AS PASSED BY LOK SABHA ON
10th JAN 1991
Bill No. 2 of 1991
------------------
THE ASSAM APPROPRIATION BILL, 1991
A
BILL
to authorise payment and appropriation of certain further sums from
and out of the Consolidated Fund of the State of Assam for the
services of the financial year 1990-91.
BE it enacted by Parliament in the Forty-first Year of the
Republic of India as follows:-
Short title.
1. This Act may be called the Assam Appropriation Act, 1991.
Issue of Rs. 32.85 58,000 from and out of the Consolidated Fund of the
State of Assam for the year 1990-91.
2. From and out of the Consolidated Fund of the State of Assam
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
thirty-two crores, eighty-five lakhs and fifty-eight thousand rupees
towards defraying the several charges which will come in course of
payment during the financial year 1990-91, 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 Assam 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 purpose Sums not exceeding
of ------------------------------------
Vote/ Vote by Charged on Total
ap- Parliament the Consoli-
pro- dated Fund
pria-
tion
---------------------------------------------------------------------
Rs. Rs. Rs.
6 Land Revenue
and Land Ceiling Revenue 1,42,36,000 1,42,36,000
10 Other Fiscal
Services Revenue 2,10,000 2,10,000
11 Secretariat
and Attached
Offices Revenue 16,00,000 16,00,000
14 Police Revenue 18,73,34,000 1,57,000 18,74,91,000
Capital 60,00,000 60,00,000
17 Administrative
and Functional
Buildings Capital 1,36,20,000 1,36,20,000
20 Civil defence
and Home Guards Revenue 20,00,000 20,00,000
26 Education Revenue 14,65,000 14,65,000
29 Medical and
Public Health Revenue 12,00,000 65,000 12,65,000
32 Housing Schemes Revenue 83,74,000 83,74,000
33 Residential
Buildings Capital 19,55,000 19,55,000
34 Urban Develop-
ment Capital 19,55,000 19,74,000
37 Food, Storage,
Warehousing and
Civil Supplies Revenue 39,00,000 39,00,000
38 Walfare of Sche-
duled Tribes and
Other Backward
Classes Revenue 2,00,000 2,00,000
39 Social Security,
Welfare and
Nutrition Revenue 10,00,000 10,00,000
48 Agriculture Revenue 2,31,000 2,31,000
58 Industries Revenue 8,05,70,000 8,05,70,000
59 Sericulture and
Weaving Revenue 40,000 40,000
64 Roads and Bridges Revenue 4,39,000 4,93,000
67 Assam Capital
Construction Capital 19,34,000 19,34,000
-------------------------------------
Total 32,56,38,000 29,20,000 32,85,58,000
---------------------------------------------------------------------
3
STATEMENT OF OBJECTS AND REASONS
This Bill is introduced in pursuance of articles 204(I) and 205
of the Constitution in respect of the State of Assam on the 27th
November, 1990 to provide for the appropriation out of the
Consolidated Fund of the State of Assam of the moneys required to meet
the supplementary expenditure charged on the Consolidated Fund of the
State of Assam and the grants made by Lok Sabha for expenditure of the
Government of Assam for the financial year 1990-91.
#R#YASHWANT SINHA.
----------
PRESIDENT'S RECOMMENDATION UNDER ARTICLE 207 OF THE CONSTITUTION OF
INDIA
[Copy of letter No. F. 4(85)-B (S)/90, dated the 26th December,
1990 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 authorise payment and appropriation of certain
further sums from and out of the Consolidated Fund of the State of
Assam for the services of the financial year ending on the 31st day of
March, 1991, recommends under clause (1) and (3) of article 207 of the
constitution read with clause (2) of article 205 thereof and the
Proclamaction of the Assam Appropriation Bill, 1990 in Lok Sabha and
also the consideration of the Bill.
2. The Bill will be introduced in Lok Sabha after all the
Supllementary Demands for Grants for 1990-91 have been voted.