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110 @'ffiffll~ ~, ~ 12 ~ 2009 ~.hfl~-PI~ 3lf~ ·
(~ 1 'Wl_2009)
~ ~ 2008-2009 cfft ~ ~ ~ 0ffi~M" u;;qe:tt ~ f.rftl-q'-« ~ am- ·. ~~~am- rtj~4)ip:fft ~ffl~ m ~. ' · ·
m:-
1. ~ 3ffe~cfl1m~11110mB•1~ ~an~, 2009\~; f
2009~fi;rq~w
~m f'.ffl!.f -q· ~
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~qif~';il'Af. ~- 3.
~ ~~m;r
cfiT
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(1) (2)
01 ~~ \
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02 ~ ~ Ff'WT ~ ~ 1,60,50,000 0 1,60,50,000
~~-
03 ~ ~ 3,06,00,000 0 3,06,00,000 05 ~ ~ 4,40,00;000 0 4,40,00,000
· 06 fcfiffcNflr~~~ ~ -10,29,92,200 0 10,29,92,200, . t,ft 100 0 100
08 'l"'~~~-lfflRR, ~ 16,25,300 0 16,25,300
2
~'c!'h:i11~ ~. ~ 12 ~ 2009 110 ( 1)
(1) (2) (3)
~
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...
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44 3m:fr.ha:-1T 5,00,000 0 5,00,000 45 ~~f.mfurffl ·1, 75,00,000 0 1, 75,00,0(•0 47 ~ r.ha:-lT ~~mffi ~ 600 0 600
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4
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~ ~cli1it, 3lfufuf; "l-ffqq .
CHHATTISGARH ACT
. (No. 1 of 2009)
THE CHHATTISGARH APPROPRIATION (No.1) ACT, 2009 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 lhe Financial
• I
Year 2008-2009.
Be it enacted by the Chhattisgarh Legislature in the Sixtieth year of the Republic of India as follows :-
1. This Act may be called the 'Chhattisgarh Appropriation Act, 2009.
2.
..
3.
No.of Vote
(1)
01
02
From and out of the Consolidated Fund of the State of Chhattisgarh there may be paid and applied sums not exceeding those specified in column (3) of the Schedule amount- ing in the aggregate to the sums of Orte Thousand One Hundred Forty Seven Crore Eighty Five Lakh Sixty Eight Thousand One Hundred rupees towards defraying the several charges which will come in the course of payment during the financial year 2008-2009 in respect of services specified in column (2) of the scht:dule . The sums au!horised 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 purposes expressed in the Schedule in relation to the said year.
THE SCHEDULE
( See Section 2 and 3 ) Services and Sums not exceeding Purposes Voted by the Charged on Legislative Consolidated Assembly Fund
(2) (3)
Rs. Rs. General /\dmi:, )::~rntion ReYenue 10,49,35,100 0 Other CXp?.tdibr:, pertaining Revenue 1,60,50,000 0 to Generul Ac!r,1inistration
Department.
". 03 Police 'I,.;,). t Revenue , · 3,06,00,000 ·. 0
Short title. Issue of Rs. 11,47,85,68,100/- rrom andoutofthe Consolidated Fund
. of the State for the Financial Year
2008-2009.
Appropriation.
Total Rs.
10,49,35,100
1,60,50,000
3,06,00,000 ·
5
_;_:t .; . no (4) 0'ffif!11
- ~-,··
·. ·( 1) (2) (3)
I
Rs. Rs. Rs.
05 Jail Revenue . 4,40,00,,900' 0 4,40,00,0(i(} .o,6 Expenditure pertaining to ·Revenue 10,29,92,200010,29,92,200 · Finance Department. Capita) 100 0 . 100
,,
. admintstration.
,.
10. · Forest Revenue 12,67 ,00,000 1,70;00,000 .14,37,00,0(0: •· ,u Expenditure. pertaining to Revenue. · 91,36,000 57,87,000 1,49,23,0C,0 · Commerce and Industry
Department.
·.H.-' Agriculture Revenue 13;24,19,000 0 13,:24,19,000 14 '.,' Expenditure pertaining to Revenue, 5,14,39,000 0 • 5,1~;39,000· ~
Animal Husbandry
· , Department.'
15 Financial assistance to three Revenue 4,52,00,000 0 4,52,00,0( 0 tier Panchayati Raj Institu-
tions under Scheduled
Caste Sub Plan.
16 Expenditure pertaining to · "Revenue 7,50,000 0 7,50,000 Fisheries Department.
17 Co-operation Revenue 1,41,01,000 0 1,41,01,()(0
22 Urban Administration and Revenue · 54,65,000 0 54,65;0(0 Development Department-
Urban Bodies.
23 Water Reso~rces Department Revenue 10,42,20,000 0 10,42;20,000 , Capital 4,40, 10,000 0 4,40, I 0,0C•0 .
.• ~;i '
.. ' .. 24 Public works-roads and Revenue 100 0 ]C,0 f bridges.
27 School education Revenue 1,79,32,05,700 0 1,79,32,05,700
,,.
28 State Legislature Revenue 61,40,000 0 61,40,000
29 Administration of Justice Revenue 5,73,100 0 5,73,100 and Elections. ,.
30 Expenditure pertaining to Revenue 100 0 100 • Panchayat and Rural Development Department.
6
. ~~j~II~ ~, ~ 12 ~ 2009 no (s)
(1) (2) • (3) /.
Rs. Rs. its.
31 Expenditure pertaining to Revenue 6,09,000 0 6;09,000 Planning Economics and
Statistics Department.
33 Expenditure pertaining to Revenue 34,05,80,000 0 34,05,80,0(,Q Tribal Welfare Department.
34 Expenpiture pertaining to Revenue 29,87,000 C 29,87,0CO Social Welfare Department.
36 Transport Revenue 5,05,
39 Expenditure pertaining to Revenue 4,41,77,97,000~ 0 4,41,77,97,0(0 f<'ood, Civil Suppiies and
Consumer Protection
Department. '
40 Expenditure pertaining to Revenue 12,00,000. 0 12,00,000 Ayacut Department.
41 Tribal Areas Sub-plan. Revenue 71,97,38,000 0 71,97,38,000 Capital 8.52,95,100 0 8,52,95,100
43 Expenditure pertaining·to Revenue 35,00,000 0 35,00,000 Sports and Youth Welfare
Depaf\ment.
.... --~-.
44 Expenditure pertaining to Revenue 5,00,000 0 5,00,0CO. Higher Education Depart-
rnent.
45 Minor Irrigation Works Revenue 1,75,00,000 0 1,75,00,000
47 Man-Power Planning and · Revenue 600 0 6G-O Technical Education
Department.
49 Expenditure pertaining to Revenue 29,80,000 0 29,80,000 Scheduled Caste Welfare.
~
53 Financial assistance to Revenue 4,00,000 0 ,{00,000 Urban bodies under
Scheduled Caste Sub Plan:
7
110 (6) ~ffl~tl~ ~. ~\2 ~ 2009
(1) (2) (3)
Rs. Rs. . Rs.
66 Welfare of Backward Classes Revenue 5,11,20,100 0 5,11,20,100
67 Public Works-Buildings Capital 300 0 3(,Q
68 Public Works relating to Capital 100 0 100 Tribal Areas Sub-Plan-
.•
Buildings.
80 · Financial assistance to Three Revenue 54,25,00,000 0 54,25,00,000 tier Panchayati Raj Institu-
..
tions. .,,,_
81 Financial assistance to Urban Revenue 61,60,00,000 0 61,60,00,orn bodies.
82 Financial assistance to Three Revenue 1,58,05,05,000 0 l,58,05,05,0W tier Panchayati Raj Institu-
t
. tions under the tribal aiea sub-plan.
• Total-Revenue 11,17,64,75,400 2,27 ,87 ,000 11,19,92,62,4l 0 Capital 27,93,05,700 0 27 ,93,05, 7f ,o ,
Grand Total 11,45,57 ,81,100 2,27 ,87 ,000 11,47 ,85,68,H 10
f ..
8