Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Tamil Nadu Appropriation (No.2) Act, 2007 7 of 2007 CONTENTS 1. Short Title 2 . Appropriation Out Of The Consolidated Fund Of The State For The Services And Purposes Of The Financial Year Commencing On The 1St Day Of April 2007 Tamil Nadu Appropriation (No.2) Act, 2007 7 of 2007 Statement of Objects and Reasons2 This Bill is introduced in pursuance of clause (1) of Article 204 of the Constitution to provide for the appropriation out of the Consolidated Fund of the State, of the moneys required to meet-- (a) the grants made by the Tamil Nadu Legislative Assembly for the financial year 2007-2008 commencing on the 1st day of April 2007; and (b) the expenditure charged on the said Fund for that year. PREAMBLE An Act to provide for the appropriation of moneys out of the Consolidated Fund of the State for the services and purposes of the financial year commencing on the 1st day of April 2007. Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Fifty-eighth Year of the Republic of India as follows :-- 1. Received the Assent of the Governor of Tamil Nadu on the May 22, 2007 -- Published in Tamil Nadu Government Gazette, Extraordinary, Part IV, Section 2, Iss. No. 132, pages 28-32, dated May 23, 2007. 2. Vide L.A. Bill No.19 of 2007 as introduced in the Tamil Nadu Legislative Assembly on May 9, 2007 -- Published in the Tamil Nadu Government Gazette, Extraordinary, Part IV, Section 1, Issue No.114, pages 79-83, dated May 9, 2007. 1. Short Title :- This Act may be called the Tamil Nadu Appropriation (No.2) Act, 2007. 2. Appropriation Out Of The Consolidated Fund Of The State For The Services And Purposes Of The Financial Year Commencing On The 1St Day Of April 2007 :- The State Government may appropriate out of the Consolidated Fund of the State for the services and purposes of the financial year commencing on the 1st day of April 2007, a sum not exceeding fifty eight thousand four hundred and sixty seven crores, fifty five lakhs and seventy seven thousand rupees which shall be inclusive of the sum of fifteen thousand nine hundred and nine crores, eighty two lakhs and fifty two thousand rupees specified in Section 2 of the Tamil Nadu Appropriation (Vote on Account) Act, 2007 (Tamil Nadu Act 5 of 2007) being moneys required to meet-- (a) the grants made by the Tamil Nadu Legislative Assembly for the year, as set forth in column (3) of the Schedule; and (b) the expenditure charged on the Consolidated Fund of the State for that year, as set forth in column (4) of the Schedule.