Report of the ThirteenthFinance Commission (2010-2015) :A Summary*
Introduction
Appointment of the Thirteenth Finance Commission
Finance commission is appointment
by the President of India under article 280
of the Constitution of India. The first such
commission was constituted on November
19, 1951. So far, twelve finance commissions
have, through their recommendations, given
a resolute shape to fiscal federalism in our
country. The present finance commission,
the thirteenth one, was appointed by the
President of India on 13th November, 2007
under the chairmanship of Dr. Vijay Kelkar.
Dr. Indira Rajaraman, Professor Emeritus,
National Institute of Public Finance &
Policy (NIPFP), Dr. Abusaleh Shariff, Chief
Economist, National Council of Applied
Economic Research (NCAER), and Professor
Atul Sarma, former Vice-Chancellor, Rajiv
Gandhi University (formerly Arunachal
University) were appointed as full time
Members of the Commission. Shri B.K.
Chaturvedi, Member, Planning Commission
was appointed as a part-time Member. Shri
Sumit Bose was appointed as Secretary to
the Commission. Subsequently, the
President appointed Dr. Sanjiv Misra,
former Secretary (Expenditure), Ministry of
Finance as Member of the Commission in
place of Dr. Abusaleh Shariff, who was
unable to join.
The Commission was initially required
to submit its report by 31st October 2009
covering the five-year period between 1st
April 2010 and 31st March 2015. The conduct
of elections to the Fifteenth Lok Sabha and
certain State Legislative Assemblies in April-
May 2009 warranted a postponement of
visits by the Commission to some states. The conduct of elections also led to the delay in
the presentation of the regular Budget of
the Union as well as of some State
Governments for the year 2009-10.
Consequently, information from the Centre
and some of the states on their fiscal position
and projections for 2010-15 could not become
available to the Commission till August 2009.
In view of the above developments, the
Commission was granted an extension by the
President till 31st January 2010 with the
condition that its report be submitted by 31st
December 2009.
Terms of Reference (ToR)
The Terms of Reference (ToR) of the
Commission included the following:
4. The Commission shall make
recommendations as to the following
matters, namely :
i) the distribution between the Union and
the States of the net proceeds of taxes
which are to be, or may be, divided
between them under Chapter I Part XII
of the Constitution and the allocation
between the States of the respective
shares of such proceeds;
ii) the principles which should govern the
grants-in-aid of the revenues of the
States out of the Consolidated Fund of
India and the sums to be paid to the
States which are in need of assistance
by way of grants-in-aid of their revenues
under article 275 of the Constitution for
purposes other than those specified in
the provisos to clause (1) of that article;
and
iii) the measures needed to augment the
Consolidated Fund of a State to supplement the resources of the
Panchayats and Municipalities in the
State on the basis of the
recommendations made by the Finance
Commission of the State.
5. The Commission shall review the state
of the finances of the Union and the States,
keeping in view, in particular, the operation
of the States’ Debt Consolidation and Relief
Facility 2005-2010 introduced by the Central
Government on the basis of the
recommendations of the Twelfth Finance
Commission, and suggest measures for
maintaining a stable and sustainable fiscal
environment consistent with equitable
growth.
6. In making its recommendations, the
Commission shall have regard, among other
considerations, to –
i) the resources of the Central Government,
for five years commencing on 1st April
2010, on the basis of levels of taxation
and non-tax revenues likely to be
reached at the end of 2008-09;
ii) the demands on the resources of the
Central Government, in particular, on
account of the projected Gross
Budgetary Support to the Central and
State Plan, expenditure on civil
administration, defence, internal and
border security, debt-servicing and
other committed expenditure and
liabilities;
iii) the resources of the State
Governments, for the five years
commencing on 1st April 2010, on the
basis of levels of taxation and non-tax
revenues likely to be reached at the end
of 2008-09;
iv) the objective of not only balancing the
receipts and expenditure on revenue
account of all the States and the Union,
but also generating surpluses for capital
investment;
v) the taxation efforts of the Central
Government and each State
Government and the potential for
additional resource mobilisation to
improve the tax-Gross Domestic
Product ratio in the case of the Union
and tax-Gross State Domestic Product
ratio in the case of the States;
vi) the impact of the proposed
implementation of Goods and Services
Tax with effect from 1st April 2010,
including its impact on the country’s
foreign trade;
vii) the need to improve the quality of
public expenditure to obtain better
outputs and outcomes;
viii) the need to manage ecology, environment
and climate change consistent with
sustainable development;
ix) the expenditure on the non-salary
component of maintenance and
upkeep of capital assets and the nonwage
related maintenance expenditure
on plan schemes to be completed by
31st March 2010 and the norms on the
basis of which specific amounts are
recommended for the maintenance of
the capital assets and the manner of
monitoring such expenditure;
x) the need for ensuring the commercial
viability of irrigation projects, power
projects, departmental undertakings
and public sector enterprises through various means, including levy of user
charges and adoption of measures to
promote efficiency.
7. In making its recommendations on
various matters, the Commission shall take
the base of population figures as of 1971,
in all such cases where population is a factor
for determination of devolution of taxes and
duties and grants-in-aid.
8. The Commission may review the
present arrangements as regards financing
of Disaster Management with reference to
the National Calamity Contingency Fund
and the Calamity Relief Fund and the funds
envisaged in the Disaster Management Act,
2005 (53 of 2005), and make appropriate
recommendations thereon.
9. The Commission shall indicate the
basis on which it has arrived at its findings
and make available the estimates of receipts
and expenditure of the Union and each of
the States.
The following additional item was
added to the terms of reference of the
Commission vide President’s Order
published under S.O. No. 2107 dated 25th
August 2008.
8.A. Having regard to the need to bring the
liabilities of the Central Government on
account of oil, food and fertilizer bonds into
the fiscal accounting, and the impact of
various other obligations of the Central
Government on the deficit targets, the
Commission may review the roadmap for
fiscal adjustment and suggest a suitably
revised roadmap with a view to maintaining
the gains of fiscal consolidation through
2010 to 2015.
Summary of Recommendations
Finances of Union and States
1. The Ministry of Finance (MoF) should
ensure that the finance accounts fully reflect
the collections under cesses and surcharges
as per the relevant heads, so that there are
no inconsistencies between the amounts
released to states in any year and the
respective percentage shares in net central
taxes recommended by the Finance
Commission for that year.
2. The states need to address the problem
of losses in the power sector in a timebound
manner.
3. Initiatives should be taken to reduce
the number of Centrally Sponsored Schemes
(CSS) and to restore the predominance of
formula-based plan transfers.
4. A calibrated exit strategy from the
expansionary fiscal stance of 2008-09 and
2009-10 should be the main agenda of the
Centre.
Goods and Services Tax (GST)
5. Both the Centre and the states should
conclude a ‘Grand Bargain’ to implement the
Model GST. The Grand Bargain comprises
six elements:
i) The design of the Model GST is
suggested.
ii) The operational modalities.
iii) The proposed agreement between the
Centre and states, with contingencies
for Changes.
iv) The disincentives for non-compliance.
v) The implementation schedule.
vi) The procedure for claiming compensation.
6. Any GST model adopted must be
consistent with all the elements of the
Grand Bargain. To incentivise
implementation of the Grand Bargain, this
Commission recommends sanction of a
grant of Rs. 50,000 crore. The grant would
be used to meet the compensation claims
of State Governments for revenue losses on
account of implementation of GST between
2010-11 and 2014-15, consistent with the
Grand Bargain. Unspent balances in this
pool would be distributed amongst all the
states, as per the devolution formula, on 1st
January 2015.
7. The Empowered Committee of State
Finance Ministers (EC) should be
transformed into a statutory council. The
compensation should be disbursed in
quarterly instalments on the basis of the
recommendations by a three-member
Compensation Committee comprising of
the Secretary, Department of Revenue,
Government of India; Secretary to the EC
and chaired by an eminent person with
experience in public finance.
8. In the unlikely event that a consensus
with regard to implementing all the
elements of the Grand Bargain cannot be
achieved and the GST mechanism finally
adopted is different from the Model GST
suggested by us, this Commission
recommends that this amount of Rs. 50,000
crore shall not be disbursed.
9. The states should take steps to reduce
the transit time of cargo vehicles crossing
their borders by combining check posts with
adjoining states and adopting user-friendly
options like electronically issued passes for
transit traffic.
Union Finances
10. The policy regarding use of proceeds
from disinvestment needs to be liberalised
to also include capital expenditure on
critical infrastructure and the environment.
11. Records of landholdings of Public Sector
Undertakings (PSUs) need to be properly
maintained to ensure that this scarce resource
is put to productive use, or made available for
other public projects, or else, sold.
State Finances
12. The practice of diverting plan
assistance to meet non-plan needs of special
category states should be discontinued.
13. With reference to public sector
undertakings:
i) All states should endeavour to ensure
clearance of the accounts of all their
PSUs.
ii) The states should use the flexibility
provided by the Comptroller and
Auditor General (C&AG) to clear the
backlog of PSU accounts.
iii) All states need to draw up a roadmap
for closure of non-working PSUs by
March 2011. Divestment and
privatisation of PSUs should be
considered and actively pursued.
iv) The Ministry of Corporate Affairs
should closely monitor the compliance
of state and central PSUs with their
statutory obligations.
v) A task force may be constituted to
design a suitable strategy for
disinvestment/ privatisation and
oversee the process. A Standing Committee on restructuring may be
constituted under the chairmanship of
the Chief Secretary to operationalise
the recommendations of the task force.
An independent technical secretariat
may be set up to advise the finance
departments in states on restructuring/
disinvestment proposals.
14. With reference to the power sector:
i) Reduction of Transmission and
Distribution (T&D) losses should be
attempted through metering, feeder
separation, introduction of High Voltage
Distribution Systems (HVDS), metering
of distribution transformers and strict
anti-theft measures. Distribution
franchising and Electricity Services
Company (ESCO)-based structures
should be considered for efficiency
improvement.
ii) Unbundling needs to be carried out on
priority basis and open access to
transmission strengthened. Governance
should be improved through State Load
Dispatch Centres (SLDCs) and this
function should eventually be made
autonomous.
iii) Proper systems should be put in place
to avoid delays in completion of hydro
projects.
iv) Instead of putting up thermal power
plants in locations remote from
sources of coal, states should consider
joint ventures (JVs) in or near the coalrich
states.
v) Case 1 bid process should be
extensively used to avoid vulnerability
to high-cost purchases during peak
demand periods.
vi) Regulatory institutions should be
strengthened through capacity building,
consumer education and tariff reforms
like Multi Year Tariff (MYT). Best
practices of corporate governance should
be introduced in power utilities.
15. Migration to the New Pension Scheme
needs to be completed at the earliest.
16. States with large cash balances should
make efforts towards utilising these before
resorting to fresh borrowings.
17. With reference to accounting reforms:
i) The Government of India (GoI) should
ensure uniformity in the budgetary
classification code across all states. The
list of appendices to the finance
accounts of states also needs to be
standardised.
ii) Details of contra-entries as well as the
summary of transactions between the
public account and the consolidated
fund should be provided as a separate
annex to the finance accounts of the
states.
iii) Public expenditure through creation of
funds outside the consolidated fund of
the states needs to be discouraged.
Expenditure through such funds and
from civil deposits should be brought
under the audit jurisdiction of the C&AG.
iv) The following statements need to be
provided with the finance accounts of
states:
a. Comprehensive data on all
subsidies.
b. Consolidated information on the
number of employees at each level,
along with the commitment on salary. This statement should also
include information on employees
and their salary where such
expenditure is shown as grants or
booked under other expenditure.
c. Details of maintenance expenditure.
Sharing of Union Tax Revenues
18. The share of states in net proceeds of
shareable central taxes shall be 32 per cent
in each of the financial years from 2010-11
to 2014-15. Under the Additional Duties of
Excise (Goods of Special Importance) Act,
1957, all goods were exempted from
payment of duty from 1st March 2006.
Following this, the Centre had adjusted the
basic duties of excise on sugar and tobacco
products. In view of these developments,
the states’ share in the net proceeds of
shareable central taxes shall remain
unchanged at 32 per cent, even in the event
of states levying sales tax (or Value Added
Tax (VAT)) on these commodities.
19. In the event of notification of the 88th
Amendment to the Constitution and
enactment of any legislation following such
notification, it should be ensured that the
revenue accruing to a state under the
legislation should not be less than the share
that would accrue to it, had the entire
service tax been part of the shareable pool
of central taxes.
20. The Central Government should review
the levy of cesses and surcharges with a
view to reducing their share in its gross tax
revenue.
21. The indicative ceiling on overall
transfers to states on the revenue account may be set at 39.5 per cent of gross revenue
receipts of the Centre.
22. The share of each state in the net
proceeds of all shareable central taxes in
each of the financial years from 2010-11
to 2014-15 shall be as specified in Table 1.1.
|
States |
Share of all
Shareable Taxes
excluding Service
Tax (per cent) |
Share of
Service Tax
(per cent) |
1 |
2 |
3 |
Andhra Pradesh |
6.937 |
7.047 |
Arunachal Pradesh |
0.328 |
0.332 |
Assam |
3.628 |
3.685 |
Bihar |
10.917 |
11.089 |
Chhattisgarh |
2.470 |
2.509 |
Goa |
0.266 |
0.270 |
Gujarat |
3.041 |
3.089 |
Haryana |
1.048 |
1.064 |
Himachal Pradesh |
0.781 |
0.793 |
Jammu & Kashmir |
1.551 |
nil |
Jharkhand |
2.802 |
2.846 |
Karnataka |
4.328 |
4.397 |
Kerala |
2.341 |
2.378 |
Madhya Pradesh |
7.120 |
7.232 |
Maharashtra |
5.199 |
5.281 |
Manipur |
0.451 |
0.458 |
Meghalaya |
0.408 |
0.415 |
Mizoram |
0.269 |
0.273 |
Nagaland |
0.314 |
0.318 |
Orissa |
4.779 |
4.855 |
Punjab |
1.389 |
1.411 |
Rajasthan |
5.853 |
5.945 |
Sikkim |
0.239 |
0.243 |
Tamil Nadu |
4.969 |
5.047 |
Tripura |
0.511 |
0.519 |
Uttar Pradesh |
19.677 |
19.987 |
Uttarakhand |
1.120 |
1.138 |
West Bengal |
7.264 |
7.379 |
All States |
100.000 |
100.000 |
Revised Roadmap for Fiscal Consolidation
Central Government
23. The revenue deficit of the Centre needs
to be progressively reduced and eliminated,
followed by emergence of a revenue surplus
by 2014-15.
24. A target of 68 per cent of GDP for the
combined debt of the Centre and states
should be achieved by 2014-15. The fiscal
consolidation path embodies steady
reduction in the augmented debt stock
of the Centre to 45 per cent of GDP by
2014-15, and of the states to less than 25
per cent of GDP by 2014-15.
25. The Medium Term Fiscal Plan (MTFP)
should be reformed and made a statement
of commitment rather than a statement of
intent. Tighter integration is required
between the multi-year framework provided
by MTFP and the annual budget exercise.
26. The following disclosures should be
made along with the annual Central Budget/
MTFP:
i) Detailed breakup of grants to states
under the overall category of non-plan
and plan grants.
ii) Statement on tax expenditure to be
systematised and the methodology to
be made explicit.
iii) Compliance costs of major tax
proposals to be reported.
iv) Revenue Consequences of Capital
Expenditure (RCCE) to be projected in
MTFP.
v) Fiscal impact of major policy changes
to be incorporated in MTFP.
vi) Public Private Partnership (PPP)
liabilities to be reported along with
MTFP.
vii) MTFP to make explicit the values of
parameters underlying projections for
receipts and expenditure and the band
within which they can vary while
remaining consistent with targets.
27. Transfer of disinvestment receipts to
the public account to be discontinued and
all disinvestment receipts be maintained in
the consolidated fund.
28. GoI should list all public sector
enterprises that yield a lower rate of return
on assets than a norm to be decided by an
expert committee.
29. The FRBM Act needs to specify the
nature of shocks that would require a
relaxation of FRBM targets.
30. In case of macroeconomic shocks,
instead of relaxing the states’ borrowing
limits and letting them borrow more, the
Centre should borrow and devolve the
resources using the Finance Commission
tax devolution formula for inter se
distribution between states
31. Structural shocks such as arrears arising
out of Pay Commission awards should be
avoided by, in the case of arrears, making
the pay award commence from the date on
which it is accepted.
32. An independent review mechanism
should be set-up by the Centre to evaluate
its fiscal reform process. The independent
review mechanism should evolve into a
fiscal council with legislative backing over
time.
State Governments
33. Given the exceptional circumstances of
2008-09 and 2009-10, the fiscal
consolidation process of the states was
disrupted. It is expected that states would
be able to get back to their fiscal correction
path by 2011-12, allowing for a year of
adjustment in 2010-11.
i) States that incurred zero revenue
deficit or achieved revenue surplus in
2007-08 should eliminate revenue
deficit by 2011-12 and maintain
revenue balance or attain a surplus
thereafter. Other states should
eliminate revenue deficit by 2014-15.
ii) The General Category States that attained
a zero revenue deficit or a revenue
surplus in 2007-08 should achieve a fiscal
deficit of 3 per cent of Gross State
Domestic Product (GSDP) by 2011-12 and
maintain such thereafter. Other general
category states need to achieve 3 per cent
fiscal deficit by 2013-14.
iii) All special category states with base
fiscal deficit of less than 3 per cent of
GSDP in 2007-08 could incur a fiscal
deficit of 3 per cent in 2011-12 and
maintain it thereafter. Manipur,
Nagaland, Sikkim and Uttarakhand to
reduce their fiscal deficit to 3 per cent
of GSDP by 2013-14.
iv) Jammu & Kashmir and Mizoram should
limit their fiscal deficit to 3 per cent of
GSDP by 2014-15.
34. States should amend/enact FRBM Acts
to build in the fiscal reform path worked
out. State-specific grants recommended for
a state should be released upon
compliance.
35. Independent review/monitoring
mechanism under the FRBM Acts should be
set up by states.
36. Borrowing limits for states to be worked
out by MoF using the fiscal reform path,
thus acting as an enforcement mechanism
for fiscal correction by states.
37. Loans to states from National Small
Savings Fund (NSSF) contracted till 2006-07
and outstanding at the end of 2009-10 to be
reset at 9 per cent rate of interest, subject
to conditions prescribed.
38. National Small Savings Scheme to be
reformed into a market-aligned scheme.
State Governments are also required to
undertake relevant reforms at their level.
39. Loans from GoI to states and
administered by ministries/departments
other than MoF, outstanding as at the end
of 2009-10, to be written off, subject to
conditions prescribed.
40. A window for borrowing from the
Central Government needs to be available
for fiscally weak states that are unable to
raise loans from the market.
41. For states that have not availed the
benefit of consolidation under the Debt
Consolidation and Relief Facility (DCRF), the
facility, limited to consolidation and
interest rate reduction, should be extended,
subject to enactment of the FRBM Act.
42. The benefit of interest relief on NSSF
and the write-off should be made available
to states only if they bring about the
necessary amendments/enactments of
FRBM.
Local Bodies
43. Article 280 (3) (bb) & (c) of the
Constitution should be amended such that
the words ‘on the basis of the
recommendations of the Finance
Commission of the State’ are changed to ‘after taking into consideration the
recommendations of the Finance
Commission of the State’.
44. Article 243(I) of the Constitution
should be amended to include the phrase ‘or earlier’ after the words ‘every fifth year’.
45. The quantum of local body grants
should be provided as per Table 10.4 of the
Report. The general basic grant as well as
the special areas basic grant should be
allocated amongst states as specified. The
state-wise eligibility for these grants is
placed in annexes 10.15a and 10.15c of the
Report.
46. State Governments will be eligible for
the general performance grant and the
special areas performance grant only if they
comply with the prescribed stipulations.
These grants will be disbursed in the
manner specified. The total amount of
general basic and performance grant of Rs.
86,161.4 crore will be distributed in the ratio
of 73.177 per cent and 26.823 per cent
between Panchayati Raj Institutions (PRI)
and Urban Local Board (ULB), respectively,
besides an additional grant of Rs.1,357 crore
during 2010-11 to 2014-15. The state-wise
eligibility for these grants is placed in
annexes 10.15b and 10.15d in the Report.
47. The states should appropriately allocate
a portion of their share of the general basic
grant and general performance grant, to the
special areas in proportion to the population of these areas. This allocation will be in
addition to the special area basic grant and
special area performance grant
recommended by us.
48. State Governments should appropriately
strengthen their local fund audit
departments through capacity building as
well as personnel augmentation.
49. The State Governments should
incentivise revenue collection by local
bodies through methods such as mandating
some or all local taxes as obligatory at nonzero
rates of levy, by deducting deemed own
revenue collection from transfer
entitlements of local bodies, or through a
system of matching grants.
50. To buttress the accounting system, the
finance accounts should include a separate
statement indicating head-wise details of
actual expenditures under the same heads
as used in the budget for both Panchayati Raj
Institutions (PRIs) and Urban Local Bodies
(ULBs). We recommend that these changes
be brought into effect from 31st March 2012.
51. The Government of India and the State
Governments should issue executive
instructions so that their respective
departments pay appropriate service
charges to local bodies.
52. Given the increasing income of State
Governments from royalties, they should
share a portion of this income with those
local bodies in whose jurisdiction such
income arises.
53. State Governments should ensure that
the recommendations of State Finance
Commissions (SFCs) are implemented
without delay and that the Action Taken Report (ATR) is promptly placed before the
legislature.
54. SFCs should consider adopting the
template suggested in Annex 10.5 of the
Report as the basis for their reports.
55. Bodies similar to the SFC should be set
up in states which are not covered by Part
IX of the Constitution.
56. Local bodies should consider
implementing the identified best practices.
57. A portion of the grants provided by us
to urban local bodies be used to revamp the
fire services within their jurisdiction.
58. Local Bodies should be associated with
city planning functions wherever other
development authorities are mandated this
function. These authorities should also
share their revenues with local bodies.
59. The development plans for civilian
areas within the cantonment areas
(excluding areas under the active control of
the forces) should be brought before the
district planning committees.
60. State Governments should lay down
guidelines for the constitution of nagar
panchayats.
Disaster Relief
61. The National Calamity Contingency
Fund (NCCF) should be merged into the
National Disaster Response Fund (NDRF)
and the Calamity Relief Fund (CRF) into the
State Disaster Response Funds (SDRFs) of
the respective states. Contribution to the
SDRFs should be shared between the Centre
and states in the ratio of 75:25 for general
category states and 90:10 for special
category states.
62. Balances as on 31st March 2010 under
state CRFs and the NCCF should be transferred
to the respective SDRFs and NDRF.
63. Budgetary provisions for the NDRF
need to be linked to expenditure of the
previous year from the fund. With cesses
being subsumed on introduction of the GST;
alternative sources of financing need to be
identified.
64. The total size of the SDRF has been
worked out as Rs. 33,581 crore, to be shared
in the ratio given above, with an additional
grant of Rs. 525 crore for capacity building.
65. Assistance of Rs. 250 crore to be given
to the National Disaster Response Force to
maintain an inventory of items required for
immediate relief.
66. Provisions relating to the District
Disaster Response Fund (DDRF) in the
Disaster Management (DM) Act may be
reviewed and setting up of these funds left
to the discretion of the individual states.
67. Mitigation and reconstruction activities
should be kept out of the schemes funded
through FC grants and met out of overall
development plan funds of the Centre and
the states.
68. The list of disasters to be covered under
the scheme financed through FC grants
should remain as it exists today. However,
man-made disasters of high-intensity may be
considered for NDRF funding, once norms
have been stipulated and the requisite
additional allocations made to the NDRF.
69. The administrative mechanism for
disaster relief to be as prescribed under the
DM Act, i.e., the National Disaster
Management Authority (NDMA)/National Executive Council (NEC) at the Centre and
the State Disaster Management Agency
(SDMA)/State Executive Council (SEC) at the
state level. Financial matters to be dealt with
by the Ministry of Finance as per the existing
practice.
70. Prescribed accounting norms should be
adhered to for the continuance of central
assistance to the SDRFs.
Grants-in-aid to States
NPRD and Performance Incentive
71. Total non-plan revenue grant of Rs.
51,800 crore is recommended over the
award period for eight states (Table 12.4 of
the Report).
72. A performance grant of Rs. 1,500 crore
is recommended for three special category
states who have graduated from a Non-plan
Revenue Deficit (NPRD) situation.
Elementary Education
73. A grant of Rs. 24,068 crore is
recommended for elementary education
over the award period.
74. The education grant will be an
additionality to the normal expenditure of
the states for elementary education. The
expenditure (plan+ non-plan) under
elementary education, i.e., major head-2202,
sub-major head-01, exclusive of grants
recommended, should grow by at least 8 per
cent annually during 2010-15.
Environment
75. An amount of Rs. 5,000 crore is
recommended as forest grant for the award
period.
76. Grants for the first two years are untied
but priority should be given to the
preparation of working plans. Release of
grants for the last three years is linked to
progress in the number of approved working
plans.
77. Twenty five per cent of the grants in the
last three years are for preservation of forest
wealth. These grants are over and above the
non-plan revenue expenditure on forestry
and wildlife (major head-2406) and shall be
subject to the conditionalities given in Annex
12.3 of the Report. Seventy five per cent of
the grants in the last three years can be used
by states for development purposes.
78. An incentive grant of Rs. 5,000 crore is
recommended for grid-connected renewable
energy based on the states’ achievement in
renewable energy capacity addition from 1st
April 2010 to 31st March 2014. The
performance of states in this regard needs
to be reviewed on the basis of data published
by Government of India (GoI) on capacity
addition by states.
79. An amount of Rs. 5,000 crore is
recommended as water sector management
grant for four years, i.e. 2011-12 to 2014-15
of the award period.
80. Release of water sector grants would be
subject to setting up of a Water Regulatory
Authority and achieving the normatively
assessed state-specific recovery of water
charges.
81. Water sector grants should be an
additionality to the normal maintenance
expenditure to be undertaken by the states
and shall be released and monitored in
accordance with the conditionalities in
Annex 12.8 of the Report.
Improving Outcomes
82. States should be incentivised to enrol
such of their residents who participate in
welfare schemes within the Unique
Identification (UID) programme. A grant of
Rs.2,989 crore is proposed to be given to
State Governments in this regard, as
indicated in Annex 12.9 of the Report.
83. States should be incentivised to reduce
their Infant Mortality Rates (IMR) based
upon their performance beyond 31st
December 2009. A grant of Rs 5,000 crore is
recommended for this purpose.
84. A grant of Rs. 5,000 crore is proposed to
support improvement in a number of facets
in the administration of justice. These
include operation of morning/evening courts,
promotion of Alternate Dispute Resolution
(ADR) mechanisms, enhancing support to
Lok Adalats, as well as legal aid and training.
85. A grant of Rs 20 crore is recommended
for promotion of innovation by setting up a
Centre for Innovation in Public Systems
(CIPS) to identify, document and promote
innovations in public services across states.
The second grant of Rs. 1 crore per district is
for the creation of a District Innovation Fund
(DIF) aimed at increasing the efficiency of
the capital assets already created.
86. To enhance the quality of statistical
systems, the Commission recommends a grant
of Rs. 616 crore for State Governments at the
rate of Rs. 1 crore for every district to fill in
statistical infrastructure gaps in areas not
addressed by the India Statistical Project (ISP).
87. A grant of Rs. 10 crore will be provided
to each general category state and Rs. 5 crore
to each special category state to set up an employees’ and pensioners’ data base. The
Commission also urges GoI to initiate a
parallel effort for preparing a data base for
its own employees and pensioners.
Maintenance of Roads and Bridge
88. An amount of Rs. 19,930 crore has been
recommended as grant for maintenance of
roads and bridges for four years (2011-12 to
2014-15) of our award period.
89. The maintenance grants for roads and
bridges will be an additionality to the
normal maintenance expenditure to be
incurred by the states. Release of this grant
and expenditure will be subject to the
conditionalities indicated in Annex 12.17 of
the Report.
State-specific Needs
90. A total grant of Rs. 27,945 crore is
recommended for state-specific needs.
91. In addition to the stipulations
described elsewhere, state-specific grants
are subject to the following conditionalities:
I. No funds from any of the state-specific
grants may be used for land acquisition
by the states. Wherever land is required
for a project/construction, such land
may be made available by the State
Government.
II. The phasing of the state-specific grants
given in Table 12.6 of the Report is only
indicative; states may communicate
their required phasing to the Central
Government. The grant may be released
in a maximum of two instalments per
year.
III. Accounts shall be maintained and
Utilisation Certificates (UCs)/ Statements of Expenditure (SOEs) provided as per
General Finance Rules (GFR) 2005.
Monitoring
92. The High Level Monitoring Committee
headed by the Chief Secretary to review the
utilisation of grants and to take corrective
measures, set up as per the recommendation
of FC-XII, should continue.
93. The total grants-in-aid recommended
for the states over the award period are
given in Table 1.2.
Table 1.2: Grants-in-Aid to States |
(Rs. crore) |
I. Local Bodies |
|
87,519 |
II. Disaster Relief (including for capacity building) |
|
26,373 |
III. Post-devolution Non-plan
Revenue Deficit |
|
51,800 |
IV. Performance Incentive |
|
1,500 |
V. Elementary Education |
|
24,068 |
VI. Environment |
|
15,000 |
(a) Protection of Forests |
5,000 |
|
(b) Renewable Energy |
5,000 |
|
(c) Water Sector
Management |
5,000 |
|
VII. Improving Outcomes |
|
14,446 |
(a) Reduction in Infant
Mortality Rates |
5,000 |
|
(b) Improvement in
Supply of Justice |
5,000 |
|
(c) lncentive for
Issuing UIDS |
2,989 |
|
(d) District Innovation Fund |
616 |
|
(e) Improvement of Statistical Systems at State and
District Level |
616 |
|
(f) Employee and Pension Data base |
225 |
|
VIII.Maintenance of Roads
and Bridges |
|
19,930 |
IX. State-specific |
|
27,945 |
X. Implementation of model GST |
|
50,000 |
Total |
|
3,18,581 |
Way Forward
In the context of federal finance, the
Commission sought to address several specific
challenges in its recommendations using
several instruments at its disposal. However,
it must be recognised that the change process
is not confined to the time horizon of the
Commission’s recommendations or, even, to
the ambit of these recommendations.
Therefore, it identified areas where
complementary actions need to be taken in
the medium and long term to secure for India
a fiscal framework equipped to meet the
challenges of the future and to enable India
to make the most of its demographic dividend.
This Commission’s deliberations have
been conducted in a fiscal environment
which has been dominated by the proposal
to implement the Goods and Services Tax
(GST). When implemented in the manner
it is proposed, this reform measure will put
India’s indirect tax system at the forefront
of international best practice. It will reduce
the vertical imbalance between the Centre
and the states, foster a common market
across the country and accelerate growth. It
also will reduce distortions by completely
switching over to the destination principle
and make the Indian manufacturing sector
more competitive and boost exports. It will
facilitate investment decisions being made
on purely economic concerns and thus help
lagging regions. It will be a landmark effort
in cooperative fiscal federalism, with all
stakeholders contributing to the national
welfare by accepting its framework. Such a
Model GST will be a cornerstone of the new
architecture of federal finance.
The Commission also urged for a
careful thinking about Constitutional changes that would allow the third tier to
access resources directly from the divisible
pool. The introduction of the GST also needs
to keep the local bodies in mind in the
future since, being a consumption based
and incentive compatible tax, it is well
suited for direct allocation to the third tier.
The Commission also emphasized on
further reforms to enable future policy
initiatives, including those taken by
succeeding Finance Commissions, to be in
consonance with contemporary policy
imperatives. In the context of future
Finance Commissions, updating of award
parameters (such as the parameters for
horizontal devolution and those entering
grant formulae), within the time horizon of
the award period and not just (as is the case
upto the present) when the award
recommendations are made is necessary.
Some of the areas of special importance
include data pertaining to forest cover,
district level data on social and economic
indicators that would enable better
understanding and specification of intrastate
disparities, as well as data on domestic
and cross-border remittances and inter-state
trade. It also underscored on the need for
better data on human development and
Millennium Development Goals (MDG). To
introduce the governance dimension, it
would be necessary to consider dynamic
parameters such as those related to
indicators of MDG progress. Use of such
parameters would incentivise states to think
about ways in which to improve governance
and outcome based service delivery.
An issue that requires most urgent
attention in order to eliminate time lags is
the availability of data for compiling of GSDP
and to bring to a close the cumbersome process of generating comparable GSDP data.
The Commission is of the view, that all
agencies concerned, whether at the central,
state or district level collectively agree to a
blueprint and methodology for delivering
comparable GSDP data on a regular and
timely basis. It is equally important that the
Central Statistical Organization (CSO) assume
greater responsibility for producing GSDP at
market prices, and for generating estimates
of income accruing to states inclusive of net
inward remittances.
The Commission also have made a
beginning in introducing an environmental
dimension into inter governmental fiscal
arrangements. Moreover, it is envisaged that
this dimension will grow in importance in
the future as environmental sustainability
becomes one of the centre pieces of
development policy formulation and the role
of incentives in securing such sustainability
can be expected to commensurately increase
over time, especially those that directly affect
the poor and vulnerable in their daily lives
like soil quality, water, sanitation, pollution
and bio-diversity.
The Commission also recommended
several measures to enhance institutional
deepening, such as the creation of a council
of finance ministers, a fiscal council, a local
body ombudsman, etc. These are part of the
overall effort that needs to be made to
improve the quality of public institutions
to deliver a framework that is suited to the
demands of India, emerging as an important
contributor to the growth and stability of
the global economy.
States today are, collectively, at the
cutting edge of best practices in maintaining
prudent and pro-development fiscal policies and for each state taken individually, there
is much to learn in terms of best practice.
Important areas where such best practices
can be emulated and implemented include
timely and accurate reporting of public
sector accounts, engagement with legislative
oversight bodies such as Public Accounts
Committees, initiatives to independently review and monitor compliance with Fiscal
Responsibility Legislation (FRL), effective
design of medium term fiscal frameworks
and significant progress in the fiscal and
operational empowerment of local bodies.
Improving quality of public expenditure,
which is important for all states, would
require independent evaluation of major
schemes and projects on a regular basis.
At the central level, there is a need to
focus more closely on the primary function,
which is to deliver and implement a prudent
fiscal policy in consonance with the needs
of overall development policy making.
In the context of modernization, a
comprehensive overhaul of the institutional
arrangements for fiscal policy design and
formulation is a vital with a need to calibrate
and implement an increasingly sophisticated
roadmap for future fiscal consolidation. This
requires considerably enhanced policy
formulation and analysis capabilities and a
more horizontal and integrated approach to
the task than has historically been the case.
The Commission concluded that it is a
matter of great potential concern that
increases in disparities in growth should not
lead to demonstrable differences in access
to opportunities and public goods. In this
matter institutions charged with designing
the overall development policy framework
of the country particularly, the Planning Commission, should reflect on and address
these issues. Fiscal interventions to correct
against real and perceived disparities
generated by the growth process can only
address the symptoms and alleviate the
consequences of not securing inclusive growth in all its multiple dimensions.
Hence, it reiterated the importance of
securing growth that is inclusive across all
the multifarious dimensions that are
pertinent in a large, vibrant and variegated
country like India.
Explanatory Memorandum as
to the Action Taken on the
Recommendations Made by the
Thirteenth Finance Commission1
1. The Thirteenth Finance Commission
(hereafter referred to as the Commission) was
constituted by the President on November 13,
2007 to give recommendations on specified
aspects of Centre State fiscal relations during
2010-15. The Commission submitted its
report to the President on December 30, 2009
covering all aspects of its mandate.
2. The report of the Commission (hereafter
referred to as the Report) covering the five year
period commencing from April 1, 2010,
together with this Explanatory Memorandum
on the action taken on the recommendations
of the Commission is being laid on the Table
of the House, in pursuance of Article 281 of
the Constitution. Summary of the main
recommendations of the Commission relating
to the sharing of net proceeds of Union taxes
between Centre and States, grants-in-aid of
revenue of States under Article 275, Goods and
Services Tax (GST), financing of relief
expenditure and roadmap for fiscal
consolidation are contained in Chapter 1 of
the Report of the Commission.
3. The Government has carefully
examined the main recommendations of
the Commission. The action to be taken on
these recommendations is detailed below.
Sharing of Union Taxes
4. The Commission has recommended
that for its award period, the share of States
in the net proceeds of Union taxes may be fixed at 32 per cent. The Commission has
also recommended on the inter-se
distribution of the States’ share amongst the
States. The details of the formula for inter -
se distribution and the corresponding share
of each State recommended by the
Commission are indicated in Chapter 8 of
the Report. It has also recommended that
the total transfers to the States on the
revenue account be subjected to an
indicative ceiling of 39.5 per cent of the
gross tax revenues of the Centre.
The Government has accepted the above
recommendations of the Commission.
Grants -in-Aid of Revenues of
States under Article 275 of the
Constitution
5. The Commission has recommended
grants-in-aid of revenues of States for non
plan revenue deficit, elementary education,
environment related issues, improving
outcomes, maintenance of roads and
bridges, local bodies, disaster relief, GST
implementation and state specific grants
under Article 275 of the Constitution.
Non Plan Revenue Deficit Grant
6. The Commission has assessed the
revenues and expenditure of the States for the
period 2010-15 and has projected the deficit
for each State after taking into account the
amount of share in Central taxes for that State.
The Commission has recommended a grant
of Rs. 51,800 crore to meet this deficit for eight
States. The amount of grant recommended for
each state year-wise is indicated in Chapter
12 of the Report. The Commission has also
recommended a performance incentive grant
of Rs. 1,500 crore for three special category States of Assam, Sikkim and Uttarakhand that
have graduated out of Non Plan Revenue
Deficit. The details of this grant are indicated
in Chapter 12 of the Report.
The Government has accepted this
recommendation.
Grant for Elementary Education
7. The Commission has assessed the
requirement of providing elementary
education for each State based on the Sarva
Shiksha Abhiyan norms and recommended
to provide a grant of Rs. 24,068 crore
equivalent to 15 per cent of the assessed
requirement. The year-wise allocation for
each State and the conditionality for release
of this grant are given in Chapter 12 of the
Report.
The Government has accepted this
recommendation
Environment Related Grants
8. The Commission has recommended
three grants under this category of Rs. 5,000
crore each aggregating to Rs. 15,000 crore. The
first grant of each of these Rs. 5,000 crore
grants is forest grant, the second is for
promotion for renewable energy and the third
is for water sector. The year-wise allocation
for each State and the conditionalities for
forest and water sector grants are indicated
in Chapter 12 of the Report. The eligibility of
each State for the grant for renewable energy
is to be decided, as indicated in Chapter 12 of
the Report, based on the achievement of each
state on this front in the first four years of
the award period.
The Government has accepted these
recommendations.
Grants for Improving Outcomes
9. The Commission has recommended six
grants under this category aggregating to Rs.
14,446 crore over the award period. An
incentive grant for reduction in infant
mortality of Rs. 5,000 crore is to be released
to States starting 2012-13 depending on the
reduction in Infant Mortality Rate (IMR)
achieved by the States with reference to the
baseline level of 2009-10 figures. Grant of
Rs. 5,000 crore for improved delivery of
justice has been recommended for Lok
Adalats and Legal Aid, Alternate Dispute
Resolution Centres, Heritage Court
Buildings, State Judicial Academy and
training of judicial officers and public
prosecutors. The grant for Unique
Identification (UID) programme amounting
to Rs. 2,989.10 crore is to be released based
on the number of people covered under the
UID database. Two grants of Rs. 616 crore
each have been recommended for District
Innovation Funds and improving statistical
systems at district and State levels. Finally,
a grant of Rs. 225 crore has been
recommended for setting up database of
employees and pensioners.
The Government has accepted these
recommendations.
Grants for Maintenance of Roads
and Bridges
10. The Commission has assessed the
requirement of ordinary repairs of roads in a
State and has recommended grant of Rs.
19,930 crore equivalent to 90 per cent of the
assessed requirement for PMGSY roads and
50 per cent of the assessed requirement for
other roads, for four years of the award
period starting 2011-12. The allocation for
each year for each State and the conditionality for this grant are indicated in Chapter 12 of
the Report.
The Government has accepted these
recommendations.
State Specific Grants
11. The Commission has recommended
grants aggregating to Rs. 27,945 crore for
various state specific needs of the States. The
details of these grants for each item of grant
for each State are indicated in Chapter 12 of
the report.
The Government has accepted these
recommendations
12. For monitoring and implementation of
all the above grants at the State level, the
Commission has recommended setting up a
monitoring committee under the
chairmanship of the Chief Secretary of the
State. In addition to the grants mentioned
above, the Commission has recommended
grants for GST implementation, local bodies
and disaster relief which, along with the
other recommendations relating to these
areas, are explained below.
Goods and Services Tax
13. The Commission has recommended a
model GST structure that includes features
such as single rate, zero rating of exports,
inclusion of various indirect taxes at the
Central and State level in GST ambit, major
rationalisation of the exemption structure, etc.
The Commission has recommended a grant
of Rs. 50,000 crore for implementation of GST
as per the recommended model. This grant is
to be disbursed initially in the form of
compensation for loss due to implementation
of GST and residual amount to be distributed
amongst States in the terminal year of the
award period as per the devolution formula.It has also recommended administrative
structure for implementation and monitoring
of this grant.
The Government has accepted these
recommendations in principle. However, in
view of the ongoing discussions between
Centre and States on this aspect,
implementation of these recommendations
along with modalities may await the outcome
of the discussions.
Local Bodies
14. The Commission has recommended a
basic grant and a performance grant for local
bodies. Both these grants in any year have
been quantified based on a percentage of the
divisible pool of the preceding year. For every
year of the award period, the Commission has
recommended a basic grant amounting to 1.5
per cent of the size of divisible pool in the
preceding year. Similarly, for 2011-12 the
Commission has recommended a
performance grant of 0.5 per cent of the
divisible pool of the preceding year and for
subsequent years in the award period, 1 per
cent of the divisible pool of the preceding year.
15. It has also recommended a separate
special area basic grant of Rs. 20 per capita,
carved out of the total basic grant, for every
year in the award period for Schedule V and
Schedule VI areas and areas excluded from
Part IX and IXA of the Constitution. For
these areas, it has recommended a special
area performance grant of Rs. 10 per capita
for 2011-12 and Rs. 20 per capita for
subsequent years of the award period.
16. The performance grants are to be
released if the States meet conditions
specified by the Commission in Chapter 10
of the Report.
17. As per the revenue projections of the
Commission, total grant recommended for
the local bodies aggregates to Rs. 87,519 crore
over the award period. The Commission has
also recommended distribution of the grants
between urban and rural areas and the interse
distribution between States. The formula
and the inter-se shares are indicated in
Chapter 10 of the Report.
The Government has accepted these
recommendations
Disaster Relief
18. The Commission has reviewed the
existing arrangement of financing relief
expenditure in light of the Disaster
Management Act, 2005 and has recommended
merger of the National Calamity Contingency
Fund (NCCF) into National Disaster Response
Fund (NDRF) and merger of Calamity Relief
Funds (CRF) into State Disaster Response Fund
(SDRF) with effect from 01.04.2010 and
transfer of the balances in the existing funds
into the new funds.
19. The Commission has assessed the relief
expenditure requirements of all States and
recommended that 75 per cent of the SDRF
requirement for general category states and
90 per cent for special category states be met
by the Centre through a grant to the States.
It has also recommended a grant of Rs. 525
crore for capacity building. Overall, to meet
the Central share of SDRF and for capacity
building, the Commission has recommended
a grant of Rs. 26,373 crore. It has mandated
all states to follow the required accounting
practices to properly account for relief
expenditure.
The Government has accepted these
recommendations.
Fiscal Roadmap
20. The Commission has assessed the
finances of the Union and States and
specified a combined debt target of 68 per
cent of Gross Domestic Product (GDP) to be
met by 2014-15. It has worked out a roadmap
for Fiscal Deficit (FD) and Revenue Deficit
(RD) for the award period. For Centre, it has
recommended RD to be eliminated and FD
to be brought down to 3 per cent of GDP by
2013-14. For States, the Commission has
worked out fiscal roadmap for each State
depending on its current deficit and debt
levels. The States are required to eliminate
RD and achieve FD of 3 per cent of their
respective Gross State Domestic Product
(GSDP) during the Commission’s award
period in stages, in a manner that all the
States would eliminate RD and achieve FD
of 3 per cent of GSDP latest by 2014-15. The
Commission has also recommended that the
borrowing limits of the States should be fixed
by the Centre in line with these targets.
The Government has accepted these
recommendations in principle.
Detailed proposals for amendment of
the FRBM Act, as may be necessary, will be
taken up separately.
Debt Relief to States
21. The Commission has recommended
two debt relief measures to be extended to
all States. Firstly, it has recommended that
the interest rates on loans from National
Small Savings Fund (NSSF) to States
contracted till the end of 2006-07 and
outstanding as at the end of 2009-10 be reset
at interest rate of 9 per cent. The implication
of this relief during the award period is
estimated by the Commission to be Rs.13,517 crore. The financial implication
over the entire period till the maturity of
the last loan covered in this relief measure
is estimated to be Rs. 28,360 crore. The
Commission has also recommended that
structural reforms should be brought in the
NSSF to make it more market linked.
22. The second debt relief recommended
by the Commission is write-off of Central
loans to States that are administered by
central ministries other than Ministry of
Finance outstanding as at the end of 2009-
10. The amount of loans outstanding as at
the end of 2007-08 was Rs. 4,506 crore as
noted by the Commission. The Commission
has also recommended that any further
loans under Centrally Sponsored Schemes
should be completely avoided.
23. The Commission has also recommended
extension of the debt consolidation facility
recommended by the Twelfth Finance
Commission to States that have not yet
availed this benefit.
24. All the above mentioned debt relief is
available to States only if they amend/legislate
FRBM Acts in accordance with the
recommendations of the Commission. The
Commission has also recommended that the
States will be eligible for the state specific
grants only if they comply with this condition.
With regard to the recommendation
relating to interest rate reset on NSSF loans
to the States, the Government has accepted
it in principle. However, since the
recommendations are comprehensive and
cover other structural aspects like interest rate
mismatch, tenor mismatch and other administrative matters, Ministry of Finance
will constitute a Committee to work out
detailed modalities for implementation of this
recommendation. With regard to write-off of
the Central loans to States, extension of the
debt consolidation scheme recommended by
the Twelfth Finance Commission to States that
did not avail the benefit till now, and the
conditions laid down by the Commission for
availing these benefits, the Government has
accepted the recommendations of the
Commission. With regard to completely
avoiding central loans to states in the future,
action will be taken in consultation with the
respective ministries.
Other Recommendations
25. In addition to the above, the Commission
has made other recommendations that deal
with issues including revenue and
expenditure reforms at Central and State
levels, accounting and budgeting reforms,
additional disclosures by the Centre, State
and local bodies, etc.
These recommendations will be examined
in due course.
Implementation
26. Orders on the recommendations under
Articles 270 and 275(1) of the Constitution
relating to share in Union taxes and duties
and grants-in-aid, respectively, will be
issued after obtaining the approval of the
President. The recommendations relating to
reorganisation of Funds for disaster relief,
debt relief to States and borrowing ceilings
will be implemented by executive orders.
Other recommendations of the Commission
will be acted upon in due course.
Annex Table 1 : Total Thirteenth Finance Commission Transfers to States (2010-15) |
(Rs. crore) |
States |
Share in Central Taxes
and Duties |
Grants-in-aid (2010-15) |
Post
Devolution
NPRD |
Perfor mance
Incentive |
Local
Bodies |
Disaster Relief
(including
capacity
building) |
Elementary
Eduacation |
1 |
2 |
3 |
4 |
5 |
6 |
7 |
I. Non-Special Category |
|
|
|
|
|
|
1. Andhra Pradesh |
100616.0 |
0.0 |
0.0 |
7195.1 |
2138.7 |
942.0 |
2. Bihar |
158341.2 |
0.0 |
0.0 |
5682.1 |
1411.2 |
4018.0 |
3. Chhattisgarh |
35825.2 |
0.0 |
0.0 |
2267.2 |
647.1 |
857.0 |
4. Goa |
3857.8 |
0.0 |
0.0 |
172.0 |
17.3 |
11.0 |
5. Gujarat |
44107.1 |
0.0 |
0.0 |
3757.6 |
2110.9 |
483.0 |
6. Haryana |
15199.5 |
0.0 |
0.0 |
1521.3 |
824.4 |
229.0 |
7. Jharkhand |
40640.3 |
0.0 |
0.0 |
2239.8 |
1100.2 |
1528.0 |
8. Karnataka |
62774.9 |
0.0 |
0.0 |
6496.7 |
687.1 |
667.0 |
9. Kerala |
33954.3 |
0.0 |
0.0 |
2676.1 |
563.2 |
140.0 |
10. Madhya Pradesh |
103268.9 |
0.0 |
0.0 |
5833.5 |
1652.7 |
2216.0 |
11. Maharashtra |
75406.9 |
0.0 |
0.0 |
8743.6 |
1859.6 |
744.0 |
12. Orissa |
69316.1 |
0.0 |
0.0 |
3270.9 |
1647.8 |
1016.0 |
13. Punjab |
20146.4 |
0.0 |
0.0 |
1753.8 |
948.8 |
224.0 |
14. Rajasthan |
84892.2 |
0.0 |
0.0 |
5163.8 |
2519.3 |
1766.0 |
15. Tamil Nadu |
72070.4 |
0.0 |
0.0 |
5455.9 |
1241.4 |
700.0 |
16. Uttar Pradesh |
285397.1 |
0.0 |
0.0 |
12740.5 |
1622.1 |
5040.0 |
17. West Bengal |
105358.6 |
0.0 |
0.0 |
5773.1 |
1288.3 |
2359.0 |
II. Special Category |
|
|
|
|
|
|
1. Arunachal Pradesh |
4755.6 |
2516.2 |
0.0 |
305.7 |
187.7 |
24.0 |
2. Assam |
52620.6 |
0.0 |
300.0 |
1892.8 |
1336.8 |
238.0 |
3. Himachal Pradesh |
11327.3 |
7888.8 |
0.0 |
641.5 |
670.3 |
113.0 |
4. Jammu and Kashmir |
20182.7 |
15936.3 |
0.0 |
1122.6 |
877.6 |
449.0 |
5. Manipur |
6541.2 |
6056.6 |
0.0 |
315.9 |
40.9 |
15.0 |
6. Meghalaya |
5918.5 |
2810.9 |
0.0 |
432.4 |
77.9 |
52.0 |
7. Mizoram |
3901.3 |
3991.4 |
0.0 |
310.7 |
47.5 |
5.0 |
8. Nagaland |
4552.9 |
8146.1 |
0.0 |
415.7 |
29.7 |
7.0 |
9. Sikkim |
3466.8 |
0.0 |
200.0 |
187.2 |
118.1 |
5.0 |
10. Tripura |
7411.5 |
4453.3 |
0.0 |
369.8 |
101.0 |
23.0 |
11. Uttarakhand |
16245.1 |
0.0 |
1000.0 |
781.3 |
605.1 |
197.0 |
Total |
1448096.0 |
51800.0 |
1500.0 |
87519.0 |
26373.0 |
24068.0 |
Note: 1. An amount of Rs.60,000 crore is not included in the total Grants-in-aid figure in column 17. This
comprises three grants (a) GST Compensation grants (Rs.50,000 crores), (b) Grants for reduction in MR
(Rs.5000 crores) and (c) Renewable energy grant (Rs.5000 crores). The state-wise allocation of these
grants is not possible at this stage as this is dependent on their future performance. Adding these
forward looking grants to the total grants figure in column 17, the aggregate Grants-in-aid figure works
out to Rs.318581 crores and the total transfers work out to Rs.1766676 crores.
2. Total may not tally due to rounding off.
NPRD = Non Plan Revenue Deficit. UID = Unique Identity |
Annex Table 1 : Total Thirteenth Finance Commission Transfers to States (2010-15) (Contd.) |
(Rs. crore) |
States |
Grants-in-aid (2010-15) |
Improving Outcomes |
Impovement
in Justice
Delivery |
Incentive for
Issuing
UIDs |
District
Innovation
Fund |
Improvement
of Statistical
System at
State and
District Level |
Employee
and
Pension
Database |
1 |
8 |
9 |
10 |
11 |
12 |
I. Non-Special Category |
|
|
|
|
|
1. Andhra Pradesh |
270.7 |
126.1 |
23.0 |
23.0 |
10.0 |
2. Bihar |
385.0 |
369.2 |
38.0 |
38.0 |
10.0 |
3. Chhattisgarh |
125.1 |
91.0 |
18.0 |
18.0 |
10.0 |
4. Goa |
15.0 |
2.0 |
2.0 |
2.0 |
10.0 |
5. Gujarat |
299.8 |
90.7 |
26.0 |
26.0 |
10.0 |
6. Haryana |
124.2 |
32.1 |
21.0 |
21.0 |
10.0 |
7. Jharkhand |
177.5 |
116.4 |
24.0 |
24.0 |
10.0 |
8. Karnataka |
269.8 |
138.9 |
29.0 |
29.0 |
10.0 |
9. Kerala |
140.1 |
49.6 |
14.0 |
14.0 |
10.0 |
10. Madhya Pradesh |
407.4 |
249.7 |
50.0 |
50.0 |
10.0 |
11. Maharashtra |
542.7 |
317.4 |
35.0 |
35.0 |
10.0 |
12. Orissa |
193.6 |
178.5 |
30.0 |
30.0 |
10.0 |
13. Punjab |
120.8 |
21.6 |
20.0 |
20.0 |
10.0 |
14. Rajasthan |
268.5 |
134.9 |
33.0 |
33.0 |
10.0 |
15. Tamil Nadu |
252.4 |
145.6 |
31.0 |
31.0 |
10.0 |
16. Uttar Pradesh |
645.8 |
590.0 |
70.0 |
70.0 |
10.0 |
17. West Bengal |
210.9 |
208.4 |
19.0 |
19.0 |
10.0 |
II. Special Category |
|
|
|
|
|
1. Arunachal Pradesh |
77.6 |
2.0 |
16.0 |
16.0 |
5.0 |
2. Assam |
121.1 |
55.8 |
27.0 |
27.0 |
5.0 |
3. Himachal Pradesh |
64.8 |
6.4 |
12.0 |
12.0 |
5.0 |
4. Jammu and Kashmir |
104.5 |
5.9 |
22.0 |
22.0 |
5.0 |
5. Manipur |
11.6 |
4.0 |
9.0 |
9.0 |
5.0 |
6. Meghalaya |
4.2 |
4.5 |
7.0 |
7.0 |
5.0 |
7. Mizoram |
13.0 |
1.2 |
8.0 |
8.0 |
5.0 |
8. Nagaland |
6.2 |
4.0 |
11.0 |
11.0 |
5.0 |
9. Sikkim |
21.8 |
1.1 |
4.0 |
4.0 |
5.0 |
10. Tripura |
24.0 |
6.4 |
4.0 |
4.0 |
5.0 |
11. Uttarakhand |
102.2 |
36.0 |
13.0 |
13.0 |
5.0 |
Total |
5000.0 |
2989.0 |
616.0 |
616.0 |
225.0 |
Annex Table 1 : Total Thirteenth Finance Commission Transfers to States (2010-15) (Concld.) |
(Rs. crore) |
States |
Grants-in-aid (2010-15) |
|
Environment related grants |
Maintencance of Roads and Bridges |
State Specific |
Total Grants-in-aid [sum of col.3 to col.16] |
Total Transfers
(col.12+ col.17) |
Forests |
Water
Sector
Management |
1 |
13 |
14 |
15 |
16 |
17 |
18 |
I. Non-Special Category |
|
|
|
|
|
|
1. Andhra Pradesh |
268.6 |
284.0 |
981.0 |
1270.0 |
13532.3 |
114148.3 |
2. Bihar |
38.4 |
304.0 |
464.0 |
1845.0 |
14602.8 |
172944.1 |
3. Chhattisgarh |
411.1 |
88.0 |
362.0 |
1281.0 |
6175.5 |
42000.7 |
4. Goa |
36.9 |
8.0 |
40.0 |
200.0 |
516.2 |
4374.0 |
5. Gujarat |
81.9 |
236.0 |
1261.0 |
1300.0 |
9682.9 |
53789.9 |
6. Haryana |
8.8 |
212.0 |
267.0 |
1000.0 |
4270.8 |
19470.3 |
7. Jharkhand |
151.4 |
108.0 |
334.0 |
1425.0 |
7238.4 |
47878.6 |
8. Karnataka |
221.0 |
128.0 |
1625.0 |
1300.0 |
11601.4 |
74376.3 |
9. Kerala |
135.5 |
176.0 |
953.0 |
1500.0 |
6371.5 |
40325.8 |
10. Madhya Pradesh |
490.3 |
148.0 |
986.0 |
1231.0 |
13324.5 |
116593.4 |
11. Maharashtra |
309.6 |
368.0 |
2103.0 |
1235.0 |
16302.8 |
91709.8 |
12. Orissa |
331.0 |
184.0 |
1022.0 |
1745.0 |
9658.8 |
78974.9 |
13. Punjab |
9.2 |
320.0 |
612.0 |
1480.0 |
5540.3 |
25686.6 |
14. Rajasthan |
88.3 |
224.0 |
1509.0 |
1200.0 |
12949.8 |
97842.0 |
15. Tamil Nadu |
142.5 |
192.0 |
1865.0 |
1300.0 |
11366.9 |
83437.3 |
16. Uttar Pradesh |
80.5 |
1364.0 |
2831.0 |
1679.0 |
26742.9 |
312140.0 |
17. West Bengal |
79.0 |
296.0 |
673.0 |
1703.0 |
12638.7 |
117997.2 |
II. Special Category |
|
|
|
|
|
|
1. Arunachal Pradesh |
727.8 |
8.0 |
162.0 |
300.0 |
4348.2 |
9103.8 |
2. Assam |
184.6 |
88.0 |
336.0 |
600.0 |
5212.1 |
57832.7 |
3. Himachal Pradesh |
100.6 |
64.0 |
436.0 |
350.0 |
10364.4 |
21691.6 |
4. Jammu and Kashmir |
133.0 |
88.0 |
140.0 |
1350.0 |
20255.9 |
40438.7 |
5. Manipur |
150.3 |
8.0 |
100.0 |
301.0 |
7026.3 |
13567.5 |
6. Meghalaya |
168.1 |
4.0 |
101.0 |
250.0 |
3923.9 |
9842.4 |
7. Mizoram |
171.2 |
4.0 |
89.0 |
250.0 |
4904.0 |
8805.3 |
8. Nagaland |
138.6 |
8.0 |
159.0 |
250.0 |
9191.3 |
13744.2 |
9. Sikkim |
40.6 |
4.0 |
68.0 |
400.0 |
1058.8 |
4525.7 |
10. Tripura |
95.5 |
8.0 |
122.0 |
500.0 |
5716.1 |
13127.6 |
11. Uttarakhand |
205.4 |
76.0 |
329.0 |
700.0 |
4063.0 |
20308.1 |
Total |
5000.0 |
5000.0 |
19930.0 |
27945.0 |
258581.0 |
1706676.0 |
* This Article presents excerpts from the Report of theThirteenth Finance Commission which was tabled in theParliament on February 25, 2010. Excerpts from Chapter 1 (Summary of Recommendations), Chapter 2 (Terms ofReferences) and Chapter 13 (Looking Ahead: Towards aNew Architecture for Federal Finance) as well as selecttables in the Report have been reproduced in this Article.The Action Taken Report of the Government has also beenreproduced in full.
1 Issued by and placed in the public domain by theDepartment of Economic Affairs, Ministry of Finance,Government of India on February 25, 2010. |