Sikkim Ceiling on Government Guarantees Act, 2000*
| [Sikkim Act No. 24 of 2000] | [13th December, 2000] |
An Act to provide for the authorization of appropriation of money out of the consolidated Fund of the State of Sikkim to meet the amount spent on certain services during the Financial Year ended on the 31st day of March, 1998 in excess of the maount authorized or granted for the said services.
Be it enacted by the Legislature of the State of Sikkim in the Fifty-first Year of the Republic of India as follows:-
* Received the assent of the Governor on the 13th day of December, 2000 and published in the Sikkim Government Gazette, Extraordinary, No. 22/LD/2000, Dated 16.12.2000
Sikkim Ceiling on Government Guarantees Act, 2000*
| [Sikkim Act No. 21 of 2000] | [13th December, 2000] |
An Act to provide ceilingon Government Guarantees and other matters connected therewith.
Be it enacted by the Legislature of Sikkim in the fifty-first year of the Republic of India as follows:-
* Received the assent of the Governor on the 13th day of December, 2000 and published in the Sikkim Government Gazette, Extraordinary, No. 22/LD/2000, Dated 16.12.2000.
Sikkim Ceiling on Government Guarantees Act, 2000*
| [Sikkim Act No. 22 of 2000] | [13th December, 2000] |
An Act to authorise payment and appropriation of certain further sums from and out of the Consolidated Fund of the State of Sikkim for the Services of the Financial Year 2000-2001.
Be it enacted by the Legislature of Sikkim in the Fifty-first Year of the Republic of India as follows:-
* Received the assent of the Governor on the 13th day of December, 2000 and published in the Sikkim Government Gazette, Extraordinary, No. 22/LD/2000, Dated 16.12.2000.
1. Short title and commencement.- (1) This Act may be called the Sikkim Ceiling on Government Guarantees Act, 2000.
(2) It shall come into force at once.
2. Definitions.- In this Act, Unless the context otherwise requires:-
(a) "Default risk" means the probability fo default by the borrower on whose behalf the Government Guarantee is given, depending on the amount borrowed, the type of industry and the economic situation.
(b) "Government" means the State Government of Sikkim.
(c) "government Guarantee" includes the guarantee given by the State Government on behalf of Departmental Undertakings, Public Sector Undertakings, Local Authorities, Statutory Boards and Corporations and Co-operative Institutions.
3. Ceiling on Government Guarantees.- The total outstanding Government Guarantees as on the first day of April of any year shall not exceed thrice the State's ta revenue receipts of the second preceding year as in the books of the Accountant General of Sikkim.
4. Prohibition.- Notwithstanding any thing contained in any other law, no Government guarantee shall be given in respect of a loan of any private individual, institution or company.
5. Guarantee.- (1) The Government shall charge a minimum of one percent as gurantee commission which shall not be walved under any circumstances.
(3) The Government may, by notification in the Official Gazette specify commission at an enhanced rate depending on the default risk of the project.
Schedule
THE SCHEDULE
(See Sections 2 and 3)
| 1. | 2 | 3 | 4 | 5 |
| No. of Demand | SERVICES AND PURPOSES | (In thousand of Rupees) SUMS NOT EXCEEDING | ||
| Voted by the Legislative Assembly | Charged on the consolidated Fund | Total | ||
| 1. State Legislature | Revenue | 2370 | 350 | 2720 |
| 2. Council of Ministers | Revenue | 8339 | - | 8339 |
| 3. Administration of Justice | Revenue | 4000 | - | 4000 |
| 4. Election | Revenue | 350 | - | 350 |
| 5. Income & Sales Tax | Revenue | 910 | - | 910 |
| 6. Land Revenue | Revenue | 2000 | - | 2000 |
| 8. Excise (Abkari) | Revenue | 530 | - | 530 |
| 11. Secretariat-Gen. Services | Revenue | 4800 | - | 4800 |
| 12. District administration | Revenue | 999 | - | 999 |
| 13. Treasury and Accounts Admn. | Revenue | 4000 | - | 4000 |
| 14. Police | Revenue | 13094 | - | 13094 |
| 15. Jails | Revenue | 5190 | - | 5190 |
| 17. Public Works | Revenue | 62700 | - | 62700 |
| Capital | 45050 | - | 45050 | |
| 18. Other Admn. Services | Revenue | 4915 | - | 4915 |
| 21. Education | Revenue | 109800 | - | 109800 |
| 23. Art and Culture | Revenue | 13200 | - | 13200 |
| 24. Medical & Public Health | Revenue | 18761 | - | 18761 |
| 25. Water supply & Seniation | Revenue | 2500 | - | 2500 |
| Capital | 1 | - | 1 | |
| 26. Urban Development | Revenue | 6100 | - | 6100 |
| Capital | 54000 | - | 54000 | |
| 27. Information & Publicity | Revenue | 1000 | - | 1000 |
| 28. Social security and Welfare | Revenue | 11352 | - | 11352 |
| Capital | 10000 | - | 10000 | |
| 29. Labour & Labour Welfare | Revenue | 40 | - | 40 |
| 30. Nutrition | Revenue | 22600 | - | 22600 |
| 32. Other Socail Services (Ecclesi) | Revenue | 3000 | - | 3000 |
| 34. Agriculture | Revenue | 13226 | - | 13226 |
| Capital | 1400 | - | 1400 | |
| 35. Soil and Water Conservation | Revenue | 2675 | - | 2675 |
| 36. Animal Husbandry | Revenue | 13304 | - | 13304 |
| Capital | 550 | - | 550 | |
| 37. Dairy development | Revenue | 6426 | - | 6426 |
| 38. Fisheries | Revenue | 600 | - | 600 |
| Capital | 400 | - | 400 | |
| 39. Forestry and Wild Life | Revenue | 34261 | - | 34261 |
| 40. Other Agriculture Programme | Revenue | 11170 | - | 11170 |
| 42. Co-operation | Capital | 12000 | - | 12000 |
| 43. Rural development | Revenue | 2500 | - | 2500 |
| 44. Irrigation and Flood Control | Revenue | 574 | - | 574 |
| 46. Industries | Revenue | 16500 | - | 16500 |
| Capital | 17000 | - | 17000 | |
| 47. Mines and Geology | Capital | 5000 | - | 5000 |
| 48. Roads and Bridges | Revenue | 6500 | - | 6500 |
| Capital | 331500 | - | 331500 | |
| 49. Roads Transport Services | Revenue | 28350 | - | 28350 |
| Capital | 6000 | - | 6000 | |
| 50. Other Scientific Research | Revenue | 800 | - | 800 |
| 51. Secretariat-Economic serv. | Revenue | 5700 | - | 5700 |
| 52. Tourism | Revenue | 6548 | - | 6548 |
| Total | 934540 | 350 | 934890 |
THE SCHEDULE
(See Sections 2 and 3)
| 1. | 2 | 3 | 4 | 5 |
| No. of Demand | SERVICES AND PURPOSES | (In thousand of Rupees) SUMS NOT EXCEEDING | ||
| Voted by the Legislative Assembly | Charged on the consolidated Fund | Total | ||
| 3. Administration of Justice | Revenue | - | 3546 | 3546 |
| 34. Agriculture | Capital | 18415 | - | 18415 |
| 49. Road Transport Services | Revenue | 32323 | - | 32323 |
| Total | 50738 | 3546 | 54284 |
3. Appropriation.- The sum authorized to be paid and applied from and out of the Consolidated Fund of the State of Sikkim by this Act shall be appropriated for the services and purpose specified in the Schedule in relation to the said year.
3. Appropriation.- The sum deemed to have been authorized to be paid and applied from and out of the consolidated Fund of the State of Sikkim under the is Act shall be appropriated and shall be deemed to have been appropriated for the services and purpose specified in the Schedule in relation to the financial Year ended on the 31st day of March, 1998.
2. Issue of Rs. 93,48,90,000/- out of the Consolidated Fund of the State of Sikkim for the Financial Year 2000.- From and out of the Consolidated Fund of the State of Sikkim, there may be paid and applied sums not exceeding those specified in column 5 of the Schedule amounting in the aggregate to the sum of ninety three crores, forty eight lakhs, ninety thousand rupees towards defraying the several charges which will come in course for payment during the Financial Year 2000-2001, in respect of the services and purposes specified in column 2 of the schedule.
2. Issue of Rs. 54,284/- out of the Consolidated Fund of the State of Sikkim for the Financial Year ended on 31st March 1998.- The sum specified in column 5 of the Schedule amounting to fifty four thousand two hundred and eighty four rupees shall be deemed to have been authorized to be paid and applied from and out of the Consolidated Fund of the State of Sikkim to meet the amount spent for defraying the charges in respect of the services and purposes specified in column 2 of the Schedule during the Financial Year on the 31st of March, 1998 in excess of the amount authorized or granted for those services and purposes for theat year.
1. Short title.- This Act may be called the Sikkim Appropriation Act, 2000.
1. Short title.- This Act may be called the Sikkim Appropriation Act, 2000.