PUNJAB GOVT GAZ. (EXTRA.), MARCH 29, 2005 13
(CHAITRA 8, 1927 SAKA)
PART I
DEPARTMENT OF LEGAL AND LEGISLATIVE
AFFAIRS, PUNJAB
Notification The 29th March, 2005 No. 11-Leg./2005.--The following Act of the Legislature of the State of Punjab received the assent of the Governor of Punjab on the 25th March. 2005, and is hereby published for general information:
THE PUNJAB APPROPRIATION (NO. 1) ACT, 2005
(Punjab Act No. 6 of 2005)
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 of the financial year, 2004-2005.
BE it enacted by the Legislature of the State of Punjab in the Fifty sixth Year of the Republic of ndia as follows
1. This Act may be called the Punjab Appropriation (No. 1) Short title. Act, 200S.
Issue of rupees
483,70,16,000 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 out of the of the Schedule, appended to this Act, amounting in the aggregate to the sum of rupees 483,70,16,000 (Four hundred eighty three crores seventy lacs and sixteen thousands only) towards defraying several charges, which will come in the course of payment to be made during the financial year, 2004-2005in respect of the serVices and purposes specified in column 2 of the said Schedule.
Consolidated Fund
of the State of
Punjab for the
financial year,
2004-2005.
3. The sums authorized to be paid and applied from and out of the Appropr1ation.
Consolidated Fund of the State of Punjab by this Act, shall be appropriatedfor a he services and purposes specified in the said
Schedule in relation tothe
financial year, 2004-2005.p
—
—
E
E
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GOVT GAZ. E A), MARCH , 13
I RA A)
1
E T I TI E
FFAIRS,
Notification arch,
No. 11-Leg./2005.—The following Act of the Legislature of h t t nj h nt h overnor nj h t arch,
05, is hereby published neral ation :—
J OPRI TI N N . 1) CT, 2005
(Punjab Act No. 6 of 2005) to authorize the ent appropriation certain s om out of the Consolidated of the State of Punjab, for the services and r oses o h n cial ar, 4- 005.
BE it enacted by the Legislature of the State of Punjab in the Fifty- sixth Year of the Republic of India as follows :—
1. This Act may be called the Punjab Appropriation (No. 1) Short title. ct, 20 5.
. out of the Consolidated Fund of the State of Punjab, enho there may be paid and applied sums not exceeding those specified in column 5 out of the the Schedule, appended to this Act, amounting in the aggregate to the sum Consoles hm of rupees 483,70,16,000 r dr t s t To ee
sixteen thousands only) o ar s i eral arges, hi will e in 2004-2005. the r ent a r n cial ar, - 05 n
respect of the ervices r oses ecifi d um hedule.
. s l rom t App ropriation. onsolidated t t nj ct, all ropriated for
s i es r oses cif e dule o
ncial ar, 04-2005.
1
8
4
9
Demand No.
12
!3
15
14
17
18
Agriculture and Forests
PUNJAB GOVT GAZ.
(EXTRA.), MARCH 29. 200s
(CHAITRA 8, 1927 SAKA)
Services and purposes Education
Finance
Animal Husbandry and Fisheries Defence Services Welfare Food and Supplies
1
General Administration Industries
Health and Family Welfare Home Afairs and Justice Irrigation and Power Local Government, Housing and Urban Development
Pianning
Personnel and Administrative Reforms
2
SCHEDULE
Revenue Capital Revenue Capital Revenue Capital Revenue Capital Revenue Capital Revenue Capital Revenue Capital Revenue Capital Revenue Capital Revenue Capital Revenue Capital Revenue Capital Revenue Cap1tal Revenue Capilal Grant made by the
Legislative Assembly Rs
6000
77647000
60200000
1000
1000
23522000
2663000
77850000
19000000
71030000
11500000
165080000
4150000
101178000
269001000
771390000
1000
Sums not exceeding Charged on
the
Consolidated
Fund
4
Rs.
1490000
150000
0
22300000
525000
410000
22998000
l602000 Total
Rs.
496000
77797000
60200000
1000
1000
23522000
24963000
78375000
19000000
410000
71030000
34498000
165080000
4150000
l01178000
269001000
77| 390000 l602000
PUNJAB GOVT GAZ. (EXTRA.), MARCH 29, 2005
1
SAKA)
14 (CHAITRA 8, 1927
Sums wot exceeding Services and purposes TT ——
Lemand
Grant made
Charged op
Legislative Consolidateq hl Assembly Fund \ pT
2
:
N
6000 1490000 1496 0
iculture and Forests Revenue ] Agricult
Capital
0
0 0
2 Animal Husbandry and Fisheries Revenue 77647000 120000 7779700 Co
Capital
0
0 4 Defence Services Welfare R venue 60200000 0 60200090 Capital 0 ? 0 5 Education nue
1000
0 i Capital 1000 0 1000 8 Finance e
0 0 0 Capital 2
0 23522000 9 Food and Supplies Revenue 2663 22300000 24963000 Capital 0 0 0 10 General Administration Revenue 7 850 525000 78375000 Capital 190 0 0 19000000 IT Health ang Family Welfare Revenue 0 410000 41000 Capital 71030000
0 71030000
[2 Home Affairs and Justice Revenue 11500000
229 80
34498000 Capital 16508000)
0 165080000
!3 Industries Revenye
0
0 0 Capital 41500
0 4150000
15 Irrigatj Mig ion and Powe, Revenge
101178000
0 101178000
Capita] 269001000
0 269001000
17 Local Governmen;, Housing and
Revenue
0
Urban Developmen; i
0
0
Capital 771390000
0 771390000
18 Personnel and Admin;siray; :
alive Revenye
W
Refo 5
0
pn 160200 rms
Capital : 160) vo
0
19 Planning =
Revenge
1000
nu MA [1]
:
LL oo Capita)
0
' rh r
e
g
o
n
Dermand No.
21
23
25
26
28
30
1
Public Works
PUNJAB GOVT GAZ. (EXTRA.), MARCH 29, 2005
(CHAITRA 8, 1927 SAKA)
Services and purposes
2
Rural Development and Panchayats Social and Women's Welfare and Welfare of Scheduled Castes and Backward Classes
Vigilance
State Legislature
Tourism and Cultural Affairs Total
Grand Total
Revenue
Capital
Revenue
Capital
Revenue
Capital
Revenue
Capital
Revenue
Capital
Revenue
Capital
Revenue
Capital
Grant made
by the
Legislative
Assembly
3
Rs.
57000000
1843851000
0
995364000
31257000
0
29013000
63890000
93047000
7528000
519734000
4253436000
4775170000
Sums not exceeding Charged on
the
Consolidated
Fund
4
Rs.
10000000
0
777000
1594000
0
61846000
H.S. BHALLA,
61846000
15
Total Rs.
67000000
1843851000
995364000
32034000
30607000
63890000
93047000
7528000
Secretary to Government of Punjab, Department of Legal and Legislative Affairs.
581580000
4255436000
483701 6000
PUNJAB G G (EXTRA.), M 29 2005 15
(CHAITRA 8, 1927 A)
Sum no exceed ng De Services and purposes N Grant made C g d on by the the Total
L i l C idated
A em Fund
2 3 4 5
Rs. Rs. Rs.
21 P c Wo R enue 700 0 10 67000000 Capital 843851 0 0 843851 0
23 Rural Development and Panchayats enue 0 0 Capital 5364 0 0 995364000
25 nd o en s elf nue 257 0 000 32034000 elf ed Capital 0 0 0
d
26 State Legislature nue 130 0 1594000 30607000 Capital 0 0 0
28 sm ul ff e 63890000 0
63890000
Capital 000 0 93047000
30 Vigilance 0 0 7528000 apital 0 0 0
e 519734000 61846000 581580000 Total Capital 4253436000 0 4255436000
4837016000
r ot
4775170000
H.S. BHALLA,
ecretary t Government of Punja b,
Department of Legal d Legi slative Affairs.
3