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. 4 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, 2002, as grants-in-aid of the revenues
to—
(a) each of the States specified in
column (1) of the Table below, the sums specified against it in each of the
columns (2) to (14) of the said Table, towards expenditure of revenue and
capital nature, on programmes for upgradation of standards and “special
problems” relating to the administration of the sectors and services mentioned
in those columns, namely:—
Provided that the sums specified above shall
be expended on programmes formulated by the State Governments for upgrading the
standards relating to the administration of the sectors and services specified
above and approved by State Level Empowered Committees:
Provided further that the amount of grant
specified above against any administration is subject to adjustment within the
financial year commencing on the 1st day of April, 2002 against the actual
expenditure incurred on approved programme or programmes relating to such
administration, as reflected in the accounts of that year:
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;
(b) each of the
States specified in column (1) of the Table below, the sums specified against
it in each of the columns (2) to (8) of the said Table, towards expenditure of
capital nature, on programmes approved by the Central Government for
upgradation of standards and “special problems” mentioned in those columns,
incurred in the financial year commencing on the 1st day of April, 2001,
namely:—
Provided that if the actual expenditure on
such approved programme or programmes relating to any administration as
revealed in the accounts of that year is lower than the amount of grant
specified above against that administration, the amount so paid in excess shall
be adjusted against any sum or sums which may become payable to that State in
any of the succeeding years for any other purpose.
(2) Any sum or sums payable under
clauses (a) and (b) of 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.