Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Tamil Nadu Appropriation (No.7) Act, 2004 28 of 2004 CONTENTS 1. Short Title 2. Issue Of Rs.208,20,44,192 Out Of The Consolidated Fund Of The State For The Financial Year Ended On The 31St Day Of March 1995 3. Section 3 SCHEDULE 1 :- THE SCHEDULE Tamil Nadu Appropriation (No.7) Act, 2004 28 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 1995 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 91-92, dated 5th August, 2004. 2. Vide T.N. Bill No.26 of 2004 - Published in Tamil Nadu Government Gazette, Extraordinary, Part IV, Section 1, Issue No.202, Page 115, dated 31st July 2004. 1. Short Title :- This Act may be called the Tamil Nadu Appropriation (No. 7) Act, 2004. 2. Issue Of Rs.208,20,44,192 Out Of The Consolidated Fund Of The State For The Financial Year Ended On The 31St Day Of March 1995 :- The sum specified in column (5) of the Schedule amounting in the aggregate to two hundred and eight crores twenty lakhs forty four thousand one hundred and ninety two 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 1995, in excess of the amount authorised or granted for those services and purposes for that year. 3. Section 3 :- 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 1995. 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. 7 State Legislature 8,74,108 2,20,867 10,94,975 8 Elections 7,94,049 7,94,049 15 Police 4,97,283 4,97,283 20 Agriculture 147,95,37,271 147,95,37,271 21 Fisheries 2,54,10,751 2,54,10,751 31 Welfare of the Backward Classes, Most Backward Classes and Denotified Communities 35,29,162 35,29,162 33 Urban Development 8,00,626 8,00,626 35 Irrigation 3,71,338 3,71,338 36 Public Works Buildings 17,13,018 8,63,593 25,76,611 38 Roads and Bridges 4,68,87,912 16,671 4,69,04,583 41 Pensions and other Retirement Benefits 23,99,77,503 26,59,521 24,26,37,024 42 Miscellaneous 4,79,48,735 4,79,48,735 45 Compensation and Assignments 4,48,146 4,48,146 52 Capital Outlay on Agriculture 4,096 4,096 53 Capital Outlay on Industrial Development 1,52,91,093 1,52,91,093 56 Capital Outlay on Roads and Bridges 3,58,84,553 3,58,84,553 47 Capital Outlay on Road Transport Services and Shipping 45,80,155 45,80,155 60 Miscellaneous Capital Outlay 5,23,22,806 5,23,22,806 61 Loans and Advances by the State Government 12,14,10,935 12,14,01,935 Grand Total 207,69,62,677 50,81,515 208,20,44,192