(1)The Governor shall authenticate by his signaturea schedule specifying-(a)the grants made by the Assembly under the last preceding section;(b)the several sums required to meet the expenditure charged on the revenues of the Province but not exceeding, in the case of any sum, the sum shown in the statement previously laid before the Chamber or Chambers:Provided that, if the Assembly have refused to assent to any demand for a grant or have assented to such a demand subject to a reduction of the amount specified therein, the Governor may, if in his opinion the refusal or reduction would affect the due' discharge of any of his special responsibilities, include in the schedule such additional amount, if any, not exceeding the amount of the rejected demand or the reduction, as the case maybe, as appears to him necessary in order to enable him to discharge that responsibility.(2)The schedule so authenticated shall be laid before the Assembly but shall not be open to discussion or vote in the Legislature.(3)Subject to the provisions of the next succeeding section, no expenditure from the revenues of 'the Province shall be deemed to be duly authorized unless it is specified in the schedule so authenticated.GOI.81
