AS PASSED BY LOK SABHA ON
11TH MAR 1991
Bill No. 45 of 1991
THE PONDICHERRY APPROPRIATION (VOTE ON ACCOUNT) BILL, 1991
A
BILL
to provide for the withdrawal of certain sums from and out of the
Consolidated Fund of the Union territory of Pondicherry for the
Services of a part of the financial year 1991-1992.
BE it enacted by Parliament in the Forty-second Year of the
Republic of India as follows:--
Short title.
1. This Act may be called the Pondicherry Appropriation (Vote on
Account) Act, 1991.
Withdrawal of Rs. 147, 34,29,000 from and out of the Consolidated Fund
of the ion territory of Pondicherry for the financial year 1991-92.
2. From and out of the Consolidated Fund of the Union territory
of Pondicherry there may be withdrawn sums not exceeding those
specified in column 3 of the Schedule amounting in the aggregate to
the sum of one hundred and forty-seven crores, thirty-four lakhs and
twenty-nine thousand rupees towards defraying the several charges
which will come in course of payment during the financial year 1991-
92.
2
Appropriation.
3. The sums authorised to be withdrawn from and out of the
Consolidated Fund of the Union territory of Pondicherry by this Act
shall be appropriated for the services and purposes expressed in the
Schedule in relation to the said year.
3
THE SCHEDULE
(See sections 2 and 3)
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1 2 3
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No. Service and purposes Sums no exceeding
of
Vote/ Voted by Charged Total
Appr- Parliament the Con-
opri- solidated
ation Fund
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Rs. Rs. Rs.
1 Legislative Revenue 46,30,000 1,45,000 47,75,000
Assembly
2 Administrator Revenue 28,000 12,47.000 12,75,000
3 Council of
Ministers Revenue 39,02,000 .. 39,02,000
4 Administration
of Justice Revenue 45,87,000 .. 45,87,000
5 Elections Revenue 4,80,000 .. 4,80,000
6 Revenue and
Food Revenue 2,68,42,000 1,00,000 2,78,42,000
7 Sales Tax Revenue 23,62,000 .. 23,62,000
8 Transport Revenue 44,33,000 .. 44,33,000
Capital 2,50,000 .. 2,50,000
9 Secretariat Revenue 1,11,40,000 .. 1,11,40,000
10 District Ad-
ministration Revenue 2,91,70,000 .. 2,91,70,000
Capital 89,11,000 .. 89,11,000
11 Treasury and
Accounts Ad-
ministration Revenue 60,17,000 .. 60,17,000
12 Police . . Revenue 3,74,00,000 .. 3,74,00,000
13 Jails . . . Revenue 11,46,000 .. 11,46,000
14 Stationery
and Printing Revenue 1,32,82,000 .. 1,32,82,000
15 Retirement
Benefits Revenue 3,21,07,000 .. 3,21,07,000
16 Public Works Revenue 11,93,93,000 20,000 11,93,93,000
Capital 5,44,65,000 .. 5,44,65,000
17 Education Revenve 21,03,71,000 .. 21,03,71,000
Capital 14,000 .. 14,000
18 Medical Revenue 8,70,55,000 .. 8,70,55,000
19 Information
and Publicity Revenue 79,82,000 .. 79,82,000
Capital 47,50,000 .. 47,50,000
20 Labour and
Employment Revenue 93,40,000 .. 93,40,000
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4
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1 2 3
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No. Service and purposes Sums no exceeding
of
Vote/ Voted by Charged Total
Appr- Parliament the Con-
opri- solidated
ation Fund
---------------------------------------------------------------------
Rs. Rs. Rs.
21 Social
Welfare Revenue 4,74,24,000 .. 4,74,24,000
22 Cooperation Revenue 1,06,66,000 .. 1,06,66,000
Capital 1,05,48,000 .. 1,05,48,000
23 Statistics Revenue 17,02,000 .. 17,02,000
24 Agriculture Revenue 3,16,97,000 .. 3,16,97,000
Capital 90,00,000 .. 90,00,000
25 Animal Husb-
andry Revenue 89,14,000 .. 89,14,000
Capital 1,00,000 .. 1,00,000
26 Fisheries Revenue 86,72,000 .. 86,72,000
Capital 41,65,000 .. 41,65,000
27 Community
Development Revenue 1,53,33,000 .. 1,53,33,000
Capital 15,00,000 .. 15,00,000
28 Industries Revenue 1,98,55,000 .. 1,98,55,000
Capital 4,29,00,000 .. 4,29,00,000
29 Electricity Revenue 29,91,50,000 .. 29,91,50,000
Capital 9,08,63,000 .. 9,08,63,000
30 Ports and
Pilotage Revenue 12,50,000 .. 12,50,000
Capital 1,26,00,000 .. 1,26,00,000
Public Debt Revenue .. 9,36,30,000 9,36,30,000
Capital .. 6,76,41,000 6,76,41,000
31 Loans to
Government
Servants Capital 1,42,50,000 .. 1,42,50,000
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TOTAL 131,06,46,000 16,27,83,000 147,34,29,000
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5
STATEMENT OF OBJECTS AND REASONS
This Bill is introduced in pursuance of section 29(1) of the
Government of Union Territories Act, 1963, read with section 31
thereof and the Order of the President made on the 12th January, 1991
under section 51 of that Act to provide for the appropriation out of
the Consolidated Fund of the Union territory of Pondicherry of the
moneys required to meet the expenditure charged on the Consolidated
Fund and the grants made in advance by the Lok Sabha in respect of the
estimated expenditure of the Government of Pondicherry for a part of
the financial year 1991-92.
YASHWANT SINHA
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PRESIDENT'S RECOMMENDATION UNDER SECTION 23 OF THE GOVERNMENT OF UNION
TERRITORIES ACT. 1963
[Copy of letter No. F. 2(43)-B(S)/91, dated the 3rd March, 1991
from Shri Yashwant Sinha, Minister of Finance, to the Secretary-
General, Lok Sabha.]
The President, having been informed of the subject-matter of the
proposed Bill to provide for the withdrawal of certain sums from and
out of the Consolidated Fund of the Union territory of Pondicherry for
the services of a part of the financial year 1991-92 recommends under
sub-sections (1) and (3) of section 23 of the Government of Union
Territories Act, 1963 read with sub-section (2) of section 30 thereof
and the order made by him on the 12th January, 1991 under section 51
of the said Act, the introduction of the Pondicherry Appropriation
(Vote on Account) Bill, 1991 in and the consideration of the Bill by
Lok Sabha.
2. The Bill will be introduced immediately after the Demands for
Grants on `account' for expenditure of the Union territory of
Pondicherry for a part of the financial year 1991-92, have been voted.