86540
Lawyers Network
103860
Users
630
Cities Serving
114
Law Schools Network
59824
APPROPRIATION (No. 2) ACT, 2012
(No. 19 of 2012)
[29th March, 2012]
An Act to provide for the authorization of appropriation of moneys out of the Consolidated Fund of India to meet the amounts spent on certain services during the financial year ended on the 31st day of March, 2010 in excess of the amounts granted for those services and for that year.
BE it enacted by Parliament in the Sixty-third Year of the Republic of India as follows:-
Short title:-
1. This Act may be called the Appropriation (No.2) Act, 2012.
Issue of Rs. 12652, 24, 32, 722 out of the Consolidated Fund of India to meet certain excess expenditure for the year ended on the 31stMarch, 2010:-
2. From and out of the Consolidated Fund of India, the sums specified in column 3 of the Schedule, amounting in the aggregate to the sum of twelve thousand six hundred fifty-two crore, twenty-four lakh, thirty-two thousand seven hundred twenty-two rupees shall be deemed to have been authorized to be paid and applied to meet the amounts spent for defraying the charges in respect of the services specified in column 2 of the Schedule during the financial year ended on the 31st day of March, 2010 in excess of the amounts granted for those services and for that year.
Appropriation:-
3. The sums deemed to have been authorized to be paid and applied from and out of the Consolidated Fund of India under this Act shall be deemed to have been appropriated for the services and purposes expressed in the Schedule in relation to the financial year ended on the 31st day of March, 2010.
THE SCHEDULE
(See sections 2 and 3)
|
1 |
2 |
3 |
||
|
No. of Vote |
Services and purposes |
Voted portion |
Excess Charged portion |
Total |
|
13 |
Department of Posts Revenue |
818,12,99,976 |
….. |
818,12,99,976 |
|
14 |
Department of Telecommunications Revenue |
87,81,60,488 |
…… |
87,81,60,488 |
|
20 |
Ministry of Defence Revenue |
95,31,73,097 |
……. |
95,31,73,097 |
|
21 |
Defence Pensions Revenue |
8999,54,01,305 |
….. |
8999,54,01,305 |
|
22 |
Defence Services-Army Revenue |
2464,11,11,895 |
60,42,498 |
2464,71,54,393 |
|
23 |
Defence Service-Navy Revenue |
150,51,03,457 |
…….. |
150,51,03,457 |
|
54 |
Other Expenditure of the Ministry of Home Affairs Revenue |
36,21,40,006 |
……. |
36,21,40,006 |
|
|
Total |
12651,63,90,224 |
60,42,498 |
12652,24,32,722 |
V.K. BHASIN,
Secretary to the Government of India.CORRIGENDA
In Act Nos. 1 to 7 of 2012, as published under issue numbers 1,2,3,4,5,6 and 7 in the Gazette of India, Extraordinary, Part II, Section 1, dated January 09,2012, in Block, in bilingual date lines published in Hindi and in English Languages, for “18” and “PAUSA 18” read “19” and “PAUSA 19” respectively.
CORRIGENDA
In the Constitution (Ninety-seventh Amendment) Act, 2011, as published in the Gazette of India, Extraordinary, Part II, Section 1, as issue No.12 dated January, 13, 2012,-
(1) On page 2, in the last line of clause (2) to article 243ZJ, for “conterminous”, read “coterminous”;
(2) On page 3, in clause (1) to article 243ZK, in the fourth line, for “the office” read “the term of the office”;
(3) On page 3, in sub-clause (iv), to proviso to clause (1) of article 243ZL, for “is stalemate”, read “is a stalement”.
86540
103860
630
114
59824