Section 2 in The Orissa Fiscal Responsibility and Budget Management Rules, 2005
2. Definitions.
(1)In these rules, unless the context otherwise requires(a)"Act" means the Orissa Fiscal Responsibility and Budget Management Act, 2005;(b)"Budget at a glance" means the Budget at a glance containing consolidated information on state's receipt and expenditure and other related information as placed before the Legislature along with the Budget;(c)"Form" means a Form appended to these rules;(d)"GSDP" means the Gross State Domestic Product at Current Prices;(e)"Mandated Revenue" means the sum total of state's share in central taxes and the non plan revenue deficit grant received from Government of India; and(f)"section" means a Section of the Act.(2)The words and expressions used but not defined in these rules and defined in the Act shall have the same meanings as respectively assigned to them in the Act.
