Section 10 in Rajasthan Fiscal Responsibilities and Budget Management Act, 2005
10. Power to make rules.
(1)The State Government may, by notification in the official Gazette, make rules for carrying out the provisions of this Act.(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 in which Medium Term Fiscal Policy Statement shall be prepared;(b)the form of the Fiscal Policy Strategy Statement;(c)the form of Statement in which State Government shall disclose information required to be disclosed under sub-section (2) of Section 7;(d)terms and conditions of service of members of the committee constituted under Section 8 and functions and duties of the committee;(e)the form of review report under sub-section (2) of Section 9;(f)measures to enforce compliance of the targets enumerated in Section 6;(g)any other matter which is required to be, or may be, prescribed.
