Section 4 in Delegation of Financial Powers Rules, 1978
4. Provision of funds by the Legislature.
- Demands for grants and appropriation for Charged Expenditure are presented to the Legislature on behalf of the Department or the authority concerned. After the Demands have been voted and Appropriation Act has been passed by the Legislature, the amount authorised by law becomes available to the Department or the Authority for appropriation or re-appropriation to meet sanctioned expenditure.
