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.