An Act to authorise payment and appropriation of certain sums from and out of the Consolidated Fund of the State of Jharkhand for the services of the financial year 2009-10.
BE it enacted by Parliament in the Sixtieth Year of the Republic of India as follows:—
Short title
1. This Act may be called the Jharkhand Appropriation (No. 2) Act, 2009.
Issue of Rs.22992,36,44,600 out of the Consolidated Fund of the State of Jharkhand for the financial year 2009-10
2. From and out of the Consolidated Fund of the State of Jharkhand there may be paid and applied sums not exceeding those specified in column 3 of the Schedule amounting in the aggregate to the sum of twenty-two thousand nine hundred ninety-two crores, thirty-six lakhs, forty-four thousand and six hundred rupees towards defraying the several charges which will come in course of payment during the financial year 2009-10, in respect of the services specified in column 2 of the Schedule.
Appropriation
3. The sums authorised to be paid and applied from and out of the Consolidated Fund of the State of Jharkhand by this Act shall be appropriated for the services and purposes expressed in the Schedule in relation to the said year.
