Section 7(3)(b) in The Fiscal Responsibility And Budget Management Act, 2003

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Union of India - Subsection

Section 7(3)(b) in The Fiscal Responsibility And Budget Management Act, 2003

(b)Where, owing to unforeseen circumstances, any deviation is made in meeting the obligations cast on the Central Government under this Act, the Minister-in-charge of the Ministry of Finance shall make a statement in both Houses of Parliament explaining—

(i)any deviation in meeting the obligations cast on the Central Government under this Act;

(ii)whether such deviation is substantial and relates to the actual or the potential budgetary outcomes; and

(iii)the remedial measures the Central Government proposes to take.

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Union of India - Subsection

Section 7(3)(b) in The Fiscal Responsibility And Budget Management Act, 2003