Central Act
Back
APPROPRIATION (VOTE ON ACCOUNT) ACT, 2007
APPROPRIATION (VOTE ON ACCOUNT) ACT, 2007
No. 14 of 2007
[22nd March, 2007]
An Act to provide for the withdrawal of certain sums from and out of the Consolidate Fund of India for the services of a part of the financial year 2007-08.
Be it enacted by Parliament in the Fifty-eighth Year of the Republic of India as follows:-
Short title:-
1. This Act may be called the Appropriation (Vote on Account) Act, 2007.
Withdrawal of Rs. 394155,54,00,000 from and out of the Consolidated Fund of India for the financial year 2007-08:-
2. From and out of the Consolidate Fund of India there may be withdrawn sums not exceeding those specified in column 3 of the schedule amounting in the aggregate to the sum of three lakh ninety-four thousand one hundred fifty-five crores and fifty-four lakh rupees towards defraying the several charges which will come in course of payment during the financial year 2007-08.
Appropriation:-
3. The sums authorized to be withdrawn from and out of the Consolidated Fund by this Act shall be appropriated for the services and purposes expressed in the schedule in relation to the said year.
Construction of references to Ministries or Department in the Schedule:-
4. References to the Ministries or Departments in the Schedule are to such Ministries or Departments as existing immediately before the 3rd January, 2007 and shall on or after that date be construed as references to the appropriate Ministries or Departments as constituted from time to time.
THE SCHEDULE
(See sections 2,3 and 4)
