THE CONSTITUTION (DISTRIBUTION OF REVENUES)
No. 3 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) No. 3  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 each of the States specified below, the sums specified against it, as representing the contribution of the Central Government towards State Calamity Relief Funds for affording relief to the victims of cyclone, drought, earthquake, fire, flood and hailstorm in the States:—

                State                Rupees in lakhs

                (1)                (2)

                 1. Andhra Pradesh                 19691.00

                 2. Arunachal Pradesh                 947.00

                 3. Assam                  7992.00

                 4. Bihar                 2636.50

                 5. Chhattisgarh                 2163.00

                 6. Gujarat                 11701.49

                 7. Haryana                 6403.00

                 8. Himachal Pradesh                 3424.00

                 9. Jharkhand                 4465.00

                10. Karnataka                5872.00

                11. Kerala                 8603.61

                12. Madhya Pradesh                4932.00

                13. Maharashtra                12380.00

                14. Meghalaya                310.00

                15. Nagaland                247.92

                16. Orissa                6465.75

                17. Punjab                9664.00

                18. Rajasthan                12225.75

                19. Sikkim                495.34

                20. Tamil Nadu                8083.00

                21. Tripura                659.17

                22. Uttar Pradesh                13521.06

                23. Uttaranchal                 2992.59

                24. West Bengal                3981.00:

Provided that the sums specified above shall be expended in the financial year commencing on the 1st day of April, 2001 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, 2001 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) No. 3 Order, 2001.

           

 

K. R. NARAYANAN,

President.

 

————

 

 

SUBHASH   C.  JAIN,

Secy. to the Govt. of India.