up for financing of investment through borrowing not routed through the annual budget of the Government of Rajasthan;(o)"State" means the State of Rajasthan;(p)"total liability" means the explicit liabilities under Consolidated Fund of the State and the Public Account of the State including General Provident Fund.
