Punjab act 009 of 2022 : The Punjab Appropriation Act, 2022 (Punjab Act No. 9 of 2022)

Department
  • Department of Finance

PUNJAB GOVT. GAZ. (EXTRA), MARCH 29, 2022

(CHTR 8, 1944 SAKA)

30

EXTRAORDINARY

Published by Authority

CHANDIGARH, TUESDAY, MARCH 29, 2022

(CHAITRA 8, 1944 SAKA)

( xxvi )

LEGISLATIVE SUPPLEMENT

Contents Pages Part - I Acts

The Punjab Appropriation Act, 2022 (Punjab Act No. 9 of 2022)

Part - II Ordinances

Nil

Part - III Delegated Legislation

Nil

Part - IV Correction Slips, Republications and Replacements

Nil ______ .. 31-35

1

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PART I

GOVERNMENT OF PUNJAB

DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS, PUNJAB

NOTIFICATION

The 29th March, 2022

No.9-Leg./2022.- The following Act of the Legislature of the State of Punjab received the assent of the Governor of Punjab on the 29th day of March, 2022, is hereby published for general information:-

THE PUNJAB APPROPRIATION ACT, 2022

(Punjab Act No. 9 of 2022)

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 2021-2022.

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

1. This Act may be called the Punjab Appropriation Act, 2022.

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 `11389,80,50,000/- (Rupees Eleven Thousand Three Hundred Eighty Nine Crore Eighty lac and Fifty Thousand only) towards defraying several charges, which will come in the course of payment to be made during the financial year, 2021-2022 in respect of the services and purposes, specified in column 2 of the said Schedule.

Issue of

`11389,80,50,000/-

out of the Consolidated Fund of the State of Punjab for the financial year, 2021-2022.

Short title.

32

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 2021-2022.

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

Appropriation.

Overriding effect of

the Act.

`

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SCHEDULE

Demand Services and Sums not exceeding No. purposes

Grant made Charged on Total by the the

Legislative Consolidated

Assembly Fund

1 2 3 4 5

Rs. Rs. Rs.

1 Agriculture Revenue 3000 0 3000 Capital 0 0 0

2 Animal Revenue 1000 0 1000 Husbandry, Capital 0 0 0 Dairy

Development

and Fisheries

3 Co-operation Revenue 2224774000 93000 2224867000 Capital 1000 0 1000

5 Education Revenue 7505437000 1000 7505438000 Capital 4000 0 4000

7 Excise and Revenue 227451000 8189000 235640000 Taxation Capital 0 0 0

9 Food, Civil Revenue 285587000 194000 285781000 Supplies and Capital 5176591000 0 5176591000 Consumer

Affairs

10 General Revenue 141536000 0 141536000 Administration Capital 0 0 0

11 Health and Revenue 6588440000 0 6588440000 Family Welfare Capital 0 0 0

12 Home Affairs Revenue 5342302000 3098000 5345400000 Capital 267000 0 267000

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13 Industries & Revenue 4178561000 0 4178561000 Commerce Capital 0 0 0

15 Water Revenue 0 1000 1000 Resources Capital 5000 0 5000

16 Labour Revenue 8280000 0 8280000 Capital 0 0 0

18 Personnel Revenue 30823000 23892000 54715000 Capital 0 0 0

19 Planning Revenue 1185000 0 1185000 Capital 19179280000 0 19179280000

20 Power Revenue 28695706000 0 28695706000 Capital 0 0 0

21 Public Works Revenue 636769000 1000000 637769000 Capital 322204000 0 322204000

22 Revenue, Revenue 12509019000 696000 12509715000 Rehabilitation Capital 0 0 0

and Disaster

Management

23 Rural Revenue 9285059000 3279000 9288338000 Development Capital 0 0 0

and Panchayats

24 Science, Revenue 1000 0 1000 Technology and Capital 900000 0 900000 Environment

25 Social Security, Revenue 7447594000 0 7447594000 Women & Child Capital 0 0 0

Development

26 State Legislature Revenue 47516000 0 47516000 Capital 0 0 0

27 Technical Revenue 1000 0 1000 Education and Capital 30290000 0 30290000 Industrial Training

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29 Transport Revenue 2723734000 0 2723734000 Capital 0 0 0

30 Vigilance Revenue 80352000 0 80352000 Capital 0 0 0

32 Forestry and Revenue 0 10000 10000 Wildlife Capital 0 0 0

35 Housing and Revenue 5281000 0 5281000 Urban Capital 318100000 0 318100000 Development

37 Law and Justice Revenue 367684000 190993000 558677000 Capital 0 0 0

38 Medical Revenue 99583000 0 99583000 Education and Capital 6000 0 6000 Research

40 Sports and Revenue 119985000 959000 120944000 Youth Services Capital 0 0 0

41 Water Supply Revenue 1000 0 1000 and Sanitation Capital 5000 0 5000

42 Social Justice, Revenue 0 0 0 Empowerment Capital 85327000 0 85327000 and Minorities

Total Revenue 88552665000 232405000 88785070000 Capital 25112980000 0 25112980000 Grand Total 113665645000 232405000 113898050000

S.K. AGGARWAL,

Principal Secretary to Government of Punjab, Department of Legal and Legislative Affairs. 2540/3-2022/Pb. Govt. Press, S.A.S. Nagar