High Court of Madhya Pradesh


utilization of grant sanctioned By 14th Finance commission
under different Heads



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 –

  1. 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 –

  1. Explore as to whether vacant Court rooms are available in Districts where such Courts are needed to be established.
  2. In case of unavailability, explore and identify buildings/constructions (Govt or private) in which such Courts may be established.
  3. 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

 

8

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.

Capacity Building (for furnishing, Training, Furniture, equipment etc.)

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

1

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

Capacity Building (for furnishing, Training, Furniture, equipment etc.)

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 M.P is requested to submit requirement, whatever facilities they want for stake holders in concerned District and Outlying Court premises.

(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, Bhopal to allocate the budget, in First Supplementary of the current financial year 2017-18, as per resolution of meeting dated 27.03.2017.”

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

 

Capacity Building construction  & Development of Training Center, Furniture, Equipment etc.

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

1

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

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

 

Training of Mediators & Lawyers

 

 

9

Capacity Building Construction  & Development of Training Center, Furniture, Equipment etc

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 Capacity Building Construction & Development of Training Center, Furniture, Equipment etc” and provided a token amount of Rs. 100/- against the demand of Rs. 4 Crore. Thereafter, as per recommendation of the Hon’ble Committee for Overall Working of Judicial Officers Training & Research Institute (MPSJA) the Hon’ble Chief Justice has been pleased to re-appropriate funds in sum of Rs. 5 Crore from the Budgetary Head “Training and Training Material” (0573-24-002) to “Capacity Building” (0573-22-013).

·        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 Madhya Pradesh Construction agency for infrastructure development of sub-ordinate court is P.W.D & P.I.U.. All the construction works carried out by these two agencies and as per government rules, they have to follow process of tender, before execution of construction work, and aforesaid construction are under process.

 

Secretary

14th Finance Commission,

High Court of Madhya Pradesh,

Jabalpur

 

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

1

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

 

1

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

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

2.16

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

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, Jabalpur

10.04.2018                                                                     

* * *

 

 

HIGH COURT OF MADHYA PRADESH, JABALPUR

 

 

 

 

 

 

 

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

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

 

9

29-2014-102-0573-0101-C-22-013 Capacity Building Construction  & Development of Training Center, Furniture, Equipment etc

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, Jabalpur by Challan No. J/058332317/0047 dated 12th  June, 2018 through registry memo No. C/2752 dated 12.06.2018, for the purpose of re-structuring and re-furbishing of erstwhile MPSJA old building Jabalpur.

·                    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 Gwalior to create new head i.e. Capacity Building - Construction and Development of Training Centres, Furniture, Equipments etc.

·                    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, Jabalpur

10.07.2018                                                                      *  *  *

 

 

HIGH COURT OF MADHYA PRADESH, JABALPUR

 

 

 

 

 

 

 

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

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

 

9

29-2014-102-0573-0101-C-22-013 Capacity Building Construction  & Development of Training Center, Furniture, Equipment etc

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. Capacity Building - Construction and Development of Training Centres, Furniture, Equipments etc.

·                    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, Bhopal.

·                    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, Jabalpur

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

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

2.28

0.47

 

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

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, Bhopal regarding proper utilizing amount of Rs 30.00 Crore for development of judicial infrastructure. Due to lack of administrative and financial sanction from the Government of MP under the respective budgetary head of pendency reduction (infrastructure) the amount of Rs 30.00 Crore in scheme No. 2350 was surrendered. Copies of Registry Reminder No B/1770 dated 19.03.2019 & registry Memo No. C/1048/Budget dated 26.02.2019 are attached alongwith this report.

·                    A Memo was sent to Principal Secretary, Department of Law and Legislative Affairs, Government of Madhya Pradesh, Bhopal regarding payment of monthly bills of manpower services and remuneration of employees, accordingly Finance Department has granted permission of Rs. 4,40,00,000/- for the making payments.  Copy of Registry Memo No. Q/778/Budget dated 08.02.2019 is attached with this report.

 

·                    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, 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

 

 

 

 

 

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

Capacity Building (for furnishing, Training, Furniture, equipment etc.)

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 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

 

 

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, Bhopal regarding release of the remaining amount of Rs. 157.24 Crore from the proposed amount of Rs. 200.20 Crore in the current financial year 2019-2020 by the registry. In this regard Principal Secretary, Law has informed that after proper utilization of available fund, if further fund is required for the financial year 2019-2020 High Court may demand through supplementary budget under the budget ceilings prescribed by the department.

·        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, Bhopal.

·        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, Bhopal.

·        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,

Jabalpur

 

04.10.2019                                                                                                                                      

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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                                                                                                                                

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