As passed by Lok Sabha
on 21st December, 1993
TO BE INTRODUCED IN THE LOK SABHA
BILL NO. 120 of 1993
--------------------
A
BILL
to authorise payment and appropriation of certain further sums from and out of Consolidated Fund of India for the financial year 1993-94.
BE it enacted by Parliament in the Forty-fourth Year of the Republic of India as follows:--
Short title.
1. This Act may be called the Appropriation (No. 5) Act, 1993.
Issue of Rs. 7955,87,00,000 out of the Consolidated Fund of India for the year 1993-94.
2. From and out of the Consolidated Fund of India 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 seven thousand nine hundred and fifty-five crores and eighty-seven lakh rupees towards defraying the several charges which will come in course of payment during the financial year 1993-94, 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 India 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)
----------------------------------------------------------------------
1 2 3 ----------------------------------------------------------------------
No. Services and Sums not exceeding
of purposes ----------------------------------------
Vote Voted by Par- Charged on the Total
liament Consolidated
Fund ----------------------------------------------------------------------
Rs. Rs. Rs.
6 Department of
Fertilizers Revenue 630,00,00,000 .. 630,00,00,000
Capital 8,00,00,000 .. 8,00,00,000
9 Ministry of Civil
Supplies, Consumer
Affairs and Public
Distribution Revenue .. 16,00,000 16,00,000
Capital 2,50,00,000 .. 2,50,00,000
11 Department of Com-
merce Capital 200,01,00,000 .. 200,01,00,000
12 Department of
Supply Revenue .. 24,00,000 24,00,000
15 Telecommunication
Services Capital 1,00,000 .. 1,00,000
23 Ministry of Enviro-
nment and
Forests Revenue 19,00,00,000 .. 19,00,00,000
24 Ministry of
External
Affairs Revenue 39,56,00,000 .. 39,56,00,000
Capital 29,98,00,000 .. 29,98,00,000
25 Department of
Economic
Affairs Capital 1,00,000 .. 1,00,000
27 Payments to
Financial
Institutions Revenue 50,49,00,000 .. 50,49,00,000
Capital 645,67,00,000 .. 645,67,00,000
29 Transfers to State
Governments Revenue 1449,36,00,000 .. 1449,36,00,000
Capital .. 2510,74,00,000 2510,74,00,000
32 Department of Expen-
diture Revenue 35,00,000 .. 35,00,000
38 Ministry of
Food Revenue 650,20,00,000 .. 650,20,00,000
Capital 2,80,00,000 .. 2,80,00,000
39 Ministry of Food
Processing Indus-
tries Revenue 60,00,000 .. 60,00,000
40 Department of
Health Revenue 1,00,000 .. 1,00,000
44 Police Revenue 127,10,00,000 .. 127,10,00,000 ----------------------------------------------------------------------
3
----------------------------------------------------------------------
1 2 3 ----------------------------------------------------------------------
No. Services and Sums not exceeding
of purposes ----------------------------------------
Vote Voted by Par- Charged on the Total
liament Consolidated
Fund ----------------------------------------------------------------------
Rs. Rs. Rs. 45 Other Expenditure
of the Ministry of
Home Affairs Revenue 1,00,000 .. 1,00,000
Capital 1,00,000 .. 1,00,000
46 Transfers to Union
territory Govern-
ments Capital 105,00,00,000 .. 105,00,00,000
48 Department of Youth
Affairs and
Sports Revenue 13,00,00,000 .. 13,00,00,000
Capital .. 7,00,000 7,00,000
51 Department of
Industrial
Development Revenue 507,46,00,000 .. 507,46,00,000
52 Department of
Heavy Industry Revenue 2,00,000 .. 2,00,000
Capital 1,00,000 .. 1,00,000
54 Department of Small
Scale Industries
and Agro and Rural
Industries Revenue 2,01,00,000 .. 2,01,00,000
58 Law and
Justice Revenue 1,00,000 .. 1,00,000
69 Department of
Rural
Development Revenue 600,01,00,000 .. 600,01,00,000
75 Surface
Transport Capital 6,55,00,000 .. 6,55,00,000
77 Ports, Lighthouses
and Shipping Capital 3,01,00,000 .. 3,01,00,000
79 Urban Deve-
lopment and
Housing Revenue 18,66,00,000 .. 18,66,00,000
Capital 1,00,000 .. 1,00,000
80 Public Works Capital 8,96,00,000 .. 8,96,00,000
82 Ministry of Water
Resources Revenue 3,98,00,000 .. 3,98,00,000
83 Ministry of
Welfare Revenue 30,00,000 .. 30,00,000
85 Nuclear Power
Schemes Capital 250,00,00,000 .. 250,00,00,000
86 Department of
Electronics Revenue 30,56,00,000 .. 30,56,00,000
Capital 39,44,00,000 .. 39,44,00,000
------------------------------------------
TOTAL 5444,66,00,000 2511,21,00,000 7955,87,00,000 ----------------------------------------------------------------------
4
STATEMENT OF OBJECTS AND REASONS
This Bill is introduced in pursuance of article 114 (1) of the Constitution of India, read with article 115 thereof, to provide for the appropriation out of the Consolidated Fund of India of the moneys
required to meet the Supplementary expenditure charged on the Consolidated Fund of India and the grants made by the Lok Sabha for expenditure of the Central Government, excluding Railways, for the financial year 1993-94.
M. V. CHANDRASHEKARA MURTHY.
-----
PRESIDENT'S RECOMMENDATION UNDER ARTICLE 117 OF THE CONSTITUTION OF
INDIA
-----
[Copy of letter No. 4(79)-B(SD) 93, dated the 14th December, 1993 from Shri M. V. Chadrashekara Murthy, 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 appropriation of certain further sums from and out of the Consolidated Fund of India for the services of the financial year ending on the 31st day of March, 1994, recommends the introduction of the Appropriation (No.5) Bill, 1993 in Lok Sabha and also recommends to Lok Sabha the consideration of the Bill under article 117(1) and (3) of the Constitution read with article 115(2) thereof.