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                                                AS PASSED BY LOK SABHA

                                                  Bill No. 186 of 1991
                                                  --------------------

THE PUNJAB APPROPRIATION (No. 2) Bill, 1991


                                  A

                                 BILL

to authorise payment and appropriation of certain sums from and out of
the Consolidated  Fund of  the State of Punjab for the Services of the
financial Year 1991-92.

     BE it  enacted by Parliament in the Forty-second Year of Republic
of India as follows:-

Short title.

     1. This  Act may  be called the Punjab Appropriation (No. 2) Act,
1991.

Issue of  Rs.7209,50,53,000 out  of the Consolidated Fund of the State
of Punjab for the financial year 1991-92.

     2. From  and out  of the Consolidated Fund of the State of Punjab
there may  be paid  and applied  sums not exceeding those specified in
column 3  of the Schedule amounting in the aggregate [inclusive of the
sums specified in column 3 of the Schedule to the Punjab Appropriation
(Vote on  Account) No.  2 Act,  1991] to the sum of seven thousand two
hundred and  nine crore,  fifty lakhs  and fifty-three thousand rupees
towards defraying  the several  charges which  will come  in course of
payment during  the financial  year 1991-92 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 the  State  of  Punjab  by  this  Act  shall  be
appropriated for  the services  and purposes expressed in the schedule
in relation to the said year.

2

                             THE SCHEDULE

                        (See section 2 and 3)

---------------------------------------------------------------------
1                 2                                     3
---------------------------------------------------------------------
No.                                               Sums not exceeding
of                                   --------------------------------
Vote/    Services and Purposes     Voted by   Charged on
Ap-                                Parliament the Consoli-    Total
pro-                                          dated Fund
pria
tion
---------------------------------------------------------------------

                           Rs.          Rs.           Rs.

1  Agriculture
   and Forests  Revenue  113,31,92,000       4,26,000   113,36,18,000
                Capital   36,70,97,000       ..          36,70,97,000

2  Animal Hus-
   bandry and
   Fisheries    Revenue   46,58,68,000        2,70,000   46,61,38,000
                Capital    1,79,50,000        ..          1,79,50,000

3  Co-ope-
   ration       Revenue   17,01,56,000          30,000   17,01,86,000
                Capital
4  Defence
   Services
   Welfare      Revenue    4,98,48,000          17,000    4,98,65,000
                Capital      50,00,000          ..          50,00,000

5  Education    Revenue  590,51,31,000     8,19,45,000  598,70,76,000
                Capital      31,25,000       ..             31,25,000

6  Elections    Revenue    6,68,36,000          15,000    6,68,51,000

7  Excise and
   Taxation     Revenue   16,83,75,000        1,12,000   16,84,87,000

8  Finance      Revenue  293,56,64,000   438,61,37,000  732,18,01,000
                Capital   10,34,30,000  1161,12,23,000 1171,46,53,000

9  Food and     Revenue    4,86,59,000        1,00,000    4,87,59,000
   Supplies     Capital  671,04,48,000        1,80,000  671,06,28,000

10 General
   Administra-
   tion         Revenue   19,93,19,000       76,07,000   20,69,26,000

11 Health
   and Family
   Welfare      Revenue  185,31,85,000        6,91,000  185,38,76,000

12 Home Affairs
   and Justice  Revenue  245,38,77,000     3,71,39,000  249,10,16,000
                Capital   10,00,00,000        ..         10,00,00,000

13 Industries   Revenue   14,01,84,000        2,21,000   14,04,05,000
                Capital   39,51,00,000        ..         39,51,00,000

14 Information
   and Public
   Relations    Revenue    6,33,24,000          15,000    6,33,39,000

15 Irrigation
   and Power    Revenue 1512,73,97,000        4,00,000 1512,77,97,000
                Capital  632,41,96,000       ..         632,41,96,000

16 Labour and
   Employment   Revenue    6,64,83,000        1,00,000    6,65,83,000

17 Local Govern-
   ment Housing
   and Urban
   Development  Revenue   20,76,59,000         30,000    20,76,89,000
                Capital   28,27,74,000    1,00,00,000    28,27,74,000

18 Personnel
   and Adminis
   trative
   Reforms      Revenue    2,35,74,000      49,98,000     2,84,99,000

19 Planning     Revenue  291,45,81,000         16,000   291,45,97,000

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3

---------------------------------------------------------------------
1                 2                                     3
---------------------------------------------------------------------
No.                                               Sums not exceeding
of                                   --------------------------------
Vote/    Services and Purposes     Voted by   Charged on
Ap-                                Parliament the Consoli-    Total
pro-                                          dated Fund
pria
tion
---------------------------------------------------------------------

                           Rs.          Rs.           Rs.

20 Programme
   Implementat-
   tion         Revenue       4,00,000        . .            4,00,000

21 Public Works Revenue  189,35,15,000      86,50,000   190,21,65,000
                Capital  100,29,34,000        . .       100,29,34,000

22 Revenue and
   Rehabilit-
   ation        Revenue   90,67,33,000       8,00,000    90,75,33,000

23 Rural Deve-
   lopment and
   Panchayats   Revenue   43,23,01,000       2,44,000    43,25,45,000

24 Science,
   Technology
   and Environ-
   ment         Revenue    1,21,20,000       . .          1,21,20,000
                Capital      84,55,000       . .            84,55,000

25 Social and
   Women's Wel-
   fare and
   Welfare of
   Scheduled
   Castes and
   Backward
   Classes      Revenue   52,80,89,000         50,000    52,81,39,000
                Capital    5,58,43,000       . .          5,58,43,000

26 State
   Legislature  Revenue    2,43,84,000       1,61,000     2,45,45,000

27 Technical
   Education
   and Indus-
   trial Train-
   ing          Revenue   38,50,73,000       2,00,000    38,52,73,000
                Capital      52,83,000       . .            52,83,000

28 Tourism and
   Cultural
   Affairs      Revenue    2,59,68,000       1,91,000     2,61,59,000
                Capital    3,46,00,000       . .          3,46,00,000

29 Transport    Revenue  118,50,81,000      30,20,000   118,81,01,000
                Capital   29,38,83,000       . .         29,38,83,000

30 Vigilance    Revenue    2,38,36,000          3,000     2,38,39,000

                     ------------------------------------------------
             Total      5585,00,62,000 1624,49,91,000  7209,50,53,000
---------------------------------------------------------------------

4

                   STATEMENT OF OBJECTS AND REASONS

     This Bill  is introduced  in pursuance  of article  204(1) of the
Constitution read  with the  Proclamation issued  under article 356 of
the Constitution  in respect  of the  State of Punjab on the 11th May,
1987, to provide for the appropriation out of the Consolidated Fund of
the State  of Punjab  of the  moneys required  to meet the expenditure
charged on the Consolidated Fund of the State of Punjab and the grants
made by  the Lok Sabha for the expenditure of the Government of Punjab
for the financial year 1991-92.

#R#SHANTARAM POTDUKHE.

                                ------

     PRESIDENT'S RECOMMENDATION  UNDER ARTICLE 207 OF THE CONSTITUTION
OF INDIA

     [Copy of  letter No.  F. 2(222)-B(S)/91,  dated the 14th November
1991 from  Shri Shantaram  Potdukhe, Minister of State in the Ministry
of Finance to the Secretary-General, Lok Sabha.]

     The President,  having been informed of the subject matter of the
proposed Bill  to authorise  payment and appropriation of certain sums
from and  out of  the Consolidated Fund of the State of Punjab for the
services of  the financial  year 1991-92, recommends under clauses (1)
and (3)  of article  207 of  the Constitution  of India  read with the
Proclamation dated  the 11th May, 1987 issued under article 356 of the
Constitution, the  introduction of  the Punjab  Appropriation (No.  2)
Bill, 1991 in and the consideration of the Bill by Lok Sabha.

     2. The Bill will be introduced in Lok Sabha immediately after the
Demands for  Grants for the expenditure of the Government of the State
of Punjab for the year 1991-92, have been voted.