Section 30 in The State Of Arunachal Pradesh Act, 1986
30. Authorisation of expenditure pending its sanction by the Legislature.
(1)The President may, at any time before the appointed day, authorised by the order such expenditure from the Consolidated Fund of the State of Arunachal Pradesh as the deems necessary for a period of the more than six months beginning with the appointed day, pending the sanction of such expenditure by the Legislative Assembly of the State of Arunachal Pradesh:Provided that the Governor of Arunachal Pradesh may, after the appointed day, authorise by order such further expenditure as he deems necessary from the Consolidated Fund of the State of Arunachal Pradesh for any period not extending beyond the said period or six months.(2)The President or as the case may be, the Governor of Arunachal Pradesh shall make separate orders under sub-section (1) in respect of periods falling in different financial years.
