Tamil Nadu Appropriation (No. 3) Act, 2005

S Tamil Nadu 2025

Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Tamil Nadu Appropriation (No. 3) Act, 2005 10 of 2005 CONTENTS 1. Short title 2 . Supplementary appropriation Out of the Consolidated Fund of the State for the services and purposes of the financial year which commenced on the 1st day of April 2005 SCHEDULE 1 :- SCHEDULE Tamil Nadu Appropriation (No. 3) Act, 2005 10 of 2005 Statement of Objects and Reasons2 This Bill is introduced in pursuance of Article 205, read with clause ( 1 ) of Article 204 of the Constitution, to provide for the appropriation out of the Consolidated Fund of the State, of the moneys required to meet -- (a) the supplementary grants made by the Tamil Nadu legislative Assembly for the financial year which commenced on the 1st day of April, 2005; and (b) the supplementary expenditure charged on the Consolidated Fund of the State for that year. PREAMBLE A n Act to provide for the appropriation of certain further moneys out of the Consolidated Fund of the State for the services and purposes of the financial year which commenced on the 1st day of April 2005. B e it enacted by the Legislative Assembly of the State of Tamil Nadu in the Fifty-sixth Year of the Republic of India as follows:-- 1. Received the assent of the Governor on the 5th October 2005 -- Published in Tamil Nadu Government Gazette, Extraordinary, Part IV, Section 2, Issue No.218, Pages 83-87, dated October 6, 2005. 2. Vide LA Bill No. 19 of 2005 -- As published in Tamil Nadu Government Gazette, Extra., Part IV, Section 1, Issue No.212, dated September 29, 2005. 1. Short title :- This Act may be called the Tamil Nadu Appropriation (No.3) Act, 2005. 2. Supplementary appropriation Out of the Consolidated Fund of the State for the services and purposes of the financial year which commenced on the 1st day of April 2005 :- The State Government may appropriate out of the Consolidated Fund of the State for the services and purposes of the financial year which commenced on the 1st day of April 2005, a further sum not exceeding one thousand nine hundred and nineteen crores, twenty five lakhs and forty eight thousand rupees, being moneys required to meet-- (a) the supplementary grants made by the Tamil Nadu Legislative Assembly for that year, as set forth in column (3) of the Schedule; and (b) the supplementary expenditure charged on the Consolidated Fund of the State for that year, as set forth in column (4) of the Schedule. SCHEDULE 1 SCHEDULE THE SCHEDULE (See Section 2) Sums not exceeding Demand No. Services and purposes Voted by the Legislative Assembly Charged on the Consolidated Fund of the State Total 1 2 3 4 5 Rs. Rs. Rs. 1 State Legislature Revenue Capital Loan 5,00,000 ... ... ... ... ... 5,00,000 ... ... 2 Governor and Council of Ministers Revenue Capital Loan 1,22,28,000 ... ... ... ... ... 1,22,28,000 ... ... 3 Administration of Justice Revenue Capital Loan 2,20,23,000 ... ... 2,000 ... ... 2,20,25,000 ... ... 4 Adi Dravidar and Tribal Welfare Department Revenue Capital Loan 24,22,24,000 ... ... ... ... ... 24,22,24,000 ... ... 5 Agriculture Department Revenue Capital Loan 6,31,03,000 ... ... ... ... ... 6,31,03,000 ... ... 6 Animal Husbandry and Fisheries Department- Animal Husbandry Revenue Capital Loan 1,36,07,000 16,00,00,000 ... ... ... ... 1,36,07,000 16,00,00,000 ... 7 Animal Husbandry and Fisheries Department - Fisheries Revenue Capital Loan 97,08,000 1,00,00,000 ... ... ... ... 97,08,000 1,00,00,000 ... 8 Animal Husbandry and Fisheries Department- Dairy Development Revenue Capital Loan 12,00,34,000 ... ... ... ... ... 12,00,34,000 ... ... 9 Backward Classes, Most Backward Classes and Minorities Welfare Department Revenue Capital Loan 58,35,27,000 ... ... ... ... ... 58.35,27,000 ... ... 10 Commercial Taxes Department - Commercial Taxes Revenue Capital Loan 50,01,000 ... ... ... ... ... 50,01,000 ... ... 11 Commercial Taxes Department - Stamps and Registration Revenue Capital Loan 50,00,000 ... ... ... ... ... 50,00,000 ... ... 12 Co-operation, Food and Consumer Protection Department Revenue Capital Loan 361,53,20,000 2,53,88,000 3,46,70,000 ... ... ... 361,53,20,000 2,53,88,000 3,46,70,000 13 Energy Department Revenue Capital Loan 1,000 ... ... ... ... ... 1,000 ... ... 14 Environment and Forests Department Revenue Capital Loan 1,04,63,000 7,20,00,000 ... ... ... ... 1,04,63,000 7,20,00,000 ... 15 Finance Department Revenue Capital Loan 25,00,000 ... ... ... ... ... 25,00,000 ... ... 16 Handlooms, Handicrafts, Textiles and Khadi Department - Handlooms and Textiles Revenue Capital Loan 35,27,84,000 8,00,00,000 36,87,04,000 ... ... ... 35,27,84,000 8,00,00,000 36,87,04,000 18 Health and Family Welfare Department Revenue Capital Loan 38,13,71,000 1,04,00,000 ... ... ... ... 38,13,71,000 1,04,00,000 ... 19 Higher Education Department Revenue Capital Loan 22,29,49,000 ... ... ... ... ... 22,29,49,000 ... ... 20 Highways Department Revenue Capital Loan 79,45,000 5,00,07,000 ... ... ... ... 79,45,000 5,00,07,000 ... 21 Home Department - Police Revenue Capital Loan 38,000 10,00,00,000 ... ... ... ... 38,000 10,00,00,000 ... 22 Home Department - Fire and Rescue Services Revenue Capital Loan 23,69,02,000 ... ... ... ... ... 23,69,02,000 ... ... 23 Home Department - Prisons Revenue Capital Loan 1,000 9,98,26,000 ... ... ... ... 1,000 9,98,26,000 ... 24 Home Department - Motor Vehicles Acts - Administration Revenue Capital Loan 12,90,00,000 ... ... ... ... ... 12,90,00,000 ... ... 25 Housing and Urban Development Department Revenue Capital Loan 17,07,86,000 5,00,00,000 ... ... ... ... 17,07,86,000 5,00,00,000 ... 26 Industries Department Revenue Capital Loan 37,00,000 ... ... ... ... ... 37,00,000 ... ... 27 Information and Tourism Revenue Capital 5,00,000 ... ... ... 5,00,000 ... Department- Information and Publicity Loan ... ... ... 30 Information Technology Department Revenue Capital Loan 1,000 ... ... ... ... ... 1,000 ... ... 31 Labour and Employment Department Revenue Capital Loan 91,70,000 30,88,000 ... ... ... ... 91,70,000 30,88,000 ... 32 Law Department Revenue Capital Loan 1,10,00,000 ... ... ... ... ... 1,10,00,000 ... ... 33 Municipal Administration and Water Supply Department Revenue Capital Loan 78,32,01,000 9,00,00,000 117,75,00,000 ... ... ... 78,32,01,000 9,00,00,000 117,75,00,000 35 Planning, Development, and Special Initiatives Department Revenue Capital Loan 250,09,36,000 63,00,000 ... ... ... ... 250,09,36,000 63,00,000 ... 37 Public Department Revenue Capital Loan 9,72,07,000 ... ... ... ... ... 9,72,07,000 ... ... 38 Public Works Department Revenue Capital Loan 3,64,16,000 33,33,00,000 ... ... 2,51,66,000 ... 3,64,16,000 35,84,66,000 ... 39 Revenue Department Revenue Capital Loan 80,47,22,000 ... ... ... ... ... 80,47,22,000 ... ... 40 Rural Development Department Revenue Capital Loan 76,87,98,000 188,00,03,000 ... ... ... ... 76,87,98.000 188,00,03,000 ... 41 School Education Department Revenue Capital Loan 33,08,69,000 ... ... ... ... ... 33,08,69,000 ... ... 42 Small Industries Department Revenue Capital Loan 28,72,80,000 ... 1,72,61,000 ... ... ... 28,72,80,000 ... 1,72,61,000 43 Social Welfare and Nutritious Meal Programme Department Revenue Capital Loan 80,82,18,000 ... ... ... ... ... 80,82,18,000 ... ... 44 Tamil Development Culture and Religious Revenue Capital Loan 72,00,000 ... ... ... ... ... 72,00,000 ... ... Endowments Department - Tamil Department Culture 46 Transport Department Revenue Capital Loan 108,00,00,000 10,00,00,000 ... ... ... ... 108,00,00,000 10,00,00,000 ... 47 Youth Welfare and Sports Development Department Revenue Capital Loan 1,00,00,000 ... ... ... ... ... 1,00,00,000 ... ... TOTAL GRAND TOTAL Revenue Capital Loan 1374,6233,000 307,03,12,000 235,0835,000 1,916,73,80,000 2,000 231,66,000 231,68,000 1374,6235,000 30934,78,000 235,0835,000 1,919,25,48,000

Act Metadata
  • Title: Tamil Nadu Appropriation (No. 3) Act, 2005
  • Type: S
  • Subtype: Tamil Nadu
  • Act ID: 23054
  • Digitised on: 13 Aug 2025