The CHHATTISGARH APPROPRIATION (No.1) ACT, 2006

Chhattisgarh · state statute
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158 (3) 0-iflf111¢ ~, ~ l 0 ~ 2006 
~ffj~l I<"? ~ 
(~ 12 f1"f 2006) 
Ffifi<r qi{ 2005-2006 <t't Uc!T3ll' * .~II. 0-tftf111'9 ~ <t't ti~ f.lfu l)' « <!i@lrlT 31'h: 
uwn· * ~ 311{ fcif.MJf <ir infuif;a <liB * ~ 3W-lf~ .. 
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Pfn'tii- q,( 2005- . 2. 0-tftfl• ,¢ ~ c/i'r .im f.tftr ~ ~ i!f;- ~ ( 3) q ~ nwrr e 3'Rfcl<li if afuaj, ~ 
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¥Hi!f;-~, ~ ~i!f;-~ (2) q~ w.r:mi!f;-<[To(a~ql'f 2005-2006 t~u;r 
2006t~u;,,r,t;'t 
~f.«if.rlllit"« 376, 
67, 99, 294 w,n·~ 
. Wl"T 'ifRT • 
m ;;Tf.t ~ ~ 3441 ~a ~ "IHI~. . -
. f<rl;r,:rrJT. 3. ~~lml 0-tftf111¢~~.imf.!fuqifc{t;;rf.t3fu:3q47~a ~;;Tf.ti!f;- ~ \!Tr~ 
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( ~.nu 2 3fu: 3 ~) 
~ wmt~~ f.l~ ~furn il ~ i:Tfuzj 
cfiT f<mR•frlTT zjfua-f.tftr <ll1T 
~ 00~ qi:mfuf 
( 1 ) (2) (3) 
m- m 
.• fctf.t<l'trr-~ ~ ~ ~ 0 100 100 
~;f[U]'Bc!T. 
mfuf fctf.t<l'trr-~ ;f[Uf -~ 0 JOO 100 
01 lW!r-<r~ ~ 1,12,00,000 ·o 1, 12,00,000 
03 ~ JOO 0 JOO 
04 'It( fctwr il ~ ~ O<!<r ~ 95,61,000 0 95,61 ,000 
06 fcffi fctwr il ~ O<!<r ~ 31, 12,08,394 0 31,12,<J°S,394 
10 cr-r ~ 6,15,00,000 0 6, l 5,00,000 
11 ~ ~ 3'filTr fctwr il 00..rcT ~ 14,00,00,000 0 14,00,00,000 
O<!<r. 
,,._) 
't. 
·• 
•. 
_, 
·No.of Services and 
Vote Purposes 
(!) (2)· 
. ,. 
·Charged Appropriation-
Interest Payments and 
Servicing of Debt. 
Charged Appropriation-
' Public Debt. 
01 - General Administration 
• 03 Police 
04 Other expenditure pertaining 
to Home Department. 
06 Expenditure pertaining-to 
Finance Department. 
1.0 Forest 
"; 
I I Expenditure pertining to 
Commerce and Indui;;try 
Department. 
.. 12 . Expenditure pertaining to 
energy Department. 
J6 Expenditure pertaining to . 
... Fisheries Department. 
19 ·Public Health and Family 
Welfare . 
. t· 
20 ~blic Health Engineering 
22- Urban Administration and 
Development Department· 
Urban Bodies. 
24 Public works-roads and 
bridges. · 
27 •School education 
-
THE SCHEDULE 
(See Section 2 and 3) 
. Voted by the 
Legisla~ve 
Assembly 
Rs. 
Revenue 0 
Capital 0 
• 
Revenue I, 12,00,000 
Revenue 100 
Revenue 95,61,000 
Revenue 31, 12,08,394 
Revenue 6, 15,00,000 
Capital 14,00,00,000 
Capital · 2,00,00,00;000 
Revenue 8,38,000 
Revenue 7,24,400 
Revenue 0 
Revenue 8,21,000: 
Revenue . - 2,00,00,009 
·Capital. 20,00,00,000 ' . 
• 
158(6) 
Sums not exceedjno 
Charged on · Total ' 
Consolidated 
:.r ' 
Fund 
(3) 
,Rs: Rs . 
100 100 
• 
• 
10<'.l 100 
0 I, 12,00,000 
·o 100 
0 95,61,000 
0 .31,12,08,394. 
0 6,15,00,000 
0 14,00,00,000 
0 2,00,00,00,000 
.0 8,38,000 
0 7,24,400 
16,56,000 16,56,000 
0 8,21,000 
0 2,00,00,000 
: ' 
0 20,00,00,000 
,158 (7) •. ~'01~11~ ~. ~ 10 i:rf-i'f 2006 
• 
(I) (2) (3) ... 
Rs. Rs. Rs. 
,· 
29 Administration of Justice and Revenue 3,65,00,000 42,70,000 4,07,70,000 
Elections. 
. 30 Expenditure pertaining to Revenue l 9,78,00,000 0 19,78,00,000 
· Panchayat and Rural Deve-
lopment Department. 
32 Expenditure pertaining to Revenue l ,00,00,000 0 1,00,00,000 ... 
Public Relations Department. 
33 Expenditure pertaining to ·Revenue 0 5,50,000 5,50,000 
Tribal Welfare ~partment. 4 
• 
36 Transport Revenue 4,80,000 0 4,80,000 ; 
• 
41. Tribal Areas Sub-plan Revenue 28,20,04,000 o, 28,20,04,000 
.. 
43 Expenditure pertaining to Revenue 1_,54,000 0 l,:i4,000 
Sports and Youth Welfare 
Department.• 
47 Man-Power Planning and Revenue 12,94,000 0 ' 12,94,000 
Technical Education 
Department. 
f ' 
55 Expenditure pertaining to Revenue 13,80,59,000 0 I 3,80,59,000 
Women and Child Welfare. Capital 9,50,000 ·o 9;50,000 
56 ' Rural Industries Revenue 13,00,000 0 13,00,000 
' 64 · Special Component Plan Revenue 3,31,34,000 • 0 3,3 l ,3.4,000 
For Scheduled Castes. Capital 85,35,000. 0 85,35,000 
67 . Public Works-Buildings Capital 2,25,60,000 0 2,25,60,000 
69 Expenditure pertaining to · Revenue 5,00,00,000 ·o 5,00,00,000 
Urban Administration and 
Development Department- ~-, 
·Urban Welfare. 
79 Expenditure pertaintng to Revenue 200 0 200 
Medical Education • .. 
Department. 
• 81 Financial assistance to Urban Revenue 22,17,00,000 0 22,17,00,000 
bodies. 
Total Revenue 1,38,82,78,094 64,76,100 1,39,47,54,194 . 
Capital 2,37,20,45,000 100 2,37,20,45,100 
Grand Total 3,76,03,23,094 64,76,200 3,76,67,99,294 
---
~, ~ilmicW.Hlllflft, ~l:RT~ ~~, U"1-tie.•1ia ~ !ffe<r<M~-2006. 
. 158 (5) 
(I) (2) 
cxm. 
81 
200 
22,17,00,000 
l ,38,82, 78,094• 
2,37 ,20,45,000 
3, 76,03,23,094 
• 
(3) 
0 200 
0 22,17,00,000 
64, 76, I 00 I,39,47,54,194 
JOO 2,37,20,45,I<iO 
64, 76,200 3,76,67,99,294 
sfilTTc!i 2013/21-3l/rnm/o4,- m«r ~ muH~ ~ 348 ~ @Us (3) ~~i'f 0tftw1~ ~ SfllTTcf,-I 
~, 2006 ( f.fi. I 2 sq 2006) <f>T ~ ~ ~ ~ ~ if ~ JF.fi1mo ~ ;;mrr t . 
Short title. 
Issue of Rs. 
376,67,99,294 from 
and out of the 
Consolidated Fund 
of the State for the 
Financial Year 
2005-2006. 
Appropriation. 
0u!l-l•l~~~~;:imita'<n"~, 
CHHAlTISGARH ACT 
(No. 12 of 2006) 
. Ff1wST ffilPf;~, N-l:l'm. 
THE CHHATTISGARH APPROPRIATION (No. 1) ACT, 2006 
An Act to authorise payment and appropriation of certain further sums from and 
out of the Consolidated Fund of the· State of Chhattisgarh for the services of the Financial 
Year 2005-2006. 
Be it enacted by·the Chhattisgarh .legislature in the Fifty Seven year of the Republic of 
India as follows :-
I. 
2. 
3. 
This Act may he_ called.the Chhattisgarh appropriation Act, 2006. 
From and out of the Consolidated Fund of the State of Chhattisgarh there may be paid 
and applied sums-not exceeding those specified in column (3) of the Schedule amount
ing in the aggregate to the sums of Three Hundred Seventy Six Crore Sixty Seven Lakh 
Ninety Nine Thousand Two Hundred Ninety Four rupees towards defraying the several 
charges which will come in the course of payment during the financial year 2005-2006 
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 hy this Act, shall he appropriated for the services and pur
. poses expressed. in the Schedule in relation to the said year. 
;, ' 
.. 
• 
-1 
~~l,lllq: u;;rqj, ~ 10 ~ 2006 · I 58 ( 4) 
~' 
( 1 ) . (2) (3) 
mi:! ~ 
12 ~ fcMvr B oo...ra ~ 't;;ft 2,00,00,00,000 0 2,00,00,00,000 . 
16 ~~ ~- 8,38,000 0 s,3s·,ooo 
19 ~q,~~(ffiqf{~ ~ 7,24,400 0 7,24,400 (. 
20 ~ ~~ ~ ~ 0 16,56,000 J 6,56,000 
22 ;:pm<[-~~ mm fcMrl- ~ 8,21,000 0 8,21,000 
;:pm<[ ~. 
24 mcf>f.mfurcfil<f-~3fri:~ ~ 2,00,00,000 0 2,00,00,000 
27 ~fua:lT #fr 20,00,00,000 0 20,00,00,000 
29 -~ ,;;r.rm:r;r Q,'cf ~ ~ 3,6S-,00,000 42,70,000 4,07, 70,000 
30 ~ <'l'4T !TJ1ftur-mm fcMrT ~- . 19, 78,00,000 0 ]'l,78,00,000 
~~c<P-T. 
32 ~ fcMvr B oo...ra c<P-T ~ 1,00,00,000 0 1 ;00,,00,000 
33 3-ll fo 1-1 ,,11 fa ~ 0 5,50,000 ·5,so,000 · 
36 <m<ITT 4,80,000 0 4,80,000 
41 ~a:'tt -:W-llsiii-ll 28,20,04,000 0 · 28,20,04,000 
43 ~3fri:~-~ ~ 1,54,000 0 1,54,000 
t: 47 ~ ma:n 3fri: ;,r.r m ~ 12,94,000 0 12,94,000 
f.rITTHfcMvr'. 
.,: 55 ~ ~ <TIB cfic'<ITUT B ~ ~ 13,80,59,000 0 13,80,59,'000 
• ixfl.T. 't;;ft 9,50,000 0 9,50,000 :·~ 
56 !lll-il\Sil11. ~ 13,00,000 0 13,00,000 .• 
' l 
64 ~~~ft;ro_~ -~ 3,31,34,000 0 3,31,34,000 
Q'Gi.fi~. 't;;ft 85,35,000 0 85,35,000 ,· 
.. ,. 
'cl 
67 mi.f> f.mfuJ cfil<f -,rcr-f 't;;ft 2,25,60,000 
,·· 
0 2,25,60,000 :2 
; 
,\ 
;:pm<[ wn:r-r ~ mm fcMrT - • 69 · ~ 5 ,00,00,000 0 s,00,00,000 
:ir, 
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