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THE MEGHALAYA APPROPRIATION (No. I) ACT, 1979
THE COLLECTION OF MEGHALAYA ACTS AND ORDINANCES FOR THE YEAR 1979
CONTENTS
STATE OF MEGHALAYA ACTS, 1979
Sl No. Short Title Page No.
1 The Meghalaya Appropriation (No.1) Act, 1979 ... 1-4
2 The Contingency Fund of Meghalaya (Amendment) Act, 1979. 5
3 The Legislative Assembly of Meghalaya (Members Salaries and Allowances) (Amendment) Act, 1979. 6
4 The Meghalaya Transfer of Land (Regulation) (Amendment) Act, 1979. 7
5 The Meghalaya Appropriation (No. II) Act, 1979. 8-12
6 The Meghalaya Appropriation (Vote-on-Account)Act, 1979 13-22
7 The Meghalaya Finance Act, 1979. ... ... 23
8 The Meghalaya Finance (Sales Tax) (Amendment) Act, 1979. 24-25
9 The Meghalaya Sales Tax (Amendment) 26
10 The Legislative Assembly of Meghalaya (Speaker and Deputy Speaker Salaries and Allowances) (Amendment) Act, 1979. 27
11 The Meghalaya (Ministers Salaries and Allowances) (Amendment) Act, 1979. 28-29
12 The Meghalaya Appropriation (No.III) Act, 1979.. 29-39
13 The Meghalaya Prevention of Disqualification (Members of the Legislative Assembly of Meghalaya) (Amendment) Act, 1979. 40
14 The Meghalaya Agricultural Income-Tax (Repealing) Act, 1979. 40
15 The Meghalaya (Ministers’ Salaries and Allowances) (Amendment) Act, 1979. 41
16 The Legislative Assembly of Meghalaya (Speaker’s and Deputy Speaker’s Salaries and Allowances) (Amendment) Act, 1979. 42
17 The Legislative Assembly of Meghalaya (Speaker’s and Deputy Speaker’s Salaries and Allowances) (Second Amendment) Act. 1979. 43
18 The Meghalaya Transfer of Land (Regulation) (Amendment) Act, 1979. 44
19 The Meghalaya Purchase Tax (Amendment) Act, 1979. 45
(i)
ORDINANCES 1979
Sl No. Short Title Page No.
1 The Legislative Assembly of Meghalaya (Speaker’s and Deputy Speaker’s Salaries and Allowances) (Amendment) Ordinance, 1979. 46
2 The Meghalaya (Minister’s Salaries and Allowances) (Amendment) Ordinance, 1979. 46-47
3 The Meghalaya Finance (Sales Tax) (Amendment) Ordinance, 1979. 48
4 The Meghalaya Municipal (Garo Hills Autonomous District) (Amendment) Ordinance, 1979. 49
5 The Meghalaya Preventive Detention Ordinance, 1979. 50-54
6 The Meghalaya Preventive Detention (Amendment) Ordinance, 1979. 54 1
MEGHALAYA ACT 1 OF 1979
THE MEGHALAYA APPROPRIATION (No. I) ACT, 1979
(As passed by the Assembly)
[Received the assent of the Governor on the 26th January, 1979]
(Published in the Gazette of Meghalaya, Extraordinary issue, dated the 31st January, 1979)
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 1978-79.
Be it enacted by the Legislative 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, 1979.
Withdrawal of Rs.1, 30, 84,978 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 to the sum of one crore, thirty lakhs, eighty-four thousand, nine hundred and seventy-eight rupees towards defraying the several charges which will come in course of payment during the financial year 1978-79 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 Schedule 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 Legislature. Revenue 1,71,941 9,500 1,84,441
3 213 - Council of Ministers ... Revenue 75,000 ... 75,000
4 214 - Administration of Justice ... Revenue 38,310 ... 38,310
7 230 - Stamps and Registration. ... Revenue 30,000 ... 30,000
8 239 - State Excise ... ... Revenue 2,37,734 ... 2,37,734
9 240 - Sales Tax and 245-I-Oter Taxes and Duties on Commodities and Services. Revenue 90,517 ... 90,517
12 247 - Other Fiscal Services- Promotion of Small Savings. Revenue 42,200 ... 42,200
252 - Secretariat-General Services-II Public Works Department – Secretariat.
259 - Public Works ...
277 - Education, 278-Art and Culture,
280-Mediacl, 282-Public Health, etc. Revenue 29,666 ... 29,666
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.
310 - Animal Husbandry
371 - Dairy Development 439 - Tourism.
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.
459 - Capital Outlay on Public Works.
477 - Capital Outlay on Education, Arts and Culture.
480 - Capital Outlay on Medical.
481 - Capital Outlay on Family Welfare. Capital ... ... ...
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.
12 265 - Other Administrative Services-IV Census, Vital Statistics, Guest Houses etc. Revenue 71,000 ... 71,000
30 284 - Urban Development-A-General-I Municipal Administration. Revenue 5,00,000 ... 5,00,000
684 - Loans for Urban Development. 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-C-III Welfare of Scheduled Castes, Scheduled Tribes and Other Backward Classes-D-Social Welfare. Revenue 11,06,000 ... 11,06,000
36 688 - Loans for Social Security and Welfare-C-III-Welfare of Scheduled Castes, 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 20,110 ... 20,110
37 688 - Loans for Social Security and Welfare-II-Loans to Ex-Service Personnels. Capital ... ... ...
320 - Industries ... ... Revenue ... ... ...
520 - Capital Outlay on Industrial Research and Development.
522 - Capital Outlay on Machinery and Engineering Industries. Capital 1,00,00,000 ... 1,00,00,000
720 - Loans for Industrial Research and Development.
321 - Village and Small Industries-I Handloom and Sericulture and 283-Housing-C-Government Residential Buildings. Revenue 5,00,000 ... 5,00,000
521 - Capital Outlay on Village and Small Industries-I- Handloom and Sericulture. Capital ... ... ...
698 - Loans to Co-operative Societies.
721 - Loans for Village and Small Industries-I-Handloom and Sericulture.
61 766 - Loans to Government Servants Capital 1,60,000 ... 1,60,000
Total ... 1,30,75,478 9,500 1,30,84,978
MEGHALAYA ACT 2 OF 1979
THE CONTINGENCY FUND OF MEGHALAYA (AMENDMENT) ACT, 1979.
(As passed by the Assembly)
[Received the assent of the Governor on the 26th January, 1979]
(Published in the Gazette of Meghalaya, Extraordinary issue, dated the 31st January, 1979)
An Act further to amend the Contingency Fund of Meghalaya Act,1972.
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 Contingency Fund of Meghalaya (Amendment) Act, 1979.
(2) It shall be deemed to have come into force on the 22nd day of September, 1978.
Amendment of Section 2 of Meghalaya Act 5 of 1972.
2. In Section 2 of the Contingency Fund of Meghalaya Act,1972 for the words “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 1974)].
Repeal of Ordinance 6 of 1978.
3. The Contingency Fund of Meghalaya (Amendment) Ordinance, 1978 is hereby repealed.
MEGHALAYA ACT 3 OF 1979
THE LEGISLATIVE ASSEMBLY OF MEGHALAYA (MEMBERS’ SALARIES AND ALLOWANCES) (AMENDMENT) ACT, 1979.
(As passed by the Assembly)
[Received the assent of the Governor on the 26th January, 1979]
(Published in the Gazette of Meghalaya, Extraordinary issue, dated the 31st January, 1979)
An Act further to amend the Legislative Assembly of Meghalaya (Members’ Salaries and Allowances) Act, 1972.
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 Legislative Assembly of Meghalaya (Member’s Salaries and Allowances) (Amendment) Act, 1979.
(2) It shall be deemed to have come into force on the first day of January, 1979.
Amendment of Sections 3 and 4 of Meghalaya Act 8 of 1972.
2. In the Legislative Assembly of Meghalaya (Member’s Salaries and Allowances) Act,1972-
(i) in section 3 for the words, “four hundred” the words “six hundred’ shall be deemed to have been substituted.
(ii) In Section 4,-
(a) in clause (a) for the words “two hundred and fifty” the words “three hundred” shall be deemed to have been substituted ; and
(b) in clause (b) for the words “twenty-five” the word “forty” shall be deemed to have been substituted.
MEGHALAYA ACT 4 OF 1979
THE MEGHALAYA TRANSFER OF LAND (REGULATION)
(AMENDMENT) ACT, 1979.
(As passed by the Assembly)
[Received the assent of the Governor on the 15th February, 1979]
(Published in the Gazette of Meghalaya, Extraordinary, dated the 16th February, 1979)
An Act further to amend the Meghalaya Transfer of Land (Regulation) Act, 1971.
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 Transfer of Land (Regulation) (Amendment) Act, 1971.
(2) It extends to the tribal areas within the State of Meghalaya as specified in Part II of the Table appended to paragraph 20 of the Sixth Schedule to the Constitution of India.
(3) It shall come into force at once.
Amendment of Section 11 of Act I of 1972.
2. In the Meghalaya Transfer of Land (Regulation)Act,1971, Section 11,-
(i) the full-stop “(.)” at the end of clause (c) shall be substituted by a semi-colon “(;)” , and
(ii) after clause (c) the following new clause shall be inserted as clause (d) namely:-
“(d) any transfer of land to, or in favour of,
(i) any Company, Corporation, Society (including Co-operative Society), Autonomous Body or Association, wholly or substantially owned and controlled or managed by the Government and which the Government of Meghalaya may, by notification, specify in this behalf;
(ii) a Municipal Corporation, municipality or town committee constituted under, any law.”
MEGHALAYA ACT 5 OF 1979
THE MEGHALAYA APPROPRIATION (No. II) ACT, 1979.
(As passed by the Assembly)
[Received the assent of the Governor on the 27th March, 1979] (Published in the Gazette of Meghalaya, Extraordinary, dated the 30th March, 1979)
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 1978-79.
Be it enacted by the Legislature of Meghalaya in the Thirtieth Year of the Republic of India as follows:-
Short title.
1. This Act may be called the Meghalaya Appropriation (No. II) Act, 1971.
Withdrawal of Rs.2, 62, 93,080 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 to the sum of two crores, sixty-two lakhs, ninety-three thousand and eighty rupees towards defraying the several charges which will come in course of payment during the financial year 1978-79 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 Schedule 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.
3 213 - Council of Minsters ... Revenue 1,25,346 ... 1,25,346
5 215 - Elections ... ... Revenue 30,000 ... 30,000
229 - Land Revenue ... ...
288 - Social Security and Welfare –BII- Relief and Rehabilitation of Displaced Persons.
289 - Relief on Account of Natural Calamities. Revenue 37,608 ... 37,608
295 - Other Social and Community Services.
304 - Other General Economic Services-III-Welfare of Scheduled Castes, Scheduled Tribes and Other Backward Classes.
688 - Loans for Social Security and Welfare-III-Welfare of Scheduled Castes, Scheduled Tribes and Other Backward Classes. Capital ... ... ...
695 - Loans for Other Social and Community Services.
705 - Loans for Agriculture
241 - Taxes on Vehicles ... ...
265 - Other Administrative Services – II- Motor Garages, etc. Revenue 3,70,688 ... 3,70,688
338 - Roads and Water Transport Services.
538 - Capital Outlay on Road and Water transport Services, etc. Capital ... ... ...
245 - Other Taxes and Duties on Commodities and Services –II Inspectorate of Electricity. Revenue 13,625 ... 13,625
331 - Water and Power Development Services-B-Power Development.
734 - Loans for Power Projects ... 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.
252 - Secretariat General Services –I Civil Departments.
276 - Secretariat – Social and Community Services-I-Civil Departments. Revenue 10,09,041 ... 10,09,041
296 - Secretariat Economic Services –I Civil Departments.
14 253 - District Administration ... Revenue 95,200 ... 95,200
16 255 - Police and 260-Fire Protection and Control. Revenue 5,78,000 ... 5,78,000
17 256 - Jails ... ... ... Revenue 75,100 .. 75,100
18 258 - Stationery and Printing Revenue 44,441 ... 44,441
252 - Secretariat General Services-II Public Works Departments- Secretariat.
259 - Public Works.
277 - Educations, 278-Arts and Culture,280-Medical, 282-Public Health, etc.
283 - Housing-II-C-Government Residential Buildings (I/C.P.W.D.). Revenue ... ... ...
287 - Labour and Employment-III-B Employment and Training, 288- Social Security and Welfare-Social Welfare, etc.
459 - Capital Outlay on Public Works
477 - Capital Outlay on Education, Art and Culture.
489 - Capital Outlay on Medical 181 - Capital Outlay on Family Welfare.
382 - Capital Outlay on Public Health, Sanitation and Water Supply-A Public Health. Capital 28,14,000 ... 28,14,000
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.
530 - Investment in Industrial Financial Institutions.
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.
22 265 - Other Administrative Services-Revenue IV-Census, Vital Statistics, Guest Houses, etc. Revenue 3,70,442 ... 3,70,442
280 - Medical ... ...
281 - Family Welfare ... ... 27 282 - Public Health, Sanitation and Water Supply-A-Public Health and Sanitation. Revenue 24,73,032 ... 24,73,032
282 - Public Health, Sanitation and Water Supply-B-Sewerage and Water Supply. Revenue 5,07,000 ... 5,07,000
283 - Housing-C-Government Residential Buildings.
28 484 - Capital Outlay on Public Health, Sanitation and Water Supply.
682 - Loans for Public Health, Sanitation and Water Supply. Capital 45,00,000 ... 45,00,000
284 - Urban Development-A-General- I- Municipal Administration. Revenue 8,25,000 ... 8,25,000
684 - Loans for Urban Development Capital ... ... ...
288 - Social Security and Welfare-C-II Relief and Rehabilitation of Displaced Persons. Revenue ... ... ...
35 288 - Loans for Social Security and Welfare-I-Relief Measures and Rehabilitation Schemes. Capital 31,500 ... 31,500
288 - Social Security and Welfare –CIII- Welfare of Scheduled Castes, Scheduled Tribes and Other Backward Classes-D-Social Welfare. Revenue 96,000 ... 96,000
688 - Loan for Social Security and Welfare-C-III-Welfare of Scheduled Castes, Scheduled Tribes and Other Backward Classes. Capital ... ... ...
38 288 - Social Security and Welfare-E Other Social Security and Welfare Programmes-V- Other Programmes. Revenue 5,09,200 ... 5,09,200
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.
298 - Co-operation ... ... Revenue 5,50,000 ... 5,50,000
498 - Capital Outlay on Co-operation
41 505 - Capital Outlay on Agriculture Capital 45,59,000 ... 45,59,000
698 - Loans to Co-operative Societies.
310 - Animal Husbandry and 283-Housing-C-Government Residential Buildings.
Revenue 1,00,044 ... 1,00,044
710 - Loans for Animal Husbandry Capital ... ... ...
52 313 - Forests ... ... ... Revenue 40,23,313 ... 40,23,313
513 - Capital Outlay on Forests ... Capital ... ... ...
314 - Community Development-283-Housing-C-Government Residential Buildings and 288-Social Security Welfare. Revenue 12,71,500 ... 12,71,500
53 314 - Community Development-II-C Rural Works Programme.
714 - Loans for Community Development. Capital ... ... ...
339 - Tourism ... ... ... Revenue ... ... ...
59 544 - Capital Outlay on other Transport and Communication Services. Capital 2,82,000 ... 2,82,000
61 766 - Loans to Government Servants Capital 10,00,000 ... 10,00,000
Total ... 2,62,93,080 ... 2,62,93,080
MEGHALAYA ACT 6 OF 1979
THE MEGHALAYA APPROPRIATION (VOTE ON ACCOUNT) ACT, 1979
(As passed by the Assembly)
[Received the assent of the Governor on the 30th March 1979]
(Published in the Gazette of Meghalaya, Extraordinary, dated the 31st March 1979)
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 1979-80.
Be it enacted by the Legislature of Meghalaya in the Thirtieth Year of the Republic of India as follows:-
Short title and commencement.
1. (1) This Act may be called the Meghalaya Appropriation (Vote on Account) act, 1979.
(2) It shall be come into force on the first day of April, 1979.
Withdrawal of Rs.17, 97, 80,800 from and out of the Consolidated Fund of Meghalaya for the financial year 1979-80.
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 seventeen crores, ninety seven lakhs, eighty thousand and eight 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, 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 financial year 1979-80.
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 Territory Legislatures-B-State Legislatures. Revenue 7,07,600 26,900 7,34,500
212 - Governor ... ... Revenue 2,500 2,44,300 2,46,800
3 213 - Council of Ministers Revenue 2,55,500 ... 2,55,500
4 214 - Administration of Justice. Revenue 3,47,000 87,500 4,34,500
215 - Election ... ... ... Revenue 2,69,000 ... 2,69,000
229 - Land Revenue ...
288 - Social Security and Welfare-B-II Relief and Rehabilitation of Displaces Persons.
289 - Relief on account of Natural Calamities. Revenue 10,33,200 ... 10,33,200
295 - 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 6,200 ... 6,200
695 - Loans for other Social and Community Services.
705 - Loans for Agriculture
7 230 - Stamps and Registration. Revenue 26,000 ... 26,000
8 239 - State Excise ... ... Revenue 3,13,700 ... 3,13,700
9 240 - Sales Tax and 245-I- Other Taxes and Duties on Commodities and Services. Revenue 2,01,200 ... 2,01,200
244 - Taxes on Vehicles.
255 - Other Administrative Services-II Motor Garages etc. Revenue 5,71,200 ... 5,71,200 10 288 - Roads and Water Transport Services.
588 - Capital Outlay on Road and Water Transport Services, etc. Capital 13,75,000 ... 13,75,000
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.
345 - Other Taxes and Duties on Commodities and Services-II Inspectorate of Electricity. Revenue 41,700 ... 41,700
11 331 - Water and Power Development Services -B-Power Development.
734 - Loans for Power Projects Capital 9,50,000 ... 9,50,000
12 247 - Other Fiscal Services- Promotion of Small Savings. Revenue 15,500 ... 15,500
248 - Appropriation for Reduction of Avoidance of Debt (Charged). Revenue ... ... ...
249 - Interest Payments (Charged). Revenue ... 34,66,700 34,66,700
251 - Public Service Commission (Charged). Revenue ... 1,09,000 1,09,000
252 - Secretariat-General Services-I Civil Departments.
13 276 - Secretariat-Social and Community Services-I-Civil Departments. Revenue 22,22,000 ... 22,22,000
296 - Secretariat-Economic Services-I Civil Departments.
14 255 - District Administration Revenue 9,85,000 ... 9,85,000
15 254 - Treasury and Accounts Administration. Revenue 4,67,500 ... 4,67,500
16 255 - Police and 260-Fire Protection and Control and 283-Housing-CGovernment Residential Buildings. Revenue 98,53,000 ... 98,53,000
17 256 - Jails ... ... ... Revenue 4,15,000 ... 4,15,000
18 258 - Stationery and Printing Revenue 11,52,800 ... 11,52,800
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-II Public Works Department- Secretariat.
259 - Public Works ...
277 - Education,278-Art and Culture,
280- Medical, 282- Public Health, etc. Revenue 59,67,800 ... 59,67,800
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, Arts and Culture.
480 - Capital Outlay on Medical.
481 - Capital Outlay on Family Welfare. Capital 74,41,700 ... 74,41,700
482 - Capital Outlay on Public Health, Sanitation and Water Supply-A Public Health.
483 - Capital Outlay on Housing-A Government Residential Buildings (in-charge, Public Works Department).
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.
20 265 - Other Administrative Services-I-Civil Defence. Revenue 14,92,000 ... 14,92,000
265 - Other Administrative Services-III-Gazetteers and Statistical Memoirs.
277 - Education ... ... Revenue 1,78,15,900 ... 1,78,15,900
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 2,97,500 ... 2,97,500
23 265 - Other Administrative Services-V-Miscellaneous Administrative Services. Revenue 70,000 ... 70,000
24 266 - Pension and other Retirement Benefits. Revenue 5,25,000 ... 5,25,000
25 267 - Aid Materials and Equipments. Revenue 3,21,000 ... 3,21,000
26 268 - Miscellaneous General Services, Pre-partition Payments, State Lotteries and Pension for Distinguished Services. Revenue 1,200 ... 1,200
280 - Medical ... ...
281 - Family Welfare ... ...
27 282 - Public Health, Sanitation and Water Supply-A-Public Health and Sanitation. Revenue 1,07,51,700 ... 1,07,51,700
282 - Public Health, Sanitation and Water Supply-B-Sewerage and Water Supply. Revenue 39,04,700 ... 39,04,700
283 - Housing-C-Government Residential Buildings.
28 482 - Capital Outlay on Public Health, Sanitation and Water Supply. Capital 1,28,50,000 ... 1,28,50,000
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 and B Housing Schemes. Revenue 76,500 ... 76,500
683 - Loans for Housing ... Capital 5,13,800 ... 5,13,800
30 284 - Urban Development-A-General-I-Municipal Administration. Revenue 1,48,200 ... 1,48,200
684 - Loans for Urban Development Capital ... ... ...
284 - Urban Development-A-General-II-Town and Regional Planning. Revenue 5,43,200 ... 5,43,200
31 484 - Capital Outlay on Urban Capital Development-A-General. Revenue ... ... ...
32 285 - Information and Publicity Revenue 4,49,200 ... 4,49,200
287 - Labour and Employment-I-A Labour.
287 - Labour and Employment-II-A Labour
–Inspectorate of Factories and Steam Boilers. Revenue 10,96,400 ... 10,96,400
287 - Labour and Employment-III-B Employment and Training.
288 - Social Security and Welfare-A-I Civil Supplies. Revenue 3,53,500 ... 3,53,500
34 488 - Capital Outlay on Social Security and Welfare-E-Other Social Security and Welfare Programmes-I-Civil Supplies Schemes. Capital 5,300 ... 5,300
509 - Capital Outlay on Food and Nutrition.
288 - Social Security and Welfare-B-II Relief and Rehabilitation of Displaced Persons. Revenue 25,500 ... 25,500
35 688 - Loans for Social Security and Welfare-I- Relief and Rehabilitation of Displaced persons. 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 Schedule Castes, Scheduled Tribes and Other Backward Classes-D-Social Welfare. Revenue 19,26.500 ... 19,26.500
36 688 - Loans for Security and Welfare- C-III-Welfare of Schedule Castes, Scheduled Tribes and Other Backward Classes. Capital ... ... ...
37 288 - Social Security and Welfare-E Other Social Security and Welfare Programmes-IV Soldiers’ Sailors’ and Airmen’s Board. Revenue 22,500 ... 22,500
688 - Loans for Social Security and Welfare-II-Loans to Ex-Service Personnels. Capital 5,000 ... 5,000
38 288 - Social Security and Welfare-E Other Social Security and Welfare Programmes-V-Other Programmes. Revenue 1,200 ... 1,200
39 295 - Other Social and Community Revenue 66,200 ... 66,200
40 296 - Secretariat-Economic Services-II Planning Boards and attached Offices. Revenue 3,03,800 ... 3,03,800
298 - Co-operation ... ... Revenue 21,16,200 ... 21,16,200
498 - Capital Outlay on Co-operation.
41 505 - Capital Outlay on Agriculture. Capital 7,88,700 ... 7,88,700
698 - Loans to Co-operative Societies.
299 - Special and Backward Areas-C North Eastern Areas. Revenue 9,86,500 ... 9,86,500
42 499 - Capital Outlay on Special and Backward Areas-C-North Eastern Areas. Capital 58,57,500 ... 58,57,500
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.
41 304 - Other General Economic Services-I-Economic Advice and Statistics. Revenue 5,08,700 ... 5,08,700
44 304 - Other General Economic Services-II- Regulation of Weights and Measures. Revenue 1,50,500 ... 1,50,500
305 - Agriculture/306-I-Minor Irrigation/295-Other Social and Community Services/283- Housign-C-Government Residential Buildings. Revenue 86,82,700 ... 86,82,700
45 515 - Investments in Agricultural Financial Institutions. Capital 25,000 ... 25,000
705 - Loans for Agriculture ...
306 - Minor Irrigation-II-Works under Embankment and Drainage Wing P.W.D. Revenue 2,25,000 ... 2,25,000
46 333 - Irrigation, Navigation, Drainage and Flood Control Projects.
505 - Capital Outlay on Minor Irrigation, Soil Conservation and Areas and Development.
533 - Capital Outlay on Irrigation, Navigation, Drainage and Flood Control Capital 10,50,000 ... 10,50,000
47 307 - Soil and Water Conservation and
283-Housing-C-Government Residential Buildings. Revenue 62,23,200 ... 62,23,200
308 - Area Development ... Revenue 36,65,700 ... 36,65,700
48 706 - Loans for Minor Irrigation, Soil Conservation and Area Development. Capital ... ... ...
49 310 - Animal Husbandry and 283-Housing-C-Government Residential Buildings. Revenue 40,59,300 ... 40,59,300
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.
50 341 - Dairy Development and 283- Housing-C-Government Residential Buildings. Revenue 9,81,500 ... 9,81,500
51 312 - Fisheries ... ... Revenue 6,51,000 ... 6,51,000
313 - Forests ... ... Revenue 49,25,000 ... 49,25,000
52 513 - Capital Outlay on Forests Capital ... ... ...
314 - Community Development-283-Housing-C-Government Residential Buildings and 288-Social Security and Welfare.
53 Revenue 37,56,400 ... 37,56,400
314 - Community Development-II Rural Works Programme.
714 - Loans for Community Development. Capital ... ... ...
320 - Industries ... ... Revenue 8,88,000 ... 8,88,000
520 - Capital Outlay on Industrial Research and Development.
54 522 - Capital Outlay on Machinery and Engineering Industries. Capital 19,00,000 ... 19,00,000
526 - Capital Outlay on Consumer Industries.
720 - Loans for Industrial Research Development.
321 - Village and Small Industries-I Handloom and Sericulture and
283-Housing-C-Government Residential Buildings.
Revenue 18,21,500 ... 18,21,500
55 521 - Capital Outlay on Village and Small Industries-I-handloom and Sericulture.
698 - Loans to Co-operative Societies. Capital ... ... ...
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 and Revenue 30,64,200 ... 30,64,200
283 - Housing-C-Government Residential Buildings.
56 521 - Capital Outlay on Village and Small Industries-II-Small Industries. Capital 1,00,000 ... 1,00,000
721 - Loans for Village Small Industries-II-Small Industries.
328 - Mines and Minerals-B Regulation and Development of Mines. Revenue 6,42,500 ... 6,42,500
57 528 - Capital Outlay on Mining and Metallurgical Industries. Capital ... ... ...
337 - Roads and Bridges Revenue 75,58,200 ... 75,58,200
58 537 - Capital Outlay on Roads and Bridges. Capital 1,49,52,000 ... 1,49,52,000
339 - Tourism ... ... Revenue 5,44,200 ... 5,44,200
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 ... 26,36,700 26,36,700
604 - Loans and Advances from the Central Government (Charged). Capital ... 52,00,000 52,00,000
61 766 - Loans to Government Servants Capital 15,00,000 ... 15,00,000
62 767 - Miscellaneous Loans Capital ... ... ...
63 768 - Inter-State Settlement ... Capital 22,45,300 ... 22,45,300
64 769 - Appropriation to Contingency Fund.
Capital ... ... ...
Total ... 16,80,09,700 1,17,71,100 17,97,80,800
MEGHALAYA ACT 7 OF 1979
THE MEGHALAYA FINANCE ACT, 1979
(As passed by the Assembly)
[Received the assent of the Governor of Meghalaya on the 31st March, 1979]
(Published in the Gazette of Meghalaya, Extraordinary, dated the 31st March, 1979)
An Act to fix the rates at which the Meghalaya Purchase Tax shall be levied and charged for the financial year,1979-80.
Be it enacted by the Legislature of Meghalaya in the Thirtieth Year of the Republic of India as follows:-
Short title, extent and commencement.
1. (1) This Act may be called the Meghalaya Finance Act, 1979.
(2) It extends to the whole of the State of Meghalaya. (3) It shall be deemed to have come to force on the 1st day of April, 1979.
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 1979 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 8 OF 1979
THE MEGHALAYA FINANCE (SALES TAX) (AMENDMENT) ACT, 1979
(As passed by the Assembly)
[Received the assent of the Governor of Meghalaya on the 31st March, 1979]
(Published in the Gazette of Meghalaya, Extraordinary, dated the 31st March, 1979)
An Act further to amend the Meghalaya Finance (Sales Tax) Act (Assam Act XI of 1956 as adapted and modified by Meghalaya) (hereinafter referred to as the principal Act).
Be it enacted by the Legislature of Meghalaya in the Thirtieth Year of the Republic of India as follows:-
Short title, extent and commencement.
1. (1) This Act may be called the Meghalaya Finance (Sales Tax) (Amendment) Act, 1979.
(2) It shall have the like extent as the principal Act.
(3) It shall come into force at once. Amendment of the Schedule to the principal Act.
2. In the Schedule to the principal Act,-
(i) for the figure and words “7 paise in the rupee” occurring in item 16, the figures and words “10 paise in the rupee” shall be substituted ;
(ii) for the figures and words “6 paise in the rupee”, and “14 paise in the rupee’ occurring in items 20 and 68, the figures and words “7 paise in the rupee”, and “15 paise in the rupee”, respectively, shall be substituted ;
(iii) for the existing items 21 and 65, the following shall be substituted, namely:-
“21 Hair oils, tooth paste, tooth powder and tooth brush ... 7 paise in the rupee:;
65. India made and imported foreign liquor including whisky, brandy, gin, rum, wine, champagne, cider, perry, ale and other fermented potable liquor (except ‘rum’ when sold to Defence personnel in Defence Service Canteens) 40 paise in the rupee”;
“65. A – Beer 25 paise in the rupee”.
(iv) the words “and depilators” occurring in item 54,
(v) the existing items 55 and 62 shall be deleted;
(vi) after the existing item 68 the following new items shall be inserted as items 69,70,7f1,72,73 and 74, namely:-
No Name of taxable goods Rate of Tax
69 Perfumes , Depilators and cosmetics including snows, powder, lipsticks, scented sticks and other toilet requisites excluding those covered by item No.21 and No. 54.
10 paise in the rupee.
70 Mosaic (Masonry) titles ....... 7 paise in the rupee.
71 Fountain pens, Ball point pens, stylograph pens and propeller pencil and component and accessories of such pens and pencils.
7 paise in the rupee.
72 Umbrella, Umbrella cloth and parts and accessories thereof.
7 paise in the rupee.
73 Gur and Molasses 7 paise in the rupee.
74 Hollow Blocks Cemented Blocks.
7 paise in the rupee.
MEGHALAYA ACT 9 OF 1979
THE MEGHALAYA SALES TAX (AMENDMENT) ACT, 1979
(As passed by the Assembly)
[Received the assent of the Governor of Meghalaya on the 31st March, 1979]
(Published in the Gazette of Meghalaya, Extraordinary, dated the 31st March, 1979)
An Act further to amend the Meghalaya Sales Tax Act (Assam Act XVII of 1947 as adapted and modified by Meghalaya) (hereinafter referred to as the principal Act).
Be it enacted by the Legislature of Meghalaya in the Thirtieth Year of the Republic of India as follows:-
Short title, extent and commencement.
1. (1) This Act may be called the Meghalaya Sales Tax (Amendment) Act, 1979.
(2) It shall have the like extent as the principal Act.
(3) It shall come into force at once.
Amendment of Schedule II of the principal Act.
2. In the Schedule II to the principal Act, for item 2 the following shall be substituted, namely:-
“2(a) Readymade garments made of textiles not containing any synthetic yarn or fabric.
1 paisa in the rupee.
(b) Readymade garments other than those included in (a) 6 paise in the rupee” Amendment of Schedule III to the principal Act.
3. In Schedule III to the principal Act, item 14 shall be deleted.
MEGHALAYA ACT 10 OF 1979
THE LEGISLATIVE ASSEMBLY OF MEGHALAYA (SPEAKER AND DEPUTY SPEAKER SALARIES AND ALLOWANCES) [SECOND] AMENDMENT) ACT, 1979
(As passed by the Assembly)
[Received the assent of the Governor of Meghalaya on the 2nd April, 1979]
(Published in the Gazette of Meghalaya, Extraordinary, dated the 4th April, 1979)
An Act further to amend the Legislative Assembly of Meghalaya (Speaker and Deputy Speaker Salaries and Allowances) Act,1972.
Be it enacted by the Legislature of Meghalaya in the Thirtieth Year of the Republic of India as follows:-
Short title and commencement.
1. (1) This Act may be called Legislative Assembly of Meghalaya (Speaker and Deputy Speaker Salaries and Allowances) [Second] Amendment) Act, 1979.
(2) It shall be deemed to have come into force on the 1st day of January, 1979.
Amendment of Section 2 of the Meghalaya Act 2 1972.
2. In the Legislative Assembly of Meghalaya (Speaker and Deputy Speaker Salaries and Allowances) Act,1972 in Section 2 for the words “eight hundred and fifty” the words “one thousand [one] one hundred and fifty” shall be substituted ;
Repeal of Ordinances 1 of 1979.
3. The Legislative Assembly of Meghalaya (Speaker and Deputy Speaker Salaries and Allowances) (Amendment) Ordinance, 1979 is hereby repealed.
MEGHALAYA ACT 11 OF 1979
THE MEGHALAYA (MINISTERS’ SALARIES AND ALLOWANCES) (AMENDMENT) ACT, 1979
(As passed by the Assembly)
[Received the assent of the Governor of Meghalaya on the 16thApril, 1979]
(Published in the Gazette of Meghalaya, Extraordinary, dated the 18th April, 1979)
An Act further to amend the Meghalaya (Ministers’ Salaries and Allowances) Act,1972.
Be it enacted by the Legislature of Meghalaya in the Thirtieth Year of the Republic of India as follows:-
Short title and commencement.
1. (1) This Act may be called the Meghalaya (Ministers’ Salaries and Allowances) Act, 1979.
(2) It shall be deemed to have come into force on the 1st day of January, 1979.
Amendment of Section 2 f Act 4 of 1972.
2. In the Meghalaya (Ministers’ Salaries and Allowances) act, 1972 (hereinafter referred to as the principal Act), in Section 2,-
(i) in clause (d) for the words, “eight hundred and fifty” the words “one thousand one hundred and fifty” shall be substituted;
(ii) in clause (d) for the full-stop at the end a semicolon shall be substituted and after the said clause the following new clause as clause (e) shall be inserted, namely:-
“(e) to every Deputy Minister a salary of rupees one thousand and fifty per mensem.”
Amendment of Sections 3, 4, 5, 8, 9 and 10 of Act 4 of 1972.
3. In the principal Act, in sub-section (1) of Section 3. Section 4, ‘Explanation’ below the proviso to Section 5, Sections 8,9, clauses (a) and (d) of Section 10 for the word “and” occurring between the words “other Ministers” or “other Minister” and “Ministers of State” or “Minister of State” a comma”(,)” shall be substituted and after the words “Ministers of State” or “Minister of State” the words “and Deputy Ministers” or “and Deputy Minister”, as the case may be, shall be inserted.
Amendment of Sections 5,6,and 7 of Act 4 of 1972.
4. In the principal Act, in Sections 5,6,clause (i) of Section 6, and Section 7, for the word “or” occurring between the words “other Ministers” or “other Minister” and “Ministers of State” or “Minister of State” a comma shall be substituted and after the words “Ministers of State” or the “Minister of State” the words “or Deputy Ministers” or “of Deputy Minister”, as the case may be, shall be inserted.
Amendments of the marginal notes.
5. In the principal Act, in the marginal notes against Sections 2,3 and 5 for the word “and” occurring between the words “other Ministers” and “Ministers of State” a comma “(,)” shall be substituted and after the words “Ministers of State” the words “and Deputy Ministers” shall be added.
Repeal of Meghalaya Ordinance 2 of 1979
6. The Meghalaya (Ministers’ Salaries and Allowances) (Amendment) Ordinance, 1979 is hereby repealed.
______
MEGHALAYA ACT 12 OF 1979
THE MEGHALAYA APPROPRIATION (No.III) ACT, 1979
(As passed by the Assembly)
[Received the assent of the Governor of Meghalaya on the 30th June, 1979]
(Published in the Gazette of Meghalaya, Extraordinary, dated the 30th June, 1979)
An Act to amend 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,1988.
Be it enacted by the Legislature of Meghalaya in the Thirtieth Year of the Republic of India as follows:-
Short title and commencement.
7. (1) This Act may be called the Meghalaya Appropriation (No.III) Act, 1979.
(2) It shall be deemed to have come into force on the first day of April, 1979.
Withdrawal of Rs.71,91,36,000 From and out of the Consolidated Fund of Meghalaya for the Financial Year 1979-8.0
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 of the Meghalaya Appropriation (Vote-on-Account) act,1979] to the sum of seventy-one crores, ninety-one lakhs and thirty-six thousand rupees towards defraying the several charges which will come in course of payment during the financial year ending on the thirtyfirst day of march, 1980 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 Sections 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 28,30,500 1,07,800 29,38,300
2 212 - Governor ... ... Revenue 10,000 9,77,500 9,87,500
3 213 - Council of Ministers ... Revenue 10,22,000 ... 10,22,00
4 214 - Administration of Justice ... Revenue 13,99,000 ... 13,99,000
5 215 - Elections ... ... Revenue 10,77,000 ... 10,77,000
299 - Land Revenue ...
288 - Social Security and welfare-B-II Relief and Rehabilitation of Displaced Persons.
289 - Relief on account of Natural Calamities. Revenue 41,33,000 ... 41,33,000
295 - Other Social and Community Services. 304 - Other General Economic Services-III-Land Ceilings.
SCHEDULE
(See Sections 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.
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 Registration. Revenue 1,04,000 ... 1,04,000
8 239 - State Excise ... Revenue 12,55,000 ... 12,55,000
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 22,85,000 ... 22,85,000
10 338 - Roads and Water Transport Services.
538 - Capital Outlay on Road and Water Transport Services, etc. Capital 55,00,000 ... 55,00,000
245 - Other Taxes and Duties on Commodities and Services –II Inspectorate
of Electricity. 11 Revenue 1,67,000 ... 1,67,000
331 - Water and Power Development Services-B-Power Development.
734 - Loans for Power Projects Capital 38,00,000 ... 38,00,000
12 247 - Other Fiscal Services –Proceedings Revenue 62,000 ... 62,000
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.
248 - Appropriation for Reduction or Avoidance of Debt (Charged) Revenue ... ... ...
249 - Interest Payments (Charged) Revenue ... 1,38,67,000 1,38,67,000
251 - Public Service Commission (Charged) ... ... 4,36,000 4,36,000
252 - Secretariat-General Services-I Civil Departments.
13 274 - Secretariat-Social and Community Services –I – Civil Departments. Revenue 89,86,600 ... 88,86,600
294 - Secretariat –Economic Services-I-Civil Departments.
14 253 - District Administration. Revenue 39,40,000 ... 39,40,000
15 254 - Treasury and Accounts Administration. Revenue 18,71,000 ... 18,71,000
16 255 - Police and 260-fire Protection and Control and 283-Housing- C-Government Residential Buildings. Revenue 3,94,12,000 ... 3,94,12,000
17 255 - Jails ... ...... Revenue 16,60,000 ... 16,60,000
18 258 - Stationery and Printing Revenue 46,11,000 ... 46,11,000
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 Works Department-Secretariat.
259 - Public Works ... ...
277 - Education, 278-Art and Culture,
280-Medical, 282-Public Health, etc. Revenue 2,88,71,400 ... 2,88,71,400
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.
482 - Capital Outlay on Public Health, Sanitation and Water Supply-A-Public Health. Capital 2,97,67,000 ... 2,97,67,000
483 - Capital Outlay on Housing-A Government Residential Buildings (in-charge, Public Works Department).
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.
20 265 - Other Administrative Services-I-Civil Defence and Home Guards. Revenue 59,68,000 ... 59,68,000
265 - Other Administrative Services- III-Gazetteer and Statistical Memoirs.
277 - Education Revenue 7,12,64,000 ... 7,12,64,000
21 278 - Art and Culture ...
279 - Scientific Services 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 11,90,000 ... 11,90,000
23 265 - Other Administrative Services-V-Miscellaneous Administrative Services. Revenue 2,81,000 ... 2,81,000
24 265 - Pension and other Retirement Benefits. Revenue 21,00,000 ... 21,00,000
25 267 - Aid Materials and Equipments. Revenue 12,85,000 ... 12,85,000
26 268 - Miscellaneous General Services- Pre-partition Payments, State Lotteries and Pension for Distinguished Services. Revenue 5,000 ... 5,000
280 - Medical ... ...
281 - Family Welfare ...
27 282 - Public Health, Sanitation and Water Supply-A-Public Health and Sanitation. Revenue 4,30,08,000 ... 4,30,08,000
282 - Public Health, Sanitation and Water Supply-B-Sewerage and Water Supply. Revenue 1,56,19,000 ... 1,56,19,000
283 - Housing-C-Government Residential Buildings.
28 482 - Capital Outlay on Public, Sanitation and Water Supply. Capital 5,14,00,000 ... 5,14,00,000
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 and B-housing Schemes. Revenue 3,06,000 ... 3,06,000
683 - Loans for Housing ... Capital 20,55,000 ... 20,55,000
30 284 - Urban Development-A-General-I Municipal Administration. Revenue 5,93,000 ... 5,93,000
684 - Loans for urban Development. Capital ... ... ...
284 - Urban Development-A-General-II-Town and Regional Planning. Revenue 21,73,000 ... 21,73,000
31 484 - Capital Outlay on Urban Development-A-Labour. Capital ... ... ...
32 285 - Information and Publicity Revenue 17,97,000 ... 17,97,000
287 - Labour and Employment –I-A-Labour.
33 287 - Labour and Employment-II-A-Labour-Inspectorate of Factories and Steam Boilers. Revenue 43,86,000 ... 43,86,000
287 - Labour and Employment-III-B Employment and Training.
288 - Social Security and Welfare-A-I-Civil Supplies. Revenue 14,14,000 ... 14,14,000
34 488 - Capital Outlay on Social Security and Welfare-E-Other Social Security and Welfare Programmes.-I-Civil Supplies Schemes. Capital 21,400 ... 21,400
509 - Capital Outlay on Food and Nutrition.
35 288 - Social Security and Welfare-B-II-Relief and Rehabilitation of Displaced Persons Revenue 1,02,000 ... 1,02,000
688 - Loans for Social Security and Welfare-I Relief Measures and Rehabilitation Schemes. Capital ... ... ...
36 288 - Social Security and Welfare-C-III Welfare of Scheduled Castes, Scheduled Tribes and Other Backward Classes-D Social Welfare. Revenue 77,06,000 ... 77,06,000
688 - Loans for Social Security an Welfare-CIII-Welfare of Scheduled Castes, 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
37 688 - Loans for Social Security and Welfare-II-Loans to Ex-Service Personnels. Capital 20,000 ... 20,000
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.
30 288 - 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 Service. Revenue 2,65,000 ... 2,65,000
40 296 - Secretariat-Economic Services-II Planning Boards and attached Offices. Revenue 12,15,300 ... 12,15,300
298 - Co-operation ... ......
Revenue 84,65,000 ... 84,65,000
498 - Capital Outlay on Co-operation.
41 505 - Capital Outlay on Agriculture. Capital 29,55,000 ... 29,55,000
698 - Loans to Co-operative Societies.
299 - Special and Backward Areas-C-North Eastern Areas. Revenue 39,46,000 ... 39,46,000
499 - Capital Outlay on Special and Backward Areas-C-North Eastern Areas. Capital 2,34,30,000 ... 2,34,30,000
699 - Loans for Special and Backward Areas-C North Eastern Areas.
43 804 - Other General Economic Services-I Economic Advice and Statistics. Revenue 20,35,000 ... 20,35,000
44 304 - Other General Economic Services-II Regulation of Weights and Measures. Revenue 6,02,000 ... 6,02,000
305 - Agriculture/306-I-Minor Irrigation/295-Other Social and Community Services/283-Housing-C-Government Residential Buildings. Revenue 3,47,31,000 ... 3,47,31,000
45 515 - Investment in Agricultural Financial Institutions. Capital 1,00,000 ... 1,00,000
705 - Loans for Agricultural Financial Institutions.
306 - Minor Irrigation-II- Works under Embankment and Drainage Wing, P.W.D. Minor Irrigation Projects. Revenue 9,00,000 ... 9,00,000
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.
46 333 - Irrigation, Navigation, Drainage and Flood Control Projects. Revenue 5,000 ... 5,000
506 - Capital Outlay on Minor Irrigation, Soil Conservation and Area Development.
533 - Capital Outlay on Irrigation, Navigation, Drainage and Flood Control Projects. Capital 42,00,000 ... 42,00,000
47 307 - Soil and Water Conservation and /283- Housing –C-Government Residential Buildings. Revenue 2,48,93,000 ... 2,48,93,000
308 - Area Development ... Revenue 1,46,63,000 ... 1,46,63,000
48 709 - Loans for Minor Irrigation Soil Conservation and Area Development. Capital ... ... ...
310 - Animal Husbandry and 283-Housing –C Government Residential Buildings. Revenue 1,62,37,500 ... 1,62,37,500
49 710 - Loans for Animal Husbandry. Capital ... ... ...
50 311 - Dairy Development and 283-Housing-CGovernment Residential Buildings. Revenue 39,26,000 ... 39,26,000
51 312 - Fisheries ... ... Revenue 26,04,000 ... 26,04,000
313 - Forest ... ... Revenue 1,97,00,000 ... 1,97,00,000
52 513 - Capital Outlay on Forests Capital ... ... ...
314 - Community Development-283-Housing-C-Government Residential Buildings and 288-Social Security and Welfare. Revenue 1,50,25,600 ... 1,50,25,600
53 314 - Community Development-II-C-Rural Works Programme.
714 - Loans for Community Development. 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.
320 - Industries ... ... Revenue 35,52,000 ... 35,52,000
520 - Capital Outlay on Industrial Research and Development.
522 - Capital Outlay on Machinery and Engineering Industries.
54 Capital 76,00,000 ... 76,00,000
526 - Capital Outlay on Consumer Industries.
720 - Loans for Industrial Research and Development.
321 - Village and Small Industries-I-Handloom and Sericulture and 283-Housing-CGovernment Residential Buildings. Revenue 72,86,000 ... 72,86,000
55 521 - Capital Outlay on Village and Small Industries-I-Handloom and Sericulture.
698 - Loans to Co-operation Societies. Capital ... ... ...
721 - Loans for Village and Small Industries-I Handloom and Sericulture.
321 - Village and Small Industries II-Small Industries and Revenue 1,22,57,000 ... 1,22,57,000
283 - Housing-C-Government Residential Buildings.
56 521 - Capital Outlay on Village and Small Industries-II-Small Industries. Capital 4,00,000 ... 4,00,000
721 - Loans for Village and Small Industries-II Small Industries
328 - Mines and Minerals-B-Regulation and Development of Mines. Revenue 25,70,000 ... 25,70,000
57 528 - Capital Outlay on Mining and Metallurgical Industries. Capital ... ... ...
(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.
337 - Roads and Bridges ... ... Revenue 3,02,33,000 ... 3,02,33,000
58 537 - Capital Outlay on Roads and Bridges Capital 5,98,08,000 ... 5,98,08,000
339 - Tourism ... ... ... Revenue 21,77,000 ... 21,77,000
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 Capital Government (Charged). Capital ... 1,05,47,000 1,05,47,000
604 - Loans and Advances from the Central Government (Charged). Capital ... 2,08,00,000 2,08,00,000
61 766 - Loans to Government Servants Capital 60,00,000 ... 60,00,000
62 767 - Miscellaneous Loans ... Capital ... ... ...
63 768 - Inter State Settlement ... Capital 89,81,400 ... 89,81,400
64 769 - Appropriation to Contingency Fund. Capital ... ... ...
Total ... 67,20,50,700 4,70,85,300 71,91,36,000
MEGHALAYA ACT 13 OF 1979
THE PREVENTION OF DISQUALIFICATION (MEMBERS OF THE LEGISLATIVE ASSEMBLY OF MEGHALAYA) (AMENDMENT) ACT, 1978
(As passed by the Assembly)
[Received the assent of the Governor of Meghalaya on the 8th July, 1979]
(Published in the Gazette of Meghalaya, Extraordinary issue, dated the 9th July, 1979)
An Act to amend the Prevention of Disqualification (Members of the Legislative Assembly of Meghalaya) Act, 1972
Be it enacted by the Legislature of Meghalaya in the Thirtieth Year of the Republic of India as follows:-
Short title and commencement.
1. (1) This Act may be called the Prevention of Disqualification (Members of the Legislative Assembly of Meghalaya) (Amendment) Act, 1979.
(2) It shall come into force at once.
Amendment of Schedule to act 3 of 1972.
2. In Schedule to the Prevention of Disqualification (Members of the Legislative Assembly of Meghalaya) Act, 1972, after the existing item 7 below Explanation 2, the following shall be inserted as new item 7A, namely:-
“7A. The office, whether, whole time or not, of the Chairman, Vice- Chairman, Deputy Chairman or Member of the State Planning Board or any other Board constituted by the State Government of Meghalaya.”
_________
MEGHALAYA ACT 14 OF 1979
THE MEGHALAYA AGRICULTURAL INCOME-TAX (REPEALING) ACT, 1979
(As passed by the Assembly)
[Received the assent of the Governor of Meghalaya on the 13th July, 1979]
(Published in the Gazette of Meghalaya, Extraordinary, dated the 18th July, 1979)
An Act to repeal the Meghalaya Agricultural Income-tax Act (Assam Act IX of 1939 as adapted by Meghalaya).
Be it enacted by the Legislature of Meghalaya in the Thirtieth Year of the Republic of India as follows:-
Short title and commencement.
1. (1) This Act may be called the Meghalaya Agricultural Income-tax Act (Repealing) Act, 1979.
(2) It shall come into force at once.
Repealing of Assam Act IX of 1939 as adapted by Meghalaya.
2. The Meghalaya Agricultural Income-tax Act, is hereby repealed.
_____________
MEGHALAYA ACT 15 OF 1979
THE MEGHALAYA (MINISTERS’ SALARIES AND ALLOWANCES) (AMENDMENT) ACT, 1979
(As passed by the Assembly)
[Received the assent of the Governor of Meghalaya on the 13th July, 1979]
(Published in the Gazette of Meghalaya, Extraordinary, dated the 18th July, 1979)
An Act further to amend the Meghalaya (Ministers’ Salaries and Allowances) Act, 1972
Be it enacted by the Legislature of Meghalaya in the Thirtieth Year of the Republic of India as follows:-
Short title and commencement.
1. (1) This Act may be called the Meghalaya (Ministers’ Salaries and Allowances) (Amendment) Act, 1979.
(2) It shall be deemed to have come into force on the first day of June, 1979.
Amendment of Section 4 of Meghalaya Act 4 of 1972.
2. In the Meghalaya (Ministers’ Salaries and Allowances) act, 1972, in Section 4,
(i) in the fifth line, for the words “three hundred and fifty” the words “five hundred” shall be-substituted.
(ii) in the seventh line, for the words “two hundred” the words “three hundred and fifty” shall be substituted.
MEGHALAYA ACT 16 OF 1979
THE LEGISLATIVE ASSEMBLY OF MEGHALAYA (SPEAKER AND DEPUTY SPEAKER SALARIES AND ALLOWANCES) (AMENDMENT) ACT, 1979
(As passed by the Assembly)
[Received the assent of the Governor of Meghalaya on the 13th July, 1979]
(Published in the Gazette of Meghalaya, Extraordinary, dated the 18th July, 1979)
An Act further to amend the Legislative Assembly of Meghalaya (Speaker and Deputy Speaker Salaries and Allowances) Act, 1972
Be it enacted by the Legislature of Meghalaya in the Thirtieth Year of the Republic of India as follows:-
Short title and commencement.
1. (1) This Act may be called the Legislative Assembly of Meghalaya (Speaker and Deputy Speaker Salaries and Allowances) Act, 1979.
(2) It shall be deemed to have come into force on the 1st day of June, 1979.
Amendment of Section 2 of Meghalaya Act 2 of 1972.
2. In the Legislative Assembly of Meghalaya (Speaker and Deputy Speaker Salaries and Allowances) Act, 1972, in Section 2 for the words “one thousand two hundred and fifty” the words “one thousand four hundred” shall be substituted.
MEGHALAYA ACT 17 OF 1979
THE LEGISLATIVE ASSEMBLY OF MEGHALAYA (SPEAKER AND DEPUTY SPEAKER SALARIES AND ALLOWANCES) (SECOND AMENDMENT) ACT, 1979
(As passed by the Assembly)
[Received the assent of the Governor of Meghalaya on the 13th July, 1979]
(Published in the Gazette of Meghalaya, Extraordinary, dated the 18th July, 1979)
An Act further to amend the Legislative Assembly of Meghalaya (Speaker and Deputy Speaker Salaries and Allowances) Act, 1972
Be it enacted by the Legislature of Meghalaya in the Thirtieth Year of the Republic of India as follows:-
Short title and commencement.
3. (1) This Act may be called the Legislative Assembly of Meghalaya (Speaker and Deputy Speaker Salaries and Allowances) (Second Amendment) Act, 1979.
(2) It shall be deemed to have come into force on the 1st day of June, 1979.
Amendment of Section 4 of Meghalaya Act 2 of 1972.
4. In the Legislative Assembly of Meghalaya (Speaker and Deputy Speaker Salaries and Allowances) Act, 1972, in Section 4 for the words “rupees three hundred and fifty” and “rupees two hundred” occurring in the Section, the words “rupees five hundred” and “rupees three hundred and fifty” shall be respectively substituted.
MEGHALAYA ACT 18 OF 1979
THE MEGHALAYA TRANSFER OF LAND (REGULATION) (AMENDMENT) ACT, 1979
(As passed by the Assembly)
[Received the assent of the Governor of Meghalaya on the 19th July, 1979]
(Published in the Gazette of Meghalaya, Extraordinary, dated the 21st July, 1979)
An Act further to amend the Meghalaya Transfer of Land (Regulation) Act, 1971
Be it enacted by the Legislature of Meghalaya in the Thirtieth Year of the Republic of India as follows:-
Short title and commencement.
1. (1) This Act may be called the Meghalaya Transfer of Land (Regulation) (Amendment) Act, 1979.
(2) It extends to the tribal areas within the State of Meghalaya as specified in Part II of the Table appended to paragraph 20 of the Sixth Schedule to the Constitution of India.
(3) It shall come into force at once.
Amendment of Section 11 of Act I of 1972.
2. In the Meghalaya Transfer of Land (Regulation) Act, 1971, in clause (a) of Section 11, for the word “any” occurring between the words “by” and “banking” and for the word “which” occurring between the words “institution” and “the Government of Meghalaya” the word, “such” and “as” shall respectively be substituted.
MEGHALAYA ACT 19 OF 1979
THE MEGHALAYA PURCHASE TAX (AMENDMENT) ACT, 1979
(As passed by the Assembly)
[Received the assent of the President on the 27th July, 1979]
(Published in the Gazette of Meghalaya, Extraordinary issue, dated the 31st July, 1979)
An Act further to amend the Meghalaya Purchase Tax Act (Assam act XIX of 1967 as adapted and modified by Meghalaya) (hereinafter referred to as the principal Act)
Be it enacted by the Legislature of Meghalaya in the Thirtieth Year of the Republic of India as follows:-
Short title and commencement.
1. (1) This Act may be called the Meghalaya Purchase Tax (Amendment) Act, 1979.
(2) It shall have the like extent as the principal Act.
(3) It shall come into force on such date as the State Government may, be notification in the official Gazette, appoint.
Insertion of a new proviso to Section 3 of the principal Act.
2. In the Principal Act, between the first and second provisos to sub-section (1) of Section 3, the following proviso shall be inserted, namely-
“Provided further that the liability for payment of tax in respect of item 5 of the Schedule shall commence form such date as the State Government may, by notification, appoint and the rate of tax on this item till the 31st March, 1980, shall be as follows-
(a) Item 5 of the Schedule Fifteen paise in the rupees”.
Amendment of the Schedule to the Principal Act.
3. In the Schedule to the principal Act, after the existing item 4, the following new items 5 shall added, namely:-
“5 Timber other than firewood”.
Repeal of Ordinance 3 of 1979.
4. The Meghalaya Finance (Sales Tax) (Amendment) Ordinance, 1979 shall on and from the date appointed under the proviso inserted by section 2 of the Act, stand repealed.
Meghalaya Ordinance 1 of 1979
THE LEGISLATIVE ASSEMBLY OF MEGHALAYA (SPEAKER AND DEPUTY SPEAKER SALARIES AND ALLOWANCES) (AMENDMENT) ORDINANCE, 1979
An Ordinance further to amend the Legislative Assembly of Meghalaya (Speaker and Deputy Speaker Salaries and Allowances) Act, 1972.
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 Thirtieth Year of the Republic of India the following Ordinance, namely:-
1. Short title and commencement.-
(1) This Ordinance may be called the Legislative Assembly of Meghalaya (Speaker and Deputy Speaker Salaries and Allowances) (Amendment) Ordinance, 1979.
(2) It shall be deemed to have come into force on the 1st day of January, 1979.
2. Amendment of Section 2 of Meghalaya Act 2 of 1972.-
In the Legislative Assembly of Meghalaya (Speaker and Deputy Speaker Salaries and Allowances) Act, 1972, in Section 2 for the words “eight hundred and fifty” the words “one thousand one hundred and fifty” shall be substituted.
Meghalaya Ordinance 2 of 1979
THE MEGHALAYA (MINISTERS’ SALARIES AND ALLOWANCES) (AMENDMENT) ORDINANCE, 1979.
An Ordinance further to amend the Meghalaya (Ministers’ Salaries and Allowances) Act, 1972.
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 Thirtieth Year of the Republic of India the following Ordinance, namely:-
1. Short title and commencement. –
(1) This Ordinance may be called the Meghalaya (Ministers’ Salaries and Allowances) (Amendment) Ordinance, 1979.
(2) It shall be deemed to have come into force in the 1st day of January, 1979.
2. Amendment of Section 2 of Act of 1972.-
In the Meghalaya (Ministers’ Salaries and Allowances) Act, 1972 (hereinafter referred to as the principal Act), in Section 2, (i) in clause (c) for the words “eight hundred and fifty” the words “one thousand one hundred and fifty” shall be substituted;
(ii) in clause (d) for the full-stop at the end a semi-colon shall be substituted and after the said clause the following new clause as clause (e) shall be inserted, namely:-
“(e) to every Deputy Minister a Salary of rupees one thousand and fifty per mensem”.
3. Amendment of Sections 3,4,8,9 and 10 of Act 4 of 1972. –
In the principal Act, in subsection (1) of Section 3,4,8,9, Clauses (a) and (d) of Section 10 for the word “and” occurring between the words “other Ministers” or “other Minister” and “Ministers of State” or “Minister of State” a comma “(,)” shall be substituted and after the words “Ministers of State” or “Minister of State” the word “and Deputy Ministers” or “and Deputy Minister” , as the case may be shall be inserted.
4. Amendment of Sections 5, 6 and 7 of Act 4 of 1972.-
In the principal Act, in Sections 5,6,Clause (i) of Section 6, and Section 7 for the word “or” occurring between the words “other Ministers” or “other Minister” and “Ministers of State” or “Minister of State” a comma shall be substituted and after the words “Ministers of State” or “Minister of State” the words “or Deputy Ministers” or “or Deputy Minister” as the case may be, shall be inserted.
5. Amendment of “Explanation”. –
In the principal Act, in the Explanation below the proviso to Section 5 for the word “and” occurring between the words “other Ministers” and “Ministers of State” a comma shall be substituted and after the words “Ministers of State” the words “and Deputy Ministers” shall be added,
6. Amendment of the marginal notes.-
In the principal Act, in the marginal notes against Sections 2,3 and 5 for the word “and” occurring between the words “other Ministers” and “Ministers of State” a comma “(,)” shall be substituted and after the words “Ministers of State” the words and Punctuation “and Deputy Ministers” shall be added deleting the existing full-stop “(.)” at the end.
Meghalaya Ordinance 3 of 1979
THE MEGHALAYA FINANCE (SALES TAX) (AMENDMENT) ORDINANCE, 1979
An Ordinance further to amend the Meghalaya Finance (Sales Tax) Act (Assam Act XI of 1956 as adapted and modified by Meghalaya) (hereinafter referred to as the principal Act).
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 Thirtieth Year of the Republic of India the following Ordinance, namely:-
1. Short title and commencement.-
(1) This Ordinance may be called Finance (Sales Tax) (Amendment) Ordinance, 1979.
(2) It shall have the like extent as the principal Act.
(2) It shall be deemed to have come into force on the 1st day of January, 1979.
2. Amendment of the Schedule to the principal Act.-
In the Schedule to the principal Act, after the existing item 54, the following shall be inserted as item 55, namely:-
No. Name of taxable goods Rate of tax
“55 Timber other than firewood 7 paise in the rupee”.
Meghalaya Ordinance 4 of 1979
THE MEGHALAYA MUNICIPAL (GARO HILL AUTONOMOUS DISTRICT) (AMENDMENT) ORDINANCE, 1979
(Published in the Gazette of Meghalaya, Extraordinary, dated the 9th August, 1979)
An Ordinance to amend the Meghalaya Municipal (Garo Hills Autonomous District) act, 1978
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 Thirtieth Year of the Republic of India the following Ordinance, namely:-
1. Short title, extent and commencement.-
(1) This Ordinance may be called the Meghalaya Municipal (Garo Hills Autonomous District) (Amendment) Ordinance, 1979.
(2) It extends to the Garo Hills Autonomous District.
(2) It shall come into force at once.
2. Amendment of Section 2 of Act 7 of 1978.-
In the Meghalaya Municipal (Garo Hills Autonomous District) Act, 1978, the existing Section 2 shall be re-numbered as Section 2 (1) and after sub-section (1) as so re-numbered the following shall be inserted as sub-section (2), namely:-
“(2) On the constitution of any area into Municipality or establishment of a town committee for any notified area under the provisions of this Act and the Meghalaya Municipal Act any Municipality or town-committee constituted or established by or under any law of the District Council of Garo Hills Autonomous District shall cease to exercise any jurisdiction within such area”.
MEGHALAYA ORDINANCE NO.5 OF 1979
THE MEGHALAYA PREVENTIVE DETENTION ORDINANCE, 1979
An Ordinance to provide for detention in certain cases for the purposes of maintenance of internal security of the State or the maintenance of public order and matters connected therewith.
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 Thirtieth Year of the Republic of India the following Ordinance:-
1. Short title, extent and commencement.-
(1) This Ordinance may be called the Meghalaya Preventive Detention Ordinance, 1979.
(2) It extends to the whole of the State of Meghalaya.
(2) It shall come into force at once.
2. Definitions. –
In this Ordinance, unless the context otherwise requires,-
(a) “detention order” means an order made under Section 3;
(b) “Government” or “State Government” means the Government of Meghalaya.
(c) “State” means the State of Meghalaya.
3. Power to make orders detaining certain persons. –
(1) The State Government, or any officers of the State Government, not below the rank of a Secretary specially empowered for the purpose of this section or a District Magistrate may, if satisfied, with respect to any person that with a view to preventing him from acting in any manner prejudicial to the security of the State or the maintenance of public order it is necessary so to do, make an order directing that such person be detained.
(2) When any order is made under this section by an officer mentioned in sub-section (1) or by a District Magistrate he shall forthwith report the fact to the State Government together with grounds on which the order has been made and such other particulars as in his opinion have a beating on the matter, and no such order shall remain in force for more than twelve days after the making thereof unless in the meantime it has been approved by the State Government:
Provided that where under Section 8 the grounds of detention are communicated by the authority making the order after five days but not later than ten days from the date of detention, this sub-section shall apply subject to modification that for the words “twelve days” , the words “fifteen days” shall be substituted.
4. Execution of detention orders.-
A detention order may be executed at any place in India in the manner provided for the execution of warrants of arrest under the Code of Criminal Procedure, 1973 (1974).
5. Power to regulate place and conditions of detention.-
Every person in respect of whom a detention order has been made shall be liable.-
(a) to be detained in such place and under such conditions, including conditions as to maintenance, discipline and punishment for the breaches of discipline, as the State Government may, by general or special order, specify; and
(b) to be removed from one place of detention to another place of detention within the State by order of the State Government.
6. Detention orders not to be invalid or inoperative on certain grounds. - No detention order shall be invalid or inoperative merely by reason-
(a) that person to be detained thereunder is outside the limits of the territorial jurisdiction of the Government or officer making the order; or
(b) that the place of detention of such person is outside the said limits.
7. Powers in relation to absconding persons.-
(1) If the Government has reason to believe that no person in respect of whom a detention order has been made has absconded or is concealing himself so that the order cannot be executed the Government may-
(a) make a report in writing of the fact to the Deputy Commissioner or a Metropolitan Magistrate or a Judicial Magistrate of the first class having jurisdiction in the place where the said person ordinarily resides; and thereupon the provisions of sections 82, 83, 84 and 85 of the Code of Criminal Procedure, 1973 (2 of 1974), shall apply in respect of the said person and his property as if the order directing that he be detained were a warrant issued by the Magistrate.
(b) by order notified in the Official Gazette direct the said person to appear before such officer at such place and within such period as may be specified in the order; and if the said person fails to comply with such direction he shall, unless he proves that it was not possible for him to comply. Therewith and that he had, within the period specified in the order, informed the officer mentioned in the order of the rent on which rendered compliance therewith impossible and of his whereabouts, be punishable with imprisonment for a term which may extend to one year or with fine or with both.
(2) Notwithstanding anything contained in the Code of Criminal Procedure, 1973 (2 of 1974), every offence under clause (b) of sub-section (1) shall be cognizable.
8. Grounds of order of detention to be disclosed to person affected by the order .-
(1) When a person is detained in pursuance of a detention order, the authority making the order shall , as soon as may be , nut ordinarily not later than five days and in exceptional circumstances and for reasons to be recorded in writing, not later than ten days from the date of detention communicate to him the grounds on which the order has been made and shall afford him the earliest opportunity of making a representation against the order to the Government.
(2) Nothing in sub-section (1) shall require the authority to disclose facts which it considers to be against the public interest to disclose.
9. Constitution of Advisory Boards. –
(1) The State Government shall whenever necessary, constitute one or more Advisory Boards for the purposes of this Ordinance.
(2) The constitution of every such Board shall be in accordance with the recommendations of the Chief Justice of the Guwahati High Court.
10. Reference to Advisory Boards.-
Save of otherwise expressly provided in this Ordinance, in every case where a detention order has been made under this Ordinance the State Government shall, within three weeks from the date of detention of a person under the order, place before the Advisory Board constituted by it under Section9, the grounds on which the order has been made and the representation, if any made by the person affected by the order, and in case where the order has been made by an officer referred to in sub-section (1) of Section 3, also the report by such officer under that section.
11. Procedure of Advisory Boards.-
(1) The Advisory Board shall, after considering the materials placed before it and, after calling for such further information as it may deem necessary from the Government or from any person called for the purpose through the Government or from the person concerned, and if, in any particular case, it considers it essential so to do or if the person concerned desires to be heard, after hearing him in person, submit its report to the Government within seven weeks from the date of detention of the person concerned.
(2) The report of the Advisory Board shall specify in a separate part thereof the opinion of the Advisory Board as to whether or not there is sufficient cause for the detention of the person concerned.
(3) When there is a difference of opinion among the members forming the Advisory Board the opinion of the majority of such member shall be deemed to be the opinion of the Board.
(4) Nothing in this section shall entitle any person against whom a detention order has been made to appear by any legal practitioner in any matter connected with the reference to the Advisory Board, and the proceedings of the Advisory Board and its reports, excepting that part of the report in which the opinion of the Advisory Board is specified, shall be confidential.
12. Action upon the report of Advisory.-
(1) In any case where the Advisory Board has reported that there is in its opinion sufficient cause for the detention of the person the Government may confirm the detention order and continue the detention of the person concerned for such period as it thinks fit.
(2) In any case where the Advisory Board has reported that there is in its opinion no sufficient cause for the detention of the person concerned the Government shall revoke the detention order and cause the person to be released forthwith.
13. Maximum period of detention:-
The maximum period for which any person may be detained in pursuance of any detention order which has been confirmed under Section 12, shall be six months from the date of detention;
Provided that noting contained in this section shall affect the power of the Government to revoke or modify the detention order at any earlier time.
14. Revocation of detention Orders:-
(1) Without prejudice to the provisions of Section 35 of the Meghalaya Interpretation and General Clauses Act, 1973 a detention order by an officer of the Government or the District Magistrate may, at any time, be revoked or modified by the State Government.
(2) The revocation or expiry of a detention order shall not bar the making of a fresh detention order under Section 2 against the same person in any case where fresh facts have arisen after the date of revocation or expiry on which the State Government or an officer or District Magistrate, as the case may be, is satisfied that such an order should be made.
15. Temporary release of persons detained.-
(1) The Government may, at any time, direct that any person detained in pursuance of a detention order may be released for any specified period either without conditions or upon such conditions specified in the direction as that person accepts, and may, at any time, cancel his release.
(2) In directing the release of any person under sub-section (1), the Government may require him enter into a bond with or without sureties for the due observance of the conditions specified in the direction.
(3) Any person released under sub-section (1) shall surrender himself at the time and place and to the authority specified in the order directing his release or cancelling his release, as the case may be.
(4) If any person fails without sufficient cause to surrender himself in the manner specified in sub-section (3), he shall be punishable with imprisonment for a term which may extend to two years, or with fine, or with both.
(5) If any person released under sub-section (1) fails to fulfill any of the conditions imposed upon him under the said sub-section or in the bond entered into by him, the bond shall be declared to be forfeited and any person bound thereby shall be liable to pay the penalty thereof.
16. Protection of action taken in good faith. –
No suit or other legal proceedings shall lie against the State Government, and no suit, prosecution or other legal proceedings shall lie against any person, for anything in good faith done or intended to be done in pursuance of his Ordinance.
MEGHALAYA ORDINANCE 6 OF 1979
THE MEGHALAYA PREVENTIVE DETENTION AMENDMENT ORDINANCE, 1979.
An Ordinance to amend the Meghalaya Preventive Detention Ordinance, 1979.
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 Thirtieth Year of the Republic of India the following Ordinance:-
1. Short title, extent and commencement. –
(1) This Ordinance may be called the Meghalaya Preventive Detention (Amendment) Ordinance, 1979.
(2) It extends to the whole of the State of Meghalaya.
(2) It shall come into force at once.
3. Amendment of clause (b) of section 5 of Ordinance 5 of 1979.-
In the Meghalaya Preventive Detention Ordinance, 1979 for clause (b) of section 5 the following shall be substituted, namely:-
“(b) to be removed from one place of detention to another place of detention, whether within the State or in another State, by order of the State Government:
Provided that no order shall be made by the State Government under clause (b) for the removal of a person from the State to another State except with the consent of the Government of that other State.
