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"OO'tM~/~/09/2013-2015."
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~ 2661 /-t:r. 82/21-a1/~./3.-r./ 15. 0dl't1•i~ ~mntfil f.t"'!fc'.!Rskl ~fuffi"!R~ 16-03-2015
365
3'i'ft't1•1~ ~~~-ml~~m~l~llll1't11(, ~m.ra.~~-
1
366
g~~JI~ (~6~2015) ~ qlf 2014-2015
~ qt( 2014 -1S 2.
t~~-tt~
f.ifu it ~
382,89,84,301 ~
ifil ITTT ~-
~ll. 3.
~cfjl ~~~ ~
( 1) (2)
01 ~~
03 ~
04 ~fum.r#~
~«m. 06 fc@fu'IWT#~
«m. 10 q.f
ifot1~• 1,f,lf~ ,/ihifucf f.rfuif # ~~~ ( 3) if fuf.mhrnf~rm# ~~ufum~c1m 3q41Ma
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'q-q 2014-15 ~mRW@Rfcfiil~~-
~~&RTGdl~•l~ (~'cfil~f.rfuif#cft~:m(3441Md ~~ ~ ~ ~ ufum, 7ffit q-q ~ ~ if ~ if qfufu #cn-m ~ ~ ~ ~ ~Pl41Md c€t ~ -
~
(URT2~3~)
Pl~fc'.l~a#~ufum fcrcTT-f ~ &RT ~f.rfcf ~ ~'l:ima'
(3)
m m m ~ 3,69,97,201 0 3,69,97,201
~ 82,11,09,000 0 82,11,09,000
~ 54,44,000 0 54,44,000
24,00,00,000 0 24,00,00,000
7,00,00,000 0 7,00,00,000
366 ( 1)
(1) (2) (3)
m m m
14 ~fum.r#~~ ~ 30,98,000 0 30,98,000 15 ~~ 3q,i);,i;i1.ai1a ~ 6,25,000 0 6,25,000 ~ ~ ~ m.m3TT
16 l@ffi~ ~ 39,58,000 0 39,58,000
19 ~~~~~ ~ 400 0 400 20 ~~~ ~ 5,33,00, 100 0 5,33,00, 100 ~ 14,00,00,000 0 14,00,00,000 26 ~fum.r#~~ ~ 6,00,000 0 6,00,000 30 ~cfmmmuimm ~ 59,42,96,000 0 59,42,96,000 fcf~#~~-
32 ~fum.r#~~ ~ 2,00,00,000 66,000 2,00,66,000 41 ~~ 3Qlll'l1'11 ~ 44,52,00, 100 0 44,52,00,100 44 ~rn~ ~ 42,04,00,000 0 42,04,00,000 45 ~~f.rnfuyq;T
$@f;r$;Rfum.r.
55 ~~~~# 30,00,00,000 0 30,00,00,000 ~~-
58 ~~3TT~~ 1,30,00,000 0 1,30,00,000 ~ &roihh1~1R ~-
64 ~'l11To 3Qi.ll'l1'1i ~ 22, 75,00,000 0 22, 75,00,000 ~ 7,00,00,000 0 7,00,00,000
66 ~q.f~~c-tH-i@
~-
3
366 (2)
( 1) (2) (3)
~ ~ ~
67 ~ f.rmur
79 ~ fii&TI" fcrm,y # ~ 400 0 400
~«:m.
80 ~~~mm* ~ 37,50,000 0 37,50,000
82 ~~3441~'11~ ~ 18,75,100 0 18,75,100 ~~~~
mm*
u~~°' 3,60,89,18,301 66,000 3,60,89,84,301
t(~ 22,00,00,000 0 22,00,00,000
~
~ . ~18~2015 ~ 2661/m. 82/21-37./Tmf-./~FT./15. - ~~~~~ 348~~ (3)~~if~fcrm.T
0dl-t1•1~ ~~~-ITTI#om ~1~~11:!f!R,
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4
CHHATTISGARH ACT
(No. 6 of 2015) THE CHHATTISGARH APPROPRIATION (No.1) 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 2014-15.
Be it enacted by the Chhattisgarh Legislature in the Sixty-sixth year of the Republic of India, as follows:-
I.
2.
3.
This Act may be called the Chhattistgarh Appropriation Act, 2015. 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 Appropriation Act, amounting in the aggregate to the sums of Three Hundred Eighty Two Crore Eighty N ine Lakh Eighty Four Thousand Three Hundred One rupees towards defraying the several charges which wil l come in the course of payment during the financial year20l4-2015 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 ofChhattisgarh by this Act, shall be appropriated for the services and purpose expressed in the Schedule in relation to the said year.
THE SCHEDULE
(See Section 2 and 3) No. of Services and Sums not exceeding Vote purposes Voted by the Charged on Legislative Consolidated
Assembly Fund
(I) (2) (3)
Rs. Rs.
0 1 General Administration Revenue 3,69,97,201 0
03 Police Revenue 82,11 ,09,000 0
04 Other expenditure Revenue 54,44,000 0 pertaining to Home
Department.
06 Expenditure pertaining to Revenue 24,00,00,000 0 Finance Department.
10 Forest Revenue 7,00,00,000 0
366(3)
Short title. Issue of
Rs. 382,89,84,30 I from and out of the Consolidated Fund of the State for the Financial year 2014-15 .
Appropriation . Total
Rs.
3,69,97,20 I
82, 11,09,000
54,44,000
24,00,00,000
7,00,00,000
5
366(4) ifo'fiWI~~. ~ 181TT'if 2015
(1) (2) (3)
Rs. Rs. Rs.
14 Expenditure pertaining to Revenue 30,98,000 0 30,98,000 Animal Husbandry
Department.
15 Financial assistance to Revenue 6,25,000 0 6,25,000 Three tier Panchayati Raj
Institutions under
Scheduled Caste Sub Plan.
16 Expenditure pertaining to Revenue 39,58,000 0 39,58,000 Fisheries Department.
19 Public Health and Family Revenue 400 0 400 Welfare.
20 Public Health Engineering Revenue 5,33,00,100 0 5,33,00, I 00 Capital 14,00,00,000 0 14,00,00,000
26 Expenditure pertaining to Revenue 6,00,000 0 6,00,000 Culture Department.
30 Expenditure pertaining to Revenue 59,42,96,000 0 59,42,96,000 Panchayat and Rural
Development Department.
32 Expenditure pertaining to Revenue 2,00,00,000 66,000 2,00,66,000 Public Relations
Department.
4 1 Tribal Areas Sub-plan Revenue 44,52,00,100 0 44,52,00, I 00
44 Expenditure pertaining to Revenue 42,04,00,000 0 42,04,00,000 Higher Education
Department.
45 Minor Irrigation Works Revenue 3,66,50,000 0 3,66,50,000
46 Expenditure pertaining to Revenue 33,00,000 0 33,00,000 Science and Technology
Department.
47 Man-Power Planning and Revenue 10,00,000 0 10,00,000 Technical Education
Department.
55 Expenditure pertaining to Revenue 30,00,00,000 0 30,00,00,000 Women and Child Welfare.
6
366(5)
(1)(2) (3)
Rs. Rs. Rs.
58 Expenditure on Relief on Revenue 1,30,00,000 0 1,30,00,000 account of Natura l
Calamities and Scarcity.
64 Scheduled Caste Sub Plan Revenue 22,75,00,000 0 22,75,00,000 Capital 7,00,00,000 0 7,00,00,000
66 Welfare of Backward Revenue 50,000 0 50,000 Classes and Minorities.
67 Public Works-Buildings Revenue 30,67,65,000 0 30,67,65,000 Capital 1,00,00,000 0 1,00,00,000
79 Expenditure pertaining to Revenue 400 0 400 Medical Education
Department.
80 Financial assistance to Revenue 37,50,000 0 37,50,000 Three tier Panchayati
Raj Institutions.
82 Financial assistance to Revenue 18,75,100 0 18,75,IO0 Three tier Panchayati
Raj Institutions under
the tribal area sub-plan.
Total Revenue 3,60,89, 18,301 66,000 3,60,89,84,301 Capital 22,00,00,000 0 22,00,00,000 Grand Total 3,82,89, 18,301 66,000 3,82,89,84,301
7