Section 8(2) in The Fiscal Responsibility And Budget Management Act, 2003
(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 annual targets to be specified under sub-section (2) of section 4;(b)the fiscal indicators to be prescribed for the purpose of sub-section (2) of section 3;(ba)the expenditure indicators with specifications of underlying assumptions and risk involved under clause (a) of sub-section (6A) of section 3;(c)the forms of the Medium-term Fiscal Policy Statement, Fiscal Policy Strategy Statement, Medium-term Expenditure Framework Statement and Macro-economic Frame Work Statement referred to in sub-section (7) of section 3;(ca)the per cent of revenue deficit to be specified after the 31st March, 2015 under sub-section (1) of section 4;(d)the disclosures and form in which such disclosures shall be made under sub-section (2) of section 6;(e)any other matter which is required to be, or may be, prescribed.
