Assam Fiscal Responsibility and Budget Management Act,2005 (PDF)
The Assam Fiscal Responsibility and Budget Management (Amendment) Act, 2005
Assam Act No. 42 of 2005
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(Received the assent of the Governor on 7th September, 2005).
An Act further to amend the Assam Fiscal Responsibility and Budget Management.
Preamble. - Whereas it is expedient further to amend the Assam Fiscal Responsibility and Budget Management Act, 2005 [Assam Act 27 of 2005] hereinafter referred to as the principal Act, the manner hereinafter appearing;
It is hereby enacted in the Fifty-sixth Year of the Republic of India as follows:-
- Short title, extent and commencement.- (1) This Act may be called the Assam Fiscal Responsibility and Budget Management (Amendment) Act, 2005.
(2) It shall have the like extent as the principal Act.
(3) It shall come into force at once.
- Amendment of section 4.- In the principal Act, in section 4, in sub-section (3),-(i) in clause (i), for the existing provision, the following shall be substituted, namely:-
"(i) eliminate revenue deficit within four financial years beginning on the first day of April, 2005 and ending on the 31st day of March, 2009;"
(ii) in clause (v), for the existing provision, the following shall be substituted, namely:-
"(v) reduce fiscal deficit to 3 % of the estimated Gross State Domestic Product within a period of four financial years beginning in the 1st day of April, 2005 and ending on 31st March, 2009;"
- Insertion of new section 12A.- In the principal Act, after section 12, the following new section 12A shall be inserted, namely:-
"12A. Bar of jurisdiction of Civil Court. - No civil court shall have jurisdiction to question the legality of any action taken by, or any decision of the State Government, under this Act".
