6A. Rajasthan Development and Poverty-Alleviation Fund. - (1) There shall be created a fund called 'Rajasthan Development and Poverty Alleviation Fund' (hereinafter referred to as the Fund) in the Public Account of the State.
(2)Tax receipts of the State, comprising of its own taxes and share in central taxes, in any year in excess of 17.5% over previous year and any other revenue receipts, as the State Government may think fit, shall, if the State legislature by appropriation made by law in this behalf so provides, be credited to the Fund in the ensuing year.(3)The Fund may be used by the State Government only for the following purposes;(a)to meet revenue or capital expenditure in a year wherein tax receipts of the State, comprising of its own t axes and share in central taxes, are estimated to be less than 109 over the previous year;(b)to meet expenditure on developmental schemes or poverty reduction programmes.(4)The Fund shall not be used for meeting non-development or establishment expenditure as defined by Controller and Auditor General of India.
