The NAGALAND APPROPRIATION (NO.5) ACT 2021

The Nagaland Gazette 	 31, March, 2022 
PART-V 
NOTIFICATION  
Dated Kohima, the 25th  February 2022. 
NO.LAW/ACT/23-8/2021:: The Nagaland Appropriation (No.5) Act, 2021 (Act No.5 of 2021) 
duty assented by the Hon'ble Governor of Nagaland on 01.12.2022 is published herewith for 
general information. 
Sd!- 
B. LUTHER 
Under Secretary to the Govt. of Nagaland. 
THE NAGALAND APPROPRIATION ( NO. 5) Act, 2021 
An 
Act 
To authorise payment and appropriation of certain sums 
from and out of the Consolidated Fund of the State of 
Nagaland to the services of the year ended on the thirty first 
day of March, 2015. 
It is hereby enacted in the Seventy Second year of the 
Republic of India as follows. 
This Act may be called the Nagaland Appropriation 
(No. 5) Act, 2021. 
From and out of the Consolidated Fund of the State of 
Nagaland there may be paid and applied further sums not 
exceeding those specified in column (5) of the Schedule 
amounting in the aggregate to the sum of T 38,78,00,000/-
(Rupees thirty eight erore seventy eight iakh only) 
deemed to have been paid and applied to meet the amount 
spent for defraying the charges in respect of the services 
specified in column (2) of the schedule during the financial 
year ended on the thirty first day of March, 2015 in excess to 
the amount authorised or granted for those services for that 
Year. 
The sums deemed to have been paid and applied from and 
out of the Consolidated Fund of the State of Nagaland by 
this Act shall be Appropriated for the services and purpose 
expressed in the Schedule in relation to the year ended on the 
thirty first day of March. 2015. 
Short Title and 
Commencement  
2. 
Withdrawal of 
38,78,00,000/-
(Rupees thirty eight 
crore seventy eight 
faith only) from and 
out of the Consolidated 
Fund of the State of 
Nagaland for the 
Financial year 2014-15 
Appropriation 

23 	 The Nagaland Gazette, Part-V 	 31, March, 2022 
SCHEDULE 
THE NAGALAND APPROPRIATION (NO. 5) Act, 2021 
Rs. in Crore 
Demand No.! Appropriation 
Services 
& 
Purposes 
Voted by 
the 
Assembly 
Charged on 
the 
Consolidated 
Fund 
Total 
1 2 3 4 5 
18  Pensions & Other 
Retirement Benefits R Revenue 14.14 14.14  
28 Civil Police Revenue 0.41 0.41 
37 Municipal Administration Capital 10.86 10.86 
39 Tourism Revenue 1.35 1.35 
43 Social Security and 
Welfare Capital 287 2.87  
51 Fisheries Revenue 4.02 4.02 
54 Mineral Development Capital 0.23 0.23 
62 Civil Administration Works Revenue 1.49 1.49 
75 Servicing of Debt Capital 3.41 3.41 
GRAND TOTAL;  35.37 3.41 38.78 
REVENUE: 21.41 0.00 21.41 
CAPITAL: 13.73 3.41 17.14 

31, March, 2022 	 The Nagaland Gazette, Part-V 	 24 
THE NAGALAND APPROPRIATION (NO.5) 
Act, 2021 (Act No.5 of 202 1) 
This Bill was passed by the Nagaland Legislative Assembly on 
26.11.2021 and certified that this is a Money Bill. 
SdI- 
SHARINGAIN LONGKUMER 
Kohima, 	 SPEAKER 
the 26.11.2021 	 Nagaland Legislative Assembly 
I assent to this Bill 
Sd!- 
Kohima, 	 JA(DISII MUKUI 
the 01.12.2021 	 GOVERNOR 

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