Chhattisgarh act 003 of 2002 : The CHHATTISGARH APPROPRIATION (No. 1) ACT, 2002

Date: 8 Mar 2002

Department

Department of FINANCE

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Short title. Issue of Rs. 112,49, 93,200 from and out of the Con- solidated Fund of the State for the Finan- cial Year 2001-2002. Appropriation.

No. of Vote

(I)

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CHHATIISGARH ACT

(No. 3 of 2002)

THE CHHATTISGARH APPROPRIATION_ (No. I), ACT, 2002 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 2001-

2002.

Be it enacted by the Chhanisgarh Legislature in the Fifty-third Year of the Republic or India as follows :-

I.

2.

3.

This Act may be called the Chhattisgarh Appropriation Act, 2002 (No. 3 of 2002). From and out of the Consolidated Fund of the State of Chhanisgarh there may he paid and

applied sums not exceeding those specified in column (3) of the Schedule amt>unting in the

aggregate to the sums of One Twenty Two Crore Forty Nine Lakh Ninty Three Thousand Two Hundred Only rupees towards defraying the several charges which will come in th~ course of payment during the financial year 2001-2002 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 !he State of Chhauisgarh by this Acl, 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 purposes Sums not exceeding Total

(2)

Voted by the Charged on

Legislative

Assembly Rs.

(3)

Consolidated Fund

Rs.

(4)

Rs. Charged Appropriation-Public Debt.

Capital 0 1,00,000 I.00.0

01 General Administration Revenue 36,35,000 0 36.35.000

•·

..

4

126 (10) e,il\'l'I~ =, ~ 20 l1ffl 2002

(I) (2) (3)⁽⁵⁾

Rs. Rs. Rs,

51 Expenditure pertaining to Reli- Revenue 77,000 0 77 .1100 gious Trusts and Endowments

Department.

53 Financial assistance to Urban Revenue 1,88,76,000 0 1.88. 7/i.000 bodies under special Compo-

nent Plan for Scheduled Castes,

56 Rural Industries Revenue 89,73,000 0 89,73,000 •

58 Expenditure on Relief on Revenue 2,88,00,000 0 2,88,00.000 account of Natural Calamities

and Scarcity.

65 Aviation Department Revenue 61,40,000 0 61 .40.000

66 Welfare of Backward Classes Revenue 10,00,000 0 10,00,000

67 Public Works-Buildings Capital 67,06,000 0 67,06,000

69 Expenditure .pe_rtaing to Urban Revenue 19,00,000 0 19,00.000 Administration and Develop-

ment Department-Urban Wei- fare.

78 Externally Aided Pn1je9ts per- Revenue 38, 10,000 0 38, I 0.000 taining to Rural fodustries

Department.

79 Expenditure pertaining to Revenue . 1,76,63,000 0 1.76,6.l.OOO Medical Education Department.

80 Financial assistance to Three Revenue 32,58,85,000 0 32,58,85,000 tier Panchayati Raj Institutions.

8.1 Financial assistance to Urban Revenue 94,68,000 0 94,68.000 bodies.

82 Financial asistance to Three Revenue 13,86,00,000 0 13.86,00,000 t~ Panchayati Raj Institutions '"

under the tribal area sub-plan.

83 Financial assistance to Urban Revenue 68,04,000 6 68,64.000 bodies under the tribal area

-~

sub-plan.

Total Revenue 1,,06,32,30,200

l

0 1,06,32,30,200

Capital 16,16,63,000 1,00,000 16,17,63,000 Grand Total 1,22,48,93,200 1,00,000 1,22,49,93,200

6

Chhattisgarh act 003 of 2002 : The CHHATTISGARH APPROPRIATION (No. 1) ACT, 2002

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