The Chhattisgarh Appropriation (No.1) Act, 2018

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CHHATIISGARH ACT 
(No. 6 of 2018) 
THE CHHATTISGARH APPROPRIATION (No. I) ACT, 2018 
An Act to authorise payment and appropriation of certai n further sums from and out 
of the Consolidated Fund of the State ofChhatt isgarh for the services ofthe Fina ncial Year 
2017-2018 . 
Be it enacted by the Chhattisgarh Legi slature in the Sixty- ninth Year of the 
Republic of India , as follows: -
S hort title . 1. 
2. 
This Act may be called the Chhatti sgarh Appropriation (No. l) Act, 20 18. 
Issue of 
Rs. 1412,47,76,900 
from and out of the 
Consoli dated Fund 
of the State for the 
Financial Year 
201 7-2018 . 
Appropria tion. 3. 
No. of Services and 
Vote purposes 
(1) (2) 
From and out of the Consolidated Fund of the State ofChhatti sgarh, 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 Chhattisgarh 
Appropriati on Act, 2018 , amounting in the aggregate to the sums of One Thou sand 
Four Hundr ed Twelve Crore Fourty Seven Lakbs Seventy Six Thousand Nine Hundred 
rupees towar cts defray ing the seve ral charges which will come in the course of payment 
durin g the financial year 2017 -2018 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 Chhatti sgarh by this Act, shall be appropriat ed for the serv ices and 
purposes exp ressed in the Schedule in relation to the said financial year. 
THE SCHEDULE 
(See Section 2 and 3) 
Sums not excee ding 
Voted by the Charged on Total 
Legis lative Consolidat ed 
Assembly Fund 
(3) 
Rs. Rs. Rs. 
Charged Appropriat ion- Revenue 100 0 100 
Interest Payments and 
Servicing of Debt. 
01 General Administratio n Revenue 28,36,100 0 28,36,100 
02 Other expenditure pertaining Reve nue 15,70,500 0 15,70,500 
to General Administration 
Department 
03 Police Revenue 3,48,00,00,000 0 3,48,00,00,000 
12 Expenditure pertainin g to Revenue 48,95,0Q,OOO 0 48,95,00,000 
Energy Department . Capital 65,60,00,000 0 65,60,00,000 
21 Expenditure pertaining to Capital 200 0 200 
Housing and Environment 
Department 
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(1) (2) (3) 
Rs. Rs. Rs. 
23 Water Resources Capital 0 4,00,00,000 4,00,00,000 
Department 
30 Expenditure pertaining to Revenue 4,25,00,00,000 0 4,25,00,00,000 
Panchayat and Rural Capital 12,50,00,000 0 12,50,00,000 
Development Department 
4 1 Tribal Areas Sub-plan Revenue 3,23,16,10,100 0 3,23,16,lO,IOO 
Capital 59,35,60,000 0 59,35,60,000 
47 Man-Power Planning and Revenue 4,16,00,000 0 4,16,00,000 
Technical Education 
Department 
51 Expenditure pertaining to Revenue 56,58,000 0 56,58,000 
Religious Trusts and 
Endowments Department 
55 Expenditure pertaining to Revenue 1,200 0 1,200 
Women and Child Welfare 
64 Scheduled Caste Sub Plan Revenue 1,02,00,00,000 0 1,02,00,00,000 
Capital 18,74,40,000 0 18,74,40,000 
66 Welfare of Backward Capital 100 0 100 
Classes and Minorities 
67 Publ ic Works-Buildings Capital 200 0 200 
79 Expenditure pertaining Revenue 300 0 300 
to Medical Education Capital 100 0 100 
Department 
Total- Revenue 12,52,27,76,30 0 0 12,52,27,76,3 00 
Capital 1,56,20,00,60 0 4,00,0 0,000 1,60,20,00,600 
Grand Total 14,08,47, 76,900 4,00,00,000 14,12,47,76,900 

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