Chhattisgarh act 001 of 2005 : The CHHATTISGARH APPROPRIATION (No.1) ACT, 2005

Date: 5 Mar 2005

Department

Department of FINANCE

PDF

• .. ~ ~ 'I> 3Fwlo 6T'l> ~ ~ "1111:: ~ (f ..rr "ffl; ~) ~ ~ ~ 3f:;<@. ~

;;ft. 2-22-iJffi«'I~ 1Jo!7./38 fu. ~- f~, f<:;wi; 30-5-2001."

( -:Si·fU~i(Oi )

' ~~ QcfiiWld

....,._ ... ft r.nl '1\lllc.t"l ~ @i(t.fi(i4,~·1/

.it. an.~1112002 ... ~44] uai:ir, ~. ~ 11 llTif 2005-- 'l>R"Jf 20, 'lfil; 1926 ~, ~ 11 llTif 2005

~ 1894/2 I-iff/'J.fm/05.- \9<1°1\-1'1<$ Pcmr-r lNr 'nT f.li-'1f0fuld ~ ~ 'R ~ 05-03-2005 'ITT ~ ,t;t ~ l!1lf it wf;r ~-~ ~ ,t;t ~ it ~ ~ fi:!,,:rr = ~-

¼~\-\ llf;Wij\-11\ ~ ~ ~' 31, mw.r.

~-al WI '9 ~ (~ 1 U'l 2005) £§ Jl l-P 1 '9 Ri f.pn 1T c ~m 11'9 {J'r'I 'l\'I {if.TT! f.ij,r i't « ~ ~ {ITTT>ll. ii;~ 3/\, ~f.l

~11 qt( 2004- 2-

2005 ;\;fwt U"'l .t') tj~ f.rtti il" {!

542,91,44, 800

~-q,Jf.\,llafRI. f

( 1)

01 . mi:rp;r lrnIB'f

(2)

,],a'il-1' I~ lF'I 'f-1 Bm f.lRr B ~ t f(!"'1 (J) ii fcrf.rtzy nftr:rr B 3Rffl it nfum, ~¥'1,iM 'TT'!BT~w~~=fwl~=m~;?tm~3'f

fc!m ;NR1' ii-~ Bcrr31'r. t = ~ q,f

2004-2oos t

~ ~ mr ,.;,,'1,::111<9 ,l"'T 'f-1 Bm f.lRr ii it

0 1,74,61,79,200 1,74,61,79,200

'ic;ft 0 1,36,78,51,100. 1,36,78,51,100 mil-

1 ,56,55,000 0 1 ,56,55,000 •

. ' <>il1<1¹1q:: =, ~ 11 J:ITTf 2005 8 8 ( 1) ~ ( 1 ) (2) (3)

m m m

10.^q.[~ 2, 70,00,000 1,74,80,300 4,44,80,300

11. qJjur.,;rll,ci 3m'I f!pr1rr H ~ 1,56,93,000 0 1,56,93,000 ~=-

13. 'ffu lFl<'a 4,43, 12,000 2,38,000 4,45,50,000

14. ~~*~= lFI<"'! 2,00,42,000 0 2,00,42,000

17. ~rl1:m

•

18. wr / TTof<"'! 7,25,000 0 7,25,000

1 9. il.;-lfci~~ TTof<"'! 1 ,06,58,000 0 1 ,06,58,000 20. ffi - ~ ~ 10,00,000 0 10,00,000 22. ;,ir(t,r roRB 1l,ci ~ ~- ~ 6, 11,000 0 6, 11,000 'fTITT'l f.rctl'!. 23. 'if?;mll'Hfer,nrr ~ 5;,ao,ooo 0 5,00,000 24. ilcn f.mfur cm-~ 3fti: % TT 32,58,27,000 0 32,58,27,000 3'N\"ifmffizy,tfcl>m a ~=- 41. ~ ey-a 394hi'H TTof<'a 29,63,~4,700 0 29,63, 84, 70',

88 (2) sl,11'1¹le, CTo!'R, ~ 11 'lR 2005

( 1 ) , ( 2) 3

m m

42. ;:;i1Ram-1l ah-

3q;,:il-:ii'1I ir ,tm 100 0 100 ~~ l'!llfur 'f.1'.t -

~~~-

44. ~mm (Taffe[ 6,75,000 0 6,75,000

45. ~ ~ l'!llfur 'f.1'.t 50,00,000 0 50,00,000

47. ocn-fl4i'1 fua..i1 3-i-t{ -i!.-,~lfcfd Wi~ 32,00,000 0 32,00,000 Wl1"'5R~-

48. ~ fem 3WWT,,,. ~ ,tm 100 0 100 Sl'ITm'!'!iT=~-

55. ~~

"'1"11.

56. !l 11-il i}P I (Taffe[ 3,53,000 0 3,53,000

58. ~~~~lffi'f (Taffe[ 12,81,38,000 0 12,81,38,000 ~ i! mo 'TI: = -

64. ~ ~ ,,,. full; fcrirer (Taffe[ 2,42,82,000 0 2,42,82,000 ~'-ITTRT.

65. fcmmFcl,wr (Taffe[ 1,50,00,000 0 1,50,00,000

66. ~q,f~ ~ 2,20,000 0 2,20,000

69. ~!mm'!~ mm~-

~ 2,92,00,000 0 2,92,00,000 'l'Tm'liF'11111.

75. ~ mwR ~ ir !iaiRra 'lT'ITi ,tm 12,00,00,000 0 12,00,00,000 ,i-~ !ITH qfl:~1"'1'11~.

80. ~ ~ ~ ffi"l"l"3TT '!iT ~ 2,67,38,000 0 2,67,38,000 f

>rl'T ~ 1 ,69 ,64, 72,700 1,76,97,20,500 3,46,61,93,200 rT'T 2,29;14, 73,200 3,13,76, 71,600 5,42,91,44,800

•

88 (3)

~ ~ 'ffio El; @mr-r '!i" ~ 205 El; ffi'l '!fcm ~ ~ 204 (I)_$~ il' \h;i\-1¹1$ (l,il:f 11c; rn ,t; "'l

r

tf1miJ 2005 >ll(\-1114"1 ~

• ~. ~ 11 ll"f :;;11;s (3) El;~ if \J ¹1i/ ~ (l!illi. I "\-l'f. 2005) 'nT ~ ~ (l"'l91 'ITtr it

~fui_:~,3"9"~ .

•

•

5

88 (4)

CHHATI'JSGARH ACT (NO. 1 of 2005) THE CHHATfISGARH APPROPRIATION (No. I ) ACT, 2005 An Act to authorise pa~·mcnt and approp,iation of ccr1ain f1111hcr sums frnm and out of the Consolidated Fund of the State of Chha!tisgarh for the sen-ices nf the Financial Year 211114-211115. Be it enacted by the Chhallisgarh Legislature in the Fifty Six year of the Republic of India~-, !allows·- Short title.

Issue or Rs.

542,91,•l•l.~!rn from

1 and out of the

Consolidated Fund

of the Sfok for fhC'

Financial Year

2004-2005.

Appl'oprl:itlon.

No. of Vote

(I)

I.

2.

J

Services and purposes.

(2)

This Act maybe called the Cl1hattisgarh Appropriation Act 201l5 (No. I of 2005). From and out of the Consolidated Fund of the State of Chha11isgarh there may be paid and npplicd sun1s not exceeding those specified in column (3) of the Schedule amount- ing in the aggregate to the sums of Five Hundred Forty Two Crorc Ninety One Lakh Forty Four Thousand Eight Hundred mpecs towards defraying the several charges which will come in the course of payment during the financial year 2004-2005 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 pi1rposes expressed in the Schedule in relation to the said year.

THE SCHEDULE

(See Section 2 and 3) Sums not exceeding Voted bv the

Legislative

Assembly

Rs.

Charged on

ConsoJidatcd

Fund

(3)

Rs. Total Rs.

Charged Appropriatioil- Interest Revenue - ⁽⁾I. 74,o 1,79.200 1,74,61,79,200 Payments and Servicing of Debt. .. Charged Appropriation- Public Capital⁽⁾1,36,78,51,100 1,36,78,51,100

Debt.

01. General Administration Revenue 1,09,00.

06. Expenditure pertaining to Revenue (,0,25,30.tXJO (,.59,(XX) 60,31,89,lXlO Finance Depart men!.

~

Capital 0 1,00,000 1,00,tXlO

08. Land revenue and district Revenue· I.56.55,mo⁽⁾1,56,55,(XJO administration.

IO. Forest Revenue 70,00.(XJO 1,74,80,300 4,44,80,300 Capital HXl⁽⁾100

11. Expenditure pertaining to Revenue 1,56,93,000 0 1,56,93,000 Commerce and Industry

Departrnent.

..

6

;;'1!\'1¹1~ ITT"Bf, ~ 11 i:rr,i 2005 88 (5)

..⁽¹⁾⁽²⁾⁽³⁾

Rs. . Rs. Rs .

13. Agriculture Revenue 4.43.12.CXXl 2.38,00/1 4.45,50,000

14. Expenditure pertaining lo Revenue 2,00,42,000 0 2,00,42,000 Animal Husbandry Department.

17. Co--0peration Capital 4.00.(X).(XIO 0 4.00,00,000

1 8. Labour Revenue 7,25:mo 0 7,25,000 4 19. Public Health and Family Welfare Revenue 1.06,58,()(Xl 0 1,06,58,000 20. Public Healtl1 Engineering Revenue 10.00.000 0 10,00.000 22. Urban Administration and Revc11uc <,.l l.(XKI⁽⁾6.11.000 Developmenl Department - Urban Bodies. 23 .. Water Resources Department Revenue 5,IKl,(XlO 0 5,00,000 24. Public works-roads and bridges Capital 2CXl 0 200 25. Expenditure pertaining to Mineral Revenue 75.tXJ,lXJO 0 75,00,000 resources Department. 26. Expenditure pertaining to Culture Revenue 10,30,000 0 10,36,000 Department. 27. School education Revenue 4.00.00.ml⁽⁾4,00,00,000 29. Administration of Justice mid Revenue 1,47,16. Revenue 3,17,CXlll 0 3,17.000 and Rurdl Development Department. :n. Expenditure pertaining to Tribal Revenue 15.60.tXKl 0 15,60.(XKl welfare Department. 39. Expenditure pertaining lo Food, Revenue 32,58,27,tXJO 0 32,58,27,000 Civil Supplies and Consumer Protection Department. 41. Tribal Areas Sub-phi'n Revenue 29,63,84,700 0 29,63,84,700 Capital 43.50.00.tMX> 0 43.50.00,000 42. Public Works ,elating to TribaJ Capital 100 0 100 Areas Sub-Plan-roads and bridges. 44. Expenditnrc pertaining to Higher Revenue 6,75,(X)O 0 6,75,000 Education Department. 45. Minor Irrigation Works Revenue 50.(Xl.lXXI t) 50.00,()()0 47. Man-Power Plam1ing and Technical Revenue 32,()(),(XKI 0 32,()(),000 Education Department. ' • '"

-~ .,l}A.•·~·.{-:_.:-, ., ... . . ··~ . /' ,,),.:t,::>-1~.~ .. ~- ....

7

88 (6) <§i'fti:l'l

(I) (2) (3)

Rs. Rs. Rs.

48. Administration Up gradation Gran! Capital llXJ II llXI Under Eleventh Finance

Commission.

55. Expenditure pertaining 10 Women Revenue 2,67,00,rxl0 () 2.67.mooo and Child Welfare.

56. Rural Industries Revenue 3,53.lXl0 () 3,53,000

•

58. Expenditure on Relief on account of Revenue 12,81,38,000 0 12,81,38,(XJO ' Natural Calamities and Scarcity.

M. Special Component Plan For Revenue 2,42,82,tX)0· () 2,42,82,(X)O Scheduled Castes.

65. Aviation Department Revenue 1,50,0U,lXJ0 0 1,50,00,000

66. Welfare of Backward Classes R~vcnue 2,20,000 () 2,20,000

69. Expenditure pertaining to Urban Revenue 2,92,00,(XJO 0 2,92,00,(X)() Administration and Development

Department - Urban Welfare.

75. NABARD aided Projects pertlining Capital 12,00,(X),lXlO 0 12,00,00,(XJ0 to Wate~ Resources Department.

80. Financial assistance to Three tier Revenue 2,67,38,000 () 2,67,38,000 Panchayati Raj Institutions.

Total Revenue 1,69,64,72,700 1,76,97,20,500 3,,46,61,93,200 Capital 59,50,00,000 1 ,36, 79,51,100 1,96,29,51,600 Grand Total 2,29,14,73,200 3,13,76,71,600 5,42,91,44,800

STATEMENT OF OBJECTS AND REASONS

This Bill is introduced in pursuance of Article 204( 1) of the Constitution oflndia read with Anicle 205 there of to provide for the appropriation from and out of the Consolidated Fund of the State of Chh,attisgarh of the.moneys required to meet the Supplementary expenditure charged on the Consolidated Fund of the State of Chhattisgarh and the grants made by the Legislative Assembly for expenditure of the Government ofChhattisgarh fortl1c Financial Year 2004-

2(X)5.

2, Hence this bill.. Raipur

Dated. the 2005 Member-in-CIYdrge

•

I:

•

8

Chhattisgarh act 001 of 2005 : The CHHATTISGARH APPROPRIATION (No.1) ACT, 2005

SECTIONS