The NAGALAND APPROPRIATION (NO.6) ACT 2021

The Nagaland Gazette 	 31, March, 2022 
PART-V 
NOTIFICATION  
Dated Kohima 1  the 25th February 2022. 
No.LAw/AcT/23.81 2021 :: The Nagaland Appropriation (No.6) Act, 2021 (Act No.6 of 2021) 
duly assented by the Hon'bte Governor of Nagaland on 01.12.2022 is published herewith for 
general information. 
Sd/- 
B. LUTHER 
Under Secretary to the Government of Nagaland. 
THE NAG/ti-AND APPROPRIATION (NO. 6)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, 2016. 
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. 6) 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 373,60,00,000/-
(Rupees three hundred seventy three crore sixty lakh 
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, 2016 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. 2016. 
Short Title and 
Commencement 
2. 
Withdrawal of 
373,60,00,0001-
(Rupees three 
hundred seventy three 
crore sixty lakh only) 
from and out of the 
Consolidated Fund of 
the State of Nagaland 
for the Financial year 
2015-16 
Appropriation 

26 	 The Nagaland Gazette, Part-V 	 31, March, 2022 
SCHEDULE 
THE NAGALAND APPROPRIATION (NO. 6) ACT, 2021 
(Rs. in Crore) 
Charged on 
the 
Consolidated 
Fund 
Total Demand No./ Appropriation 
Services 
& 
Purposes 
Voted by 
the 
Assembly 
3 
0.88 
4 5 
1 
0.88 
	l
Election  Capital 
1.25 1.25 16 State Guest House Capital 
Capital 1.06 1.06 
33 Youth Resources & Sports 
1.04 Capital 1.04 43 Social Security & Welfare 
2.38 2.38 
47 Legal Metrology & 
Consumer Protection 
Revenue 
48 Agriculture Revenue 0.75 0.75 
50 Animal Husbandry & Dairy Capital 8.67 8.67 
Development 
55 Power Capital 25.31 25.31 
0.22 0.22 Revenue 56 Road Transport 
58 Roads & Bridges Revenue 106.00 106.00 
62 Civil Administration Work Revenue 0.19 0.19 
Capital 11.28 11.28 
1.40 
64 Housing Revenue 1.40 
Capital 27,71 27.71 
68 Police Engineering Project Capital 7.21 7.21 
Capital 178.25 178.25 
75 Servicing of Debt 
TOTAL: 195.35 0.00 373.60 GRAND 
REVENUE: 110.94 0.00 110.94 
CAPITAL: 84.41 178.251 262.66 

31, March, 2022 	 The Nagaland Gazette, Part-V 	 27 
THE NAGALAND APPROPRIATION (NO.6) 
ACT, 2021 (Act No.6 of 2021) 
This 13i1L was passed by the Nagaland Legislative Assembly on 
26.11.2021 and certified that this is a Money Bill. 
Sd/- 
Kohima, 	 SHATUNGMN LONGKUMER 
the 26 .1 1.2021 	 SPEAKER 
Nagaland Legislative Assembly 
I assent to this Bill 
Kohima 
the 01.12.2021 
Sal- 
JAGDISH MUKUI 
GOVERNOR 

‹ Prev All Nagaland acts Next ›