SC: Hard to Believe Married Woman Was Lured Into Sex by False Marriage Promise; Case Quashed  ||  SC: Properties Acquired by Karta are Presumed to be Joint Hindu Family Assets unless Proven Otherwise  ||  SC: Trial Courts Must Record that Free Legal Aid was Offered to Accused Before Witness Examination  ||  SC: State Government Employees Cannot Claim Dearness Allowance Twice a Year Unless Rules Allow  ||  P&H High Court: Anticipatory Bail on Settlement Can be Revoked if Compromise is Broken  ||  Delhi High Court: Consenting Adults can Choose Life Partners Without Societal or Parental Approval  ||  Cal HC: Excessive Palm Sweating Alone Cannot Render Candidate Medically Unfit for CAPF Appointment  ||  Del HC: Mother's Right to Education and Personal Growth Cannot be Restricted Due To Custody Disputes  ||  SC: Under RTE Act, States Cannot Justify Low Teacher Pay by Citing Centre’s Failure to Release Funds  ||  Supreme Court: While a Child’s Welfare is Paramount, It is Not the Sole Factor in Custody Disputes    

Fifteenth Finance Commission invites suggestions/views from general public, institutions for higher inclusive growth- (Press Information Bureau) (22 Feb 2018)

MANU/PIBU/0320/2018

Civil

The Fifteenth Finance Commission has invited suggestions/views on issues related to the terms of reference from the members of the general public, institutions and organizations.The Commission shall review the current status of the finance, deficit, debt levels, cash balances and fiscal discipline efforts of the Union and the States, and recommend a fiscal consolidation roadmap for sound fiscal management. The Commission shall take into account the responsibility of the Central Government and State Governments to adhere to appropriate levels of general and consolidated government debt and deficit levels, while fostering higher inclusive growth in the country, guided by the principles of equity, efficiency and transparency. The Commission may also examine whether revenue deficit grants be provided at all.

Some of the key issues for consideration by the commission are as under:

The impact on the fiscal situation of the Union Government of substantially enhanced tax devolution to States following recommendations of the 14th Finance Commission, coupled with the continuing imperative of the national development programme including New India-2022;

The impact of the GST, including payment of compensation for possible loss of revenues for 5 years, and abolition of a number of cesses, earmarking thereof for compensation and other structural reforms programme, on the finances of Centre and States.

Efforts made by the States in expansion and deepening of tax net under GST;

Efforts and Progress made in moving towards replacement rate of population growth

Progress made in increasing tax/non-tax revenues, promoting savings by adoption of Direct Benefit Transfers and Public Finance Management System, promoting digital economy and removing layers between the government and the beneficiaries;

Progress made in sanitation, solid waste management and bringing in behavioural change to end open defecation.

The Fifteenth Finance Commission as constituted in pursuance of clause (1) of Article 280 of the Constitution, w.e.f. 27th November, 2017 shall make its report available by 30th October, 2019, covering a period of five years commencing 1st April, 2020. The Commission shall use the population data of 2011 while making its recommendations.

All interested organizations and individuals may send their suggestions/views by 30th June 2018 by Post, through e-mail or through website.

The detailed Terms of Reference of the Commission has been issued vide notification Number S.O.3755(E) dated 27th November, 2017.

Tags : GENERAL PUBLIC   INSTITUTIONS   SUGGESTION   INCLUSIVE GROWTH  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved