The Appropriation (Railways) No. 4 Act, 1995
THE APPROPRIATION (RAILWAYS) NO. 4 ACT, 1995
ACT NO. 4 OF 1996
[ 3rd January, 1996.]
BE it enacted by Parliament in the Forty- sixth Year of
the
Republic of India as follows:-
An Act to authorise payment and appropriation of
certain
further sums from and out of the Consolidated Fund of
India
for the services of the financial year 1995- 96 for
the
purposes of Railways.
1. Short title. This Act may be called the Appropriation (Railways) No. 4 Act, 1995 .
2. Issue of Rs. 60, 000 out of the Consolidated Fund of India for the financial year 1995 - 96. From and out of the Consolidated Fund of India there may be paid and applied sums not exceeding those specified in column 3 of the Schedule amounting in the aggregate to the sum of sixty thousand rupees towards defraying the several charges which will come in course of payment during the financial year 1995 - 96, in respect of the services relating to Railways specified in column 2 of the Schedule.
3. Appropriation. The sums authorised to be paid and applied from and out of the Consolidated Fund of India by this Act shall be appropriated for the services and purposes expressed in the Schedule in relation to the said year.