Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Punjab Appropriation Act, 2015 11 of 2015 [31 March 2015] CONTENTS 1. Short title 2. Issue of sums out of the consolidated Fund of the State of Punjab to meet certain expenditure for the financial years 2007-08, 2008-09, 2009-10 and 2010-11. 3. Appropriation. 4. Overriding effect of the Act. Punjab Appropriation Act, 2015 11 of 2015 [31 March 2015] AN ACT to provide for the authorization of appropriation of moneys out of the Consolidated Fund of the State of Punjab to meet the amounts spent on certain services during the financial years 2007-08, 2008-09. 2009-10 and 2010-11, in excess of the amounts authorized or granted for those services and for these years. BE it enacted by the Legislature of the State of Punjab in the Sixty-sixth Year of the Republic of India as follows:- 1. Short title :- This Act may be called the Punjab Appropriation Act, 2015. 2. Issue of sums out of the consolidated Fund of the State of Punjab to meet certain expenditure for the financial years 2007-08, 2008-09, 2009-10 and 2010-11. :- From and Out of the Consolidation Fund of the State of Punjab, the sums specified in column 5 of each of the Schedule I to IV, appended to this Act, amounting in the aggregate to the sums of Rs. 895,34,97,410 ( Eight hundred nintey five crore thirty four lac ninety seven thousand four hundred and ten only), Rs. 506,13,96,000 ( Five hundred six crore thirteen lac and ninety six thousand only), Rs. 460,76,87,000 ( Four hundred sixty crore seventy six lac and eighty seven thousand only) and Rs. 1828,96,42,978/- ( One thousand eight hundered twenty eight crore ninety six lac forty two thousand nine hundered and seventy eight only) shall respectively, be deemed to have been authroized to be paid and applied to meet the amounts spent for defraying the charges in respect of the services specified in column 2 of each of the aforesaid Schedules during the financial years 2007-08, 2008-09, 2009-10 and 2010-11, in excess of the amounts authorized or granted for those services and for those years. 3. Appropriation. :- The sums deemed to have been authorized to be paid and applied from and out of the Consolidated Fund of the State of Punjab under this Act, shall be deemed to have been appropriated for the services and purposes, specified in the Schedules I to IV in relation to the Financial year 2007-08, 2008-09, 2009-10 and 2010-11 respectively. 4. Overriding effect of the Act. :- Notwithstanding anything contained in any other Act for the time being in force, the provisions of this Act shall prevail. SCHEDULE I Financial Year 2007-08 Demand No. Services and Purposes Revenue/ Capital Sums not exceeding Grant made the Legislative Assembly Charged on the Consolidated Fund Tota 1 2 3 4 8. Finance Revenue 0 1704030000 1704030000 Capital 0 4281246000 4281246000 9. Food and Supplies Revenue 0 0 0 Capital 0 0 0 12 Home Affairs and Justice Revenue 0 28406000 28406000 Capital 0 0 0 15 Irrigation and Power Revenue 0 25000 25000 Capital 0 176000 176000 19 Planning Revenue 6079000 0 6079000 Capital 0 0 0 21 Public Works Revenue 2929620000 0 2929620000 Capital 0 0 0 Total : Revenue 2935699000 1732461000 4668160000 Capital 3915410 4281422000 4285337410 Grand Total : 2939614410 6013883000 8953497410 SCHEDULE II Financial Year 2008-09 Demand No. Services and Purposes Revenue/ Capital Sums not exceeding Grant made the Legislative Assembly Charged on the Consolidated Fund Tota 1 2 3 4 3. Co- operation Revenue 0 0 0 Capital 138642000 0 138642000 8 Finance Revenue 1590020000 455774000 2045794000 Capital 0 0 0 12 Home Affairs and Justice Revenue 0 40601000 40601000 Capital 0 0 0 21 Public Works Revenue 2836359000 0 2836359000 Capital 0 0 0 19 Planning Revenue 6079000 0 6079000 Capital 0 0 0 21 Public Works Revenue 2929620000 0 2929620000 Capital 0 0 0 Total : Revenue 4426379000 496375000 4922754000 Capital 138642000 0 138642000 Grand Total 4565021000 496375000 5061396000 SCHEDULE III Financial Year 2009-10 Demand No. Services and Purposes Revenue/ Capital Sums not exceeding Grant made the Legislative Assembly Charged on the Consolidated Fund Tota 1 2 3 4 3. Co- operation Revenue 72934000 0 72934000 Capital 0 0 0 5 Education Revenue 0 24591000 24591000 Capital 0 0 0 8 Finance Revenue 0 0 0 Capital 12365000 0 12365000 21 Public Works Revenue 4497797000 0 4497797000 Capital 0 0 0 Total : Revenue 4570731000 24591000 4595322000 Capital 12365000 0 12365000 Grand Total 4583096000 24591000 4607687000 SCHEDULE IV Financial Year 2010-11 Demand No. Services and Purposes Revenue/ Capital Sums not exceeding Grant made the Legislative Assembly Charged on the Consolidated Fund Tota 1 2 3 4 8 Finance Revenue 12764083000 0 12764083000 Capital 1244000 0 1244000 11 Health and Family Welfare Revenue 0 2387000 2387000 Capital 0 0 0 18 Personnel and Adminstrative Reforms Revenue 0 20315000 20315000 Capital 0 0 0 21 Public Works Revenue 4739297000 0 4739297000 Capital 0 0 0 28 Tourism and Cultral Affairs Revenue 0 0 0 Capital 523618000 0 523618000 Total : Revenue 17503380000 22702000 17526082000 Capital 763560978 0 763560978 Grand Total : 18266940978 22702000 18289642978