Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 16]

State of Karnataka - Act

The Karnataka Appropriation Act, 2017

KARNATAKA
India

The Karnataka Appropriation Act, 2017

Act 13 of 2017

  • Published on 1 January 2017
  • Commenced on 1 January 2017
  • [This is the version of this document from 1 January 2017.]
  • [Note: The original publication document is not available and this content could not be verified.]
The Karnataka Appropriation Act, 2017(Karnataka Act No. 13 of 2017)Statement of objects and Reasons - Amending Act 13 of 2017. - This Bill is introduced in pursuance of the provisions of Article 205(1)(a) of the Constitution of India to provide for the appropriation of certain further sums out of the Consolidated Fund of the State towards defraying the several charges which will come in course of payment during the part of the Financial Year 2016-17.[L.A. Bill No.16 of 2017, File No. Samvyashae 23 Shasana 2017] [Clauses (1) and (3) of Article 207 of the Constitution of India](First Published in the Karnataka Gazette Extra-ordinary on the 31st day of March, 2017)(Received the assent of the Governor on the 31st day of March, 2017)An Act to authorize payment and appropriation of certain further sums from and out of the Consolidated Fund of the State of Karnataka for the Services of the Financial year 2016-17.Whereas it is expedient to authorize payment and appropriation of certain further sums from and out of the Consolidated fund of the State for the services of the Financial Year 2016-17.Be it enacted by the Karnataka State Legislature in the Sixty Eight Year of the Republic of India as follows :-

1. Short Title.

- This Act may be called the Karnataka Appropriation Act, 2017.

2. Issue of Rupees 759094.33 Lakhs out of the Consolidated Fund of the State of Karnataka for the Financial year 2016-17.

- From and out of the Consolidated Fund of the State of Karnataka, there may be paid and applied further sums not exceeding those specified in column 5 of the Schedule amounting in the aggregate to the sum of Rupees Seven thousand five hundred and ninety crores ninety four lakhs and thirty three thousand towards defraying the several charges which will come in the course of payment during the Financial Year 2016-17 in respect of the services specified in column 2 of the Schedule.

3. Appropriation.

- The sums authorized to be paid and applied from and out of the Consolidated Fund of the State by this Act shall be appropriated for the services and purposes expressed in the Schedule in relation to the said year.

Schedule

(See Sections 2 and 3)(Rs. in lakhs)
  Sums not exceeding  
Demand No. Service & Purpose voted by the Legislative Assembly Charged on the consolidated Fund Total
1 2 3 4 5
01 Agriculture and Horticulture Revenue 55,934.16 ... 55,934.16
    Capital 1,502.00 ... 1,502.00
02 Animal Husbandry and Fisheries Revenue 7,136.22 ... 7,136.22
    Capital 2,000.00 ... 2,000.00
03 Finance Revenue 1,585.00 ... 1,585.00
04 Department of Personnel and AdministrativeReforms Revenue 147.00 736.39 883.39
05 Home and Transport Revenue 6,026.89 ... 6,026.89
06 Rural Development and Panchayath Raj Revenue 1,25,148.33 ... 1,25,148.33
    Capital 180.96 ... 180.96
07 Forest, Ecology and Environment Revenue 5,103.78 32.25 5,136.03
08 Co-operation Revenue 10,186.19 ... 10,186.19
09 Social Welfare Revenue 7,380.05 ... 7,380.05
    Capital 2,500.00 ... 2,500.00
10 Women and Child Development Revenue 1,780.47 ... 1,780.47
11 Information, Tourism and Youth Revenue 540.00 ... 540.00
  Services        
12 Food and Civil Supplies Revenue 464.15 ... 464.15
13 Revenue Revenue 1,20,550.96 ... 1,20,550.96
    Capital 3,100.75 ... 3,100.75
14 Information Technology Revenue 800.00 ... 800.00
15 Education Revenue 2,902.89 ... 2,902.89
    Capital 18,345.00 ... 18,345.00
16 Commerce and Industries Revenue 1,782.95 ... 1,782.95
    Capital 2,200.01 ... 2,200.01
17 Urban Development Revenue 936.00 ... 936.00
    Capital 43,820.00 ... 43,820.00
18 Public Works        
    Capital 1,38,462.00 ... 1,38,462.00
19 Water Resources Revenue 2,300.00 ... 2,300.00
    Capital 15,077.00 ... 15,077.00
20 Health and Family Welfare Revenue 17,869.01 ... 17,869.01
    Capital 9,954.34 ... 9,954.34
21 Labour & Skill Development Revenue 2,225.00 ... 2,225.00
22 Energy Revenue 1,45,126.00 ... 1,45,126.00
    Capital 2,014.00 ... 2,014.00
23 Kannada and Culture Revenue 1,417.00 ... 1,417.00
24 Planning, Statistics, Science and Technology Revenue 10.00 ... 10.00
25 Law Revenue 1,021.72 ... 1,021.72
26 Parliamentary Affairs and Legislation Revenue 553.50 34.00 587.50
27 Debt. Servicing Revenue 88.36 120.00 208.36
  Total Revenue 5,19,015.63 922.64 5,19,938.27
    Capital 2,39,156.06 ... 2,39,156.06
    Grand Total 7,58,171.69 922.64 7,59,094.33
The above translation of PÀ£ÁðlPÀzsÀ£À«¤AiÉÆÃUÀC¢ü¤AiÀĪÀÄ, 2017 (2017 gÀPÀ£ÁðlPÀ C¢ü¤AiÀĪÀĸÀASÉå: 13) be published in the Official Gazette under clause (3) of Article 348 of the Constitution of India.