Constitution of India, 1949
203.Procedure in Legislature with respect to
estimates.-
(1) So much of the estimates as relates to
expenditure charged upon the Consolidated Fund of a State shall not be
submitted to the vote of the Legislative Assembly, but nothing in this clause
shall be construed as preventing the discussion in the Legislature of any of
those estimates.
(2) So much of the said estimates as relates
to other expenditure shall be submitted in the form of demands for grants to
the Legislative Assembly, and the Legislative Assembly shall have power to
assent, or to refuse to assent, to any demand, or to assent to any demand
subject to a reduction of the amount specified therein.
(3) No demand for a grant shall be made except
on the recommendation of the Governor.