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sfiJl'fcfi 443 /it. 09 / 2 F3l 1~. /u:-r. / 16. - 0dlB•li; r~w.rnm
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19
3ffi1B•li; ~~i~"ittcl'P.ll'&!l~llll1BI<, qft. i .~.~~-
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~ crlf 2015-2016 if ~ ~ am 'UWif ~ ~ am ~ r.i~l. I
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2016 ~ fin!~ .t) .ifu<'I f.rfu if <{
22,72 , 98 , 70 , 220
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3m~I-Et•I~ ( l~FfITtffi;@ f.ffuit# ~~~ (3) it~uw:it# ~~~m 34lllf-ila
2015
(3)it
~uw:ncir~cR€1sQ~~~m~~~m&~~~m~~
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01 ~mrr,a;r ~ 6,55,99,100 70,00,000 7,25,99,100 03 ~ ~ 29,04,53,530 0 29,04,53,530 04 ~ imWT # ~ ~ 64,08,500 0 64,08,500 ~c1:n:I.
06 fcfnimWT#~ c1:n:I. ~ 6,27,60,000 0 6,27,60,000 07
~ fu'IWT # ~ 56,36,00,200 0 56,36,00,200
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08 l!_mRqam~~ ~ 19,08,89,000 0 19,08,89,000
11 ~~"3"Wrmm~ ~ 5,84,00, 100 0 5,84,00, 100 ~~-
12 ~mm~~~ ~ 0 57,74,50,958 57,74,50,958 ~ 0 0 0
13 ~ ~ 16, 17 ,90,500 0 16,17,90,500
14 ~rcf'IWT~~~ ~ 3,45,63,100 0 3,45,63,100
16 ~ -qrc;r,f ~ 46,45,000 0 46,45,000
17 'tl(\cfi lffil I ~ 100 0 100 ~ 19,00,00,000 0 19,00,00,000
19 C'll
20 C'll
21 ~~~mm~ ~ 5,63,00,00,200 0 5,63,00,00,200 ~~-
24 C'll
29 ..:rm~~~ ~ 2, 17,25,000 0 2, 17,25,000 30 ~ammmur~ ~ 4, 15,00,000 0 4,15,00,000 mm~~~-
32 ~ rcf'IWT ~~ ~ ~ 4,00,00,000 0 4,00,00,000 33 ~~~ ~ 94,00,000 0 94,00,000
41 ~~3441"1'11 ~ 7,05,91,000 0 7,05,91 ,000 ~ 33,97,77,200 0 33,97,77,200
42 ~~3441"1'11~ ~ 200 0 200
~ C'll
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(1) ( 2) (3)
m m m
43 ~:am~~ ~ 1,37,76,832 0 1,37,76,832 44 ~rn&rr ~ 76,00,000 0 76,00,000 45 ~fmnff.rnfulcfiT
51 mfw.n~:am~ ~ 100 0 100
53 ~~ 3q~1;:,i-1ia,fa ~ 1,23,22,000 0 1,23,22,000 ~ ~ qi) ~
~ -
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ii ~T~~PR c2:l
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67 "RT
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~ 3,43,00, 100 0 3,43,00, 100 69 ~mTR'I.J~mmfcrnm- ~ 400 0 400 ~~-
71 $~~Tf.i
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79 MffiT ffl&llrcfll11T ~ ~ 10,22,61 ,400 0 10,22,61 ,400 c2:l
80 ~~mt mmm ~ 4,00,00,000 0 4,00,00,000
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4
20 (3)
( 1) (2) (3)
m m m
83 ~~344)-jl.jj~ ~ 4,58,000 0 4,58,000 ~.flro
~ -
15, 79,95,63,630 58,44,51,058 16,38,40, 14,688
l(;;ft 6,34,58 ,55 ,532 0 6,34,58,55,532
~
22,14,54,19, 162 58,44,51,058 22,72,98, 70,220
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5
20 (4)
CHHATIISGARH ACT
(No. I of 2016) THE CHHATTISGARH APPROPRIATION (No. 4) ACT, 2015 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
2015-2016.
Be it enacted by the Chhattisgarh Legislature in the Sixty-sixth Year of the Republic of India, as follows :-
Short title. I. This Act may be called the Chhattistgarh Appropriation Act, 2015. Issue of 2.
Rs. 22,72,98,70,220
from and out of the
Consolidated Fund
of the State for the
Financial year
2015-2016.
Appropriation. 3.
No. of Services and
Vote purposes
(I)(2)
From and out of the Consolidated Fund of the State ofChhattisgarh, there may be paid and applied sums not exceeding those specified in column (3) of the Schedule, including the sums specified in column (3) of the Schedule of the Chhattisgarh AppropriationAct, 2015, amounting in the aggregate to the sums of Two Thousand Two Hundred Seventy Two Crore Ninety Eight Lakh Seventy Thousand Two Hundred Twenty rupees towards defraying the several charges which will come in the course of payment during the financial year 2015-20 16 in respect of services and purposes 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 ofChhattisgarh by this Act, shall be appropriated for the services and purposes expressed in the Schedule in relation to the said financial year.
THE SCHEDULE
(See Section 2 and 3) Sums not exceeding Voted by the Charged on Total Legislative Consol idated Assembly Fund
(3)
Rs. Rs. Rs. Charged Appropriation- Revenue 0 100 100 Interest Payments and
Servicing of Debt.
01 General Administration Revenue 6,55,99, I 00 70,00,000 7,25,99,100
03 Police Revenue 29,04,53,530 0 29,04,53,530
04 Other expenditure Revenue 64,08,500 0 64,08,500 pertaining to Home
Department.
06 Expenditure pertaining Revenue 6,27,60,000 0 6,27,60,000 to Finance Department.
6
20 (5)
(1) (2) (3)
Rs. Rs. Rs.
07 Expenditure pertaining Revenue 56,36,00,000 0 56,36,00,000 to Commercial Tax
Department.
08 Land revenue and Revenue 19,08,89,000 0 19,08,89,000 district administration
11 Expenditure pertaining Revenue 5,84,00, I 00 0 5,84,00,100 to Commerce and
Industry Department.
12 Expenditure pertaining Revenue 0 57,74,50,958 57,74,50,958 to Energy Department. Capital 0 0 0
13 Agriculture Revenue 16, 17,90,500 0 I 6, 17,90,500
14 Expenditure pertaining Revenue 3,45,63,100 0 3,45,63,100 to Animal Husbandry
Department.
16 Expenditure pertaining Revenue 46,45,000 0 46,45,000 to Fisheries Department.
17 Co-operation Revenue 100 0 100 Capital 19,00,00,000 0 19,00,00,000
19 Public Health and Revenue 6,00,00,400 0 6,00,00,400 Family Welfare.
20 Public Health Revenue 100 0 100 Engineering Capital 200 0 200 2 1 Expenditure pertaining Capital 5,63,00,00,200 0 5,63,00,00,200 to Housing and
Environment
Department.
24 Public works-roads and Capital 300 0 300 bridges.
27 Schoo l education Revenue 2,00,00,000 0 2,00,00,000
29 Administration of Revenue 2, 17,25,000 0 2, 17,25,000 Justice and Elections.
30 Expenditure pertaining Revenue 4, 15,00,000 0 4, 15,00,000 to Panchayat and Rural
Development
Department.
7
20 (6)
(1) (2) (3)
Rs. Rs. Rs.
32 Expenditure pertaining Revenue 4,00,00,000 0 4,00,00,000 to Public Relations
Department.
33 Expenditure pertaining Revenue 94,00,000 0 94,00,000 to Tribal Welfare
Department.
41 Tribal Areas Sub-plan Revenue 7,05,91 ,000 0 7,05,91 ,000 Capital 33,97,77;2.00 0 33,97,77 ;2.00
42 Public Works relating to Capital 200 0 200 Tribal Areas Sub-Plan-
roads and bridges.
43 Expenditure pertain ing Capital 1,37,76,832 0 1,37,76,832 to Sports and Youth
Welfare Department.
44 Expenditure pertaining Revenue 76,00,000 0 76,00,000 to Higher Education
Department.
45 Minor Irrigation Works Capital 100 0 100
47 Man-Power Planning Revenue 1,25,100 0 1,25,100 and Technical Education Capital 100 0 100 Department.
51 Expenditure pertaining Revenue 100 0 100 to Religious Trusts
and Endowments
Department.
53 Financial assistance Revenue 1,23,22,000 0 I ,23;2.2,000 to Urban bodies under
Scheduld Caste Sub
Plan.
55 Expenditure pertaining Revenue 50,00,000 0 50,00,000 to Women and Child Capital 8,80,00,000 0 8,80,00,000 Welfare.
58 Expenditure on Relief Revenue 13,50,00,00,000 0 13,50,00,00,000 on account of Natural
Calamities and Scarcity.
64 Scheduled Caste Sub Revenue 33,98,76,900 0 33,98,76,900 Plan Capital 200 0 200
8
'i.faf1flll~ ~ . ~II~ 2016 20 (7)
(I) (2) (3)
Rs. Rs. Rs.
66 Welfare of Backward Revenue 6,48,00,000 0 6,48,00,000 Classes and Minorities.
67 Public Works-Buildings Revenue 7,44,100 0 7,44,100 Capital 3,43,00,100 0 3,43,00,100
69 Expenditure pertaining to Revenue 400 0 400 Urban Administration and
Development Department-
Urban Walfare.
71 Electronics and Revenue 2,40,50,000 0 2,40,50,000 Information Technology
Department.
79 Expenditure pertaining to Revenue 10,22,61,400 0 10,22,61,400 Medical Education Capital 5,00,00, I 00 0 5,00,00,100 Department.
80 Financial assistance to Revenue 4,00,00,000 0 4,00,00,000 Three tier Panchayati
Raj Institutions.
83 Financial assistance to Revenue 4,58,000 0 4,58,000 Urban bodies under the
tribal area sub-plan.
Total - Revenue 15, 79,95,63,630 58,44,51,058 16,38,40, 14,688 Capital 6,34,58,55,532 0 6,34,58,55,532
Grand Total - 22, 14,54, 19,162 58,44,51,058 22, 72,98, 70,220
9