The following Act of Parliament received the assent of the President on the 15th February, 2019 and is hereby published for general information:—
THE APPROPRIATION (VOTE ON ACCOUNT) ACT, 2019
NO. 5 OF 2019
An Act to provide for the withdrawal of certain sums from and out of the Consolidated Fund of India for the services of a part of the financial year 2019-20.
BE it enacted by Parliament in the Seventieth Year of the Republic of India as follows:—
1. This Act may be called the Appropriation (Vote on Account) Act, 2019.
2. From and out of the Consolidated Fund of India, there may be withdrawn sums not exceeding those specified in column 3 of the Schedule, amounting in the aggregate to the sum of thirty-four lakh seventeen thousand two hundred ninety-five crore and thirty-eight lakh rupees towards defraying the several charges which will come in course of payment during the financial year 2019-20.
3. The sums authorised to be withdrawn from and out of the Consolidated Fund by this Act shall be appropriated for the services and purposes expressed in the Schedule in relation to the said year.
4. Reference to the Ministries or Departments in the Schedule are to such Ministries or Departments as existing immediately before the 17th September, 2018 and shall, on or after that date, be construed as references to the appropriate Ministries or Departments as constituted from time to time.
Ministry of Law and Justice