Section 15(2) in Andhra Pradesh Fiscal Responsibility and Budget Management Act, 2005
(2)In particular, and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely, -(a)the form of the Macroeconomic Framework Statement under Section 6;(b)the form of Medium-Term Fiscal Policy Statement, including the targets for the fiscal indicators, under Section 7;(c)the form of Fiscal policy Strategy Statement under Section 8;(d)the forms of disclosure under subsection (2) of Section 10;(e)measures of enforce compliance;(f)the manner of review of compliance of the provisions of this Act by the independent agency under Section 11; and(g)any other matter which is required to be, or may be, prescribed.
