Himachal Pradesh Contingency Fund (Amendment) Act, 1998*
| [Himachal Pradesh Act No. 2 of 1999]1 | [16th January, 1999] |
An Act further to amend the Himachal Pradesh Contingency Fund Act, 1971 (Act No. 9 of 1971).
Be it enacted be the Legislative Assembly of Himachal Pradesh in the Forty-ninth Year of the Republic of India, as follows:-
1 Passed in Hindi by the Himachal Pradesh Vidhan Sabha. For Statement of Objects and Reasons see K.H.P. Extra., dated 9.12.1998, p. 4189 & 3194.
* Received the assent or the Governor on 16th January, 1999 and was published in Hindi and English in R.H.P. Extra., dated, 18.1.1999, p. 237-238
1. Short title.- This Act may be called the Himachal Pradesh Contingency Fund (Amendment) Act, 1998.
2. Substitution of section 4.- For section 4 of the Himachal Pradesh Contingency Fund Act, 1971, (9 of 1971), the following shall be substituted, namely:-
"4. Constitution of the Fund.- The State Government shall appropriate sum of rupees five crores out of the Consolidated Fund of the State and place it to the credit of the Fund."