The CHHATTISGARH APPROPRIATION (No.4) ACT, 2014
Chhattisgarh · state statute
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01 ~~ ~ 4,91,00,100 14,54,662 5,05,54, 762
02 ~~fcrnm"<Ef ~ 1,14,00,000 0 1,14,00,000
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03 ~ ~ 20,70,00,100 0 20,70,00,100
04 ~fcrnm~~ ~ 1,50,00,000 0 1,50,00,000
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05 ~ 36,00,000 0 36,00,000
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07 c11fu1Qicfi cfi\fmwr~ 2,00,00,000 0 2,00,00,000
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08 ~~ommr~ ~ 5, 79,00,000 0 5,79,00,000
10 qiJ ~ 2,52,00,000 0 2,52,00,000
12 ~~~~~ ~ 1, 17,00,00,000 0 1,17,00,00,000
13 ~ ~ 50,00,500 0 50,00,500
14 ~~~~~ ~ 7,62,00,100 2,81,813 7,64,81,913
15 ~~ 3Q41::il'1i~•fa ~ 26,90, 12,000 0 26,90,12,000
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16 ~'QE-f ~ 2,96,51 ,000 0 2,96,51,000
17 'tl{!cfilfti I ~ 4,54,92, 100 0 4,54,92,100
19 ~~lfci'tfftm~ ~ 45,00,00,100 0 45,00,00, 100
20 ~~~ ~ 22,85,00,200 0 22,85,00,200
21 ~lfci~~~ ~ 6,00,100 0 6,00,100
~~- ~ 10,00,00,200 0 10,00,00,200
23 ~~~ ~ 15,00,00,000 0 15,00,00,000
24 ~f.rnfur"cf>Tlf-~~~ ~ 1,00,74,70,000 0 1,00, 7 4, 70,000
~ 10,00,300 2,45,00,000 2,55,00,300
25 ~~~~~ ~ 200 0 200
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26 ~~~~~ ~ 15,00,000 0 15,00,000
27 ~~&TI ~ 31,33,00,000 0 31,33,00,000
28 ~~~ ~ 1,96,60,000 0 1,96,60,000
29 ~~lfci~ ~ 35,00,000 0 35,00,000
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m m m
30 ~-ammJfiurmffi ~ 31,00,00,100 0 31,00,00,100
fu,wy~~cll<i. ~ 52,50,00,000 0 52,50,00,000
31 <ffiAT,~-am~ ~ 49,42,000 0 49,42,000
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32 ~ fu,wy ~ ~ cll'<i ~ 2,50,00,000 0 2,50,00,000
33 a11RJ.1'111Ri ~ ~ 2,50,00,000 0 2,50,00,000
34 ~~ ~ 22,20,000 0 22,20,000
36 ~ ~ 1,10,50,000 0 1,10,50,000
37 ~ ~ 3,00,00,000 0 3,00,00,000
39 ~.~~-am ~ 100 0 100
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41 ~~3441'11'11 ~ 2,55, 15,80, 700 0 2,55,15,80, 700
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44 ~iw&n ~ 11,26,00,000 0 11,26,00,000
47 ~iw&nam~ ~ 56,18,00,100 0 56,18,00,100
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51 ~~am~ ~ 50,00,100 0 50,00,100
53 ~~ 3441'11-ti~•fa ~ 2,20,89,000 0 2,20,89,000
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64 ~~3441"11-tl ~ 1,09,96,54,500 0 1,09,96,54,500
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65 ~~ ~ 1,50,00,100 0 1,50,00, 100
66 ~cllf~ :dl("-n-i@i:fi ~ 19,61,00,000 0 19,61,00,000
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4 (4)
CHHATIISGARH ACT
(No. 1 of 2015)
THE CHHATTISGARH APPROPRIATION (No. -4) ACT, 2014
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 sevices of the Financial Year 2014-
2015.
Be it enacted by the Chhattisgarh Legislature in the Sixty-fifth Year of the
Republic oflndia, as follows:-
Short title. 1. This Act may be called the Chhattisgarh Appropriation Act, 2014.
Issue of 2. 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, including
the sums specified in column (3) of the Schedule of the Chhattisgarh Appropriation Act,
amounting in the aggregate to the sums of One thousand four hundred eighty crore
ninety two lakhs seventy three thousand eight hundred seventy five rupees towards
defraying 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.
Rs. 14,80,92,73,875
from and out of
the Consolidated
Fund of the State
for the Financial
Year 2014-15.
Appropriation. 3. 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 purposes
expressed in the Schedule in relation to the said year.
No.of
Vote
(1)
01
02
03
04
Services and
purposes
(2)
Charged Appropriation
Interest Payments and
Servicing of Debt.
General Administration
Other expenditure
pertaining To General
Administration
Department.
Police
Other expenditure
pertaining to Home
Department.
THE SCHEDULE
(See Section 2 and 3)
Sums not exceeding
Voted by the Charged on
Revenue
Revenue
Revenue
Revenue
Revenue
Legislative
Assembly
Rs.
0
4,91,00,100
1,14,00,000
20,70,00,100
1,50,00,000
Consolidated
Fund
(3)
Rs.
300
14,54,662
0
0
0
Total
Rs.
300
5,05,54, 762
1, 14,00,000
20,70,00,100
1,50,00,000
4 (5)
(1) (2) (3)
Rs. Rs. Rs.
05 Jail Revenue 36,00,000 0 36,00,000
07 Expenditure pertaining Revenue 2,00,00,000 0 2,00,00,000
to Commercial Tax
Department.
08 Land revenue and district Revenue 5, 79,00,000 0 5, 79,00,000
administration.
10 Forest Revenue 2,52,00 ,000 0 2,52,00 ,000
12 Expenditure pertaining to Revenue 1,17,00,00,000 0 1,17,00,00,000
Energy Department.
13 Agriculture Revenue 50,00,500 0 50,00,500
14 Expenditure pertaining to Revenue 7,62,00, 100 2,81,813 7,64,81,913
Animal Husbandry
Department.
15 Financial assistance to Revenue 26,90,12 ,000 0 26,90,12,000
Three tier Panchayati Raj
Institutions under
Scheduled Caste Sub
Pain.
16 Expenditure pertaining Revenue 2,96,51,000 0 2,96,51,000
to Fisheries Department.
17 Co-operation Revenue 4,54,92, 100 0 4,54,92,100
19 Public Health and Family Revenue 45,00,00,100 0 45,00,00, 100
Welfare.
20 Public Health Engineering Revenue 22,85,00,200 0 22,85,00,200
21 Expenditure pertaining to Revenue 6,00,100 0 6,00,100
Housing and Environment Capital 10,00,00,200 0 10,00,00,200
Department.
23 Water Resources Capital 15,00,00,000 0 15,00,00,000
Department.
24 Public works-roads and Revenue 1,00,74,70,000 0 1,00,74,70,000
bridges . Capital 10,00,300 2,45,00,000 2,55,00,300
4 (6)
(1) (2) (3)
Rs. Rs. Rs.
25 Expenditure pertaining Capital 200 0 200
to Mineral Resources
Department.
26 Expenditure pertaining to Revenue 15,00,000 0 15,00,000
Culture Department.
27 School Education Revenue 31,33,00,000 0 31,33,00,000
28 State Legislature Revenue 1,96,60,000 0 1,96,60,000
29 Administration of Justice Revenue 35,00,000 0 35,00,000
and Elections.
30 Expenditure pertaining to Revenue 31,00,00,100 0 31,00,00,100
Panchayat and Rural Capital 52,50,00,000 0 52,50,00,000
Development Department.
31 Expenditure pertaining to Revenue 49,42,000 0 49,42,000
Planning Economics and
Statistics Department.
32 Expenditure pertaining to Revenue 2,50,00,000 0 2,50,00,000
Public Relations
Department.
33 Expenditure pertaining to Revenue 2,50,00 ,000 0 2,50,00,000
Tribal Welfare Department.
34 Expenditure pertaining to Revenue 22,20,000 0 22,20,000
Social Welfare Department.
36 Transport Revenue 1,10,50,000 0 1,10,50,000
37 Tourism Revenue 3,00,00,000 0 3,00,00,000
39 Expenditure pertaining to Revenue 100 0 100
Food, Civil Supplies and
Consumer Protection
Department.
41 Tribal Areas Sub-plan Revenue 2,55, 15,80, 700 0 2,55,15,80, 700
Capital 73,20,00 ,100 0 73,20,00,100
--,
4 (7)
(1) (2) (3)
Rs. Rs. Rs.
44 Expenditure pertaining Revenue 11,26,00,000 0 11,26,00,000
to Higher Education
Department.
47 Man-Power Planning and Revenue 56,18,00,100 0 56, 18,00, 100
Technical Education
Department.
48 Grant Under Thirteenth Revenue 2,29,00,300 0 2,29,00,300
Finance Commission. Capital 31,16,96,100 0 31,16,96,100
51 Expenditure pertaining to Revenue 50,00,100 0 50,00,100
Religious Trusts and
Endowments Department.
53 Financial assistance to Revenue 2,20,89,000 0 2,20,89,000
Urban bodies under
Scheduled Caste Sub Plan.
56 Rural Industries Revenue 1,36,00,000 3,01,000 1,39,01,000
64 Scheduled Caste Sub Plan Revenue 1,09,96,54,500 0 1,09,96,54 ,500
Capital 12,10,00,000 0 12,10,00,000
65 Aviation Department Revenue 1,50,00,100 0 1,50,00, 100
66 Welfare of Backward Revenue 19,61,00,000 0 19,61,00,000
Classes and Minorities. Capital 14,00,00,000 0 14,00,00,000
67 Public Works-Buildings Revenue 25,00,000 0 25,00,000
Capital 10,00,000 0 10,00,000
71 Information Technology Revenue 20,69, 70,000 0 20,69, 70,000
and Bio Technology.
79 Expenditure pertaining to Revenue 3,50,00, 700 0 3,50,00, 700
Medical Education Capital 1,50,00,200 0 1,50,00,200
Department.
80 Financial assistance to Revenue 1,68,97,64,000 0 1,68,97,64,000
Three tier Panchayati Raj
Institutions .
-
4 (8)
(1) (2) (3)
Rs. Rs. Rs.
81 Financial assistance to Revenue 89,67,80,000 4,00,00,000 93,67,80,000
Urban bodies.
82 F~ancial assistance to Revenue 79,67,21,000 0 79,67,21,000
Three tier Panchayati Raj
Institutions under the
tribal area sub-plan.
83 Financial assistance to Revenue 6,80,000 0 6,80,000
[
urban bodies under the
tribal area sub-plan.
!
Total - Revenue 12,64,60,39,000 4,20,37, 775 12,68,80, 76,775
Capital 2,09,66,f7, 100 2,45,00,000 2,12,11,97,100
I j
Grand Total 14, 74,27,36,100 6,65,37, 775 14,80,'2, 73,875
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