The APPROPRIATION ACT, 2025

[2 of 2025]

[20th March 2025]

An Act to provide for the authorisation of appropriation of moneys out of the Consolidated Fund of India to meet the amounts spent on certain services during the financial year ended on the 31st day of March, 2022, in excess of the amounts granted for those services and for that year.

BE it enacted by Parliament in the Seventy-sixth Year of the Republic of India as follows: -

Section 1. Short title.

This Act may be called the Appropriation Act, 2025.

Section 2. Issue of Rs. 1291,13,75,174 out of the Consolidated Fund of India to meet certain excess expenditure for the year ended on the 31st March, 2022.

From and out of the Consolidated Fund of India, the sums specified in column 3 of the Schedule, amounting in the aggregate to the sum of one thousand two hundred ninety-one crore, thirteen lakh, seventy-five thousand, one hundred and seventy-four rupees shall be deemed to have been authorised to be paid and applied to meet the amounts spent for defraying the charges in respect of the services specified in column 2 of the Schedule during the financial year ended on the 31st day of March, 2022, in excess of the amounts granted for those services and for that year.

Section 3. Appropriation.

The sums deemed to have been authorised to be paid and applied from and out of the Consolidated Fund of India under this Act shall be deemed to have been appropriated for the services and purposes expressed in the Schedule in relation to the financial year ended on the 31st day of March, 2022.

SCHEDULE 1

(See sections 2 and 3)