Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Andhra Pradesh Fiscal Responsibility And Budget Management (Amendment) Act, 2011 8 of 2011 CONTENTS 1. Short title and commencement 2. Amendment of Section 9 Andhra Pradesh Fiscal Responsibility And Budget Management (Amendment) Act, 2011 8 of 2011 PREAMBLE An Act further to Amend the Andhra Pradesh Fiscal Responsibility and Budget Management Act, 2005. Be it enacted by the Legislature of the State of Andhra Pradesh in the Sixty-second year of the Republic of India as follows: 1. Short title and commencement :- (1) This Act may be called the Andhra Pradesh Fiscal Responsibility and Budget Management (Amendment) Act, 2011. (2) It shall be deemed to have come into force with effect on and from the 1st April, 2010. 2. Amendment of Section 9 :- In the Andhra Pradesh Fiscal Responsibility and Budget Management Act, 2005 (Act 34 of 2005), in Section 9, in sub- section (2), after clause (c), the following clause shall be inserted, namely: "(cc) ensure within the subsequent period of five years, beginning from the financial year on the 1st day of April, 2010, and ending on the 31st day of March, 2015, that the total outstanding liabilities do not exceed 27.6 percent of the GSDP, as prescribed by the Government of India in pursuance of the recommendations of Thirteenth Finance Commission, year wise as follows: for the financial year 2010-11 30.3 percent of GSDP for the financial year 2011-12 29.6 percent of GSDP for the financial year 2012-13 28.9 percent of GSDP for the financial year 2013-14 28.2 percent of GSDP for the financial year 2014-15 27.6 percent of GSDP".