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THE MEGHALAYA APPROPRIATION (VOTE ON ACCOUNT) ORDINANCE, 2009
THE MEGHALAYA APPROPRIATION (VOTE ON ACCOUNT) ORDINANCE, 2009
MINISTRY OF LAW AND JUSTICE
(Legislative Department)
New Delhi, the 31st March, 2009/Chaitra 10, 1931 (Saka)
THE MEGHALAYA APPROPRIATION (VOTE ON ACCOUNT) ORDINANCE, 2009
No. 4 OF 2009
Promulgated by the President in the Sixtieth Year of the Republic of India.
An Ordinance to provide for the withdrawal of certain sums from and out of the Consolidated Fund of the State of Meghalaya for the services of a part of the financial year 2009-2010.
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 the timely compliance of financial business of the State of Meghalaya;
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 (Vote on Account) Ordinance, 2009.
(2) It shall come into force on the 1st day of April. 2009.
Withdrawal of Rs.1540,87,09,025 from and out of the Consolidated Fund of State of Meghalaya
2. From and out of the Consolidated Fund of the State of Meghalaya there may be withdrawn sums not exceeding those specified in column 3 of the Schedule amounting in the aggregate to the sum of one thousand five hundred forty crore, eighty-seven lakh, nine thousand twenty-five rupees towards defraying the several charges which will come in course of payment during the financial year 2009-2010 in respect of the services specified in column 2 of the Schedule.
Appropriation
3. The sums authorised to be withdrawn from and out of the Consolidated Fund of the State of Meghalaya by this Ordinance shall be appropriated for the services and purposes expressed in the Schedule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)
