goa act 008 of 1964 : Contingency Fund Act, 1964

Contingency Fund Act, 1964

GOA ACT 008 OF 1964

28 September, 1964

No. LA/907/64

The following Act passed by the Legislative Assembly of Goa, Daman and Diu received the assent of the President of India on the 28th September, 1964, and is hereby published for general information

An Act to provide for the establishment and maintenance of a Contingency Fund for the Union territory of Goa, Daman and Diu.

Be it enacted by the Legislative Assembly of Goa, Daman and Diu in the Fifteenth Year of the Republic of India as follows:

Section 1. Short title, extent and commencement

This Act may be called the Goa, Daman and Diu Contingency Fund Act, 1964.

Section 2. Establishment of a Contingency Fund

There shall be established a Contingency Fund in the nature of an imprest entitled the Contingency Fund of the Union Territory of Goa, Daman and Diu (hereinafter called the Contingency Fund) into which shall be paid from and out of the Consolidated Fund of the Union Territory of Goa, Daman and Diu a sum of ten lakhs of rupees.

Section 3. Custody of the Contingency Fund and withdrawals therefrom

The Contingency Fund shall be held on behalf of the Administrator of Goa, Daman and Diu by the Finance Secretary to the Government of Goa, Daman and Diu and no advances shall be made out of such fund except for the purposes of meeting unforeseen expenditure pending authorization of such expenditure by the Legislative Assembly under appropriations made by law.

Section 4. Power to make rules

For the purpose of carrying out the objects of this Act, the Administrator of Goa, Daman and Diu may make rules regulating all matters connected with or ancillary to the custody of, the payment of monies into and the withdrawal of monies from the Contingency Fund.

1. Received the assent of the President of India on the 28th September, 1964, and is hereby published for general information