Section 7(2) in Uttarakhand Fiscal Responsibility and Budget Management Act, 2005
(2)In particular, and without prejudice to the generality of the foregoing powers such rules may provide for all or any of the following matters, namely:-(a)The fiscal indicator 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 term of the Medium Term Fiscal Policy referred to in section 3;(c)Any other matter which is required to be, or may be prescribed.
