Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Tamil Nadu Appropriation (Vote On Account) Act, 2013 CONTENTS 1. Short title 2 . Withdrawal of certain sums from and out of the Consolidated Fund of the State for a part of the financial year commencing on the 1st day of April 2013 3. Appropriation SCHEDULE 1 :- THE SCHEDULE Tamil Nadu Appropriation (Vote On Account) Act, 2013 An Act to provide for the withdrawal of certain sums from and out of the Consolidated Fund of the State for the services and purposes of apart of the financial year commencing on the 1st day of April 2013. Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Sixty-fourth Year of the Republic of India as follows: 1. Received the Assent of the Governor of Tamil Nadu on March 29, 2013 -- Published in Tamil Nadu Government Gazette, Extraordinary, Part IV, Section 2, Iss. No. 86, page 39-45, dated March 29, 2013. 1. Short title :- This Act may be called the Tamil Nadu Appropriation (Vote on Account) Act, 2013. 2. Withdrawal of certain sums from and out of the Consolidated Fund of the State for a part of the financial year commencing on the 1st day of April 2013 :- The State Government may withdraw from and out of the Consolidated Fund of the State sums not exceeding seventy six thousand six hundred and nine crore forty three lakhs and seventy six thousand rupees being moneys required to meet-- (a) the grants made in advance by the Tamil Nadu Legislative Assembly for a part of the financial year commencing on the 1st day of April 2013, as set forth in column (3) of the Schedule; and (b) the expenditure charged on the Consolidated Fund of the State for the said part of that year, as set forth in column (4) of the Schedule. 3. Appropriation :- The sums authorised to be withdrawn from and out of the Consolidated Fund under Section 2 shall be appropriated for the services and purposes expressed in the Schedule in relation to that year. SCHEDULE 1 THE SCHEDULE (See Section 2) [Omitted]