ANNEX REFERRED TO ANSWER IN PART (a) to (d) OF THE RAJYA SABHA UNSTARRED QUESTION NO. 2626 BY MS MABEL REBELLO AND DR T. SUBBARAMI REDDY TO BE ANSWERED ON 28.7.2009 REGARDING RELAXATION ON FISCAL DEFICIT CEILING

Sl. No.	State	Request made by the State regarding relaxation in fiscal deficit ceiling during the pre-Budget consultations with the Union Finance Minister
1	Himachal Pradesh	Fiscal Responsibility and Budget Management (FRBM) target of 3.5% fiscal deficit is unrealistic due to the impact of 6^th Central Pay Commission recommendations and this is hampering the investment in Power, Agriculture sectors etc. FRBM Act needs to be amended accordingly.
2	Rajasthan	Additional market borrowings required to implement flag-ship programmes. Larger borrowing limits for the States to be considered. Similarly limit for fiscal deficit should also be increased.
3	West Bengal	The entire structure of FRBM Act to be reviewed by an Expert Group.
4	Bihar	FRBM targets should not be made operational for this year. Fiscal deficit target to be allowed further relaxation and kept at 5% GSDP.
5	Andhra Pradesh	Higher fiscal deficit target for 2009-10 would help to go for Capital Expenditure to give additional stimulus to the economy
6	Gujarat	FRBM Act targets cannot be achieved,. Therefore policy statement in this regard should be made.
7	Jammu & Kashmir	It is not possible to comply with the parameters laid down in the FRBM Act. Expert Group needs to be appointed for a review there of. Fiscal deficit to be borne by the Centre fully.
8	Karnataka	FRBM Act needs to be revised to facilitate increase borrowings by States.
9	Kerala	FRBM policy needs review with the States given necessary freedom.
10	Madhya Pradesh	FRBM – Loans GSDP of 3.5% be increased to 5%.
11	Punjab	FRBM Act needs to be reviewed on an annual basis
12	Uttar Pradesh	FRBM Act is not favourable to States and needs review.
13	Manipur	Increase in FRBM limits proposed.