Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Tamil Nadu Appropriation (No.8) Act, 2004 29 of 2004 CONTENTS 1. Short Title 2. Issue Of Rs.112,50,79,884 Out Of The Consolidated Fund Of The Sate For The Financial Year Ended On The 31St Day Of March 1996 3. Appropriation SCHEDULE 1 :- THE SCHEDULE Tamil Nadu Appropriation (No.8) Act, 2004 29 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 1996 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 93-94, dated 5th August, 2004. 2. Vide T.N. Bill No.27 of 2004 - Published in Tamil Nadu Government Gazette, Extraordinary, Part IV, Section 1, Issue No.202, Page 117, dated 31st July 2004. 1. Short Title :- This Act may be called the Tamil Nadu Appropriation (No. 8) Act, 2004. 2. Issue Of Rs.112,50,79,884 Out Of The Consolidated Fund Of The Sate For The Financial Year Ended On The 31St Day Of March 1996 :- The sum specified in column (5) of the Schedule amounting in the aggregate to one hundred and twelve crores fifty lakhs seventy nine thousand eight hundred and eighty four 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 1996, 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 1996. 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 2,82,446 2,82,446 11 District Administration 4,26,140 4,26,140 15 Police 2,11,743 2,11,743 16 Fire Services 88,645 88,6465 18 Medical 17,422 17,422 19 Public Health 10,904 10,904 30 Welfae of the Scheduled Tribes and Castes, etc. 12,33,68,843 12,33,68,843 31 Welfare of Backward Classes, Most Backward Classes and Denotified Communities 63,14,325 63,14,325 34 Civil Supplies 13,89,417 13,89,417 35 Irrigation 3,26,905 3,26,905 36 Public Works Buildings 72 196 72 196 36 Public Works - Buildings 72,196 72,196 37 Public Works - Establishment and Tools and Plant 916 916 38 Roads and Bridges 39,49,84,149 39,49,84,149 40 Relief on account of Natural Calamities 4,25,76,363 4,25,76,363 41 Pensions and other Retirement Benefits 42,76,41,268 42,76,41,268 42 Miscellaneous 2,01,427 2,01,427 43 Stationery and Printing 26,066 26,066 45 Compensation and Assignments 5,89,18,077 5,89,18,077 56 Capital Outlay on Roads and Bridges 6,82,22,632 6,82,22,632 Grand Total 112,34,15,074 16,64,810 112,50,79,884