Constitution of India, 1949
204.Appropriation Bills.-
(1) As soon as may be after the grants under
article 203 have been made by the Assembly, there shall be introduced a Bill to
provide for the appropriation out of the Consolidated Fund of the State of all
moneys required to meet-
(a) the grants so made
by the assembly; and
(b) the expenditure
charged on the Consolidated Fund of the State but not exceeding in any case the
amount shown in the statement previously laid before the House or Houses.
(2) No amendment shall be proposed to any such
Bill in the House or either House of the Legislature of the State which will
have the effect of varying the amount or altering the destination of any grant
so made or of varying the amount of any expenditure charged on the Consolidated
Fund of the State, and the decision of the person presiding as to whether an
amendment is inadmissible under this clause shall be final.
(3) Subject to the provisions of articles 205
and 206, no money shall be withdrawn from the Consolidated Fund of the State
except under appropriation made by law passed in accordance with the provisions
of this article.