himachal pradesh act 009 of 1971 : Contingency Fund Act, 1971

Contingency Fund Act, 1971

HIMACHAL PRADESH ACT 009 OF 1971

03 May, 1971

An Act to provide for the establishment ami maintenance of a contingency Fund in the State of Himachal Pradesh.

Be it enacted by the Legislative Assembly of Himachal Pradesh in the Twenty-second Year of the Republic of India as follows:

Section 1. Short title and commencement

(1) This Act may be called the Himachal Pradesh Contingency Fund Act, 1971.

(2) It extends to the whole of the State of Himachal Pradesh.

(3) It shall come into force at once.

Section 2. Interpretation

In this Act, the Fund means the Himachal Pradesh Contingency Fund established under section 3.

Section 3. Establishment of Himachal Pradesh Contingency Fund

On the commencement of this Act, the State Government shall establish in and for the State of Himachal Pradesh a Fund called the Himachal Pradesh Contingency Fund in the nature of an Imprest Account.

Section 4. Constitution of the Fund

The State Government will, on the commencement of this Act, appropriate a sum of fifty lakhs of rupees out of the Consolidated Fund of the State and place it to the credit of the Fund3[:]

3[Provided that on and with effect from 18th day of August, 1987 the aforesaid sum shall be to the tune of one crore rupees].

Section 5. Purpose for which Fund may be utilized

The Fund shall be placed at the disposal of the Governor of Himachal Pradesh, who shall not expend it except for the purposes of making advances from time to time for meeting unforseen expenditure of the State pending authorisation of such expenditure by the Legislature of the State under appropriations made by law; and immediately after the coming into operation of such law, an amount equal to the amount or amounts advanced by the Governor for the purposes aforesaid shall be deemed to have been placed to the credit of the Fund and the amount so transferred or deemed to have been transferred shall for all purposes form part of the Fund.

Section 6. Power to make rules

The State Government may by notification make rules4 to carry out all or any of the puropses of the Act.

Section 7. Repeal of the Punjab Contingency Fund Act, 1950 and the Himachal Pradesh Contingency Fund (Determination of Amount) Act, 1964

The Punjab Contingency Fund Act, 1950 (13 of 1950) as applicable to the territories added to Himachal Pradesh under section 5 of the Punjab Re-organisation Act, 1966 (31 of 1966) and the Himachal Pradesh Contingency Fund (Determination of Amount) Act, 1964 (1 of 1964) are hereby repealed.

1. For Statement of Objects and Reasons, see R.H.P. Extra., dated the 19th April, 1971, P. 226 and for its Authoritative Hindi Text see R.H.P., Extra, dated 21-3-1994, p. 365-368. Amended, repealed or otherwise affected by, (1) H.P. Ord. No. 6 of 1987, replaced by Act No. 19 of 1987 assented to by the Governor on 16-9-1987, published in R.H.P. Extra dated 18-9-1987 p. 1781

2. Received the assent of the Governor on the 3rd May, 1971, and was published in R.H.P. Extra., dated the 27th May, 1971, p. 421-424.

3. subs. for and proviso added vide H.P. Act No. 19 of 1987.

4. Rules framed vide Not. No. 13-3/71-Fin.-C, dated the 26th May, 1971 (Appended).