LexThe CHHATTISGARH APPROPRIATION (No. 4) ACT, 2004
Chhattisgarh · state statute
Open in Lexace · Ask the AI about this actI . .
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18 •.m ~ 4,00,000 0 4,00,000
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CHf-iAITISGARH ACT ,
( No.14 OF 2004)
THE CHHATTISGARH AJ>PROPRIATION (No.4) ACT, 2004
An act to authorise payment and appropriation of certain further sums from and
olit of the Consolidated Fund of the State of Chhattisgarh for the ~ervlces of the Financial
Year 2004-2005.
Be it enacted by the Chhattisgarh Legislature in the Fifty Fifth year of the Republic
of India as follows :- ♦
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Short title.
Issue of . Rs.
291,27,67,766 ftom
and out of the
Consolidated Fund
of the State foi- the
Financial Year
2004 - 2005.
Appropriation.
I.
2.
3.
This Act may be ~ailed the Chhattisgarh Appropriation Act, 2004 (No. 14 of2004).
From and out of the Conso-lidated Fund of.the State ofChhattisgarh there may be
paid and applied sums not exceeding those specified in column (3) of the Schedule
amounting in the aggregate to the sums of Two Hundred Ninety One Crore Twenty
Seven Lakh Sixty Seven Thousand Seven Hundred Sixty Six rupees towards de-,
fraying the several charges which will come in the course ofpaymeht during the
financial year 2004-2005 in respect of services specified in column (2) of the sche
dule.
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 ser
vices and purposes expressed in the Schedu_le in relation to the said year.
TIIESCl-!EDULE
(See Section 2 and 3)
No. ofVote Services and purposes. Sums not exceeding
Voted by the Charged on Total
Legislative Consolidated
Assembly Fund
(1) (2) (3)
Rs. Rs. Rs.
01 General Administration Revenue 11,53,49,665 25,00) 11,53,74,665
03 Police Revenue 6;00;0()e600 0 6;00,otJ,600
Capital 2,00,00,00) 0 2,00,00,000
~ Expeilditure pertaining t-0 Finance Revenue 5,ll,63,000 0 5,tl,M,000
Department. Capital 5,00,00,000 {) 5,00,00,000
(1J Expenditure perlaining to Commercial Revenue 31,00,000 0 31,00,000
Tu IJepartmeitt.
08 Land revenue and districi administration Revenue 2,46,47,146 • 0 i,46,47, i46
0) Expenditure pertaining to Revenue Revenue 66,25,000 0 66,25,000
Oepartment. Capital 4,22,79,000 0 4;22,79,000
• • .u L --~• N.evenue 21,90,00,000 6,17,00,000 28'.117,00;i:100
-:ar,itt': 4 21 79,('f'i(\ /I "; ;,.9.;C'OO
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2 ( 11)
~o.ofVote Services and purposes. Sums not exceeding
Voted by the • Charged on Total
Legislative Consolidated
Assembly Fund
(I) (2) (3)
Rs. Rs. Rs.
11 Expenditure pertaining to Commerce and Revenue • 99,00,000 0 99,00,000
Industry Department.
12 Expenditure pertaining to Energy Revenue 1,87,33,255 0 1,87,33,255
Department.
1~ Agriculture Revenue 4,99,65,900 0 4,99,65,900
14 Expenditure pertaining to Anim~l Revenue 5,29,82,000 100 5,29,82,100
Husbandry Department.
• 16 Expenditurepertaining to Fisheries . Revenue 12,30,000 0 12,30,000
Department
17 Co-operation Revenue 7,50,00,000 0 7,50,00,000
18 Labour Revenue 4,00,000 0 4,00,000
19 Public Health and Family Welfare Revenue :J,32,96,500 0 3,32,96,500
20 Public Health Engineering Revenue 200 55,00,000 55,00,200
21 Expenditure pertaining to Housing and Capital 100 0 100
Environment Department.
23 Water Resources Department Capital 15,60,000 0 15,60,000
24 Public works-roads and bridges Capital 6,40,00,000 0 6,40,00,000
25 Expenditure pertaining to Mineral Revenue 57,00,000 0 57,00,000
Resources Department.
26 Expenditure pertaining to Culture Revenue· J,70,00,100 0 •J,70,00,100
Department
27 School education Revenue 17,46,16,700 0 17,46,16,700
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28 State legislature Revenue 1,05,00,000 0 1,05,00,000
.. 30 Expenditure pertaining to Panchayat Revenue J 9,40,00,000 0 ! 9,40,00,000
and Rural DeYelopment Department.
31 Expenditure pertaining to Planning Revenue 1,99,69,000 0 i .99,69,000
Economics and Statistics Department.
33 Expendirure pertaining to Tribal welfare Revenue 15,00,000 0 15,00,000
Department.
34 Expenditure pertaining to Social welfare Revenue 65,50,000 0 ·65,50,000
Department. Capital 1.00,00,000 0 1,00,00,000
'
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2 ( I 2) ,~<fi,1'1?, 1J;;itr,f, 11::'IT'f> 1 'if.f'!(l, 2005 ·
·No. of Vote Services and r.urposcs. Sums noi.cxcccding.
)---
Voted by the . · Charged on Total
Legislative Consolidated
Assembly Fund
( I l (2) (3)
• fu . Rs. Rs.
3() Transport Revenue 48,00,000 0 48,00,000
slJ Tribal ,\rcas Suh-plan Revenue 33.21,38,500 0 33,21,38,500
• Capital 4.00,00.200 0 4,00,00.200
42 Public Works relating to Tribal Areas · Capital I X,45.00, I 00 0 18,45,00,100 •· Sub-Plan-n>ads and bridges.
43 Expenditure pertaining to Sports and Revenue 15.00.fXlO 0 15,00.000
Youth \Vclfarc Dcpart1nc11t. Capital 20.00,00.000 0 20.00.(Kl,0()() ••
44 · Expenditure pcrtainjng tu Higher Revenue
Education I.kparLmcnt._
1 1.9s,oo,ooo 0 I ! ./,5,f_~J.1100
46 Expenditure pcilaining to Science and Revenue i .30,01:,,0110 . 0 i}0.00,000
Tcthnology Department.
47 Man-Power Planning and Technical Revenue 40,00,000 0 -10,!JO,0UO
Education Department. Capital 3.00,00.000 0 3,W,00,000
48 Administration Upgrnd,1t1011 Grnnt Undc~ Capital iOO 0 100
Eleventh FinanccCommission.
-,
)l Fxpenditure pertaining to Reiigiou:-. Trusts Revenue 0 8,00,000 o.l;! •.!JOO
and Endowments Department.
55 E:,pc~diturc pcrtJining to Women and Revenue 85.88,000 0 85A~,OOO
Child Wei fore.
56 Rural Industries Revenue 1,05.00,000 0 1,05,0ll.tlOO
60 Expcndit11re pcrtnining to District Capital 100 () !i()
plan 1-l.:)c1;1cs.
64 Special Coniponcnt Plan For Revenue 22,28,38,100 0 22,2~JX '111)
Schcduld Castes. Capital 4.50,00.200 0 4,50,0f! ,,,,
67 Public \Vork:,-Bui!ding.:i Revenue 15.16,00/) 0 J_--._loni-•)
Capital 6,71.91.200 0 6. I •· .~IK) ;.
68 Public \Vorks rdaling to Trihal Areas (\1pita! 15,(W),L\10 0 . Ii.
Sub--Pl:m-h: 1ildings.
76 Ext,.:-rna!ly ai~kd Projects pcrtti 1ni1ig to Capital 5,00,tJQ,OO0 0 5,00.l)t!_(}.,,;
Puhli1 . .: \II/or~~ Department.
79 Fxpt.·rni11. Ji\' nc1taining to \rTedical Revenue- 4,39.70,000 0 4 ·•).7C•.1flC'
Fduca1111i1 I.) -r,a11mcnt
, 80 Financ1.u ~ssistan,..:c to ThrL"c f··r Revenue 11,76,32,000 u I .·•6.)~ I
Panchay,,t, Raj lnstit.ut:u,,.
····-··~··"-· ~-------------------------
ffi<ieil4 ~, ~ l .r-rqft 2005 2 (13)
-{ No.ofVote Services and purposes. Sums not exceeding
Voted by the Charged on Total
Legislative Consolidated
Assembly Fund
(1) (2) (3)
Rs. Rs. Rs.
81 Financial assistance to Urban bodies Revenue 1,00,00,000 o. 1,00,00,000
82 Financial assistance to Three tier Revenue 5,00,000 0 5,00,000
Panchayati Raj Institutions under the
tribal area sub-plan.
Total Revenue 2,03,87,11,666 6,80,25,100 . 2,10,67,36,766
Capital 80,60,31,000 0 80,60,31,000
Grand Total 2,84,47,42,666 6,80,25, I 00 2,91,27,67,766 •
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