LexThe CHHATTISGARH APPROPRIATION (No.3) ACT, 2011
Chhattisgarh · state statute
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ITTR<f 3,35,00,000 11,44,000 3,46,44,000
02 IDliPlimm;rfcri:l"rrn~ ITTR<f 22,71,000 0 22, 71,000
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03 !ffe-m· ITTR<f. 71,79,74,400 0 71, 79, 74:,400
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04 1JfffcNPTa-~~~ ITTR<f 1,96,16,000 0 1,96,16,000
fur~a-~~·
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06 ITTR<f 28,53,80,300 0 28,53,80,300
~ 13,50,00,000 0 l '.3,50,00,000
08 'll-ITTR<f om~ ~, ~ 12.00.00,000 0 12,00,00,000
~ffi~j!ll~ ~. ~ 28. ~ 201 J 546 ( 1)
( 1 ) (2) (3)
m m
10 q.f ~ 2,00,00,000 0 2,00,00,000
~ 30,00,000 0 30,00,000
11 ~ ~ 3UfTT ~ * ~ ~ 2,00,00,000 0 2,00,00,000
~-
12 ~~*~~ ~ 4,50,00,00,000 0 4,50,00,00,000
13 ~ \ ~ 12,16,85,000 5,96,000 12,22,81,000
\
14 ~~*~~ 10,69,17,100 0 10,69,17,100
15 ~ ffl -:Jql!l;,Hr,:-a,fa 10, 16,00,000 0 I 0, 16,00,000
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i:fiTfuw:r~.
16 ~rm;,.:r ~ 1,81 ,000 0 1,81,000
17 ~$<hlf@ ~ 3,07,04,000 0 3,07,04,000
~ 14,05,30,000 0 14,05,30,000
19 ~~~ qftcm: ~ ~ 3, 75,00,000 0 3, 75,00,000
20 ~~~ ~ 15, 95,89,000 0 15,95,89,000
21 3Wffi-l~~~* ~ 100 0 100
~~-
23 ~~~ ~ 100 0 100
- ~ 5,00,00,000 0 5,00,00,000
24 ~f.mfurcWt-~~!F' ~ 27, 72,00,000 0 27, 72,00,000
25 ~&tHfcNTTTB~ ~ 20,00,000 0 20,00,000
~-
26 ~~*~~ 3.2,00,000 0 32,00,000
27 · ~wren ~ 36,25, 10,000 0 36,25,10,000
~ 20,61,00,000 0 20,61,00,000
28 ~~i:r~ ~ 1,20,00,000 0 . 1,20,00,000
29 ~smra;r~~ 200 300 500
....
546 ( 2) 0rih-1liit ~- ~ 2s ft:Rn:;sR 201.1
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38,48,23,000
1,24;00,400
5,00,00,000
5,50,00,000
2 ,48 ,00 ,000
2,32,22,000
4,05,000
69,95,40,100
2,57,28,31,300
50,00,100
2,00,00,000
20,00,00,800
29,48,36,200
25,00,000
1,00,00,000
1,26,00,000
9 ,50,00,000
49, 15, I 00
I0,61,90,000
4,00,00,000
(3)
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2,86,000
0
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3,47,000
0
38,48,23,000
1,24,00,400
5,00,00,000
5,50,00,000
2,48,00,000
2,35,08,000
4,05,000
69,95,40,100
2,57 ,28 ;31 ,300
50,00,100 I .
I I
2,00,00,000
20,00,00,800
29,48,39,200
25,00,000
1,00,00,000
1,26,00,000
9,50,00,000
49,15,100
10,65,37,000
4,00,00,000
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~ffi~ll~ ~, ~·128 ~ 2011 , , 546, (,3)
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60 ~ qf{41;,1-11-m'~~~ ~ 26,00,00, 100 0 26,00,00, 100
64 ~~ 3Q41"HI ~ 27, 72,37 ,100 0 27,72,37,100
~ 56,97,16,100 0 56,97,16,100
66 ~qif~ ~ 41,00,000 0 41,00,000
67 ~ wrtur m -'>j""q.f 1Jffl 8,67,93,100 0 8,67,93,100
~ 56,77,43,100 0 56,77,43,100
68 ~ ~ 3q41;,1-11 ~ ~ 21,21,33,100 0 21, 2 1, 33,100
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69 ~~~~fcNTir- ~ 5,75,99,000 0 5, 75,99 ,000
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75 ~ mmR .fuwr ~ ~ ~ 100 0 100
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76 ~f.rmurfuwr~~ ~ 2,00,00,000 0 2,00,00,000
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79 ~ fua:n fuwT ~ ~ ~ 18, 12,00,000 0 I 8, 12,00,000
~- ~ 15,00,00,000 0 15,00,00,000
80 ~ Cfcl1<@T G'1f m:mm c!iT ~ 1,46, 70,00,009 0 1,46, 70,00,000
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81 ~AcfiTl!Tc!iT ~~ ~ 33,94,00,000 0 33,94,00,000
82 ~ ~ 3441"1-tl ~ ~ 22,26,00,000 0 22,26,00,000
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83 ~- ~ 3Q4l"HI ~ ~ ?,26,00,000 0 2,26,00,000
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~- U"1"fq 6,63,38,89.,200 23, 73,300 6,63,62,62,500
t~ 9,89,67 ,54, 700 0 9,89,67,54, 700
~~ 16,53,06,43,900 23, 73,300 16,53,30,17,200
546 (4)
~. ~ 27 ~ 2011
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Short title.
Issue of Rs.
16,53,30, 17,200
from andoutofthe
Consolidated Fund
of the State for the
Financial Year
2011-12.
Appropriation.
gdjfjlj~ &i {lsii.!Glfl a);" ,m "B am ~l~l<lljflR,
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CHHA TTISGARH ACT
(No. 18 of 2011)
THE CHHATTISGARH APPROPRIATION (No. 3) ACT, 2011
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 2011-2012.
Be it enacted by the'Chhattisgarh Legislature in the Sixty Second year of the Republic
of India as follows:-
I.
2.
3.
This Act may be called the Chhattisgarh Appropriation Act, 2011.
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 including the sums those specified in the column
(3) of ·the schedule of the Chhattisgarh .. Appropriation Act, 201 l One Thousand ~Six
Hundred Fifty Three Crore Thirty Lac Seventeen Thousand Two Hundred rupees
towards defraying the several charges which will come in the course of payment
during the financial year 201 J-12 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
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 Total
Legislative Consolidated
Assembly Fund
(I) (2) (3)
Rs. Rs. Rs.
01 General Administration Revenue 3,35,00,000 11,44,000 3,46,44,000
02 Other expenditure pertaining Revenue 22,71,000 0 22.71,000
to General Administration
Department.
QJ=nl~.Jii<t. m, ~ 2s ~ 2011
(I)
03
04
06
08
(2)
Police
Other expenditure pertaining
to Home Department.
Expenditure pertaining to
Finance Department.
Land revenue and district
administration.
IO Forest
I I Expenditure pertaining to
Commerce and Industry
Department.
12 Expenditure pertaining to
Energy Department.
13 Agriculture
14 Expenditure pertai,ning to
Animal Husbandry
Department.
Revenue
Capital
Revenue
Revenue
Capital
Revenue
Revenue
Capital
Capital
Capital
Revenue
Revenue
15 Financial assistance to three Revenue
tier Panchayati_ Raj Institu-
tions under Scheduled
Caste Sub Plan.
16 Expenditure pertaining to Revenue
Fisheries Department.
17 Co-operation Revenue.
Capital
I 9 Public Health and Family Revenue
Welfare.
20 Public Health Engineering Revenue
21 Expenditure pertaining . to Capital.
Housing and Environment
Department.
23 Water Resources Department Revenue
Capital
24 Public works-roads and Capital
bridges.
Rs.
71,7,9,14,400
l ,OQ,00,000
1,96, 16,000
28,53,80,300
13,50,00,000
12,00,00,000
2,00,00,000
30,00,000
2,00,00,000
4,50,00,00,000
12,16,85,000·
10,69,17,100
I 0, 16,00,000
J'
1,81,000
3,07,04,000
14,05.30,000
3,75,00,000
15,95.89.000 -
JO()
, 100
5,00,(lO.00O
27.72,00.000 .
(3)
Rs.
0
0
0
()
()
0
0
0
()
(}
5,96,000
0
0
0
0
0
0
0
0
0
·O
0
546 (5)
Rs.
71.79,74,400
1,00.00,000
1,96, 16,000
28,53,80,300
13,50,00,000
12,00,00,000
2,00.00.000
30,00,000
2,00.00,000
4,50.00.00.000
12,22,81.000
10,69,17.100.
I 0, 16,00.000
1.81.00(
3,07 .04. 'lOO
14.()5.30,000
3.7.'i.00.000
15,95.89.000
100
JOO
5,00.00,000
27.72.00.000
546 (6) @ulfPI~ m, ~ 28 ~ 2011
( l ) (2) (3)
Rs. Rs. Rs.
25 Expenditure pertaining to Revenue 20,00,000 0 20,00.000
Mineral Resources Depart-
ment.
26 Expenditure pertaining to Revenue
'
32,00,000 0 32.0(),000
Culture Department.
27 School education Revenue 36,25, 10,000 0 36,25, I 0.000
Capital 20,61,00.000 0 20.61.00,000
28 State Legislature Revenue 1,20,00,000 0 1,20.00,000
29 Administration of Justice Revenue 2QO. 300 500
and Elections.
30 Expenditure pertaining to Revenue 38,48,23,000 0 38,48,23,000
Parichayat and Rural
Development Department.
31 Expenditure pertaining to Revenue 1,24,00,400 0 1,24.00,400
Planning Economks and
Statistics Department.
32 Expenditure pertaining to Revenue 5,00,00,000 0 5,00,00,000
Public Relations Depart-
ment.
33 Expenditure pertaining to Revenue 5,50,00,000 0 5,50,00.000
Tribal Welfare Department.
34 Expenditure pertaining to Revenue 2,48,00,000 0 2,48,00,000
Social Welfare Department.
36 Transport Revenue 2,32,22,000 2,86,000 2,35,08,000
39 Expenditure pertammg to Revenue 4,05,000 0 4,05,000
Food, Civil Supplies and
Consumer Protection
Department.
41 Tribal Areas Sub-plan Revenue 69,95,40,100 0 69,95,40,100
Capital 2,57 ,28,31,300 0 2,57 ,28,31,300
43 Expenditure pertaining to Revenue 50,00,100 0 50,00,100
Sports and Youth Welfare
Department.
44 Expenditure pertaining to Revenue 2,00,00,000 0 2,00,00,000
Higher Education Depart-
ment.
45 Minor Irrigation Works Capital 20,00.00.800 0 . 20,00.00,800
~ffiflll~ ~, ~ 28 ~ 2011 546 (7)
( I ) (2) (3)
Rs. Rs. Rs.
48 Administration Upgradation Revenue 29,48,36,200 0 29,48,36,200
Grant Under Thirteenth Capital 25,00,000 0 25.00.000
Finance Commission.
49 Expenditure pertaining to Revenue 1,00,00,000 0 1,00,00,000
Scheduled Caste Welfare.
53 Financial assistance to Revenue 1,26,00,000 0 1,26,00,000
Urban bodies under
Scheduled Caste Sub
Plan.
54 Expenditure pertaining to Revenue 9,50,00,000 0 9,50,00.000
Agricultural Research and
Education.
55 Expenditure pertaining to Revenue 49.15, 100 0 49,15,100
Women and Child Welfare.
56 Rural Industries Revenue 10,61,90,000 3,47,000 10,65,37,000
58 Expenditure on Relief on Revenue 4,00,00,000 0 4,00,00,000
account of Natural Calami-
ties and Scarcity.
60 Expenditure pertaining to Capital 26,00,00, 100 0 26,00,00.100
District plan schemes.
64 Scheduled Caste Sub Plan Revenue 27,72,37,100 0 27,72,37, 100
Capital 56,97, 16,100 0 56,97,16.100
66 Welfare of Backward Classes Revenue 41,00,000 0 . 41,00,000
67 Public Works-Buildings Revenue 8,67,93, 100 0 8,67,93, 100
Capital 56,77,43, 100 0 56,77,43,100
68 Public works relating to Capital 21,21,33,100 0 21,21.33.100
Tribal Areas Sub-Plan-
Buildings.
69 Expenditure pertaining to Revenue 5,75,99,000 0 5,75,99.000
Urban Administration and
Development Department-
Urban Welfare.
75 NABARD aided Projects Capital 100 0 100
pertaining to Water Resour-
ces Department.
76 Externally aided Projects Capital 2,00,00,000 0 2,00,00,000
• pertaining to Public Works
Department.
546 (8) ~ffi~ll~ ~. ~ 28 ~ 2011
( 1) (2) (3)
Rs. Rs. Rs.
79 Expenditure pertammg to Revenue 18, 12,00,000 0 18, 12,00,000
Medical Education Depart- Capital 15,00,00,000 0 15,00,00,000
ment.
80 Financial assistance to Three Revenue 1,46, 70,00,000 0 1,46,70,00,000
tier Panchayati Raj Institu-
tions.
81 Financial assistance to Urban Revenue 33,94,00,000 0 33,94,00,000
bodies.
82 Financial assistance to Three Revenue 22,26,00,000 0 22,26,00,000
tier Panchayati Raj lnstitu-
tions under the tribal . area
sub-plan.
83 Financial assistance to urban Revenue 2,26,00,000 () 2,26,00,000
bodies under the tribal area
sub-plan.
Total Revenue 6,63,38,89,200 23,73,300 6,63,62,62,500
Capital· 9,89,67,54,700 0 9,89,67,54,700
Grand Total 16,53,06,43,900 23,73,300 16,53,30,17,200
•.