Section 46(1) in The Assam Reorganisation (Meghalaya) Act, 1969
(1)Notwithstanding anything in the foregoing provisions of this Part, the Legislative Assembly shall have power--(a)to make any grant in advance in respect of the estimated expenditure for a part of any financial year pending the completion of the procedure prescribed in section 43 for the voting of such grant and the passing of the law in accordance with the provisions of section 44 in relation to that expenditure;(b)to make a grant for meeting an unexpected demand upon the resources of the autonomous State when on account of the magnitude or the indefinite character of the service the demand cannot be stated with the details ordinarily given in an annual financial statement;(c)to make an exceptional grant which forms no part of the current service of any financial year;and the Legislature of Meghalaya shall have power to authorise by law the withdrawal of moneys from the Consolidated Fund of Meghalaya for the purpose for which the said grants are made.
