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  • APPROPRIATION (No. 5) ACT, 2005

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APPROPRIATION (No. 5) ACT, 2005

APPROPRIATION (No. 5) ACT, 2005

No.56 of 2005

[28th December,2005]

An Act to authorize payment and appropriation of certain further sums from and out of the Consolidated Fund of India for the services of  the financial Year 2005-06.

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

Short title:-

1. This Act may be called the Appropriation (No.5) Act, 2005.

Issue of Rs. 9079,81,00,000 out of the Consolidated Fund of India for the financial year 2005-06:-

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 nine thousand seventy-nine crores and eighty-one lakh rupees towards defraying the several charges which will come in course of payment during the financial year 2005-06, 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.

 

 

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.

               3,00,000

 

             

              2,00,000

           Rs.

           …..

 

         

          ……

            Rs.

              3,00,000

 

            

              2,00,000

5

Atomic Energy……Revenue

                        

                           Capital

               1,00,000

 

               1,00,00

          1,10,00,000

 

              ……

          1,11,00,000

 

              1,00,000

7

Department of Chemicals and Petro-chemicals……Revenue

                 

                           Capital

 

        10,17,00,000

 

              1,00,000

 

              …….

 

              ……..

 

        10,17,00,000

 

              1,00,000

8

Department of Fertilizers…………Revenue

 

   1000,00,00,000

 

             ………

 

    1000,00,00,000

10

Ministry of Coal……..Revenue

 

   

     100,00,00,000

 

              ………

 

      100,00,00,000

11

Ministry of Mines…….Revenue

 

                              Capital

             1,00,000

 

             1,00,000

               …….

 

              ………..

              1,00,000

 

              1,00,000

12

Department of Commerce……………Revenue

 

     103,50,00,000

 

 



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