Tamil Nadu Appropriation (No.3) Act, 2004

S Tamil Nadu 2025

Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Tamil Nadu Appropriation (No.3) Act, 2004 11 of 2004 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 2004 SCHEDULE 1 :- THE SCHEDULE Tamil Nadu Appropriation (No.3) Act, 2004 11 of 2004 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 2004; and (b) the supplementary expenditure charged on the Consoli-dated 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 2004. B e it enacted by the Legislative Assembly of the State of Tamil Nadu in the Fifty-fifth Year of the Republic of India as follows:- 1. Received the assent of the Governor on the 31st July, 2004 - Published in Tamil Nadu Government Gazette, Extraordinary, Part IV, Section 2, Issue No.201, Pages 53 - 56, dated 31st July, 2004. 2. Vide T.N. Bill No.22 of 2004 - Published in Tamil Nadu Government Gazette, Extra., Part IV - Section 1, Issue No.202, dated 31st July 2004. 1. Short title :- (1) This Act may be called the Tamil Nadu Appropriation (No.3) Act, 2004. 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 2004 :- 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 2004, a further sum not exceeding one thousand six hundred and four crores ten lakhs and five thousand rupees, being moneys required to meet- (a) the supplementary grants made by the Tamil Nadu Legislative Assembly for the 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 THE SCHEDULE THE SCHEDULE (See Section 2) Dan and No. Services and purposes Sums not exceeding Voted by the Legislative Assembly Charged on the Consolidated Fund of the State Total 1 2 3 4 5 Rs. Rs. Rs. 3 Administration of Justice Revenue Capital Loan 2,80,36,000 2,80,36,000 5 Agriculture Department Revenue Capital Loan 31,62,00,000 31,62,00,000 6 Animal Husbandry Revenue Capital 52,07,000 52,07,000 and Fisheries Department- Animal Husbandry Loan 9 Backward Classes, Most Backward Classes and Minorities Welfare Department Revenue Capital Loan 47,78,00,000 15,00,000 .47,78,00,000 15,00,000 12 Co-operation, Food and Consumer Protection Department Revenue Capital Loan 61,13,54,000 68,95,00,000 61,13,54,000 68,95,00,000 13 Energy Department Revenue Capital Loan 712,50,00,000 712,50,00,000 15 Finance Department Revenue Capital Loan 2,000 2,000 16 Handlooms, Handicrafts, Textiles and Khadi Department - Handlooms and Textiles Revenue Capital Loan 16,31,03,000 83,56,96,000 16,31,03,000 83,56,96,000 17 Handlooms, Handicrafts, Textiles, and Khadi Department - Khadi, Village Industries and Handicrafts Revenue Capital Loan 75,00,000 75,00,000 18 Health and Family Welfare Department Revenue Capital Loan 14,86,03,000 20,00,000 14,86,03,000 20,00,000 19 Higher Education Department Revenue Capital Loan 5,50,10,000 1,000 5,50,10,000 1,000 20 Highways Department Revenue Capital Loan 36,76,000 43,00,00,000 36,76,000 43,00,00,000 21 Home Revenue 3,32,97,000 3,32,97,000 21 Home Department - Police Revenue Capital Loan 3,32,97,000 3,32,97,000 23 Home Department - Prisons Revenue Capital Loan 1,25,00,000 1,25,00,000 26 Industries Department Revenue Capital Loan 236,45,99,000 236,45,99,000 27 Information and Tourism Department- Information and Publicity Revenue Capital Loan 3,91,00,000 3,91,00,000 33 Municipal Administration and Water Supply Department Revenue Capital Loan 15,64,00,000 81,50,00,000 15,64,00,000 81,50,00,000 35 Planning, Development and Special Initiatives Department Revenue Capital Loan 18,00,00,000 18,00,00,000 38 Public Works Department Revenue Capital Loan 76,15,40,000 76,15,40,000 39 Revenue Department Revenue Capital Loan 4,06,60,000 4,06,60,000 40 Rural Development Department Revenue Capital Loan 1,000 1,000 41 School Education Department Revenue Capital Loan 10,45,52,000 10,45,52,000 43 Social Welfare and Nutritious Meal Programme Department Revenue Capital Loan 56,18,50,000 56,18,50,000 44 Tamil Development Culture and Religious Endowments Department - Tamil Department Culture Revenue Capital Loan 10,00,000 10,00,000 47 Youth Welfare and Sports Development Department Revenue Capital Loan 25,65,000 25,65,000 Debt charges Revenue Capital Loan 6,77,53,000 6,77,53,000 TOTAL Revenue Capital Loan 998,62,80,000 202,25,41,000 393,63,95,000 9,57,89,000 1,008,20,69,000 202,25,41,000 393,63,95,000 GRAND TOTAL 1,594,52,16,000 9,57,89,000 1,604,10,05,000

Act Metadata
  • Title: Tamil Nadu Appropriation (No.3) Act, 2004
  • Type: S
  • Subtype: Tamil Nadu
  • Act ID: 23061
  • Digitised on: 13 Aug 2025