Loading...
Are you looking for a legal research tool ?
Get Started
Do check other products like LIBIL, a legal due diligence tool to get a litigation check report and Case Management tool to monitor and collaborate on cases.

TAMIL NADU APPROPRIATION ACT, 2004

TAMIL NADU APPROPRIATION ACT, 2004

TAMIL NADU APPROPRIATION ACT, 2004

Preamble - THE TAMIL NADU APPROPRIATION ACT, 2004

THE TAMIL NADU APPROPRIATION ACT, 2004[1]

[Act No.7 of 2004]

PREAMBLE

An 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 2003.

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:?

Statement of Objects and Reasons[2]

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 2003; and

(b) the supplementary expenditure charged on the Consolidated Fund of the State for the year.

Section 1 - Short title

This Act may be called the Tamil Nadu Appropriation Act, 2004.

Section 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, 2003

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 2003, a further sum not exceeding three thousand one hundred and fifty nine crores, seventy two lakhs and forty four thousand rupees, being moneys required to meet?

(a)      the supplementary grants made by the Tamil Nadu Legislative Assembly for that 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 - THE SCHEDULE

THE SCHEDULE

(See Sections 2)

 

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

1

State Legislature 

Revenue Capital Loan

3,000

9,09,000

9,12,000

2

Governor and Council

of Mininsters Revenue Capital Loan

 

60,36,000

1,000

60,37,000

3.

Administration of

Justice 

Revenue Capital Loan

10,000

51,67,000

51,77,000

4.

Adi Dravidar and Tribal

Welfare Department

Revenue

Capital

Loan

35,000 6,93,77,000

 

35,000 6,93,77,000

5

Agriculture Department

 

 

 

 

 

 

Revenue

Capital

Loan

56,27,24,000 42,11,000

27,000

56,27,51,000 42,11,000

6

Animal Husbandry and Fisheries Department-Animal Husbandry

Revenue

Capital

Loan

24.000

85,000

1,09,000

7

Animal Husbandry and Fisheries Department -Fisheries

Revenue

Capital

Loan

16,72,30,000 4,31,48,000

1,54,000

16,73,84,000 4,31,48,000

9

Backward Classes, Most Backward Classes and Minorities Welfare Department

Revenue

Capital

Loan

45,53,57,000 4,98,000

29,10,000

45,82,67,000 4,98,000

10

Commercial Taxes Department -Commercial Taxes

Revenue

Capital

Loan

8,000

79,000

87,000

11

Commercial Taxes Department - Stamps and Registration

Revenue

Capital

Loan

6,33,86,000

 

6,33,86,000

12

Co-operation, Food and Consumer Protection Department

Revenue

Capital

Loan

239,53,60,000

44,64,000

219,92,39,000

1,24,000

239,54,84,000

44,64,000

219,92,39,000

13

Energy Department

Revenue

Capital

Loan

3,000 175,00,00,000

 

3,000 175,00,00,000

14

Environment and Forests Department

Revenue

Capital

Loan

17,48,21,000 10,000

2,90,000

17,51,11,000 10,000

15

Finance Department

Revenue

Capital

Loan

61,02,01,000

 

61,02,01,000

16

Handlooms, Handicrafts, Textiles and Khadi Department -Handlooms and Textiles

Revenue

Capital

Loan

34,41,62,000

 

34,41,62,000

17

Handlooms, Handicrafts, Textiles, and Khadi Department -Khadi, Village Industries and Handicrafts

Revenue

Capital

Loan

3,000

 

3,000

18

Health and Family Welfare Department

Revenue

Capital

Loan

1,15,000 3,000

55,86,000

57,01,000 3,000

19

Higher Education Department

Revenue

Capital

Loan

30,000 15,89,000

 

30,000 15,89,000

20

Highway Department

Revenue

Capital

Loan

 

65,51,71,000

434,88,56,000

56,37,000

 

91,27,000

  66,42,98,000

434,88,56,000

56,37,000

 

21

Home Department -Police

Revenue

Capital

Loan

90,000 1,000

1,87,71,000

1,88,61,000 1,000

22

Home Department - Fire and Rescue Services

Revenue

Capital

Loan

6,000 1,35,46,000

2,36,000

2,42,000 1,35,46,000

23

Home Department -Prisons

Revenue

Capital

Loan

67,97,000 11,25,65,000

25,000

68,22,000 11,25,65,000

24

Home Department -Motor Vehicles Acts -Administration

Revenue

Capital

Loan

4,000

 

4,000

25

Housing and Urban

Development

Department

Revenue

Capital.

Loan

1,79,60,000 1,000

 

1,79,60,000 1,000

26

Industries Department

Revenue

Capital

Loan

4,000

760,99,99,000

14,43,00,000

 

4,000

760,99,99,000

14,43,00,000

27

Information and Tourism Department-Information and Publicity

Revenue

Capital

Loan

5,000

1,28,000

3,51,00,000

 

5,000

1,28,000

3,51,00,000

28

Information and Tourism Department - Tourism

Revenue

Capital

Loan

12,000 65,38,000

 

12,000 65,38,000

29

Information and Tourism Department-Stationery and Printing

Revenue

Capital

Loan

2,000

 

2,000

30

Information Technology Department

Revenue

Capital

Loan

2,000

 

2,000

31

Labour and Employment Department

Revenue

Capital

Loan

19,000 2,04,26,000

 

19,000 2,04,26,000

33

Municipal Administration and Water Supply Department

Revenue

Capital

Loan

11,000

2,000

212,48,62,000

 

11,000

2,000

212,48,62,000

34

Personnel and Administrative Reforms Department

Revenue

Capital

Loan

6,000

 

6,000

35

Planning and Excise Department

Revenue

Capital

Loan

7,000 2,000

 

7,000 2,000

36

Prohibition and Excise Department

Revenue

Capital

Loan

1,54,86,000 6,40,00,000

 

1,54,86,000 6,40,00,000

37

Public Department

Revenue

Capital

Loan

29,000 2,37,000

2,66,000

38

Public Works Department

Revenue

Capital

Loan

162,29,81,000 62,000

9,40,000

162,39,21,000 62,000

39

Revenue Department

Revenue

Capital

Loan

45,000

 

45,000

40

Rural Development Department

Revenue

Capital

Loan

75,45,11,000 1,000

 

75,45,11,000 1,000

41

School Education Department

Revenue

Capital

Loan

20,000 37,14,00,000

 

20,000 37,14,00,000

42

Smal Industries Department

Revenue

Capital

Loan

6,000 1,000

 

6,000 1,000

43

Social Welfare and Nutritious Meal Programme Department

Revenue

Capital

Loan

31,10,02,000 4,14,90,000

 

31,10,02,000 4,14,90,000

44

Tamil Development Culture and Religious Endowments Department - Tamil Department - Culture

Revenue

Capital

Loan

14,000

 

14,000

45

Tamil Development Culture and Religious Endowments Department - Hindu Religious and Charitable Endowments

Revenue

Capital

Loan

3,000 46,40,000

1,000

3,000 46,40,000

46

Transport Department

Revenue

Capital

Loan

30,36,32,000

 

30,36,32,000

47

Youth Welfare and Sports Development Department

Revenue

7,000

 

7,000

 

 

Capital Loan

76,00,000

 

76,00,000

48

Pension and other Retirement Benefits

Revenue

Capital

Loan

12,000

4,54,000

12,000

49

Relief on account of Natural Calamities

Revenue

Capital Loan

395,40,40,000

 

395,40,40,000

 

Debt chargaes

Public Debt -Repayment

Revenue

Capital

Loan

Revenue Capital Loan

 

14,70,24,000 9,000

14,70,24,000 9,000

 

TOTAL

Revenue

1,242,13,92,000

19,21,47,000

1,261,35,39,000

 

 

Capital

1,43,14,10,000

??

1,443,14,10,000

 

GRAND TOTAL

Loan

455,22,86,000

9,000

455,22,95,000

 

 

 

 

 

3,140,50,8,000

19,21,56,000

3,159,72,4,000



  





[1] Received the assent of the Governor on the 24th February, 2004 ? Published in Tamil Nadu Government Gazette, Extraordinary, Part IV, Section 2, Issue No.61, Page 17, dated 24th February, 2004.

[2] Vide T.N. Bill No.3 of 2004 ? Published in Tamil Nadu Government Gazette, Extraordinary, Part IV, Section 1, Issue No.45, Page 9, dated 12th February 2004.