Chhattisgarh act 020 of 2013 : The CHHATTISGARH APPROPRIATION (No.3) ACT, 2013

Date: 24 Jul 2013

Department

Department of FINANCE

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18 WT ~ 24,50,300 0 24,50,300 19 ~~tJ:ciqftcm:~· ~ 16,02,50,000 0 16,02,50,000 20 ~~~ ~ 1 ;81 ,91,000 0 1,81,91,000 23 ~~~ ~ 10,03, 75,000 0 10,03,75,000 ~f.tmurcfil~-~~~ ~

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652 ( 4) i§-tfif1¹1$ ~, ~ 2.6 ~ 2013 CHHAmSGARH ACT

( No. 20 of 2013)

THE CHHATIISGARH APPROPRIATION (No. 3) ACT, 2013 · An Act to authorise payment and appropriation of certain further sums from and out of the Consolidated Fund of the State ofCbbattisgarh for the sen•ices of the Financial Year 2013-14. Be it enacted by the Chhattisgarh Legislature in the Sixty- Fourth Year of the Republic of India, as follows:- •

Short Ht!e. 1. This Act may be called the Chhattisgarh Appropriation Act, 2013. ls~uc of Rs.

21.05, I 0, 18,500

from and out of thr Consu!idated Fund of the State for the Finaneial Yl'llr 2013-14. 4 rtl)r!l!)riatiun.

2.

3.

From and out of the Consolidated Fund of the State ofChhattisgarh there may be paid and applied sums no1 exceeding those specified in column (3) of the Schedule, including the sums specified in column (3) of the Schedule of the Chhattisgarh Appropriation Act, amounting in the aggregate to the sums of Twenty One Hundred Five Crore Ten Lakh Eighteen Thousand Five Hundred rupees t_owards defraying the several charges which will come in the course of payment during the financial year 2013-2014 in respect of services specified in column (2) of the Schedule. ·

The sums authorised to be paid and applied from and out ofthe Consolidate4 Fund of the State ot Chhaui~gatl1 by thic Ar:-t, c;hiill be appropriated for the services and purpose expressed in the Schedule in relation to the said year.

nm SCHEDULE

(See Section 2 and 3)

i'sO. of Vote Services and Sums not exceeding

purposes Voted by the Charged on Total

Legislative Conso I idated

Assembly Fund

( 1 ) (2) (3)

Rs. Rs. Rs.

• Charged Appropr ialion• Intore5t Revenue 0 1, 90,30,00,000 1, 90,30,00,000 Payments and Servicing of Debt.

01 Genera! Administration Revenue 3,41,53,000 30,00,000 3,71,53,000

02 Other expenditure pertaining tu Revenue 1,40,01,300 0 1,40,01 ,300 General Administration Department.

() 3 Police Revenue· 31,35,38,400 5,50,00,000 36,85,38,400 '

04 Other expenditure pertaining to Revenue 39,97 ,000 0 39,97,000 Home Department.

05 Jail :K.evenue 4,51,300 0 4,51,300

06 Expenditure pertaining to Finance Revenue 100 0 100 Department.

07 Expenditure pertaining to Commercial Revenue 5,44,000 0 5,44,000 Tax Department.

~

'

I

'-

6

~ijlBII~~, ~ 26~2013 652 (5)-

( I ) (2) (3)

Rs. Rs. Rs. ~

) 08 Land revenue and district Revenue 43,70,000 16,000 43,86,000

\ Administration.

" 09 'Expenditure pertaining to Revenue Revenue 1_,13,00,000 0 1,13,00,000

Department.

10 Forest Revenue 1,12,40,100 60,00,000 1, 72,40,100

11 Expenditure pertaining to Commerce Revenue 15,36,00,000 0 15,36,00,000 and Industry Department.

12 Expenditure pertaining to Energy Revenue 12,50,00,000 0 12,50,00,000 Department.

13 Agriculture Revenue 18,50,00,500 0 18,50,00,500

Capital 10,00,00,000 0 10,00,00,000

14 Expenditure pertaining to Animal Revenue 4,92,50,000 0 4,92,50,000

Husbandry Department.

16 Expenditure pertaining to Fisheries Revenue 2,59,57 ,000 0 2,59,57 ,000 Department.

17 Co-operation Revenue 1,00 ,00, 100 0 1,00,00,100 I 8 Labour Revenue 24,50,300 0 24,50,300

19 Public Health and Family Welfare Revenue 16,02,50,000 0 16,02,50,000

20 Public Health Engineering Revenue 1;81,91,000 0 1,81 ,91,000

23 Water Resources Department Capital 10,03,75,000 0 10,03,75,000

24 Public works-roads and bridges Capital 16,92,42,200 0 16,92,42,200

2S Expenditure pertaining to Mineral Revenue 12,00,000 0 12,00,000 Rl·soL11-ces Department.

26 Expenditure pertaining to Culture Revenue 50,00,000 0 50,00,000

• Department.

27 School education Revenue 12;56,50,100 0 12,56,50, 100

Capital 1,97,10,000 0 1,97,10,000

28 State Legislature Revenue 32,00,000 0 32,00,000

29 Administration of Justice and Revenue 6,68,20,100 25,00,000 6,93,20,100

Elections.

30 Expenditure pertaining to Panchayat Revenue 2,17 ,20,00,500 0 2, 17 ,20,00,500

<1nd Rurnl Development Department. Capital 100 0 100

31 Exrenditure pe11aining to Planning Revenue 71,26,100 0 71,26,100

1-:rnnornics and Srntistics Depa11ment. 0 ooo,J>~,c :mn· • .-:i5l

7

652 ( 6)

( I ) ( 2.)

32 Expenditure pertaining to Public Relations Department.

33 Expenditure pertaining to Tribal Welfare Department.

34 Expenditure pertaining to Social Welfare Department.

36 Transport

39 Expenditure pertaining to Food, Civil Su pp I ies and Consumer Protection Department.

40 Expenditure pertaining to Ayacut Department.

41 Tribal Areas Sub-plan · 4 ~ l'uhlic Works relating to Tribal Areas Sub-plan-roads and bridges.

43 Expenditure pertaining to Sports and Youth Welfare D~partment.

44 ~xpenditure pertaining to Higher Education Department.

45 Minor Irrigation Works ,.,_•· ••. 1,

4 7 Man-Power Planning and Technical Education Department.

, 48 Grant Under Thirteenth Finance Commission.

50 Expenditure pertaining to 20 Point ,Implementation Department.

5 I Expenditurepertairii,ngtb ~l~ious

Trusts and'Eridowmerits Dej:>artmer.it. 'i 5 Expenditur~ pertaining to Women and Child Welfare: · ...

. ·-- 5 6 · Rural Industries. 5 8 Expendiiure on Relief on account of Natural Calamities and Scarcity. 6 o Expendittire pertaining to Bistr:ict PHm.;

. sehemes,

, , ,

Revenue Revenue Revenue Revenue Capital Revenue Capital Capital Revenue Capital Capital Revenue Capital Revenue· Capital Revenue Capital -Revenue Capital

. • Revenue

..

Revenue Revenue Capital

" Revenue Revenue ~ 11 '-"'ti'-'

Rs. Rs.

)

2,50,000 0 2,50,000 (

'

100 0 100

3,00,00,000 · 0 3,00,00,000

16,00,100 0 16,00,100

10,00,00,000 0 10,00,00,000

4, 80, 96,00, 100

56,00,00,0~0

0 4,80,96,00,100

0 56,00,00, JO

25,00,0Q,OOO 0 25,00,00,000.

3,25,65;07 ,600 0 3,25,65,07,600

43,51,48,100 0 43,51 ,48,100

5,20,00,500 0 s,20,00,soo^' 5,00,00,000 0 s,oo,oo,o·oo

1,79,00,000 0 1, 79,00,000

23, 10,00,000 0 23,10,00,000

10,00,00,000 0 10,00,00,000

7,00,00,000 0 7 ,00,00,000

4,00,00,0GO 0 4,00,00,000

17,29,79,800 0 17,29,79,800

37,83,82,000 0 37 ,83,82,000

2,00,00_0 0 z,uu,uoo '

I

l. 100 0 .joo -

' .. · 1,57,83,500

31,57,00,000

0 , ,.:J,,5:,,.83! ?00 _q, . ,.31;,;57·()0 000 "·",~/-\:~· -;'.,-'•· ' '. j

56,00,100 .. . 40,000 ', 56,40,100 .; '~ '

1,88,80, 75,bOO :M ·_. 1_,ss;so,1s,ooo

8

652 (7)

( I ) (2) (3)

Rs. Rs. Rs.

64 Scheduled Caste Sub Plan Revenue 1,f7,91,67,900 .o 1,17,91 ,67,900 Capital 20,97 ,34,000 0 20,97 ,34,000

65 Aviation Department Revenue 1,36,00,000 0 1,36,00,000

67 Public Works-Buildings Revenue 1 ,53 ,60 ,000 0 1,53,60,000 Capital 22,73,60,100 0 22,73,60,100

I . 68 Public Works relating to Tribal Capital 20,00,100 0 20,00,100 I • Areas Sub-Plan-buildings. I i

69 Expenditure pertaining to Urban Revenue 30,00,00,000 0 30,00,00,000 Administration and Development

Department - Urban Welfare.

7 J lnfonnation Technology and Bio Revenue 1,42,75,000 0 1,42,75,000 Technology.

7 5 NABARD aided Projects Pertaining Capital 100 0 100 to Water Resources Department.

79 Expenditure pertaining to Medical Revenue 4,50,00,000 0 4,50,00,000 Education Department.

80 Financial assistance to Three tier Revenue 21,62,10,100 0 21,62,10,100 Panchayati Raj Institutions.

81 Financial assistance to Urban bodies Revenue 5,00,00,000 0 5,00,00,000

82 Financial assistance to Three tier Revenue 5,40,00,000 0 5,40,00,000 Panchayati Raj Institutions Under

the tribal area sub-plan.

Total Revenue 15,92,35,00,300 1,96,95,56,000 17,89,30,56,300 Capital . 3,15, 79,62,200 0 3,15,79,62,200 Grand Total 19,08, 14,62,500 1, 96, 95,56,000 21,05,10,18,500 f '•

9

• I ♦,

Chhattisgarh act 020 of 2013 : The CHHATTISGARH APPROPRIATION (No.3) ACT, 2013

SECTIONS