Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Tamil Nadu Appropriation (No.6) Act, 2004 27 of 2004 CONTENTS 1. Shot Title 2. Issue Of Rs.39,41,51,746 Out Of The Consolidated Fund Of The State For The Financial Year Ended On The 31St Day Of March 1994 3. Appropriation SCHEDULE 1 :- THE SCHEDULE Tamil Nadu Appropriation (No.6) Act, 2004 27 of 2004 An Act to provide for the authorisation of appropriation of moneys out of the Consolidated Fund of the State to meet the amounts spent on certain services and purposes during the financial year ended on the 31st day of March 1994 in excess of the amount authorised or granted for those services and purposes for that year. BE 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 5th August, 2004 - Published in Tamil Nadu Government Gazette, Extraordinary, Part IV, Section 2, Issue No.207, Page 89-90, dated 5th August, 2004. 2. Vide T.N. Bill No.25 of 2004 - Published in Tamil Nadu Government Gazette, Extraordinary, Part IV, Section 1, Issue No.202, Page 113, dated 31st July 2004. 1. Shot Title :- This Act may be called the Tamil Nadu Appropriation (No. 6) Act, 2004. 2. Issue Of Rs.39,41,51,746 Out Of The Consolidated Fund Of The State For The Financial Year Ended On The 31St Day Of March 1994 :- The sum specified in column (5) of the Schedule amounting in the aggregate to thirty nine crores forty one lakhs fifty one thousand seven hundred and forty six rupees shall be deemed to have been authorised to be paid and applied from and out of the Consolidated Fund of the State to meet the amount spent for defraying the charges in respect of the services and purposes specified in column (2) of the Schedule during the financial year ended on the 31st day of March 1994, in excess of the amount authorised or granted for those services and purposes for that year. 3. Appropriation :- The sum deemed to have been authorised to be paid and applied from and out of the Consolidated Fund of the State under Section 2 shall be appropriated and shall be deemed to have been appropriated for the services and purposes specified in the Schedule in relation to the financial year ended on the 31st day of March 1994. SCHEDULE 1 THE SCHEDULE (See Sections 2 and 3) Services and purposes Sums not exceeding Demand No. Voted by the Legislative Assembly Charged on the Consolidated Fund of the State Total 1 2 3 4 5 Rs. Rs. Rs. Debt Charges 3,04,96,672 3,04,96,672 7 State Legislature 1,38,027 1,38,027 11 District Administration 13,05,634 13,05,634 15 Police 47,91,323 47,91,323 18 Medical 42,053 42,053 19 Public Health 1,99,09,539 1,99,09,539 20 Agriculture 8,29,60,053 8,29,60,053 22 Animal Husbandry 40,13,494 40,13,494 31 Welfare of Backward Classes, Most Backward Classes and Denotified Communities 19,254 19,254 36 Public Works Buildings 8,69,550 8,69,550 37 Public Works Establishment and Tools and Plants 1,05,69,250 1,05,69,250 38 Roads and Bridges 17,06,86,956 17,06,86,956 45 Compensation and Assignments 3,87,09,652 3,87,09,652 49 Municipal Administration 84,67,745 84,67,745 56 Capital Outlay on Roads and Bridges 2,11,72,544 2,11,72,544 Grand Total 35,77,94,867 3,63,56,879 39,41,51,746