Section 7 in The Arunachal Pradesh Fiscal Responsibility (and Budget Management) Act, 2006
7. 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 powers such rules may provide for all or any of the following matters, namely:-(a)the fiscal indicators to the prescribed for the purpose of sub-section (2) of Section 3 and clause (a) of sub-section (2) of Section 5;(b)the form the medium Term Fiscal Plan referred to in sub-section (5) of Section 3 and sub-section (2) of Section 5; and(c)any either matter which is required to be, or may be, prescribed.
