Section 7(1) in The M.P. Rajkoshiya Uttardayitva Avam Budget Prabandhan Niyam, 2006
(1)The State Government shall, at the time of presenting the budget, make disclosures as required under Section 10 of the Act in the following statements, namely :-(a)a statement of select indicators of fiscal situation in Form F-4;(b)a statement on components of State Government liabilities and interest cost of borrowings/mobilisation of deposits in Form F-5;(c)a statement on the Consolidated Sinking Fund in Form F-6;(d)a statement on guarantees given by the Government in Form F-7;(e)a statement on the Guarantee Redemption Fund in Form F-8;(f)a statement of financial assets in Form F-9;(g)a statement on claims and commitments made by the State Government on revenue demands raised but not realised in Form F-10;(h)a statement on the details of number of employees in the State Government, State Public Sector Undertakings and State aided institution and related salaries in Form F-11.
