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State of Karnataka - Act

The Karnataka Appropriation (Vote on Account) Act, 2015

KARNATAKA
India

The Karnataka Appropriation (Vote on Account) Act, 2015

Act 13 of 2015

  • Published on 1 January 2015
  • Commenced on 1 January 2015
  • [This is the version of this document from 1 January 2015.]
  • [Note: The original publication document is not available and this content could not be verified.]
The Karnataka Appropriation (Vote on Account) Act, 2015(Karnataka Act No. 13 of 2015)Statement of objects and Reasons - Amending Act 13 of 2015. - This Bill is introduced in pursuance of the provisions of Article 204 of the Constitution of india to provide for the appropriation 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 2015-16.(First Published in the Karnataka Gazette Extra-ordinary on the thirty-first day of March, 2015)(Received the assent of the Governor on the thirty-first day of March, 2015)An Act to authorize payment and appropriation of certain sums from and out of the Consolidated Fund of the State of Karnataka for the Services of the part of the Financial year 2015-16.Whereas it is expedient to authorize payment and appropriation of certain sums from and out of the consolidated fund of the State for the services of the part of the Financial Year 2015-16.Be it enacted by the Karnataka State Legislature in the Sixty Sixth Year of the Republic of India as follows :-

1. Short Title .

- This Act may be called the Karnataka Appropriation (Vote on Account) Act, 2015.

2. Issue of Rupees 4931634.79 Lakhs out of the Consolidated Fund of the State of Karnataka for the part of the Financial year 2015-16.

- From and out of the Consolidated Fund of the State of Karnataka, there may be paid and applied sums not exceeding those specified in column 5 of the Schedule amounting in the aggregate to the sum of Rupees Forty Nine thousand Three Hundred Sixteen Crores Thirty Four Lakhs Seventy Nine thousand towards defraying the several charges which will come in the course of payment during the part the Financial Year 2015-16 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 1,59,681.03 27.66 1,59,708.69
    Capital 1,251.21 ... 1,251.21
02 Animal Husbandry and Fisheries Revenue 66,597.01 0.33 66,597.34
    Capital 6,004.73 ... 6,004.73
03 Finance Revenue 3,26,129.38 1,25,801.08 4,51,930.46
    Capital 3,015.70 ... 3,015.70
04 Department of Personnel and   18,053.86 6,539.68 24,593.54
  Revenue   299.97 ... 299.97
05 Administrative Reforms Capital 1,52,075.46 .1,513.52 1,53,588.98
  Home and Transport Revenue 13,945.94 1,666.50 15,612.44
06   Capital 322.30 ... 322.30
  Infrastructure Development Revenue 25,155.15 ... 25,155.15
07   Capital 2,85,086.82 309.97 2,85,396.79
  Rural Development and Revenue 38,831.78 ... 38,831.78
    Panchayath Raj Capital 38,146.19 20,004.00 58,150.19
08 Forest, Ecology and Environment   399.96 ... 399.96
  Revenue   40,078.66 ... 40,078.66
09   Capital 4,002.93 ... 4,002.93
  Co-operation Revenue 1,82,627.07 3.67 1,82,630.74
10   Capital 63,669.30 82.66 63,751.96
  Social Welfare Revenue 1,38,796.79 ... 1,38,796.79
11   Capital 2,255.11 ... 2,255.11
  Women and Child Development   11,560.18 ... 11,560.18
12 Revenue   9,988.00 ... 9,988.00
    Capital 70,406.96 1.67 70,408.63
  Information, Tourism and Youth Revenue 258.31 ... 258.31
13 Services Capital 1,58,425.16 ... 1,58,425.16
  Food and Civil Supplies Revenue 2,137.12 333.30 2,470.42
14   Capital 6,266.04 ... 6,266.04
  Revenue Revenue 466.62 ... 466.62
15   Capital      
  Information Technology Revenue      
    Capital      
16 Housing Revenue 1,15,132.15 5,212.48 1,20,344.63
    Capital ... 6,947.31 6,947.31
17 Education Revenue 6,47,735.89 ... 6,47,735.89
    Capital 22,219.44 ... 22,219.44
18 Commerce and Industries   26,447.35 ... 26,447.35
  Revenue   10,585.61 ... 10,585.61
19   Capital 2,47,591.24 41.66 2,47,632.90
  Urban Development Revenue 69,776.36 ... 69,776.36
20   Capital 80,845.25 888.24 81,733.49
  Public Works Revenue 1,65,525.44 1,466.52 1,66,991.96
21   Capital 33,356.00 20,009.33 53,365.33
  Water Resources   2,97,995.53 3,294.67 3,01,290.20
22 Revenue   1,84,100.92 ... 1,84,100.92
    Capital 19,432.72 ... 19,432.72
23 Health and Family Welfare   30,171.65 ... 30,171.65
  Revenue   1,166.55 ... 1,166.55
24   Capital 2,69,625.70 103.99 2,69,729.69
  Labour Revenue 30,004.33 ... 30,004.33
25   Capital 9,472.39 ... 9,472.39
  Energy Revenue 633.27 ... 633.27
26   Capital 25,248.47 ... 25,248.47
  Kannada and Culture Revenue 33,430.32 ... 33,430.32
27   Capital 18,344.16 1,253.54 19,597.70
  Planning, Statistics, Science and   294.64 ... 294.64
28 Revenue   4,683.20 83.99 4,767.19
29 Technology Capital ... 3,73,384.99 3,73,384.99
  Law Revenue ... 1,92,910.71 1,92,910.71
    Capital      
  Parliamentary Affairs and Legislation        
  Revenue        
  Debt Servicing Revenue      
  Capital        
  Total   4,169,753.32 761,881.47 4,931,634.79
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