Section 7(4)(iv) in The Gujarat Fiscal Responsibility Act, 2005

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State of Gujarat - Subsection

Section 7(4)(iv) in The Gujarat Fiscal Responsibility Act, 2005

(iv)whenever there is a prospect of either shortfall in revenue or excess of expenditure over the budgetary provisions for a given year on account of any new policy decision of the State Government that affects either the Government or public sector undertakings, the Government, prior to taking such policy decisions, shall take measures to fully offset the fiscal impact for the current and future years by curtailing the sums authorised to be paid and applied from and out of the Consolidated Fund of the State under any Act to provide for the appropriations of such sums or by taking interim measures for revenue augmentation, or by taking up a combination of both:

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State of Gujarat - Subsection

Section 7(4)(iv) in The Gujarat Fiscal Responsibility Act, 2005