Section 3 in The Assam Fiscal Responsibility and Budget Management Act, 2005
3. The Five Year Fiscal Plan to be laid before the Legislature..
(1)The State Government shall in each financial year, lay before the State Legislature a Five Year Fiscal Plan along with the Annual Budget.(2)The Five Year Fiscal Plan shall set forth a five year rolling target for the prescribed fiscal indicators with specifications of underlying assumptions.(3)In particular and without prejudice to the provisions contained in sub-section (2) the Five Year Fiscal Plan shall include an assessment of sustainability relating to,(i)balance of revenue receipt and revenue expenditure,(ii)the use of capital receipts including borrowings for creating productive assets.(4)The Five year Fiscal Plan shall, inter alia, contain,(a)the Medium Term Fiscal Objectives of the State Government;(b)an evaluation of the fiscal indicators in the previous year vis-à-vis the target set out earlier and the likely performance in the current year as per revised estimates;(c)a statement on recent economic trends and future prospects for growth and development affecting the fiscal position of the State Government;(d)the strategic priorities of the State Government in the fiscal area for the ensuing financial year;(e)policies of the State Government for the ensuing Financial year relating to tax and non-tax revenue, expenditure, subsidies (including grants to Public Sector Undertakings, grants-in-aid to Non- Government Organizations), borrowing and other liabilities, lending and investments, Government guarantees to Public Sector Undertakings with key fiscal measures and targets relating to each of these(f)an evaluation as to how the current policies of the State Government are in conformity with the fiscal management principles set out in section (4) and the fiscal objectives set out in the Five Year Fiscal Plan.(5)The Five Year Fiscal Plan shall be in such form as may be prescribed.
