THE CONSTITUTION (DISTRIBUTION OF REVENUES)
ORDER, 2002

In exercise of the powers conferred by article 275 of the Constitution, the President, after having considered the recommendations of the Finance Commission, hereby makes the following Order, namely:—

1. This Order may be called the Constitution (Distribution of Revenues) Order, 2002.

2. The General Clauses Act, 1897 (10 of 1897), shall apply 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, 2001, as grants-in-aid of the revenues to each of the State specified below, the sums specified against it:—

            State       Rupees in crores

             (1)       (2)     

       1.  Arunachal Pradesh       209.73

       2.  Himachal Pradesh        851.85

       3.  Jammu and Kashmir       1904.74

       4.  Manipur      301.77

       5.  Meghalaya  280.86

       6.  Mizoram    280.14

       7.  Nagaland   572.87

       8.  Orissa 30.97

       9.  Rajasthan    246.01

       10. Sikkim       145.12

       11. Tripura       419.07

       12. West Bengal 879.33

(2) The sums specified in column (2) of sub-paragraph (1) represent 85 per cent. of the amount recommended by the Eleventh Finance Commission for the year 2001-02.  The Eleventh Finance Commission in its last report had recommended withholding of 15 per cent. of the grant recommended to the above States with matching contribution by the Central Government for crediting into an Incentive Fund from which fiscal performance based grants will be released to all the States.

(3) The following grants-in-aid as specified against each State were released during current year from Incentive Fund based on the fiscal performance of States during 2000-01.

                 State              Rupees in crores

                  (1)              (2)

      1.  Andhra Pradesh   47.94

      2.  Arunachal Pradesh      36.69

      3.  Himachal Pradesh      161.23

      4.  Jammu and Kashmir      321.84

      5.  Karnataka  32.29

      6.  Kerala      23.52

      7.  Maharashtra      55.55

      8.  Manipur      54.38

      9.  Nagaland    97.22

      10. Orissa      77.95

      11. Rajasthan   171.68

      12. Tripura      73.99

      13. West Bengal 302.29

(4) Any sum or sums payable under sub-paragraphs (1) and (3) shall be in addition to any sum or sums payable to the States under each of the provisos to clause (1) of article 275.

 

K.R. NARAYANAN,

President.

 

————

 

SUBHASH  C.  JAIN,

Secy. to the Govt. of India.