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TAMIL NADU APPROPRIATION (NO.6) ACT, 2004

TAMIL NADU APPROPRIATION (NO.6) ACT, 2004

TAMIL NADU APPROPRIATION (NO.6) ACT, 2004

Preamble - THE TAMIL NADU APPROPRIATION (NO.6) ACT, 2004

THE TAMIL NADU APPROPRIATION (NO.6) ACT, 2004[1]

[Act No. 27 of 2004]

Statement of Objects and Reasons[2]

This Bill is introduced in pursuance of sub-clause (b) of clause (1) 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 grants made by the Tamil Nadu Legislative Assembly to cover the amount spent on certain services and purposes during the financial year 1993-94 in excess of the amount granted for those services and purposes for that year ; and

 

(b)      the amount spent on those services and purposes in excess of the expenditure charged on the said Fund for that year.

PREAMBLE

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:?

 

Section 1 - Shot title

This Act may be called the Tamil Nadu Appropriation (No. 6) Act, 2004.

 

Section 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.

 

Section 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 - THE SCHEDULE

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

 

 



 

 

  





[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.