The CHHATTISGARH APPROPRIATION (No.1) ACT, 2015
Chhattisgarh · state statute
Open in Lexace · Ask the AI about this act'~QRc~~~~~ ~ ~(f.r-n~~)~ ~ ~ ~- ~ -;jfi_2-22-3'i'ft'tM~ 1°Nle / 38 fu. ~- ~. ~ 30-05-2001." (~tll(OI) JU~tfil( ~ !.ltfil~ld ~~ "OO'tM~/~/09/2013-2015." ~183] ~. ~. ~ 18m:.:i 2015-~ 21, ~ 1936 ~.~18m:.:i2015 ~ 2661 /-t:r. 82/21-a1/~ ./3.-r./ 15. 0dl't1•i~ ~mntfil f.t"'!fc'.!Rskl ~fuffi"!R~ 16-03-2015<fil ~~~m1<1w~t. ~~~~~~~~~t- 365 3'i'ft't1•1~ ~~~-ml~~m~l~llll1't11(, ~m.ra.~~- 366 g~~JI~ ~ (~6~2015) ~ qlf 2014-2015 <tt ~an~ ~ "3"~ ~ <tt ~m f;rtu 11 ~ <fi~ am~ ~ ~ am ~r.im,, q;) ~" ffl ~ ~ ~- ~ qt( 2014 -1S 2. t~~-tt~ f.ifu it ~ 382,89,84,301 ~ ifil ITTT ~- ~ll. 3. ~cfjl ~~~ ~ ( 1) (2) 01 ~~ 03 ~ 04 ~fum.r#~ ~«m. 06 fc@fu'IWT#~ «m. 10 q.f ifot1~• 1,f,lf~ ,/ihifucf f.rfuif # ~~~ ( 3) if fuf.mhrnf~rm# ~~ufum~c1m 3q41Ma <A-ill~. ~¥Jm•1 Gdlw,,r~f.ri'lll ~-tr~~~ (3) if~ ~cfil~~~~m~~.rcrn=ft~~~~mlfof;m~ i ~ fcmA -i:mRf cfi1 ¥A ~ fc;rn, \llT ~ ~ ~ (2) if ~ #cn;an ~ ~ if,~ 'q-q 2014-15 ~mRW@Rfcfiil~~- ~~&RTGdl~•l~ (~'cfil~f.rfuif#cft~:m(3441Md ~~ ~ ~ ~ ufum, 7ffit q-q ~ ~ if ~ if qfufu #cn-m ~ ~ ~ ~ ~Pl41Md c€t ~ - ~ (URT2~3~) Pl~fc'.l~a#~ufum fcrcTT-f ~ &RT ~f.rfcf ~ ~'l:ima' (3) m m m ~ 3,69,97,201 0 3,69,97,201 ~ 82,11,09 ,000 0 82,11,09,000 ~ 54,44,000 0 54,44,000 24,00,00,000 0 24,00,00 ,000 7,00,00,000 0 7,00,00,000 366 ( 1) (1) (2) (3) m m m 14 ~fum.r#~~ ~ 30,98,000 0 30,98,000 15 ~~ 3q,i);,i;i1.ai1a ~ 6,25,000 0 6,25,000 ~ ~ ~ m.m3TT <it~~- 16 l@ffi~ ~ 39,58,000 0 39,58,000 19 ~~~~~ ~ 400 0 400 20 ~~~ ~ 5,33,00, 100 0 5,33,00, 100 ~ 14,00,00 ,000 0 14,00,00,000 26 ~fum.r#~~ ~ 6,00 ,000 0 6,00,000 30 ~cfmmmuimm ~ 59,42,96 ,000 0 59,42,96,000 fcf~#~~- 32 ~fum.r#~~ ~ 2,00,00,000 66,000 2,00,66,000 41 ~~ 3Qlll'l1'11 ~ 44,52,00 , 100 0 44,52,00 ,100 44 ~rn~ ~ 42,04,00,000 0 42,04,00,000 45 ~~f.rnfuyq;T<f ~ 3,66,50 ,000 0 3,66,50,000 46 ~~,(~i:Fllc-tl;it ~ 33,00,000 0 33,00,000 47 ~rn~~~ ~ 10,00,000 0 10,00 ,000 $@f;r$;Rfum.r. 55 ~~~~# 30,00,00,000 0 30,00 ,00,000 ~~- 58 ~~3TT~~ 1,30,00,000 0 1,30,00,000 ~ &roihh1~1R ~- 64 ~'l11To 3Qi.ll'l1'1i ~ 22, 75,00 ,000 0 22, 75,00,000 ~ 7,00,00,000 0 7,00,00,000 66 ~q.f~~ c-tH-i@<ti ~ 50,000 0 50,000 ~- 366 (2) ( 1) (2) (3) ~ ~ ~ 67 ~ f.rmur<nflf-WH ~ 30,67,65,000 0 30,67,65,000 ~ 1,00,00,000 0 1,00,00,000 79 ~ fii&TI" fcrm,y # ~ 400 0 400 ~«:m. 80 ~~~mm* ~ 37,50 ,000 0 37,50,000 <fit~~ - 82 ~~3441~'11~ ~ 18,75,100 0 18,75,100 ~~~~ mm*<nT~~- <WT- u~~°' 3,60,89,18,301 66,000 3,60,89,84,301 t(~ 22,00,00,000 0 22,00,00,000 ~<WT 3,82,89,18,301 66,000 3,82,89,84,301 ~ . ~18~2015 ~ 266 1/m. 82/21-37./Tmf-./~FT./15. - ~~~~~ 348~~ (3)~~if~fcrm.T<h) ·<'Ul~@Ff> ~~ 18-03-2015<f>T ~ ~~~mfucf>R# ~~fetm~t. 0dl-t1•1~ ~~~-ITTI#om ~1~~11:!f!R, ~mcra.~~- CHHATTISGARH ACT (No. 6 of 20 15) THE CHHATTISGARH APPROPRIATION (No.1) ACT, 2015 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 2014-15. Be it enacted by the Chhattisgarh Legislature in the Sixty -sixt h year of the Republic of India, as follows:- I. 2. 3. This Act may be called the Chhattistgarh Appropriation Act, 2015. From and out of the Consolidated Fund of the State ofChhattisgarh there may be paid and applied sums not exceedi ng those specified in column (3) of the Schedule, includ ing the sums specified in colu mn (3) of the Schedule of the Chhatti sgarh Approp riation Act, amounting in the aggregate to the sums of Three Hundred Eighty Two Crore Eighty N ine Lakh Eighty Four Thousand Three Hundred One rupees towards defraying the several charges which wil l come in the cou rse of payment during the financial year20l4-2015 in respect of services spec ified in column (2) of the Schedule. The sums authorised to be paid and applied from and out of the Conso lidated Fund of the State ofChhattisgarh by this Act, sha ll be appropriated for the services and purpose expressed in the Schedule in relation to the said year. THE SCHEDULE (See Section 2 and 3) No. of Services and Sums not exceeding Vote purposes Voted by the Charged on Legislative Consoli dated Assemb ly Fund (I) (2) (3) Rs. Rs. 0 1 Genera l Administration Revenue 3,69,97,201 0 03 Police Revenue 82,11,09,000 0 04 Other expe nditu re Revenue 54,44,000 0 pertain ing to Home Department. 06 Expend iture pertaining to Revenue 24,00,00,000 0 Finance Department. 10 Forest Revenue 7,00,00,000 0 366(3) Short title. Issue of Rs. 382,89,84,30 I from and out of the Conso lid ated Fund of the State for the Financial year 2014-15 . Appropriation . Tota l Rs. 3,69,97,20 I 82, 11,09,000 54,44,000 24,00,00,000 7,00,00,000 366(4) ifo'fiWI~~. ~ 181TT'if 2015 (1) (2) (3) Rs. Rs. Rs. 14 Expenditure pertaining to Revenue 30,98,000 0 30,98,000 Animal Husbandry Department. 15 Financial assistance to Revenue 6,25,000 0 6,25,000 Three tier Panchayati Raj Institutions under Scheduled Caste Sub Plan. 16 Expenditure pertaining to Revenue 39,58,000 0 39,58,000 Fisheries Department. 19 Public Health and Family Revenue 400 0 400 Welfare. 20 Public Health Engineering Revenue 5,33,00,100 0 5,33,00, I 00 Capital 14,00,00,000 0 14,00,00,000 26 Expenditure pertaining to Revenue 6,00,000 0 6,00,000 Culture Department. 30 Expenditure pertaining to Revenue 59,42,96,000 0 59,42,96,000 Panchayat and Rural Development Department. 32 Expenditure pertaining to Revenue 2,00,00,000 66,000 2,00,66,000 Public Relations Department. 4 1 Tribal Areas Sub-plan Revenue 44,52,00,100 0 44,52,00, I 00 44 Expenditure pertaining to Revenue 42,04,00,000 0 42,04,00,000 Higher Education Department. 45 Minor Irrigation Works Revenue 3,66,50,000 0 3,66,50,000 46 Expenditure pertaining to Revenue 33,00,000 0 33,00,000 Science and Technology Department. 47 Man-Power Planning and Revenue 10,00,000 0 10,00,000 Technical Education Department. 55 Expenditure pertaining to Revenue 30,00,00,000 0 30,00,00,000 Women and Child Welfare. 366(5) (1) (2) (3) Rs. Rs. Rs. 58 Expend iture on Relief on Revenue 1,30,00,000 0 1,30,00,000 accou nt of Natura l Calamities and Scarc ity. 64 Scheduled Caste Sub Plan Revenue 22,75,00,000 0 22,75,00,000 Capital 7,00,00,000 0 7,00,00,000 66 Welfare of Backward Revenue 50,000 0 50,000 Classes and Minorit ies. 67 Public Works-Build ings Revenue 30,67,65,000 0 30,67,65,000 Capital 1,00,00,000 0 1,00,00,000 79 Expenditu re pertaining to Reve nue 400 0 400 Med ical Educat ion Departm ent. 80 Financ ial assistance to Revenue 37,50,000 0 37,50,000 Three tier Panc hayat i Raj Institutions. 82 Financia l assistance to Revenue 18,75,100 0 18,75,IO0 Three tier Panchayat i Raj Institution s under the tribal area sub-plan . Total Revenue 3,60,89, 18,301 66,000 3,60,89,84,30 1 Capital 22,00 ,00,000 0 22,00,00,000 Grand Total 3,82,89, 18,301 66,000 3,82,89,84,301
Lex