Andhra Pradesh act 5 of 2019 : The Andhra Pradesh Appropriation (No.2) Act, 2019.

Department
  • Department of Law Department
Summary

NO

Enforcement Date

19 Apr 1963

FEBRUARY --, 2019] ANDHRA PRADESH GAZETTE EXTRAORDINARY 1

Registered No. HSE/49. [Price : Rs. 1-00 Paise

THE ANDHRA PRADESH GAZETTE PART IV-B EXTRAORDINARY

PUBLISHED BY AUTHORITY No. 5] AMARAVATI, SUNDAY, 17th FEBRUARY, 2019.



[1]J-9/19

ANDHRA PRADESH ACTS, ORDINANCES AND REGULATIONS Etc.,

The following Act of the Andhra Pradesh Legislature received the assent of the Governor

on the 16th February, 2019 and the said assent is hereby first published on the 17th February, 2019

in the Andhra Pradesh Gazette for general information :-

ACT No. 5 of 2019

AN ACT

ON THE 1st APRIL, 2018 WHICH COMMENCED

RIGHT TO INFURMATIDN

A BILL TO AUTHORISE THE APPROPRIATION OF CERTAIN FURTHER MONEYS FROM AND OUT OF THE CONSOLIDATED FUND OF THE STATE OF ANDHRA PRADESH FOR THE SERVICES OF THE FINANCIAL YEAR COMMENCED ON THE 1“ APRIL, 2018‘ Be it enacted by the Legislature of the State of Andhra Pradesh in file Seventieth year of the Republic of India as follows:—

Short title. Authorization of supplementary appropriation of money: Rs. 37896,62,20,000 fiom and out of the Consolidated Fund of the State of Andhra Pradeshfor the financial year which commenced on the 1" April, 2018 Appropriation 1. This Act may be called the Andhra Pradesh Appropriation (No.2) Act, 2019. 2. The State Government may appropriate from and out of the Consolidated Fund of the State of Andhra Pradesh, for the financial year which commenced on the 1“ April, 2018, a further sum not exceeding thirty seven thousand eight hundred and ninety six crores, sixty two lakhs and twenty thousand rupees, being moneys required to meet, A (a) the supplementary grants made by the Andhra Pradesh Legislative Assembly for that year, as set-forth in column (3) of the Schedule; and (b) the supplementary expenditure charged on the Consolidated Fund of the State of Andhra Pradesh for that year, as set forth in column (4) of the Schedule. 3. The sums authorized to be appropriated from and out of the Consolidated Fund of the State of Andhra Pradesh by this Act, shall be

THE SCHEDULE (See seclions 2 and 3) SUMS NOT EXCEEDING Demand Services and Purpose: Voted by [he Charged an [he Number Legislative Comalidated Total Assembly F 14nd ofthe Slate (I) (Z) (3) (4) (5) Rs. Rs. Rs. I State Legislature Revenue 2,69,50,000 40,00,000 3,09,50,000 II Guvemor and Council of Revenue 2,38,85,000 2,38,85,000 Ministers III Administration of Justice Revenue 2,0 I ,86,000 3Z,86,00,000 34,87,86,000 Capital 1,50,00,000 , . 1,50,00,000 IV General Administration & Revenue 173,94,78,000 20,00,000 174,14,78,000 Elections V Revenue, Registration and Revenue 4493,23,43,000 1,00,000 4493,24,43,000 Relief Capital 65,62,00,000 65,62,00,000 VI Excise Administration Revenue 878,00,000 87 8,00,000 IX Fiscal Administration, Revenue 49293,30,000 492,93,30,000 Planning, Surveys&Statisties Capital 2,97,00,000 . . 2,97,00,000 PublieDebt , . 25,57,02,000 25.57,02,000 X Home Administration Revenue l7,49,86,000 l7,49,86,000 Capital 127.30.09,000 127,30,09,000 X1 Roads and Buildings Revenue 493,39,00,000 . . 493,39,00,000 Capital 1397,94,07,000 72,80,000 1398,66,87,000 X11 School Education Revenue I 728,49,49,000 1728,49,49,000 Capital 8,87,51,000 8,87.51,000 XIII Higher Education Revenue 24,29,04,000 24,29,04,000 Capital 308,4 1 ,09,000 308,41,09,000 XV Sports and Youth Services Revenue 39,40,000 . . 39,40,000 XVI Medical and Health Revenue 7983851000 16,00,000 798,54,51,000 Capital 58,17,39,000 58,17,39,000 XVII Municipal Administration Revenue 281,38,I2,000 281,38,|2,000 and Urban Development XIX Information and Public Relations Revenue 200,34,00,000 , . 200,34,00,000 XX Labour and Employment Revenue 63 ,49.44,000 1,53,000 63,50,97,000 XXI Social Welfare Revenue 132,60,66,000 132,60,66,000 XXII Tribal Welfare Revenue 1 19,3 3,30,000 1 19.3 3,30,000 XXIII Backward Classes Welfare Revenue [65,59,16,000 165,59,16,000 XXIV Minority Welfare Revenue 95,02,01,000 95.02,01,000 XXV Women, Child and Revenue 127,31,86,000 127,31,86,000 Disabled Welfare Capital 64,52,40,000 64,52,40,000 XXVI Administration of Religious Revenue 36,79,000 36,79,000 Endowments XXVII Agriculture Revenue 5245,53,91,000 5245,53,9l,000 XXVIII Animal Husbandry and Revenue 62,16,15,000 62,16,15,000 Fisheries Capital 4,57,00,000 4,57,00,000 XXIX Forest, Science, Technology Revenue 14,40,10,000 14,40,10,000 and Environment XXX Co—oper‘ation Revenue 483,37,000 483,37,000 Capital 71,33,80,000 71,33,80,000 Loans 43,95,42,000 43,95,42,000

(1) (2) (3) (4) (5) XXX] Pnnchayat Raj Revenue 409,04,42,000 409,04,42,000 Capital 231,65,30,000 Z31,65,30,000 XXXII Rural Development Revenue l2648,77,06,000 |2648,77,06,000 XXXIII Major and Medium Revenue 38,22,97,000 . . 38,22,97,000 Irrigation Capital 31859139300 23,15,99,000 3209,07,33,000 XXXIV Minor Irrigation Revenue 1,30,000 1,30,000 Capital 11 |0,70,00,000 I 1 10,70,00,000 XXXV Energy, Infi’astrucnire and Revenue 12,60,01,000 [2,60,01,000 Investments Capiml 2,60,00,000 2,60,00,000 XXXVI Industries and Commerce Revenue 3012,24,91,000 30l2,24,9l,000 Capital 149,05,00.000 ”9,05,00,000 XXXVII Tourism. Art and Culture Revenue [5,00,00,000 15,00,00,000 XXXVIII Civil Supp|ies Administration Revenue 83,24,69,000 83 14,69,000 XXXIX Information Technology. Revenue 8,40,00,000 8,40,00,000 EIecIronics and Communications XL Public Enterprises Revenue 3,15,000 3,15,000 Total 37813,51,86,000 83.105430!) 37896,62,20,000

2 ANDHRA PRADESH GAZETTE EXTRAORDINARY [PART IV-B

by this Act, shall be appropriated for the services and purposes expressed in the Schedule in relation to the said year.

FEBRUARY --, 2019] ANDHRA PRADESH GAZETTE EXTRAORDINARY 3

4 ANDHRA PRADESH GAZETTE EXTRAORDINARY [PART IV-B

Printed by the Commissioner of Printing at A.P. Legislative Assembly Printing Press, Amaravati.

DUPPALA VENKATARAMANA, Secretary to Government,

Legal and Legislative Affairs & Justice, Law Department.

SECTIONS