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m m ~ 100 0 100 02 ffitfPf 5l'm{H ~ « ~ ~ 50,00,000 O· 50,00,000 ·
~o!f<.I". 06 fcfil-FfmJT~~~ 50,00,000 0 50,00,000 07 c:flfalP-N,Cfi{~i\°~ 28,90,000 0 28,90,000
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i.
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~.Hfl~11~ ~. ~ 6 ~ 2013 154 ( 1)
(1) {2) (3) m~
12 ~fcNFT«~~ ~ 4,70,00,00,000 0 4, 70,00.,00,000 ~ 2,04,00,00,000 0 2,04,00,00,000
14 4l{!qlt-H ~ « ~ ~ ~ 7,00,000 0 7,00,000 15 ~ '1fl@' 3q4)-iFIH·Pfa 3,36,00,000 0 3,36,00,000 ~~ITTf~
;.;'t ~ ~-
19 ~~~qftcffi~ ~ 4,00,00,IOO 0 4,00,00,100 27 ~~ ~ 100 0 100
28 ~futlH~ ~ 5,45,000 0 5,45,000
30 ~ ~!ITTfiur rcf
36 ~ ~ 200 0 200
39 ©W,~~am~ ~ I,59,43,'lOO 0 1,59,43, l 00 ~iur fcNN « oocIB ~-
41 6!~~_3q~1.;,H1 ~ 45,52, 19,200 0 45,52, 19,200 i;;ft 300 0 300
\
~~~~~~ 38,00,00,000 38,00,00,000430
44 3'<:'q~ ~ 3,00,00,100 0 3 ,00 ,00, 100 48 ~f
/ 0 45,23,000
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(3)
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0
0
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. t1 .
CHHA 1TISGARH ACT
(No. 7 of 2013)
THE CHHATIISGAlUI APPROPRIATION ~-l) ACT, 2013
\. . ... l
An Act to authorise payment and appropriation of certain ferther.sums from and
out of the Consolidated Fund of tti~ State of Chhattisgarh for tm ~ of the Financial Year2012-13. · · "~·• · ·
. Be it enacted by the Chhattisgarh Legislature in the Sixty Four1h yCM of the Republic of India, as follows :- ·
1.
2.
3.
This Act may be called the Chhattisgarh Appropriation Act, 2013. 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, includ- ing the sums specified in the c9lumn (3) of the Schedule of the Chhattisgarh Appropria- tion Act, amounting in the aggregate to the sums of Eight Hun<,ln:d Eighty Six Crore Eighty Eight Lacs Thirty One Thousand Two Hundred rupees t~wards defraying the several charges which will come in the course of payment during the financial year 2012-2013 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 by this Act, shall be appropriated for the services and purpose expressed in the Schedule in relation to the said year. •
THE ,SCHEDULE
( See Section 2 and 3 ) No.of Services and Sums not exceeding Vote Purposes
(1) (2)
01 General Adminislration Revenue -
02 Other expenditure·pertaining Revenue . to General. Administration.
-0evru1m~ii1. ·
·• , O ... OF • : r~ • •' \• ' ~~ ~
06 Expenditure · pertaining to. Revenue · ·.,Finance Department.
Voted by the
Legislative
Assembly
Rs.
100
50,00;000. .. . • 50;00;000
.. .07 . . Expenditure· . pertaining to ~venue. · .. : 28,90,000 • .. · Co~~ercial Tax DepartnienL -
IO· · Forest
,j
'· ..• . ·-;:·/.
Revenue
·,,i.i.:.··
16,83,00,000
Charged on Consolidated Fund
(3)
Rs.
0
0
0
·O
0
. ,
' ·•
154 (3)
SlillM title.
Issue of Rs. 8,86,88,31,200/~
from andoutofthe Consolidated Fund of the State for the Financial year 2012-13.
Appropriation.
Total. Rs.
100
· 50,00,000 · 50,00,000 ·
• 28,90,ooo-. C ' 16,83,00,000 · .· ...
5
154 (4) mftt111~ ~. f0tcn 6_~ 2013
( 1) (2) (3)
Rs. Rs. Rs.
11 Expenditure pertaining to Revenue 44,90,100 0 44,90,100 Commerce and Industry Capital 600 0 600
Department.
12 Expenditure pertaining to Revenue 4, 70,00,00,000 0 4,70,00,00,000 Energy_ Department. Capital 2,04,00,00,000 0 2,04,00,00,000
14 Expenditure pertaining to Revenue 7,00,000 0 7,00,000 · Animal· Husbandry
Department.
15 Financial assistance to three Revenue 3,36,00,000 0 3,36,00,000 tier Panchayati Raj Institu-
tions under Scheduled
Caste Sub Plan.
19 Public Health and Family Revenue 4,00,00, 100 0 4,00,00, I 00 Welfare.
27 School education Revenue 100 " 100 V
28 St~tc Legislature Revenue 5,45,000 0 5,45,000
30 Expenditure pertaining to Revenue 1,00,000 0 1,00,000 Panchayat and Rural
Development Department.
36 Transport Revenue 200 0 ~ 200
39 Expenditure pertaining 'to Revenue 1,59,43,IOO 0 l ,59,43, JOO Food, Civil Supplies and
Consumer Protection
Department.
-..;
' 41 Tribal Areas Sub-plan Revenue 45,52, 19,200 0 45,52, 19,200 Capital 300 0 300
43 Expenditure pertainine to Revenue 38,00,00,000 0 38,00,00,000 Sports and Youth Welfare
Department.
44 Expenditure pertaining to Revenue 3.00,00, I 00 0 3,00.00, l 00 Higher Education Depart-
ment.
48 Grant Under Thirteenth Capital 45,23,000 0 45,23,000 Finance Commission.
4') Expenditure pertaining to Revenue 72,01),000 0 T'.00,000 Scheduled Caste Welfare.
64 Scheduled Caste Sub Plan Revenue 14,20,00,000 0 14,20,00,000 .Cap,ital" . , . ,, 5_0;001}0.0-; Q. 50,00,100
6
IJ1 ; fuajq; ~ ~~(~II~ ~, . 6 2013 154 (S)
( 1) (2) (3)
Rs. Rs. Rs.
65 Aviation Depa:-tment Revenue 100 0 100
71 Information Technology Revenue 22,50,00,000 0 22,50,00,000 and Bio Techn0logy.
75 NABARD aided Projects Capital 100 0100 pertaining to Water Resour-
ces Department
80 Financial assistance to Three Revenue 58,00,00,000 0 58,00,00.000 tier Panchayati Raj Institu-
7