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Union of India - Act

The Constitution (Distribution of Revenues) No.9 Order, 2009

UNION OF INDIA
India

The Constitution (Distribution of Revenues) No.9 Order, 2009

  • Published on 27 March 2009
  • Commenced on 27 March 2009
  • [This is the version of this document from 27 March 2009.]
  • [Note: The original publication document is not available and this content could not be verified.]
The Constitution (Distribution of Revenues) No.9 Order, 2009Published vide Notification No. G.S.R. 213(E), 27th March, 2009Ministry of Law and Justice(Legislative Department)G.S.R. 213(E). - The following Order made by the President is published for general information :-"C.O. 249The Constitution (Distribution of Revenues) No. 9 Order, 2009In exercise of the powers conferred by clause (2) of article 275 of the Constitution, the President, after having considered the recommendations of the Twelfth Finance Commission, hereby makes the following Order, namely :-

1.

This Order may be called the Constitution (Distribution of Revenues) No. 9 Order, 2009.

2.

The General Clauses Act, 1897 (10 of l897), shall apply for the interpretation of this Order as it applies for the interpretation of this order as it applies for the interpretation of a Central Act.

3.

(1)In accordance with the provisions of clause (1) of article 275, there shall be charged on the Consolidated Fund of India, in the financial year commencing on the 1st day of April, 2008, as grants-in-aid of the revenues to each of the States specified in column (1) of the Table below, the sums specified against it in column (2) of the said Table as representing the contribution of the Central Government towards State Calamity Relief Fund for affording relief to the victims of cyclone, drought, earthquake, fire, flood, tsunami, hailstorm, landslide, avalanche, cloud-burst and pest attack in the States mentioned in column (1) of the said Table :-Table
State Rupees in lakhs
(1) (2)
Andhra Pradesh 29873.00
Arunachal Pradesh 2315.00
Assam 15797.00
Bihar 12186.00
Chhattisgarh 4571.50
Goa 183.00
Gujarat 31528.50
Haryana 5399.50
HimachalPradesh 10362.75
Jammu and Kashmir 3537.50
Jharkhand 5158.00
Karnataka 9955.00
Kerala 7423.00
Madhya Pradesh 20804.00
Manipur 448.00
Meghalaya 923.00
Nagaland 312.00
Orissa 32449.60
Punjab 12678.00
Rajasthan 36087.00
Sikkim 1435.00
Tamil Nadu 22917.00
Tripura 1036.50
Uttar Pradesh 24215.00
Uttarakhand 11246.50
West Bengal 19207.00
Provided that the sums specified above shall be expended in the financial year commencing on the 1st day of April, 2008 on measures for affording relief in connection with natural calamities specified above:Provided further that if the actual expenditure on relief measures as revealed in the accounts of this year is lower than the sums specified above, the balance shall remain available to the State Government as part of the Calamity Relief Fund of the State.
(2)Any sum or sums payable under sub-paragraph (1) to any State, in the financial year commencing on the 1st day of April, 2008 shall be in addition to the sum or sums payable to that State in the financial year in pursuance of sub-paragraph (1) of paragraph 3 of the Constitution (Distribution of Revenues) Order, 2008.Pratibha Devi Singh Patil,President."