LexThe CHHATTISGARH APPROPRIATION (No.1) ACT, 2005
Chhattisgarh · state statute
Open in Lexace · Ask the AI about this act•
.. ~ ~ 'I> 3Fwlo 6T'l>
~ ~ "1111:: ~ (f ..rr "ffl;
~) ~ ~ ~ 3f:;<@. ~
;;ft. 2-22-iJffi«'I~ 1Jo!7./38 fu. ~
f~, f<:;wi; 30-5-2001."
( -:Si·fU~i(Oi )
' ~~ QcfiiWld
....,._ ... ft r.nl '1\lllc.t"l ~ @i(t.fi(i4,~·1/
.it. an.~1112002 ...
~44] uai:ir, ~. ~ 11 llTif 2005-- 'l>R"Jf 20, 'lfil; 1926
~, ~ 11 llTif 2005
~ 1894/2 I-iff/'J.fm/05.- \9<1°1\-1'1<$ Pcmr-r lNr 'nT f.li-'1f0fuld ~ ~ 'R ~ 05-03-2005 'ITT
~ ,t;t ~ l!1lf it wf;r ~- ~ ~ ,t;t ~ it ~ ~ fi:!,,:rr = ~-
87
¼~\-\<I,$ 4, U"'l%n ~ 'l1l-f if l'f'!T ->llf;Wij\-11\
~ ~ ~' 31, mw.r.
88
~-al WI '9 ~
(~ 1 U'l 2005)
£§ Jl l-P 1 '9 Ri f.pn 1T c ~m<fi" -1 ) 3lfuf.r:nl, 2 o o s
f<Nt,r cf'f 2004-2005 'l\'I «c!T311· ii; few: mlh-111'9 {J'r'I 'l\'I {if.TT! f.ij,r i't « ~
~ {ITTT>ll. ii;~ 3/\, ~f.l<ll•I 'liT g~o am ii;~~-
iL-
I.
~11 qt( 2004- 2-
2005 ;\;fwt U"'l .t')
tj~ f.rtti il" {!
542,91,44, 800
~-q,Jf.\,llafRI.
f<lf-rn'l.
( 1)
01 . mi:rp;r lrnIB'f
3.
(2)
,],a'il-1' I~ lF'I 'f-1 Bm f.lRr B ~ t f(!"'1 (J) ii fcrf.rtzy nftr:rr B 3Rffl it nfum,
~¥'1,iM 'TT'!BT~w~~=fwl~=m~;?tm~3'f
fc!m ;NR1' <n1 ~ t Few:, arr ~ t = ( 2) ii- ~ Bcrr31'r. t = ~ q,f
2004-2oos t <inR 1¥1- ;;rf.t i?rr ~ 3':r:IT~ 'f-1 arr~-
~ ~ mr ,.;,,'1,::111<9 ,l"'T 'f-1 Bm f.lRr ii it <It ;;rf.t ~ 3q,,1Gict fo!;it ;;rf.t t ~
~ nfum, 3'" q,f t ~ii~ ii crfilra BcIT3TI ~ ~ t IB'( f¾f.141 Gia 'f-1
:;rntrft.
0 1,74,61,79,200 1,74,61,79,200
'ic;ft 0 1,36,78,51,100. 1,36,78,51,100
mil-<! 1,09,00,000 25,00,000 1,34,00,000
mf(-<! 60,25,30,000 6,59!000 60,31,89,000
'ic;ft 0 1,00,000 1,00,000
1,56,55,000 0 1,56,55,000
•
. ' <>il1<111q:: =, ~ 11 J:ITTf 2005 8 8 ( 1)
~ ( 1 ) (2) (3)
m m m
.. 10. q.[ ~ 2, 70,00,000 1,74,80,300 4,44,80,300
<i,_;;ft 100 0 100
11. qJjur.,;rll,ci 3m'I f!pr1rr H ~ 1,56,93,000 0 1,56,93,000
~=-
13. 'ffu lFl<'a 4,43, 12,000 2,38,000 4,45,50,000
14. ~~*~= lFI<"'! 2,00,42,000 0 2,00,42,000
17. ~rl1:m <i,_;;ft 4,00,00,000 0 4,00,00,QOO
•
18. wr / TTof<"'! 7,25,000 0 7,25,000
,.
19. il.;-lfci~~ TTof<"'! 1,06,58,000 0 1,06,58,000
20. ffi - ~ ~ 10,00,000 0 10,00,000
22. ;,ir(t,r roRB 1l,ci ~ ~- ~ 6, 11,000 0 6, 11,000
'fTITT'l f.rctl'!.
23. 'if?;mll'Hfer,nrr ~ 5;,ao,ooo 0 5,00,000
24. ilcn f.mfur cm-~ 3fti: % <i,_;;ft . 200 0 200
25. @f.i.rl.Wr.ffcr,nrril-~= u;;r,:q 75 ,00,000 0 75,00,000
'26. ~ Pcr,nrr a~= TTof<"'! l 0,36,000 0 10,36,000
27. ~fum 4,00,00,000 0 4,00,00,000
29. "'IP-[ roRB lfci f.rs:R;r TTof<"'! 1,47, 16,000 26,64,000 1, 73,80,000
30. ~=!M\ul~~ ~ 3,17,000 0 3, 17,000
*~=-
;
.
33. ;,i1fe:~;,11fil <17f'fJ1lf 15,60,000 0 15,60,000
·,9_ mu, mftl;
•
<l>TT 32,58,27,000 0 32,58,27,000
3'N\"ifmffizy,tfcl>m a
~=-
41. ~ ey-a 394hi'H TTof<'a 29,63,~4,700 0 29,63, 84, 70',
<i,_;;ft 43,50,00,000 0 43,50,00,U n
•.
,1 ..
-__..
•
88 (2) sl,11'11 le, CTo!'R, ~ 11 'lR 2005
( 1 ) , ( 2) 3
m m
42. ;:;i1Ram-1l ah- 3q;,:il-:ii'1I ir ,tm 100 0 100
~~ l'!llfur 'f.1'.t -
~~~-
44. ~mm (Taffe[ 6,75,000 0 6,75,000
45. ~ ~ l'!llfur 'f.1'.t 50,00,000 0 50,00,000
47. ocn-fl4i'1 fua..i1 3-i-t{ -i!.-,~lfcfd Wi~ 32,00,000 0 32,00,000
Wl1"'5R~-
48. ~ fem 3WWT,,,. ~ ,tm 100 0 100
Sl'ITm'!'!iT=~-
55. ~~<!"IB~ir~ {Gi!t'q 2,67,00,000 0 2,67,00,000
"'1"11.
56. !l 11-il i}P I (Taffe[ 3,53,000 0 3,53,000
58. ~~~~lffi'f (Taffe[ 12,81,38,000 0 12,81,38,000
~ i! mo 'TI: = -
64. ~ ~ ,,,. full; fcrirer (Taffe[ 2,42,82,000 0 2,42,82,000
~'-ITTRT.
65. fcmmFcl,wr (Taffe[ 1,50,00,000 0 1,50,00,000
66. ~q,f~ ~ 2,20,000 0 2,20,000
69. ~!mm'!~ mm~- ~ 2,92,00,000 0 2,92,00,000
'l'Tm'liF'11111.
75. ~ mwR ~ ir !iaiRra 'lT'ITi ,tm 12,00,00,000 0 12,00,00,000
,i- ~ !ITH qfl:~1"'1'11~.
80. ~ ~ ~ ffi"l"l"3TT '!iT ~ 2,67,38,000 0 2,67,38,000
f<rnr<rlfITT'«TT.
>rl'T ~ 1 ,69 ,64, 72,700 1,76,97,20,500 3,46,61,93,200
<t_.ft 59,50,00,500 1,36,79,51,100 1,96,29,51 ,600
~ >rT'T 2,29;14, 73,200 3,13,76, 71,600 5,42,91,44,800
•
88 (3)
~ ~ 'ffio El; @mr-r '!i" ~ 205 El; ffi'l '!fcm ~ ~ 204 (I)_$~ il' \h;i\-111$ (l,il:f <Jir@ra
f.lfu il' it 3\-1" tr,, El;~ 'nT 3'!'itl ~ ~ '.!<°:~ faFm o!T CT.TT~ '5fl" ~ '-lif 2004- 200 5 El; ~ \§'cft\-1• Ii/ ~1-i<f <Jir@ra
f.\fu 'R ~ mfto "'l<I 3l1\ \J<i1t111c; rn ,t; "'l<I ,t; fuit ~ \-Im lITTT ~ ~ ~ <liT tjf<t ~ ,t; ~ ~rcr ~-
2 . 3,<f: 'IB ~ ~ t
~ r
tf1miJ 2005 >ll(\-1114"1 ~
• ~. ~ 11 ll"f<f-2bos
~ 1894/21-3'1"/lITm"T/05.-'ffio El; @mr-r El;~ 348 El; >:;;11;s (3) El;~ if \J<i1\-111i/ ~
(l!illi<!;-J) ~, 2005 (;;>. I "\-l'f. 2005) 'nT ~ ~ (l"'l91<il El;~ it~ !mfmr faFm ;;nm~-
\§<1-ltl'ii/ * (l"'l9i<i\ * 'ITtr it <Im 3!1~~iljttl(, •
~fui_:~,3"9"~ .
•
•
\
88 (4)
CHHATI'JSGARH ACT
(NO. 1 of 2005)
THE CHHATfISGARH APPROPRIATION (No. I ) ACT, 2005
An Act to authorise pa~·mcnt and approp,iation of ccr1ain f1111hcr sums frnm and out of the Consolidated
Fund of the State of Chha!tisgarh for the sen-ices nf the Financial Year 211114-211115.
Be it enacted by the Chhallisgarh Legislature in the Fifty Six year of the Republic of India~-, !allows·-
Short title.
Issue or Rs.
542,91,•l•l.~!rn from
1 and out of the
Consolidated Fund
of the Sfok for fhC'
Financial Year
2004-2005.
Appl'oprl:itlon.
No. of Vote
(I)
I.
2.
J
Services and
purposes.
(2)
This Act maybe called the Cl1hattisgarh Appropriation Act 201l5 (No. I of 2005).
From and out of the Consolidated Fund of the State of Chha11isgarh there may be paid
and npplicd sun1s not exceeding those specified in column (3) of the Schedule amount
ing in the aggregate to the sums of Five Hundred Forty Two Crorc Ninety One Lakh
Forty Four Thousand Eight Hundred mpecs towards defraying the several charges
which will come in the course of payment during the financial year 2004-2005 in respect
of services specified in column (2) of the schedule.
"'
The sums authorised to be paid and applied from and out of the Consolidated Fund of
the State. of Chhattisgarh by this Act. shall be appropriated for the services and
pi1rposes expressed in the Schedule in relation to the said year.
THE SCHEDULE
(See Section 2 and 3)
Sums not exceeding
Voted bv the
Legislative
Assembly
Rs.
Charged on
ConsoJidatcd
Fund
(3)
Rs.
Total
Rs.
Charged Appropriatioil- Interest Revenue -
() I. 74,o 1,79.200 1,74,61,79,200
Payments and Servicing of Debt.
.. Charged Appropriation- Public Capital () 1,36,78,51,100 1,36,78,51,100
Debt.
01. General Administration Revenue 1,09,00.<XJO 25,(Xl,(XXI 1,34,00,lXlO
06. Expenditure pertaining to Revenue (,0,25,30.tXJO (,.59,(XX) 60,31,89,lXlO
Finance Depart men!.
~
Capital 0 1,00,000 1,00,tXlO
08. Land revenue and district Revenue· I.56.55,mo () 1,56,55,(XJO
administration.
IO. Forest Revenue 70,00.(XJO 1,74,80,300 4,44,80,300
Capital HXl () 100
11. Expenditure pertaining to Revenue 1,56,93,000 0 1,56,93,000
Commerce and Industry
Departrnent.
..
;;'1!\'111~ ITT"Bf, ~ 11 i:rr,i 2005 88 (5)
.. (1) (2) (3)
Rs. . Rs. Rs .
13. Agriculture Revenue 4.43.12.CXXl 2.38,00/1 4.45,50,000
14. Expenditure pertaining lo Revenue 2,00,42,000 0 2,00,42,000
Animal Husbandry Department.
17. Co--0peration Capital 4.00.(X).(XIO 0 4.00,00,000
18. Labour Revenue 7,25:mo 0 7,25,000
4 19. Public Health and Family Welfare Revenue 1.06,58,()(Xl 0 1,06,58,000
20. Public Healtl1 Engineering Revenue 10.00.000 0 10,00.000
22. Urban Administration and Revc11uc <,.l l.(XKI () 6.11.000
Developmenl Department - Urban
Bodies.
23 .. Water Resources Department Revenue 5,IKl,(XlO 0 5,00,000
24. Public works-roads and bridges Capital 2CXl 0 200
25. Expenditure pertaining to Mineral Revenue 75.tXJ,lXJO 0 75,00,000
resources Department.
26. Expenditure pertaining to Culture Revenue 10,30,000 0 10,36,000
Department.
27. School education Revenue 4.00.00.ml () 4,00,00,000
29. Administration of Justice mid Revenue 1,47,16.<Xlll ,2o.M,lXIO 1,73,80,000
Elections.
30. Expenditure pertaining to Panchayat Revenue 3,17,CXlll 0 3,17.000
and Rurdl Development Department.
:n. Expenditure pertaining to Tribal Revenue 15.60.tXKl 0 15,60.(XKl
welfare Department.
39. Expenditure pertaining lo Food, Revenue 32,58,27,tXJO 0 32,58,27,000
Civil Supplies and Consumer
Protection Department.
41. Tribal Areas Sub-phi'n Revenue 29,63,84,700 0 29,63,84,700
Capital 43.50.00.tMX> 0 43.50.00,000
42. Public Works ,elating to TribaJ Capital 100 0 100
Areas Sub-Plan-roads and bridges.
44. Expenditnrc pertaining to Higher Revenue 6,75,(X)O 0 6,75,000
Education Department.
45. Minor Irrigation Works Revenue 50.(Xl.lXXI t) 50.00,()()0
47. Man-Power Plam1ing and Technical Revenue 32,()(),(XKI 0 32,()(),000
Education Department.
'
•
'" -~ .,l}A.•·~·.{-:_.:-,
., ... . . ··~ . /' ,,),.:t,::>-1~.~ .. ~- ....
88 (6) <§i'fti:l'l<e lJ'il"'l;f, ~ 11 i:rRI 2005
(I) (2) (3)
Rs. Rs. Rs.
48. Administration Up gradation Gran! Capital llXJ II llXI
Under Eleventh Finance
Commission.
55. Expenditure pertaining 10 Women Revenue 2,67,00,rxl0 () 2.67.mooo
and Child Welfare.
56. Rural Industries Revenue 3,53.lXl0 () 3,53,000
•
58. Expenditure on Relief on account of Revenue 12,81,38,000 0 12,81,38,(XJO
' Natural Calamities and Scarcity.
M. Special Component Plan For Revenue 2,42,82,tX)0· () 2,42,82,(X)O
Scheduled Castes.
65. Aviation Department Revenue 1,50,0U,lXJ0 0 1,50,00,000
66. Welfare of Backward Classes R~vcnue 2,20,000 () 2,20,000
69. Expenditure pertaining to Urban Revenue 2,92,00,(XJO 0 2,92,00,(X)()
Administration and Development
Department - Urban Welfare.
75. NABARD aided Projects pertlining Capital 12,00,(X),lXlO 0 12,00,00,(XJ0
to Wate~ Resources Department.
80. Financial assistance to Three tier Revenue 2,67,38,000 () 2,67,38,000
Panchayati Raj Institutions.
Total Revenue 1,69,64,72,700 1,76,97,20,500 3,,46,61,93,200
Capital 59,50,00,000 1 ,36, 79,51,100 1,96,29,51,600
Grand Total 2,29,14,73,200 3,13,76,71,600 5,42,91,44,800
STATEMENT OF OBJECTS AND REASONS
This Bill is introduced in pursuance of Article 204( 1) of the Constitution oflndia read with Anicle 205 there of
to provide for the appropriation from and out of the Consolidated Fund of the State of Chh,attisgarh of the.moneys
required to meet the Supplementary expenditure charged on the Consolidated Fund of the State of Chhattisgarh and the
grants made by the Legislative Assembly for expenditure of the Government ofChhattisgarh fortl1c Financial Year 2004-
2(X)5.
2, Hence this bill..
Raipur
Dated. the 2005 Member-in-CIYdrge
•
I:
•