Section 12 in The M.P. Rajkoshiya Uttardayitva Avam Budget Prabandhan Adhiniyam, 2005
12. 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 of the Macro-economic Framework Statement under Section 6;(b)the form of the Medium-Term Fiscal Policy Statement, including the Fiscal target under Section 7;(c)the form of the Fiscal Policy Strategy Statement under Section 8;(d)the forms for disclosure under sub-section (2) of Section 10;(e)measures to enforce compliance under Section 11;(f)the manner of review of compliance of the provisions of this Act by the independent agency under Section 11; and(g)any other matter which is required to be or may be prescribed.(3)All rules made under this Act shall be laid as soon as may be after it is made, on the table of the Legislative Assembly.
