MAHARASHTRA FISCAL RESPONSIBILITY AND BUDGETARY MANAGEMENT (SECOND AMENDMENT) RULES, 2020

PREAMBLE

In exercise of the powers conferred by section 7 of the Maharashtra Fiscal Responsibility and Budgetary Management Act, 2005 (Mah. XVI of 2005) and of all other powers enabling it in that behalf, the Government of Maharashtra hereby makes the following rules further to amend the Maharashtra Fiscal Responsibility and Budgetary Management Rules, 2006, as follows, namely:

Rule - 1.

These rules may be called the Maharashtra Fiscal Responsibility and Budgetary Management (Second Amendment) Rules, 2020.

Rule - 2.

In rule 3 of the Maharashtra Fiscal Responsibility and Budgetary Management Rules, 2006,

(i)       in clause (a), in the proviso, for the word and figures " 2017-18 and 2018-2019" the word and figures ", 2019-20 and 2020-21" shall be substituted;

(ii)      in clause (b), the following proviso shall be added, namely:--

"Provided that, the fiscal deficit for the year 2020-21 shall not exceed 4% of the GSDP."