LexThe CHHATTISGARH APPROPRIATION (No.3) ACT, 2014
Chhattisgarh · state statute
Open in Lexace · Ask the AI about this act,.
L
··f,-r:,,;i·i1 rw2. ::i,:, ~..'f-rrl sF.f, 1F+; 'f,
;pp, 'i•lrfR ( ITTT :sJcf. ~ ) ~ l]tllJ]
~i'!, ~1 WI ;F,llTf. ;;f] !- 22 -~r:::pr.:z
;r£ / .,8 R +=!. fiR-.ni_ f:~i:-:f.
· (aTffl~l{OI)
}Hftitfil{ ~ ~cfil~lcl
fuf~.:T 3ITT fuunft cfim .fuirm
W~ . ~r-'Rfl 'i:fcr.f, ;p:jl {Wf.
113['.S;i ';f.J.IH:
··r~~•l-;/'fl/119 / w I z -~" 1:;"
:J--;i:Jff. 7:, 71 /i', 1 V> / z I -~./:JP ./U 1T / 14. -- ~cTfFPT?a fu'i.:lR iC!tTI "f,1 ~:F'! ;;rfbf.v:iii f:-r~'I rp k·.ir--.f; 14--IIX- 2111-~ --t:1
,L.,.--1%1 :iJ ;;A_-i:Jli, l:H1;:J iJ "r{--il t_ l_~,ifl,:J ffil~mi:JT :iJ c'fT.J:c:f.Tii "C.f; Fr:-11: "WF.T!:TTrf f.f.!f];!Rl t
~ml~ "C.f; ~T.fff! -~ -;rl A ii T-P .. ll :;TT'-!":;Jl~' II'.
~'fln ~- ~f,,f,,-H ,;if.;.H
" t;;-...P.-.-.-... 0mFW1<$ 3lf't.11-1~H
(~ 14~._2014}
~ qif 2014-201S .t) ~arr cl, ft.ti! u«fl<tM<; ~ .t) ~ f;rib ~ 'ff <Ii~
am: ufum ~ ~ am fuf.l4h1 <fil ~a- ffl cll ~ ~-
I.
~ "ifff 2014- 2.
15 if; ful! m'll .,t)
fift@ f.rft, if ~
I 1.56,75,47,600
~if>Tft:m~.
3.
~qi] ~~~
~-
(I) ( 2) .
01 ~"!rmffi
03 ~
04 ~fumnil~
~o!F.I.
05 ~
06 fcri➔ fumn it mn't«i
~-
07 c:11fo1Q.i<h <R fumnit
mnu-ncmr.
~1'9"{17..1 it~ Rf<Aif i1 ~~~ ( 3) ii fr.1f-1f.:fa •Jl~P-l! ti 3r-,f,N, ~m~ '/"~~nm
3q1.i1 R.-kl -:ihn tfim, ~ ~ u'm 0rr11:a•1~ fuf;rim ~~ ,it ~ ~ ~ ( 31i:i fof.lf-m
rTfum ~ :afu:ifM<1 ~~"I:%~ 1ffi "ill~~ q;-~ ill;g \'4ctlr-tlfl ~ ~: fii m::i
mil iRT '% ~ fuTlFl llmit <f-1 i~-1~ ~ rn, ~ 3ljfjjil ~-~ ( 2) ii fuf~ w.n:ii "¾i w.i~J ii.
furrfr:I ql.l ZO 14-15 ~ ~ ~ f-tii' inf.i ~-
~ ~-rf.rm:rnm ~:,rr11w1~ {l~Ff.t fiPla f;iftnl~~inf.i :dk ~ ~~ ~ ~ -i:i1r~
.mmi. 3"i.ffi ql.l ~ rhiu ii ~ it qJTJ@ ~w 3lTT ~ "¾i ~ fof.ia'if~1rl "fi'l
~-
" ~
( ~JRJ 2 -3l'R ., ifur,))
f.i~fc:ifukf~ 31'TTU<f>uw.ri
fuo<Jr-J "f!'lll &Rl ~f.nu um
~ 1TT'lllffif
(3)
0IU ~
~ ), 76,00,000 . l,20,100 3,79,20,100
~ 7 3, 3 9 ,7 s, .mo () 73,39, 75,300
~ 1,50,tHl,OOO 0 1,50,0tl,OOO
~ 1,01,00,00() 0 1,01,00,000
29,00,000 () 29,00,000
6,38,88,000 ti 6,38,88,000
1,!_U,!Hl,001). () 3, 94,00,000
•
•
.-- ·~·--r
9.10 ! I)
(I) (2) (3)
~ ~ ~
118 :4 "H-:iF.i rP .. ll lv1d f ~ ~ I ,U0,00, I 00 0 l,lill.Ofl,11111
'FIT 13,50/Hl,OOO 0 13,50,00,111111
I II q,j {I~ 81,85,1100 Z!!,32,0tlO 1,111,17;11011
1Z ~fulWT~~..Rf~ ~ I, 15, 13,05,000 0 I, 15,13,115,111111
~ 1,25,00,00,000 0 1,25,00,00,111111
H "fl'• ~ 31,30,51,000 fl 31,;rn,s 1.111111
14 · -~ fulWl~ ~.Rf~ ~ 4,24,05,0011 0 4,24,05,01111,
16 Wx-11%1--1 ~fq 1,00,77,000 0 1,011,77,01111
18 ,,;n:i ~ 100 fl I 1111
19 "i'Wfj ~..II 'Qci Tffi'=-ITT ~ ~ 50,00,llOll II 50,011,111111
211 .. ~ ('fff,~.J:I .... ~ ~!HI n 41111
2 I ~ 'Qci ~ fulWl ~ ~ 4, 12,116, I 00 I) 4. 12,06, I 1111
tT,jftrn~. ~ 1,00,llO,OllO n I ,1111.illl,llil"
Z3 ~ OO"ltR fulWl ipn I ,00,ll0,000 () 1,110,011,1100
Z4• ~ f.rnfuJ ffl -ti -s¾i 3ITT 3fl ~ 0 0 0
'tit 6,00,00,2011 4,92,87,000 10,92,87,200
l{i ~ fulWl if Wint«'!~ ~ 66,69,0011 0 66,69,1100
27 ~fu~-n ~ 3,40,00,000 0 3,40,00,000
28 ~fu'4R~ 95,011.POO II . 95,110,0110
29 ~ ~'Qci~ 99,00,fl()(J II 99,00,000
30 ~ om nnftUJ ~ ~ 16,25,83,600 0 16,25,83,600
fu'IWl it~ cl:l<I. 'tit 55,00,00,000 (I 55,00,00,1100
.-·
311f.h1;;11fa ~
'-,
33 ~ 56,00,000 f) 56,00,11110
39 ~.~~om ~ 1,20,IJ,700 0 1,211, 13,700
311~ WzyJJ fulWT 'tit 25,no.on.ooo 0 25,00,00,000
ii~~-
f·
930 ( Z)
(I) ( 2) (3)
~ ~ ~
41 ,... ;:;ff@ ' ~FXi'f-;;R" 341.lhiHI ~ 1,49,28,66,800 0 1,49,28,66,800
~ 1,61,00,01,000 0 1,61,00,111,1)()0
44 J-.::r:i fue.:r1 ~ 40,(Hl, 100 0 40,00, I 00
46 fuslR -3ffi. ~•-Rk➔ k,'11 ~ 1,00,00,000 0 1,00,00,0110
47 n<f>~ fue:n 3fu: ~ ~ 9,78,40,300 II 9,78,40,.100
~~fcnw1 ~ 100 0 1110
48 ii{~cl furn 3ITTWl ~ ~ ~ 9,38,81,200 () 9,38,81,200
m: }ifl<'f ~"f.t q@~ ~- ~ 1,58, 76,000 () .1,58,76,000
51 Ulll-1cfi ..:im 3ITT ~ ~ 15,00,000 0 15,00,000
53 " ~ ' . f ~ 3QllF.iHli'Vii ~ 12,00,00,000 0 12,00,00,000
;mfm ffiV-IT<f.l ~ ~-
55 mt➔-1 "Qcl ~ cfi?-TTlJT "fl ~ 15,87,00,000 () 15,87,00,000
~1..mm"ll. 1fnl 100 0 100
56 mi:i'wim ~ 1,11,394,Hl rr 1,11,39,400
64 3F!~-.li'I -::nrfu "3~ ~ 39,29,87,600 () 39,29,87,6110
1fnl 50,60,00,300 n 50,60,011,300
(,(, ~cm~ 3k1-H-iM<ti ~ 12,00,1110 () 12,00, I Oil
~TUT. itft 24,00,000 0 24,00,000
67 ~<ti f.rmw ~-~ {l'Jifcl 40,00,000 . 0 40,00,000
~ 10,05,80,800 0 I 0,05,80,800
68 ~~ 3QlllsiHI it it,ft 1,50,00, 100 0 1·,50;00, 1 oo
#t«=J ~ f.rnfuT cnm -ircr.i.
··,
71 ~l)WJ~~ ~ 2'.l,67,lilJ,fl00 0 29,67,00,111111
. 1 l~ !.l',fr.i!fr1i)_ .
"·
,, ... '".
.- 75 ~ ~tr-l fci'lWI ii "fi;;ntr,, ~ 15,00,00,0nti 0 15,00,IHl,OOO
•· ,.,
~TI~mtn
~ .... •''f. •
' .I,· : .,
79. . '..f,:J !ch~ 1:fti ~m __ fum11 TI ~ 1,00,110.llllO 0 1,b11,oo:ooo
#-.if i.R'I cin:I . t-dl 100 0 100
..,
i,l ~
930 (3)
•
(I) ( 2) (3)
~ mil mil
80 ~ ~ mi fW.Tl;m mffq 36, i 0, 75,000 0 36, 1 o, 1s,oon
cfiT ~ ~- ~ 5,00,00,000 0 5,00,00,000
81 ~~~~~ mffq 4,00,00,000 0 4,00,00,000
1til 50,00,00,000 0 50,00,00,000
82 ~~344'\JHli:fi mffq 10,00,00,000 0 10,00,00,000
~~~mi
mm;mcfil~~-
83 ~~ 34lll\JMI ~ ~- 38,00,tlli,000 0 38,00,00,000
~ ~ f.1-ffl cfiT ~
~-
mrr- "{~ 5, 77,52,49,400 31,52,100 5, 77,84,01 ,500
-c(_-;;;fi 5, 73,98,59, 100 4,92,87,000 5,78,91,46,100
~m,r 11,51,51,08,500 5,24,39,100 11,56,75,47,600
.. . ·
~. ~ 23 ~ 2014
sfi1:rfcfi 7371 /i>.. I 39 /21 -;al/"JfW../~. TT./ 14. - '[email protected]; ~1:.f~ ~ 348 ~ ~ (3) ~ ~-n thft('lll~ ~
(;f,lTT<fi-3) ~. 2014 (sfil:rfcfi I 4 tr-I.._ 20 I 4) <fiT ~ ~ ~c-1 if: '.m°~:R ii~~ ~-;;;m,y t.
(fo'11(-lll~ ~~~ ;illHlctUl~l~Wjtll<,
~mcra.~~-
930 (4)
CI-IHATrISGARI I ACT
(No. 14 of 2014)
Tin: CIIIIATTISGARII APPROPRIATION (No. 3) ACr,_ 2014
An Act to authorise payment and appropriation of c~rtairi fiirther sums from and out of
the Consolidated Fund of the State of Chhattisgarh for the scviccs of the Financial Year 2014_-15.
Be it enacted by the Chliattisgarh Legislature in the Sixty-fifih Year of the
Republic oflndia. as follows:-
I.
2.
This Act may be called the Chhauisgarh Appropriation Ac.t.2014.
From and out of the Consolidated Fund of'the Stale of Chhattisgarh there may be paid
and applied sums not exceeding those specified in column (3) of the Schedule, including
the sums specified in wlumn (3) of the Schedule of the Chhattisgarh Appropriation J\ct.
.;mounting in the aggregate to the sums of One Thousand One Hundred hliy Six Cwre
Seventy Five Lac Forty Seven Thousand Six Hundred rupees towards dcfraying the
several charges which will come in the course of payment during the financial year 2014-
2015 in respect of services specified in column (2) of the Schedule.
Shor! ·1itlc.
Issue of
Ks. 1156, 75.-0,600
from and out of
the Consolidated
t'uncl of !he' Stall'
for 1hr Financial
_.-car 201-t-15.
3. The sums authorised to be paid and applied fro111 and ou: ot the Consolidated Fund of the Appropriation.
State of Chhattisgarh by this Act, shall be appropriat·:<l for the services and purpose
expressed in the S:.:hedulc in relation to the said year.
No.of
Vote
(I)
Services and
purposes
(2)
0 I · General Administration
03 Police
04 Other exp,enditurc
pertaining tc:i i-lomc
Department.
.
05 .Jail -
I
-~ 06 ,..Expcndi~;l;eri~rt'aining to
- .. ~- . · .• \. . 'T ..
Finan\;e Dcpartrncnt.
07
- ._ .. , '
Exp;;nditurq1ertairiing
.' .. ~., '.''~,1~ .
to Coinmcrciat' Tax
'llff SCIIEDULI:
(Sec Sl:ction 2 and 3)
Revenue
Revenue
Capital
Revenue
. -,
Revenue
. Rcvci:iuc
Voted by the
Legislative
Assembly
Rs.
,.
3,7:i."f.~ti~~•oo
73,39, 75,3~0
1,50,00,1100
1,01,00,000
29,00,000
6,38,88,000
3,9,ulfl.110-0
:·,.·
Sums not exceeding
Charged on
Consolidated
Fund
(3)
Rs.
3,20,100
0
0
()
0
()
0
Total
Rs.
3,79,20, IOO
73,39,75,300
I ,50,00,000
t ,o 1,oo,01io
29,00,0IHI
6,38,88,01111
3,94,00,iHHI
•
,. __ d_,.·
930 (5)
(I) (2) (3)
Rs. . Rs. Rs.
08 I .and n.:venue and district Rcv'cnue t,00,00,IOO 0 1,110,00, I 00
administration. Capital 13,50,00,0011 0 13,50,00,11111)
IO Forest Revenue 111,85,000 2.8,32,000 1,10,17,000
l 2 Expenditure pertaining to Revenue I, 15, 13,05,11110 0 I, 15,13,05,000
l:nergy Department. Capital 1,25,00,00,000 0 1,25,00,00,000
13 /\griculture Revenue 31,30,51,1)00 0 31,30,51.01111
I ➔ Expenditure pertaining to Revenue 4,24,05,000 0 4,24,05,01111
,t\nimal I lushandry
Department.
16 Expenditure pertaining to Revenue 1,00, 77,0011 0 1,00,77,0110
Fisheries Department.
18 I.abour Revenue Hltl 0 l00
19 Public I kalth and Family Revenue 50,110,IICW 0 50,011.000
Wdfare.
20 Puhlic I lcalth Engineering Capital 400 0 400
21 Expenditure pertaining to Revenue 4,12,06,J.OO 0 4, I 2,06, 100
I lousing and l:nvironme111 Capital 1,00.00,000 0 1,00,110,1100
Department.
13,-c:4 Water Resources Capital l,00,00,000 ti 1,110,00,000
Department.
24 Public works-roads and Revenue () 0 0
bridges.· Capital 6,00,00,200 4,92,87,000 10,92,87,200
2{} 1:xpcnditurc pertaining to Revenue 66,6~.0M (I 66,69,0110
Cuhure Department.
?.7 School education Revenue 3,40,00,000 {I 3,40,00,000
28 State 1.e~islaturc Revenue 95,00,000 (J 95,00,000
29 /\dniinistration of Justice Revenue 99.00,000 0 99,00,000
. and Elections.
930 (6)
(I)
30
33
39
41
44
46
47
48
51
53
55
(2)
Expenditure pertaining to
Panchayat and Rural
Development Department.
Revenue
Capital
Expenditure pertaining to Revenue
Tribal Welfare Department.
Expenditur~ pertaining to Revenue
Food, Civil Supplies and Capital
Consumer
Department.
Protection
Tribal Areas sub-plan
Department.
Expenditure pertaining to
l Iigher l·:ducation
Department.
Expenditure pertaining to
Science and Technology
Department.
Man-Power Planning and
Technical Education
Department.
Grant Under Thirteenth
Finance Commission.
l:xpenditure pertainin~ to
Religious Trusts arid
I:ndowmcnts Department. .
E1nancial assistance to
Revenue
Capital
Revenue
Capital
Revenue
Capital
Revenue
Capital
Revenue
.Capital
Urban. · bodies under
SdieBulcd Caste Sub Plan. '
Fxpenditure pertaining to
Women and Child Welfare.
Rural ·111dustries
Revenul
· Capital
Revenue
•I·
Rs.
I 6,25,83,6011-
55,00,00,000
56,00,000
1,20, 13,700
25_.0(1,0IJ,1WO-
J ,49,28,66,800
1,61,110,01,000
40,00,100
1,00,00,000
..
9,78,40,300
100
9,38,81,200
1,58,76,000
15,00,000
12,00,00,000
. I 5,87,00,iJOO
100,
l,11,39,400
(3)
Rs.
0
II
II
0
0
0
0
0
0
0
0
0
()
0
0
0
(I
0
Rs.
16;25,!13,6110
55,00,00,01111
56,IH),O(IO
1,20,13,7110
25,00,00,0110
1,49,28,66,8110
1,61,00,111,000
40,110, I 011
1,00,00,0110
9,78,40,300
100
9,38,81,200
1,58,76,000
15,00,0011
_12,00:00,000
15,87,00,000
100
I, 11,39,40(1
ifuflt-1, Ii; ffilQ,if, ~ 2 3 3fiffif 2 0 I 4 930(7)
(I) (2) (3)
R-::. Rs. Rs.
64 Scheduled Caste Sub Plan Revenue 39,29,87,600 0 39,29,87,600
. Capital 50,60,00,300 0 50,60,00,300
66 Welfare of Backward Revenue 12,00, 100 0 12,00, 100
Classes and Minorities. Capital 24,00,000 0 24,00,000
67 Public Works-Buildings Revenue 40,00,000 0 40,00,000
Capital I 0,05,80,800 0 I 0,05,80,800
-~ 68 Pubfic Works relating to Capital 1,50,00,100 0 1,50,00, 100
Tribal Areas Sub-Plan-
buildings.
71 Information Technology Revenue 29,67,00,1)1)0 0 29,67,00,000
and Bio Technology.
75 NABARD aided Projects Capital 15,00,00,000 0 I 5,00,00,000
pertainning to- Water
Resources Department.
79 Expenditure pertaining to Revenue 1,00,00,000 0 1,00,00,000
Medical Education Capital 100 0 IOO
Department.
80 Financial assistance to Revenue 36, 10, 75,000 0 36, l 0, 75,000
Three tier Panchayati Raj Capital '),00,00.000 0 5 ,00,00 ,000
Institutions.
81 Financial assistance to Revenue 4,00,00.0uO 0 4,00,00,000
Urban bodies. Capital 50,00,00.0i,O 0 50,00,00,000
82 Financial assistance to Revenue I 0,00,00,000 0 I 0,00,00,000
Three tier Panchayati Raj
Institutions under the·
tribal area sub-plan.
83 Financial assistance to Capital 38,00,00,000 0 38,00,00,000
urban bodies under the
tribal area sub-plan.
Total - Revenue S, 77,52,49,400 31,52,100 5,77,84;0l,500
Capital . S,73,98,S9,IOU 4,92,87 ,000 s,11,,1,46,100
Grand Total 11,Sl,51,0l;~co. 5,24,39,100 11,s,, 7S,47,600 · ·
~-~ntll~mllJfi. ~m~~.-~.t~-..m~- 2014 ..