27. Authorisation of expenditure pending its sanction by the Legislature.—
(1) The President may,
at any time before the appointed day, authorise by order such expenditure from the Consolidated Fund of the
State of Mizoram as he deems necessary for a period of not more than six months beginning with the
appointed day, pending the sanction of such expenditure by the Legislative Assembly of the State of
Mizoram:
Provided that the Governor of Mizoram may, after the appointed day, authorise by order such further
expenditure as he deems necessary from the Consolidated Fund of the State of Mizoram for any period not
extending beyond the said period of six months.
(2) The President or, as the case may be, the Governor of Mizoram shall make separate orders
under sub-section
(1) in respect of periods falling in different financial years.
