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. 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:? This Act may be called the
Tamil Nadu Appropriation (No. 6) Act, 2004. 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. 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. 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.
Preamble - THE TAMIL NADU APPROPRIATION (NO.6) ACT, 2004PREAMBLE