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~ 1656/ m . 39/ 2F~/ ~ ./~. rf./ 18.-mffl-H•I~ PcM.J~
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118
3ffil-H~I~ (~6~2018) ~ cf1if 20 17-2018 'fi1 ~aif ~ ~ \fofle•li; ~ 'fi1 ~ f.rltf ~ ~ ~ am ~ ~ ~ am ~ P-141•1
201si ft.n!~.tl
~ M 1l ll
1412 ,47,76 ,900
~~T~;;JAT. ~ - 3.
~~ ~'3ffi~ ~
(1) (2)
€§d'i~M~ ~ c/il-@.@f.lfuli~ ~~~ ( 3) li~~~ ~,hrf~1"Qi~om ~ 3q41[~1<1-t\-;ffi~, ~¥tW1 3d'l-tl•I,; ~~. 2018-t't ~ ~ ~ (3)li
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li~~an ~~t~ li, ~ qf.i 201 7-2018 t ~ '!f@R ~ ~~- ~ ~&RI 0d'le•1~~-t't-@.@f.lfuli~m~~'( 344lfuta ~~ ~ ~ ~ ~ -~~qf.{ t ~ li ~ li cJiufu ~an '3m ~ t ~ fclPt41futa cfit ~-
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m m m mfuf ~-&!ira "t\ ~ 100 0 100 ~'3ffi~~
01 ~ ~ ~ 28,36,100 0 28,36,100 02 ~J:ram.rimwl ~ ~ 15,70,500 0 15,70,500 mift@~o!t"Q'
03 ~ ~ 3,48,00,00,000 0 3,48,00,00,000
12 ~ imwT ~ mift@o!t"Q' ~ 48,95,oo.,ooo 0 48,95,00,000 ~ 65,60,00,000 0 65,60,00,000
118(1)
( 1) (2) (3)
~ ~ ~
21 ~ ~ ~ fmrm ~ ~ 200 0 200 ~cll
23 ~~fmrm ~ 0 4,00,00,000 4,00,00,000 30 ~~m miftuT mm ~ 4,25,00,00,000 0 4,25,00,00,000 fmrm~~cll
47 ~mm. ~rn&rr ~ 4,16,00,000 0 4,16,00,000 ~~fmrm
51 mm~3fu~ ~ 56,58,000 0 56,58,000
55 ~~ ~~~ ~ 1,200 0 1,200
~cll
64 ~""'™3Q4\sit-tl ~ 1,02,00,00,000 0 1,02,00,00,000 ~ 18,74,40,000 0 18,74,40,000
66 ~ q.f~ "Ac4'8&li:fi ~ 100 0 100
~
67 ~f.rnfuri:fi"m-~ ~ 200 0 200
79 ~ ffl&IT fmrm ~ ~ 300 0 300
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t(~ 1,56,20,00,600 4,00 ,00,000 1,60,20,00,600
~~ 14,08,47,76,900 4,00,00,000 14,12,47,76,900
"-t'm~, ~ 16~ 2018 ~ 1656/~- 39/21-31/~-/U. TT./ 18.-m«f~W~W.r~ 348~~ (3)~~-it~fcorn
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3
118 (2)
CHHATIISGARH ACT
(No. 6 of 2018) THE CHHATTISGARH APPROPRIATION (No. I) ACT, 2018 An Act to authorise payment and appropriation of certain further sums from and out of the Consolidated Fund of the State ofChhattisgarh for the services ofthe Financial Year 2017-2018.
Be it enacted by the Chhattisgarh Legislature in the Sixty- ninth Year of the Republic of India, as follows:-
S hort title. 1.
2.
This Act may be called the Chhattisgarh Appropriation (No. l) Act, 2018.
Issue of Rs. 1412,47,76,900 from and out of the Consolidated Fund of the State for the Financial Year 201 7-2018. Appropriation. 3. No. of Services and Vote purposes
(1) (2)
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, 2018, amounting in the aggregate to the sums of One Thousand Four Hundred Twelve Crore Fourty Seven Lakbs Seventy Six Thousand Nine Hundred rupees towarcts defraying the several charges which will come in the course of payment during the financial year 2017-2018 in respect of services and purposes 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 purposes expressed in the Schedule in relation to the said financial year.
THE SCHEDULE
(See Section 2 and 3) Sums not exceeding Voted by the Charged on Total Legislative Consolidated Assembly Fund
(3)
Rs. Rs. Rs. Charged Appropriation- Revenue 100 0 100 Interest Payments and
Servicing of Debt.
01 General Administration Revenue 28,36,100 0 28,36,100
02 Other expenditure pertaining Revenue 15,70,500 0 15,70,500 to General Administration
Department
03 Police Revenue 3,48,00,00,000 0 3,48,00,00,000
12 Expenditure pertaining to Revenue 48,95,0Q,OOO 0 48,95,00,000 Energy Department . Capital 65,60,00,000 0 65,60,00,000
21 Expenditure pertaining to Capital 200 0 200 Housing and Environment
Department
4
~ffi\~ll~ffijq,f, ~ 16~2018 118 (3)
(1) (2) (3)
Rs. Rs. Rs.
23 Water Resources Capital 0 4,00,00,000 4,00,00,000 Department
30 Expenditure pertaining to Revenue 4,25,00,00,000 0 4,25,00,00,000 Panchayat and Rural Capital 12,50,00,000 0 12,50,00,000 Development Department
4 1 Tribal Areas Sub-plan Revenue 3,23,16,10,100 0 3,23,16, lO, IOO Capital 59,35,60,000 0 59,35,60,000
47 Man-Power Planning and Revenue 4,16,00,000 0 4,16,00,000 Technical Education
Department
51 Expenditure pertaining to Revenue 56,58,000 0 56,58,000 Religious Trusts and
Endowments Department
55 Expenditure pertaining to Revenue 1,200 0 1,200 Women and Child Welfare
64 Scheduled Caste Sub Plan Revenue 1,02,00,00,000 0 1,02,00,00,000 Capital 18,74,40,000 0 18,74,40,000
66 Welfare of Backward Capital 100 0 100 Classes and Minorities
67 Public Works-Buildings Capital 200 0 200
79 Expenditure pertaining Revenue 300 0 300 to Medical Education Capital 100 0 100 Department
Total- Revenue 12,52,27,76,300 0 12,52,27,76,300 Capital 1,56,20,00,600 4,00,00,000 1,60,20,00,600 Grand Total 14,08,47, 76,900 4,00,00,000 14,12,47,76,900
5