204. Appropriation Bills.—
(1) As soon as may be after the grants under
article 203 have been made by the Assembly, there shall be introduced a Bill to
provide for the appropriation out of the Consolidated Fund of the State of all
moneys required to meet—
(a) the grants so made by the Assembly; and
(b) the expenditure charged on the Consolidated Fund of the State but
not exceeding in any case the amount shown in the statement previously
laid before the House or Houses.
(2) No amendment shall be proposed to any such Bill in the House or
either House of the Legislature of the State which will have the effect of
varying the amount or altering the destination of any grant so made or of
varying the amount of any expenditure charged on the Consolidated Fund of
the State, and the decision of the person presiding as to whether an amendment
is inadmissible under this clause shall be final.
(3) Subject to the provisions of articles 205 and 206, no money shall be
withdrawn from the Consolidated Fund of the State except under appropriation
made by law passed in accordance with the provisions of this article.
