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THE SIKKIM CEILING ON GOVERNMENT GUARANTEES ACT, 2000
GOVERNMENT OF SIKKIM
LAW DEPARTMENT
GANGTOK – 737101
No. 21/LD/2000 Dated 16.12.2000
NOTIFICATION
The following Act of the Sikkim Legislative Assembly having received the assent of the Governor on 13th day of December , 2000 is hereby published for general information:-
THE SIKKIM CEILING ON GOVERNMENT GUARANTEES ACT, 2000
(ACT NO. 21 OF 2000)
An Act To provide ceiling on Government Guarantees and other matters connected therewith.
Be it enacted by the Legislature of Sikkim in the fifty-first year of the Republic of India as follows:-
Short title and Commencement.
1. (1) This Act may be called the Sikkim Ceiling on Government Guarantees Act, 2000.
Definitions.
2. (2) It shall come into force at once.
In this Act, Unless the context otherwise requires:-
(a) ‘Default risk’ means the probability of default by the borrower on whose behalf the Government Guarantee is given, depending on the amount borrowed, the type of industry and the economic situation .
(b) “Government “ means the State Government of Sikkim.
(c) “government Guarantee” includes the guarantee given by the State Government on behalf of Departmental Undertakings, Public Sector Undertakings, Local Authorities , Statutory Boards and Corporations and Co-operative-Institutions.
Ceiling on Government Guarantees
3. The total outstanding Government Guarantees as on the first day of April of any year shall not exceed thrice the State’s to revenue receipts of the second preceding year as in the books of the Accountant General of Sikkim.
Prohibition.
4. Notwithstanding any thing contained in any other law , no Government guarantee shall be given in respect of a loan of any private individual, institution or company.
Guarantee
5. (1) The Government shall charge a minimum of one percent as guarantee commission which shall not be waived under any circumstances.
(3) The Government may , by notification in the Official Gazette specify commission at an enhanced rate depending on the default risk of the project.
By Order of the Governor,
T.D. Rinzing
Secretary to the Govt. of Sikkim
Law Department
F.No. 16(82) LD/2000
GOVERNMENT OF SIKKIM LAW DEPARTMENT GANGTOK – 737101
No. 22/LD/2000 Dated 16.12.2000
NOTIFICATION
The following Act of the Sikkim Legislative Assembly having received the assent of the Governor on 13th day of December , 2000 is hereby published for general information:-
THE SIKKIM CEILING ON GOVERNMENT GUARANTEES ACT, 2000
(ACT NO. 22 OF 2000)
An Act to authorise payment and appropriation of certain further sums from and out of the Consolidated Fund of the State of Sikkim for the Services of the Financial Year 2000-01.
Be it enacted by the Legislature of Sikkim in the Fifty –first Year of the Republic of India as follows:-
Short title Issue of Rs.93,48,90,000/- out of the Consolidated Fund of the State of Sikkim for the Financial Year 2000
1. This Act may be called the Sikkim Appropriation Act 2000.
2. From and out of the Consolidated Fund of the State of Sikkim, there may be paid and applied sums not exceeding those specified in column 5 of the Schedule amounting in the aggregate to the sum of ninety three crores, forty eight lakhs , ninety thousand rupees towards defraying the several charges which will come in course for payment during the Financial Year 2000-01, in respect of the services and purposes specified in column 2 of the schedule.
Appropriation.
3. The sum authorized to be paid and applied from and out of the Consolidated Fund of the State of Sikkim by this Act shall be appropriated for the services and purpose specified in the Schedule in relation to the said year.
THE SCHEDULE
(See Sections 2 and 3)
|
1. |
2 |
3 |
4 |
5 |
|
No of Demand
|
SERVICES AND PURPOSES |
(In thousand of Rupees) SUMS NOT EXCEEDING Voted by the Legislative Assembly |
Charged on the consolidated Fund |
Total |
|
1. State Legislature |
Revenue |
2370 |
350 |
2720 |
|
2. Council of Ministers |
Revenue |
8339 |
---- |
8339 |
|
3. Administration of Justice |
Revenue |
4000 |
------ |
4000 |
|
4. Election |
Revenue |
350 |
----- |
350 |
|
5. Income & Sales Tax |
Revenue |
910 |
----- |
910 |
|
6. Land Revenue |
Revenue |
2000 |
----- |
2000 |
|
8. Excise (Abkari) |
Revenue |
530 |
----- |
530 |
|
11. Secretariat-Gen. Services |
Revenue |
4800 |
----- |
4800 |
|
12. District administration |
Revenue |
999 |
----- |
999 |
|
13. Treasury and Accounts Admn. |
Revenue |
4000 |
----- |
4000 |
|
14. Police |
Revenue |
13094 |
---- |
13094 |
|
15. Jails |
Revenue |
5190 |
---- |
5190 |
|
17. Public Works |
Revenue |
62700 |
---- |
62700 |
|
18. Other Admn. Services |
Revenue |
4915 |
--- |
4915 |
|
21. Education |
Revenue |
109800 |
--- |
109800 |
|
23. Art and Culture |
Revenue |
13200 |
--- |
13200 |
|
24. Medical & Public Health |
Revenue |
18761 |
--- |
18761 |
|
25. Water supply & Seniation |
Revenue Capital |
2500
1 |
--- |
2500
1 |
|
26. Urban Development |
Revenue Capital |
6100
54000 |
--- |
6100 54000 |
|
27. Information & Publicity |
Revenue |
1000 |
--- |
1000 |
|
28. Social security and Welfare |
Revenue Capital |
11352
10000 |
--- |
11352 10000 |
|
29. Labour & Labour Welfare |
Revenue |
40 |
--- |
40 |
|
30. Nutrition |
Revenue |
22600 |
--- |
22600 |
|
32. Other Socail Services (Ecclesi) |
Revenue |
3000 |
--- |
3000 |
|
34. Agriculture |
Revenue Capital |
13226
1400 |
--- |
13226 1400 |
|
35. Soil and Water Conservation |
Revenue |
2675 |
--- |
2675 |
|
36. Animal Husbandry |
Revenue Capital |
13304
550 |
--- |
13304 550 |
|
37. Dairy development |
Revenue |
6426 |
--- |
6426 |
|
38. Fisheries |
Revenue Capital |
600
400 |
--- |
600 400 |
|
39. forestry and Wild Life |
Revenue |
34261 |
--- |
34261 |
|
40. Other Agriculture Programme |
Revenue |
11170 |
--- |
11170 |
|
42. Co-operation |
Capital |
12000 |
--- |
12000 |
|
43. Rural development |
Revenue |
2500 |
--- |
2500 |
|
44. Irrigation and Flood Control |
Revenue |
574 |
--- |
574 |
|
46. Industries |
Revenue Capital |
16500
17000 |
--- |
16500 17000 |
|
47. Mines and Geology |
Capital |
5000 |
--- |
5000 |
|
48. Roads and Bridges |
Revenue Capital |
6500
331500 |
--- |
6500 331500 |
|
49. Roads Transport Services |
Revenue Capital |
28350
6000 |
--- |
28350 6000 |
|
50. Other Scientific Research |
Revenue |
800 |
--- |
800 |
|
51. Secretariat-Economic serv. |
Revenue |
5700 |
--- |
5700 |
|
52. Tourism |
Revenue |
6548 |
--- |
6548 |
|
|
Total |
934540 |
350 |
934890 |
By Order of the Governor.
T.D. RINZING
Secretary to the Govt. of Sikkim
Law Department
F.No. 16 (82) LD/2000
GOVERNMENT OF SIKKIM LAW DEPARTMENT GANGTOK – 737101
No. 23/LD/2000 Dated 16.12.2000
NOTIFICATION
The following Act of the Sikkim Legislative Assembly having received the assent of the Governor on 13th day of December , 2000 is hereby published for general information:-
THE SIKKIM CEILING ON GOVERNMENT GUARANTEES ACT, 2000
(ACT NO. 23 OF 2000)
An Actto provide for the authorization of appropriation of money out of the consolidated Fund of the State of Sikkim to meet the amount spent on certain services during the Financial Year ended on the 31st day of March , 1997in excess of the maount authorized or granted for the said services.
Be it enacted by the Legislature of the State of Sikkim in the Fifty-first Year of the Republic of India as follows:-
Short title.
1. This act may be called the Sikkim Appropriation Act, 2000.
Issue of Rs.96,97,518/- out of the Consolidated Fund of the State of Sikkim for the Financial Year ended on 31st March 1997.
3. The sum specified in column 5 of the Schedule amounting to ninety six lakhs, ninety seven thousand five hundred and eighteen rupees shall be deemed to have been authorized to be paid and applied from and out of the Consolidated Fund of the State of Sikkim to meet the amount spent for defraying the charges in respect of the services and purposes specified in column 2 of the Schedule during the Financial Year on the 31st of March, 1997 in excess of the amount authorized or granted for those services and purposes for the at year.
THE SCHEDULE
(See Sections 2 and 3)
|
1 |
2 |
3 |
4 |
5 |
|
No of Demand |
SERVICES AND PURPOSES |
(In thousand of Rupees) SUMS NOT EXCEEDING Voted by the Legislative Assembly |
Charged on the consolidated Fund |
Total |
|
1. Governor |
Revenue |
---- |
172632 |
172632 |
|
2. State Legislature |
Revenue |
303158 |
---- |
303158 |
|
9. Taxes on Vehicles |
Revenue |
9941 |
---- |
9941 |
|
16. Stationery and Printing |
Revenue |
20087 |
---- |
20087 |
|
17. Public works (Building |
Revenue |
43920 |
43920 |
---- |
|
30. Nutrition |
Revenue |
199329 |
---- |
199329 |
|
32. Other Social Services (Eccl) |
Revenue |
35145 |
---- |
35145 |
|
34. Agriculture |
Capital |
21996 |
----- |
21996 |
|
36. Animal Husbandry |
Capita |
73396 |
--- |
73396 |
|
41. Food, Storage & Warehousing |
Capital |
182910 |
----- |
182910 |
|
45. Power |
Capital |
578060 |
---- |
578060 |
|
49. Road Transport Services |
Capital |
5373 |
|
5373 |
|
Public Debt. |
Capital |
--- |
8051571 |
8051571 |
|
Total |
|
1429395 |
8268123 |
9697518 |
By order of the Governor
T.D.RINZINg
Secretary to the Govt. of Sikkim
Law Department
F.No. 16(82) LD/2000.
GOVERNMENT OF SIKKIM LAW DEPARTMENT
GANGTOK – 737101
No. 24/LD/2000 Dated 16.12.2000
NOTIFICATION
The following Act of the Sikkim Legislative Assembly having received the assent of the Governor on 13th day of December , 2000 is hereby published for general information:-
THE SIKKIM CEILING ON GOVERNMENT GUARANTEES ACT, 2000
(ACT NO. 24 OF 2000)
An Act to provide for the authorization of appropriation of money out of the consolidated Fund of the State of Sikkim to meet the amount spent on certain services during the Financial Year ended on the 31st day of March , 1998in excess of the amount authorized or granted for the said services.
Be it enacted by the Legislature of the State of Sikkim in the Fifty-first Year of the Republic of India as follows:-
Short title.
1. This act may be called the Sikkim Appropriation Act, 2000.
Issue of Rs.54,284/- out of the Consolidated Fund of the State of Sikkim for the Financial Year ended on 31st March 1998.
2. The sum specified in column 5 of the Schedule amounting to fifty four thousand two hundred and eighty four rupees shall be deemed to have been authorized to be paid and applied from and out of the Consolidated Fund of the State of Sikkim to meet the amount spent for defraying the charges in respect of the services and purposes specified in column 2 of the Schedule during the Financial Year on the 31st of March, 1998 in excess of the amount authorized or granted for those services and purposes for the at year.
Appropriation.
3. The sum deemed to have been authorized to be paid and applied from and out of the consolidated Fund of the State of Sikkim under the is Act shall be appropriated and shall be deemed to have been appropriated for the services and purpose specified in the Schedule in relation to the financial Year ended on the 31st day of March , 1998.
THE SCHEDULE
(See Sections 2 and 3)
|
1 |
2 |
3 |
4 |
5 |
|
No of. Demand |
SERVICES AND PURPOSES |
(In thousand of Rupees) SUMS NOT EXCEEDING Voted by the Legislative Assembly |
Charged on the consolidated Fund |
Total |
|
3. Administration of Justice |
Revenue |
----- |
3546 |
3546 |
|
34. Agriculture |
Capital |
18415 |
----- |
18415 |
|
49. Road Transport Services |
Revenue |
32323 |
---- |
32323 |
|
|
Total |
50738 |
3546 |
54284 |
By order of the Governor
T.D.RINZINg
Secretary to the Govt. of Sikkim
Law Department
F.No. 16(82) LD/2000.
