Section 11 in The Jammu and Kashmir Fiscal Responsibility and Budget Management Act, 2006
11. Measures of Enforce Compliance.
(1)The Minister-in-charge of the Department of Finance (hereinafter referred to as Minister of in relation to the budget estimates and place before each House of the State Legislature, the outcome of such review.(2)Whenever there is either shortfall in revenue or excess of expenditure over the intra-year targets mentioned in the Fiscal Policy Strategy Statement or the rules made under the Act, the Government shall take appropriate measures for increasing revenue and/or for reducing the expenditure, including curtailment of the sums authorised to be paid and applied from out of the Consolidated Fund of the State :Provided that nothing in this sub-section shall apply to the expenditure charged on the Consolidated Fund of the State under sub-section (3) of section 79 of the Constitution of Jammu and Kashmir or an\ other expenditure, which is required to be incurred under any agreement or contract, which cannot be postponed or curtailed.(3)(a)Except as provided under the Act, no deviation in meeting the obligations cost on the Government under the Act, shall be permissible without approval of Legislature.(b)Where owing to unforeseen circumstances, any deviation is made in meeting the obligations cast on the Government under the Act, the Minister of Finance shall make a statement in each House of the State Legislature explaining-(i)any deviation in meeting the obligations cast on the Government under the Act;(ii)whether such deviation is substantial and relates to actual or the potential budgetary outcomes; and(iii)the remedial measures the Government proposes to take.(4)Any measures proposed in the course of the financial year, which may lead to an increase in revenue deficit, either through increased expenditure or loss of revenue, shall be accompanied by a statement of remedial measures, proposed to neutralized such increase or loss and such statement shall lie placed before each House of the Slate Legislature.(5)The Government may set up an agency independent of the Government to review periodically the compliance of the provisions of the Act and table such reviews in each House of the State Legislature.
