PUNJAB GOVT. GAZ., MARCH 21, 2023
(PHGN 30, 1944 SAKA)
12
EXTRAORDINARY
Published by Authority
CHANDIGARH, TUESDAY, MARCH 21, 2023
(PHALGUNA 30, 1944 SAKA)
( xxxi )
LEGISLATIVE SUPPLEMENT
Contents Pages Part - I Acts
The Punjab Appropriation (No. 1 ) Act, 2023 (Punjab Act No. 3 of 2023)
Part - II Ordinances
Nil
Part - III Delegated Legislation
Nil
Part - IV Correction Slips, Republications and Replacements
Nil ______ .. 13-18
1
13
PART I
GOVERNMENT OF PUNJAB
DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS, PUNJAB
NOTIFICATION
The 21st March, 2023
No. 3-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. 1) ACT, 2023
(Punjab Act No. 3 of 2023)
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 2015-16, 2016-17, 2017-2018 and 2018-19 in excess of the amounts authorized or granted for those services and for those years.
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. 1) Act, 2023.
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 ̀ 2061,65,21,000/- (Two thousand sixty one Crore sixty five lac and twenty one thousand rupees only), ̀ 34458,79,41,000/- (Thirty four thousand four hundred fifty eight crore seventy nine lac and fourty one thousand rupees only), ̀ 423,78,27,000/- (Four hundred twenty three crore seventy eight lac and twenty seven thousand rupees only) and ̀ 325,04,11,000/- (Three hundred twenty five crore four lac and eleven thousand rupees only) shall, respectively, be deemed to have been authorized to be paid and applied to meet the Short title.
Issue of sums
out of the
C o n s o l i d a t e d
Fund of the
State of Punjab
to meet certain
expenditure for
the financial
years 2015-16,
2016-17, 2017-
18 and 2018-
19.
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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 2015-16, 2016-17, 2017-18 and 2018-19, 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 be deemed to have been appropriated for the services and purposes, specified in the Schedules I to IV in relation to the financial years 2015-16, 2016-17, 2017-18 and 2018-19 respectively.
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.
15
SCHEDULE-I Financial Year 2015-16 Demand Services and Purposes Sums not exceeding No.
Grant made Charged on
by the the
Legislative Consolidated Total
Assembly Fund
1 2 3 4 5
Rs Rs Rs
2 Animal Husbandry Revenue 0 388000 388000 and Fisheries
Capital 0 0 0
8 Finance Revenue 4562393000 0 4562393000 Capital 0 9527906000 9527906000
21 Public Works Revenue 2215069000 0 2215069000 Capital 0 0 0
22 Revenue and Revenue 4308735000 0 4308735000 Rehabilitation
Capital 0 0 0
26 State Legislature Revenue 0 2030000 2030000 Capital 0 0 0
Total Revenue 11086197000 2418000 11088615000 Capital 0 9527906000 9527906000
Grand Total 11086197000 9530324000 20616521000
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SCHEDULE-II Financial Year 2016-17 Demand Services and Purposes Sums not exceeding No.
Grant made Charged on
by the the
Legislative Consolidated Total
Assembly Fund
1 2 3 4 5
Rs Rs Rs
8 Finance Revenue 4004782000 0 4004782000 Capital 0 9211886000 9211886000
9 Food and Supplies Revenue 0 0 0 Capital 290814492000 0 290814492000
12 Home Affairs & Revenue 0 0 0 Justice
Capital 0 11499000 11499000
15 Irrigation and Revenue 0 0 0 Power
Capital 38520644000 0 38520644000
21 Public Works Revenue 1827121000 3951000 1831072000 Capital 0 193566000 193566000
Total Revenue 5831903000 3951000 5835854000 Capital 329335136000 9416951000 338752087000 Grand Total 335167039000 9420902000 344587941000
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SCHEDULE-III Financial Year 2017-18 Demand Services and Purposes Sums not exceeding No.
Grant made Charged on
by the the
Legislative Consolidated Total
Assembly Fund
1 2 3 4 5
Rs Rs Rs
8 Finance Revenue 0 1592479000 1592479000 Capital 0 0 0
10 General Revenue 0 0 0 Administration
Capital 0 3320000 3320000
21 Public Works Revenue 2642028000 0 2642028000 Capital 0 0 0
Total Revenue 2642028000 1592479000 4234507000 Capital 0 3320000 3320000
Grand Total 2642028000 1595799000 4237827000
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2795/3-2023/Pb. Govt. Press, S.A.S. Nagar
SCHEDULE-IV Financial Year 2018-19 Demand Services and Purposes Sums not exceeding No.
Grant made Charged on
by the the
Legislative Consolidated Total
Assembly Fund
1 2 3 4 5
Rs Rs Rs
9 Food and Supplies Revenue 0 5294000 5294000 Capital 0 0 0
10 General Revenue 0 0 0 Administration
Capital 77730000 0 77730000
21 Public Works Revenue 3157468000 9919000 3167387000 Capital 0 0 0
Total Revenue 3157468000 15213000 3172681000 Capital 77730000 0 77730000
Grand Total 3235198000 15213000 3250411000
MANDEEP PANNU,
Principal Secretary to Government of Punjab, Department of Legal and Legislative Affairs.