Punjab act 007 of 2019 : The Punjab Appropriation Act, 2019. (Punjab Act No. 7 of 2019)

Department
  • Department of Finance

Regd. No. NW/CH-22 Regd. No. CHD/0092/2018-2020

EXTRAORDINARY

Published by Authority

CHANDIGARH, MONDAY, MARCH 11, 2019

(PHALGUNA 20, 1940 SAKA)

(xxix)

LEGISLATIVE SUPPLEMENT

Contents Pages

Part - I Acts

The Punjab Appropriation Act, 2019. (Punjab Act No. 7 of 2019) .. 35-40

Part - II Ordinances

Nil

Part - III Delegated Legislation

Nil

Part - IV Correction Slips, Republications and Replacements

Nil

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PUNJAB GOVT. GAZ. (EXTRA), MARCH 11, 2019

(PHGN 20, 1940 SAKA)

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PART I

GOVERNMENT OF PUNJAB

DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS, PUNJAB

NOTIFICATION

The 11th March, 2019

No.8-Leg./2019.-The following Act of the Legislature of the State of Punjab received the assent of the Governor of Punjab on the 1st day of March, 2019, is hereby published for general information:-

THE PUNJAB APPROPRIATION ACT, 2019

(Punjab Act No. 7 of 2019)

AN

ACT

to provide for the authorization of appropriation of moneys out of the Consolidated Fund of the State of Punjab to meet the amounts spent on certain services during the financial years 2011-12, 2012-13, 2013-14 and 2014-15, in excess of the amounts authorized or granted for those services and for these years.

BE it enacted by the Legislature of the State of Punjab in the Seventieth Year of the Republic of India as follows :-

1. This Act may be called the Punjab Appropriation Act, 2019.

2. From and Out of the Consolidation Fund of the State of Punjab, the sums specified in column 5 of each of the Schedule I to IV, appended to this Act, amounting in the aggregate to the sums of ` 901,35,91,000/- (Nine hundred one crore thirty five lac and ninety one thousand rupees only) , ̀ 769,59,79,000/- (Seven hundred sixty nine crore fifty nine lac and seventy nine thousand rupees only), ` 386,38,40,000/- (Three hundred eighty six crore thirty eight lac and forty thousand rupees only) and ̀ 1608,07,81,000/- (One thousand six hundred eight crore seven lac and eighty one thousand rupees only) shall, respectively, be deemed to have been authorized to be paid and applied to meet the amounts spent for defraying the charges in respect of the services specified in column 2 of each of the aforesaid Schedules during the financial years 2011-12, 2012-13, 2013-14 and 2014-15, in excess of the amounts authorized or granted for those services and for those years.

3. The sums deemed to have been authorized to be paid and applied from and out of the Consolidated Fund of the State of Punjab under this Act, shall Short title.

Appropriation.

Issue of sums out

of the

Consolidated

Fund of the State

of Punjab to

meet certain

expenditure for

the financial

years 2011-12,

2012-13, 2013-

14 and 2014-15.

2

PUNJAB GOVT. GAZ. (EXTRA), MARCH 11, 2019

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be deemed to have been appropriated for the services and purposes, specified in the Schedules I to IV in relation to the financial years 2011-12, 2012-13, 2013-14 and 2014-15, respectively.

4. Notwithstanding anything contained in any other Act for the time being in force, the provisions of this Act shall prevail.

Overriding effect

of the Act.

3

SCHEDULE-I Financial Year 2011-12 Demand Services and purposes Sums not exceeding No. Grant made Charged on Total

by the Legislative the Consolidated Assembly Fund

1 2 3 4 5

` ` `

8 Finance Revenue 2335463000 0 2335463000 Capital 4972000 3223242000 3228214000

12 Home Affairs and Justice Revenue 0 77341000 77341000 Capital 0 0 0

21 Public Works Revenue 3372573000 0 3372573000 Capital 0 0 0

Total Revenue 5708036000 77341000 5785377000 Capital 4972000 3223242000 3228214000 Grand Total 5713008000 3300583000 9013591000

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SCHEDULE-II Financial Year 2012-13 Demand Services and purposes Sums not exceeding No. Grant made Charged on Total

by the Legislative the Consolidated Assembly Fund

1 2 3 4 5

` ` `

7 Excise and Taxation Revenue 0 20058000 20058000 Capital 0 0 0

8 Finance Revenue 2193294000 0 2193294000 Capital 0 4538734000 4538734000

12 Home Affairs and Justice Revenue 0 124517000 124517000 Capital 0 0 0

21 Public Works Revenue 819376000 0 819376000 Capital 0 0 0

Total Revenue 3012670000 144575000 3157245000 Capital 0 4538734000 4538734000

Grant Total 3012670000 4683309000 7695979000

PUNJAB GOVT. GAZ. (EXTRA), MARCH 11, 2019

(PHGN 20, 1940 SAKA)

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SCHEDULE-III Financial Year 2013-14 Demand Services and purposes Sums not exceeding No. Grant made Charged on Total

by the Legislative the Consolidated Assembly Fund

1 2 3 4 5

` ` `

8 Finance Revenue 119822000 2183990000 2303812000 Capital 0 0 0

21 Public Works Revenue 1560028000 0 1560028000 Capital 0 0 0

Total Revenue 1679850000 2183990000 3863840000 Capital 0 0 0

Grand Total 1679850000 2183990000 3863840000

PUNJAB GOVT. GAZ. (EXTRA), MARCH 11, 2019

(PHGN 20, 1940 SAKA)

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SCHEDULE-IV Financial Year 2014-15 Demand Services and purposes Sums not exceeding No. Grant made Charged on Total

by the Legislative the Consolidated Assembly Fund

1 2 3 4 5

` ` `

8 Finance Revenue 1286423000 777586000 2064009000 Capital 0 14016772000 14016772000

Total Revenue 1286423000 777586000 2064009000 Capital 0 14016772000 14016772000 Grand Total 1286423000 14794358000 16080781000

S.K. AGGARWAL,

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

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1726/3-2019/Pb. Govt. Press, S.A.S. Nagar

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