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THE MEGHALAYA TRANSFER OF LAND (REGULATION) (AMENDMENT) ACT, 1978
THE COLLECTION OF MEGHALAYA ACTS AND ORDINANCES
FOR THE YEAR 1978
LIST OF MEGHALAYA ACTS AND ORDINANCES, 1978
Sl No. Short Title Page No.
ACTS
1 The Meghalaya Transfer of Land (Regulation Amendment) Act, 1977. 1-2
2 The Meghalaya Appropriation (No. I) Act,1978 ... 3-8
3 The Meghalaya Appropriation (Vote on-Account) Act, 1978 8-18
4 The Meghalaya Finance Act, 1978 ... ... ... 19
5 The Meghalaya Finance (Sales Tax) (Amendment) Act, 1978. 20
6 The Meghalaya (Ministers’ Salaries and allowances (Amendment) Act, 1978. 21-22
7 The Meghalaya Municipal (Garo Hills Autonomous District) Act, 1978. 22-23
8 The Meghalaya Appropriation (No. II) Act, 1978 ... 23-33
9 The National Sports Club of Assam (Taking over of Management) Act, 1978. 34-38
ORDINANCES
1 The Meghalaya Municipal (Garo Hills Autonomous District) Ordinance, 1978. 38-39
2 The Meghalaya Contingency Fund (Augmentation of Corpus) Ordinance, 1978. 39-40
3 The Meghalaya Appropriation Ordinance, 1978. 40-41
4 The Meghalaya Finance (Sales Tax) (Amendment) Ordinance, 1978. 41-42
5 The National Sports Club of Assam (Taking over of Management) Ordinance, 1978. 42-46
6 The Contingency Fund of Meghalaya (Amendment) Ordinance, 1978. 46-47
MEGHALAYA ACT 1 OF 1978
THE MEGHALAYA TRANSFER OF LAND (REGULATION) (AMENDMENT) ACT, 1978
(As passed by the Assembly)
[Received the assent of the President on the 24th January, 1978]
(Published in the Gazette of Meghalaya, Extraordinary, dated 30th March 1978)
An Act further to amend the Meghalaya Transfer of Land (Regulation) Act, 1978
Be it enacted by the Legislature of Meghalaya in the Twenty-eight Year of the Republic of
India as follows:-
Short title, extent and commencement
1. (1) This Act may be called the Meghalaya Transfer of Land (Regulation) (Amendment) Act, 1977.
(2) It shall have the like extent as the principal Act.
(3) It shall come into force at once.
Amendment of Section 2 (e) of the principal Act.
Act I of 1972.
2. In the Meghalaya Transfer of Land (Regulation) Act, 1971 (referred to in this Act as the principal Act), in Section 2, in clause (e) for the word “and” occurring between the words “Rabhas” and “Kacharis” a comma “(,)” shall be substituted and between the words ‘Kacharis’ and “resident” the words “and Koobes” shall be inserted.
Amendment of Section 3 of the principal Act.
3. In the principal Act, in Section 3,-
(A) For the full-stop “(.)” at the end of subsection (1) a colon “(;)” shall be substituted ;
(B) The following proviso to sub-section (1) shall be inserted, namely:-
“Provided that the Government of Meghalaya, if satisfied may, from time, by notification, prohibit such transfer of land within such area or areas as may be specified in the notification and thereupon the competent authority shall not sanction any such transfer of land under the provision of this Act, within such area or areas.”
(C) after sub-section (1), the following sub-section shall be inserted, namely:-
“(2) Every notification issued under the proviso to sub-section (1) of this Section shall,-
(i) have effect on the date of its first publication in the Official Gazette of Meghalaya.
(ii) be laid, as soon as may be after its publication in the Official Gazette before the House of the Legislative Assembly of the state.”
(iii) the existing sub-section (2) shall be renumbered as sub-section (3).
Insertion of new Section 4A in the Principal Act.
Central Act I of 1894.
4. In the principal Act, after Section 4, the following section shall be inserted, namely:-
4A Where, -
(a) in respect of land the transfer of which is prohibited under the proviso to sub-section (1) of Section 3, a person intending to sell his land is not able to effect such sale, or
(b) in respect of the land for which sanction of the competent authority is sought under sub-section (1) of Section 3, the land cannot be disposed of to a tribal, by reason of the fact that no tribal is willing to purchase the land or is willing to purchase the land on the terms offered by the seller or at the market value, such person or the competent authority, as the case may be , shall apply to the Deputy Commissioner of the District for the Acquisition of the land by the State Government and where the State Government and where the State Government decides to acquire the land the Deputy Commissioner shall , by order take over the land on payment of compensation in accordance with the principal specified in the Land Acquisition Act, 1894 and the land shall thereupon vest in the State Government free from all encumbrances.”
MEGHALAYA ACT 2 OF 1978
THE MEGHALAYA APPROPRIATION (No. I) ACT, 1978
(As passed by the Assembly)
[Received the assent of the Governor on the 30th March, 1978]
(Published in the Gazette of Meghalaya, Extraordinary, dated 30th March 1978)
An Act to authorise payment and appropriation of certain further sums from and out of the Consolidated Fund of Meghalaya for the Services of the financial year 1977-1978 Be it enacted by the Legislature of Meghalaya in the Twenty-ninth Year of the Republic of India as follows:-
Short title.
1. This Act may be called the Meghalaya Appropriation (No. I) Act, 1978.
Withdrawal of Rs.5, 08, 95,096 from and out of the Consolidated Fund of Meghalaya for the financial year 1977-78.
2. From and out of the Consolidated Fund of Meghalaya 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 five crores, eight lakhs, ninetyfive thousand and ninety-six rupees towards defraying the several charges which will come in course of payment during the financial year 1977-78 in respect of the services specified in column (2) of the Schedule.
Appropriation.
3. The sums authorised to be paid and applied from and out of the Consolidated Fund of Meghalaya by this Act, shall be appropriated for the services and purposes expressed in the Schedule in relation to the said year.
SCHEDULE
(See Sections 2 and 3)
(1) (2) (3) (4)
Grant
No.
Services and purposes
(Major heads)
Sums not exceeding Total
Voted by the Assembly
Charged on the Consolidated Fund
Rs. Rs. Rs.
2 212 - Governor ... ... ... 35,248 35,248
3 213 - Council of Minister ... 34,000 ... 34,000
5 215 - Election ... ... 2,63,500 ... 2,63,500
8 239 - State Excise ... 1,90,073 ... 1,90,073
9 240 - Sales Tax and 245-I-Other Taxes and Duties on Commodities and Services. 1,58,340 ... 1,58,340
10 241 - Taxes on Vehicles ... 16,536 ... 16,536
11 245 - Other Taxes and Duties on Commodities and Services-II Inspectorate of Electricity. 19,625 ... 19,625
251 - Public Service Commission ... 95,000 95,000
13 252 - Secretariat General Services-I-Civil Departments. 13,50,710 ... 13,50,710
16 254 - Treasury and Accounts Administration. 1,88,700 ... 1,88,700
17 255 - Police and 260-Fire Protection and Control. 83,64,160 ... 83,64,160
18 256 - Jails ... ... 1,41,748 ... 1,41,748
19 258 - Stationery and Printing. 9,69,342 ... 9,69,342
SCHEDULE – contd..
(1) (2) (3) (4)
Grant
No.
Services and purposes
(Major heads)
Sums not exceeding Total
Voted by the
Assembly
Charged on the
Consolidated
Fund
Rs. Rs. Rs.
22 265 - Other Administrative Services-II Motor Garages, etc. 46,898 ... 46,898
23 -Do - III-Gazetteer and Statistical Memoirs. 34,000 ... 34,000
24 -Do - IV-Census, Vital Statistics, Guest Houses, etc. 51,274 ... 51,274
29 276 - Secretariat-Social and Community Services-I-Civil Departments. 2,00,135 ... 2,00,135
31 277 - Education ... ... 1,20,66,100 ... 1,20,66,100
32 277 - Education, 280-Medical, etc. 89,000 ... 89,000
33 278 - Art and Culture. 50,000 ... 50,000
34 279 - Scientific Services and Research. 20,000 ... 20,000
35 280 - Medical ... ... 20,25,500 ... 20,25,500
37 282 - Public Health, Sanitation and Water Supply-A-Public Health and Sanitation. 3,87,200 ... 3,87,200
38 282 - Public Health, Sanitation and Water Supply- B-Sewerage and Water Supply and 283 – Housing –C Government Residential Buildings. 7,00,000 ... 7,00,000
39 283 - Housing-A-General and B-Housing Schemes. 13,805 ... 13,805
42 281 - Urban Development- A- General –
II-Town and Regional Planning. 94,873 ... 94,873
SCHEDULE – contd..
(1) (2) (3) (4)
Grant
No.
Services and purposes
(Major heads)
Sums not exceeding Total
Voted by the
Assembly
Charged on the
Consolidated
Fund
Rs. Rs. Rs.
46 287 - Labour and Employment-III—B Employment and Training. 70,000 ... 70,000
48 288 - Social Security and Welfare-B-II Relief and Rehabilitation of Displaced Persons. 1,91,538 ... 1,91,538
50 Do - IV-Soldiers’, Sailors’ and Airmen’s Board 9,721 ... 9,721
52 289 - Relief on account of Natural Calamities. 8,57,299 ... 8,57,299
54 296 - Secretariat Economic Services-I Civil Department. 2,60,650 ... 2,60,650
56 298 - Co-operation ... 4,50,000 ... 4,50,000
56A 299 - Special and Backward Areas-C North Eastern Areas. 8,32,300 ... 8,32,300
57 304 - Other General Economic Services-I Economic Advice and Statistics. 1,10,646 ... 1,10,646
58 304 - Other General Economic Services- II-Regulation of Weights and Measures. 20,752 ... 20,752
61 307 - Soil and Water Conservation and 283-Housing-C-Government Residential Buildings. 8,34,115 ... 8,34,115
64 311 - Dairy Development and 283- Housing-C-Government Residential Buildings. 1,05,000 ... 1,05,000
65 312 - Fisheries ... ... 1,32,439 ... 1,32,439
SCHEDULE – contd.
(1) (2) (3) (4)
Grant
No.
Services and purposes
(Major heads)
Sums not exceeding Total
Voted by the
Assembly
Charged on the
Consolidated
Fund
Rs. Rs. Rs.
66 313 - Forests ... ... 34,90,519 ... 34,90,519
67 314 - Community Development and 283 Housing –C-Government Residential Buildings. 2,11,000 ... 2,11,000
68 314 - Community Development-II-Rural Works Programme. 28,00,000 ... 28,00,000
71 321 - Village and Small Industries-II Small Industries. 28,00,000 ... 28,00,000
72 328 - Mines and Minerals-B-Regulation and Development of Mines. 53,850 ... 53,850
9A 477 - Capital Outlay on Education, Arts and Culture, 480-Caputal Outlay on Medical, 481-Capital Outlay on Family Welfare,510-Capital Outlay on Animal Husbandry and 511- Capital Outlay on Dairy Development. 9,71,000 ... 9,71,000
80 482 - Capital Outlay on Public Health, Sanitation and Water Supply. 22,50,000 ... 22,50,000
84 498 - Capital Outlay on Cooperation. 15,00,000 ... 15,00,000
84A 499 - Capital Outlay on Special and Backward Areas – C - North Eastern Areas. 4,29,000 ... 4,29,000
95 538 - Capital Outlay on Roads and Water Transport Services. 5,60,000 ... 5,60,000
SCHEDULE – contd.
(1) (2) (3) (4)
Grant
No.
Services and purposes
(Major heads)
Sums not exceeding Total
Voted by the
Assembly
Charged on the
Consolidated
Fund
Rs. Rs. Rs.
96 544 - Capital Outlay on Other Transport and Communication Services. 1,00,000 ... 1,00,000
99 683 - Loans for Housing 4,14,000 ... 4,14,000
101 688 - Loans for Social Security and Welfare –I-Relief Measures and Rehabilitation Schemes. 30,900 ... 30,900
102A 688 - Loans for Social Security and Welfare – III – Welfare of Scheduled Castes, Scheduled Tribes and Other Backward Classes. 2,04,600 ... 2,04,600
112 734 - Loans for Power projects. 36,00,000 ... 36,00,000
Total ... 5,07,64,848 1,30,248 50,08,95,096
MEGHALAYA ACT 3 OF 1978
THE MEGHALAYA APPROPRIATION (Vote-on-Account) ACT, 1978
(As passed by the Assembly)
[Received the assent of the Governor on the 31st March, 1978]
(Published in the Gazette of Meghalaya, Extraordinary, dated 31st March 1978)
An Act to provide for the withdrawal of certain sums from and out of the Consolidated Fund of Meghalaya for the Services of a part of financial year, 1978-79Be it enacted by the Legislature of Meghalaya in the Twenty-ninth Year of the Republic of India as follows:-
Short title and commencement..
1. (1) This Act may be called the Meghalaya Appropriation (Voice – on- Account) Act, 1978.
(2) It shall come into force on the first day of April, 1978.
Withdrawal of Rs.15, 10, 68,200 from and out of the Consolidated Fund of Meghalaya for the Financial year 1978-79.
2. From and out of the Consolidated Fund of Meghalaya there may be withdrawn sums not exceeding those specified in column (3) of the Schedule amounting in the aggregate to the sum of fifteen crores, ten lakhs, sixtyeight thousand and two hundred rupees, towards defraying the several charges which will come in course of payment during the period of three months beginning on the first day of April, 1978 in respect of the services specified in column (2) of the Schedule.
Appropriation 3.
The sums authorised to be withdrawn from and out of the Consolidated Fund of Meghalaya by this act shall be appropriated for the services and purposes expressed in the Schedule in relation to the financial year 1978-79.
SCHEDULE
(1) (2) (3)
Sums not exceeding
Grant
No.
Services and purposes (Major Heads)
Voted by the Assembly
Charged on the Consolidated
Total
Rs. Rs. Rs.
1. 211 - Parliament State/Union
Territories Legislatures –B- State
Legislatures.
Revenue 5,99,800 26,900 2,26,700
2. 212 - Governor ... ... Revenue 2,500 20,300 2,22,800
3. 213 - Council of Ministers ... Revenue 2,42,700 ... 2,42,700
4. 214 - Administration of Justice Revenue 3,05,500 2,700 3,88,200
5. 215 - Election ... ... Revenue 2,43,500 ... 2,43,500
229 - Land Revenue ... ...
283 - Social Security and Welfare-B-II Relief and Rehabilitation of Displaced persons.
289 - Relief on Account of Natural Calamities.
Revenue 10,35,800 ... 10,35,800
295 - Other Social and Community Services.
304 - Other General Economic Services-III-Land Ceilings.
6. 688 - Loans for Social Security and Welfare-III-Welfare of Scheduled Castes and Scheduled Tribes and Other Backward Classes. Capital 6,300 ... 6,300
695 - Loans for other Social and Community Services.
705 - Loans for Agriculture.
SCHEDULE - contd,
(1) (2) (3)
Sums not exceeding
Grant
No.
Services and purposes (Major Heads)
Voted by the Assembly
Charged on the Consolidated
Total
Rs. Rs. Rs.
7. 230 - Stamps and Registration ... Revenue 18,000 ... 18,000
8. 239 - State Excise ... ... 2,22,300 ... 2,22,300
9. 240 - Sales Tax and 245-I-Other Taxes and Duties on Commodities and Services. Revenue 2,01,200 ... 2,01,200
241 - Taxes on Vehicles ... ...
265 - Other Administrative Services-II-Motor Garages, etc. Revenue 5,63,000 ... 5,63,000
338 - Roads and Water Transport Services.
538 - Capital Outlay on Road and Water Transport Services, etc. Capital 3,75,000 ... 3,75,000
245 - Other Taxes and Duties on Commodities and Services-II Inspectorate of Electricity. Revenue 32,800 ... 32,800
11 331 - Water and Power Development Services –B- Power Development. 734 - Loans for Power Projects Capital 87,500 ... 87,500
12 247 - Other Fiscal Services – Promotion of Small Savings. Revenue 14,500 ... 14,500
248 - Appropriation for Reduction or Avoidance of Debt (Charged). Revenue ... ... ...
249 - Interest Payment (Charged) Revenue ... 60,00,000 60,00,000
251 - Public Service Commission (Charged).
Revenue ... 1,06,800 1,08,800
SCHEDULE - contd,
(1) (2) (3)
Sums not exceeding
Grant
No.
Services and purposes (Major Heads)
Voted by the Assembly
Charged on the Consolidated
Total
Rs. Rs. Rs.
252 - Secretariat General Services-I Civil Department.
13 276 - Secretariat- Social and Community Services –I- Civil Department. Revenue 20,68,800 ... 20,68,800
296 - Secretariat Economic Services-I Civil Department.
14 253 - District Administration ... Revenue 9,85,000 ... 9,85,000
15 254 - Treasury and Accounts Administration. Revenue 4,54,700 ... 4,54,700
16 255 - Police and 260-Fire Protection and Control. Revenue 94,26,500 ... 94,26,500
17 256 - Jails ... ... ... Revenue 4,15,000 ... 4,15,000
18 258 - Stationery and Printing ... Revenue 11,13,300 ... 11,13,300
252 - Secretariat General Services-II Public Works Department Secretariat.
259 - Public Works ... ...
277 - Education, 278-Art and Culture,
280-Medical, 282-Public Health, etc.
Revenue 58,19,700 ... 58,19,700 283 - Housing – II – C-Government Residential Buildings (I/C, P.W.D.).
287 - Labour and Employment – III Employment and Training 288-Social Security and Welfare –Social Welfare, etc.
459 - Capital Outlay on Public Works.
SCHEDULE - contd,
(1) (2) (3)
Sums not exceeding
Grant
No.
Services and purposes
(Major Heads)
Voted by the Assembly
Charged on the Consolidated
Total
Rs. Rs. Rs.
477 - Capital Outlay on Education,
Art and Culture.
480 - Capital Outlay on Medical.
481 - Capital Outlay on Family Welfare. Capital 43,36,600 ... 42,36,600
482 - Capital Outlay on Public Health, Sanitation and Water Supply-A Public Health.
483 - Capital Outlay on Housing-A Government Residential Buildings (I/C. P.W.D.).
510 - Capital Outlay on Animal Husbandry.
511 - Capital Outlay on Dairy Development.
20 265 - Other Administrative Services – I- Civil Defence.
Revenue 14,22,200 ... 14,22,200
265 - Other Administrative Services – III – Gazetteers and Statistical Memoirs.
277 - Education ... ... Revenue 1,61,26,300 ... 1,61,26,300
21 278 - Art and Culture ... ...
279 - Scientific Services and Research.
677 - Loans for Education, Art and Culture. Capital 5,000 ... 5,000
22 265 - Other Administrative services-IV-Census, Vital Statistics, Guest Houses, etc. Revenue 2,89,200 ... 2,89,200
23 265 - Other Administrative services-V-Miscellaneous Administrative Services.
Revenue 96,500 ... 96,500
24 266 - Pension and other Retirement Benefit. Revenue 4,18,800 ... 4,18,800
25 267 - Aid Materials and Equipments. Revenue 2,42,700 ... 2,42,700
SCHEDULE - contd,
(1) (2) (3)
Sums not exceeding
Grant
No.
Services and purposes
(Major Heads)
Voted by the Assembly
Charged on the Consolidated
Total
Rs. Rs. Rs.
26 248 - Miscellaneous General Services, Pre-partition Payments, state Lotteries Pension for distinguished Services. Revenue 1,300 ... 1,300
280 - Medical ... ...
281 - Family Welfare ...
27 282 - Public Health, Sanitation and Water Supply-A-Public Health and Sanitation. Revenue 76,98,000 ... 76,98,000
282 - Public Health, Sanitation and Water Supply-B-Sewerage and Water Supply. Revenue 24,52,500 ... 24,52,500
283 - Housing-C-Government Residential Buildings.
482 - Capital Outlay on Public Health, Sanitation and Water, Supply. Capital 55,60,000 ... 55,60,000
682 - Loans for Public Health, Sanitation and Water Supply.
283 - Housing-I-A-Central and BHousing Schemes. Revenue 73,800 ... 73,800
683 - Loans for Housing ... Capital 4,91,200 ... 4,91,200
284 - Urban Development-A-General-I-Municipal Administration. Revenue 68,700 ... 68,700
634 - Loans for Urban Development. Capital ... ... ...
284 - Urban Development-A- General –II-Towns and Regional Planning. Revenue 3,77,000 ... 3,77,000
234 - Capital Outlay on Urban Development-A-Central. Capital ... ... ...
32 285 - Information and Publicity Revenue 3,92,500 ... 3,92,500
SCHEDULE - contd,
(1) (2) (3)
Sums not exceeding
Grant
No.
Services and purposes
(Major Heads)
Voted by the Assembly
Charged on the Consolidated
Total
Rs. Rs. Rs.
287 - Labour and Employment –I-A Labour.
287 - Labour and Employment-II-A Labour Inspectorate of Factories and Steam Boilers. Revenue 10,11,500 ... 10,11,500
287 - Labour and Employment –III-B Employment and Training.
288 - Social Security and Welfare-A-I Civil Supplies.
Revenue 3,30,000 ... 3,30,000
488 - Capital Outlay on Social Security and Welfare-E-Other Social Security and Welfare Programme-I-Civil Supplies Scheme. Capital 84,500 ... 84,500
509 - Capital Outlay of Food Nutrition.
288 - Social Security and Welfare-B-II Relief and Rehabilitation of Displaced persons. Revenue 26,300 ... 26,300
35 688 - Loans for Social Security and Welfare-I-Relief and Rehabilitation of Displaced persons. Capital ... ... ...
288 - Social Security and Welfare-BIII-Welfare of Scheduled Castes, Scheduled Tribes and Other Backward Classes-D-Social Welfare. Revenue 14,55,000 ... 14,55,000
36 668 - Loans for Social Security and Welfare-C-III- Welfare of Scheduled Castes, Scheduled Tribes and Other Backward Classes-D-Social Welfare. Capital ... ... ...
SCHEDULE – contd...
(1) (2) (3)
Sums not exceeding
Grant
No.
Services and purposes
(Major Heads)
Voted by the Assembly
Charged on the Consolidated
Total
Rs. Rs. Rs.
37 287 - Social Security and Welfare –E Other Social Security and Welfare Programme-IV-Soldiers’ Sailors’ and Airmen’s Board. Revenue 22,500 ... 22,500
681 - Loans for Social Security and Welfare-II-Loans to Ex-Service Personnel. Capital 1,300 ... 1,300
38 281 - Social Security and Welfare-E Other Social Security and Welfare Programmes-V-Other Programmes. Revenue 1,300 ... 1,300
39 295 - Other Social and Community Services. Revenue 66,300 ... 66,300
40 296 - Secretariat-Economic Services-II- Planning Boards and attached Offices. Revenue 2,65,000 ... 2,65,000
298 - Co-operation ... ... Revenue 15,58,700 ... 15,58,700
498 - Capital Outlay on Co-operation.
41 505 - Capital Outlay on Agriculture. Capital 8,91,300 ... 8,91,300
688 - Loan to Co-operation.
299 - Special and Backward Areas –C North Eastern Areas. Revenue 23,68,000 ... 23,68,000
42 499 - Capital Outlay on Special and Backward Areas-C- North Eastern Areas. Capital 48,73,700 ... 48,73,700
699 - Loans for Social and Backward Areas –C- North Eastern Areas.
SCHEDULE - contd,
(1) (2) (3)
Sums not exceeding
Grant
No.
Services and purposes
(Major Heads)
Voted by the Assembly
Charged on the Consolidated
Total
Rs. Rs. Rs.
43 304 - Other General Economic Services-I-Economic Advice and Statistics. Revenue 3,90,200 ... 3,90,200
44 304 - Other General Economic Services-II-Regulation of Weight and Measures. Revenue 1,10,000 ... 1,10,000
45 305 - Agriculture/306-I-Minor Irrigation/295-Other social and Community Services/283-Housing-C-Government Residential Buildings. Revenue 60,10,200 ... 60,10,200
705 - Loans for Agriculture ... Capital ... ... ...
306 - Minor Irrigation-II-Works under Embankment and Drainage Wing, P.W.D. Revenue 1,62,500 ... 1,62,500
333 - Irrigation, Navigation, Drainage and Flood Control Projects.
46 506 - Capital Outlay on Minor Irrigation, Soil Conservation and Areas Development. Capital 8,37,500 ... 8,37,500
533 - Capital outlay on Irrigation, Navigation, Drainage and Flood Control.
47 307 - Soil and Water Conservation and 283-Housing-CGovernment Residential Buildings. Revenue 44,96,200 ... 44,96,200
308 - Area Development ... Revenue 43,75,000 ... 43,75,000
48 706 - Loans for Minor Irrigation, Soil Conservation and Area Development. Capital ... ... ...
310 - Animal Husbandry and 283-Housing-C-Government Residential Buildings. Revenue 34,51,100 ... 34,51,100
49 710 - Loans for Animal Husbandry. Capital ... ... ...
SCHEDULE - contd,
(1) (2) (3)
Sums not exceeding
Grant
No.
Services and purposes
(Major Heads)
Voted by the Assembly
Charged on the Consolidated
Total
Rs. Rs. Rs.
50 311 - Dairy Development and 283-
Housing-C-Government
Residential Buildings.
Revenue 11,12,500 ... 11,12,500
51 312 - Fisheries ... ... Revenue 5,06,500 ... 5,06,500
313 - Forests ... ... Revenue 42,62,500 ... 42,62,500
513 - Capital Outlay on Forest Capital ... ... ...
314 - Community Development 283- Housing-C-Government Residential Buildings and 288-Social Security and Welfare.
314 - Community Development-II Rural Works Programme. Revenue 38,33,000 ... 38,33,000
714 - Loans for Community Development. Capital ... ... ...
320 - Industries ... ... Revenue 7,30,200 ... 7,30,200
520 - Capital Outlay on Industrial Research and Development.
522 - Capital Outlay on Machinery and Engineering Industries. Capital 8,75,000 ... 8,75,000
526 - Capital Outlay on Consumers Industries.
720 - Loans for Industrial Research and Development.
321 - Village and Small Industries-I Handloom and Sericulture and 386-housing-C-Government Residential Buildings. Revenue 14,76,500 ... 14,76,500
55 521 - Capital Outlay on village and Small Industries –I- Handloom and Sericulture.
698 - Loans to Co-operative Societies. Capital 5,000 ... 5,000
721 - Loans for Village and Small Industries –I – Handloom and Sericulture.
SCHEDULE - contd,
(1) (2) (3)
Sums not exceeding
Grant
No.
Services and purposes
(Major Heads)
Voted by the Assembly
Charged on the Consolidated
Total
Rs. Rs. Rs.
321 - Village and Small Industries - II – Small Industries. Revenue 20,14,800 ... 20,14,800
321 - Capital Outlay on Village and Small Industries – II Small Industries.
56 Capital 1,36,300 ... 1,36,300
721 - Loans for Village and Small Industries – II- Small Industries.
57 328 - Mines and Minerals-B Regulation and Development of Mines. Revenue 6,80,000 ... 6,80,000
528 - Capital Outlay on Mining and Metallurgical Industries. Capital ... ... ...
337 Road and Bridges Revenue 61,87,500 ... 61,87,500
58 537 - Capital Outlay on Roads and Bridges. Capital 1,19,35,800 ... 1,19,35,800
339 - Tourism Revenue 4,01,700 ... 4,01,700
59 544 - Capital Outlay on other Transport and Communication Services. Capital ... ... ...
60 530 - Investment in Industrial Financial Institutions. Capital ... ... ...
603 - Internal Debt of the State Government (Charged). Capital ... 24,70,000 24,70,000
304 - Loans and Advances from the Central Government. (Charged) Capital ... 69,85,900 69,85,900
61 766 - Loans to Government Servants. Capital 13,75,000 ... 13,75,000
62 767 - Miscellaneous Loans... Capital ... ... ...
63 768 - Inter-State Settlement Capital 18,60,500 ... 18,60,500 - Appropriation to Contingency Fund. Capital .... ... ...
Total ... 13,51,75,600 1,58,92,600 15,10,68,200
MEGHALAYA ACT 4 OF 1978
THE MEGHALAYA FINANCE ACT, 1978
(As passed by the Assembly)
[Received the assent of the Governor on the 31st March, 1978]
(Published in the Gazette of Meghalaya, Extraordinary, dated 31st March 1978)
An Act to fix the rates at which the Meghalaya Purchase Tax shall be levied and charge for the financial year 1978-79.
Be it enacted by the Legislature of Meghalaya in the Twenty-ninth Year of the Republic of India as follows:-
Short title extent and commencement..
1. (1) This Act may be called the Meghalaya Finance Act, 1978.
(2) It extends to the whole of the State of Meghalaya.
(3) It shall be deemed to have come into force on the 1st day of April, 1978.
Rates of the Meghalaya Purchase Tax.
2. The rates at which the tax shall be levied and collected on the purchase of the items of the Schedule under the Meghalaya Purchase Tax Act (Assam Act XIX of 1967 as modified by Meghalaya), for the year beginning on the 1st day of April 1978 shall be as follows –
In respect of items 1,2 and 3 Four paise per rupee value of the price at which the taxable goods are purchased.
In respect of item 4 Two paise per rupee value of the price at which the taxable goods are purchased.
MEGHALAYA ACT 5 OF 1978
THE MEGHALAYA FINANCE (SALES TAX) (AMENDMENT) ACT, 1978
(As passed by the Assembly)
[Received the assent of the Governor on the 8th April, 1978]
(Published in the Gazette of Meghalaya, Extraordinary, dated 10th April, 1978)
An Act further to amend the Meghalaya Finance (Sales Tax) act (Assam Act XI of 1956 as adapted by Meghalaya), hereinafter referred to as the principal Act.
Be it enacted by the Legislature of Meghalaya in the Twenty-ninth Year of the Republic of India as follows:-
Short title extent and commencement..
1. (1) This Act may be called the Meghalaya Finance Act, 1978.
(2) It extends to the whole of the State of Meghalaya.
(3) It shall be deemed to have come into force on the 1st day of April, 1978.
Amendment of the Schedule to the principal Act.
2. In the Schedule to the principal Act:-
(i) Between the existing items 9 and 10, the following shall be inserted as item 10, namely:-
“10. Motor Cars............. 7 paise in the rupee”.
(ii) the existing item 10 shall be re-numbered as item 10A and for the words “including motor cars” occurring between the words “motor vehicles” and “motor taxi” in the said item the words “excluding motor cars but including” shall be substituted, and
(iii) the existing item 10A shall be renumbered as item 10B.
Repeal of Ordinance 4 of 1978.
3. The Meghalaya Finance (Sales Tax) (Amendment) Ordinance, 1978 is hereby repealed.
MEGHALAYA ACT 6 OF 1978
THE MEGHALAYA (MINISTERS’ SALARIES AND ALLOWANCES) (AMENDMENT) ACT, 1978.
(As passed by the Assembly)
[Received the assent of the Governor on the 8th April, 1978]
(Published in the Gazette of Meghalaya, Extraordinary, dated 10th April, 1978)
An Act further to amend the Meghalaya (Ministers’ Salaries and Allowances) Act (Act 4 of 1972) (hereinafter referred to as the principal Act)
Be it enacted by the Legislature of Meghalaya in the Twenty-ninth Year of the Republic of India as follows:-
Short title and commencement..
1. (1) This Act may be called the Meghalaya Finance Act, 1978.
(2) It extends to the whole of the State of Meghalaya.
(3) It shall be deemed to have come into force on the 1st day of April, 1978.
Amendment of section 2 of the principal Act.
2. In section 2 of the principal Act,-
(i) in the marginal note between the words “Chief Minister” and “other Ministers” the words and punctuation “Deputy Chief Minister,” shall be inserted ;
(ii)after clause (a) the following new clause shall be inserted as clause (b), namely:-
“(b) to the Deputy Chief Minister a salary of rupees one thousand four hundred per mensem;”
(iii) the existing clauses “(b)” and “(c)” shall be renumbered as clauses “(c)” and “(d)”, respectively.
Amendment of section 3 to 10 of the principal Act.
3. In the principal Act,-
(i) between the words “Chief Minister” and “other Ministers” occurring in the first line of section 4 and occurring in sections 3,5,6,7,8,9 and 10, the words and punctuation “Deputy Chief Minister,” shall be inserted ;
(ii) in the sixth line of section 4 between the words “Chief Minister” and “and” the punctuation and the words “Deputy Chief Minister” shall be inserted ;
(iii) in the marginal notes against sections 3 and 5 between the words “Chief Minister” and “other Ministers” the words and punctuation “Deputy Chief Minister,” shall be inserted.
Insertion of an explanation to the proviso to section 5 of the principal Act.
4. In the principal Act, below the proviso to section 5, the following explanation shall be inserted, and shall always be deemed to have been inserted, namely:-
“Explanation: For the purpose of the proviso the word “Minister” shall include the Chief Minister, Deputy Chief Minister, other Ministers and Ministers of State”.
MEGHALAYA ACT 7 OF 1978
THE MEGHALAYA MUNICIPAL (GARO HILLS AUTONOMOUS DISTRICT) ACT, 1978.
(As passed by the Assembly)
[Received the assent of the Governor on the 8th April, 1978]
(Published in the Gazette of Meghalaya, Extraordinary, dated 10th April, 1978)
An Act to provide for the constitution and establishment of municipalities and town committees in the Garo Hills Autonomous District and extension and application of the Meghalaya Municipal Act to the said District and for matters connected theretoBe it enacted by the Legislature of Meghalaya in the Twenty-ninth Year of the Republic of India as follows:-
Short title, extent and commencement.
1. (1) This Act may be called the Meghalaya Municipal (Garo Hills Autonomous District) Act, 1978.
(2) It extends to the Garo Hills Autonomous District.
(3) It shall be deemed to have come into force on the 7th day of January, 1978.
Constitution and establishment of municipalities and Town Committees in the Garo Hills Autonomous District.
2. Notwithstanding anything contained in any other law the State Government may, on the recommendation of the District Council of the Garo Hills Autonomous District, constitute any area of the said Autonomous District as a municipality, or declare any area within such District to be a notified area and establish a Town Committee for the notified area, under the provisions for the Meghalaya Municipal Act (Assam Act XV of 1957 as adapted by Meghalaya) and apply all or any of the provisions of the said act or of the Rules made thereunder as may be specified in the notification to the Municipality or town committee so constituted or established and to the area or areas comprising within the said municipality or town committee.
Repeal of Ordinance 1 of 1978
3. The Meghalaya Municipal (Garo Hills Autonomous District) Ordinance, 1978 is hereby repealed.
MEGHALAYA ACT 8 OF 1978
THE MEGHALAYA APPROPRIATION (No. II) ACT, 1978.
(As passed by the Assembly)
[Received the assent of the Governor on the 30th June, 1978]
(Published in the Gazette of Meghalaya, Extraordinary, dated 30th June, 1978)
An Act to authorise payment and appropriation of certain sums from and out of the Consolidated Fund of Meghalaya for the services of the financial year ending on the thirty first day of March, 1979
Be it enacted by the Legislature of Meghalaya in the Twenty-ninth Year of the Republic of India as follows:-
Short title and commencement.
1. (1) This Act may be called the Meghalaya Appropriation (No. II) Act, 1978.
(2) It shall be deemed to have come into force on the first day of April, 1978.
Withdrawal of Rs.60, 42, 72,900 from and out of the Consolidated Fund of Meghalaya for the Financial year 1978-79.
2. From and out of the Consolidated Fund of Meghalaya there may be paid and applied sums not exceeding those specified in column (3) of the Schedule amounting in the aggregate [inclusive of the sum specified in column (3) of the Schedule to the Meghalaya Appropriation (Voteon-Account) Act, 1978] to the sum of sixty crores, forty two lakhs, seventy two thousand and nine hundred rupees towards defraying the several charges which will come in course of payment during the financial year ending on the thirty-first day of March, 1979 in respect of the services specified in column (2) of the Schedule. Appropriation. 3. The sums authorised to be withdrawn from and out of the Consolidated Fund of Meghalaya by this Act shall be appropriated for the services and purposes expressed in the Schedule in relation to the said year.
SCHEDULE
(See Section 2 and 3)
(1) (2) (3)
Sums not exceeding
Grant
No.
Services and purposes
(Major Heads)
Voted by the Assembly
Charged on the Consolidated
Total
Rs. Rs. Rs.
1 211 - Parliament/State/Union Territory Legislatures-B-State Legislatures. Revenue 23,99,200 1,07,800 25,07,000
2 212 - Governor ... ... Revenue 10,000 8,81,000 8,91,000
3 213 - Council of Ministers ... Revenue 9,71,000 ... 9,71,000
4 214 - Administration of Justice Revenue 12,22,000 3,31,000 15,53,000
5 215 - Election ... ... Revenue 9,74,000 ... 9,74,000
SCHEDULE-contd..
(1) (2) (3)
Sums not exceeding
Grant
No.
Services and purposes
(Major Heads)
Voted by the Assembly
Charged on the Consolidated
Total
Rs. Rs. Rs.
229 - Land Revenue ... ...
233 - Social Security and Welfare-BII- Relief and Rehabilitation of Displaced persons.
289 - Relief on account of Natural Calamities. Revenue 41,43,000 ... 41,43,000
195 - Other Social and Community Services.
304 - Other General Economic Services - III-Land Ceilings.
688 - Loans for Social Security and Welfare-III-Welfare of Scheduled Castes, Scheduled Tribes and Other Backward Classes. Capital 25,000 ... 25,000
695 - Loans for other Social and Community Services.
705 - Loans for Agriculture ...
7 230 - Stamps and Registrations ... Revenue 72,000 ... 72,000
8 239 - State Excise ... ... Revenue 8,89,000 ... 8,89,000
9 240 - Sales Tax and 245-I- Other Taxes and Duties on Commodities and Services Revenue 8,05,000 ... 8,05,000
241 - Taxes on Vehicles
265 - Other Administrative Services-II-Motor Garages, etc. Revenue 22,52,000 ... 22,52,000 10 338 - Roads and Water Transport Services.
538 - Capital Outlay on Road and Water Transport Services, etc. Capital 15,00,000 ... 15,00,000
SCHEDULE-contd..
(1) (2) (3)
Sums not exceeding
Grant
No.
Services and purposes
(Major Heads)
Voted by the Assembly
Charged on the Consolidated
Total
Rs. Rs. Rs.
245 - Other Taxes and Duties on Commodities and Services –II Inspectorate of Electricity. Revenue 1,31,000 ... 1,31,000
11 331 - Water and Power Development Services-B Power Development.
734 - Loans for Power Projects Capital 3,50,000 ... 3,50,000
12 247 - Other Fiscal Services-Promotion of Small Savings. Revenue 58,000 ... 58,000
248 - Appropriation for Reduction of Avoidance of Debt. (Charged). Revenue ... ... ...
249 - Interest Payments (Charged) Revenue ... 2,40,00,100 2,40,00,100
251 - Public Services Commission (Charged) Revenue ... 4,27,300 4,27,300
242 - Secretariat General Services-I Civil Departments.
13 276 - Secretariat-Social and Community Services-I-Civil Departments. Revenue 82,75,000 ... 82,75,000
296 - Secretariat Economic Services-I-Civil Departments.
14 253 - District Administration. Revenue 39,40,000 ... 39,40,000
15 254 - Treasury and Accounts Administration. Revenue 18,19,000 ... 18,19,000
16 255 - Police and 26-Fire Protection and Control. Revenue 3,77,06,000 ... 3,77,06,000
17 256 - Jails ... ... Revenue 16,60,000 ... 16,60,000
18 258 - Stationery and Printing Revenue 44,53,000 ... 44,53,000
SCHEDULE-contd..
(1) (2) (3)
Sums not exceeding
Grant
No.
Services and purposes
(Major Heads)
Voted by the Assembly
Charged on the Consolidated
Total
Rs. Rs. Rs.
252 - Secretariat General Services – II – Public Department Secretariat.
259 - Public Works ...
277 - Education, 278-Art and Culture,280-Medical,282-Public Health, etc. Revenue 2,32,79,200 ... 2,32,79,200
283 - Housing – II- C Government Residential Buildings (I/C P.W.D.)
287 - Labour and Employment-III-B-Employment and Training.
288 - Social Security and Welfare-Social Welfare, etc.
19 459 - Capital Outlay on Public Works.
477 - Capital Outlay on Education, art and Culture.
480 - Capital Outlay on Medical.
481 - Capital Outlay on Family Welfare. Capital 1,69,45,500 ... 1,69,45,500
482 - Capital Outlay on Public Health, Sanitation and Water Supply – A Public Health.
483 - Capital Outlay on Housing-A-Government Residential Buildings (I/C P.W.D.).
510 - Capital Outlay on Animal Husbandry.
511 - Capital Outlay on Dairy Development.
SCHEDULE-contd..
(1) (2) (3)
Sums not exceeding
Grant
No.
Services and purposes
(Major Heads)
Voted by the Assembly Charged on the Consolidated
Total
Rs. Rs. Rs.
20 255 - Other Administrative Services-I-Civil Defence and Home Guards. Revenue 56,89,000 ... 56,89,000
265 - Other Administrative Services-III-Gazetteers and Statistical Memoirs.
277 - Education ... Revenue 6,45,05,000 ... 6,45,05,000
278 - Art and Culture ... ...
279 - Scientific Service and Research.
677 - Loans for Education, Art and Culture. Capital 20,000 ... 20,000
22 265 - Other Administrative Services-IV-Census, Vital Statistics, Guest Houses, etc. Revenue 11,57,000 ... 11,57,000
23 265 - Other Administrative Services-IV-Census, Vital Statistics, Guest Houses, etc. Revenue 3,86,000 ... 3,86,000
24 266 - Pension and other Retirement Benefits. Revenue 16,75,000 ... 16,75,000
25 267 - Aid Materials and Equipments. Revenue 9,71,000 ... 9,71,000
26 268 - Miscellaneous general Services, Preparation Payments, State Lotteries and Pension for distinguished Services. Revenue 5,000 ... 5,000
280 - Medical ... ...
27 281 - Family Welfare ...
282 - Public Health, Sanitation and Water Supply-A- Public Health and Sanitation. Revenue 3,07,92,000 ... 3,07,92,000
282 - Public Health, Sanitation and Water Supply B-Sewerage and Water Supply. Revenue 98,10,000 ... 98,10,000
283 - Housing-C-Government Residential Buildings.
482 - Capital Outlay on Public Health, Sanitation and Water Supply. Capital 2,22,40,000 ... 2,22,40,000
682 - Loans for Public Health, Sanitation and Water Supply.
SCHEDULE-contd..
(1) (2) (3)
Sums not exceeding
Grant
No.
Services and purposes
(Major Heads)
Voted by the Assembly
Charged on the Consolidated
Total
Rs. Rs. Rs.
29 283 - Housing –I-A- General
Revenue and B- Housing Schemes.
Revenue 2,95,000 ... 2,95,000
688 - Loans for Housing ... Capital 16,05,000 ... 16,05,000
284 - Urban Development-A General-I-Municipal Administration. Revenue 2,75,000 ... 2,75,000
684 - Loans for Urban Development. Capital ... ... ...
284 - Urban Development-A Revenue General-II-Town and Regional Planning. Revenue 15,08,000 ... 15,08,000
484 - Capital Outlay on Urban Capital Development-A-General. Capital ... ... ...
32 285 - Information and Publicity Revenue 15,70,000 ... 15,70,000
287 - Labour and Employment-I-ALabour.
33 287 - Labour and Employment-II-A Labour-Inspectorate of Factories and Steam Boilers. Revenue 40,46,000 ... 40,46,000
287 - Labour and Employment-IIIB-Employment and Training.
288 - Social Security and Welfare -I-Civil Supplies. Revenue 13,20,000 ... 13,20,000
34 488 - Capital Outlay on Social Security and Welfare-E-Other Social Security and Welfare Programmes-I- Civil Supplies Scheme. Capital 3,38,000 ... 3,38,000
509 - Capital Outlay on Food and Nutrition.
35 288 - Social Security and Welfare-B-II-Relief and Rehabilitation of Displaced Persons. Revenue 1,05,000 ... 1,05,000
688 - Loans for Social Security and Welfare-I-Relief Measures and Rehabilitation Schemes. Capital ... ... ...
SCHEDULE-contd..
(1) (2) (3)
Sums not exceeding
Grant
No.
Services and purposes
(Major Heads)
Voted by the Assembly
Charged on the Consolidated
Total
Rs. Rs. Rs.
288 - Social Security and Welfare-CIII-Welfare of Scheduled Castes, Scheduled Tribes and Other Backward Classes-D Social Welfare. Revenue 58,20,000 ... 58,20,000
36 688 - Loans for Social Security and Welfare-C-III-Welfare of Scheduled Tribes and Other Backward Classes. Capital ... ... ...
288 - Social Security and Welfare-E Other Social Security and Welfare Programmes-IV Soldiers’, Sailors’ and Airmen’s Board. Revenue 90,000 ... 90,000
688 - Loans for Social Security and Welfare-II-Loans to Ex-Service Personnel. Capital 5,000 ... 5,000
38 288 - Social Security and Welfare-E Other Social Security and Welfare Programmes-V-Other Programmes. Revenue 5,000 ... 5,000
39 295 - Other Social and Community Services. Revenue 2,65,000 ... 2,65,000
40 296 - Secretariat Economic Services-II-Planning Boards and attached Offices. Revenue 10,60,000 ... 10,60,000
298 - Co-operation ... Revenue 62,35,000 ... 62,35,000
498 - Capital Outlay on Cooperation.
41 505 - Capital Outlay on Agriculture. Capital 35,65,000 ... 35,65,000
698 - Loans to Co-operative Societies.
299 - Special and Backward Areas-C North Eastern Areas. Revenue 94,72,000 ... 94,72,000
499 - Capital Outlay on Special and Backward Areas-C-North Eastern Areas. Capital 1,94,91,000 ... 1,94,91,000
699 - Loans for Special and Backward Areas-C- north Eastern Areas.
SCHEDULE-contd..
(1) (2) (3)
Sums not exceeding
Grant
No.
Services and purposes
(Major Heads)
Voted by the Assembly
Charged on the Consolidated
Total
Rs. Rs. Rs.
304 - Other General Economic Revenue Services-I-Economic Advice and Statistics. Revenue 15,61,000 ... 15,61,000
44 304 - Other General Economic Revenue Services-II-Regulation of Weights and Measures. Revenue 4,40,000 ... 4,40,000
45 305 - Agriculture/306-I-Minor Irrigation/295-Other Social and Community Services/283-Housing-C-Government Residential Buildings. Revenue 2,76,41,000 ... 2,76,41,000
705 - Loans for Agriculture ... Capital ... .... ...
306 - Minor Irrigation-II-Works under Embankment and Drainage Wing, P.W.D. Minor Irrigation Projects. Revenue 6,50,000 ... 6,50,000
333 - Irrigation, Navigation, Drainage and Flood Control Project.
46 506 - Capital Outlay on Minor Irrigation, Soil Conservation and Area Development.
533 - Capital Outlay on Irrigation, Navigation, Drainage and Flood Control Project. Capital 33,50,000 ... 33,50,000
47 307 - Soil and Water Conservation and 283-Housing-CGovernment Residential Buildings. Revenue 1,79,85,000 ... 1,79,85,000
308 - Area and Development ... Revenue 1,75,00,000 ... 1,75,00,000
48 706 - Loans for Minor Irrigation, Soil Conservation and Area Development. Capital ... ... ...
49 310 - Animal Husbandry and 283-Housing-C-Government Residential Buildings. Revenue 1,38,04,300 ... 1,38,04,300
710 - Loans for Animal Husbandry. Capital ... ... ...
SCHEDULE-contd..
(1) (2) (3)
Sums not exceeding
Grant
No.
Services and purposes
(Major Heads)
Voted by the Assembly
Charged on the Consolidated
Total
Rs. Rs. Rs.
50 311 - Dairy Development and 283-Housing-C-Government Residential Buildings. Revenue 44,50,000 ... 44,50,000
51 312 - Fisheries ... ... Revenue 20,26,000 ... 20,26,000
313 - Forests ... ... Revenue 1,70,50,000 ... 1,70,50,000
52 513 - Capital Outlay on Forests Capital ... ... ...
314 - Community Development, 283-Housing-C-Government Residential Buildings and 288-Social Security and Welfare.
314 - Community Development-II-C Rural Works Programme. Revenue 1,53,32,000 ... 1,53,32,000
714 - Loans for Community Development Capital ... ... ...
320 - Industries ... ... Revenue 29,21,009 ... 29,21,009
520 - Capital Outlay on Industrial Research and Development.
54 522 - Capital Outlay on Machinery and Engineering Industries. Capital 35,00,000 ... 35,00,000
526 - Capital Outlay on Consumer Industries.
720 - Loans of Industrial Research and Development.
321 - Village and Small Industries-I Handloom and Sericulture and
283-Housing-C-Government Residential Buildings. Revenue 59,06,000 ... 59,06,000
521 - Capital Outlay on Village and Small Industries-I-Handloom and Sericulture. 55 Capital 20,000 ... 20,000
698 - Loans to Co-operative Societies.
721 - Loans for Village and Small Industries-I-Handloom and Sericulture.
SCHEDULE-contd..
(1) (2) (3)
Sums not exceeding
Grant
No.
Services and purposes
(Major Heads)
Voted by the Assembly
Charged on the Consolidated
Total
Rs. Rs. Rs.
321 - Village and Small Industries –II-Small Industries. Revenue 80,59,000 ... 80,59,000
56 521 - Capital Outlay on Village and Small Industries-II-Small Industries. Capital 5,45,000 ... 5,45,000
721 - Loans for Village and Small Industries –II-Small Industries.
57 328 - Mines and Minerals-B Regulation and Development of Mines. Revenue 27,20,000 ... 27,20,000
528 - Capital Outlay on Mining and Metallurgical Industries. Capital .... ... ...
58 337 - Roads and Bridges Revenue 2,47,50,000 ... 2,47,50,000
537 - Capital Outlay on Roads and Bridges. Capital 4,77,43,000 ... 4,77,43,000
59 339 - Tourism Revenue 16,07,000 ... 16,07,000
544 - Capital Outlay on Other Transport and Communication Services. Capital ... ... ...
60 530 - Investment in Industrial Financial Institutions. Capital ... ... ...
603 - Internal Debt of the State Government. (Charged) Capital ... 98,80,000 98,80,000
604 - Loans and Advances from the Central Government (Charged). Capital ... 2,79,43,400 2,79,43,400
61 766 - Loans to Government Servants. Capital 55,00,000 ... 55,00,000
62 767 - Miscellaneous Loans Capital ... ... ...
63 768 - Inter-State Settlement Capital 74,42,100 ... 74,42,100
64 769 - Appropriation to Contingency Fund. Capital ... ... ...
Total ... ... 54,07,02,300 6,35,70,600 60,42,72,900
MEGHALAYA ACT 9 OF 1978
THE NATIONAL SPORTS CLUB OF ASSAM (TAKING-OVER OF MANAGEMENT) ACT, 1978.
(As passed by the Assembly)
[Received the assent of the Governor on the 9thAugust, 1978]
(Published in the Gazette of Meghalaya, Extraordinary, dated 14th August, 1978)
An Act to provide for the taking-over of the management of the National Sports Club of Assam within the State of Meghalaya from the present Executive Committee and other committees of the Club and from the holders of offices of the Club for a limited period in the public interest and in order to secure the proper management of the Club and for matters connected therewith or incidental thereto.
Be it enacted by the Legislature of Meghalaya in the Twenty-ninth Year of the Republic of India as follows:-
Short title and commencement..
1. (1) This Act may be called the National Sports Club of Assam (Taking over of Management) Act, 1978.
(2) It shall be deemed to have come into force on the 2nd day of June, 1978.
Definitions.
2. In this Act, unless the context otherwise requires,-
(a) “appointed day” means the 3rd day of June 1978 (11,00 hours);
(b) “Club” means the National Sports Club of Assam registered under the Societies Registration Act,1860.
(c) “prescribed” means prescribed by rule made under this Act ;
(d) “State Government” or “Government” means the State Government of Meghalaya.
Transfer or the management of the Club to and vesting thereof in the State Government.
3. (1) On and from the appointed day, and for a period of five years thereafter, the management of, and the control over the Club within the State of Meghalaya shall be deemed to have been transferred to an to have vested in the State Government.
(2) On the transfer and vesting of the management of an control over, the Club to the State Government under sub-section (1),-
(a) the Government Body, Executive Committee, Finance Committee, Games Committee, Regional Committee and any other Committee of the Club, the President, Vice-President, Secretary, Assistant Secretary, Treasurer and Trustees, if any, of the Club and all other persons in-charge of or holding any other offices in the management of and control over the affairs of the Club in any other capacity shall cease to exercise any power or function regarding management and control of the Club within the State of Meghalaya and the Governing Body and every such Committee shall, during the period this Act is in force, be deemed as if they have been dissolved and every person hereinbefore mentioned as if they have vacated their respective offices:
(b) all properties, movable or immovable, and all rights, powers, privileges of the Club within the State of Meghalaya which immediately before the commencement of this Act belonged to the Club or any other Committee or persons holding any office mentioned in clause (a), or holding any other offices, shall, for the purposes of such management and control, vest in the State Government.
Management of and control over the Club and its affairs.
4. (1) The State Government may, for the purposes of management of and control over the Club and all its affairs the management and control of which have vested in the State Government under Section 3, from time to time, by orders in the Official Gazette, appoint such officer or officers of the State Government and /or Committee or Committees consisting of such officers of the Government and or other persons as members thereof to exercise such powers, duties and functions and for such period as may be specified in the Orders:
Provided that the State Government may change the composition of any Committee at any time before the expiry of the term of the office of members.
(2) A person nominated as member to any Committee under sub-section (1) shall bold office at the pleasure of the Government and such person may resign from membership of the Committee by giving notice in writing to the State Government and shall, on such resignation being accepted by the State Government, has deemed to have ceased as member of the Committee.
Preparation and submission of Statements and penalty for noncompliance.
5. (1) Notwithstanding anything in the preceding section, the Secretary, Assistant Secretary, the Treasurer and the Trustees, if any, of the Club, functioning as such immediately before the commencement of this Act shall prepare a statement in relation to all matters of the Club which the Secretary, Assistant Secretary, Treasurer or Trustees, if any , was required to deal with immediately before the commencement of this Act and submit the same, within a period of fifteen days from the date of commencement of this Act or within such further time as may be granted by the State Government from time to time to any officer of the State Government appointed by the State Government in this behalf.
(2) If any person, without any reasonable excuse knowingly and wilfully makes default in complying with the requirements of the preceding sub-section, he shall be punishable with imprisonment which may extend to three months, or with fines which may extend to five hundred rupees or with both.
Delivery of Books of Accounts, Registers and properties, etc, and penalty for noncompliance.
6. (1) Notwithstanding anything in section 4 of this Act, the Secretary, Assistant Secretary, Treasurer and Trustees, if any , of the Club, functioning as such immediately before the commencement of this Act, and any other person in custody of any books of accounts, registers, records, other documents or properties of and relating to the Club shall handover such custody to the Officers of the Government appointed under sub-section (1) of Section 5, within a period of one week from the date of his appointment or within such further time as may be granted by the Government in this behalf.
(2) If any person, without any reasonable excuse knowingly and wilfully makes default in complying with the requirements of the preceding sub-section, he shall be punishable with imprisonment which may extend to six months or with fine which may extend to one thousand rupees, or with both.
Creation of the Sports Fund.
7. The State Government may create and maintain in the manner prescribed a fund to be called the ‘Sports Fund of the Club’ into which shall be paid all receipts and income of the Club and out of which shall be met all expenses and disbursements of the Club.
Relinquishment of management of the Club.
8. Upon the expiration of the period of five years from the appointed day, the management and control of the Club within the State of Meghalaya shall revert back to the Club or to an ad-hoc Committee constituted for the purposes:
Provided that the State Government may, at any time before the expiration of the said period of five years, transfer back the management and control of the club to the Club or to an ad-hoc Committee constituted for the purpose.
Protection of action taken under the Act.
9. (1) No suit, prosecution or other legal proceeding shall lie against any officer of the Government or member of any Committee in respect of anything which is in good faith done or intended to be done in pursuance of this Act.
(2) No suit or other legal proceeding shall lie against the State Government, any Committee or any member thereof or any officer of the Government for any damage caused or likely to be caused by anything which in good faith done or intended to be done in pursuance of this Act.
Power to make rules.
10. (1) The State Government may, by notification, make rules, to carry out the objects of this Act.
(2) In particular, and without prejudice to the generality of the foregoing powers, such rules may provide for –
(a) the manner in which the Sports Fund of the Club shall be deposited or invested ;
(b) the mode of authentication of orders for payment of money in and from the Sports Fund of the Club;
(c) the form in which accounts of the Club and Sports Fund of the Club shall be kept and audited and publication of such accounts ;
(d) creation of the fund under Section 7;
(e) the function of and the procedure to be followed by any Committee appointed under Section 4 ;
(f) any other matters which are required to, or may, be prescribed.
Over-riding effect of the Act.
11. (1) The provisions of this Act and the rules framed thereunder shall have effect notwithstanding anything in the Societies Registration Act, 1850, or in the memorandum of Association or the Rules and Regulations of the Club.
(2) During the period this Act is in force , no member of the Club shall exercise any right under Section 13 of the Societies Registration Act,1860.
Repeal of Ordinance 5 of 1973.
12. The National Sports Club of Assam (Taking over of Management) Ordinance, 1978 is hereby repealed.
MEGHALAYA ORDINANCE 1 OF 1978
THE MEGHALAYA MUNICIPAL (GARO HILLS AUTONOMOUS DISTRICT) ORDINANCE, 1978.
(Published in the Gazette of Meghalaya, Extraordinary, dated the 10th January 1978)
An Ordinance to provide for the constitution of municipalities in the Garo Hills Autonomous District and extension and application of the Meghalaya Municipal Act to the said District and for matters connected thereto.
Whereas the Legislature of the State of Meghalaya is not in session and the Governor of Meghalaya is satisfied that circumstances exist which render it necessary for him to take immediate action;
Now, therefore, in exercise of the powers conferred by clause (1) of Article 213 of the Constitution of India, the Governor is pleased to promulgate in the Twenty-eight Year of the Republic of India the following Ordinance, namely:-
1. Short title and extend,-
(1) This Ordinance may be called the Meghalaya Municipal (Garo Hills Autonomous District) Ordinance, 1978.
(2) It shall extend to the Garo Hills Autonomous District.
2. Constitution of municipalities in the Autonomous District- Notwithstanding anything contained in any other law the State Government may, on the recommendation of the District Council of the Garo Hills Autonomous District, constitute any area of the said Autonomous District as a municipality, or declare any area within such District to be a notified area and establish a Town Committee for the notified area, under the provisions of the Meghalaya Municipal Act (Assam Act XV of the 1957 as adapted by Meghalaya) and apply all or any of the provisions of the said Act or the rules made thereunder as may be specified in the notification to the municipality or town committee so constituted or established and to the area or areas comprising within the said municipality or town committee.
Raj Bhavan, LALLAN PRASAD SINGH,
Shillong, Governor of Meghalaya.
the 7th January,1978.
MEGHALAYA ORDINANCE 2 OF 1978
THE MEGHALAYA CONTINGENCY FUND (AUGMENTATION OF CORPUS) ORDINANCE, 1978.
An Ordinanceto augment temporarily the Corpus of the contingency Fund of Meghalaya WHEREAS, the Legislative Assembly of Meghalaya is not in Session;
AND, WHEREAS, the Governor is satisfied that circumstances exist which render it necessary for him to take immediate action to augment temporarily the Contingency Fund of Meghalaya.
FOR, THEREFORE, in exercise of the powers conferred by clause (1) of Article 213 of the Constitution, of India, the Governor of Meghalaya is pleased to promulgate in the Twenty-ninth Year of the Republic of India the following Ordinance, namely:-
1. Short title and commencement. –
(1) This Ordinance may be called Meghalaya Contingency Fund (Augmentation of Corpus) Ordinance, 1978.
(2) It shall come into force at once.
2. Further payment into the Contingency Fund.- There shall be paid by the Government of Meghalaya into the Contingency Fund of Meghalaya a further sum of Rupees three crores and twenty-five lakhs out of the revenue of the State of Meghalaya for the financial year 1977-78.
3. Re-transfer of Rupees three crores and twenty-five lakhs from Contingency Fund to Consolidated Fund.-A sum of Rupees three crores and twenty-five lakhs shall be re-transferred from the Contingency Fund to the Consolidated Fund of Meghalaya on or before the 31st March, 1978.
Raj Bhavan, LALLAN PRASAD SINGH,
SHILLONG, Governor of Meghalaya.
the 21st February,1978.
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MEGHALAYA ORDINANCE 3 OF 1978
THE MEGHALAYA APPROPRIATION ORDINANCE, 1978
An Ordinanceto authorise payment and appropriation of certain further sums from and out of the Consolidated Fund of Meghalaya for the services of the Financial year, 1977-78.
WHEREAS, the Legislative Assembly of Meghalaya is not in Session;
AND, WHEREAS, the Governor is satisfied that circumstances exist which render it necessary for him to take immediate action to authorise payment and appropriation of certain further sums from and out of the Consolidated Fund of Meghalaya;
NOW,THEREFORE, in exercise of the powers conferred by clause (1) of Article 213 of the Constitution of India, the Governor of Meghalaya is pleased to promulgate in the Twenty-ninth Year of the Republic of India, the following Ordinance, namely:-
1. Short title and commencement.-(1) This ordinance may be called the Meghalaya Appropriation Ordinance, 1978.
(2) It shall come into force at once.
2. Withdrawal of Rupees three crores ad twenty-five lakhs from and out of Consolidated Fund of Meghalaya for the Financial year 1977-78.- From and out of the Consolidated Fund of Meghalaya, there shall be paid and applied sums not exceeding those specified in column (2) of the Schedule amounting in the aggregate to the sum of Rupees three crores and twenty-five lakhs towards defraying the several charge, which will come in course of payment during the financial year 1977-78 in respect of the services specified in column (1) of the Schedule.
3. Appropriation:-
The sums authorised to be paid and applied from and out of the Consolidated Fund of Meghalaya by this Ordinance shall be appropriated for the services and purposes expressed in the Schedule in relation to the said year.
SCHEDULE
Services and purpose by Major Heads Sums no exceeding
769-Appropriation to the Contingency Fund. Rs.3, 25, 00,000
RAJ BHAVAN, LALLAN PRASAD SINGH,
SHILLONG, Governor of Meghalaya.
The 21st February, 1978.
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MEGHALAYA ORDINANCE 4 OF 1978
THE MEGHALAYA FINANCE (SALES TAX) (AMENDMENT) ORDINANCE, 1978
An Ordinance further to amend the Meghalaya Finance (Sales Tax) Act (Assam Act XI of 1956 as adapted by Meghalaya), hereinafter referred to as principal Act.
WHEREAS, the legislative Assembly of Meghalaya is not in session;
AND, WHEREAS, the Governor of Meghalaya is satisfied that circumstances exist which render it necessary for him to take immediate action.
NOW, THEREFORE, in exercise of the powers conferred by clause (1) of Article 213 of the Constitution of India, the Governor is pleased to promulgate in the Twenty-ninth Year of the Republic of India, the following Ordinance, namely:-
1. Short title, extent and commencement.-
(1) This Ordinance may be called the Meghalaya Finance (Sales Tax) (Amendment) Ordinance 1978.
(2) It shall have the like extent as the principal Act.
(3) It shall come into force at once.
2. Amendment of the Schedule to the principal Act.- In the Schedule to the principal Act.
(i) Between the existing items 9 and 10,the following shall be inserted as item 10, namely:-
“10. Motor cars.........7 paise in the rupee”
(ii) the existing items 10 shall be re-numbered as item 10A and for the words “including motor cars” occurring between the words “motor vehicles” and “motor taxi” the words “excluding motor cars but including” shall be substituted ;
(iii) the existing item 10A shall be renumbered as item 10B.
RAJ BHAVAN, LALLAN PRASAD SINGH,
SHILLONG, Governor of Meghalaya.
The 21st February, 1978.
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ORDINANCE NO.5 OF 1978
THE NATIONAL SPORTS CLUB OF ASSAM (TAKING OVER OF MANAGEMENT) ORDINANCE, 1978.
(Promulgated by the Governor on the 2nd June, 1978)
(Published in the Gazette of Meghalaya, Extraordinary issue, dated the 2nd June, 1978)
An Ordinance to provide for the taking over of the management of the National Sports Club of Assam within the State of Meghalaya from the present Executive Committee and other committees of the Club and from the holders of offices of the Club for a limited period in the public interest and in order to secure the proper management of the Club and for matters connected therewith on incidental thereto.
WHEREAS the Legislature of Meghalaya is not in Session and the Governor is satisfied that circumstances exist which render it necessary for him to take immediate action;
AND, WHEREAS, the instructions of the President under the proviso to clause (1) of article 213 of the Constitution have been obtained;
NOW, THEREFORE, the Governor is pleased, in exercise of powers conferred by clause (1) of 213 of the Constitution, to promulgate in the Twenty-ninth Year of the Republic of India the following Ordinance, namely:-
1. Short title and commencement.-
(1) This Ordinance may be called the National Sports Club of Assam (Taking over of Management) Ordinance, 1978.
(2) It shall come into force at once.
2. Definitions.-
In this Ordinance, unless the context otherwise requires,-
(a) “appointed day” means the date appointed under sub-section (1) of Section 3 of this Ordinance;
(b) “Club” means the National Sports Club of Assam registered under the Societies Registration Act, 1860.
(c) “prescribed” means prescribed by rules made under this Ordinance;
(d) “State Government” or “Government” means the State Government of Meghalaya.
3. Transfer of the management of the Club to and vesting thereof in the State Government. –
(1) On and from such date as the State Government may by notification published in the official Gazette, appoint in this behalf, and for a period for five years thereafter the management of , and the control over the Club and all the affairs of the Club within the State of Meghalaya shall stand transferred to and vested in the State Government.
(2) On the transfer and vesting of the management of, and control over, the Club to the State Government under sub-section (1),-
(a) The Governing Body, Executive Committee, Finance Committee, Games Committee, Regional Committee and any other Committee of the Club, the President, Vice-President, Secretary, Assistant Secretary, Treasury and Trustees, if any, of the Club and other persons in-charge of or holding any other offices in the management of an control over the affairs offices in the management of and control over the affairs of Club in any other capacity shall cease to exercise any power or function regarding management and control of the Club within the State of Meghalaya and the Governing Body and every such Committee shall, during the period this Ordinance is in force, be deemed as if they have been dissolved and every person hereinbefore mentioned as if they have vacated their respective offices ;
(b) All properties movable or immovable, and all rights, power privileges of the Club within the State of Meghalaya which immediately before the commencement of this Ordinances belonged to the Club or any other Committee or persons holding any office mentioned in clause (a), or holding any other officers, shall, for the purposes of such management and control, vest, in the State Government.
4. Management of and control over the club and its affairs.-
(I) The State Government may, for the purposes of management of and control over the club and all its affairs, the management and control of which have vested in the State Government under Section 3, from time to time by orders in the Official Gazette, appoint such officer or officer of the State Government and /or Committee or Committees consisting of such officers of the Government and /or other persons as members thereof to exercise such powers, duties and functions and for such period as may be specified in the Orders:
Provided that the State Government may changed the composition of any Committee at any time before the expiry of the term of the office of members.
(2) A persons nominated as member to any Committee under sub-section (1) shall hold office at the please of the Government and such person may resign from membership of the committee by giving notice in writing to the State Government and shall, on such resignation being accepted by the State Government, has deemed to have ceased as member of the Committee.
Preparation and submission of statements and penalty for non-compliance.-
Notwithstanding anything in the preceding section, the Secretary, Assistant Secretary, the Treasurer and the Trustees, if any of the Club, functioning as such immediately before the commencement of this Ordinance shall prepare a statement in relation to all matters of the Club which the Secretary, Assistant Secretary, Treasurer or Trustee if any, was required to deal with immediately before the commencement of this Ordinance and submit the same, within a period the commencement of this Ordinance and submit the same, within a period of fifteen days from the date of commencement of this Ordinance or within such further time as may be granted by the State Government from time to time to any officer of the State Government appointed by the State Government appointed in this behalf.
(2) If any person, without any reasonable excuse knowingly and willfully makes default in complying with the requirements of the preceding sub-section, he shall be punishable with imprisonment which may extend to three months, or with fines which may extend to five hundred rupees or with both.
6. Delivery of books of Accounts, Registers and properties, etc, and penalty for noncompliance.-
(1) Notwithstanding anything in Section 4 of this Ordinance, the Secretary, Assistant Secretary, Treasurer and Trustees, if any of the Club functioning as such immediately before the commencement of this Ordinance, and any other person in custody of any books of accounts, registers, records, other documents or properties of and relating to the Club shall handover such custody to the officer of the Government appointed under sub-section (1) Section 5,within a period of one week from the date of his appointment or within such further time as may be granted by the Government on this behalf.
(2) If any person, without any reasonable excuse knowingly and willfully makes default in complying with the requirements of the preceding sub-section, he shall be punishable with imprisonment which may extend to six months or with fine which may extend to one thousand rupees, or with both.
7. Creation of the Sports Fund. –
The State Government may create and maintain in the manner prescribed a fund to be called the ‘Sports Fund of the Club into which shall be paid all receipts and income of the Club and out of which shall be meet all expenses and disbursements of the Club.
8. Relinquishment of management of the Club.-
Upon the expiration of the period of five years from the appointed day, the management and control of the Club within the State of Meghalaya shall revert back to the Club or to an Ad hoc Committee constituted for purpose:
Provided that the State Government may, at any time before the expiration of the said period of five years, transfer back the management and control of the Club to the Club or to and Ad hoc committee constituted for the purpose.
Protection of action taken under the Ordinance.-
(1) No suit, prosecution or other legal proceeding shall lie against any officer of the Government or member of any Committee in respect of anything which is in good faith done or intended to be done in pursuance of this Ordinance.
(2) No suit or other legal proceeding shall lie against the State Government, any Committee or any member thereof or any officer of the Government for any damage caused or likely to be caused by anything which is in good faith done or intended to be done in pursuance of this Ordinance.
10. Power to make rules.-
(1) The State Government may, by notification, make rules, to carry out the objects of this Ordinance.
(2) In particular, and without prejudice to the generality of the foregoing powers, such rules may provide for-
(a) the manner in which the Sports Fund of the Club shall be deposited or invested;
(b) the mode of authentication of order for payment of money in and from the Sports Fund of the Club;
(c) the form in which accounts of Club and the Sports Fund of the Club shall be kept and audited and publication of such accounts;
(d) creation of the fund under Section 7;
(e) the functions of and the procedure to be followed by any Committee appointed under Section ;
(f) any other matter which are required to, or may, be prescribed.
11. Over-riding effect of the Ordinance. –
(1) The provision of this Ordinance and the rules framed thereunder shall have effect notwithstanding anything in the Societies Registration Act, 1860, or in the Memorandum of Association or the Rules and Regulation of the Club.’
(2) During the period this Ordinance is in force, no member of the Club shall exercise any right under Session 13 of the Societies Registration Act, 1860.
Camp New Delhi: LALLAN PRASAD SINGH,
The 2nd June, 1978. Governor of Meghalaya.
MEGHALAYA ORDINANCE 6 OF 1978
THE CONTINGENCY FUND OF MEGHALAYA (AMENDMENT)
ORDINANCE, 1978
An Ordinance further to amend the Contingency Fund of Meghalaya Act, 1972 Whereas, the Legislative of the State of Meghalaya is not in Session and the Governor of Meghalaya is satisfied that circumstances exist which render it necessary for him to take immediate action for amending the Contingency Fund of Meghalaya Act, 1972.
Now therefore, in exercise of the powers conferred by clause (1) of the Article 213 of the Constitution of India, the Governor is pleased to promulgate in the Twenty-ninth Year of the Republic of India the following Ordinance, namely:-
1. Short title and commencement. –
(1) This Ordinance may be called the Contingency Fund of Meghalaya (Amendment) Ordinance, 1978.
(2) It shall come into force at once.
2. Amendment of Section 2 of Meghalaya Act 5 of 1978.- In Section 2 of the Contingency Fund of Meghalaya, 1972 for the words “a sum of rupees fifty lakhs” the words “a sum of rupees one crore and fifty lakhs” shall be substituted.
[ Explanation.- The aforesaid sum of rupees one crore and fifty lakhs includes the sum of rupees twenty-five lakhs paid to the Contingency Fund of Meghalaya under the Contingency Fund of Meghalaya (Augmentation of Corpus) Act, 1974 (10 of 1074)].
