Section 11(3)(b) in The Bihar Fiscal Responsibility and Budget Management Act, 2006

[Cites 0, Cited by 0] [Section 11(3)] [Section 11] [Entire Act]

State of Bihar - Subsection

Section 11(3)(b) in The Bihar Fiscal Responsibility and Budget Management Act, 2006

(b)Where owing to unforeseen circumstances; any deviation is made in meeting the obligations cast on the State Government under this Act, the Minister of Finance shall make a statement in both the Houses of Legislature explaining:-

(i)any deviation in meeting the obligations cast on the State 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 State Government proposes to take.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Bihar - Subsection

Section 11(3)(b) in The Bihar Fiscal Responsibility and Budget Management Act, 2006