Section 7 in Maharashtra Fiscal Responsibility and Budgetary Management Act, 2005
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 power, such rules may provide for all or any of the following matters, namely:-(a)to prescribe the fiscal indicators for evaluation of the fiscal position of the State Government under clause (d) of section 2;(b)the forms of the Medium-term Fiscal Policy Statement and Fiscal Policy Strategy Statement referred to in sub-section (5) of section 3;(c)the disclosures and form in which such disclosures shall be made under sub-section (2) of section 4;(d)the targets to be specified under sub-section (2) of section 5;(e)any other matter which is required to be or may be prescribed.
