KARNATAKA LOCAL FUND AUTHORITIES FISCAL RESPONSIBILITY ACT, 2003

An Act to provide for the responsibility of Local Fund Authorities to ensure best practice of financial management of local funds and to enhance the scope for improving social and physical infrastructure and human development by achieving sufficient revenue surplus, ensuring prudent management of public fiscal operations of the Local Funds and use of a medium term fiscal frame work, and for matters connected therewith or incidental thereto.

Act number

Act 41 of 2003

Year

2003

Enacted on

05-09-2003

In force from

06-09-2003

Jurisdiction

Karnataka State Act

Subjects

Public Finance

Read the full text of KARNATAKA LOCAL FUND AUTHORITIES FISCAL RESPONSIBILITY ACT, 2003 section by section on LawLens.

Official source: India Code