202. Annual financial statement.—
(1) The Governor shall in respect of
every financial year cause to be laid before the House or Houses of the
Legislature of the State a statement of the estimated receipts and expenditure of
the State 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—
(a) the sums required to meet expenditure described by this
Constitution as expenditure charged upon the Consolidated Fund of the
State; and
(b) the sums required to meet other expenditure proposed to be made
from the Consolidated Fund of the State,
and shall distinguish expenditure on revenue account from other expenditure.
(3) The following expenditure shall be expenditure charged on the
Consolidated Fund of each State—
(a) the emoluments and allowances of the Governor and other
expenditure relating to his office;
(b) the salaries and allowances of the Speaker and the Deputy
Speaker of the Legislative Assembly and, in the case of a State having a
Legislative Council, also of the Chairman and the Deputy Chairman of
the Legislative Council;
(c) debt charges for which the State 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) expenditure in respect of the salaries and allowances of Judges of
any High Court;
(e) any sums required to satisfy any judgment, decree or award of any
court or arbitral tribunal;
(f) any other expenditure declared by this Constitution, or by the
Legislature of the State by law, to be so charged.
