DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS, PUNJAB
PUNJAB GOVT. GAZ. (EXTRA), MARCH 26, 2013
(CHTR 05, 1935 SAKA)
1.
PART I
No. 21-Leg./2013.,-The following Act of the Legislature of the Stateof Punjab received the assent of the Governor of Punjab on the 25th March, 2013, is hereby published for general information :
2..
NOTIFICATION
The 26th March, 2013
3.
THE PUNJAB APPROPRIATION ACT, 2013
(Punjab Act No. 21 of 2013) to authorize the payment and appropriation of certain sums from andout of the Consolidated Fund of the State of Punjab, for the services and purposes of the financial year, 2012-2013.
4.
AN
BE it enacted by the Legislature of the State of Punjab in the Sixty fourth Year of the Republic of India as follows:
131
ACT
From and out of the Consolidated Fund of the State of Punjab, theremay be paid and applied sums, not exceeding those, specified in column 5 ofthe
Schedule, appended to this Act, amounting in the aggregate to the sum of 9808,29,58,000/- ( Nine Thousand Eight Hundred Eight Crores Twenty Nine Lacs and Fifty Eight Thousand only) towards defraying several charges,
which will come in the course of payment to be made during the financial
year, 20 12-2013, in respect of th services and purposes, specified in column2
of the said Schedule.
This Act may be called the Punjab Appropriation Act, 2013. Short title
The sums, authorized to be paid and applied from
and out of the Appropriation.
Consolidated Fund of the State of Punjab by this Act, shall be appropriatedfor the services and purposes, specified in the said
Schedule in relation to the
financial year 2012-2013.
Issue of?
9808,29,58,000/
out of the
Consolidated
Fund of the
State of Punjab
for the financial
ycar, 2012
2013.
Notwithstanding anything contained in any other Act for the time being Over riding
in force, the provisions of this Act shall
prevail.
effect of the Act.
PUNJAB GOVT. GAZ. (EXTRA), MARCH 26,2013 131
(CHTR 05, 1935 SAKA)
PART I
DEPARTMENT OF LEGAL AND LEGISLATIVE AFF I , PUN AB
NO FICATION
Th 26th Marc 2013 No. 21-Leg./2013.-The following Act of the L of the State of Punjab received the assent of the Governor of Punjab on the 25th March, 2013, is hereby published for general information :-
E U A I A 2013
(P Act N 21 o 2
AN
10 authorize the payment and appropriation of certain um rom o of the Consolidated Fund of the State of nj b, o h s purposes of the financial year, 2012-2013.
BE it enacted by the Legislature of the t nj n h Sixty- fourth Year of the Republic of India as s :—
1. This Act may be called the Punjab p ropriation ct, 2013.
2. From and out of the onsolidated f the t t unjab, r a be paid and applied sums, not exceeding ose, ecified n f the Schedule, appended to this Act, ounting i gregate f v9808,29,58,000/- ( Nine housand ight undred ight rores wenty Nine Lacs and Fifty Eight housand nly) ards efraying everal harges, which will come in the ourse f payment t be ade during t e financial year, 2012-2013, in respect of th services and purposes, specified i c l n 2 of the said Schedule.
3. The sums, authorized to be paid and ap lied f and out of the Consolidated Fund of the State of Punjab by this Act, shall be ap ropriated for the services and purpose , specified in the said Schedule in relation to the financial year 2012-2013.
4. Notwithstanding anything contained in any other Act for the ti e being in force, the provisions of this Act shall prevail. Short title
Issue of ¥
9808,29,58,000/-
out of the
Consolidated
Fund of the
State of Punjab
for the financial
year, 2012-
2 013. Appropriation. Overriding effect of the Act.
1
Demand No.
3
4
5
6
7
8
9
10
12
13
15
16
132 PUNJAB GOVT. GAZ. (EXTRA), MARCH 26, 2013
Services and purposes
Agriculture and Forests
Animal Husbandry
and Fisheries
Cooperation
Defence Services
Welfare
Education
2
Elections Excise and Taxation Finance
Food and Supplies General Administration Health and Family Welfare Home Afairs and Justice Industries
Irrigation and Power
(CHTR 05, 1935 SAKA)
Labour and Employment
SCHEDULE
Revenue Capital Revenue Capital Revenue Revenue Capital Revenue Capital Revenue Capital Revenue Capital 1092590000 Capital
Revenue
Capital
Revenue
Capital
Revenue
Capital
Revenue
Capital
Revenue
Capital
Revenue
Capital
Revenue
Capital
Revenue
Grant made
Capital
by the
Legislative
Assembly
3
Rs.
1528265000
410820000
27342 1000
I07460000
7072000
205127000
ll683091I000
1734976000
0
77879000
9371442000
I68161000
32693000
S147000
1449293000
2153765000
S000883000
1500000
0
10996803000
225121000
345000
Sums not exceeding Charged on
the
Consoliduted
Fünd
4
Rs
23008000
33191000
15000
22707000
0
324171 8000
40561207000
1000000
2205000
291418000
0
Total Rs.
15512730O00
410820000
273421000
107460000
7072000
1092590000
205127000
|1716282000
1734976000
I5000
100586000
0
12613160000
40729368000
32693000
S147000
1000000
0
1451498000
2153765000
5292301000
0
1500000
I0996803000
25121000
345000
132 PU A GOVT. G (EX A), 2 2013
(CHT 0 1935 SA
—
SCHEDULE
S m n ex al ——— d S and p Grant made C on |
N
b the the Total © Legislative C idated bl ind
—— 1 2 3 4 5
CS ————
Rs. Rs.
1 Agriculture and Forests Revenue 1528265000 23008000 15512730 Capital 410820000 0
2 Animal Husbandry nue 0 273421000 h ies Capital 107460000 0 Cooperation ue 0 0 7072000 apit 0
e Revenue 000 0
Welfare Capital 0 0 0
Education 11683091 1000 1716 Capital 0 0 0
Elections e e e
15000
Capital 0 0 0 xci at o eve ue
000
Capital 0 0 8 Finance evenue 714 20 ) 3241718000 160000 Capital 1 00 356120 40729368000
Food and Supplies Revenue
0 32693000
Capital 5 000 0 5147000 10 General Administration Revenue 0 1000000 10 Capital 0 0 0 II" eal amily Welfare Revenue 1449293000 149800 Capital 2153765000 0 537650 12 Home Affairs sti e Revenue 5000883000 291418000 92301000 Capital 0 0 13 Industries Revenue 1500000 0 1500000 Lo Capital 0 0 0 15 Irrigation and Power Revenue 10996803000 0 1 80300 Capital 225121000 0 225121000 16 Labour and Employment Revenue 345000 0 in
Capita — Cwiml o 0
2
18
19
21
25
26
27
28
29
30
Personnel and Administrative Reforms Planning
PUNJAB GOVT. GAZ. (EXTRA), MARCH 26, 2013
Public Works
Revenue and
Rehabilitation
Social Security, Women
& Child Welfare and
Welfare of Scheduled
Castes/Backward Classes
State Legislature
Technical Education and
Industrial Training
Tourism and Cultural
A ffairs
Transport
Vigilance
Total:
Grand Total:
(CHTR 05, 1935 SAKA)
Revenue
Capital
Revenue
Capital
Revenue
Revenue
Capital
Revenue
Capital
Capital 2108500000 Revenue
Capital
Revenue
Capital
Revenue
Capital
Revenue
Capital
Revenue
3
Capital Rs.
16081000
9523000
114670000
3157974000
6850000
0
714653000
21570000
4265000
446637000
S46903000
7977000
0
Revenue 44991774000 Capital 8689683000
53681457000
4
Rs
7415000
150000
145215000
59000
2000000
70193000
40561207000
44401501 000
H.P.S. MAHAL,
133
Rs.
23496000
9673000
114670000
2108500O000
145215000
3158033000
8850000
714653000
21570000
74458000
446637000
3840294000 48832068000
546903000
7977000
49250890000
98082958000
Secretary to Government of Punjab, Department of Legal and legislative Affairs.
PUNJAB GOVT. GAZ. (EXTRA), MARCH 26,2013
C 05, 1935 A)
1 ) 2 3 5
s. Rs. Rs. Personnel and Revenue 16081000 000 Administrative Reforms Capital 0 0 0 19° Planning Revenue 9523000 0 Capital 0
apital 0000 0 000
2 e 0 215 0
Rehabilitation Capital 0 0 0
3 Social Security, o e Revenue 0 hi d elf e and Capital 0 0 0 elfare Schedul
Castes/Backward l ss s
% t t egislature 6850000 00 Capital 0 0
echnical ducati n e 0
Industrial Training Capital 0 sm ult nue 70193000
f ai Capital 0 0 0
Transport e e 00 0
Capital 5 0
Vigilance e 0 0
apital 0 0
t : e 1774 0 94000 68000 apit 0 1207 0 0890 0
Grand Total : 1457 0 444015010 82958 0
. . . AHAL,
Secretary to Government of Punjab, Department of Legal and legislative Affairs.