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APPROPRIATION (RAILWAYS) No. 5 ACT, 2000
No. 3 OF 2001
[4th January, 2001]
An Act to authorise payment and appropriation of certain further sums from and out of the Consolidated Fund of India for the services of the financial year 2000-2001 for the purposes of Railways.
Be it enacted by Parliament in the Fifty-first Year of the Republic of India as follows:—
Short title.
1. This Act may be called the Appropriation (Railways) No. 5 Act, 2000.
Issue of Rs. 30,000 out of the Consolidated Fund of India for the financial year 2000-2001.
2. From and out of the Consolidated Fund of India there may be paid and applied sums not exceeding those specified in column 3 of the Schedule amounting in the aggregate to the sum of thirty thousand rupees towards defraying the several charges which will come in course of payment during the financial year 2000-2001, in respect of the services relating to Railways specified in column 2 of the Schedule.
Appropriation.
3. The sums authorised to be paid and applied from and out of the Consolidated Fund of India by this Act shall be appropriated for the services and purposes expressed in the Schedule in relation to the said year.
THE SCHEDULE
(See sections 2 and 3)
|
1 |
2 |
3 |
||
|
No. of Vote |
Services and purposes |
Sums not exceeding |
||
|
|
|
Voted by Parliament |
Charged on the Consolidated Fund |
Total |
|
16 |
Assets—Acquisition, Construction and Replacement— Other Expenditure Capital …….. Railway Funds ……
TOTAL |
Rs.
4,000 26,000 |
Rs.
--- --- |
Rs.
4,000 26,000
|
|
30,000 |
---- |
30,000 |
||
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