Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Tamil Nadu Appropriation (No.9) Act, 2004 30 of 2004 CONTENTS 1. Short Title 2. Issue Of Rs.284,32,10,175 Out Of The Consolidated Fund Of The State For The Financial Year Ended On The 31St Day Of March 1997 3. Appropriation SCHEDULE 1 :- THE SCHEDULE Tamil Nadu Appropriation (No.9) Act, 2004 30 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 1997 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 95-96, dated 5th August, 2004. 2. Vide T.N. Bill No.28 of 2004 - Published in Tamil Nadu Government Gazette, Extraordinary, Part IV, Section 1, Issue No.202, Page l19, dated 31st July 2004. 1. Short Title :- This Act may be called the Tamil Nadu Appropriation (No.9) Act, 2004. 2. Issue Of Rs.284,32,10,175 Out Of The Consolidated Fund Of The State For The Financial Year Ended On The 31St Day Of March 1997 :- The sum specified in column (5) of the Schedule amounting in the aggregate to Two hundred and eighty four crores thirty two lakhs ten thousand one hundred and seventy five 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 1997, 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 1997. 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. 1. Land Revenue Department 92,150 92,150 5 Stamps- Administration 8,80,837 8,80,837 8. Elections 42,12,121 42,12,121 11. District Administration 33,03,699 33,03,699 15 Police 81,735 81,735 18 Medical 1,04,050 1,04,050 19 Public Heath 13,126 13,126 20 Agriculture 28,78,09,784 28,78,09,784 26 Khadi and Village Industries 1,266 1,266 31 Welfare of the Backward Classes, 1,14,60,900 1,14,60,900 Most Backward Classes and Denotified Communities 33 Urban Development 2,695 2,695 35 Irrigation 17,95,15,568 2,35,850 17,97,51,418 36 Public Works - Buildings 7,79,796 7,79,796 39 Road Transport Services and Shipping 35,86,207 35,86,207 41 Pensions and other Retirement Benefits 172,54,07,564 172,54,07,564 45 Compensation and Assignments 23,38,96,272 5,18,209 23,44,14,481 46 Information and Film Technology 1,62,008 1,62,008 47 Rural Industries 1,000 1,000 50 Tourism 18,34,528 18,34,528 53 Capital Outlay on Industrial Development 1,09,69,507 1,09,69,507 56 Capital Outlay on Roads and Bridges 35,57,49,749 35,57,49,749 57 Capital Outlay on Road Transport Services and Shipping 1,98,83,302 1,98,83,302 59 Capital Outlay on Rural Industries 27,08,252 27,08,252 Grand Total 284,20,02,047 12,08,128 284,32,10,175