112. Annual financial statement.—
(1) The President shall in respect of
every financial year cause to be laid before both the Houses of Parliament a
statement of the estimated receipts and expenditure of the Government of India
for that year, in this Part referred to as the "annual financial statement''.
(2) The estimates of expenditure embodied in the annual financial
statement shall show separately—
52 THE CONSTITUTION OF INDIA
(Part V.—The Union)
(a) the sums required to meet expenditure described by this
Constitution as expenditure charged upon the Consolidated Fund of
India; and
(b) the sums required to meet other expenditure proposed to be
made from the Consolidated Fund of India,
and shall distinguish expenditure on revenue account from other expenditure.
(3) The following expenditure shall be expenditure charged on the
Consolidated Fund of India—
(a) the emoluments and allowances of the President and other
expenditure relating to his office;
(b) the salaries and allowances of the Chairman and the Deputy
Chairman of the Council of States and the Speaker and the Deputy
Speaker of the House of the People;
(c) debt charges for which the Government of India is liable
including interest, sinking fund charges and redemption charges, and
other expenditure relating to the raising of loans and the service and
redemption of debt;
(d)
(i) the salaries, allowances and pensions payable to or in
respect of Judges of the Supreme Court;
(ii) the pensions payable to or in respect of Judges of the Federal
Court;
(iii) the pensions payable to or in respect of Judges of any High
Court which exercises jurisdiction in relation to any area included in the
territory of India or which at any time before the commencement of this
Constitution exercised jurisdiction in relation to any area included in
1
[a Governor's Province of the Dominion of India];
(e) the salary, allowances and pension payable to or in respect of
the Comptroller and Auditor-General of India;
(f) any sums required to satisfy any judgment, decree or award of
any court or arbitral tribunal;
(g) any other expenditure declared by this Constitution or by
Parliament by law to be so charged.
