• 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

  • Home
  • State Acts
  • THE UTTARAKHAND APPROPRIATION (FIRST SUPPLEMENTARY 2011-12) ACT, 2011
Lawsisto
Back

THE UTTARAKHAND APPROPRIATION (FIRST SUPPLEMENTARY 2011-12) ACT, 2011

THE UTTARAKHAND APPROPRIATION (FIRST SUPPLEMENTARY 2011-12) ACT, 2011
[Act No. 18 of 2011]
PREAMBLE
An Act to authorize payment and appropriation of certain sums from and out of the Consolidated Fund of the State to the services for the year ending on thirty first day of March, 2012.
It is hereby enacted in the Sixty-Second year of the Republic of India by the Uttarakhand State Legislative Assembly -
Section 1 - Short Title
This Act may be called the Uttarakhand Appropriation (First Supplementary 2011-2012) Act, 2011.
Section 2 - Issue of 16364581000 out of the Consolidated Fund of Uttarakhand for the year 2011-2012
From and out of the Consolidated Fund of Uttarakhand, there may be paid and applied sums not exceeding those specified in column-3 of the Schedule, amounting in the aggregate to the sums of ` 16364581000 (` Sixteen Hundred Thirty Six Crore Forty Five Lakh Eighty One Thousand only) towards defraying the several charges, which will come in course of payment during the year ending on the thirty first day of March, 2012 in respect of the services and purposes specified in column-2 of the Schedule.
Section 3 - Appropriation
The sums, authorized to be paid and applied from and out of the Consolidated Fund of Uttarakhand by this Act, shall be appropriated for the services and purposes, expressed in the Schedule in relation to the year ending on the thirty first day of March, 2012.
Schedule - SCHEDULE
SCHEDULE
(See Section 2 and 3)
 
 
 
(Rs. in thousand)
 
Grant/ Serial No.
Services and Purpose
 
Voted by the Legisiative Assembly
Charged on consolidate d Fund of the state
Total
 
1
2
 
 
3
 
 
02
GOVERNOR
Revenue;
0
885
865
 
 
 
Capital:
0
0
0
 
03
COUNCIL OF MINISTERS
Revenue:
265600
0
265600
 
 
 
Capital:
0
0
0
 
04
JUDICIAL ADMINISTRATION
Revenue:
26736
0
26736
 
 
 
Capital:
0
0
0
 
06
REVENUE AND GENERAL ADMINISTRATION
Revenue:
426248
1050
427298
 
 
 
Capital:
30000
0
30000
 
07
FINANCE, TAX, PLANNING, SECRETARIAT & MISCELLANEOUS SERVICES
Revenue:
559733
389574
949307
 
 
 
Capital:
327693
0
327693
 
08
EXCISE
Revenue:
1000
0
1000
 
 
 
Capital:
0
0
0
 
09
PUBLIC SERVICE COMMISSION
Revenue:
0
25325
25325
 
 
 
Capital:
0
40000
40000
 
10
POLICE AND JAIL
Revenue:
437200
0
437200
 
 
 
Capital:
104000
0
104000
 
11
EDUCATION, SPROTS, YOUTH WELFARE & CULTURE
Revenue:
4678868
 
4678868
 
 
 
Capital:
162212
0
162212
 
12
MEDICAL, HEALTH & FAMILY WELFARE
Revenue:
162737
0
162737
 
 
 
Capital:
89402
0
89402
 
13
WATER SUPPLY, HOUSING & URBAN DEVELOPMENT
Revenue:
20689
0
20689
 
 
 
Capital:
158500
0
158500
 
14
INFORMATION
Revenue:
173868
0
173868
 
 
 
Capital:
0
0
0
 
15
WELFARE
Revenue:
944398
0
944398
 
 
 
Capital:
67988
0
67988
 
16
LABOUR & EMPLOYMENT
Revenue:
30627
0
30627
 
 
 
Capital:
7775
0
7775
 
17
AGRICULTURE WORKS & RESEARCH
Revenue:
1214755
0
1214755
 
 
 
Capital:
150000
0
150000
 
18
CO-OPERATIVE
Revenue:
70789
0
70789
 
 
 
Capital:
0
0
0
 
19
RURAL DEVELOPMENT
Revenue:
647367
0
647367
 
 
 
Capital:
0
0
0
 
20
IRRIGATION & FLOOD
Revenue:
159847
0
159847
 
 
 
Capital:
1124686
0
1124686
 
21
ENERGY
Revenue:
60172
0
60172
 
 
 
Capital:
2271100
0
2271100
 
22
PUBLIC WORK
Revenue:
171000
0
171000
 
 
 
Capital:
227240
0
227240
 
23
INDUSTRIES
Revenue:
35340
0
35340
 
 
 
Capital:
0
0
0
 
24
TRANSPORT
Revenue:
6914
0
6914
 
 
 
Capital:
1560
0
1560
 
25
FOOD
Revenue:
2000
0
2000
 
 
 
Capital:
0
0
0
 
26
TOURISM
Revenue:
50850
0
50850
 
 
 
Capital:
10001
0
10001
 
27
FOREST
Revenue:
274665
0
274665
 
 
 
Capital:
0
0
0
 
28
ANIMAL HUSBANDARY
Revenue:
56381
0
56381
 
 
 
Capital:
10000
0
10000
 
29
HORTICULTURE DEVELOPMENT:
Revenue:
135776
0
135776
 
 
 
Capital:
0
0
0
 
30
WELFARE OF SCHEDULED CASTES
Revenue:
373438
0
373438
 
 
 
Capital:
28017
0
28017
 
31
WELFARE OF SCHEDULED TRIBES
Revenue:
 168971
 0
168971
 
 
Capital:
3618
0
3618
TOTAL
Revenue:
11141983
416814
11558797
 
Capital:
4765784
40000
4805784
GRAND TOTAL
 
15907767
456814
16364581


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.