Chhattisgarh act 014 of 2014 : The CHHATTISGARH APPROPRIATION (No.3) ACT, 2014

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I II q,j {I~ 81,85,1100 Z!!,32,0tlO 1,111,17;11011 1Z ~fulWT~~..Rf~ ~ I, 15, 13,05,000 0 I, 15,13,115,111111 ~ 1,25,00,00,000 0 1,25,00,00,111111

H "fl'• ~ 31,30,51,000^fl31,;rn,s 1.111111

14 · -~ fulWl~ ~.Rf~ ~ 4,24,05,0011 0 4,24,05,01111,

16 Wx-11%1--1^~fq1,00,77,000 0 1,011,77,01111 18 ,,;n:i ~ 100 fl I 1111

19 "i'Wfj ~..II 'Qci Tffi'=-ITT ~ ~ 50,00,llOll II 50,011,111111 211 .. ~ ('fff,~.J:I .... ~ ~!HI n 41111

2 I ~ 'Qci ~ fulWl ~ ~ 4, 12,116, I 00^I)4. 12,06, I 1111 tT,jftrn~. ~ 1,00,llO,OllO n I ,1111.illl,llil"

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41 ,... ;:;ff@ ' ~FXi'f-;;R" 341.lhiHI ~ 1,49,28,66,800 0 1,49,28,66,800 ~ 1,61,00,01,000 0 1,61,00,111,1)()0

44 J-.::r:i fue.:r1 ~ 40,(Hl, 100 0 40,00, I 00 46 fuslR -3ffi. ~•-Rk➔ k,'11 ~ 1,00,00,000 0 1,00,00,0110 47 n ~ fue:n 3fu: ~ ~ 9,78,40,300 II 9,78,40,.100 ~~fcnw1 ~ 100 0 1110

48 ii{~cl furn 3ITTWl ~ ~ ~ 9,38,81,200⁽⁾9,38,81,200 m: }ifl<'f ~"f.t q@~ ~-

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55 mt➔-1 "Qcl ~ cfi?-TTlJT "fl ~ 15,87,00,000⁽⁾15,87,00,000 ~1..mm"ll. 1fnl 100 0 100

56 mi:i'wim ~ 1,11,394,Hl rr 1,11,39,400

64 3F!~-.li'I -::nrfu "3~ ~ 39,29,87,600⁽⁾39,29,87,6110 1fnl 50,60,00,300 n 50,60,011,300

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68 ~~ 3QlllsiHI it it,ft 1,50,00, 100 0 1·,50;00, 1 oo #t«=J ~ f.rnfuT cnm -ircr.i.

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~ mil mil 80 ~ ~ mi fW.Tl;m mffq 36, i 0, 75,000 0 36, 1 o, 1s,oon cfiT ~ ~-

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930 (4)

CI-IHATrISGARI I ACT

(No. 14 of 2014)

Tin: CIIIIATTISGARII APPROPRIATION (No. 3) ACr,_ 2014 An Act to authorise payment and appropriation of c~rtairi fiirther sums from and out of

the Consolidated Fund of the State of Chhattisgarh for the scviccs of the Financial Year 2014_-15.

Be it enacted by the Chliattisgarh Legislature in the Sixty-fifih Year of the Republic oflndia. as follows:-

This Act may be called the Chhauisgarh Appropriation Ac.t.2014. From and out of the Consolidated Fund of'the Stale of Chhattisgarh there may be paid and applied sums not exceeding those specified in column (3) of the Schedule, including the sums specified in wlumn (3) of the Schedule of the Chhattisgarh Appropriation J\ct. .;mounting in the aggregate to the sums of One Thousand One Hundred hliy Six Cwre Seventy Five Lac Forty Seven Thousand Six Hundred rupees towards dcfraying the several charges which will come in the course of payment during the financial year 2014- 2015 in respect of services specified in column (2) of the Schedule. Shor! ·1itlc.

Issue of

Ks. 1156, 75.-0,600

from and out of

the Consolidated

t'uncl of !he' Stall'

for 1hr Financial

_.-car 201-t-15.

3. The sums authorised to be paid and applied fro111 and ou: ot the Consolidated Fund of the Appropriation. State of Chhattisgarh by this Act, shall be appropriat·:

No.of

Vote

(I)

Services and purposes

(2)

0 I · General Administration

03 Police

04 Other exp,enditurc pertaining tc:i i-lomc Department.

05 .Jail -

-~ 06 ,..Expcndi~;l;eri~rt'aining to - .. ~- . · .• \. . 'T .. Finan\;e Dcpartrncnt.

- ._ .. , ' Exp;;nditurq1ertairiing .' .. ~., '.''~,1~ . to Coinmcrciat' Tax 'llff SCIIEDULI:

(Sec Sl:ction 2 and 3) Revenue

Revenue

Capital

Revenue

. -, Revenue

. Rcvci:iuc Voted by the Legislative Assembly

Rs.

3,7:i."f.~ti~~•oo

73,39, 75,3~0

1,50,00,1100

1,01,00,000

29,00,000

6,38,88,000

3,9,ulfl.110-0 :·,.·

Sums not exceeding Charged on

Consolidated

Fund

(3)

Rs.

3,20,100

()

Total Rs.

3,79,20, IOO

73,39,75,300

I ,50,00,000

t ,o 1,oo,01io

29,00,0IHI

6,38,88,01111

3,94,00,iHHI

• ,. __ d_,.·

930 (5)

(I) (2) (3)

Rs. . Rs. Rs.

08 I .and n.:venue and district Rcv'cnue t,00,00,IOO 0 1,110,00, I 00 administration. Capital 13,50,00,0011 0 13,50,00,11111)

IO Forest Revenue 111,85,000 2.8,32,000 1,10,17,000

l 2 Expenditure pertaining to Revenue I, 15, 13,05,11110 0 I, 15,13,05,000

l:nergy Department. Capital 1,25,00,00,000 0 1,25,00,00,000

13 /\griculture Revenue 31,30,51,1)00 0 31,30,51.01111

I ➔ Expenditure pertaining to Revenue 4,24,05,000 0 4,24,05,01111

,t\nimal I lushandry Department.

16 Expenditure pertaining to Revenue 1,00, 77,0011 0 1,00,77,0110

Fisheries Department.

18 I.abour Revenue Hltl 0 l00

19 Public I kalth and Family Revenue 50,110,IICW 0 50,011.000

Wdfare.

20 Puhlic I lcalth Engineering Capital 400 0 400

21 Expenditure pertaining to Revenue 4,12,06,J.OO 0 4, I 2,06, 100

I lousing and l:nvironme111 Capital 1,00.00,000 0 1,00,110,1100

Department.

13,-c:4 Water Resources Capital l,00,00,000 ti 1,110,00,000

Department.

24 Public works-roads and Revenue⁽⁾0 0

bridges.· Capital 6,00,00,200 4,92,87,000 10,92,87,200

2{} 1:xpcnditurc pertaining to Revenue 66,6~.0M (I 66,69,0110

Cuhure Department. ?.7 School education Revenue 3,40,00,000 ^{I3,40,00,000

28 State 1.e~islaturc Revenue 95,00,000 ^(J95,00,000

29 /\dniinistration of Justice Revenue 99.00,000 0 99,00,000

. and Elections.

930 (6)

(I)

(2)

Expenditure pertaining to Panchayat and Rural Development Department. Revenue

Capital

Expenditure pertaining to Revenue Tribal Welfare Department. Expenditur~ pertaining to Revenue Food, Civil Supplies and Capital Consumer

Department.

Protection

Tribal Areas sub-plan

Department.

Expenditure pertaining to l Iigher l·:ducation

Department.

Expenditure pertaining to Science and Technology

Department.

Man-Power Planning and

Technical Education

Department.

Grant Under Thirteenth

Finance Commission.

l:xpenditure pertainin~ to Religious Trusts arid

I:ndowmcnts Department. . E1nancial assistance to Revenue

Capital

Revenue

Capital

Revenue

Capital

Revenue

Capital

Revenue

.Capital

Urban. · bodies under

SdieBulcd Caste Sub Plan. ' Fxpenditure pertaining to Women and Child Welfare. Rural ·111dustries

Revenul

· Capital

Revenue

•I· Rs. I 6,25,83,6011-

55,00,00,000

56,00,000

1,20, 13,700

25_.0(1,0IJ,1WO-

J ,49,28,66,800

1,61,110,01,000

40,00,100

1,00,00,000

9,78,40,300

100

9,38,81,200

1,58,76,000

15,00,000

12,00,00,000

. I 5,87,00,iJOO

100,

l,11,39,400

(3)

Rs.

()

Rs. 16;25,!13,6110

55,00,00,01111

56,IH),O(IO

1,20,13,7110

25,00,00,0110

1,49,28,66,8110

1,61,00,111,000

40,110, I 011

1,00,00,0110

9,78,40,300

100

9,38,81,200

1,58,76,000

15,00,0011

_12,00:00,000

15,87,00,000

100

I, 11,39,40(1

ifuflt-1, Ii; ffilQ,if, ~ 2 3 3fiffif 2 0 I 4 930(7)

(I) (2) (3)

R-::. Rs. Rs.

64 Scheduled Caste Sub Plan Revenue 39,29,87,600 0 39,29,87,600

. Capital 50,60,00,300 0 50,60,00,300

66 Welfare of Backward Revenue 12,00, 100 0 12,00, 100 Classes and Minorities. Capital 24,00,000 0 24,00,000

67 Public Works-Buildings Revenue 40,00,000 0 40,00,000 Capital I 0,05,80,800 0 I 0,05,80,800

-~ 68 Pubfic Works relating to Capital 1,50,00,100 0 1,50,00, 100 Tribal Areas Sub-Plan-

buildings.

71 Information Technology Revenue 29,67,00,1)1)0 0 29,67,00,000 and Bio Technology.

75 NABARD aided Projects Capital 15,00,00,000 0 I 5,00,00,000 pertainning to- Water

Resources Department.

79 Expenditure pertaining to Revenue 1,00,00,000 0 1,00,00,000 Medical Education Capital 100 0^IOO

Department.

80 Financial assistance to Revenue 36, 10, 75,000 0 36, l 0, 75,000 Three tier Panchayati Raj Capital '),00,00.000 0 5 ,00,00 ,000 Institutions.

81 Financial assistance to Revenue 4,00,00.0uO 0 4,00,00,000 Urban bodies. Capital 50,00,00.0i,O 0 50,00,00,000

82 Financial assistance to Revenue I 0,00,00,000 0 I 0,00,00,000 Three tier Panchayati Raj

Institutions under the·

tribal area sub-plan.

83 Financial assistance to Capital 38,00,00,000 0 38,00,00,000 urban bodies under the

tribal area sub-plan.

Total - Revenue S, 77,52,49,400 31,52,100 5,77,84;0l,500

Capital . S,73,98,S9,IOU 4,92,87 ,000 s,11,,1,46,100 Grand Total 11,Sl,51,0l;~co. 5,24,39,100 11,s,, 7S,47,600 · · ~-~ntll~mllJfi. ~m~~.-~.t~-..m~- 2014 ..