r
I
i11~~~ 3Rllra ~ WI>~~ S1@R (f.RT mi R
-m. 2-2~-0=dlw1c; ·~3s m. ~- ~. ~30-5-2001."
( -3ttli~F(Ul~) .
~~\lcfilWld
~ 79-3'] ·. U
,,
~2073/21-3,/'JW{flf/04.- ~'tfle•l'9 m1r-nNTCfif RRWS1€1a ~ ~'R~28-2-2006 clil~ .f;'r~m it~~. ~~./;'r~~~~~;;mrr~.
158 (2)
0-tfle,1'9 ~~~~~am ~,~~11:JBI<, ~~~. 3tf-~.
. .
1
I......___ 158 (3) 0-iflf111¢ ~, ~ l 0 ~ 2006
~ffj~l I<"? ~ (~ 12 f1"f 2006)
Ffifi
2005-2006
11'9 ~
uwn· * ~ 311{ fcif.MJf
I ,
].
Pfn'tii- q,( 2005- . 2. 0-tftfl• ,¢ ~ c/i'r .im f.tftr ~ i!f;-~ ( 3) q ~ nwrr e 3'Rfcl
¥Hi!f;-~, ~ ~i!f;-~ (2) q~ w.r:mi!f;-<[To(a~ql'f 2005-2006 t~u;r
2006t~u;,,r,t;'t
~f.«if.rlllit"« 376, 67, 99, 294 w,n·~
. Wl"T 'ifRT • m ;;Tf.t ~ ~ 3441 ~a ~ "IHI~. . -
. f 3. ~~lml 0-tftf1 1 1¢~~.imf.!fuqifc{t;;rf.t3fu:3q47~a ~;;Tf.ti!f;- ~ \!Tr~ afuaj, 3tFi q1'f i!f;-~ q ~ il qfuto itcrr:m ~ ~ i!f;-ft;l11. fctf.l4'1~ct c/i'f ;;rnt,ft. ~
( ~.nu 2 3fu: 3 ~)
~ wmt~~ f.l~ ~furn il ~ i:Tfuzj
cfiT f
~ 00~ qi:mfuf
( 1 ) (2) (3)
m- m
.• fctf.t
mfuf fctf.t
04 'It( fctwr il ~ ~ O
2
•. _, ·No.of Services and Vote Purposes
(!) (2)·
. ,.
·Charged Appropriation- Interest Payments and Servicing of Debt. Charged Appropriation- ' Public Debt.
01 - General Administration
•
03 Police
04 Other expenditure pertaining to Home Department.
06 Expenditure pertaining-to Finance Department.
1.0 Forest
"; I I Expenditure pertining to Commerce and Indui;;try Department.
.. 12 . Expenditure pertaining to energy Department.
J6 Expenditure pertaining to . ... Fisheries Department. 19 ·Public Health and Family Welfare .
. t· 20 ~blic Health Engineering 22- Urban Administration and Development Department· Urban Bodies.
24 Public works-roads and bridges. ·
27 •School education -
THE SCHEDULE
(See Section 2 and 3)
. Voted by the Legisla~ve Assembly
Rs.
Revenue 0
Capital 0
• Revenue I, 12,00,000 Revenue 100
Revenue 95,61,000 Revenue 31, 12,08,394 Revenue 6, 15,00,000 Capital 14,00,00,000 Capital · 2,00,00,00;000 Revenue 8,38,000
Revenue 7,24,400
Revenue 0
Revenue 8,21,000:
Revenue
. -
2,00,00,009
·Capital. 20,00,00,000 ' .
•
158(6)
Sums not exceedjno Charged on · Total ' Consolidated
:.r '
Fund
(3)
,Rs: Rs .
100 100
•
• 10<'.l 100
0 I, 12,00,000
·o 100
0 95,61,000
0 .31,12,08,394.
0 6,15,00,000
0 14,00,00,000
0 2,00,00,00,000
.0 8,38,000
0 7,24,400
16,56,000 16,56,000
0 8,21,000
0 2,00,00,000
: ' 0 20,00,00,000
3
,158 (7) •. ~'01~11~ ~. ~ 10 i:rf-i'f 2006
•
(I) (2) (3) ...
Rs. Rs. Rs. ,·
29 Administration of Justice and Revenue 3,65,00,000 42,70,000 4,07,70,000 Elections.
. 30 Expenditure pertaining to Revenue l 9,78,00,000 0 19,78,00,000 · Panchayat and Rural Deve-
lopment Department.
32 Expenditure pertaining to Revenue l ,00,00,000 0 1,00,00,000 ... Public Relations Department.
33 Expenditure pertaining to ·Revenue 0 5,50,000 5,50,000 Tribal Welfare ~partment. 4
•
36 Transport Revenue 4,80,000 0 4,80,000 ;
•
41. Tribal Areas Sub-plan Revenue 28,20,04,000 o, 28,20,04,000 ..
43 Expenditure pertaining to Revenue 1_,54,000 0 l,:i4,000 Sports and Youth Welfare
Department.•
47 Man-Power Planning and Revenue 12,94,000 0 ' 12,94,000 Technical Education
Department.
f '
55 Expenditure pertaining to Revenue 13,80,59,000 0 I 3,80,59,000 Women and Child Welfare. Capital 9,50,000 ·o 9;50,000 56 ' Rural Industries Revenue 13,00,000 0 13,00,000 ' 64 · Special Component Plan Revenue 3,31,34,000 • 0 3,3 l ,3.4,000 For Scheduled Castes. Capital 85,35,000. 0 85,35,000 67 . Public Works-Buildings Capital 2,25,60,000 0 2,25,60,000
69 Expenditure pertaining to · Revenue 5,00,00,000 ·o 5,00,00,000 Urban Administration and
Development Department- ~-,
·Urban Welfare.
79 Expenditure pertaintng to Revenue 200 0 200 Medical Education • ..
Department.
•
81 Financial assistance to Urban Revenue 22,17,00,000 0 22,17,00,000 bodies.
Total Revenue 1,38,82,78,094 64,76,100 1,39,47,54,194 .
Capital 2,37,20,45,000 100 2,37,20,45,100 Grand Total 3,76,03,23,094 64,76,200 3,76,67,99,294
---
~, ~ilmicW.Hlllflft, ~l:RT~ ~~, U"1-tie.•1ia ~ !ffe
4
. 158 (5)
(I) (2)
cxm.
81
200
22,17,00,000
l ,38,82, 78,094•
2,37 ,20,45,000
3, 76,03,23,094
•
(3)
0 200
0 22,17,00,000
64, 76, I 00 I,39,47,54,194
JOO 2,37,20,45,I
64, 76,200 3,76,67,99,294
sfilTTc!i 2013/21-3l/rnm/o4,- m«r ~ muH~ ~ 348 ~ @Us (3) ~~i'f 0tftw1~ SfllTTcf,-I ~, 2006 ( f.fi. I 2 sq 2006)
T ~ ~ ~ ~ if ~ JF.fi1mo ~ ;;mrr t . Short title.
Issue of Rs.
376,67,99,294 from
and out of the
Consolidated Fund
of the State for the
Financial Year
2005-2006.
Appropriation.
0u!l-l•l~~~~;:imita'
CHHAlTISGARH ACT
(No. 12 of 2006)
. Ff1wST ffilPf;~, N-l:l'm.
THE CHHATTISGARH APPROPRIATION (No. 1) ACT, 2006 An Act to authorise payment and appropriation of certain further sums from and out of the Consolidated Fund of the· State of Chhattisgarh for the services of the Financial Year 2005-2006.
Be it enacted by·the Chhattisgarh .legislature in the Fifty Seven year of the Republic of India as follows :-
I.
2.
3.
This Act may he_ called.the Chhattisgarh appropriation Act, 2006. From and out of the Consolidated Fund of the State of Chhattisgarh there may be paid and applied sums-not exceeding those specified in column (3) of the Schedule amount- ing in the aggregate to the sums of Three Hundred Seventy Six Crore Sixty Seven Lakh Ninety Nine Thousand Two Hundred Ninety Four rupees towards defraying the several charges which will come in the course of payment during the financial year 2005-2006 in respect of services specified in column (2)' of the schedule. the sums authorised to be paid and applied from and out of the Consolidated Fund of the State of Chhattisgarh hy this Act, shall he appropriated for the services and pur-
. poses expressed. in the Schedule in relation to the said year. ;, '
..
• -1
5
~~l,lllq: u;;rqj, ~ 10 ~ 2006 · I 58 ( 4) ~'
( 1 ) . (2) (3)
mi:! ~
12 ~ fcMvr B oo...ra ~ 't;;ft 2,00,00,00,000 0 2,00,00,00,000 .
6