LexThe CHHATTISGARH APPROPRIATION (No.4) ACT, 2006
Chhattisgarh · state statute
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02 ~ ~ fc!'IJTll ft ~'t@ 3A ~ 36,20,000 0 36,20,000
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03 ~ ~ 8,42,88,000 O· 8,42.88,000
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04 ~ ffl'IJTll ft ~'t@ .-3f'<l' o!l<l ~ 5, 15,00,000 0 5, 15,00,000
05 ~ 7,47,00,000 0 7,47,00,000
06 fc@ rci'IJTll ft ~'ml o!l<l 1,39 ,63,600 . 0 1,39,63,600
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11 ~ v:ct ~ fcf'IWT ~ -tj.jfmr ~ 9,70,84,000 0 9,70,84,000
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13 ~ ~ 7,45,00,000 0 7,45,00,000
14 4'{141<:'H rc!'IWT ~ -tj.jf~ ~ ~ 30,00,000 2, 11,000 32, 11,000
16 ~1lTWT ~ 3,28,000 0 3,28,000
19 ~~v:ct·~~ ~ 3,32,39,600 0 3,32,39,600
22 ~ ~ v:ct fcfcm:r fcf'IWT- ~ 6,50,000 0 6,50,000
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23 ~ zjmq;i fcf'IWT .~ 2,00,07,100 0 2,00,07, 100
1t;;ft 5,40,06,000 0 5,40,06,000
24 . ~ f.rajur cfif4~~ am ll'l ~ 2,50,00,000 0 2,50,00,000
25 ~ mq;:r fcf'IWT ~ -tj.jfmr o!f!l ~ 50,00,000 0 50,00,000
1;;fi 10,00,00,000 0 10,00,00,000
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26 ~ fcf'IW! .) -tj.jf~ o!l<l ~ 66,79,000 0 66,79,000
27 ~me.-n 18,76,30,800 0 18,7t,30,800
28 ·~m'tlRm 16,69,000 6,25,000 22,94,000
29' ~ ~ v:ct ~ ~ 17,70,000 200 17,70,200
30 ~ (1~ mur fcrcf;rn fcf'IW! ~ ~ 100 23,52,300 23,52,400 " r
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32 ;,r~ fu'lWT -le) ~l@ cZ!<I ~ 4,00,00,000 0 4,00,00,000
33 ~~ ~ • 100 0 100
34 ~~ ~ 1,50,000 0 1,50,000
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37 ---~ t,ft 1,00,00,000 0 1,00,00,000
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55 l'lf~1 l(cT ~ ~ i OOlIB ~ 2,85,00,400 0 2 ,85,00,400
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56 mi=ilw1 ~ 7,5o;ooo ·o 7,50,000 ..
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7,50,00,000
29,85,42,200
47,98,00,000
12,35;00,200
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7,50,00,000 .
· 29,85,42,200 .
47,98,00,000
12,35.00,200
2, 78,04,04,307 4,24,31,275 2,82,28,35,582
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Short title .
· 0ffifi•I~ ~~if,~ rt o\!ll 611~~11:j,AI{,
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CHHA ITISGARH ACT
(No. I of 2006)
THE CHHATTISGARH ·APPROPRIATION (No. 4) ACT, 2006
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 2005-
2006. .
Be it enacted by the Chhattisgarh Legislature in the Fifty Six year of the Republic of' India as
follows:~
I. This Act may be called the Chhattisgarh Appropriation Act, 2006 (No. I of 2006).
Issue of Rs. · 2. From and out of the Consolidated Fund of the State of Chhattisgarh there may be paid and
applied sums not exteeding those specified in column (3) of the Schedule amounting in the
aggregate to the sums of Three Hundred Ninety Eight Crore Forty Four Lakh Thirty Five
Thousand Nine Hundred Eighty Two rupees towards defraying the several charges which
will come in the course of payment during the financial year 2005-2006 in respect <ii' services
398,44,35,982 from
and out of the Con
solidated Fund of the
State for the Finan-
cial Year'2005-2006.
Appropriation.
specified in column (2) of the schedule. ·
3. The sums authorised to be paid and applied from and out of the Consolidated Fund of the State
. . ofChhattisgarh by this Act, shall be appropriated for the services and purposes expressed in
the Schedule in relation to the said year.
◄
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0ijh:i11~ ~. ~ 10 ~ 2006 24 (5)
.fa· THE 'SCHEDULE
( See Section 2 and 3)
No. of Vote Services and purposes, Sums not exceeding
Voted by the Charged on Tot,\!
Legislative Consolidated
Assembly Fund
( 1) (2) (3)
Rs . Rs. Rs.
.. ,
Gen~ral Administration 01 · Revenue , 3,00.100 5.00.000 8.00.100
02 Other expenditure pertaining to Revenue 26.20,000 0 26.20.000
• General Administration Department.
03 Police Revenue 8.42.88.000 () 8.42.88.000
Capital 5.15,00,000 0 5.15.00.000
04 Other expenditure pertaining to Home Revenue 5.15,00,000 0 5.15.00.000
Department.
05 Jail Revenue 7.47,00,000 0 7,4 7 .00.000
06 Expenditure pertaining to Finance Revenue 1,39,63,600 0 1.39.63.600
Department.
07 · Expenditure pertaining to Commer- Revenue 2,00,00,000 0 2.00.00.000
cial Tax Department.
08 Land Revenue and.District Adminis- Revenue 2,03,60,000 11.52.300 2.15.12.300
tration.
~o Forest Revenue 2.44,50.000 3.75.90.475 6,20.40.475 ·
I I Expenditure pertaining to Commerce Revenue 9,70,84,000 . () 9.70.84.000
and Indus!ry Department. . .
12 Expenditure pertaining to Energy · Revenue (0,08,00, I 00 0 I O,O)UJO. I 00
Department. Capital 25.00,00,000 () 25.00.00.00Q
13 Agriculture Revenue 7,45,00,000 () 7.45.00.000
14 Expenditure pertaining to Animal - Revenue 30.00,000 2.11.000 ~2.11.000
· Husbandry Department.
~
16 Expenditure pertaini!lg to Fisheries Revenue 3,28,000 (} :U8,000
Department.
19 Public Health and, Family Welfare Revenue . 3.32,39.600 () ' 3.32.39.600
22 Urban Administration and Deve- Revenue 6,50.000 () •' 6.50.000
lnpment Department-Urban Bodies
..
24 (6)
"-' ·.-.
(1)
23
24
25
(2)
Water Resources Department
Public Works-·roads ·and bridges
Expenditure pertaining-to Mineral
resources Department.
26 · Expenditure pertaining to Culture
Department.
27 School Education
. 28 State Legislature
29 · Administration of Justice and·
Elections.
30,
31
. 33
34
37
Expenditure ·pertaining to Panchayat
and Rural Development Department.
Expenditure pertaining to Planning
Economics and Statistics
Departmeni.
Expenditure pertaining to Pui!ic
Relations Department.
Expenditure pertaining to Tribal
welfare Department.
Expenditure pertaining to Social
welfare Department.
Tourism
, 39 Expenditure pertaining to Food,
Civil Supplies_ and Consumer
Protection Department.
41 · Tribal Areas Sub-plan
. 1r·~-.
42 PublicWorks ;elating to Tribal
Arels•Sub-Plan'.:roads and bridges .. ,_,_ - ,~ .....
':)!. ., ·- ' ~ ,·, f
Expenditure pertaining to Sports' .
and°Youtti'Welfare Department: '. _.-·.,! ·. ' -,• .· ' . ~"!
i
Revenu·e
Capital ·
Revenue
Revenue
Capital
Revenue
Revenue
·Revenue
Revenue
Revenue
Revc_nue
Revenue
Revenue
Revenue
Capital
· Revenue
Revenue
. Capital
Capital°
,_ ·..;
· ·Revenue
Rs.
2,00,07,100 ·
5,40,06,000
2,50.00,000
50,00,000
I 0,00,00,000
66,79,000
18,76,30,800
~16,69,000
17,70,000
100
200
4;00,00,000
100
1,50,000
l ,00,00,000
1,06,81,000
51,54,21,967 ·
30,85,09,300
9,50,00,200
10,00,100
(3)
Rs.
0
0
0
0
0
0
o.
6,25,000
200
23,52,300
O·
0
0
()
()
0
o·
0
Rs.
2,00,07,100
5,40.06.000
2,50.00.000
50,00,000
I 0,00.00,000
66.79,000
18,76.30.800
22.94.000
17.70,200
23.52,400
200
4,00.00,000
100
1.50.000
I ;00.00.000
1,06.81.000
51;54.21,967
30,85.09.300
0' 9.5f).00.200
'10.00.100
·~·
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(1)
44
45
47
55
56
57
64
65
66
67
75
77
78
79
80
81
~-ajijll~ ~, ~ 10 ~ 2006
(2)
Rs.
- .
Expenditure pertaining to Higher Re:venue 28,95,15,100
Education Department.
Minor Irrigation Works Revenue 600
Man-Power Planning and Technical Revenue 3,17,01,000
Education Department. Capital 4,16,00,100
,Expenditure pertaining to Women Revenue 2,85,00,400 ·
and Child Welfare.
Rural"Industries . Revenue 7,50,000-
Externally aided Projects pertaining Capital L600
to Water resources Department.
Special Component Plan For Revenue 5,24,42,000
Scheduled Castes. Capital 3,20,00,000
Aviation Department Revenue 1,78,16,000
Capital · 40,00,000
Welfare of Backward Classes Revenue 43,75,000
Public Wo_rks-Buildings Capital 13,74,83,000
· NABARD aided Projects pertaining Capital 200·
to Water Resources Department.
Externally aided Projects Pertaining Revenue 2,00,00,000
to Development _of Tribal areas in
Bilaspur Division.
Externally Aided Projects pertaining Revenue 10,00,000
to Rural Industries Department. · Capital 25,00,000
Expenditure pertaining to Medical Revenue 1,46,69,040
Education Department. Capital 7,50,00,000
Financial assistance-to Three tier Revenue 29,85,42,200
Panchayati Raj Institutions.
Financial assistance to Urban Revenue 47,98,00,000
bodies.
' ·.
24 (.7)
(3)
Rs, Rs.
0 28,95,15,100
0 600
0 3,17,01,000
0 4, r6,00, I 00
0 2,85,00,400
0 7,50,000
0 1,600
0 . 5,24,42,000
0 3,20,00,000
0 1,78,16,000
o· . 40,00,000
0 43,75,000
0 13,74,83,000
0 200
0 2,00,00,000
0 10,00,000
0 25,00,000
0 l ,46_,69,040
0 7,50,00,000
0 29,85,42,200
0 47,98,00,000
· 24 (8)
(1)
82
0-ffi{FIG m, ~ 10 ~ 2006
(2)
Financial assistance to Three tier
Panchayati Raj Institutions under.
the tribal area sub-pl,!ln,
. Total
Grand Total
Revenue
Revenue
Capital
Rs.
12,35,00J00
2, 78,04,04,307
1,16,16,00,400
3,94,20,04, 707
(3)
Rs .. Rs.
0 12,35,00,200
4,24,31,275 . 2,82,28,35,5,82
0 1,16,16,00,400
4,24,31,275 3,98,44,35,982
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