Gujarat Appropriation (Excess Expenditure) (Fourth) Act, 2014

S Gujarat 2025

Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Gujarat Appropriation (Excess Expenditure) (Fourth) Act, 2014 15 OF 2014 [26 July 2014] CONTENTS 1. Short title. 2 . Issue of Rs. 1,14,17,90,882 from and out of the Consolidated Fund of the State of Gujarat for the financial year 2002-2003. 3. Appropriation. Gujarat Appropriation (Excess Expenditure) (Fourth) Act, 2014 15 OF 2014 [26 July 2014] AN ACT to authorise payment and appropriation of certain further sums from and out of the Consolidated Fund of the State of Gujarat for the services of the financial year ending on the thirty-first day of March, 2003. It is hereby enacted in the Sixty-fifth Year of the Republic of India as follows:- 1. Short title. :- This Act may be called the Gujarat Appropriation (Excess Expenditure) (Fourth) Act, 2014. 2. Issue of Rs. 1,14,17,90,882 from and out of the Consolidated Fund of the State of Gujarat for the financial year 2002-2003. :- From and out of the Consolidated Fund of the State of Gujarat, there shall be paid and applied sums not exceeding those specified in column 4 of the Schedule hereto annexed amounting in the aggregate to the sum of one hundred fourteen crores, seventeen lakhs, ninety thousand, eight hundred eighty-two rupees towards defraying the several charges which have come in course of payment during the financial year ending on the thirty-first day of March, 2003, in respect of the services and purposes specified in column 2 of the Schedule. 3. Appropriation. :- The sums authorised to be paid and applied from and out of the Consolidated Fund of the State of Gujarat by this Act shall be deemed to have been appropriated for the services and purposes expressed in the Schedule in relation to the financial year ending on the thirty-first day of March, 2003. SCHEDULE ( See sections 2 and 3) No. of Excess Demand / Appropriation Services and Purposes Revenue/ Capital Sums not exceeding Voted by the Legislative Assembly Charged on the Consolidated Fund Total 1 2 3 4 30 Elections Revenue 5,44,16,895 5,44,16,895 35 State Legislature Revenue 6,75,607 6,75,607 40 Other Expenditure pertaining to Health and Family Welfare Department Revenue 3,85,128 3,85,128 42 Police Revenue 9,86,86,462 9,86,86,462 46 Other Expenditure pertaining to Home Department Revenue 37,40,224 37,40,224 60 Administration of Justice Revenue 86,09,935 86,09,935 61 Other Expenditure pertaining to Legal Department Revenue 27,72,870 27,72,870 68 Other Expenditure pertaining to Narmada, Water Resources and Water Supply Department Revenue 43,02,283 43,02,283 69 Panchayats, Rural Housing and Rural Development Department Revenue 10,81,913 10,81,913 73 Other Expenditure pertaining to Panchayats, Rural Housing and Rural Development Department Revenue 39,04,56,957 39,04,56,957 78 District Administration Revenue 5,64,69,808 5,64,69,808 80 Dangs District Revenue 29,78,781 29,78,781 84 Non- Residential Buildings Revenue 24,99,584 24,99,584 86 Roads and Bridges Revenue 41,02,60,451 41,02,60,451 Other Expenditure pertaining to 88 Roads and Buildings Department Revenue 6,70,043 6,70,043 104 Other Expenditure pertaining to Women and Child Development Department Revenue 10,17,83,941 20,00,000 10,37,83,941 Total: Revenue 1,12,30,33,430 1,87,57,452 1,14,17,90,882 Capital - - - Grand Total: 1,12,30,33,430 1,87,57,452 1,14,17,90,882

Act Metadata
  • Title: Gujarat Appropriation (Excess Expenditure) (Fourth) Act, 2014
  • Type: S
  • Subtype: Gujarat
  • Act ID: 16835
  • Digitised on: 13 Aug 2025