Section 9 in The M.P. Rajkoshiya Uttardayitva Avam Budget Prabandhan Niyam, 2006
9. Review.
- A review of the compliance of the provisions of these rules shall be done once in two years by an agency to be appointed by the State Government and such reviews shall be laid on the table of State Legislature.Form I[See Rule 3]Macro Economic Framework StatementA. 1. Overview of the State Economy. - A synoptic analysis of trend in the rate of growth of output.
