Chhattisgarh act 014 of 2004 : The CHHATTISGARH APPROPRIATION (No. 4) ACT, 2004

  • Date:
Department
  • Department of FINANCE
Summary

NO

Enforcement Date

11 Nov 1964

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    10 q,f ITTffq 21, 90,00,000 6, 17,00,000 28 ,07 ,00,000 'l.fT 4,22,79,000 0 4,22, 79,000

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    11 "1Wlill,cf3WTTFc!>writ~= ~ 99,00,000 0 99,00,000 12 3iofT Fc!>wr it~ o!l'l 1,87,33,255 0 1,87,33,255 I •

    13 'f~ -~ 4,99,65,900 0 4,99,65,900

    14 9'(j91<'H Fc!>writ~o!l'l 5,29,82,000 JOO 5,29,82, 100 16 ~9T

    17 ~rttn 7, 50,00,000 0 7, 50,00,000 18 •.m ~ 4,00,000 0 4,00,000

    19 ~ ~ 11,cf qftcm: ~ ITTffq 3,32,96,500 0 3, 3 2, 96,500 20 ~~~ ITTffq 200 55,00,000 55,00,200

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    21 3W-lffi 11,cf ~ Fc!>wr it ~ o!!<( ';;ft '!,:, 100 0 100 ' •

    23 'l!(il"mrN-!Fcl>wr 'l.ft 15,60,000 0 15,60,000 24 oi\s;- f.n:riur im -~ ~ w; it.it 6,40,00,000 0 6,40,00,000 25 &m.mr-ihrit~o!I« ~ 57,00,000 ·. 0 57,00,000 J\

    26 ~ ~ it ~ o!l'l i, 70,00, 100 0 1, 70,00, 100 27 ~fum 17,46,16,700 0 I 7,46, 16,700

    28 tr;;.r~m nffl 1,05,00,000 0 1,05,0o,ooo

    30 ~ a'4T lJTlff1!r m;m ~it~ ~ 19,40,00,000 0 19,40,00,000 6

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    36 '!W.~'I ~ 48,00,000 0 48,00,000 t

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    42 TTK 3q4N-J.-ll - i . ;;ft 'L 18,45,00,100 0 18,45,00,100 f.\tllur 'lil'f-~ ~ '.fl.

    43 ffil~~~i , UCiR=cl 15 ,00,000 0 15,00,000 't;;ft 20,00,00,000 0 20,00,00,000

    44 J~tj fu~TT ~ 11,65,00,000 0 1 I ,65,00,000 46 ffilR Ji'r{ zar~ D'5[fq 1,30,00,000 0 1,30,~0,000 47 ~ f.wJ1 ~ :;f'l 'IT!m _f.r:i'rc;r.r fcn:rrr{~q 40,00,000· 0 40,00,000

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    1 1 W t;ci o1 w; '""'1 roi ?r crcifuif a,m 85,88,000 , 0 85,88,000 55 CTCiR=cl 56 lJTlTTm>T CTCif<'c! 1,05,00,000 0 1,05,00,000 '. 60 f;i?;r ~-n:i-i'i ?r ~ o'l'! 't;;ft JOO 0 100 :,4 .i< 'l'i!t"' mfum ii;- fu1; l 14-WR . CTCif<'c! 15,16,000 0 15,16,000 . 'tit 6,71,91,200 0 6, 71 ,9 t.200 "" 31Tf;-c11.rr ~i:, 3q;twrr i'i H,if,~n d),.i; rt_;;ft 15,00,000 0 15,nr:.000 f.\tlfiJf ,n,f - 'fiR.

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    1 1 , 76,32,000 0 I ,00,00;000 0 5,00,000 0 2,.03,87, 11,666 6,80,25, I 00 r;o,60,31,000 0 2,84,47,42,666 6,80,25, l 00 U

    1 1 , 76. ;·:.(1 00 J ,0IJ,00.000 2,10,67,36,766 80,60,31,000 2,91,27,67,766 ~ 7511/21-31'/!!W!Ul/04.- 'lffio i',; (~ ali.;;,'T'~ 348 ali &Us (3) al;~~- ,h,'1(1 11/t ~T (;i,l:fict; 4) ~, 2004 (~ 14.i:r-J: 2004) c!>l ;mi;;ft ~'ll<; lJ~ t ~ \1" ~ ~ fil;m ;,mn t. • •

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    mflWI$ m, ~ I ~. 2005 CHf-iAITISGARH ACT , ( No.14 OF 2004) THE CHHATTISGARH AJ>PROPRIATION (No.4) ACT, 2004

    An act to authorise payment and appropriation of certain further sums from and olit of the Consolidated Fund of the State of Chhattisgarh for the ~ervlces of the Financial Year 2004-2005.

    Be it enacted by the Chhattisgarh Legislature in the Fifty Fifth year of the Republic of India as follows :- ♦

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    Short title. Issue of . Rs. 291,27,67,766 ftom and out of the Consolidated Fund of the State foi- the Financial Year

    2004 - 2005.

    Appropriation.

    I.

    2.

    3.

    This Act may be ~ailed the Chhattisgarh Appropriation Act, 2004 (No. 14 of2004). From and out of the Conso-lidated Fund of.the State ofChhattisgarh there may be paid and applied sums not exceeding those specified in column (3) of the Schedule amounting in the aggregate to the sums of Two Hundred Ninety One Crore Twenty Seven Lakh Sixty Seven Thousand Seven Hundred Sixty Six rupees towards de-, fraying the several charges which will come in the course ofpaymeht during the financial year 2004-2005 in respect of services specified in column (2) of the sche- dule.

    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 ser- vices and purposes expressed in the Schedu_le in relation to the said year. TIIESCl-!EDULE

    (See Section 2 and 3)

    No. ofVote Services and purposes. Sums not exceeding

    Voted by the Charged on Total

    Legislative Consolidated

    Assembly Fund

    (1) (2) (3)

    Rs. Rs.Rs.

    01 General Administration Revenue 11,53,49,665 25,00) 11,53,74,665

    03 Police Revenue 6;00;0()e600 0 6;00,otJ,600 Capital 2,00,00,00) 0 2,00,00,000 ~ Expeilditure pertaining t-0 Finance Revenue 5,ll,63,000 0 5,tl,M,000 Department. Capital 5,00,00,000 {) 5,00,00,000

    (1J Expenditure perlaining to Commercial Revenue 31,00,000 0 31,00,000

    Tu IJepartmeitt.

    08 Land revenue and districi administration Revenue 2,46,47,146 • 0 i,46,47, i46

    0) Expenditure pertaining to Revenue Revenue 66,25,000 0 66,25,000 Oepartment. Capital 4,22,79,000 0 4;22,79,000

    • • .u L --~• N.evenue 21,90,00,000 6,17,00,000 28'.117,00;i:100

    -:ar,itt': 4 21 79,('f'i(\ /I "; ;,.9.;C'OO

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    Legislative Consolidated

    Assembly Fund

    (I) (2) (3)

    Rs. Rs. Rs.

    11 Expenditure pertaining to Commerce and Revenue • 99,00,000 0 99,00,000 Industry Department.

    12 Expenditure pertaining to Energy Revenue 1,87,33,255 0 1,87,33,255 Department.

    1~ Agriculture Revenue 4,99,65,900 0 4,99,65,900

    14 Expenditure pertaining to Anim~l Revenue 5,29,82,000 100 5,29,82,100 Husbandry Department.

    • 16 Expenditurepertaining to Fisheries . Revenue 12,30,000 0 12,30,000 Department

    17 Co-operation Revenue 7,50,00,000 0 7,50,00,000

    18 Labour Revenue 4,00,000 0 4,00,000

    19 Public Health and Family Welfare Revenue :J,32,96,500 0 3,32,96,500

    20 Public Health Engineering Revenue 200 55,00,000 55,00,200

    21 Expenditure pertaining to Housing and Capital 100 0 100 Environment Department.

    23 Water Resources Department Capital 15,60,000 0 15,60,000

    24 Public works-roads and bridges Capital 6,40,00,000 0 6,40,00,000

    25 Expenditure pertaining to Mineral Revenue 57,00,000 0 57,00,000 Resources Department.

    26 Expenditure pertaining to Culture Revenue· J,70,00,100 0 •J,70,00,100 Department

    27 School education Revenue 17,46,16,700 0 17,46,16,700

    •

    28 State legislature Revenue 1,05,00,000 0 1,05,00,000 .. 30 Expenditure pertaining to Panchayat Revenue J 9,40,00,000 0 ! 9,40,00,000 and Rural DeYelopment Department.

    31 Expenditure pertaining to Planning Revenue 1,99,69,000 0 i .99,69,000

    Economics and Statistics Department.

    33 Expendirure pertaining to Tribal welfare Revenue 15,00,000 0 15,00,000 Department.

    34 Expenditure pertaining to Social welfare Revenue 65,50,000 0 ·65,50,000

    Department. Capital 1.00,00,000 0 1,00,00,000 '

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    • 2 ( I 2) ,~ 1 'if.f'!(l, 2005 · ·No. of Vote Services and r.urposcs. Sums noi.cxcccding. )---

    Voted by the . · Charged on Total

    Legislative Consolidated

    Assembly Fund

    ( I l (2) (3)

    • fu . Rs. Rs. 3() Transport Revenue 48,00,000 0 48,00,000 slJ Tribal ,\rcas Suh-plan Revenue 33.21,38,500 0 33,21,38,500

    • Capital 4.00,00.200 0 4,00,00.200

    42 Public Works relating to Tribal Areas · Capital I X,45.00, I 00 0 18,45,00,100 •· Sub-Plan-n>ads and bridges.

    43 Expenditure pertaining to Sports and Revenue 15.00.fXlO 0 15,00.000 Youth \Vclfarc Dcpart1nc11t. Capital 20.00,00.000 0 20.00.(Kl,0()() •• 44 · Expenditure pcrtainjng tu Higher Revenue

    Education I.kparLmcnt._

    1 1.9s,oo,ooo 0 I ! ./,5,f_~J.1100

    46 Expenditure pcilaining to Science and Revenue i .30,01:,,0110 . 0 i}0.00,000 Tcthnology Department.

    47 Man-Power Planning and Technical Revenue 40,00,000 0 -10,!JO,0UO Education Department. Capital 3.00,00.000 0 3,W,00,000

    48 Administration Upgrnd,1t1011 Grnnt Undc~ Capital iOO 0 100 Eleventh FinanccCommission.

    -,

    )l Fxpenditure pertaining to Reiigiou:-. Trusts Revenue 0 8,00,000 o.l;! •.!JOO and Endowments Department.

    55 E:,pc~diturc pcrtJining to Women and Revenue 85.88,000 0 85A~,OOO Child Wei fore.

    56 Rural Industries Revenue 1,05.00,000 0 1,05,0ll.tlOO

    60 Expcndit11re pcrtnining to District Capital 100() !i() plan 1-l.:)c1;1cs.

    64 Special Coniponcnt Plan For Revenue 22,28,38,100 0 22,2~JX '111) Schcduld Castes. Capital 4.50,00.200 0 4,50,0f! ,,,,

    67 Public \Vork:,-Bui!ding.:i Revenue 15.16,00/) 0 J_--._loni-•) Capital 6,71.91.200 0 6. I •· .~IK) ;.

    68 Public \Vorks rdaling to Trihal Areas (\1pita! 15,(W),L\10 0 . Ii. Sub--Pl:m-h: 1ildings.

    76 Ext,.:-rna!ly ai~kd Projects pcrtti 1ni1ig to Capital 5,00,tJQ,OO0 0 5,00.l)t!_(}.,,; Puhli1 . .: \II/or~~ Department.

    79 Fxpt.·rni11. Ji\' nc1taining to \rTedical Revenue-

    4,39.70,000 0 4 ·•).7C•.1flC' Fduca1111i1 I.) -r,a11mcnt , 80 Financ1.u ~ssistan,..:c to ThrL"c f··r Revenue 11,76,32,000 u I .·•6.)~ I Panchay,,t, Raj lnstit.ut:u,,.

    8

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    ffi -{ No.ofVote Services and purposes. Sums not exceeding Voted by the Charged on Total

    Legislative Consolidated

    Assembly Fund

    (1) (2) (3)

    Rs. Rs. Rs.

    81 Financial assistance to Urban bodies Revenue 1,00,00,000 o. 1,00,00,000

    82 Financial assistance to Three tier Revenue 5,00,000 0 5,00,000

    Panchayati Raj Institutions under the tribal area sub-plan.

    Total Revenue 2,03,87,11,666 6,80,25,100 . 2,10,67,36,766 Capital 80,60,31,000 0 80,60,31,000

    Grand Total 2,84,47,42,666 6,80,25, I 00 2,91,27,67,766 • ♦

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    SECTIONS