Punjab act 003 of 2021 : The Punjab Fiscal Responsibility and Budget Management (Amendment) Act, 2021. (Punjab Act No. 3 of 2021).

24 Mar 2021
Department
  • Department of Finance

PUNJAB GOVT. GAZ. (EXTRA), MARCH 24, 2021

(CHTR 3, 1943 SAKA)

EXTRAORDINARY

Published by Authority

CHANDIGARH, WEDNESDAY, MARCH 24, 2021

(CHAITRA 3, 1943 SAKA)

( xxxvi )

LEGISLATIVE SUPPLEMENT

Contents Pages Part - I Acts

1. The Punjab Fiscal Responsibility and Budget Management (Amendment) Act,

2021.

(Punjab Act No. 3 of 2021).

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

2021.

(Punjab Act No. 4 of 2021).

Part - II Ordinances

Nil

Part - III Delegated Legislation

Nil

Part - IV Correction Slips, Republications and Replacements

Nil ______ .. 11-12 .. 13-18

1

PART I

GOVERNMENT OF PUNJAB

DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS, PUNJAB

NOTIFICATION

The 24th March, 2021

No.3-Leg./2021.- The following Act of the Legislature of the State of Punjab received the assent of the Governor of Punjab on the 24th day of March, 2021, is hereby published for general information:-

THE PUNJAB FISCAL RESPONSIBILITY AND BUDGET

MANAGEMENT (AMENDMENT) ACT, 2021

(Punjab Act No. 3 of 2021)

AN

ACT

further to amend the Punjab Fiscal Responsibility and Budget Management Act, 2003.

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

1. (1) This Act may be called the Punjab Fiscal Responsibility and Budget Management (Amendment) Act, 2021.

(2) It shall come into force at once.

2. In the Punjab Fiscal Responsibility and Budget Management Act, 2003, in section 4, in sub-section (2), for clause (a), the following clause shall be substituted, namely:-

"(a) contain fiscal deficit as per cent of Gross State Domestic Product (GSDP) at 4.0 per cent (four per cent) and an additional 1.0 per cent (one per cent) in the financial year 2020-2021, subject to reforms as laid hereunder, and maintain thereafter at 3.0 per cent (three per cent) or as allowed by Government of India, from time to time. The additional 1.0 per cent (one per cent) in the financial year 2020-2021 shall be conditional to the following reforms:-

11

Short-title and commencement. Amendment in section 4 of Punjab Act 11 of

2003.

2

(i) Implementation of One Nation Ration Card System;

(ii) Ease of doing business reforms;

(iii) Urban Local body/utility reforms; and

(iv) Power Sector reforms. The weightage of each reform is 0.25 per cent of GSDP totaling to 1.0 per cent (one per cent);".

S.K. AGGARWAL,

Secretary to Government of Punjab, Department of Legal and Legislative Affairs.

12

2259/3-2020/Pb. Govt. Press, S.A.S. Nagar

3

PART I

GOVERNMENT OF PUNJAB

DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS, PUNJAB

NOTIFICATION

The 24th March, 2021

No.4-Leg./2021.- The following Act of the Legislature of the State of Punjab received the assent of the Governor of Punjab on the 24th day of March, 2021, is hereby published for general information:-

THE PUNJAB APPROPRIATION (No. 2) ACT, 2021 (Punjab Act No. 4 of 2021)

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 ending on the thirty-first day of March, 2022. BE it enacted by the Legislature of the State of Punjab in the Seventy- second Year of the Republic of India as follows :-

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

2021.

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 the sum of ̀ 168015,18,16,000/- (Rupees One Lac Sixty Eight Thousand Fifteen Crore Eighteen Lac and Sixteen 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.

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 ending on the thirty-first day of March, 2022.

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

13

Issue of ` 168015,18,16,000/- out of the

Consolidated

Fund of the State of Punjab for the financial year 2021-2022. Appropriation. Overriding effect of the Act.

4

SCHEDULE

Demand Services and Sums not exceeding No. purposes Total

Grant made by the Charged

Legislative on the

Assembly Consolidated

Fund

1 2 3 4 5

Rs. Rs. Rs.

1 Agriculture Revenue 107,955,273,000 610,000 107,955,883,000 Capital 1,454,587,000 0 1,454,587,000

2 Animal Husbandry Revenue 5,513,516,000 100,000 5,513,616,000 Dairy Development

and Fisheries

Capital 379,004,000 0 379,004,000

3 Co-operation Revenue 1,193,589,000 300,000 1,193,889,000 Capital 11,726,976,000 0 11,726,976,000

4 Defence Services Revenue 1,127,791,000 1,000 1,127,792,000 Welfare

Capital 223,394,000 0 223,394,000

5 Education Revenue 128,655,166,000 3,102,000 128,658,268,000 Capital 2,143,100,000 0 2,143,100,000

6 Elections Revenue 4,560,880,000 0 4,560,880,000 Capital 520,000,000 0 520,000,000

7 Excise and Revenue 2,405,995,000 12,000 2,406,007,000 Taxation

Capital 0 0 0

8 Finance Revenue 215,102,586,000 212,405,265,000 427,507,851,000 Capital 404,002,000 485,129,056,000 485,533,058,000

14

9 Food Civil Revenue 4,402,095,000 2,000 4,402,097,000 Supplies and

Consumer Affairs

Capital 5,003,210,000 0 5,003,210,000

10 General Revenue 2,583,483,000 140,668,000 2,724,151,000 Administration

Capital 0 0 0

11 Health and Revenue 37,054,906,000 7,756,000 37,062,662,000 Family Welfare

Capital 1,155,800,000 0 1,155,800,000

12 Home Affairs Revenue 73,119,642,000 12,822,000 73,132,464,000 Capital 2,103,071,000 0 2,103,071,000

13 Industries & Revenue 21,152,269,000 1,000,000 21,153,269,000 Commerce

Capital 210,220,000 0 210,220,000

14 Information and Revenue 2,641,099,000 0 2,641,099,000 Public Relations

Capital 0 0 0

15 Water Resources Revenue 11,149,558,000 0 11,149,558,000 Capital 20,987,912,000 0 20,987,912,000

16 Labour Revenue 267,827,000 0 267,827,000 Capital 0 0 0

17 Local Government Revenue 33,424,328,000 0 33,424,328,000 Capital 38,497,801,000 0 38,497,801,000

18 Personnel Revenue 291,807,000 89,561,000 381,368,000 Capital 161,400,000 0 161,400,000

19 Planning Revenue 490,231,000 0 490,231,000 Capital 4,538,198,000 0 4,538,198,000

15

20 Power Revenue 15,210,302,000 0 15,210,302,000 Capital 2,409,543,000 0 2,409,543,000

21 Public works Revenue 6,066,839,000 501,000 6,067,340,000 Capital 18,421,800,000 0 18,421,800,000

22 Revenue Revenue 17,151,207,000 1,312,000 17,152,519,000 Rehabilitation and

Disaster Management

Capital 200,000 0 200,000

23 Rural Development Revenue 20,192,328,000 1,000 20,192,329,000 and Panchayats

Capital 17,244,902,000 0 17,244,902,000

24 Science Technology Revenue 367,618,000 0 367,618,000 and Environment

Capital 145,101,000 0 145,101,000

25 Social Security Revenue 50,601,423,000 1,010,000 50,602,433,000 Women &Child

Development

Capital 1,698,100,000 0 1,698,100,000

26 State Legislature Revenue 539,154,000 11,600,000 550,754,000 Capital 0 0 0

27 Technical Education Revenue 4,539,211,000 200,000 4,539,411,000 and Industrial Training

Capital 568,700,000 0 568,700,000

28 Tourism and Revenue 933,628,000 2,000 933,630,000 Cultural Affairs

Capital 3,003,401,000 0 3,003,401,000

29 Transport Revenue 3,780,360,000 1,000 3,780,361,000 Capital 120,003,000 0 120,003,000

30 Vigilance Revenue 587,647,000 4,380,000 592,027,000 Capital 0 0 0

16

17

31 Employment Revenue 4,229,857,000 0 4,229,857,000 Generation and

Training

Capital 50,200,000 0 50,200,000

32 Forestry and Revenue 6,714,853,000 1,000,000 6,715,853,000 Wildlife

Capital

33 Governance Reforms Revenue 1,247,803,000 0 1,247,803,000 Capital 604,844,000 0 604,844,000

34 Horticulture Revenue 2,607,096,000 2,000 2,607,098,000 Capital 315,000,000 0 315,000,000

35 Housing and Urban Revenue 1,231,972,000 0 1,231,972,000 Development

Capital 2,156,000 0 2,156,000

36 Jails Revenue 2,705,155,000 3,000 2,705,158,000 Capital 1,122,100,000 0 1,122,100,000

37 Law and Justice Revenue 6,342,606,000 1,878,748,000 8,221,354,000 Capital 0 0 0

38 Medical Education Revenue 5,118,930,000 310,000 5,119,240,000 and Research

Capital 4,957,798,000 0 4,957,798,000

39 Printing and Revenue 335,914,000 4,581,000 340,495,000 Stationery

Capital 25,100,000 0 25,100,000

40 Sports and Youth Revenue 1,467,157,000 51,000 1,467,208,000 Services

Capital 1,000 0 1,000

41 Water Supply and Revenue 6,731,600,000 25,000,000 6,756,600,000 Sanitation

Capital 14,721,300,000 0 14,721,300,000

18

42 Social Justice Revenue 12,414,447,000 11,000 12,414,458,000 Empowerment

and Minorities

Capital 1,304,776,000 0 1,304,776,000

Total Revenue 824,209,148,000 214,589,912,000 1,038,799,060,000 Capital 156,223,700,000 485,129,056,000 641,352,756,000 Grand Total 980,432,848,000 699,718,968,000 1,680,151,816,000

S.K. AGGARWAL,

Secretary to Government of Punjab, Department of Legal and Legislative Affairs. 2259/3-2020/Pb. Govt. Press, S.A.S. Nagar