High Court of Madhya Pradesh
utilization of grant
sanctioned By 14th Finance commission
under different Heads
- The funds required for the period of five years (2015-2016 TO 2019-2020)
- Progress Report for the Quarter October 2016 to December 2016
- Progress Report for the Quarter January 2017 to March 2017
- Progress Report for the Quarter April 2017 to June 2017
- Statement of funds utilized till 31 December 2016
- Statement of funds that may be utilized till 31 March 2017
- Progress Report for the Quarter July 2017 to September 2017
- Progress Report for the Quarter October 2017 to December 2017
- Progress Report for the Quarter January 2018 to March 2018
- Comprehensive proposals for strengthening of Justice Sector in the State (D.P.R.).
- Three year's Action Plan (Part I & II)
- Revised D.P.R.
- Progress Report for the Quarter April 2018 to June 2018
- Progress Report for the Quarter JULY 2018 to SEPTEMBER 2018
- Progress Report for the Quarter October 2018 to December 2018
- Progress Report for the Quarter JANUARY 2019 TO MARCH 2019
- Progress Report for the Quarter APRIL 2019 TO JUNE 2019
- Progress Report for the Quarter July 2019 TO September 2019
- Progress Report for the Quarter October 2019 TO December 2019
In Chief Justices Conferences-2016, held on 16th April, 2016, it was resolved that following strategy be adopted by the High Courts :
(i) Constitution of a Dedicated Cell for the utilization of funds. The composition of the Cell should consist of policy makers, experts in planning and budgeting, senior judicial officers and persons to be nominated by the Chief Justice. The Cell shall be assigned the task of :
(a) Preparing perspectives/annual plans and time lines;
(b) Drawing up budget estimates;
(c) Monitoring and review of the implementation of each scheme;
(d) Taking up the matter with the State Government to ensure release of funds.
(ii) Submitting a request for funds from the State Government within time for financial years 2016-17 to 2019-2020;
(iii) Ensuring that funds are spent in accordance with the budgetary allocation and speedy and effective utilization. For this purpose, periodical meetings and reviews be conducted; and
(iv) Monitoring of schemes and outcomes through special online portals and ICT tools.
Progress made be reviewed in SCMS meetings and quarterly progress reports be forwarded to the Supreme Court for review by NCMS.
In view of the aforesaid, Hon'ble the Acting Chief Justice vide order vide Order No.A/2296 dated 23rd June, has been pleased to Constitute a Dedicated Cell for utilization of funds received under 14th Finance Commission, as resolved in the Chief Justice Conference, 2016 held on 22nd & 23rd April, 2016, consisting of Hon’ble Shri Justice J.K.Maheshwari, Hon’ble Miss Justice Vandana Kasrekar and Hon’ble Shri Justice H.P. Singh. Principal Registrar (Vigilance), Shri Captain Anil Kumar Khare (IFS), Advisor, Joint Director, Finance Department. In addition a internal Cell consisting of Registrar (DE), OSD(DE), OSD (MPSJA), Deputy Secretary, MPSLSA, Registrar (IT), Court Manager, High Court, Jabalpur and Assistant Registrar (Accounts) has been constituted vide order No.B/5182 dated 05.11.2016.
D.P.R. for Justice Sector under the recommendations of 14th Finance Commission has been sent to the Principal Secretary, Law & Legislative Affairs Department, Government of M.P. Bhopal with regard to grants-in-aid received to the tune of ` 719.89 crore, under 11 Items in six heads (Pendency Reduction, Re-Designing Existing Courts complexes, Technical Manpower Support, Scanning & Digitization, Enhance access to Justice and Capacity Building) for the period 2015-16 to 2019-20 for five years. As per direction, the DPR has been prepared. The Statement showing the financial implementation for 11 items under 14th Finance Commission for strengthening of Justice Sector, for five years, in the State of M.P. is placed herein below :-
(FOR THE FIVE YEAR 2015-2016 TO 2019-2020)
Sr. No. |
Particulars of the item |
Amount in crore Rs. |
||||
2015-2016 |
2016-2017 |
2017-2018 |
2018-2019 |
2019-2020 |
||
1 |
Additional Courts 26 Additional Courts Human Resources, Rental Expenses and Operational Expenses |
2.54 |
12.86 |
13.78 |
14.78 |
15.88 |
2 |
Fast Track Courts 133 Fast Track Courts Human Resources, Rental Expenses & Operational Expenses |
12.97 |
65.87 |
70.51 |
75.57 |
81.18 |
3 |
Family Courts 20 Family Courts Human Resources, Rental Expenses & Operational Expenses |
1.95 |
9.93 |
10.59 |
11.36 |
12.19 |
4 |
Re-Designing Existing Courts For 176 court complexes in which re-designing are required |
4.50 |
21.00 |
21.00 |
21.00 |
20.50 |
5 |
Technical Manpower Support |
2.26 |
9.41 |
9.41 |
9.40 |
9.40 |
6 |
Scanning & Digitization |
2.95 |
14.01 |
14.02 |
14.01 |
14.01 |
7 |
Law Schools For based legal aid clinic with focus on under trials |
0.28 |
0.81 |
0.81 |
0.81 |
0.80 |
8 |
Lok Adalat For Mega Lok Adalat & 133 Lok Adalat |
0.42 |
2.04 |
2.03 |
2.03 |
2.03 |
9 |
ADR Centres For Establishment of 27 A.D.R. Centers |
2.00 |
5.00 |
5.00 |
5.00 |
5.00 |
10 |
Mediators For Establishment of 53 Mediation Center |
2.25 |
9 |
9 |
9.75 |
9.75 |
11 |
Capacity Building For construction & development of training Center, Furniture, Equipments etc. |
1.37 |
3.03 |
3.03 |
2.53 |
1.04 |
|
Total (683.65) |
33.49 |
152.96 |
159.18 |
166.24 |
171.78 |
Presently, three meetings of aforesaid Dedicated Cell have been convened on 15.09.2016, 08.11.2016 and 14.02.2017 respectively. Resolutions have been passed for utilization of funds received under 14th Finance Commission, as resolved in the Chief Justice Conference, 2016 held on 22nd & 23rd April, 2016.
PROGRESS REPORT FOR THE QUARTER OCTOBER 2016 TO DECEMBER 2016
- It is submitted that inspite of repeated requests with the State Government, no provision has been made with regard to budget allocation for the financial year 2015-2016.
- It is submitted that data regarding progress under 14th Finance Commission has been uploaded in the website of M.P. High Court.
- It is submitted that budget estimates has been drawn up for the financial year 2017-2018, 2018-2019 and 2019-2020.
- Perspectives/Annual plans for the financial year 2017-2018, 2018-2019 and 2019-2020 has been prepared.
- Budget allocation has been received in first Supplementary for the financial year 2016-2017 under following heads :-
Sr. No. |
Head and Sub-head |
Allocated fund (` in crore) |
|
1. |
Re-designing Court Complexes : a. Up-gradation of amenities to be provided to Stakeholders. |
2.50 |
|
2. |
Scanning and digitization. |
7.25 |
|
3. |
Supporting Law Schools. |
0.15 |
|
4. |
Establishing ADR and Mediation Centres |
13.50 |
|
5. |
Providing Incentives to the Mediators |
1.00 |
|
6. |
Capacity Building a. Training of Judicial Officers. |
5.66 |
7.85 |
b. Training of Mediators and Lawyers. |
2.19 |
||
Total |
32.25 |
- Vide letter No. 1957 dated 03-11-2016 Member Secretary, State Legal Services Authority, Jabalpur apprised that no funds have been received so far under heads Supporting Law Schools, Establishing ADR and Mediation Centres Providing Incentives to the Mediators.
- It is submitted that Hon’ble Committee for Monitoring the Implementation of Schemes and Utilization of Grants under 14th Finance Commission resolved in the meeting held on 15.09.2016, as follows :-
1. Pendency Reduction –
- Additional Courts -
“Resolved that for 16 Courts under N.I.Act and 10 Courts under M.V. Act, services of only serving Judicial Officers may be taken. Also resolved to direct office to take following steps within 15 days –
- Explore as to whether vacant Court rooms are available in Districts where such Courts are needed to be established.
- In case of unavailability, explore and identify buildings/constructions (Govt or private) in which such Courts may be established.
- In case of unavailability of buildings as in b, a proposal may be drawn by the office to be sent to the State Govt. for re-appropriation of funds for construction of Court Rooms in the identified District Court premises.
The Committee also resolved to direct office to identify the Districts in which such Courts can be established in the current year 2016-2017.
II. Establishment of Fast Track Courts –
Resolved to direct office to identify preferential places for establishing FTCs in the current year according to priority and availability of infrastructure. Office to also identify Judicial Officers who may preside over such FTCs. Such Judicial Officers may be serving as well as retired (if so permitted by Administrative Committee (HJS)). The matter be placed before Hon’ble Administrative Committee (HJS) and this Committee be apprised of the resolution in its next meeting.
III. Establishment of Family Courts –
Resolved to direct office to identify Districts where Family Courts may be established on priority basis in current year 2016-2017. Further resolved that apart from serving Judicial Officers, retired Judicial Officers may also be considered for appointment in such Family Courts.”
In the meeting held on 08.11.2016, Hon’ble Committee in Item No.1, confirmation of minutes of previous meeting, resolved as follows :-
“Item No.1 (1) – Consideration regarding establishment of Additional Courts for cases under N.I. Act, M.V. Act, Family Court Act and also for establishment of Fast Track Courts.”
Vide notification No.16259 dated 05.10.2016, 231 regular posts in HJS cadre and 325 regular posts in JS cadre have been sanctioned by the Govt. of M.P. and basic infrastructure for 16 Courts under N.I. Act, 10 Courts under M.V. Act and 9 Family Courts are not available in the respective identified places even on rental basis. Hence, funds provided for Human Resources, Rental Expenses and Operational Expenses for the establishment of the above Courts may be utilized for construction of new Court Rooms/building and other facilities therefore, proposal for re-appropriation of funds in this regard be sent to the State Government through P.S. Law & Legislative Affairs Department, Government of M.P. Bhopal.”
- In compliance with the aforesaid resolution, vide Memo No.B/5464 dated 21.11.2016, Principal Secretary, Law & Legislative Affairs Department, Government of M.P. Bhopal was requested to re-appropriate/re-allocate the funds for construction of new Court Rooms/Buildings and other facilities which was received under Human Resources, Rental Expenses and Operational Expenses, under intimation to the Registry.
- In the above context, Principal Secretary, Law & Legislative Affairs Department Bhopal vide letter No.4564/2016/21-B(One) Bhopal 22.12.2016 has requested to send revised D.P.R. for construction of new Court Rooms/Buildings and other facilities, for re-allocation of funds received under Human Resources, Rental Expenses and Operational Expenses so that necessary further steps may be taken for re-allocation of funds.
- In the above context Revised DPR has been sent to Principal Secretary Law & Legislative Affairs Department, Bhopal vide letter No. B/187 dt. 09-01-2017 but no response has been received from the end of Law & Legislative Affairs Department, Bhopal.
- In compliance of the budget allocation of 32.25 crore, the Statement of funds utilized till 31st December, 2016 as given below :-
S. No. |
Name of Scheme/ Details |
Funds proposed (In Rs. Crore) |
Fund Released during year 2016-2017 (In Rs. Crore) |
Fund utilized/ consumed (In Rs. Crore) |
|
1 |
Pendency Reduction |
43.25 |
0 |
|
|
2 |
Redesigning court complexes : |
44
|
0
|
|
|
* |
Facility to Stake Holders |
- |
2.5 |
1.38 |
|
3 |
Technical Manpower |
2.75 |
0 |
|
|
4 |
Scanning and Digitization |
7.25 |
7.25 |
|
|
5 |
Supporting Law Schools |
0.15 |
0.15 |
|
|
6 |
Establishing ADR & Mediation Centres |
13.5 |
13.5 |
|
|
7 |
Giving Incentives to Mediators |
7.9 |
1 |
|
|
8 |
Capacity Building (for furnishing, Training, Furniture, equipment etc.) |
Training of Judicial Officers |
5.66 |
7.85 |
|
9 |
Training of Mediators & Lawyers |
2.19 |
|
|
|
|
Total |
126.65 |
32.25 |
1.38 |
S. No. |
Name of Scheme/ Details |
Funds proposed (In Rs. Crore) |
Fund Released during year 2016-2017 (In Rs. Crore) |
Fund to be utilized/ consumed (In Rs. Crore) |
Remark |
|
1 |
Pendency Reduction |
43.25 |
0 |
|
|
|
2 |
Redesigning court complexes : |
44
|
0
|
|
The amount of Rs. 2.50 Crore shall be utilized for the purchase and installation of Display panels under the budget head 1486-22-013 for providing facility to stake holders. |
|
* |
Facility to Stake Holders |
- |
2.5 |
2.5 |
||
3 |
Technical Manpower |
2.75 |
0 |
--- |
In this regard as per directions of Computer and e-Court Committee the communication was made to Member, e-Committee Supreme Court of India regarding the technical manpower in response to which the communication was received from e-Committee, Supreme Court of India that the technical manpower provisioned from the 14th Finance Commission grant it not within the purview of the e-Committee, Supreme Court of India. This Registry vide memo no. Reg(IT)(SA)/2016/1206, dated: 22/12/2016 has made communication to the Principal Secretary, Law and Legislative Affairs Department, Government of Madhya Pradesh, Bhopal.
|
|
4 |
Scanning and Digitization |
7.25 |
7.25 |
4.75 |
Scanning & digitization work is under progress at pilot level at District Court of Jabalpur and Indore from the existing vendor of the High Court M/s Capital Business Systems Pvt. Ltd., New Delhi. The amount for scanning / digitization of the District Courts shall be utilized from the funds of 14th Finance Commission under the Budget Head 1487-31-010. In this regard it is to submit that the work order has already placed to M/s Hitachi Systems Micro Clinic Pvt. Ltd. New Delhi for the purchase of equipments that is to be required for storing of the scanning / digitized images / database and the Oracle Database. The machines are already supplied at High Court of M.P., Jabalpur and the installation of same is under process |
|
5 |
Supporting Law Schools |
0.15 |
0.15 |
|
The fund disbursed but not available/ deposit in the account of MPSLSA. Right now the funds are utilized in anticipation of getting the budget, after entering into the IFMIS server. |
|
6 |
Establishing ADR & Mediation Centres |
13.5 |
13.5 |
|
||
7 |
Giving Incentives to Mediators |
7.9 |
1 |
|
||
Capacity Building (for furnishing, Training, Furniture, equipment etc.) |
Training of Judicial Officers |
5.66 |
7.85 |
2.81 |
The work order has been placed for setting up of AV system, display panels etc. The amounts of Rs. 2.81 also include the expense of furnishing at Regional Training Center of MPSJA, Gwalior of Rs. 1.60 Cr. for purchase of furniture item. |
|
9 |
Training of Mediators & Lawyers |
2.19 |
|
|
||
|
Total |
126.65 |
32.25 |
|
|
PROGRESS REPORT FOR THE QUARTER JANUARY 2017 TO MARCH 2017
PROGRESS REPORT
UTILIZATION OF GRANT SANCTIONED BY
14TH FINANCE COMMISSION
FOR THE QUARTER JANUARY, 2017 TO MARCH, 2017
µ
· Rs. 32.25 crore has been received in first Supplementary for the financial year 2016-2017 as under following heads :-
Sr. No. |
Head and Sub-head |
Allocated fund (` in crore) |
|
1. |
Re-designing Court Complexes : a. Up-gradation of amenities to be provided to Stakeholders. |
2.50 |
|
2. |
Scanning and digitization. |
7.25 |
|
3. |
Supporting Law Schools. |
0.15 |
|
4. |
Establishing ADR and Mediation Centres |
13.50 |
|
5. |
Providing Incentives to the Mediators |
1.00 |
|
6. |
Capacity Building a. Training of Judicial Officers. |
5.66 |
7.85 |
b. Training of Mediators and Lawyers. |
2.19 |
||
Total |
32.25 |
· Vide letter No. 17951 dated 11.11.2016, Secretary, Law and Legislative Department, Bhopal, had intimated that the Government of M.P. has sanctioned the grant of Rs. 1 Crore, 15 lacs and 13.50 Crore for financial year 2016-17 in favour of M.P. State Legal Service Authority, Jabalpur.
· It is submitted that the meeting of the Committee constituted by Hon’ble The Chief Justice of India, to suggest a recruitment programme/action plan to be adopted uniformly in the entire country for filling up vacancies in subordinate courts was held with the Chairpersons of “Selection and appointment committee” was convene on 28.01.2017 at the Supreme Court of India. In that meeting, it was decided that the issue of release of funds allocation under 14th Finance Commission be clarified, as some of the states were not releasing the funds inspite of judgment of Hon'ble Supreme Court in the Imtiaz Ahmad Case.
· It is submitted that for releasing the funds under head of strengthening of Judicial System under the recommendation of 14th Finance Commission, a meeting was held on 27.03.2017 at Vindhyachal Bhawan, Law and Legislative Affairs Department, Government of M.P., Bhopal. Principal Secretary, Law Department, the Registrar General, Principal Registrar (Vigilance), Additional Secretary Finance & Registrar (IT) of MP High Court Jabalpur were participated in the meeting. In the aforesaid meeting it is resolved that the same funds will be provided in the same items as was sanctioned in the last financial year.
· In the aforesaid meeting it is also resolved that as per judicial infrastructure proposal, (i) an amount of Rs. 151.90 crore for construction of 59 Child Friendly Court Rooms and 157 Additional Court room, (ii) an amount of Rs. 25 crore for re-designing of existing court complexes and (iii) Rs. 13.00 crore for Technical Manpower Support will be allocated in the financial year 2017-18, for other items, like Scanning and digitization, Law School, ADR centers and mediation center, Remuneration to mediator, Training to Judicial Officers & Mediator and Training to Advocates amount already have been allocated for the Financial Year 2017-18.
· In compliance of the budget allocation of ` 32.25 crore, in the Financial year 2016-17 Utilization of Grants sanctioned by the State Government for 14th Finance Commission under different heads is below as under :
S. No. |
Name of Scheme/ Details |
Funds proposed (In Rs. Crore) |
Fund Released during year 2016-2017 (In Rs. Crore) |
Fund utilized/ consumed (In Rs. Crore) |
||
1 |
Pendency Reduction |
43.25 |
0 |
- |
||
2 |
Redesigning court complexes : |
44.00
|
0
|
- |
||
Facility to Stake Holders |
- |
2.5 |
2.43 |
|||
3 |
Technical Manpower |
2.75 |
0 |
- |
||
4 |
Scanning and Digitization |
Purchasing of Office equipments |
7.25 |
4.25 |
4.25 |
|
Pay to commercial services |
3.00 |
0.11 |
||||
5 |
Supporting Law Schools |
0.15 |
0.15 |
0.15 |
||
6 |
Establishing ADR & Mediation Centres |
13.50 |
13.50 |
13.50 |
||
7
|
Giving Incentives to Mediators |
7.9 |
1.00 |
1.00 |
||
8 |
Capacity Building (for furnishing, Training, Furniture, equipment etc.) |
Training of Judicial Officers |
5.66 |
7.85 |
1.50
|
|
9 |
Training of Mediators & Lawyers |
2.19 |
- |
|||
|
Total |
126.65 |
32.25 |
22.94 |
||
|
Surrendered Amount |
|
|
7.70 |
||
|
Transfer to BCO 1903 |
|
|
1.61 |
||
|
Grand total |
|
32.25 |
32.25 |
||
******
PROGRESS REPORT FOR THE QUARTER APRIL 2017 TO JUNE 2017
PROGRESS REPORT
UTILIZATION OF GRANT SANCTIONED BY 14TH FINANCE
COMMISSION
FOR THE QUARTER
APRIL, 2017 TO JUNE, 2017
·
Government
of Madhya Pradesh had allotted Rs. 27.75 crore for the financial year 2017-18
as under following heads :-
Sr. No. |
Head and
Sub-head |
Allocated fund (Rs.in crore) |
1. |
Re-designing Court Complexes : |
|
|
a. Up-gradation of amenities to be provided to
Stakeholders. |
2.50 |
2. |
Scanning and digitization (`3.25 Crore) |
|
|
Purchasing of Office equipments |
0.25 |
|
Pay
to commercial services |
3.00 |
3. |
Supporting Law Schools. |
0.15 |
4. |
Establishing ADR and Mediation Centres |
13.50 |
5. |
Providing Incentives to the Mediators |
0.50 |
6. |
|
7.85 |
Total |
27.75 |
·
For financial year 2017-18 funds proposed,
allotment, release and utilized/consumed during the quarter April to June, 2017
under the Utilization of Grants sanctioned by the State Government for 14th
Finance Commission under different
heads is below as under :-
S. No. |
Name of
Scheme & Details/during the year 2017-18 in quarter April to June, 2017 (In
Rs. Crore) |
Funds
proposed |
Fund
Allotted |
Fund
Released |
Fund
utilized/ consumed till 30.06.2017 |
||
Pendency Reduction |
151.90 |
0 |
0 |
0 |
|||
2 |
Redesigning court complexes : |
25.00 |
0 |
0 |
0 |
||
Facility
to Stake Holders |
2.50 |
2.50 |
2.25 |
0 |
|||
3 |
Technical
Manpower |
13.00 |
0 |
0 |
0 |
||
4 |
Scanning and Digitization |
Purchasing of Office equipments |
20.00 |
0.25 |
.225 |
0 |
|
Pay to commercial services |
3.00 |
3.00 |
0 |
||||
5 |
Supporting Law Schools |
1.39 |
0.15 |
0.135 |
0.06 |
||
6 |
Establishing ADR & Mediation Centres |
5.00 |
13.50 |
13.50 |
6.07 |
||
7 |
Giving Incentives to Mediators |
15.00 |
0.50 |
0.45 |
0.20 |
||
8 |
|
Training of Judicial Officers |
15.00 |
7.85 |
7.85 |
0.03 |
|
9 |
Training of Mediators & Lawyers |
|
|
||||
|
Total |
248.79 |
27.75 |
27.41 |
6.36 |
||
·
Due to Summer Vacation in the High court from
22.05.2017 to 16.06.2017. The tender for the purchase of water cooler under the
budget head "Facilities to Stake Holder" is opened on June, 2017 and
the same shall be processed in the month of July, 2017. Also the tender for
Scanning and Digitization shall be complete by end of July, 2017.
·
A memorandum No. C/1672 dated 18.04.2017 was
issued to the Project Director, PIU (PWD), Bhopal regarding preparation of Map
of the Child Friendly Courts' valunerable witness complex in various Districts
& Tehsil places of the State of Madhya Pradesh, in the compliance of norms
approved by Hon’ble the Chief Justice.
·
On 25.04.2017 a meeting of Hon’ble Committee
for monitoring implementation of schemes and utilization of grants under 14th
Finance Commission was convened and aforesaid Hon’ble Committee resolved that :-
(i) “The State Government be requested through
Principal Secretary Law and Legislative Affairs Department, Bhopal to allocate
the budget, in the Pendency Reduction, Re-designing of existing court complexes
and Technical Manpower Support heads in First Supplementary of the current
financial year 2017-18.
(ii) To identify such places where
infrastructure has to be developed. All the District Judges in the State of
(iii) One scheme may be prepared by Registrar
(IT) as a whole for approval at IT. Committee, there after its execution be
made in phased manner.
(iv) A suitable mechanism be evolved so that
allocated fund should fully utilized and the matter be put up before computer
& E-court Committee of the High Court for preparing long term planning
under head Scanning & Digitization, which may be utilized in phased manner
and a suitable mechanism be evolved so that allocated fund should fully
utilized.
(v) The Member Secretary S.L.S.A be directed
that before starting infrastructure development regarding A.D.R building, put
up the matter before Hon'ble Committee No.4.
(vi) State Government may be requested through
Principal Secretary, Law and Legislative Affairs Department,
According to resolution of the Hon’ble
Committee, Registry Memo No. C/2068 dated 11.05.2017 issued to Principal
Secretary Law and Legislative Department Bhopal, Registry Memo No. C/2069 dated
11.05.2017 issued to Registrar (IT)(SA), High Court of M.P., Jabalpur, Registry Memo No. C/2070 dated 11.05.2017
issued to Member Secretary M.P.State Legal Service Authority Jabalpur & Registry
Memo No. C/2071 dated 11.05.2017 issued to Director in-charge M.P.State
Judicial Academy Jabalpur.
·
As per resolution adopted in the Chief
Justices’ Conference, 2016 in compliance on item No. 16 (iv), a meeting of SCMS
Committee was convened on 25.05.2017 and the progress report for the last quarter
of 2016 (Oct-Dec) and first quarter of 2017 (Jan-Mar) were considered by the
Hon’ble Committee and taken on record.
* *
*
10.07.2017
PROGRESS REPORT
UTILIZATION OF GRANT SANCTIONED BY 14TH FINANCE
COMMISSION
FOR THE QUARTER
JULY, 2017 TO SEPTEMBER, 2017
·
Government of Madhya Pradesh had allotted Rs.
46.00 Crore in First Supplementary for the financial year 2017-18, as under following heads :-
Sr. No. |
Head and
Sub-head |
Allocated fund (Rs.in crore) |
Allocated fund
in First Supplementary (Rs.in crore) |
1 |
Pendency Reduction (Infrastructure) Capital Outlay on Public Works Capital Outlay on Housing |
0 0 |
25.00 15.00 |
2 |
Re-designing Court Complexes : |
0 |
0 |
|
Up-gradation of amenities to be provided to
Stakeholders. |
2.50 |
0 |
3. |
Scanning and digitization |
|
|
|
Purchasing of Office Furniture |
0 |
2.00 |
|
Purchasing of Office Equipments |
0.25 |
2.00 |
|
Pay
to commercial services |
3.00 |
2.00 |
4 |
Supporting Law Schools. |
0.15 |
0 |
5 |
Establishing ADR and Mediation Centres |
13.50 |
0 |
6 |
Providing Incentives to the Mediators |
0.50 |
0 |
7 |
Exam
and Training |
7.85 |
0 |
|
|
0 |
100/- |
Total |
27.75 |
46.00 |
·
For financial year 2017-18 funds proposed,
allotted, released and utilized/consumed during the quarter July to September,
2017 under the Utilization of Grants sanctioned by the State Government for 14th
Finance Commission under different
heads, as per given below:-
(Rs.in
crore)
S. No. |
Name of Scheme & Details/during the
year 2017-18 in quarter July to September, 2017 (In Rs. Crore) |
Funds proposed |
Fund Allotted |
Fund Released in 1st Supplementary on 11-08-2017 |
Fund utilized/ consumed till 30.06.2017 |
Fund utilized/ consumed till 30.09.2017 |
||
Pendency Reduction (Infrastructure) |
151.90 |
40.00 |
40.00 |
0 |
0 |
|||
2 |
Redesigning court complexes : |
25.00 |
0 |
0 |
0 |
0 |
||
Facility
to Stake Holders |
2.50 |
2.50 |
2.25 |
0 |
0 |
|||
3 |
Technical
Manpower |
13.00 |
0 |
0 |
0 |
0 |
||
|
Purchasing
of Office Furniture |
0 |
2.00 |
2.00 |
0 |
0 |
||
|
Purchasing of Office equipments |
0 |
2.00 |
2.00 |
0 |
0 |
||
|
Pay to commercial services |
0 |
2.00 |
2.00 |
0 |
0 |
||
4 |
Scanning and Digitization |
Purchasing of Office equipments |
20.00 |
0.25 |
.225 |
0 |
0 |
|
Pay to commercial services |
3.00 |
3.00 |
0 |
0.11 |
||||
5 |
Supporting Law Schools |
1.39 |
0.15 |
0.135 |
0.06 |
0.06 |
||
6 |
Establishing ADR & Mediation Centres |
5.00 |
13.50 |
13.50 |
6.07 |
6.07 |
||
7 |
Giving Incentives to Mediators |
15.00 |
0.50 |
0.45 |
0.20 |
0.20 |
||
8 |
|
Training of Judicial Officers |
15.00 |
7.85 |
7.85 -5.00 2.85 |
0.03 |
0.29 |
|
|
Training of Mediators & Lawyers |
|
|
|||||
9 |
Capacity
Building Construction &
Development of |
4.00 |
0 |
100/- +50000000 50000100 |
0 |
0 |
||
|
Total |
248.79 |
73.75 |
73.41 |
6.36 |
6.73 |
||
·
The Government of M.P. had created new
Budgetary Head “
·
As per resolution adopted in the Chief
Justices’ Conference, 2016 in compliance on item No. 16 (iv), meeting of SCMS
Committee was convened on 10.08.2017. The progress report for the 2nd
quarter of 2017 (April-June) was considered by the Hon’ble Committee, and approved
with some observation, which was forwarded towards NCMS Committee.
·
Government of Madhya Pradesh provided Rs. 40
Crore to High Court of Madhya Pradesh, Jabalpur under the head for pendency reduction during the first
supplementary of financial year 2017-2018, an amount of Rs. 25,00,00,000/- for
Capital Outlay on Court room/Court Complexes and an amount Rs. 15,00,00,000/- for Capital Outlay on residential accommodation
for Judges. In the State of
Secretary
14th Finance Commission,
High Court of Madhya Pradesh,
10.10.2017
* *
*
PROGRESS REPORT
UTILIZATION OF GRANT SANCTIONED BY 14TH FINANCE COMMISSION
FOR THE QUARTER
OCTOBER, 2017 TO DECEMBER, 2017
* * * *
· Government of Madhya Pradesh has allotted Rs.73.75 Crore in the different heads for the financial year 2017-18 under the recommendation of 14th Finance Commission.
· Statement of Utilization of grants sanctioned by the Government of Madhya Pradesh under the recommendation of 14th Finance Commission in different heads (during the quarter October to December, 2017 of financial year 2017-18) along-with funds proposed, allotted and released are given below :-
(Rs.in crore)
S. No. |
Name of Scheme & Details/during the year 2017-18 in quarter October to December, 2017 |
Funds proposed |
Fund Allotted |
Fund Released in 1st Supplementary on 11-08-2017 |
Fund utilized/ consumed till 30.06.2017 |
Fund utilized/ consumed till 30.09.2017 |
Fund utilized/ consumed till 31.12.2017 |
||
Pendency Reduction (Infrastructure) |
151.90 |
40.00 |
40.00 (Tr. to BCO 1903) |
0 |
0 |
0 |
|||
|
67-4059-1936 for Construction of Additional Court Rooms |
|
|
25.00
|
|
|
0 |
||
|
67-4216-1936 for Construction of Residential Accommodations |
|
|
15.00 |
|
|
0 |
||
2 |
Redesigning court complexes : |
25.00 |
0 |
0 |
0 |
0 |
0 |
||
Facility to Stake Holders |
2.50 |
2.50 |
2.25 |
0 |
0 |
0 |
|||
3 |
Technical Manpower |
13.00 |
0 |
0 |
0 |
0 |
0 |
||
|
Purchasing of Office Furniture |
0 |
2.00 |
2.00 |
0 |
0 |
0 |
||
|
Purchasing of Office equipments |
0 |
2.00 |
2.00 |
0 |
0 |
0 |
||
|
Pay to commercial services |
0 |
2.00 |
2.00 |
0 |
0 |
0 |
||
4 |
Scanning and Digitization |
Purchasing of Office equipments |
20.00 |
0.25 |
.225 |
0 |
0 |
0 |
|
Pay to commercial services |
3.00 |
3.00 |
0 |
0.11 |
0.47 |
||||
5 |
Supporting Law Schools |
1.39 |
0.15 |
0.135 |
0.06 |
0.06 |
0.06 |
||
6 |
Establishing ADR & Mediation Centres |
5.00 |
13.50 |
13.50 |
6.07 |
6.07 |
6.07 |
||
7
|
Giving Incentives to Mediators |
15.00 |
0.50 |
0.45 |
0.20 |
0.20 |
0.20 |
||
8 |
Capacity Building (for furnishing, Training, Furniture, equipment etc.) |
Training of Judicial Officers |
15.00 |
7.85 |
7.85 -5.00 2.85 |
0.03 |
0.29 |
0.60 |
|
|
Training of Mediators & Lawyers |
|
|
||||||
9 |
Capacity Building Construction & Development of Training Center, Furniture, Equipment etc |
4.00 |
0 |
100/- +50000000 50000100 |
0 |
0 |
0 |
||
|
Total |
248.79 |
73.75 |
73.41 |
6.36 |
6.73 |
7.40 |
||
· A meeting of Hon'ble Committee for monitoring implementation of schemes and utilization of grants under 14th Finance Commission was convened on 24.10.2017.
· Government of Madhya Pradesh had sanctioned Rs. 7.85 Crore for Training of Judicial Officers in the head Capacity Building (for furnishing, Training, Furniture, equipment etc.). A New head in name Capacity Building (Construction & Development of Training Center, Furniture, Equipment etc.) has been created by government of M.P. and subsequently Rs 5 Crore has been re-appropriated from head Capacity Building (for furnishing, Training, Furniture, equipment etc.) to Capacity Building (Construction & Development of Training Center, Furniture, Equipment etc.).
· Out of Rs 5 crore in the head, Capacity Building (Construction & Development of Training Center, Furniture, Equipment etc.), Rs 4,71,83,176/- had transferred to PWD (B&R) Jabalpur for restructuring and refurbishing of the old building of Madhya Pradesh State Judicial Academy, Jabalpur (MPSJA) (erstwhile State Administrative Tribunal).
· Rs 40 Crore have been provided by Government of Madhya Pradesh for pendency reduction under demand Number 67 in tune of strengthening of judicial section. From above fund, Rs 25 Crore has been released for the purpose of construction of Additional Court Rooms for sub-ordinate judiciary and Rs 15 Crore has been released for the purpose of construction of Residential Accommodations for sub-ordinate judges.
· Government of Madhya Pradesh have sanctioned construction of 16 projects under demand number 67-4059-Capital outlay on Public works-0701-1936-64-002 amount Rs 26,69,12,000/- and Construction of 14 projects under demand number 67-4216-Capital outlay on Residential Accommodation-0701-1936-64-002 amount Rs 16,42,73,000.
Sd/-
{A. K. Mahobia}
14th Finance Commission,
High Court of Madhya Pradesh,
Jabalpur
10.01.2018
* * *
PROGRESS
REPORT
UTILIZATION
OF GRANT SANCTIONED BY
14TH FINANCE
COMMISSION
QUARTER
MONTH JANUARY TO MARCH, 2018
·
Under the recommendation of the 14th
Finance Commission, Government of Madhya Pradesh has sanctioned Rs.73.75 Crore &
released Rs.73.41 Crore for the F.Y. 2017-18, in the different heads. During
this F.Y. Rs.59.71 Crore has been utilized and Rs.13.03 surrendered.
·
Statement of Utilization of grants sanctioned
by the Government of Madhya Pradesh under the recommendation of 14th
Finance Commission in different heads (during the quarter January to March, 2018
of financial year 2017-18) along-with funds proposed, allotted and released are
given below :-
(Rs.in
crore)
S. No. |
Name of Scheme & Details/during the
year 2017-18 in quarter October to December, 2017 |
Funds proposed |
Fund Allotted |
Fund Released in 1st Supplementary on 11-08-2017 |
Fund utilized/ consumed till 30.06.2017 |
Fund utilized/ consumed till 30.09.2017 |
Fund utilized/ consumed till 31.12.2017 |
Fund
utilized/ consu-med till
31.03 2018 |
|
|||||||||||||
Pendency Reduction (Infrastructure) |
151.90 |
40.00 |
40.00 (Tr. to BCO 1903) |
0 |
0 |
0 |
0 |
|
||||||||||||||
|
67-4059-1936 for Construction of
Additional Court Rooms |
|
|
25.00 |
|
|
0 |
25.00 |
|
|||||||||||||
|
67-4216-1936 for Construction of
Residential Accommodations |
|
|
15.00 |
|
|
0 |
15.00 |
|
|||||||||||||
2 |
Redesigning court complexes : |
25.00 |
0 |
0 |
0 |
0 |
0 |
0 |
|
|||||||||||||
Facility
to Stake Holders |
2.50 |
2.50 |
2.25 |
0 |
0 |
0 |
0 |
|
||||||||||||||
3 |
Technical
Manpower |
13.00 |
0 |
0 |
0 |
0 |
0 |
0 |
|
|||||||||||||
|
Purchasing
of Office Furniture |
0 |
2.00 |
2.00 |
0 |
0 |
0 |
0.05 |
|
|||||||||||||
|
Purchasing of Office equipments |
0 |
2.00 |
2.00 |
0 |
0 |
0 |
0.45 |
|
|||||||||||||
|
Pay to commercial services |
0 |
2.00 |
2.00 |
0 |
0 |
0 |
1.08 |
|
|||||||||||||
4 |
Scanning and Digitization |
Purchasing of Office equipments |
20.00 |
0.25 |
.225 |
0 |
0 |
0 |
0 |
|||||||||||||
Pay to commercial services |
3.00 |
3.00 |
0 |
0.11 |
1.08 |
0.47 |
||||||||||||||||
5 |
Supporting Law Schools |
1.39 |
0.15 |
0.135 |
0.06 |
0.06 |
0.06 |
0.09 |
|
|||||||||||||
6 |
Establishing ADR & Mediation
Centres |
5.00 |
13.50 |
13.50 |
6.07 |
6.07 |
6.07 |
10.16 |
|
|||||||||||||
7 |
Giving Incentives to Mediators |
15.00 |
0.50 |
0.45 |
0.20 |
0.20 |
0.20 |
0.31 |
|
|||||||||||||
8 |
|
Training of Judicial Officers |
15.00 |
7.85 |
7.85 -5.00 2.85 |
0.03 |
0.29 |
2.16 |
0.60 |
|||||||||||||
|
Training of Mediators & Lawyers |
|
|
|
||||||||||||||||||
9 |
Capacity
Building Construction &
Development of |
4.00 |
0 |
100/- +50000000 50000100 |
0 |
0 |
0 |
4.33 |
|
|||||||||||||
|
Total |
248.79 |
73.75 |
73.41 |
6.36 |
6.73 |
7.40 |
59.71 |
|
|||||||||||||
-3-
·
A meeting of Hon'ble Committee for monitoring
implementation of schemes and utilization of grants under 14th
Finance Commission was convened on 15.02.2018.
·
Rs. 39 crore and Rs. 4 crore were deposited in
‘K’ deposit, during the financial year 2017-18, due to non completion of construction
work by PWD, PIU, Government of Madhya Pradesh.
·
In compliance of the resolution no. 16(iv) of
the Chief Justices Conference, 2016, the progress report regarding utilization
of grant sanctioned by 14th Finance Commission under different heads
received during the quarter July 2017 to September 2017 and October 2017 to December
2017 along-with observation of the Hon’ble "Arrears Committee cum Case
Management Committee-cum-Committee for State Court Management System" has
been forwarded to the Member Secretary, NCMS, Supreme Court of India.
-4-
·
Pursuant to letter dated 01.02.2018 received
from Shri Rajender Singh Sidhu, Under
Secretary (Justice-II), Department of Justice, Ministry of Law, New Delhi, a tentative
proposal for the 15th Finance Commission has been prepared and after
approval from the Hon'ble Committee, the same was placed before Shri Rajender
Singh Sidhu, Under Secretary (Justice-II), Department of Justice, Ministry of
Law, New Delhi.
{A. K. Mahobia}
Secretary,
14th Finance Commission,
High Court of Madhya Pradesh,
10.04.2018
* *
*
HIGH COURT OF MADHYA PRADESH, |
PROGRESS REPORT
Utilization of Grand
14th Finance Commission
Under different heads
In view of resolutions adopted in point No. 16 of
Chief Justices Conference, 2016
10.07.2018
PROGRESS
REPORT
UTILIZATION OF
GRANT SANCTIONED BY
14TH FINANCE
COMMISSION
QUARTER
MONTH APRIL TO JUNE, 2018
·
Under the recommendation of the 14th
Finance Commission, Government of Madhya Pradesh has sanctioned Rs. 61.15 Crore
& released Rs. 60.46 Crore for the current Financial Year 2018-2019, in the
different heads.
·
As per information provided by Treasuries
& Accounts, Department of M.P., Government of M.P., website
www.mptreasury.org, the Statement of Utilization of grants sanctioned by the
Government of Madhya Pradesh under the recommendation of 14th Finance
Commission in different heads (during the quarter April 2018 to June 2018 of
financial year 2018-19) along-with funds proposed, allotted and released are
given below :-
(Rs.in crore)
Sr. |
No. |
Name of Scheme & Details |
Fund Proposed |
Fund Sanction |
Fund Release |
Fund
Utilized/ Consumed till 30/06/ 2018 |
|
1 |
Pendency Reduction (Infrastructure) |
139.40 |
|
|
|
Reg. (D.E.) |
|
67-4059-2350-0701-V-64-002 for
Construction of Additional Court Rooms |
|
20.00 |
20.00 |
0 |
|
|
67-4216-2350-0701-V-64-002 for
Construction of Residential Accommodations |
|
10.00 |
10.00 |
0 |
|
2 |
Redesigning court complexes : |
27.00 |
|
|
|
Reg. (IT)(SA) |
|
29-2014-105-1486-0101-V-22-013
Up-gradation of facilities to Stake Holders |
2.50 |
4.00 |
3.60 |
0 |
|
3 |
Technical Manpower |
14.88 |
|
|
|
|
|
29-2014-102-7702-0101-C-22-003
Purchasing of Office Furniture |
|
0.0001 |
900 |
0 |
|
|
29-2014-102-7702-0101-C-22-013
Purchasing of Office equipments |
|
0.0001 |
900 |
0 |
|
|
29-2014-102-7702-0101-C-31-010 Pay
to commercial services |
|
0.0001 |
0.0001 |
0 |
|
4 |
Scanning and Digitization |
18.25 |
|
|
|
|
|
29-2014-105-1487-0101-V-22-013
Purchasing of Office equipments |
|
2.25 |
2.025 |
0 |
|
|
29-2014-105-1487-0101-V-31-010 Pay
to commercial services |
|
8.00 |
8.00 |
0.04 |
|
5 |
29-2235-60-200-1489-0101-V-45-001
Supporting Law Schools |
1.00 |
0.15 |
0.135 |
0.06 |
MP SLSA |
6 |
29-2235-60-200-1490-0101-V-42-007
Establishing ADR
& Mediation Centres |
4.50 |
13.50 |
13.50 |
0 |
|
7 |
29-2235-60-200-3255-0101-V-42-002
Giving Incentives to Mediators |
12.48 |
0.50 |
0.45 |
0.20 |
MP SJA |
8 |
|
13.41 |
|
|
|
|
|
29-2014-102-0573-0101-C-24-002
Training of Judicial Officers Training of Mediators & Lawyers |
|
2.75 |
2.75 |
0.27 |
|
9 |
29-2014-102-0573-0101-C-22-013
|
Nil |
Nil |
Nil |
Nil |
|
|
Total |
233.42 |
61.15 |
60.46 |
0.57 |
·
A meeting of Hon'ble Committee for monitoring
implementation of schemes and utilization of grants under 14th
Finance Commission was convened on 19.04.2018. Resolution of aforesaid meeting
of Hon’ble Committee is annexed at Annexure 'A', which is attached along with
this report.
·
Rs. 39 crore and Rs. 4 crore were ‘K’ deposited,
during the financial year 2017-18, due to non completion of construction work
by PWD, PIU, Government of Madhya Pradesh. That fund have liberated by
Department of Finance, Government of Madhya Pradesh vide letter No. 1098 dated 20.05.2018
and 975 dated 24.05.2018 for its use during the current financial year, with
instruction.
·
i.
Registry Memo No. B/2996 dated 23 May, 2018
has been send to Principal Secretary, Law and Legislative Affairs Department,
Government of M.P., Bhopal for the grant of administrative and financial
sanction of the Rs. 24.80 Cr under the funds provided by the 14th
Finance Commission relating to Sub-ordinate Court Buildings and Residential
Accommodation of various District and Tehsil Places in the State, but sanction
is awaited.
ii.
Registry Memo no. B/3005 dated 23 May, 2018 has
been send to Principal Secretary, Law and Legislative Affairs Department,
Government of M.P., Bhopal for the grant of administrative and financial
sanction Rs. 5.15 Cr under the funds provided by the 14th Finance
Commission relating to Construction of Child Friendly Court Rooms of various
District and Tehil places in the State, but sanction is awaited.
iii.
Registry Memo B/3188 dated 08 June, 2018 has been send to Principal
Secretary, Law and Legislative Affairs Department, Government of M.P., Bhopal
for the grant of administrative and financial sanction of the Rs. 8.95 Cr under
the funds provided by the 14th Finance Commission relating to Residential
Accommodation situated at Sabalgarh, District Morena in the State, but sanction
is awaited.
·
An amount of Rs 4 Crore has been released in account
(8782-cash remit and adj between officer rendering accounts to the same account
officer 00-108-p.w. remittance) of Executive Engineer, PWD, Division No.1,
·
Registry memo No. B/3225 dated 26.06.2018 has
been send to Engineer-in-chief, PWD & Project Director PIU PWD Bhopal to
provide the road map for utilization of K-deposit amount Rs. 39 Crore &
sanction amount Rs. 30 Crore for construction of additional court room and
residential accommodation in current financial year for the strengthening of
justice sector.
·
Through Registry Memo no. D/3571 dt
14-06-2018 Rs. 40 Crore and Registry Memo No. B/3061 dated 25-05-2018 Rs. 1.60
Crore were demanded from State Government in the First Supplementary (Ist
RE) of current financial year 2018-19 for construction of additional court
room, residential accommodation, child friendly court and furnishing of
regional training centre at
·
In compliance of the resolution no. 16(iv) of
the Chief Justices Conference, held on 22nd-23rd April,
2016, the progress report regarding utilization of grant sanctioned by 14th
Finance Commission under different heads received during the quarter January
2018 to March 2018 along-with observation of the Hon’ble "Arrears
Committee cum Case Management Committee-cum-Committee for State Court
Management System" has been forwarded to the Member Secretary, NCMS,
Supreme Court of India.
Sd/-
{A. K. Mahobia}
Secretary,
14th
Finance Commission,
High Court of
Madhya Pradesh,
10.07.2018 * * *
HIGH COURT OF MADHYA PRADESH, |
PROGRESS REPORT
Utilization of Grand
14th Finance Commission
Under different heads
In view of resolutions adopted in point No. 16 of
Chief Justices Conference, 2016
06.10.2018
PROGRESS
REPORT
UTILIZATION OF
GRANT SANCTIONED BY
14TH FINANCE
COMMISSION
QUARTER
MONTH JULY, 2018 TO SEPTEMBER, 2018
·
Under the recommendation of the 14th
Finance Commission, Government of Madhya Pradesh has sanctioned Rs. 61.15 Crore
& released Rs. 60.46 Crore for the current Financial Year 2018-2019, in the
different heads.
·
As per information provided by Treasuries
& Accounts, Department of M.P., Government of M.P., website
www.mptreasury.org, the Statement of Utilization of grants sanctioned by the
Government of Madhya Pradesh under the recommendation of 14th Finance
Commission in different heads (during the IInd quarter for the month
July 2018 to September 2018 of financial year 2018-19) along-with funds
proposed, allotted and released are given below :-
Sr. |
No. |
Name
of Scheme & Details |
Fund
Proposed |
Fund Sanction |
Fund Release |
Fund
Utilized/ Consumed till 30/06/ 2018 |
Fund
Utilized/ Consumed till 30/09/ 2018 |
|
1 |
Pendency
Reduction (Infrastructure) |
139.40 |
|
|
|
|
Reg.
(D.E.) |
|
67-4059-2350-0701-V-64-002 for Construction of Additional Court
Rooms |
|
20.00 |
20.00 |
0 |
0 |
|
|
67-4216-2350-0701-V-64-002 for Construction of Residential
Accommodations |
|
10.00 |
10.00 |
0 |
0 |
|
2 |
Redesigning
court complexes : |
27.00 |
|
|
|
|
Reg.
(IT) (SA) |
|
29-2014-105-1486-0101-V-22-013
Up-gradation of facilities to Stake Holders |
2.50 |
4.00 |
3.60 |
0 |
1.62 |
|
3 |
Technical
Manpower |
14.88 |
|
|
|
|
|
|
29-2014-102-7702-0101-C-22-003
Purchasing of Office Furniture |
|
0.0001 |
900 |
0 |
0 |
|
|
29-2014-102-7702-0101-C-22-013
Purchasing of Office equipments |
|
0.0001 |
900 |
0 |
0 |
|
|
29-2014-102-7702-0101-C-31-010 Pay to commercial services |
|
0.0001 |
0.0001 |
0 |
0 |
|
4 |
Scanning
and Digitization |
18.25 |
|
|
|
|
|
|
29-2014-105-1487-0101-V-22-013
Purchasing of Office equipments |
|
2.25 |
2.025 |
0 |
0 |
|
|
29-2014-105-1487-0101-V-31-010 Pay to commercial services |
|
8.00 |
8.00 |
0.04 |
0.26 |
|
5 |
29-2235-60-200-1489-0101-V-45-001 Supporting Law Schools |
1.00 |
0.15 |
0.135 |
0.06 |
0.06 |
MP SLSA |
6 |
29-2235-60-200-1490-0101-V-42-007 Establishing ADR & Mediation Centres |
4.50 |
13.50 |
13.50 |
0 |
6.07 |
|
7 |
29-2235-60-200-3255-0101-V-42-002 Giving Incentives to Mediators |
12.48 |
0.50 |
0.45 |
0.20 |
0.20 |
MP
SJA |
8 |
|
13.41 |
|
|
|
|
|
|
29-2014-102-0573-0101-C-24-002 Training of Judicial Officers Training
of Mediators & Lawyers |
|
2.75 |
2.75 |
0.27 |
1.23 |
|
9 |
29-2014-102-0573-0101-C-22-013 |
Nil |
Nil |
Nil |
Nil |
Nil |
|
|
Total |
233.42 |
61.15 |
60.46 |
0.57 |
9.44 |
(Rs.in crore)
·
For furnishing of regional training centre at
Gwalior vide registry memo number B/4841 dated 20.09.2018 Rs. 1.60 Crore were
demanded from State Government in the Second Supplementary (2nd RE)
of current financial year 2018-19 to create new head i.e.
·
Registry memo number B/4523 dated 05.09.2018 has been sent to Principal
Secretary Government of Madhya Pradesh Law and Legislative Department Bhopal
for grant of administrative and financial sanction for Rs. 30 crore for various
new construction work to be taken up at subordinate court under head and scheme
number 2350 (straightening of justice sector) available into 14th finance
commission, but sanction is awaited.
·
'K' deposit amount of Rupees 39 crore have
been disbursed through Demand Draft to Project Director, PWD, PIU, Nirman
Bhawan, Plot No. 27-28, Arera Hills,
·
In compliance of the resolution number 16(iv)
of the Chief Justices Conference, held on 22nd-23rd July, 2016, the progress
report regarding utilization of grant sanctioned by 14th Finance Commission
under different heads received and utilized during the quarter April 2018 to
June 2018 are under consideration of the Hon’ble "Arrears Committee cum
Case Management Committee-cum-Committee for State Court Management
System."
{A. K. Mahobia}
Secretary,
14th
Finance Commission,
High Court of
Madhya Pradesh,
06.10.2018
*
* *
PROGRESS REPORT
UTILIZATION OF GRANT SANCTIONED BY 14TH FINANCE COMMISSION
FOR THE QUARTER
OCTOBER, 2018 TO DECEMBER, 2018
* * * *
· Under the recommendation of the 14th Finance Commission, Government of Madhya Pradesh has sanctioned Rs. 61.15 Crore & released Rs. 60.46 Crore for the current Financial Year 2018-2019, in the different heads.
· As per information provided by Treasuries & Accounts, Department of M.P., Government of M.P., website www.mptreasury.org, the Statement of Utilization of grants sanctioned by the Government of Madhya Pradesh under the recommendation of 14th Finance Commission in different heads (during the month October 2018 to December 2018 of financial year 2018-19) along-with funds proposed, allotted and released are given below :-
|
|
|
|
|
|
|
(Rs.in |
crore) |
Sr. |
No. |
Name of Scheme & Details |
Fund Proposed |
Fund Sanction |
Fund Release |
Fund Utilized/ Consumed till 30/06/ 2018 |
Fund Utilized/ Consumed till 30/09/ 2018 |
Fund Utilized/ Consumed till 31/12/ 2018 |
|
1 |
Pendency Reduction (Infrastructure) |
139.40 |
- |
- |
- |
- |
- |
Reg. (D.E.) |
|
67-4059-2350-0701-V-64-002 for Construction of Additional Court Rooms |
|
20.00 |
20.00 |
0 |
0 |
0 |
|
|
67-4216-2350-0701-V-64-002 for Construction of Residential Accommodations |
|
10.00 |
10.00 |
0 |
0 |
0 |
|
|
Total |
|
30.00 |
30.00 |
0 |
0 |
0 |
|
2 |
Redesigning court complexes : |
27.00 |
- |
- |
- |
- |
- |
Reg. (IT) (SA) |
|
29-2014-105-1486-0101-V-22-013 Up-gradation of facilities to Stake Holders |
2.50 |
4.00 |
3.60 |
0 |
1.62 |
2.52 |
|
3 |
Technical Manpower |
14.88 |
- |
- |
- |
- |
- |
|
|
29-2014-102-7702-0101-C-22-003 Purchasing of Office Furniture |
|
0.0001 |
900/- |
0 |
0 |
0 |
|
|
29-2014-102-7702-0101-C-22-013 Purchasing of Office equipments |
|
0.0001 |
900/- |
0 |
0 |
0 |
|
|
29-2014-102-7702-0101-C-31-010 Pay to commercial services |
|
0.0001 |
0.0001 |
0 |
0 |
0 |
|
4 |
Scanning and Digitization |
18.25 |
- |
- |
- |
- |
- |
|
|
29-2014-105-1487-0101-V-22-013 Purchasing of Office equipments |
|
2.25 |
2.025 |
0 |
0 |
0 |
|
|
29-2014-105-1487-0101-V-31-010 Pay to commercial services |
|
8.00 |
8.00 |
0.04 |
0.26 |
1.14 |
|
|
Total |
|
14.2503 |
13.6251 |
0.04 |
1.88 |
3.66 |
|
5 |
29-2235-60-200-1489-0101-V-45-001 Supporting Law Schools |
1.00 |
0.15 |
0.135 |
0.06 |
0.06 |
0.07 |
MP SLSA |
6 |
29-2235-60-200-1490-0101-V-42-007 Establishing ADR & Mediation Centres |
4.50 |
13.50 |
13.50 |
0 |
6.07 |
7.42 |
|
7 |
29-2235-60-200-3255-0101-V-42-002 Giving Incentives to Mediators |
12.48 |
0.50 |
0.45 |
0.20 |
0.20 |
0.25 |
|
|
Total |
|
14.15 |
14.085 |
0.26 |
6.33 |
7.74 |
MP SJA |
8 |
Capacity Building (for furnishing, Training, Furniture, equipment etc.) |
13.41 |
- |
- |
- |
- |
- |
|
|
29-2014-102-0573-0101-C-24-002 Training of Judicial Officers Training of Mediators & Lawyers |
|
2.75 |
2.75 |
0.27 |
1.23 |
2.02 |
|
9 |
29-2014-102-0573-0101-C-22-013 Capacity Building Construction & Development of Training Center, Furniture, Equipment etc |
Nil |
Nil |
Nil |
Nil |
Nil |
Nil |
|
|
Total |
|
2.75 |
2.75 |
0.27 |
1.23 |
2.02 |
|
|
Grand Total |
233.42 |
61.15 |
60.46 |
0.57 |
9.44 |
13.42 |
|
|
Expenditure Quarter wise |
|
|
|
0.57 |
8.87 |
3.98 |
· A meeting of Hon'ble Committee for building construction and maintenance committee for high court and monitoring implementation of schemes and utilization of grants under 14th Finance Commission (Committee No. 3) was convened on 29.11.2018.
· Registry Memo No. B/6560 dated 14.12.2018 has been sent to Principal Secretary, Department of Law and Legislative Affairs, Government of Madhya Pradesh, Bhopal regarding permission of use of amount Rs. 9,45,55,000/- as per request of Project Director PIU PWD Government of Madhya Pradesh Bhopal to adjust the fund remaining in scheme 1936 towards construction works which is mentioned by letter No. 457 dated 07.09.2018 and 534 dated 10.10.2018 towards construction works going on under scheme 2450 and 6222 permission may be granted as per recommendation resolved by Hon’ble Committee on 29.11.2018 in reference to Department of Law and Legislative affairs, Government of Madhya Pradesh letter No. 5125 dated 22.11.2018.
· Registry Memo No. B/6565 dated 14.12.2018 has been sent to District and Sessions Judge, Barwani regarding surrender of ‘K’ deposit amount Rs. 44 lacs in his letter No. 483 dated 22.09.2018, because government has allotted separate land for construction of court complex at Rajpur District Barwani, so construction of the additional courts in the existing building would not to be feasible.
· As per request of Principal Secretary Government of Madhya Pradesh Law and Legislative Department Bhopal vide memo No. 6185 dated 19.12.2018 and 22.12.2018 regarding re-appropriation of Rs. 30 Crore from High Court of Madhya Pradesh to PIU PWD sent by Registry Memo No. C/5891 dated 26.12.2018 to Principal Secretary Government of Madhya Pradesh Law and Legislative Department Bhopal.
· Registry Memo No. C/5409 dated 29.11.2018, No. B/6361 dated 06.12.2018 and No. B/6562 dated 14.12.2018 has been sent to Principal Secretary Government of Madhya Pradesh Law and Legislative Department Bhopal for re-creation/restoration of head Capacity Building and budgetary demand in Second Supplementary of financial year 2018-2019.
(a) Rs. 1,50,00,000/- for conduction of Educational Programmes, Training and Exam,
(b) Rs. 1,60,52,000/- for re-furbishing of Regional Training Center Building at Gwalior and
(c) Rs. 1,80,82,334/- for restructuring and renewal of (Old SET Building) MPSJA building as per revised estimate.
· Registry Memo No. B/5185 dated 01.10.2018 and No. B/6563 dated 14.12.2018 has been sent to Principal Secretary Government of Madhya Pradesh Law and Legislative Department Bhopal to get permission to use the fund without any capping under the scheme 1486 (Up-gradation of facilities to Stake Holders) and 1487 (Scanning and Digitization).
· Under the head of pendency reduction (infrastructure) the sanctioned fund is 30 Crores and the fund release is also 30 Crores, but on account of lack of administrative and financial sanction in particular scheme No. 2350, the amount of Rs. 30 Crores has not been utilized. Therefore by Registry memo No. B/5976 dated 15.11.2018 has been requested to the Principal Secretary Government of Madhya Pradesh Law and Legislative Department Bhopal to take expeditious action with regard to administrative and financial sanction of Rs. 30 Corers.
· In compliance of the resolution number 16(iv) of the Chief Justices Conference, held on 22nd - 23rd April, 2016, the progress report regarding utilization of grant sanctioned by 14th Finance Commission under different heads received and utilized during the quarter April 2018 to June 2018 and quarter July 2018 to September 2018 was convened on 25.10.2018 before the Hon’ble committee of "Arrears Committee cum Case Management Committee-cum-Committee for State Court Management System" and sent the progress report of last two quarters to NCMS Committee.
· Member Secretary, State Planning Commission Madhya Pradesh by his order No. 1971 dated 06.12.2018 has been nominated to Shri L.L.Rajpur Deputy Secretary for attend the committee meetings.
· A memorandum has been send to Member Secretary, M.P. State Legal Service Authority, Jabalpur regarding to utilize remaining funds as much as possible.
{A. K. Mahobia}
OSD(Accounts)/Secretary
14th Finance Commission,
High Court of Madhya Pradesh,
Jabalpur
10.01.2019
* * * *
PROGRESS
REPORT
UTILIZATION OF GRANT SANCTIONED BY 14TH FINANCE
COMMISSION
FOR THE QUARTER
JANUARY 2019 TO MARCH 2019
·
Under the
recommendation of the 14th Finance Commission, Government of Madhya
Pradesh has sanctioned Rs. 61.15 Crore & released Rs. 60.46 Crore for the
current Financial Year 2018-2019, in the different heads.
·
As per
information provided by Directorate of Treasuries & Accounts, Finance Department,
Government of M.P., website i.e. www.mptreasury.org, the Statement for
Utilization of grants sanctioned by the Government of Madhya Pradesh under the
recommendation of 14th Finance Commission in different heads (during
the month January 2019 to March 2019 of financial year 2018-2019) alongwith statement
of funds proposed, allotted and released are as given below :-
|
|
|
|
|
|
|
(Rs.in |
crore) |
|
|
Sr. |
No. |
Name of Scheme & Details |
Fund Proposed |
Fund Sanction |
Fund Release |
Fund
Utilized/ Consumed till 30/06/ 2018 |
Fund
Utilized/ Consumed till 30/09/ 2018 |
Fund Utilized/ Consumed till 31/12/
2018 |
Fund Utilized/ Consumed till 31/03/
2019 |
Fund surrender till 31/03/
2019 |
|
1 |
Pendency
Reduction (Infrastructure) |
139.40 |
- |
- |
- |
- |
- |
- |
- |
Reg.
(W & I) |
|
67-4059-2350-0701-V-64-002 for Construction of
Additional Court Rooms |
|
20.00 |
20.00 |
0 |
0 |
0 |
0 |
20.00 |
|
|
67-4216-2350-0701-V-64-002 for Construction of
Residential Accommodations |
|
10.00 |
10.00 |
0 |
0 |
0 |
0 |
10.00 |
|
|
Total |
|
30.00 |
30.00 |
0 |
0 |
0 |
0 |
30.00 |
|
2 |
Redesigning
court complexes : |
27.00 |
- |
- |
- |
- |
- |
- |
- |
Reg.
(IT) (SA) |
|
29-2014-105-1486-0101-V-22-013
Up-gradation of facilities to Stake Holders |
2.50 |
4.00 |
3.60 |
0 |
1.62 |
2.52 |
3.28 |
0.32 |
|
3 |
Technical
Manpower |
14.88 |
- |
- |
- |
- |
- |
- |
- |
|
|
29-2014-102-7702-0101-C-22-003
Purchasing of Office Furniture |
|
0.0001 |
900/- |
0 |
0 |
0 |
0 |
0.0001 |
|
|
29-2014-102-7702-0101-C-22-013
Purchasing of Office equipments |
|
0.0001 |
900/- |
0 |
0 |
0 |
0 |
0.0001 |
|
|
29-2014-102-7702-0101-C-31-010 Pay to commercial
services |
|
0.0001 |
0.0001 |
0 |
0 |
0 |
0 |
0.0001 |
|
4 |
Scanning
and Digitization |
18.25 |
- |
- |
- |
- |
- |
- |
- |
|
|
29-2014-105-1487-0101-V-22-013
Purchasing of Office equipments |
|
2.25 |
2.025 |
0 |
0 |
0 |
0.07 |
1.96 |
|
|
29-2014-105-1487-0101-V-31-010 Pay to commercial
services |
|
8.00 |
8.00 |
0.04 |
0.26 |
1.14 |
4.97 |
3.03 |
|
|
Total |
|
14.2503 |
13.6251 |
0.04 |
1.88 |
3.66 |
8.32 |
5.30 |
|
5 |
29-2235-60-200-1489-0101-V-45-001
Supporting Law Schools |
1.00 |
0.15 |
0.135 |
0.06 |
0.06 |
0.07 |
0.07 |
0.08 |
MP SLSA |
6 |
29-2235-60-200-1490-0101-V-42-007
Establishing ADR & Mediation
Centres |
4.50 |
13.50 |
13.50 |
0 |
6.07 |
7.42 |
8.77 |
4.73 |
|
7 |
29-2235-60-200-3255-0101-V-42-002
Giving Incentives to Mediators |
12.48 |
0.50 |
0.45 |
0.20 |
0.20 |
0.25 |
0.25 |
0.25 |
|
|
Total |
|
14.15 |
14.085 |
0.26 |
6.33 |
7.74 |
9.09 |
5.06 |
MP
SJA |
8 |
|
13.41 |
- |
- |
- |
- |
- |
- |
- |
|
|
29-2014-102-0573-0101-C-24-002
Training of Judicial Officers Training
of Mediators & Lawyers |
|
2.75 |
2.75 |
0.27 |
1.23 |
2.02 |
2.28 |
0.47 |
|
9 |
29-2014-102-0573-0101-C-22-013
|
Nil |
Nil |
Nil |
Nil |
Nil |
Nil |
Nil |
Nil |
|
|
Total |
|
2.75 |
2.75 |
0.27 |
1.23 |
2.02 |
2.28 |
0.47 |
|
|
Grand
Total |
233.42 |
61.15 |
60.46 |
0.57 |
9.44 |
13.42 |
19.69 |
40.83 |
|
|
Expenditure
Quarter wise |
|
|
|
0.57 |
8.87 |
3.98 |
6.27 |
|
·
Registry
has sent proposal to Principal Secretary, Department of Law and Legislative
Affairs, Government of Madhya Pradesh,
·
A Memo was
sent to Principal Secretary, Department of Law and Legislative Affairs, Government
of Madhya Pradesh,
·
A memo was
sent to Principal Secretary, Department of Law and Legislative Affairs,
Government of Madhya Pradesh, Bhopal regarding payment of pending payment in
the head of 'Exam and Training' in response Finance Department Government of
M.P. has communicated that no ban has been imposed on 'Exam and Training' budget
head. A copy of Registry Memo No. B/1135
dated 13.02.2019 is attached with this report.
·
As per
resolution of the Hon'ble committee for 'overall working of Judicial
Officers' Training and Research Institute' held by circulation on
07.03.2019. The registries vide Memo No. D/2145 dated 19.03.2019 has made request
to Principal Secretary, Law and Legislative Department, Government of Madhya
Pradesh, Bhopal in regards re-creation of budgetary head of Capacity Building –
Construction and Development of Training Centres, Furniture, Equipments etc.
and allocation of funds of Rs 1,80,82,334/- for renovation and refurbishing of
the old building of MP State Judicial Academy & allocation of funds to the sum of Rs
1,60,51,101/- for the purpose of furnishing of the Regional Training Centre at
Gwalior. A copy of Registry Memo No. D/2145 dated 19.03.2019 is attached with
this report.
·
In
compliance of the resolution number 16(iv) of the Chief Justices Conference,
held on 22nd - 23rd April, 2016, the progress report
regarding utilization of grant sanctioned by 14th Finance Commission
under different heads received and utilized during the quarter October-December,
2018 was convened on 30.01.2019 before the Hon’ble committee of "Arrears
Committee cum Case Management Committee-cum-Committee for State Court
Management System" and the progress report of last quarter's has been sent
to the NCMS Committee. Copy of Registry Memo No. C/1047 dated 26.02.2019 is
attached with this report.
{DR. R.K.MISHRA}
OSD(Accounts)/Secretary
14th Finance Commission,
High Court of Madhya Pradesh,
Jabalpur MP
10.04.2019
*
* * *
HIGH COURT OF MADHYA PRADESH, JABALPUR
|
PROGRESS REPORT
Utilization of Grant
14th Finance Commission
Under different heads
In view of resolutions adopted in point No. 16 of
Chief Justices Conference, 2016
10.07.2019
PROGRESS REPORT
UTILIZATION OF GRANT SANCTIONED UNDER
14TH FINANCE COMMISSION
QUARTER
MONTH APRIL TO JUNE, 2019
· Under the recommendation of the 14th Finance Commission Government of Madhya Pradesh has sanction Rs 42.96 Crore & released Rs15.394 Crore for the current Financial Year 2018-2019 against demand of Rs 200.20 Crore in the different heads.
· As per information available in Directorate of Treasuries & Accounts, Department of Finance, Government of Madhya Pradesh into Integrated Financial Management Information System (I.F.M.I.S.) Software the Statement of Utilization of grants sanctioned by the Government of Madhya Pradesh under the recommendation of 14th Finance Commission in different heads (during the quarter April 2019 to June 2019 of financial year 2019-2020) along-with funds proposed, allotted and released are given below :-
|
|
|
|
|
Rs. In Crore |
|
Sr. |
No. |
Name of Scheme & Details |
Fund Proposed |
Fund Sanctioned/ estimated |
Fund Release in April – June 2019 |
Fund Utilised till 30.06. 2019 |
|
1 |
Pendency Reduction (Infrastructure) |
117.70 |
- |
- |
- |
Reg. (W&I) |
|
67-4059-2350-0701-V-64-002 for Construction of Additional Court Rooms |
|
- |
- |
- |
|
|
29-4059-01-051-0701-9074-00-64-001 9074(NONE) ¼mPp U;k;ky; dk Hkou ,oa vkoklh; ifjlj dk fuekZ.k½ |
|
20.00 |
6.40 |
0 |
|
|
67-4216-2350-0701-V-64-002 for Construction of Residential Accommodations |
|
- |
- |
- |
29-2014-00-102-0701-2449-00-33-001 Maintenance of Residential accommodation and High Court's Building ¼U;k; iz'kklu ¼mPp U;k;ky; Hkouksa dh ejEer½½ |
|
3.50 |
1.12 |
0 |
||
|
|
Total |
117.70 |
23.50 |
7.52 |
0 |
|
2 |
Redesigning court complexes : |
26.00 |
- |
- |
- |
Reg. (IT) (SA) |
|
29-2014-105-1486-0101-V-22-013 Up-gradation of facilities to Stake Holders |
2.50 |
0.50 |
0.80 |
0 |
|
3 |
Technical Manpower |
12.00 |
- |
- |
- |
|
|
29-2014-102-7702-0101-C-22-003 Purchasing of Office Furniture |
|
- |
- |
- |
|
|
29-2014-102-7702-0101-C-22-013 Purchasing of Office equipments |
|
- |
- |
- |
|
|
29-2014-102-7702-0101-C-31-010 Pay to commercial services |
|
- |
- |
- |
|
4 |
Scanning and Digitization |
16.00 |
- |
- |
- |
|
|
29-2014-105-1487-0101-V-22-013 Purchasing of Office equipments |
|
3.00 |
0.96 |
0 |
|
|
29-2014-105-1487-0101-V-31-010 Pay to commercial services |
|
4.00 |
1.28 |
0.78 |
|
|
Total |
56.50 |
7.50 |
3.04 |
0.78 |
|
5 |
29-2235-60-200-1490-0101-V-42-007 Supporting Law Schools |
1.00 |
0.06 |
0.015 |
0 |
MP SLSA |
6 |
29-2235-60-200-1489-0101-V-45-001 Establishing ADR & Mediation Centers |
12.50 |
5.40 |
1.35 |
0.015 |
|
7 |
29-2235-60-200-3255-0101-V-42-002 Giving Incentives to Mediators |
4.00 |
0.20 |
0.05 |
0.05 |
|
|
Total |
17.50 |
5.66 |
1.415 |
0.065 |
MP SJA |
8 |
Capacity Building (for furnishing, Training, Furniture, equipment etc.) |
9.00 |
2.88 |
2.88 |
0.47 |
|
|
29-2014-102-0101-0573-C-24-002 Training of Judicial Officers Training of Mediators & Lawyers |
|
- |
- |
|
|
9 |
29-2014-102-0573-0101-C-22-013 Capacity Building Construction & Development of Training Center, Furniture, Equipment etc |
Nil |
- |
- |
|
29-2014-00-102-9999-0573-00000000-32-000 (0573) High Court (Charged) |
(BCO to BCO Tr) |
3.42 |
0.684 |
0.684 |
||
|
|
Total |
9.00 |
6.30 |
3.564 |
1.154 |
|
|
Grant Total |
200.20 |
42.96 |
15.539 |
1.999 |
· A meeting of Hon'ble Committee for monitoring implementation of schemes and utilization of grants under 14th Finance Commission was convened on 04.04.2019 and 20.06.2019.
· A memo has been sent to the Principal Secretary, Law & Legislative Affairs Department, Government of Madhya Pradesh, Bhopal regarding expedition of various sanctions and allocation of funds for the financial year 2019-2020 under the recommendation of 14th Finance Commission. In this regard Department of Law and Legislative Affairs, Government of Madhya Pradesh, Bhopal has intimated that currently vote an accounts only for four months has been released and remaining budget will be released in the month of August, 2019.
· Another memo has been sent to the Principal Secretary, Department of Law & Legislative Affairs, Government of Madhya Pradesh, Vallabh Bhawan, Bhopal regarding administrative and financial approval by the State Government for construction of Judicial Infrastructure i.e. construction of 145 additional court rooms & 142 residential accommodations which is pending with the State Government. In this regard Principal Secretary, Department of Law & Legislative Affairs, Government of Madhya Pradesh, Vallabh Bhawan, Bhopal has given administrative and financial approval for construction of 48 new court rooms at district Singroli, Muraina and Neemuch.
· It has been requested to Principal Secretary, Department of Law and Legislative Affairs, Government of Madhya Pradesh, Bhopal to disburse funds for renovation and refurbishing of old MPSJA building and for furnishing of the Regional Training Centre at Gwalior & allocation of remaining funds under head 'Capacity Building' (for furnishing, training, furniture Equipments etc). In this regard Department of Law and Legislative Affairs, Government of Madhya Pradesh has intimated that apart from accounting of the Finance Department, the balance for the remaining eight months will be allocated only after the budget session of the Legislative Assembly, in such a situation, there is no justification for preparing proposals separately and sending the finance department. Therefore, after the budget session, it is advisable to wait till the allocation of items in concerned head by the Finance Department.
{Dr. R.K. Mishra}
Secretary, 14th Finance Commission,
High Court of Madhya Pradesh, Jabalpur
10.07.2019 * *
HIGH COURT OF MADHYA PRADESH, |
PROGRESS REPORT
Utilization of Grant
14th Finance Commission
Under different heads
In view of resolutions adopted in point No. 16 of
Chief Justices Conference, 2016
04.10.2019
PROGRESS REPORT
UTILIZATION OF GRANT SANCTIONED BY
14TH FINANCE
COMMISSION
QUARTER
MONTH JULY, 2019 TO SEPTEMBER, 2019
·
Under the recommendation of the 14th
Finance Commission Government of Madhya Pradesh has sanctioned & released
Rs 50.88 Crore for the Financial Year 2019-2020 against demand of Rs 200.20
Crore in the different heads from which only Rs. 8.069 Crore has been utilized.
As per information available in I.F.M.I.S. Software
of Government of Madhya Pradesh funds proposed, allotted and released are given
below :-
|
|
|
|
|
|
|
Rs. In |
Crore |
Sr. |
No. |
Name of Scheme & Details |
Fund Proposed |
Fund Sanctioned/ estimated |
Fund Release in April – June 2019 |
Fund Utilised till 30.06. 2019 |
Fund Release for August 2019
to March 2020 |
Fund Utilised till 30.09. 2019 |
|
1 |
Pendency Reduction
(Infrastructure) |
117.70 |
- |
- |
- |
|
- |
Reg. (W&I) |
|
67-4059-2350-0701-V-64-002 for Construction of Additional Court Rooms |
|
- |
- |
- |
|
- |
|
|
29-4059-01-051-0701-9074-00-64-001 9074(NONE) ¼mPp U;k;ky; dk Hkou ,oa vkoklh;
ifjlj dk fuekZ.k½ |
|
20.00 |
6.40 |
0 |
20.00 |
0 |
|
|
67-4216-2350-0701-V-64-002 for Construction of Residential Accommodations |
|
- |
- |
- |
- |
- |
29-2014-00-102-0701-2449-00-33-001
Maintenance of Residential accommodation and High Court's Building ¼U;k; iz'kklu
¼mPp U;k;ky; Hkouksa dh ejEer½½ |
(BCO to BCO Tr) |
3.50 |
1.12 |
0 |
3.50 |
0.70 |
||
|
|
Total |
117.70 |
23.50 |
7.52 |
0 |
23.50 |
0.70 |
|
2 |
Redesigning court complexes
: |
26.00 |
- |
- |
- |
- |
- |
Reg. (IT)(SA) |
|
29-2014-105-1486-0101-V-22-013 Up-gradation of facilities to
Stake Holders |
2.50 |
0.50 |
0.80 |
0 |
2.00 |
0 |
|
3 |
Technical Manpower |
12.00 |
- |
- |
- |
- |
- |
|
|
29-2014-102-7702-0101-C-22-003 Purchasing of Office Furniture |
|
- |
- |
- |
- |
- |
|
|
29-2014-102-7702-0101-C-22-013 Purchasing of Office equipments |
|
- |
- |
- |
- |
- |
|
|
29-2014-102-7702-0101-C-31-010 Pay to commercial services |
|
- |
- |
- |
- |
- |
|
4 |
Scanning and Digitization |
16.00 |
- |
- |
- |
- |
- |
|
|
29-2014-105-1487-0101-V-22-013 Purchasing of Office equipments |
|
3.00 |
0.96 |
0 |
3.20 |
0.02 |
|
|
29-2014-105-1487-0101-V-31-010 Pay to commercial services |
|
4.00 |
1.28 |
0.78 |
2.91 |
2.73 |
|
|
Total |
56.50 |
7.50 |
3.04 |
0.78 |
8.11 |
2.75 |
|
5 |
29-2235-60-200-1490-0101-V-42-007 Supporting Law Schools |
1.00 |
0.06 |
0.015 |
0.015 |
0.10 |
0.015 |
MP SLSA |
6 |
29-2235-60-200-1489-0101-V-45-001 Establishing ADR & Mediation Centers |
12.50 |
5.40 |
1.35 |
1.35 |
8.00 |
2.35 |
|
7 |
29-2235-60-200-3255-0101-V-42-002 Giving Incentives to Mediators |
4.00 |
0.20 |
0.05 |
0.05 |
0.50 |
0.10 |
|
|
Total |
17.50 |
5.66 |
1.415 |
0.065 |
8.60 |
2.465 |
MP SJA |
8 |
|
9.00 |
2.88 |
2.88 |
0.47 |
8.18 |
0.97 |
|
|
29-2014-102-0101-0573-C-24-002 Training of Judicial Officers Training of Mediators
& Lawyers |
|
- |
- |
|
- |
|
|
9 |
29-2014-102-0573-0101-C-22-013 |
Nil |
- |
- |
|
- |
|
29-2014-00-102-9999-0573-00000000-32-000 (0573) High Court
(Charged) |
(BCO to BCO Tr) |
3.42 |
0.684 |
0.684 |
2.49 |
1.184 |
||
|
|
Total |
9.00 |
6.30 |
3.564 |
1.154 |
10.67 |
2.754 |
|
|
Grant Total |
200.20 |
42.96 |
15.539 |
1.999 |
50.88 |
8.069 |
·
A meeting of Hon'ble Committee for monitoring
implementation of schemes and utilization of grants under 14th Finance
Commission was convened on 05.09.2019.
·
A memo has been sent to the Principal
Secretary, Law & Legislative Affairs Department, Government of Madhya
Pradesh,
·
A memo has been sent to the Principal
Secretary, Law & Legislative Affairs Department, Government of Madhya
Pradesh, Bhopal regarding sanction and
release balance amount of Rs. 149.32 Crore against proposed amount of Rs. 200.20
Crore as The Government has sanctioned and released the fund only Rs. 50.88 Crore
for the financial year 2019-2020.
·
A memo has been
sent to the
Principal Secretary, Law & Legislative Affairs Department, Government of
Madhya Pradesh, Bhopal regarding sanction and release the amount related to the
'Payment of commercial services' head in scheme 1487-31-010 by the registry and
also for providing fund of Rs. 4,40,00,000/- and 5,20,00,000/- for the District Courts and High Court, in
the same head scheme by the registry, for releasing pending bills amounting to Rs.
10,41,358/- under scheme No. 1487 for 'payment of commercial services' head. It
was also request to the State Government to remove the capping of quarterly
expenditure in the 'Payment of commercial services' head of Scheme No. 1487
Scanning and Digitization by the registry. In this
regard the proposal was sent to the law department, whereby the law department
has communicated vide memo No. 15416 dated 17-09-2019 that the department is
advised to send the re-appropriation proposal for the plan number 1487-31-010.
·
The registry has
transferred an amount of Rs. 70 lacs to Engineer-in-Chief, Public
Works Department, Bhopal (BCO 2103 to BCO 1902) transfer and intimation given
vide memo No. B/3709 dated 26.07.2019 has been sent to Engineer-in-Chief,
Public Works Department,
·
The registry has
transferred an amount of Rs. 50 lacs to Engineer-in-Chief, Public
Works Department, Bhopal (BCO 2103 to BCO 1902) transfer and intimation given
vide memo No. C/4140 dated 06.09.2019 has been
sent to Engineer-in-Chief, Public Works Department,
·
In compliance of the resolution number 16(iv)
of the Chief Justices Conference, held on 22nd-23rd July,
2016, the progress report regarding utilization of grant sanctioned by 14th
Finance Commission under different heads regarding utilized during the quarter
April 2019 to June 2019 after consideration of the Hon’ble "Arrears
Committee cum Case Management Committee-cum-Committee for State Court
Management System." sent to The Hon'ble Supreme Court of India by the
registry.
·
Principal
Advisor, State Planning Commission Madhya Pradesh Bhopal has nominated Shri
K.L.Urya, Deputy Secretary, State Planning Commission to attend the meetings of
the Honorable Committee related to the 14th Finance Commission of
the registry.
{Dr. R.K. Mishra}
Secretary, 14th
Finance Commission,
High Court of Madhya
Pradesh,
04.10.2019
* * *
PROGRESS REPORT
UTILIZATION OF GRANT SANCTIONED BY
14TH FINANCE COMMISSION
QUARTER
MONTH OCTOBER, 2019 TO DECEMBER, 2019
· Under the recommendation of the 14th Finance Commission Government of Madhya Pradesh has sanctioned & released Rs 50.88 & Rs. 4.50 Crore into First Supplementary Estimate for the Financial Year 2019-2020 against demand of Rs 200.20 Crore in the different heads from which only Rs. 14.335 Crore has been utilized. As per information available in Integrated Financial Management Information System (I.F.M.I.S.) portal of Government of Madhya Pradesh funds proposed, allotted and released are given below :-
|
|
|
|
|
|
|
Rs. In |
Crore |
|
Sr. |
No. |
Name of Scheme & Details |
Fund Proposed |
Fund Sanctioned/ estimated |
Fund Release in April – June 2019 |
Fund Utilised till 30.06. 2019 |
Fund Release for August 2019 to March 2020 |
Fund Utilised till 30.09. 2019 |
Fund Utilised till 31.12. 2019 |
|
1 |
Pendency Reduction (Infrastructure) |
117.70 |
- |
- |
- |
|
- |
- |
Reg. (W&I) |
|
67-4059-2350-0701-V-64-002 for Construction of Additional Court Rooms |
|
- |
- |
- |
|
- |
- |
|
|
29-4059-01-051-0701-9074-00-64-001 9074(NONE) ¼mPp U;k;ky; dk Hkou ,oa vkoklh; ifjlj dk fuekZ.k½ |
|
20.00 |
6.40 |
0 |
20.00 |
0 |
2.50 |
|
|
67-4216-2350-0701-V-64-002 for Construction of Residential Accommodations |
|
- |
- |
- |
- |
- |
- |
29-2014-00-102-0701-2449-00-33-001 Maintenance of Residential accommodation and High Court's Building ¼U;k; iz'kklu ¼mPp U;k;ky; Hkouksa dh ejEer½½ |
(BCO to BCO Tr) |
3.50 |
1.12 |
0 |
3.50 |
0.70 |
0.89 |
||
|
|
Total |
117.70 |
23.50 |
7.52 |
0 |
23.50 |
0.70 |
3.39 |
|
2 |
Redesigning court complexes : |
26.00 |
- |
- |
- |
- |
- |
- |
Reg. (IT)(SA) |
|
29-2014-105-1486-0101-V-22-013 Up-gradation of facilities to Stake Holders |
2.50 |
0.50 |
0.80 |
0 |
2.00 |
0 |
0 |
|
3 |
Technical Manpower |
12.00 |
- |
- |
- |
- |
- |
- |
|
|
29-2014-102-7702-0101-C-22-003 Purchasing of Office Furniture |
|
- |
- |
- |
- |
- |
- |
|
|
29-2014-102-7702-0101-C-22-013 Purchasing of Office equipments |
|
- |
- |
- |
- |
- |
- |
|
|
29-2014-102-7702-0101-C-31-010 Pay to commercial services |
|
- |
- |
- |
- |
- |
- |
|
4 |
Scanning and Digitization |
16.00 |
- |
- |
- |
- |
- |
- |
|
|
29-2014-105-1487-0101-V-22-013 Purchasing of Office equipments |
|
4.00 |
0.96 |
0 |
3.20 |
0.02 |
0.06 |
|
|
29-2014-105-1487-0101-V-31-010 Pay to commercial services |
|
4.00 |
1.28 |
0.78 |
2.91 |
2.73 |
4.70 |
|
|
Total |
56.50 |
7.50 |
3.04 |
0.78 |
8.11 |
2.75 |
4.76 |
|
5 |
29-2235-60-200-1490-0101-V-42-007 Supporting Law Schools |
1.00 |
0.06 |
0.015 |
0.015 |
0.10 |
0.015 |
0.015 |
MP SLSA |
6 |
29-2235-60-200-1489-0101-V-45-001 Establishing ADR & Mediation Centers |
12.50 |
5.40 |
1.35 |
1.35 |
8.00 |
2.35 |
2.35 |
|
7 |
29-2235-60-200-3255-0101-V-42-002 Giving Incentives to Mediators |
4.00 |
0.20 |
0.05 |
0.05 |
0.50 |
0.10 |
0.10 |
|
|
Total |
17.50 |
5.66 |
1.415 |
0.065 |
8.60 |
2.465 |
2.465 |
MP SJA |
8 |
Capacity Building (for furnishing, Training, Furniture, equipment etc.) |
9.00 |
2.88 |
2.88 |
0.47 |
8.18 |
0.97 |
1.55 |
|
|
29-2014-102-0101-0573-C-24-002 Training of Judicial Officers Training of Mediators & Lawyers |
|
- |
- |
|
- |
|
|
|
9 |
29-2014-102-0573-0101-C-22-013 Capacity Building Construction & Development of Training Center, Furniture, Equipment etc |
Nil |
- |
- |
|
- |
|
|
29-2014-00-102-9999-0573-00000000-32-000 (0573) High Court (Charged) |
(BCO to BCO Tr) |
3.42 |
0.684 |
0.684 |
2.49 |
1.184 |
2.17 |
||
|
|
Total |
9.00 |
6.30 |
3.564 |
1.154 |
10.67 |
2.754 |
3.72 |
|
|
Grant Total |
200.20 |
42.96 |
15.539 |
1.999 |
50.88 |
8.069 |
14.335 |
· The Principal Secretary, Government of Madhya Pradesh, Department of Law & Legislative Affair, Bhopal was requested for sanction and release of balance amount and remove the capping in 'payment to professional services' head (registry Memo no. B/4985 dated 25-09-2019). In this regard Law Department intimated that finance department advised to send proposal under budget sealing in prescribed format in first supplementary after proper utilization of allocated budget (letter no. 4890/21-B(One) dated 01-10-2019).
· A memo has been sent to the Principal Secretary, Law and Legislative Affairs Department, Government of M.P., Bhopal to release the deducted amount of Rs. 72,74,400.00 for make Payment to commercial services(registry Memo no. B/5205 dated 17-10-2019). In this regard Law Department informed and forwarded the note of Finance Department regarding removal of capping and proposed budget for 'payment to commercial services'(letter no. 22480 dated 30-12-2019).
· A memo has been sent to the Principal Secretary, Law and Legislative Affairs Department, Government of M.P., Bhopal for removing the technical problem appear during the re-appropriation of Rs. 1,00,51,101 from training head to minor works (registry Memo no. B/5449 dated 04-11-2019).
· The registry has transferred an amount of Rs 60 Lac to Project Director, Public Works Department, Project Implementation Unit, Bhopal (BCO 2103 to BCO 1903) for the use in Regional Training Centre of MPSJA at Gwalior as per the approved DPR and informed by registry memo No. D/6387 dated 03.10.
· During this quarter, Law Department has forwarded the note of finance department, Government of MP regarding demand of the additional amount into first supplementary at current financial year 2019-2020.
· Government of Madhya Pradesh, Finance Department, Mantralay, Bhopal has granted an amount of Rs 4.50 Crore for 'Payment to commercial services' under scheme Scanning and Digitization into First Supplementary Estimate 2019-2020.
· In compliance of the resolution number 16(iv) of the Chief Justices Conference, held on 22nd-23rd July, 2016, the progress report regarding utilization of grant sanctioned by 14th Finance Commission under different heads regarding utilized during the quarter July 2019 to September 2019 after consideration of the Hon’ble "Arrears Committee cum Case Management Committee-cum-Committee for State Court Management System" has been sent to The Hon'ble The Supreme Court of India by the registry memo No. B/6185 dated 16.12.2019.
{Dr. R.K. Mishra}
Secretary, 14th Finance Commission,
High Court of Madhya Pradesh,
Jabalpur
07.01.2020
* * * *