LexThe CHHATTISGARH APPROPRIATION (No.4) ACT, 2007
Chhattisgarh · state statute
Open in Lexace · Ask the AI about this act{
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I 7,02,000
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,]ffi~II~ ~, ~ 1 ~ 2008 2 < n
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07 q I fa, P.ic1, ~ fcrmiT ~ OO<IB ~. I, 76,80,200 0 1,76,80,200
olP-f.
08 'll-~-~~srnTTH . 15,52,000 0 15,52,000
09 ~ fcrmiT ~ ~ olP-f -JOO 0 100
10 q.'.f ~ 23,10,00,IOO 15,00,000 23 ,25,00, I 00
\. ~ 200 0 200
.,.
11 ~ Q.cr m fcrmiT ~ ~ ~ 1 ,33,00,000. 75,80,000 2,08,X0,000
• olP-f: ~ 1 ,oo,oo,qoo 0 I ,00,00,000
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13 ~ ~ 5,44,83,500 0 5,44,83,500
14 ~ FcMlTr ~ ~ olP-f ~ 6,98,8_0?200 5,50,000 7 ,04,30,200
I 5 ~ ~ -~ ~ ~ ~ 60,54,000 0 60,S4,000
m<h .1:i) ,,H l~lfa ~ ~
m-mrm~~~: \
•
17 BiF-filf@ ~ 2,62,73,000 0 ·2,62,73,000
18 Wl ~ 48,70,100 0 48,70, 100
19 ~-~{1_cfqfuw~ ~ 2,00,00,000 0 2,00,00,000
~
20 ~~~ ~ 24,34,56,000 O· 24,34,S6,000
I 21 3lT<ITT:r Q.cr ~ fcrmiT ~ ~ 72,36,000 0 72,36,000
~olP-f.
23 ~mm.Hfr.Nrrr ~ 1·,oo,00,000. 0 1 ,00,00,000
~- 31 ,00,00,000 0 . 31 ,00,00,000
24 ~RlTTUTffl-~~~ ~ 1 ,00,00,00, I 00 0 1,00,00,00, 100
~ 50, 10,00,000 0 - 50, I 0,00,000
25 @f.ra ~ fcNrrr ~ ~ ~ 21,17,14,000 0 21,17,14,000
olP-f.
- 26 ~ fcNrrr ~ ~ olP-f < ~ 74,00,000 0 74,00,000
27 ~fua:lT ~ 36,01 ,63,200 0 36,01 ,63,200
~ 50,00,000 0 50,00,000
2 ( 2) ~5>rlll:-Pli:i ~ ITTfcf. 1 ~ ·2008 . ' ' .. -------·---------·-------
( 1 ) (2) (3)
' ' ~ ~ ~
28 ~fu'a'r-ltj-~ ~ 65,00,000 0 65,00.000
29 ~ g:rrrn;r ~ ~ ~ 1,07 .40,000 25,00.000 1,32,40.000
30 CfqWff Cl"-TT !JTTTTUT fucnra fcnwT ~ 76,59,50,300 0 76,59/'>0,300
il~cx:m.
31 m~,~~1Bi@-11il ~ 85,00, I 00 .o 85.00,100
f=n:wr it ooIB cx:m. )
32 ~ f=n:wr i1 OOIB cx:m. ~ I 0,30,00, 100 0 10,30,00, I 00 .
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33 3-11fc;1-1,,1ifa ~ ~ 12, I 1,34,000 0 12.1 1,3-1,000
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34 ~~ ~ 16,00,000 · 0 16,00,000
36 ~ ' ~ 5,00,00,000 0 5.00,CHl,0U0
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37 ~ ~ 22,00,00,000 0 22,00,·oo.ooo
38 ~~:m<WT<€t~rn:· ~ 100 0 10() <
9"ffi"ITT;f~~~-
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39 @m,~.(MT-~ ~ 5,53,38,00,000 () 5 ,53, 38 ,00 ,000
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41 ~a,-,--;13q41,,,HI ~ 86,48,33,200 0 8(i
0
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-~ 12,05,66, 100 0 12,05.66, 100
42 ~ 8,-T-;! 3q,Jl,,,H1 B -~ ~ 50,00,000 0 50,00,000 '" '
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. ' ,=fuµ,.-rr ~ . '73,62,000 0 73,62,000 ...... ',J.,, •• ,,. ,.,- 1,
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45 ~ mm{ RmUT cfil7.t ~ 3,37,25,000 0 3,37 .25,000
~ 2,25,00,000 0 2,25,00,000
47 ~ fua:lT ~ 7;f,l ~ ~ 2,21 ,00,000 0 2.21.00.000
~-f=n:wr. ~ 14,00,00,000 0 14;00,00.000
51 't!Tfifcfi ~ ~ ~ ~ 2,50,00,000 0 2.50,00,000
55 ~~~~i:1-~ ~ 89,51 ,000 I 0 89,5 i ,000
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{h'llfPI~ ~, ~ 1 ~ 2008 2 ( 3)
( I ) (2) (3)
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59 ~~mlfturffimmmrf ~ 100 0 100
it-~~ ir ~ lffif
qf{lll<iHI~.
60 ~ qf{llf<il-tlm fr~~ ~ I ,50,000 0 1,50,000
l t ~ "1TRl 34ll'l<i!~I 28,50,60,600 64 ~ 28,50,60,600 0
I ~ 4,3-0,00,000 0 4,30,00,000
f- 65 fcmr-:Rfumrr ~ 31,50,000 0 31,50,000
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~ ~ 100 0 100
66 ~ql"f~ -~ · 6, I 5,00,000 0 6, 15,00,000
~ 3,80,000 0 3,80,000
67 ~ f.rmup.fiflf-~ ~ 50,00,000 0 50,00,000
-~ 29,17 ,83, 190 0 29, 17,83, 100
77 Poi em1gi: @Wf it~ ~ ~ S,00,00,000 0 5,00,00,000
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79 ~ fua:TI fumrr fr ~ ~ 500 0 500
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80 ~ ~ ~ ~3TT cfi1 ~ 20,73,00,000 0 20, 73,00,000
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I 81 ~ oom cfi1 fc@'t7:f ~ U"1'fq' . 56,00,00,000 0 56,00,00,000
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82 ~l'{°tr31l~t~ ~ - 29,90,49,000 0 29,90,49,000
~~ ~ ~3TT cfi1
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~-~ _11,40,40,64,800 1,41,30,000 11,41,81,94,800.
t~ 2,00,07, 77,500 0 2,00,01, 77,sdo
~~ 13,40,48,42,300 1,41,30,00~ 13,41,89, 72,300
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0
rt title.
Issue of Rs.
1341,!!9, 72,300
from and out.of the
Consolidated Fund
of the Slate. for the
financial Year
2007-200!!.
Appropriation.
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CHHA ITISGARH ACT
(No. 15 of 2007)
THE CHHATTISGARH APPROPRIATION (No. 4) ACT, i007
An Act to authorise payment and appropriation of certain further sums from and
out of tile Consolidated Fund of the State of Chhattisgarh t'or the services of the Financial
Year 2007-2008. ·
Be it enacted by the Chhattisgarh'Cegislature in the Fifty Eighth year of the Repuhl ic of
· India as follows :- ,
I.
2.
'.t
This Act may. be called the Chhattisgarh Appropriation Act, 2007 (No .......... of 2007) .
From and out i,f the Consolidated Fund of the State of Chhattisgar11 there may he paid
and applied sums not exceeding those specified in column (~) of the Schedule amount
ing in the aggregate to the sums of Thirteen H~ndred Forty ,One Crorc Eighty Nine
Lakh Seventy Two Thousand Three Hundred rupees towards defraying the several
charges which will come in the course of payment during the financial year 2007-
2008 in respect of services specified in col~mn (2) of the schedule ..
The sums authorised to he paid and applied from and out of the Consotida1ed Fund
of the State of Chhattisgarh by this Act, shall he appropriated for the servicl.!s and
purposes expressed in the Schedule in relation to the said year.
THE SCHEDULE
( See· Section 2 and 3 )
No. of
Vote
Services and
. Purposes
Sums not exceeding
Voted by the· Charged on Total·
(1) (2)
0 I General Administration Revenue
02 Other expenditure pertaining Revenue
to General · Administration
Department.
03 Police Revenue
Legislativ.e _
Rs.
9,85,73,100
15,00,000· ,
21,23,58, 100
Consolidated
Fund
(3)
Rs.
20,00,000
.()
()
Rs.
I 0.05.73, JOO
15,00.000
21.2),58.1 (){)
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1
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~'ffi~!ll~ ~, ~ 1 ;;r,:rcm 2008 2 (5)
~---- - -- -
( 1 ) (2) (3)
Rs.- Rs. Rs.
04 Other expenditure pertaining Revenue 5,00,00.000 0 5.00.00,0{X)
to Home Department. •
05 Jail Revenue 17,02,000 0 17,02,000
06 Expenditure pertaining to Revenue 4,00,100 0 4,00,100
Finance Department. Capital 4,34, 11,000 0 4,34.11,000
07 Expenditure pertaining to Revenue 1,76,80,200 0 1,76,80,200
Commercial Tax Department.
s, 08 Land revenue and district Revenue 15,52,000 0 15.52.000
administration.
09 Expenditure pertaining to Revenue 100 0 100
;) Revenue Department.
10 Forest Revenue 23, 10,00, 100 15,00,000 23,25,(Xl. l00
Capital 200 () 100
11 Expenditure pertaining to Revenue 1,33,00,(X)0 75,80,000 2,08.80,000
... Commerce and Industry Capital· 1.00,00,000 0 1.00,00,000
Department.
13 Agriculture Revenue 5,44,83,500 0 5.44,83,500
14 Expenditure pertaining to Revenue .. 6,98,80,200 5,50,000 · 7 ,04,30,200
Animal Hushandry ..
Department.
15 -Financial assistance to three Revenue 60,54,000 0 60,54.000
tier Panchayati Raj lnstitu-
lions under Special Compo-
ncnt Plan for Scheduled
easies.
l 17 Co-operation Capital 2,62,73.000 0 2,62,7:\.000
18 Labour Revenue 48,70,100 0 48,70.100
1 ,_ )() Public Health and Family Revenue 2,00,00,000 0 2.00,00,000
,J Welfare.
20 Puhlic Health Engineering Revenue 24.34,56,000 0 24,34,56'.000
21 Expenditure pertaining to Revenue n,36:ooo 0 72,36.000
·Hou!>ing and Environment
. Department.
23 W akr Resources Department Revenue 1,00,00.000 0 ., 1,00,00,000
Capital 31,00,00,000 0 . 31.00.00,()(X)
24 Public works-roads and Revepue 1,00,00,00.100 0 l ,00,00,00, 100
I+ hridges. Capital 50, I 0,00,000 . () 50.1 0,<X).000
2 ( 6) ~'ill~ll~ ~, ~ 1·~ 2Q08
( I ) (2)
--- ---- ·- -~ .. -
(3)
~
Rs. Rs. Rs.
25 Expenditure pertammg to · Capital 21, 17, 14,()()()" () 21.17 .14.000
· Mineral Resources Depart-
mcnl.
26 Expenditure pertaining lo Revenue 74,00,000 0 74.00.0()()
Culture Department.
27 School education Revenue 36,0 I ,03,200 () .V1.0 I .h.UOO
Capital 50,00,000. () :i ( u )(). 000
28 State Legislature Revenue 65,00,000 0 65.00.000
,i
29 Administration of Justice Revenue 1,07,40;000 25,00,000 l'.32.-40.000
and Elections.· .,
. 30 Expenditure pertaining to '( Revenue 76,59 ,50,300 () 76.59 .50.3()()
Panchayat and Rural
, Development Department.
31 Expenditure pertaining to Revenue 85,00,100 0 X5.00: I 00
Planning Econ?mics and
Statistics Department. I
I
32 Expenditure pertaining to Revenue I OJ0,00, I 0.0 () I 0,30.00.100
Public,: Relations Depart- _
ment.
33 Expenditure pertaining to Revenue 12, 11,34,000 0 12.1 1.34.000
Tribal Welfare Department.
\
34 Expenditure pertaining to · Revenue 16,00.000 0 16.00.000
Social Welfare Department.
36 Transport· Capital . 5,00.00,000 0 5,00.00.00() ·
37 Tourism Capital 22,00,00.000 0 . 22.00,00.000 (I:
38 Grant froni centre on the Revenue 100 () 100
basis of Twelth Finance
Commission Rccoinmendation. ,i'i::
'
\ ... 39 Expendili.Jre pertaining to · Revenue 5,53,38,00,000 0 5.5.:U8JlO.ooo·
Food, Civil Supplies and
.-Consumer Protecti_on
Department.
.
. 41 ·- Tribal Area_s ·Sub-plan · Revenue 86,48,33,200 · .0 86.48J3.200 . I.
Capital 12,05 ,66, I 00 0 12.05.66, I 00
42 · P-ublic Works relaJing to Capital 50,00,000 0 so:00,000
Tribal Areas Suh-Plan-
roads and bridges. ..,,
I ,.
-• ....
~.
~~,h~11~ ~. ~ 1 ~ 200s 2 (7)
(I) (2) (3)
Rs. Rs. Rs.
44 Expenditure pertaining to Revenue 73.62.000 0 73.62.000
Higher Education Depart- .
ment.
45 Minor Irrigation Works Revenue • 3,37 ,25,000 0 3.37 .25.000
Capital ·2,25,00,000 0 2.25,00.000
47 Man-Power Planning and Revenue 2,21,00,000 0 2.21.00,000
Technical Education Capital 14,00,00,000 0 14,00,00,000
Department.
51 Expenditure pertaining to Revenue 2,50,00,000 0 2.50,00,000
Religious Trusts and
Endowments Department.
55 Expenditure pertaining to Revenue 89,51,000 0 89.51.000
Women and Child Welfare.
56 Rural Industries Revenue 82,00,000 0 82.00,000
59 Externally aided Projects Revenue 100 0 100
pertaining to Panchayat •
and Rural Development
Department.
60 Expenditure pertaining to Capital 1,50,000 0 1.50.000
District plan schemes.
64 Special Component Sub Plan Revenue 28,50,60,600 0 28,50,60.600
Capital 4,30,00,000 0 4,30,00.000
65 Aviation Department Revenue 31,50,000 0 31.50.000
Capital 100 0 100
66 Welfare of Backward Classes Revenue 6, 15,00,000 0 6. 15,00.000
Capital 3,80,000 0 3.80.000
67 Public Works-Buildings Revenue 50,00,000 0 50,00,000
Capital 29,17,83,100 0 29.17,83.100
77 Externally aided Projects Revenue 5,00,00,000 0 5,00,00.000
pertaining to Development
of Tribal areas in Bilaspur
Division.
79 Expenditure pertaining to Revenue 500 0 500
Medical Education Depart-
mcnt.
80 Financial assistance to Three Revenue 20,73,00,000 0 20.7\00.000
tier Panchayati Raj Institu-
tions.
;, (3) m·ilfl 11~ m, ~ 1 ~ 200s
( l )· (2)
s·1 Financial assistance to Urban Revenue
bodies.
82 Financial assistance to Three Revenue
tier Panchayati Raj Institu-
. lions under the tribal area
sub-plan.
(
Total Revenue
Capital .
Grand Total
Rs ..
56,00,00,000
29,90,49,000
11,40,40,64,800
2,00,07,77,500
' '
13,40,48,42,300
(3)
Rs.
0
0
1,41,30,000
0
1,41,30,000
\
Rs.
56,00,00,000
29,90,49,000
11,41,81,94,800
2,00,07,77,500
13,41,89,72,300
. · ~.-~ a?.11 ffl mirnr, ~{;RI~~-~, ~i;;,1ie:11ir.(~ ,§~8-am ~~2oos.
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