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e 'three lacs and eight thousand only) towards defraying several charges, which PUNJAB GOV'T, GAY. (EXTRA ) MARCH 22, 2016 5 (CHTR 2, 1933 SAKA) |
PART |
DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS,
PUNJAB
NOTIFICATION
The 22nd March, 2016 No. 5-Leg./2016.-The following Act of the Legislature of the State of Punjab received the assent of the Governor of Punjab on the 22nd day of March, 2015, is hereby published for general information:-
THE PUNJAB APPROPRIATION ACT, 2016.
(Punjab Act No. 2 of 2016) | AN
ACT
to authorize the payment and appropriation of certain sums from and out of the Consolidated Fund of the State of Punjab, for the services and purposes during the financial year, 2015-2016.
BE it enacted by the Legislature of the State of Punjab in the Sixty- Seventh Year of the Republic of India as follows:-
1. This Act may be called the Punjab Appropriation Act, 2016. Short title.
2. From and out of the Consolidated Fund of the State of Punjab, Issue of there may be paid and applied sums, not exeeding those, specified incolumn 5 *56.74,33,08,000 out of the of the Schedule, appended to this Act, amounting, in the aggregate to a sum of Canselaeien Pact © 56,74,33,08,000 (Five thousand six hundred seventy four crores thirty of the State of nn Punjab for the
financial year,
will come in the course of payment to be made during the financial year, 2015-16. 2015-2016, in respect of the services and purposes, specified in column 2 of the said Schedule.
3. 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 financial year 2015-16.
. : : ; st fe i Overriding effect of : ing contained in any other Act for the t me 4. Notwithstanding anything she Ace being in force, the provisions of this Act shall prevail.
1
PUNJAB GOVT.
GAZ. (EXTRA), MARCH 22, 2016
6 (CHTR 2, 1938 SAKA)
_ ee e—™ — a,
SCHEDULE
TC Sums not exceeding >. eapvices ANG Purposes Demand Services and pulp Grant made Chargedon =~ ae 0 No. by the Legislative — the Consolidated Assembly Fimd
7 : 3 40000
Rs. Rs. Fe Agriculture and Forests Revenue 27,45,60,08,000 — /,46,91,000 24,47,06,99,009 Capital 0 0 0)
2 Animal Husbandry and Fisheries Revenue —_17,90,00,000 "0 — 17,90,00,000
. Capital 3,27,97,000 0 — 3,27,97,000
3 Co-operation Revenue 2,81,000 7,68, 000 10,49,000 Capital 55,92,64,000 0 — 55,92,64,000 4 Defence Services Welfare Revenue 9,91,49,000 21,44,000 — 10,12,93,000 Capital 0 0 0 5 Education Revenue 3,95,84,98,000 7,07,42,000 4,02,86,40,000 Capital 1,000 0 1,000 6 Elections — Revenue | 0 50,00, 000 50,00,000 Capital 0 0 0 7 Excise and Taxation Revenue —1,23,62,25,000 350,000 1,23,65,75,000 Capital 0 0 0 8 Finance Revenue 3,000 2,000 5,000 Capital 0 0 0 9 . Food and Supplies Revenue 2,03,71,17,000 —42,14,000 - 2,04,13,31,000 ' Capital 90,000 0 90,000 General Administration Revenue —.11,65,63,000 0 11,65,63,000 I Health and F Capital 18,16,80,000 0 18,16800003 an amily Welfare Revenue 33 7,56, l 8,000 0 3,376 a Capital —_3,82,88,000 g 3828 12 Home Affairs a a nd » ag. 25,000 Justice Revenue 1,16,67,46,000 _1,36,79,000 ie Can} 104,00,» Industries apital —1,04,00,23,000 0 «486,000 Revenue 5,12,38,000_1,42,48,000 0,000 44 Informat Capital —_15,98.00,000 gb on ' , , 000 and Public Relation | Revenue 1,25,00,000 0 {,25,00 ; Capital 0) 0
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PUNJAB GOVT, GAZ. (EXTRA), MARCH 22, 2016 7
(CHTR 2, 1938 SAKA)
Irrigation and Power | ' ss 7 S : Revenue 1,0) () 1,000 Capital 1,48,54,48,000 0 1,48,54,48,000
16 Labour and Employment Revenue 4,16,43,000 0 — 4,16,43,000 Capital 0 0) 0
17 Local Government, Housingand Revenue —_80,97,55,000 0 — 80,97,55,000 Urban Development Capital —2,64,49,29,000 0 2,64,49,29,000
19 Planning Revenue —_1,39,54,000 0 — 1,39,54,000 Capital 3,68,82,000 0 — 3,68,82,000
21 Public Works Revenue 1,000 0 1,000 Capital 7,000 0 7,000
| n Revenue and Rehabilitation Revenue —1,53,24,97,000 0 1,53,24,97,000 | Capital 0 0 0
3 Rural Development and Revenue 4,54,56,93,000 —15,00,00,000 4,69,56,93,000 Panchayats Capital 0 0 0
24 Science, Technology and Revenue 2,73, 18,000 0 —_-2,73,18,000 Environment Capital 2,49,00,000 0 —2,49,00,000
2 Social Security, Women & Child Revenue —_85,56,74,000 5,60,000 — 85,62,34,000 Welfare and Welfare of Scheduled — Capital 5,000 0 5,000 Castes and Backward Classes
26 State Legislature Revenue 3,94,50,000 401,000 — 3,98,51,000 Capital 0 0 0
27 Technical Education and Revenue —_ 84,25,85,000 5,23,000 — 84,31,08,000 Industrial Training Capital 4,000 0 4,000
| 28 Tourism and Cultural Affairs Revenue 5,67,85,000 0 —_5,67,85,000 Capital — 28,15,50,000 0 —28,15,50,000
29 Transport Revenue — 1,43,07;34,000
0 1,43,07,34,000
| Capital — 9,58,82,000 0 — 9,58,82,000 Total : Revenue 49,88,50,36,000 27,67,22,000 50,16,17,58,000 ' Capital 6,58,15,50,000 0 6,58,15,50,000
Se Grand Total : 56,46,65,86,000 27,67,22,000 56,74,33,08,000 ~ H.P.S. MAHAL,
Secretary to Government of Punjab,
Department of Legal and Legislative A fa
irs.
978/03-2016/Pb. Govt. Press, S.A.S. Nagar
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PUNJAB GOVT, GAZ. (EXTRA), MARCH 22, 2016
(CHTR 2, 1938 SAKA)
PART III
GOVERNMENT OF PUNJAB
DEPARTMENT OF 'TOURISM AND CULTURAL AFFAIRS
NOTIFICATION
The 16th March, 2016
277
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>
No.S.0.31/P.A.20/1964/S.4/2016.-With reference to the Government of Punjab, Department of Tourism and Cultural Affairs, Notification No. $.0.41/P.A.20/1964/S.4/2015, dated the 2nd September, 2015, and in exercise of the powers conferred by sub-section (3) of section 4 of the Punjab Ancient and Historical Monuments and Archaeological Sites and Remains Act, 1964 (Punjab Act No. 20 of 1964), and all other powers enabling him in this behalf, the Governor of Punjab is pleased to declare the building as specified in the Schedule given below, to be a protected monument, namely;-
SCHEDULE
S. District Tehsil Locality Nameof Revenue Area = Boundaries Ownership Under No. Monument/ Plot No. to which
Site be included Possession
under . ship
protection
1 2 3 4 5 6 7 8 9 10
1 Tarn Taran. Chabhal NearBus KosMinar Hadbast | Kanal Allaround Gurudwara Gair stand, No. 44, 4 Marla' residential Manak Mumkin
Chabhal Khevat house Chowk
Kalan No.306/297, Bibi
Khatoni Biro Ji
~ No. 1049,
1 Khasra No.492/1 Min
ANJALI BHAWRA,
— Principal Secretary to Government of Punjab, '% Department of Tourism and Cultural Affairs. 978/03-2016/Pb. Govt. Press, S.A.S. Nagar
4