Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Mizoram Fiscal Responsibility And Budget Management (Amendment) Act, 2009 9 of 2009 [21 July 2009] CONTENTS 1. Short Title, Extent And Commencement 2. Amendment Of Section 6 3. Insertion Of New Sub-Section 4. Amendment Of Section 10 Mizoram Fiscal Responsibility And Budget Management (Amendment) Act, 2009 9 of 2009 [21 July 2009] AN ACTto amend the Mizoram Fiscal Responsibility and Budget Management Act, 2006 (Act No. 7 of 2006) (hereinafter referred to as the Principal Act) It is enacted by the Mizoram Legislative Assembly in the Sixtieth Year of the Republic of India as follows : 1. Short Title, Extent And Commencement :- (1) This Act may be called the Mizoram Fiscal Responsibility and Budget Management (Amendment) Act, 2009. (2) It shall come into force on such date as State Government may by Notification in the official Gazette, appoint in this behalf. 2. Amendment Of Section 6 :- For sub-section (2) of section 6 of the Principal Act, the following shall be substituted, namely :- "(2) Reduce fiscal deficit to 3 per cent of the estimated Gross State Domestic Product by 2009-10" 3. Insertion Of New Sub-Section :- In section 7 of the Principal Act after sub-section (2), a new subsection (3) shall be inserted, namely :- "(3) The State Government shall prepare and bring out a Statement showing assets of the Government and lay the same in the Legislative Assembly along with other budget documents." 4. Amendment Of Section 10 :- Clause (c) of sub-section (2) of Section 10 of the Principal Act shall be amended as follows : "(c) the form of the Statements in which the State Government shall disclose information required to be disclosed under Sub- Section (2) and (3) of Section 7."