AS PASSED BY LOK SABHA ON
11TH AUG 1992
Bill No. 127 of 1992
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THE JAMMU AND KASHMIR APPROPRIATION (No. 2) BILL, 1992
A
BILL
to authorise payment and appropriation of certain sums from and out of
the Consolidated Fund of the State of Jammu and Kashmir for the
services of the financial year 1992-93.
BE it enacted by Parliament in the Forty-third Year of the
Republic of India as follows:--
Short title.
1. This Act may be called the Jammu and Kashmir Appropriation
(No. 2) Act, 1992.
Issue of Rs. 3070,84,65,000 out of the Consolidated Fund of the State
of Jammu and Kashmir for the financial year 1992-93.
2. From and out of the Consolidated Fund of the State of Jammu
and Kashmir 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
Jammu and Kashmir Appropriation (Vote on Account) Act, 1992] to the
sum of three thousand seventy crores, eighty four lakhs and sixty-five
thousand rupees towards defraying the several charges which will come
in course of payment during the financial year 1992-93, 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 Jammu and Kashmir 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 sections 2 and 3)
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1 2 3
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No. of Sums not exceeding
Vote/ Services and Purposes -------------------------------------
Ap- Voted by Charged on
pro- Parlia- the Consoli- Total
pria ment dated Fund
tion
---------------------------------------------------------------------
Rs. Rs. Rs.
1 General
Administration Revenue 11,40,10,000 1,00,26,00 12,40,36,000
2 Home Revenue 146,13,44,000 .. 146,13,44,000
3 Planning and
Development Revenue 4,72,65,000 .. 4,72,65,000
Capital 8,06,70,000 .. 8,06,70,000
4 Information Revenue 3,36,91,000 .. 3,36,91,000
5 Ladakh Affairs Revenue 37,50,14,000 .. 37,50,14,000
Capital 22,94,14,000 .. 22,94,14,000
6 Power Develop- Revenue 259,83,92,000 .. 259,83,92,000
ment Capital 228,63,59,000 .. 228,63,59,000
7 Education Revenue 204,40,34,000 .. 204,40,34,000
8 Finance Revenue 179,00,60,000 398,07,00,000 577,07,60,000
Capital 10,35,00,000 207,00,00,000 218,08,00,000
9 Parliamentary
Affairs Revenue 1,41,01,000 5,10,000 1,46,11,000
10 Law Revenue 5,41,27,000 1,12,64,000 6,53,91,000
11 Industrial and
Commerce Revenue 26,73,05,000 .. 26,73,05,000
Capital 49,84,82,000 .. 49,84,84,000
12 Agriculture Revenue 56,16,21,000 .. 56,16,24,000
Capital 65,21,38,000 .. 65,21,38,000
13 Animal/Sheep Revenue 35,48,43,000 .. 35,48,43,000
Husbandry Capital 6,15,65,000 .. 6,15,65,000
14 Revenue Revenue 72,33,33,000 .. 72,33,33,000
15 Food Supplies
and Transport Revenue 22,88,69,000 .. 22,88,69,000
Capital 263,63,94,000 .. 263,63,94,000
16 Public Revenue 147,39,82,000 .. 147,39,82,000
Works Capital 64,17,72,000 .. 64,17,72,000
17 Health and
Medical Educa- Revenue 98,62,04,000 .. 98,62,04,000
tion Capital 15,84,28,000 .. 15,84,28,000
18 Social Welfare Revenue 17,53,75,000 .. 17,53,57,000
Capital 2,74,70,000 .. 2,74,70,000
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3
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1 2 3
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No. of Sums not exceeding
Vote/ Services and Purposes -------------------------------------
Ap- Voted by Charged on
pro- Parlia- the Consoli- Total
pria ment dated Fund
tion
---------------------------------------------------------------------
Rs. Rs. Rs.
19 Housing and Ur-
ban Development Revenue 12,02,31,000 .. 12,02,31,000
Capital 67,31,00,000 .. 67,31,00,000
20 Tourism Revenue 8,07,49,000 .. 8,07,49,000
Capital 11,60,22,000 .. 11,60,22,000
21 Forest Revenue 29,62,23,000 .. 29,62,23,000
Capital 10,90,50,000 .. 10,90,50,000
22 Irrigation
and Flood Revenue 41,24,96,000 .. 41,24,96,000
Control Capital 34,66,00,000 .. 34,66,00,000
23 Public Health
Sanitation and
Water Supply Revenue 67,38,84,000 .. 67,38,84,000
Capital 49,37,50,000 .. 49,37,50,000
24 Estates, Hos-
pitality and
Protocol and
Garden and
Parks Revenue 12,24,72,000 .. 12,24,72,000
25 Labour, Sta-
tionery and Revenue 8,01,16,000 .. 8,01,16,000
Printing Capital 1,44,50,000 .. 1,44,50,000
26 Fisheries Revenue 2,80,99,000 .. 2,80,99,000
Capital 1,53,00,000 .. 1,53,00,000
27 Higher Educa-
tion Revenue 36,20,88,000 .. 36,20,00,000
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Total 2462,86,65,000 607,98,00,000 3070,84,65,000
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4
STATEMENT OF OBJECTS AND REASONS
This Bill is introduced in pursuance of sub-section (1) of
section 81 of the Constitution of Jammu and Kashmir read with the
Proclamation issued under article 356 of the Constitution of India in
respect of the State of Jammu and Kashmir on the 18th July, 1990, to
provide for the appropriation out of the Consolidated Fund of the
State of Jammu and Kashmir of the money required to meet the
expenditure charged on the Consolidated Fund of the State of Jammu and
Kashmir and the grants made by the Lok Sabha for the expenditure of
the Government of Jammu and Kashmir for the financial year 1992-93.
SHANTARAM POTDUKHE.
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PRESIDENT'S RECOMMENDATION UNDER SECTION 84 OF THE CONSTITUTION OF
JAMMU AND KASHMIR
[Copy of letter No. F. 2 (118)/B(S)/92 dated the 23rd July, 1992
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 Jammu and
Kashmir for the services of the financial year 1992-93 recommends
under sub-section (1) and (3) of Section 84 of the Constitution of
Jammu and Kashmir, read with the Proclamation dated the 18th July,
1990 issued under article 356 of the Constitution of India, the
introduction in and consideration of the Jammu and Kashmir
Appropriation (No. 2) Bill, 1992 by Lok Sabha.