Tripura act 005 of 1972 : Contingency Fund of Tripura Act, 1972

Tripura ^Act No. ⁵

0f1972

THE

CONTINGENCY FUND 0F TRIPURA

ACTa

1972

An

Act t 27-7-1972

]

to

provide

f0"

the

establishment

and

maintenance

ofContingenC)' Fund.

.

Be it enacted

by

the

Legislative

Assembly

of

Tripura in the Twenty- third

Year of

the

Republic

of India

as follows

:-

Short Title' 1'

(1)

This Act may

be called

the

Contingency Fund ^of

Tripura Act,

1972.

Esmbfismem ^{0f (2)}

There shall^beestablished ^a

Contingency ^{Fund inthe} nature of

g]: gogggency ^an

imprest

entitled^the

Contingency ^{Fund of}

Tripura, into which shall

be

H 0

pun. paid ^{fromandoutofthe}Consolidated ^Fundof

Tripura ^asumof

'[ten crores of rupees. Custody ^{of the}

(3) ^The

Contingency ^Fundof

Tripura

shall ^{beheld on} behalf ^{of the} Contingency

Governor ^of

Tripura

by ^the

Secretary ^totheGovernment^of

Tripura in the Wand

Department, ^{and no}advances shall ^{bemade outofsuch Fund}

except ^{for the}

311:2:335

purposes ^of

meeting

unforeseen

expenditure

pending

authorisation of such

'

expenditure ^{by the}

Legislative

Assembly of

Tripura

under

appropriations made

by

law. Power ^'0make

(4)

For the

purpose

of

carrying out the

objects

of this

Act,

the State

"1185' Government ^maymake

rules

regulating ^allmatters connected ^withorancil— lary ^tothe

custody ^of, the

payment ^ofmoneys^intoand

withdrawals of^mon- eys from,

the

Contingency

Fund ^of

Tripura. / Substituted

by The Contingency

Fund

of Tripura (Second Amendment)

269

LIST OF AMENDMENTS

2. ^The

Contingency

Fund of

Tripura (Amendment)

Act.

1978.

w.e.f.

25.11.1978.

1.

TheComingency ^{Fund of}

Tripura

(Second

Amendment)

Act, 1994,

w.e.f.

19.3.1994.

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