Punjab act 002 of 2023 : The Punjab Appropriation (No. 2 ) Act, 2023 (Punjab Act No. 2 of 2023)

17 Mar 2023
Department
  • Department of Finance

PUNJAB GOVT. GAZ., MARCH 17, 2023

(PHGN 26, 1944 SAKA)

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EXTRAORDINARY

Published by Authority

CHANDIGARH, FRIDAY, MARCH 17, 2023

(PHALGUNA 26, 1944 SAKA)

( xxix )

LEGISLATIVE SUPPLEMENT

Contents Pages Part - I Acts

The Punjab Appropriation (No. 2 ) Act, 2023 (Punjab Act No. 2 of 2023)

Part - II Ordinances

Nil

Part - III Delegated Legislation

Nil

Part - IV Correction Slips, Republications and Replacements

Nil ______ .. 7-12

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PART I

GOVERNMENT OF PUNJAB

DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS, PUNJAB

NOTIFICATION

The 17th March, 2023

No. 2-Leg./2023.- The following Act of the Legislature of the State of Punjab received the assent of the Governor of Punjab on the 17th day of March, 2023 is hereby published for general information:-

THE PUNJAB APPROPRIATION (NO. 2) ACT, 2023

(Punjab Act No. 2 of 2023)

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 2022-2023.

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

1. This Act may be called the Punjab Appropriation (No. 2 ) Act, 2023.

2. From and out of the Consolidated Fund of the State of Punjab, there may be paid and applied sums, not exceeding those, specified in column 5 of the Schedule, appended to this Act, amounting, in the aggregate to a sum of `36795,87,71,000/- (Thirty six thousand seven hundred ninety five crore eighty seven lac and seventy one thousand rupees only) towards defraying several charges, which will come in the course of payment during the financial year 2022-2023 ending on the thirty-first day of March, 2023, 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 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 2022-2023.

Short title.

Appropriation.

Issue of `

36795,87,71,000/-

out of the C o n s o l i d a t e d Fund of the State of Punjab for the financial year, 2022-2023.

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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.

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SCHEDULE

Demand Services and purposes sums not exceeding No.

Grant made Charged on Total

by the the

Legislative Consolidated

Assembly Fund

1 2 3 4 5

Rs. Rs. Rs.

1 Agriculture Revenue 16800868000 4383000 16805251000 Capital 729715000 0 729715000

2 Animal Husbandry, Revenue 12814000 0 12814000 Dairy Development

and Fisheries

Capital 2000 0 2000

3 Co-operation Revenue 2612646000 0 2612646000 Capital 3077253000 0 3077253000

5 Education Revenue 7683333000 1437000 7684770000 Capital 3000 0 3000

7 Excise and Taxation Revenue 0 2536000 2536000 Capital 0 0 0

8 Finance Revenue 11192299000 19776991000 30969290000 Capital 0 239996330000 239996330000

9 Food, Civil Supplies and Revenue 0 0 0 Consumer Affairs

Capital 2511020000 0 2511020000

11 Health and Family Welfare Revenue 4000 0 4000 Capital 2082805000 0 2082805000

12 Home Affairs Revenue 4896552000 200336000 5096888000 Capital 4000 0 4000

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13 Industries & Commerce Revenue 4439165000 3500000 4442665000 Capital 0 0 0

15 Water Resources Revenue 0 3410000 3410000 Capital 35000 0 35000

16 Labour Revenue 2659000 0 2659000 Capital 672100000 0 672100000

17 Local Government Revenue 34930000 0 34930000 Capital 3618009000 0 3618009000

18 Personnel Revenue 135884000 0 135884000 Capital 0 0 0

20 Power Revenue 18302595000 0 18302595000 Capital 557829000 0 557829000

22 Revenue, Rehabilitation Revenue 990007000 1000 990008000 and Disaster Management

Capital 31000000 0 31000000

23 Rural Development Revenue 7022859000 1048000 7023907000 and Panchayats

Capital 0 0 0

24 Science ,Technology Revenue 13955000 0 13955000 and Environment

Capital 37566000 0 37566000

25 Social Security, Women Revenue 11391482000 0 11391482000 & Child Development

Capital 99277000 0 99277000

26 State Legislature Revenue 32544000 0 32544000 Capital 0 0 0

27 Technical Education Revenue 2000 0 2000 and Industrial Training

Capital 343876000 0 343876000

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28 Tourism and Cultural Revenue 0 0 0 Affairs

Capital 443715000 0 443715000

29 Transport Revenue 81951000 47000 81998000 Capital 396598000 0 396598000

30 Vigilance Revenue 34832000 291000 35123000 Capital 3900000 0 3900000

31 Employment Generation, Revenue 282886000 0 282886000 Skill Development and

Training

Capital 0 0 0

32 Forestry and Wildlife Revenue 12000 2031000 2043000 Capital 0 0 0

33 Governance Reforms Revenue 0 0 0 Capital 746265000 0 746265000

35 Housing and Urban Revenue 1113243000 0 1113243000 Development

Capital 19319000 0 19319000

36 Jails Revenue 45846000 0 45846000 Capital 0 0 0

37 Law and Justice Revenue 1436492000 998673000 2435165000 Capital 0 0 0

38 Medical Education Revenue 288234000 372000 288606000 and Research

Capital 1084542000 0 1084542000

39 Printing and Stationery Revenue 15639000 0 15639000 Capital 0 0 0

40 Sports and Youth Services Revenue 600000 0 600000 Capital 0 0 0

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41 Water Supply and Sanitation Revenue 824100000 0 824100000 Capital 1000 0 1000

42 Welfare of Scheduled Revenue 459378000 0 459378000 Castes, Scheduled

Tribes, Other Backward

Classes and Minorities

Capital 364740000 0 364740000

Total Revenue 90147811000 20995056000 111142867000 Capital 16819574000 239996330000 256815904000 Grand Total 106967385000 260991386000 367958771000

MANDEEP PANNU,

Principal Secretary to Government of Punjab, Department of Legal and Legislative Affairs. 2792/3-2023/Pb. Govt. Press, S.A.S. Nagar