Section 3 in Uttarakhand Fiscal Responsibility and Budget Management (Amendment) Act, 2016
3. Amendment of Section 4 in the principal Act.
- Clause (c) of sub-section (3) of Section 4 in the principal Act, shall be substituted as follows, namely -(b)(1) The Fiscal deficit targets and annual borrowing limits for the State during the period 2016-17 to 2019-20 are enunciated as follows -(i)Fiscal deficit of the State will be anchored to an annual limit of 3 per cent of GSDP. The State will be eligible for flexibility of 0.25 per cent over and above this for any given year for which the borrowing limits are to be fixed if the debt-GSDP ratio is less than or equal to 25 per cent in the preceding year.(ii)The State will be further eligible for an additional borrowing limit of 0.25 per cent of GSDP in a given year for which the borrowing limits are to be fixed if the interest payments are less than or equal to 10 per cent of the revenue receipts in the preceding year.(iii)The two options under these flexibility provisions can be availed by the State either separately, if any of the above criterion is fulfilled, or simultaneously if both the above stated criterion are fulfilled. Thus, the State can have a maximum fiscal deficit GSDP limit of 3.5 per cent in any given year.(iv)The flexibility for availing the additional limit under either of the two options or both will be available to the State only if there is no revenue deficit in the year in which borrowing limits are to be fixed and the immediately preceding year.(2)If the State is not able to fully utilize its sanctioned borrowing limit of 3 per cent of GSDP in any particular year during the financial year between 2016-17 to 2018-19 it will have the option of availing this unutilized borrowing amount (calculated in Rs) only in the following year within the Fourteenth Finance Commission Award period of 201718 to 2019-20. The amount including unutilized borrowing amount will be limited to 3.5 of GSDP."
