• 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
  • APPROPRIATION (No. 3) ACT, 2004

Central Act

Back

APPROPRIATION (No. 3) ACT, 2004

APPROPRIATION (No. 3) ACT, 2004

No. 22 of 2004

[3rd September, 2004]

An Act to authorize payment and appropriation of certain sums from and out of the Consolidated Fund of India for the services of the financial Year 2004-05.

Be it enacted by Parliament in the Fifty-fifth Year of the Republic of India as follows:-

Short title:-

1. This Act may be called the Appropriation (No.3) Act, 2004.

Issue of Rs. 861678,46,00,000 out of the Consolidated Fund of India for the year 2004-05:-

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 [inclusive of the sums specified in column 3 of the Schedule to the Appropriation (Vote on Account) No.2 Act, 2004] to the sum of eight lakhs sixty-one thousand six hundred and seventy-eight crores and forty-six lakh rupees towards defraying the several charges which will come in course of payment during the financial year 2004-05 in respect of the services specified in column 2 of the Schedule.

Appropriation:-

3. The sums authorized 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 Scheduled in relation to the said year.

Construction of references to Ministries and Departments in the Schedule:-

4. References to Ministries or Departments in the Schedule are to such Ministries or Department as existing immediately before the 9th June, 2004 and shall, on or after that date, be construed as references to the appropriate Ministries or Departments as reconstituted from time to time.

 

THE SCHEDULE

(See sections 2 and 3)

 

1

                  2

                                      3

 

No. of Vote

         Service and purposes

                              Sums not exceeding

 

Voted by Parliament

Charged on the Consolidated Fund

Total

 

1

 

Department of Agriculture and Cooperation……………Revenue

                                Capital

             Rs.

  

2782,77,00,000

   94,73,00,000          

               Rs.

             

          …..

     136,50,00,000

        Rs.

 

   2782,77,00,000

    231,23,00,000

  

2

Department of Agricultural Research and Education…………. …Revenue

 

1753,31,00,000

 

           ……

 

   1753,31,00,000

3

Department of Animal Husbandary and Dairying…………………Revenue

                                 Capital

   

 

 712,77,00,000

   13,91,00,000

           

        

          ……

         …….

 

 

   712,77,00,000

      13,91,00,000

 

4

Ministry of Agro and Rural Industries…………………Revenue

                                 Capital

   

 860,02,00,000

    1,16,00,000

          

         …..

        …….

 

   860,02,00,000

        1,16,00,000

 

5

Atomic Energy…………………..Revenue

                             Capital                 

  

1811,39,00,000

1531,18,00,000

     

           20,00,000

          ……

 

 

   1811,59,00,000

   1531,18,00,000

6

Nuclear Power Schemes…… ……………………………Revenue

                           Capital

  

1313,01,00,000

2257,62,00,000

         

         …..

         ……

 

   1313,01,00,000

   2257,62,00,000

 

7

Department of Chemical and Petro Chemicals………Revenue

                               Capital

<span style="font-size: 10.0pt; font-family: 'Times New Roman','ser

 



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.