A ‘vote-on-Account’ is a vote of demand for grant given in advance in respect of the estimated expenditure for part of a financial year pending the completion of the procedure relating to the voting of the annual budget and the passing of the Appropriate Bill in relation thereto.
A motion for a ‘Vote-on-Account’ states the total sum required and the various amounts required for each department or item of expenditure which compose that sum. These various sums are stated in a Schedule. Amendments may be moved for the reduction of the whole grant or for the reduction or omission of the items of which the grant is composed.