Section 7(a) in Andhra Pradesh Fiscal Responsibility and Budget Management Rules, 2006
(a)as required under sub-section (2) of Section 11 of the Act, the State Government shall take appropriate measures and (b) as required under sub-section 3(b) of Section 11 of the said Act, the Minister-in-charge of the Ministry of Finance shall make a statement in the Legislature during the session immediately following the end of the second quarter detailing the corrective measures taken and the prospects for the fiscal deficit of that financial year.
