Report No. 249

5. Authorisation of expenditure

The reorganisation acts also empowered the President or the Governor of the concerned States to authorise such expenditure from the Consolidated Fund of the State, as deemed necessary, for a period of not more than a certain stipulated number of months from the appointed day of the formation of the State. These provisions were of a time-bound nature and are no longer required. After inserting a suitable savings provision, these provisions relating to authorisation of expenditure by the President/Governor can be repealed.