Section 8(1) in The Maharashtra Fiscal Responsibility and Budgetary Management Rules, 2006
(1)In order to ensure greater transparency in its fiscal operations in the public interest, the State Government shall, at the time of presenting the annual financial statement and demands for grants, make disclosures of the following :-(a)Any significant change in accounting standards, policies and practices affecting or likely to affect the computation of prescribed fiscal indicators.(b)Statements of receivables in Forms B-1 to B-2.(c)A statement of guarantees given by the State Government in Form B-3.(d)A statement on the number of employees and salary expenditure in Form B-4.(e)A statement of State Government expenditure in Form B-5.(f)A statement of components of the State Government's liabilities in Form B-6.(g)[ A statement on Miscellaneous Liabilities Outstanding (major works and contracts) in Form B-7.] [Clause (g) was substituted by G.N. dated 29.2.2008.](h)A statement on quality of investments based on outcomes in Form B-8.(i)[ A statement on quality of investments based on outcomes (Revenue) in Form B-9.] [Clause (i) was added by G. N. dated 29.2.2008.]
