ANNEXURE
II
(See
Chapter I, Para 17)
STATEMENT SHOWING THE GRANTS IN AID OUTSTANDING AS ON
10TH DECEMBER, 1999.
|
Financial
Year |
Due |
|
U.C. |
Received |
Out- |
standing |
Remarks |
|
|
No. |
Amount |
No. |
Amount
(Rs.) |
No. |
Amount(Rs.) |
|
|
1982-83 1983-84 1984-85 1985-86 1986-87 1987-88 1988-89 1989-90 1990-91 1991-92 1992-93 1993-94 1994-95 1995-96 1996-97 1997-98 1998-99 99-2000 |
2 5 5 2 1 1 - 4 1 9 10 18 15 26 54 48 61 46 |
1,00,000 1,52,000 1,29,700 10,000 15,000 5,000 ----- 1,35,000 25,000 1,67,500 95,000 5,00,000 12,60,000 21,55,000 56,51,000 63,21,795 2,46,09,000 2,43,06,500 |
- - - - - - - - - - - 1 1 4 18 3 - - |
- - - - - - - - - - - 20,000 10,000 5,55,000 6,50,000 4,62,000 - - |
2 5 5 2 1 1 - 4 1 9 10 17 14 22 36 47 61 46 |
1,00,000 1,52,000 1,29,700 10,000 15,000 5,000 - 1,35,000 25,000 1,67,500 95,000 4,80,000 12,50,000 16,00,000 38,01,000 58,59,795 2,46,09,000 2,43,06,500 |
From the financial year 97-98 onwards instead of grants in aid funds in terms of section 4(c) of the Legal Services Authorities Act, 1987 as amended for implementation of the provisions of the Acts and the schemes and programmes envisaged under the Act as well as special schemes, such as establishment of permanent, and continuous Lok Adalats. |
|
Total |
308 |
6,56,37,495 |
27 |
16,97,000 |
281 |
6,39,40,495 |
|
** Legal Aid Counsel in all the Courts of
Magistrates, etc. are being allocated to the State Legal Services Authorities all
over the country.
