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) No. 2, 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 of
(a) each of the
States specified in column (1) of the Table below, the sums specified against
it in column (2) of the said Table towards grants for Panchayati Raj
Institutions:
Table
State Rupees in lakhs
(1) (2)
Andhra
Pradesh 15204.83
Assam
4668.95
Bihar 10875.00
Chhattisgarh 6300.79
Goa
278.19
Gujarat 6960.87
Haryana 4412.63
Himachal
Pradesh 1970.08
Jammu
and Kashmir 744.08
Karnataka
11823.53
Kerala 9888.88
Madhya
Pradesh 15163.30
Maharashtra 19701.88
Manipur
563.15
Meghalaya 768.24
Mizoram
235.67
Nagaland
386.01
Orissa 10367.64
Rajasthan 14728.44
Sikkim
158.79
Tamil
Nadu 13983.54
Tripura
853.79
Uttar
Pradesh 35014.01
Uttaranchal 4560.00
West
Bengal 17331.89:
Provided that the sums specified above shall be paid
to the Panchayati Raj Institutions in the said financial year by a State
Government and these sums shall be in addition to the sums flowing to the
Panchayati Raj Institutions from the State Government:
Provided further that the
sums specified above shall be expended by Panchayati Raj Institutions as per
the recommendations of the Eleventh Finance Commission contained in Chapter
VIII of its report and in accordance with the guidelines issued by the Central
Government for utilisation of the grants;
(b) each of the States specified in column (1)
of the Table below, the sums specified against it in column (2) of the said
Table towards grants for Urban Local Bodies:
Table
State Rupees in lakhs
(1) (2)
Andhra Pradesh 4102.56
Arunachal Pradesh 6.83
Assam 215.42
Chhattisgarh 858.36
Goa 139.10
Gujarat 1325.24
Haryana 1099.20
Himachal Pradesh 38.92
Jammu and Kashmir 156.58
Karnataka 1248.19
Kerala 2257.36
Madhya Pradesh 1274.00
Maharashtra 9487.64
Manipur 43.96
Meghalaya 26.98
Mizoram 115.34
Nagaland 17.86
Orissa 1198.80
Punjab 547.27
Rajasthan 2982.48
Sikkim 2.08
Tamil Nadu 5801.02
Tripura 120.48
Uttar Pradesh 6836.38
Uttaranchal 237.58
West Bengal 5924.66:
Provided that the sums specified above shall
be paid to the Urban Local Bodies in the said financial year by a State
Government and these sums shall be in addition to the sums flowing to the Urban
Local Bodies from the State Government:
Provided further that the sums specified
above shall be expended by Urban Local Bodies in terms of the recommendations
of the Eleventh Finance Commission as contained in Chapter VIII of its report
and in accordance with the guidelines issued by the Central Government for
utilisation of the grants:
Provided also that the unutilised grant for a
particular year may be carried forward to next year and the grant which remain
unutilised will be credited to the Incentive Fund during 2004-05 from which
fiscal performance based grants are to be released to all the States.
(2)
Any sum or sums payable under sub-paragraph (1) 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.