Punjab act 002 of 2017 : The Punjab Appropriation (Vote on Account) Act, 2017. (Punjab Act No. 1 of 2017)

Department
  • Department of Finance

PUNJAB GOVT. GAZ. (EXTRA), MARCH 31. 2017

(CITR I0, 1939 SAKA)

DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS, PUNJAB

1.

PART I

GOVERNMENT OF PUNJAB

2.

No. 2-Leg./2017.-The following Act of the Legislature of the Stateof Punjab received the assent of the Governor of Punjab on the 30th day of March, 2017, is hereby published for general information:

3.

NOTIFICATION

The 3I st March, 2017

THE PUNJAB APPROPRIATION ACT, 2017.

to authorize the payment and appropriation ofcertain sums from and out

ofthe Consolidated Fund ofthe State of Punjab, for the services and purposes during the financial year, 20I 6-2017.

4.

(Punjab Act No. 2 of 2017) BE it enacted by the Legislature of the State of Punjab in the

Sixty-eighth Year of the Republic of lndia as follows:

5

AN

ACT

financial year 2016-2017. From and out of the Consolidated Fund of the State of Punjab, there may

be paid and applied sums, not exeeding

those, specified in column 5 of the

Schedule, appended to this Act, amounting, in the aggregate to a sum of Rs. 2,51l,99, 79,57,000/- (Rs. Twenty Five

thousand One Hundred Ninety

Nine Crores Seventy Nine Lacs and Fifty

Seven Thousand only) towards

defraying several charges, which will come in the course of payment to be

made during the financial year, 20l6-2017,

in respect of the servicesand

purposes, specified in column 2 of the said

Schedule.

This Act may be called the Punjab Appropriation Act, 2017. Short title.

Isue of

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 appropriated for

the services and purposes, specified in the

said Schedule, in relation to the

Rs,51,99, 79, 57,00.

out of the Consolidated

Fuudofthe Sate of

Punjab for the

financialyear 2016

2017.

Notwithstanding anything contained in any other Act forthe time being Overriding effectof

in force, the provisions of this Act shall prevail. the Act.

1

Demand Services and purposes No.

2

3

6

7

8

10

12

13

14

15

Agriculture and Forests Animal Husbandry axd Fsheries Cooperalion

2

Eucation

PUNJAB GOVT. GAZ. (EXTRA), MARCH 3I, 2017

(CHTR 10, 1939 SAKA)

Defence Services Welfare Election

Finance

Excise and Taxation Fooxdand Supplies General Administration I lealthand Family Welfare Industries

HomeAflairsand Justice Infomatíonand Public Relation Irigationaxd Power

SCHEDULE

Revenue Capital Revenue Capital Revenue Capital Revexe Capital Revenne Capital Revenue Capital Revene Capital Revenue Capital Revenue Capital Revenue Capital Revene Capital Revene Capital Revenue Capital Revene Capital Revenue Capital Grant made by the Legislative the Consolidated Assembly

Rs.

12501855000

72135000

56998000

22012000

Sums not exceeding Charged on

513144000

37656600X0

0

I|11017000

2000

57290000

93970000

0

4303370000

0

34404000

20321641000

l140617000

58536000

1S16083000

190952000

6980557000

726700000

1535000

22336600

0

21343894000

61601446000

Fund

4

Rs.

17930000

1218000

225000

430000

0

3170000

0

0

100000

10440251000

85026430000

45000

9195000

19252000

24828000

17400000

0

0

Total

5

Rs

12519785000

0

3353000

S6998000

22237000

513144000

376996000

0

1114187000

2000

ST290000

9407000

0

14743621000

8502643000

34449000

20321641000

|149812000

58536000

153533500

190952000

7005385000

726700000

18935000

223366000

21343894000

61601446000

17

I8

21

23

24

26

Local Govemment, Housing ad UitanDevekopent

Personnel and Administrative Refoms

Planing

Public \Wortks

Revenue and Rehabilitation Rural Development and Pachayats

PUNJAB GOVT. GAZ. (EXTRA), MARCH 31, 2017

Science, Technology and

Environment

Social Security, Women & Chid Welfare and Welfare ofScheduled Castes& Backward Chsses

StateLegislature

Technical Education ad l1xdustrial Training

Tourism and Cultural Affairs

Transport

Vigilance

Total

Grand Total

(CHTR 10, 1939 SAKA)

Revene

Capital

Revenue

Capital

Revenue

Capital

Revenue

Capital

Revenue

Capital

Revenue

Capital

Revene

Capital

Revenue

Capital

Revenue

Capital

Revenue

Capital

Revenue

Capital

Revenue

Capital

Revene

Capital

Revenue

Capital

1225/03-2017/Pb. Gov!, Press, S.A.S. Nugar

94815000

2988728000

4721 1000

38631000

459944000

1339677000

68|1383000

5945365000

5000000

2968776000

647880000

0

I000

10000

2000

45|18000

623096000

87100000

S35181000

282871000

206369000

48632000

8642000

61631562000

..

354000

0

0

4539000

0

(0

68000

0

0

10539005000

94800960000 85026430000

156432522000 95565435000

VIVEK PURI,

7

94815000

2988728000

47211000

38985000

459944000

1339677000

681 1383000

5949904000

5000000

2968776000

647880000

0

I000

10000

2000

45118000

623164000

87100000

535181000

282871000

206369000

48632000

8642000

0

72170567000

179827390000

Secretary to Government of Punjab, Department of Legal and Legislative Afairs.

251997957000