The Chhattisgarh Official Language Commission Act, 2010

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CHHATrlSGARH ACT 
(No. 20 ur 2010} 
CHHATTT SGAR II OF'FICIA L LANGUA GE COMMI SSI ON ACT, 20 10 
CONTENTS 
Title . 
Short title, ex tent and commencemen1. 
Definiti_ons. 
Cons titut ion of.the Chhattisgarh Oflicia l Language Co1ri.mission. 
+ • ' • ••• .. • •• ; . , '! 
. . . ~. • . ' t 
Term of office and conditions of Service of Cha.irptr~6'n a~d Member. . ' . . . . . 
: . Offi~~~ -~rid 5thdt ~ifipioyees of ~omrriission: , . . 
'.J-o': - · / :. . . . . . :· ·, . "'t~•--- .. -~-~-;. ! . 
6, ·$af~ri~s?n~-,~&iQ.~~C,~J~ ~ pa_i'd 9_ut o(Qran~;;·~ l';'.(f if Ji)·,:;.:_· '." , ~,:: 
-~~:,·.· V~c'g.n·oi~'c~i.~:~:Ot·10 inv,alidate proceed.ings of Lh~ C:6in-rfiissi~n., 
• • . 8 ' • ~~;;;/;;:,}f !,t}/;~;:~o;~,;,,:~'.~\}{~${~;i ' '·' 
• · 9: · Mee_ting:g] ·· 
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Powers and ·9.0:uC$ of Secretary.. 
. . ·~:·:~;~:;;:~ ~.~i2~· ,;., ._~!--.;:. ,; . :' 
Annual Report.' :. , · 
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Anoual Repoi:t ~ricLb,:lidif ~eport to:be laid. 
.. -.. 
·17. 
18. 
Chairperson~,:Members and ~taff of Commiss .ion to be,public servants. 
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Power-tg m ake rules·. 
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CHH,.:ffllS (~A Rt l .ACT 
t Nn 2(1 1>1 2111<1) 
CHHATTISGAIHI OFFICI.-\L LANGUAGE COMMISSIO.N AC:r. 2010 
An Ad to c<111stituk tlH: •·Chhatlis;;arh Ofli cial Language Commission" with th e 
,bjcc:t to preserve, prC\:ail ;1 11d dcvefoi> the state's tradition of id eas ;1nd di.c complete 
,i nguisti c v.ir icty of the s tate and to encourage tile tr:tdjt ional language or Chhatlis garhi 
tit rough lin guistic studics, rcsc"rch and documentation. creations and tr:1nslations , conscr ­
v;ition, puh lic::itions, suggestions and rec ommendat ions. as also ·tow;i rds pro111oting the use 
of th e lan guage in Govern merit. 
8c ii !!O:lCted by th<.: Chhanisgarh Lcgislatun: in tit,.; Sixty lirst ycar or thi: Rcpuhl ic o l 
Im.-:. as Coll<I\VS''.-
I. 
This Acr may he ~afk<l the Chha\tisgarh Orlici;,l Language Co1111nissioo Act, 
·2010. ,, .. ,,, •... 
(2) 
It s(wll contc .into forcc _' (n~11_1·th,.;' d:111.: or i1 s puhlication in the Ofiici,'11 Gaz~lle . . •. . . . . 
·.i. ·t,1 '.thi; A1.:1. un.li::ss ll1<,:·:cl(~.JfiVi}!;11J;\:,'is1.: r.;qpirc:--.- ' '--1 
·(a; ··Cqmmi •ssion·:. f11c~ns _~the Cf1\1:,11isg.irl1 Ol°lil.:i.il :Lan~uag~ ·. ·:co~'li;;issiori 
Shorl 1itk. extent 
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constituted 1,11,tl..:r°s&°tiiill'·'.'\. of-th is Act: : :-
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· ... :::;:•. 
"Mcmbcr .. 111~·L.-ns .th~-~01i1inalcd ltll.:lllh,.;r,; ,,r th<.: Co111111ission·'~i~d<inciu<.h.'S 
th.:: Chairpers(}n: .·: :: .. : .. . ~ : .. ,· . . 
Th..: Sta te Governnicn °i sh all <.'on~litu ll" :1 .hmly 1n bi.: known as 'Chha11i;g:irh 
O lfo; i.-il LL1ngu~gc c·o1111_11issi<m/lb]hit;1sil:1 Ayo:; lO .cxcrcht: ' the powers . 
con l°i!m:d on and to p~r1\1rm tit~· runctinns ;1,:sign..:d to it und.i:r thi~ A_ct. 
Thl' Co mmission shall cnnsis t or the· Ch: 1irp.: r,, lll .11it1 four· oi1i~?1i1c11·1b~rs. 
Th~ Cha irpcrs,i n anti the 1m:nthcr:--1>f tit.: Cotttm i,:sion shail he. ~(J~I\ c.:min~nl 
,.inJ rc nnwn cd pason s who arc wd l :H.:quai11 1,.;d "' ith Chh:.llli~garhi Languagd 
Chh;Htisgarhi Litera tu1:c _- · · 
Th..: Chairp.::rson and 111..:nrhcr:-- ,ir tile Cu111 111 issio 11 ,:hal l tic nominated by S.lat..: 
G(\V<.:r11tll<.:lll . 
T he· C hai 1p<.'.r~on ;_,nd c:v.:ry J\·k 1t1lic·1 ,l1.1II h,ol,l p f'l°1<x !o r s uch L<.:rm. n<>I 
c,c·c·c·d 11 1~ 1lt1c,.; y..::11 , . or .1, 111:1: b ,· 'l'c·c· ti ,ul b: 11 ,c· S1:11..: Gnv<:rnmcnl in 1'11, ! 
h,.: 11.d l , 111d 1tL· \·Lr 1th•'.1,: Jh . 111 l \•. l> 1,.: 111 1',ln i.h,1 111,tl 111 C:J ;-.t..: ~1 1n c;:.n1hcr 1:-. 
,'l'r"" 1h \\ .1 -.. Lt L11nll :J 11 ., ... p:..·1 p1 •1l 1.\h111. 1h.1n dh 1i.:1 1q/, lf-.r Cha 1r n 1a 11 .sh~,11 l-.t· 
Co11,fil11 fi1 \II .. r the 
(hhai1 i~;:arh l )fl:. 
da( l.an!,!t1;1~c 
Con1111i~~io11. 
T r rt1 1 11 t o : lin: a1 1<l 
{'1H l (l i ti111 t , ,I! ~ l 1·• 
\ i\ t· "' (· , , Ill l h.l .. , ,11 
: 1 1H'.J i\h 1 11'11 I 
478 ( 8) 
= 
•. :.• .. ' . . 
-·:." -:. -e..·· 
-~ 
. . .. . .: ' ': -:····.,, ~· 
·. . .. _ ..... , '.. -... ...... ·-., 
!,', ~:· • .; ~ 
. ·., . . -,, . 
.· ()"ffi_cers.- ~ d: other"' :5, 
· empl oyees . o·r 
Coirunlssio.;. 
-Salaries and allow~ 
ances .to be p_aid out 
· tit grants. 
1 # \ · ·: 
..... ,, , . . Vacanci es, etc. not 
· to involid iile pro­
ce'edio'~:S · of lhe 
· Commi ssion. 
Pro cedure to be 
r egulated b); the 
Commi ssion. 
i'\h· ct in c uf t he 
C o r!11t1i,,i,1n. 
6. 
7. 
8. 
') 
, . 
Govc:rnme.nt. rC$ign from 1he office or lhe C hai rpe rson o r Mc:mber as tht. 
may be al a ny lime. 
(:\) The S1a1e Go vl:!rn men! shall remo ve a perso n from the office of Cha irpe.rso, 
or a Mem ber referred 10 in sub-section 3 (3) if that perso n-
(a) bec omes an underc h~rged ins~lven t; 
(b) is convic ted and se ntence_d to impriso nment for an offence invol­
vin g mo ral turpitude; 
(c) becomes o f unsound mind and stands so de~lared by a comp etent 
coun; 
' ' ' 
(d) refu ses 10 act or becomes ini;apable to perform-du ty; 
(e). ....,ithqut : obtaini.{ig leave rem ai ns absent 
. . ,rnee~inirs:ofth~. Comm iss.iqn; 'or ·. 
in thre e tonsecuiive 
'.•· 
--
(f) · · ·1fthe opin ion of the State Govem men2 .fta's so abused the pos ition 
. of Chairperson or Member . as . to ref)der h,is-co ntinuan ce in o tl~c~ .• ) 
.· d~_tri~~.ntanqtticpub lic i~t<:~e~t: ·.' . ·,,:..· .. :·· ,_' :· . . · ,:•~ · 
,,. •"' . . •: . 
. . ~r0 Ji4ea i~at. n9 ; ~~o~ ··s~iii iii•r~~o~~ ur;-d_dr-tfijs c1ause 
- ·until an(! unless . he· has .. been g·iv~i:i· _-a:-:fu,~o.nabte ·-·oppertu _nity ·or, .. . . 'h''' ""'J..i·,!• ·t1"··I • . ,,. ,.; ., ,.,__;,~·.::-U,,t.,,v.::.:;..,, ... . · . . " : ., ., be111g ea,u: l,!1. 1e' matter .. . . - · ":· ·: ~. ~;_.:~ . /;: - .: · 
· ·: · _· : •:: ·:/:1'~:~t'·. ·· ·_:; .. ;,:r;:1{:t::·;·--_,::; _ ,.-._ . . · · 
(4) The salarie s and a llowanc es·payable to. an<f:tffe.-61b"edenns ·anci·conditi o ns of · 
se~vice of .the c ·hafrpe'.rson and ttie M¢!.b:eci.J_iriff[~~ 'cn;as\ nay·be prescri -
• , .. _ .. ""'L ·r... ·. ·· .. : · •1:\.i,r,1'.'P, ..... .-.;·<·.~; .. '!,·. ·• : --·~' •: •• a~;~~~1,r~1';:,:➔}?-:~·~~~·- ~···i ·· .. :. J:>c4 ·~y Che sta e· u ov.emm ent. . ,.-.. ,; ., •. .-,, .. , -.•:, .. ~ ·t : ., .. ... . ,. · 
· :.- {.· · .: .::. · ·· .- · : . .:\: :~- · · ·. · ·t~';\)~(tf~t·f!f~\:·?·r. ·:_. 
(I) . The -$rate Government shall provide the .Gom'missii:i!'W.ith. such officers and 
•fc!m.pl_oy~s as" ~ay :bb-'neccssary for 'the effi.gi~ff'f½'Ff~B¥fa~~e 'ot: the functions . ' .. , . • • • ... . , · , ;-_ ·.•,. • ~·::;;_-.-:• .. .-'"·&• t ~•~;:_: ,L " , 
. of che Comm 1ss1011 under this Act. · · ,: · ··:"· •: ,~_ . . .- ··. • :, .,.-.. · . · 
.. ;:·:·.:.: .. ·_':H•:,'··.:/ .·_: _• •.•'~i•::,:•J':'f!"?•_•,-:·'/ _'. '?''..· · · 
(2) llie '-salaries and allt,warice s payable aricl-the -:oihe r terms arid ~on ditions of 
. servic;e of the·bffice rs .and othe r empl~yecs ap_pojnt~cl f6r th~ purpose .of · .. 
Commission · shall be such as may be pr.escribed :by the ,state .Go:ver~ment. . "' . . . . ' ' 
The salaries a~~ allo~an ces p~y:1bk 10 the Chai~~e~o n and Me~~~;s ~nd··~e ~dmini s- ) ' . . . .... . ..,, . . 
trative · expenses, including salaries, allowances and ~ n~!DTlS p~yabl~-to the o_fficers 
and othe r emp loyees sha ll ~~ paid oui of the .gr~itts refe~· io_ in· sub':,~eclion (l) of 
Seclio~ 11. . . . . . . . 
' 'i. i • ~l;•: ..:,.. 
. No ad or proceeding of·the ¢~rilmission shall be'qu~s~\~~e'd°or shall be-invalid on· the 
·gro und -merely of the exis iehcc of any vacancy or defic:i' in ·che ·constituti o n of the 
Co~ miss ion. · · · c- · • 
(I) The headquarter s o flhe Commi:;sion shall be at Raipur. 
. - ~: 
(2) The Commission shall rcgul:ue i1s own proc edure . 
('.'\) Al l orders and decis ions or 1hc C0mm iss io n shall be authenti ca ted by tht! 
( I I 
Secretary o r any 01her off,c..-r nl the C o rnmissio .n duly au1hori2.ed by the 
Sccr eiary in this behalf 
Th·· mct: tin g nr tile Comn1 1,s1n11 ~lul l he con duc1cd at least lw icc o yc:ar 
10. 
~ -
II . 
(2 J The: date and time of the mc::eting shall b..: ~uch :is decidccJ in the: 1::ist mcc:ting 
or shall bc: ti xc:d wit h the con sent of Ch:iirr crso11 nnd its imim tnion shal l he 
sc::nt m lc!ns1 sc::ven days rrio r 10 the met:ting . 
(3) Th e Ch airperson may ca ll spec ial mee ting as per n~cessily . 
(4) A speci al meetin g of the Co mmi ss ion may be call ed on the basis of writte n 
request of at least '.'.\ mem bers of the Commission submitted at least 21 days 
prior to the req uisite d ate of mc:c:tin!.!. A r,ror,osa l clearly indicatin g the objec t 
or"the· mee ting so called must he en~loscd with this requisition. 
(5) 
. (6). 
( I ) 
TheAn ri'ual meeting o f the Com mission shall be ca lled upon forthe followin g 
objects :- . . _ 
(a) to di scuss the Annu al Report and the Annual Inco me and E,c,pcridi-.· 
tu re-Report o f the prc:vio_us. fi nancial year a~d proposed bud get for 
the coming year; · · 
(b) -To Qqminate the members of any adhoc .committees as considered 
ne~essar"5rby Commissi on; 
.. 
(c) ~b fi'rialized·the plari"for t{l.~ yea~; 
·(d) To di: cuss on ariy other ':1.~tter with the consent of the Chai~r soQ.' . 
. . . 
The iiltirpation aoout theAnnu _al meetting along wiih _the Agenda andAnQo~1 
Report, shiiil.-be deliyered i:o al I ihe· members :it· i~st ?"days ·prior· _to·lhe ·date-·· , 
. prescrmed ror_'the:meeti ng: : . · ·. · '· - . , · 
(a) . 
Ch) 
: +J61is~~"i°i~r~·n 'S~all take nece ssary actio n. O;;.,a mi tier\'e11ted· ~o 
.' Cfi~atti sgarhi fangu agc ·or liter~tu re eith er o n its·own oc on:rec¢!Pl of ·· 
inform ati.Qn 's thereto. . ' . ~ . . .. ,. . : 
The above action sh all be condu c ted with l?e approval of the_ Chair­
. · pe~son . 
(2 ) The meetings of.the Commjs s ion shall be presided over by.Cha irperson. In the \ 
absence of Chairpersoh. the members pres ent in the meeting may electa _cha ir­
person amo ngst th~mse lves for presiding that meeting. The member so elected 
shill I preside over the meetin g and exerci se the powers of Clfairperson in the 
s::iid. meeti _ng. 
(3) The Cha irper son of the Com m iss ion may dis tr ibu te the work and respons i­
bilit y am o ng ·the member-s of the Commis sion. 
(4) The Commi ss ion m·ay· .pre scribe its work pro ced ure _separai ely wherever 
necessa ry. 
(5 ) The dec isjons of the C o mmi ss ion sha ll be appro ved by . the majoriiy ·of 
members present. In the case of a tie, 1he Cha irperson shall have the power o f 
the cas tin g vote. · 
.. 
<l78 ( 9) 
-
:; .·• 
Worki~g Procedure . 
. (Functi on) or Com• 
mission. 
( l ) Th..: S1are Government sh all. nftcr due;; 3prropr1: .11 ion mad e by Suire Leg islative .. Grnnt s 11 ~, 11,c S1a1 c 
A , ~c:111bly by law in th is beh alf. pay to the Co nun iss,o n b) wa) 01 gra nts such ! Co•·crn111u11 
, u 111~ 0r moncy :is the St:ite: Govt!rn11wn1 rn:1y 1'1 in l.. 1·11 for !wi ng u11 lizcd ror the 
p 111 pn,.:s · o f this Act 
.,: .. -
. :,; 
. . 
' . . ·t. 
> .-· }r 
478 ( 10 ) ~1 -mf q,j, ITTm: > ~ :?Cle 
====······· -·- .:..::::====== ======== ====== 
l'•"''-'-' an<I (1 11111.· , 
ut ('1111u1u,,i1u t 
... · ~:: -.. · .. 
·1-\,·1·1clions · aud t•u,,·. 
'_'· 'ir,; '.!f".Chairp asu11. 
·~· .. .... ; .... 
·'' . . t-
l'owcrs and dulio 
. o~ Sl-crcl.Jrt-
12. ( I J 
(2) 
(3) 
(4") 
Tit-.: C111111111,,i1111 ,-ti,dl 111:11111;1111 prl•p..:r :1ccou11Ls .u1<.1 ntll1:1 ro:k":1111 record$ 
an,J p10:11arc JI\ anm1,d ,-1;110:111L·n1 nf a..:cou11ts in such for111 :" n1.,v bt: 11n;,-c;ri­
ht:d hy 1hc· St:11..: (,<>"t.:rn111t:11l. 111 L·111i:-;ul1;1tiun with the /\ ccou111,111 1 Gc;ncral, 
Chhalli".:'.-'rh. 
The :.u.:coun1s of the Co111111i~~in11 shall hi.: auui.tt:d by the A~countan l Ge neral 
u1 such intc:rval ,ts muy h..: s11ccilii.:d t-iy hilll and :my expend iture 1ncurrc<l in 
con11cc1ion with such audit shall he pay ahlc hy tht.: Co mm,~"1011 10 the 
A<.:c:ount~c-111 Gt.:ncral. 
The Accountant General :md :iny pcrson .appoin1cc.l by him in c.:onm:ction 
wilh lhc.::au.tlil or llie i.lCC'OUlllS ol' lhc Com '1ti'i-ssion un(li.:r this ;\cl sha ll have 
the samc rights and privikge ;1111.l 1hc.: ;1ulhor_i'ty in-~<_>oncction wi1h such auc.lil 
as tht:"Ac<:ounta1it GcncraJ !!_t.11cr;dh· ha~! i1( conn·cc1in11 wi1\i1h1: audit or 
'Go~l!l'n:1'i!41ll'acc<,;l_U7r~i 6~<l 1~ pa1'tiJt1i;r•:\;l1tili:h';'.ivc-(lit .,:ig lH h; (h.:manc.l ·_lhc 
• ' • .. •i:- . . . J { •• .;.. ~ . .. , '1 ; •• :,.·~ ... .. 
.... producll<i"n o! -~ooks.'-<1cc9u111:,,. t:011n<:cii::c'.tvui.fchcrs and other JocumcnL~ and . 
-paf)l!rS a_nu; tu· i1isp€ci. t~c .. ofl1c1:·n1:. lht: Comi1).1Ssion,. . . -
.1;::L ·;: f.• 1: ; .~ :· : .:; '1 • ..... : . · : • f~ ·: .. _ ;1Ji_1.tii ·,t:~~: , . :.,. . . , 
The ~co~n;s t>f ~h't: ·comhlisiioil ;1~ <'c~fiiif~-hy !he ·AcL"OUnLan't Gc.:n-~ral 'or 
any __ pth~r :;,'Jl:[S.t>·., -~;ip9"Qintei.i hy·.-htm' ,_in:il}i:i:cl?ettaJf-.. iofC.:ll_l~r ~ ith, _. th-tauuit ·' 
. ,report tli~r~~tl~:ii1_~)f-be''£d1-~~rdtM'f:f~'iW~ry5,fu th.c?Si3.te ·-G.<.i\;,~;!1~~1i~y. th~ 
, ·,:· ,.·)-. .. :L '! ·:: ,;~~.,~~-
11i}!t~~ . ~~~.o;ri,. ·:.-~r. ·:-~. ;'.·~.'.~·-~~~;.f~l~l:t\-/,~_-:if:· . · .,>, ... -'.};~ 
(5) · TI,e Com in ission -sh:ill e:X:ercise.-s,uch o,the~@litiesf:.ii;~!TI:lY, be prcscrioc:J. 
. . . - . · · . ·- . . · · · · - . ·.·. -i -_r.~:;~~rt-:)=~_:.;.:/_ .. / .. 
13. · -.;, ;,"('-fi/:.' ·(::fi1t·<:6{irpt;~s6i-i::st,ilii"~.ns'~'re-·t11tli;'"tl1 ., . ·- ,~t~_.Cmnmissi;n ar~ run 
•i''•' •. 111f1{r 1.:·: ' .. ~ftftciJht1y·aa-d'{h'~:if~fM~hce'_w.fil'( ~ -~~-~nd_ b);c-laws: 
· 14 . 
- : };~ :•._.:·.,,Thc Chai:ri~~J. n·sbal; ·:onv::::~1\i f . . .. 
;: ··;:tr··.~- ::i.;Zl~~0''.~:;t~tf~f~1t~trt'. -:~-,-· _.-_.;: --/?t;;\ 
{3 J. li1c Ch~irpcrspn shall .preside( ov'~r1ti , 
.. ; .-,,' ~-· __ · : ' . . ',.: . _· . . (_'.:,t~ ; . f,. ,. • • . . 
TI1.: Ch'~irpdsori sliall be lhe s'ok riutHc5r .· juoge'lhc: validity of tile: V(HC S 
cast by the meniocrs in a~y meeting o(-i)'Rtfff<\0_rt1is~ii:>n; 
. ' . :·: ·~, .. -::ir'~.--~ ~:~·.•·,.:; : ... 
(4) 
(5 )_ Thc'Ctiair[Ser_son may exercise his casiiri~.>J.~~~h~ Slise ihc: votc:s for .mu against 
',.,_,,,:,,• ·.~r1~~11]?.\~~t:i~~lt":~~--~-~ai_ • '.;;:ttii~~~.;;;.~./,;I~. . 
. ·\if 1'ifii~~t r~iar'i ' c5f''H{ti'tonimi~sion ·i~iTf8'gt~pfifffalii~ for prnnc.:r ac.lminis­
tr,Hion or tht! :iffair~ -and r unds of .!he d,:~~~¥~8ii 'a~9 i mpk;ni:nwtion of' 
,vario~ _a:~tiv.it,ies ·of the Co1111nis:iq~:-'I\J_;~t/~;/ ;_· ;.. 
•• : ••• :'JJi• •:: i r.-Y-. tt, ~." l •,\r~.:::r:~3/:~:t~!~~,f~;_ ~ 
(2) 1hc S1:erci~l/& ifl'h.iye.ad\ninistr~iit ~}hi11ft'~6Jf~ c,wers cquivalc:111 I() ihe 
heod of the uepa nmcnt of the govemin~nl ,e'f~_~} n~effccti vc t! isd 1ar~c or his 
func11o•ris and he shall have the powers'io:i:.._,;..;:-;\ ~- · :· 
(a) f 11 r,k1Jlcnlat ion thl.! decision· and ih~{f uc't ion or I ht.: Cll l 11111 i~:;iun: 
(hl Conduct mt:ctill!.!S or the cJ~in~-:Ssion and l,,cq1 :1 1-C.:C.:t)rd of • • ~ •w:..'• 1•1 • 
procecdings of these: meeting~: . -:~ ·· 
··1•7> : . 
(c) Cl>-oruinatc and cxc.:rc1~c !.!t:ncrai sup ervision ovcr lht: :11.:1i,·itic, t>I 
the Comm is~inn inL·luding i1s o'fficcr s ; · 
111., .. l \. ,,,11 \ 
--
) 
' ' ~ I 
(2) 
76 Externally aided Projects 
pertain ing co Public Wor ks 
Departme nt. 
79 Ex.penditure pertaining to 
~edica l Educa tion Depart -
80 
ment. 
Financi al ~ssistance to T~ree · 
. , iier Panchayati Raj lnstitu, : . · ·t;oni:": ,.:. 
81 - _Fi~anc.ial. assistance to Urban 
bodies. · 
Cap ital 
Revenue 
Revenue •.·. 
Revenue 
82 Financi _al assistanc e to Three Rev enue 
tier f>anchayati Raj lnstitu -
tions: undfr the · tribal area 
sub'~plan. 
Total Revenue 
~~pita l 
Grand Total 
Rs. 
so,00,00,000 
1,600 
,49.4~.oo.ooo .. 
' .; . ~ ;,·;: ~:, ~-· . . ~7 ) . .. ·.: >· 
. _. ...... ~;~.;;,~r·-.,~--... 
! . :~· • • -.. .. 
28,~,21,000 
8;00,0QO 
- ...... ·.-:-- -~·· 
7,59;85~;300 
2,22~~si1.,100 
9,82,70,30,000 
. ; . ' 
r:-•.•· , ·l . ! ,. ' 
(3) 
Rs. 
0 
0 
0 
0 
0 
1,87 ,93,300 ', . . , . 
. ,- o· -
l,87~3-,$00 · .. 
· .. 
r: 
4S 4 ( 7 ) 
Rs. 
50,00,00,000 
1,600 
49,44,00,000 
28,04,2r,OOO 
7,61,73,21ii90 . 
2,22,85,0t~ 70_0 
. .. ,• 

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