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TAMIL NADU FISCAL RESPONSIBILITY (SECOND AMENDMENT) ACT, 2010
T.N. ACT NO.43/2010
TAMIL NADU FISCAL RESPONSIBILITY (SECOND AMENDMENT) ACT, 2010
(Received the Assent of the Governor of Tamil Nadu on November 27, 2010 – Published in Tamil Nadu Government Gazette, Extraordinary, Part IV, Section 2, Iss. No.363, pages 241, dated November 29, 2010) – Statement of Objects and Reasons : Refer T.N.Bill No.40/2010 – 2010 (2) CTAR page 1.161.
An Act further to amend the Tamil Nadu Fiscal Responsibility Act, 2003.
Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Sixty-first Year of the Republic of India as follows:—
1. Short title and commencement.— (1) This Act may be called the Tamil Nadu Fiscal Responsibility (Second Amendment) Act, 2010.
(2) It shall come into force on such date as the State Government may, by Notification, appoint.
2. Amendment of Section 4.— In sub-section (2) of Section 4 of the
Tamil Nadu Fiscal Responsibility Act, 2003 (Tamil Nadu Act 16 of 2003),—
Tamil Nadu Fiscal Responsibility Act, 2003 (Tamil Nadu Act 16 of 2003),—
(1) in Clause (a), for the expression "to a level below five per cent by 31st March 2008, eliminate revenue deficit by 2010-2011", the expression "beginning from financial year 2002-2003 to a level not exceeding five per cent by 31st March 2011, eliminate revenue deficit by 2011-2012" shall be substituted;
(2) in Clause (b), for the expression "31st March 2011”, the expression "31st March 2012" shall be substituted.
