The CHHATTISGARH APPROPRIATION (No.1) ACT, 2017
Chhattisgarh · state statute
Open in Lexace · Ask the AI about this act'~ "QRc ~ ~ ~ ~t
-l1Tq wim•r( w.n ~ ~) ~ ~
~ ~ - ~ -it.2-22-Mflll~
'Nie / 38 fu. it ~ . ~
30-05-2001."
(~rtil(OI)
Ml~tfil( ~ !.ltfil~ld
~~
"0dl~•I~/~ / 09/2013-2015 ."
~69] ~ . ~.~9m:a2017-~18,~1938
fclfu~ -~ -~~
~. ~ ·~. if..:n ~
~.fcr-&i .9~ 2017
,,,
~ 2s4s/-ir. s6/21-:al/~./"0 .1T./11 . -, 0dl~,1~ Pcrw.rm=ucfiTPt'"'lfc:tfukt ~~m:~ 08-03-2011~
~,tt ~Jfl13m~t. ~wfuTtmuT~~;~~i.:i ~fw1~f<fim~t
' ,_· '·,
137
mJl~,1~ ~~~ .Jmit-am~1~!111:1,@.,
~-~-mm,~~-
138
gd),8Jj~ ~
(~1~2017)
~ <f'f 2016-2011 <it wnm ~ ~ u~ ~<it~ f;rftJ ll ~ <ti~
am ~ ~ ~ art~ ~r;i41~, <fi1 ~~ <ti~ ~ ~ ~ .
~ cfff 2016- 2.
2017~~~,t)
.im f.rlb "ii" s=l
12,50,41,69,095
~ T ~T fcnn ;;JRT .
f~i~1ih1. 3.
( 1) (2)
03 ~
•;_fafR-M~ ,(f~Ffn:t~f.lfuih) ~ifi~ (3) it~~ir ~it~~~m
34lll ~a <tt~ ~. ~F itil mi'fl'(-j•i~ ~ ~ . 2011 <tt ~if;~ ( 3) it
~uf~T<ll<.fil'(-jfu!ITTa'-fiffl~~~mm~~ (!cfiiiidl'(-j cm?,f ~ ~ ~
m,;r~~t~fcm:Rmmt<it¥Rififu;), -;;:i) ~ ifi ~(2>it ~oo:m "l:!ci
~ if; zj.iu- it,~ crtf 2016-2017 if;~~~~ zyl.
~ ~&m 0dl'(-j•i~ (~ <tt~ f.1fu itir ~~ ~ 344l~a fcm~ ifi fc;JQ ~
~ . ~ fcnfu:r crtt ifi ~ it ~ it qfufu oo:m ~ ~ ifi ~ Pcif.ill1~a <tt
~ - .
~ -
(URT2~3~)
~ ~ ~
~ _ _ .. 2.1,79,00 ,000 . 0 21,79,00 ,000
~ -·· 4,40 ,00,000 0 4,40,00,000
06 fcraffcfllPlif~~ rtft 60,00,00 ,000 0 60,00 ,00,000
07 c11fo1~cfi ~ fcfllPY if ~ 70,00,00,000 0 70,00,00 ,000
~~-
08 ~ 'ffiRq~m~mm:R ~ 1,93,79,25,_Q0_0 . 0 1,93, 79,25,000
10 q,f ~ 400 0 400
----- . .. ---- -----· ··· ·-
12 ~fcfllPl if ~ ~ rtft 10,00,00 ,000 0 10,00,00,000
13 ~ ~ 10,36,37,000 0 10,36,37,000
138 ( 1)
(1 ) (2) (3)
"' ~ ~ ~
15 ~ ~ 3qlil:::i1-1l~•ta ~ 36,99,60,000 0 36,99,60,000
~ ~ m mm3it
cfilfcffifu:r~.
16 llffift"Cllwf 2,58,20,000 0 2,58,20,000
17 fl !';<=h I fo1 I 24,85,00,000 0 24,85,00,000
20 ~~zjOO ~ 0 3,26,195 3,26 ,195
~ 100 0 100
21 ~ ~ ~ fu<qm ~ ~ 100 0 100
~clilf .
23 ~~ fu<qm ~ 100 0 100
24 ~ ~ffl-~ ~~ ~ 100 0 100
28 ~fuur-r~ ~ 3,30,00,000 14, 10,000 3,44,10,000
29 ~~~~ ~ 2,92,00,000 0 2,92,00 ,000
30 i:rr.m:@ nm mlftur mm ~ 14,66,71,000 0 14,66,71,000
fu<qm~ ~ clilf . ~ 4,58,00,000 0 4,58,00,000
37 QlR;-f ~ 4,29,00 ,000 0 4,29,00,000
39 '!1m , ~
•
nm ~ 11, 11,22,000 0 11,11,22,000
~"ffiiWJT fu<qm "' ~
~clilf .
41 ~~34lll"1'11 ~ 45,67,83 ,400 0 45,67,83,400
~ 4,38,10,61,000 0 4,38,10,61,000
53 ~ "11IB 34<-4!"1'1iii•k1 ~ 3,53,22 ,000 0 3,53,22,000
~ f.rcorm cfil ~
~-
64 ~"11IB 34lil"1'11 ~ 35,68,87,400 0 35,68,87 ,400
~ 47,79,56 ,100 0 47,79,56,100
67 ~~ffl-~ ~ 100 0 100
75 ~ ~ fu<qm ~ ~ ~ 100 0 100
~ ~ ~ ~
qf{lll"1'11Q
138 (2)
(1) (2 ) (3)
~ ~ ~
80 ~ ~ m mm3ir ~ 79,37,59,000 0 79,37,59,000
<fil~~- ~ 9,91,95,000 0 9,91,95,000
81 ~W-fiF.IT<fil~~ ~ 76,44,21,000 0 76,44,21,000
82 ~~ 3q,:il::::t-1I ~ ~ 37,95,58,000 0 37,95,58,000
~~~m
mm3ir<fi't~~-
83 ~~ 34lil"1'1I ifi ~ 10,54,000 0 10,54,000
~~W-fiF.IT<fil ~
~ -
<im- Uiif~cl 6,64,32,98,200 17,36,195 6,64,50,34,395
1t_"it 5,85,91,34, 700 0 5,85,91,34, 700
~,im 12,50,24 ,32,900 17,36,195 12,50,41,69,095
~. ~ 9 l!T=a 2017
~ 2545/ it. 56/ 2FSI. /~./'f3 . If./ 17.-'!lffififi~cy.:rifi~ 348ifi~ (3)ifi~it~fcnwl<f;J ~l-H-i&-i<li
~~ 9-3-2017tl11 ~~~ ifi~if ~~ffim~t.
mJl~•I~ ifi~ifi -m:rif~~ CSJ.l~:illj;HR,
qft_ ~ -~. ~ ~ -
CHHATTISGARH ACT
(No. I of 2017)
THE CHHATTISGARH APPROPRIATION (No. 1) ACT, 2017
138 (3)
An Act to authorise payment and appropriation of certain further sums from and out
of the Consolidated Fund of the State ofChhattisgarh for the services of the Financial Year
2016-2017.
Be it enacted by the Chhattisgarh Legislature in the Sixty- eighth Year of the
Republic of India , as follows :-
Short title.
Issue of
Rs. 12,50,4 1,69, 095
from and out of the
Conso lidated Fund
of the State for the
Financial year
2016-2017.
Appropriation .
l.
2.
,.,
.J.
No.of Services and
Vote purposes
(I) (2)
03 Police
This Act may be called the Chhattisgarh Appropriation (No. l)Act , 2017.
From and out of the Consolidated Fund of the State ofChhattisgarh, there may be paid
and applied sums not exceeding those specified in column (3) of the Schedule , including
the sums specified in column (3) of the Schedule of the ChhattisgarhAppropriationAct,
2017, amounting in the aggregate to the sums of One Thousand Two Hundred Fifty
Crore Fourty One Lakhs Sixty Nine Thousand Ninety Five Only rupees towards
defraying the several ' charges which will come in the course of payment during the
financial year 2016-2017 in respect of services and purposes 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
purposes expressed in the Schedule in relation to the said financial year.
THE SCHEDULE
(See Section 2 _and 3)
Sums not exceeding
Voted by the Charged on Total
Legislative Consolidated
Assembly Fund
(3)
Rs. Rs. Rs.
Revenue 21 ,79,00,000 0 21, 79,00,000
· _Capital 4;40,00,000 0 4,40,00,000
06 Expenditure pertaining Capital 60,00,00,000 0 60,00,00,000
to Finance Department.
07 Expenditure pertaining Revenue ·70,00,00;000 0 70,00,00,000
to Commercial Tax
Department. -. •· -
08 Land revenue and district Revenue 1,93,.79,25,000 0 1,93,79,25,000
administration .
10 Forest Revenue 400 0 400
-- --· · -- - .. --
138 (4)
(I ) (2) (3)
Rs. Rs. Rs.
12 Expenditure pe11aining to Revenue 10,00,00,000 0 10,00,00,000
Energy Department.
13 Agriculture Revenue 10,36,37,000 0 10,36,37,000
15 Financial assistance to Revenue 36,99,60,000 0 36,99,60,000
Three tier Panchayati Raj
Institutions under
Scheduled Caste Sub
Plan.
16 Expenditure pertaining to Revenue 2,58,20,000 0 2,58,20,000
Fisheries Department.
17 Co-operation Revenue 24,85;00,000 0 24,85,00,000
20 Public Health Engineering Revenue 0 3,26,195 3,26,195
Capital 100 0 100
2 1 Expenditure pertaining to Capital 100 0 100
Housing and Environment
Department.
?" _., Water Resources Capital 100 0 100
Department.
24 Public works-roads and Capital 100 0 100
bridges.
28 Sate Legislature Revenue 3;30;00,000 14,10,000 3,44,10,000
29 Administration of Justice Revenue 2,92,00,000 0 2,92,00,000
and Elections.
30 Expenditure pertaining to Revenue 14,66,71,000 0 14,66,71,000
Panchayat and Rural Capital 4,58,00,000 0 4,58,00,000
Development Department.
37 Tourism Revenue 4,29,00,000 0 4,29,00,000
39 Expenditure pertaining to Revenue 11 ,11,22,000 0 11, 11,22,000
Food Civil Supplies and
Consumer Protection
Department
4 1 Tribal Areas Sub-plan Revenue 45,67,83,400 0 45,67,83,400
Capital 4,38, 10,61,000 0 4,38,10,61,000
53 Financial assistance to Revenue 3,53,22,000 0 3,53,22,000
Urban bodies under
Scheduled Caste Sub
Plan.
64 Scheduled Caste Sub Revenue 35,68,87,400 0 35,68,87,400
Plan. Capital 47,79,56, 100 0 47,79,56,100
138 (5)
(l) (2) (3)
Rs. Rs. Rs.
67 Public Works-Buildings Capital 100 0 100
75 NABARD aided Projects Capital 100 0 100
pertaining to Water
Resources Department.
80 Financial assistance to Revenue 79,37,59,000 0 79,37,59,000
Three tier Panchayati Capital 9,91 ,95,000 0 9,91,95,000
Raj Institutions.
81 Financial assistance to Revenue 76,44,21,000 0 76,44,21,000
Urban bodies.
82 Financial assistance to Revenue 37,95,58,000 0 37,95,58,000
Three tier Panchayati
Raj Institutions under
the tribal area sub-plan.
83 Financial assistance to Revenue 10,54,000 0 10,54,000
urban bodies under
the tribal area sub-plan.
Total- Revenue 6,64,32,98,200 17,36,195 6,64,50,34,395
Capital 5,85,91 _,34, 700 0 5,85,91,34, 700
Grand Total 12,50,24,32 ,900 17,36,195 12,50,41,69,095
Lex