Section 6(1) in Andhra Pradesh Fiscal Responsibility and Budget Management Rules, 2006
(1)The State Government shall, at the time of presenting the budget, make disclosures as required under Section 10 together with the following statements:(a)a statement of select indicators of fiscal situation in Form D-l;(b)a statement on components of State Government liabilities and interest cost of borrowing/mobilization of deposits in Form D-2;(c)a statement on the Consolidated Sinking Fund in Form D-3;(d)a statement on guarantees given by the Government in Form D-4;(e)a statement on outstanding risk-weighted guarantees in Form D-5;(f)a statement on the Guarantee Redemption Fund in Form D-6;(g)a statement of assets in Form D-7;(h)A statement on claims and commitments made by the State Government on revenue demands raised but not realized in Form D-8; and(i)a statement on liability in respect of major works and contracts, committed liabilities in respect of land acquisition charges and claims on the State Government in respect of unpaid bills on works and supplies in Form D-9;(j)a statement giving details of number of employees in government, public sector and aided institutions and related salaries and pensions in Form D-10.
