PUNJAB GOVT. GAZ, (EXTRA), MARCH 3 |, 2016 15 (CHTR 11, 1938 SAKA) PART |
GOVERNMENT Or PUNJAB
DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS,
-
PUNJAB ' me
NOTIFICATION
The 31st March, 2016 No. 8-Leg./2016.-The following Act of th e Legislature of the State of Punjab received the assent of the Governor of Punjab on the 28th r general information:-
THE PUNJAB APPROPRIATION (NO. 3) ACT, 2016.
(Punjab Act No. 5 of 2016)
AN
ACT
day of March, 2016, is hereby published fo to authorize the payment and appropriation of certain sums Jrom and out of the Consolidated Fund of the State of Punjab, Jor 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 (No. 3)Act, 2016, Short title.
2. From and out of the Consolidated Fund of the State of Punjab, Issue of oo. 0/- there may be paid and applied sums, not exeeding those, Specified in column 5 © 1.04,'8.84,00.00 oui of the of the Schedule, appended to this Act, amounting, in the aggregate to a sum of Coaealiates Cand. ck ¥ 1,04,18.84.00.000/- (Ten Thousand Four Hundred Eighteen Crores and Eighty the State of Punjab 9O'T,UY, .
. . : for the financial year, Four Lacs only) towards defraying several charges, which will bonis in the forthe fn Course of payment to be made during the financial year, 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 2015-201 6.
" i verriding effect of i i i ined i ct for the time Overriding c 4. Notwithstanding anything contai ed in any other Ac the ct being in force, the provisions of this Act shall prevail.
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16 PUNJAB GOVT. GAZ. (EXTRA), MARCH 31, 2016
(CHTR 11, 1938 SAKA)
Demand _ Services and purposes
SCHEDULE
Sums not exceeding No. Grant made by Charged on Total the Legislative the Consolidated Assembly Fund
2 3 4 5
Rs Rs Rs 15 Imgationand Power Revenue 0 0 0 Capital 1,04,18,84,00,000 0 1,04,18,84,00,000 Total Revenue 0 0 0 Capital —1,04,18,84,00,000 60 1,04,18,84,00,000 Grand Total 1,04,18,84,00,000 0 1,04,1 8,84,00,000 984/03-2016/Pb, Govt. Press, S.A.S. Nagar
H.P.S. MAHAL,
Secretary to Government of Punjab, Department of Legal and Legislative A ffairs.
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