• Sign In/Sign Up
  • Menu
  • +Clients Back

    • Get Free Legal Answers
    • Get Fee Estimates
    • Find Lawyers
  • +Lawyers

    • Case Diary & Office Manager
    • Post News & Artilces
    • Post Jobs & Internships
  • +Law Students

    • Campus Ambassadors
    • Find Jobs & Internships
    • Post News & Articles
    • Resource Sharing
  • +Law Schools

    • Post Admissions
    • Post Opportunities
    • Get Law School Rating

  • Menu
  • Cental Acts
  • DELHI APPROPRIATION ACT, 2014

Central Act

Back

DELHI APPROPRIATION ACT, 2014

An Act to authorise payment and appropriation of certain further sums from and out of the Consolidated Fund of the National Capital Territory of Delhi for the services in respect of the financial year 2013-14.

BE it enacted by Parliament in the Sixty-fifth Year of the Republic of India as follows:—

Short title.

1. This Act may be called the Delhi Appropriation Act, 2014.

Issue of Rs. 363,05,64,000 from and out of the Consolidated Fund of the National Capital Territory  of Delhi for the financial year 2013-14.

2. From and out of the Consolidated Fund of the National Capital Territory of Delhi, there may be paid and applied further sums not exceeding those specified in column 3 of the Schedule, amounting in the aggregate to the sum of three hundred sixty-three crores five lakh and sixty-four thousand rupees towards defraying the several charges which will come in course of payment during the financial year 2013-14, in respect of the services 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 the National Capital Territory of Delhi 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/

Appropriation

Services and purposes

Voted

by Parliament

Charged

on the

Consolidated

Fund

Total

2

General Administration  Revenue

Rs.

7,80,19,000

5,37,81,000

13,18,00,000

3

Administration of Justice  Revenue

. .

3,54,50,000

3,54,50,000

4

Finance Revenue

7,39,00,000

. .

7,39,00,000

5

Home  Revenue   

. .

3,37,000

3,37,000

6

Education Revenue

 

49,41,00,000

. .

49,41,00,000

7

Medical and Public Health Revenue

35,87,50,000

3,50,000

35,91,00,000

8

Social Welfare Revenue  

114,65,44,000

. .

114,65,44,000

9

Industries Revenue

5,00,000

14,00,000

19,00,000

10

Development  Revenue

Capital  

14,00,000

 

1,00,000

1,00,000

 

. .

15,00,000

 

1,00,000

11

Urban Development and Public Works  Revenue

Capital  

22,00,000

 

 

138,36,33,000

. .

22,00,000

 

 

138,36,33,000



Lawsisto Lawsisto Lawsisto Lawsisto Lawsisto Lawsisto Lawsisto Lawsisto Lawsisto

86540

Lawyers Network

103860

Users

630

Cities Serving

114

Law Schools Network

59824

Law Students Network

About us

  • Company Profile

Indian Major Laws

  • Indian Constitution
  • IPC
  • CrPC
  • CPC
  • Companies Act
  • Indian Evidence Act
  • CGST Act
  • Limitation Act

Policies

  • Terms of Use
  • Privacy Policy
  • Refund & Cancellation

    Ads & Media

  • Resource Sharing
  • Advertiser(Sign Up/Login)
  • Media

    Careers

  • Internships
  • Jobs
  • Student Journalists

    HELP & SUPPORT

  • Contact Us
  • Grievances
  • Test

News

  • Legal News
  • Post Article
  • Post Interview

Legal Library

  • Central Acts
  • Deeds Drafts [1128 ]
  • Legal Maxims

Connect

Lawsisto Direct

 

  •  
  •  
DISCLAIMER
Copyright © Lawsisto Private Limited. All rights reserved.
Unless otherwise indicated, all materials on these pages are copyrighted by Lawsisto Private Limited. All rights reserved. No part of these pages, either text or image may
be used for any purpose. By continuing past this page, you agree to our Terms of Service, Cookie Policy, Privacy Policy and Content Policies.