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THE MEGHALAYA APPROPRIATION ORDINANCE, 2009
THE MEGHALAYA APPROPRIATION ORDINANCE, 2009
MINISTRY OF LAW AND JUSTICE
(Legislative Department)
New Delhi, the 31st March, 2009 Chaitra 10, 1931 (Saka)
THE MEGHALAYA APPROPRIATION ORDINANCE, 2009
No.5 of 2009
Promulgated by the President in the Sixtieth Year of the Republic of India.
An Ordinance to authorise payment and appropriation of certain further sums from and out of the Consolidated Fund of the State of Meghalaya for the services of financial year 2008-2009.
WHEREAS by a proclamation issued on the 19th March, 2009 by the President under article 356 of the Constitution, the powers of the Legislature of the State of Meghalaya have been declared to be exercisable by or under the authority of Parliament;
AND WHEREAS the Parliament is not in session and the President is satisfied that circumstances exist which rendered it necessary for her to take immediate action for the purpose of authorising payment and appropriation of certain further sums from and out of the Consolidated Fund of the State of Meghalaya for the services of financial year 2008-2009.
NOW, THEREFORE, in exercise of the powers conferred by clause (1) of article 123 of the Constitution, the President is pleased to promulgate the following Ordinance:
Short title and commencement
1. (1) This Ordinance may be called the Meghalaya Appropriation Short title and Ordinance, 2009.
(2) It shall come into force at once.
Issue of Rs.215,25,90,382 from and out of the Consolidated Fund of Meghalaya for the financial year 2008-2009
2. From and out of the Consolidated Fund of the State of Meghalaya 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 two hundred fifteen crores, twenty-five lakh, ninety thousand, three hundred eighty-two rupees towards defraying the several charges which will come in course of payment during the financial year 2008-2009 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 Meghalaya by this Ordinance shall be appropriated for the services and purposes expressed in the Schedule in relation to the said year.
THE SCHEDULE
(See sections 2 and 3)
