Section 42(3) in The Assam Reorganisation (Meghalaya) Act, 1969
(3)The following expenditure shall be expenditure charge upon the Consolidated fund of Meghalaya -(a)the salaries and allowances of the Speaker and the Deputy Speaker of the Legislative Assembly ;(b)debt charges for which the autonomous State is liable including interest, sinking fund charges and redemption charges, and other expenditure relating of loans and the service and redemption of debt ;(c)any sums required to satisfy any judgment, decree or award of any court or arbitral tribunal ; and(d)any other expenditure declared by the Constitution or by the Legislature of Meghalaya to be so charged.
