THE KERALA CONTINGENCY FUND ACT, 1957.
(6 of 1957).
CONTENTS.
Sections.
1. Short title and commencement.
2. Establishment of the Contingency Fund of Kerala.
3. Power to make rules.
4. Repeal.
ACT 6 OF 1957.
THE KERALA CONTINGENCY FUND ACT, 1957
AN
ACT
to provide for the establishment and maintenance of Contingency Fund.
Preamble.—WHEREAS it is expedient to establish and maintain a Contingency Fund for the State of Kerala ; BE it enacted in the Eighth Year of the Republic of India as follows: —
1. Short title and commencement.— (1) This Act may be called the Kerala Contingency Fund Act, 1957.
(2) It shall come into force at once.
2. Establishment of the Contingency Fund of Kerala.— (1) There shall be established a Contingency Fund in the nature of an imprest entitled "The Contingency Fund of the State of Kerala" and consisting of *a sum of one hundred crores of rupees withdrawn from the Consolidated Fund of the State of Kerala.
(2) Such Contingency Fund shall be held on behalf of the Governor of Kerala by the Secretary to the Government of Kerala in the Department of Finance and the Governor shall have authority to make advances therefrom for the purpose of meeting any unforeseen expenditure pending authorisation of such expenditure by the State Legislature by law under Article 205 or Article 206 of the Constitution.
(3) As often as any such expenditure is authorised by law as aforesaid, the Government shall recoup to the Contingency Fund an amount equal to the advance taken from such Fund to meet the expenditure.
3. Power to make rules—For the purpose of carring out the object of this Act, the Government may, by notification in the Gazette, make rules regulating all matters connected with or ancillary to the custody of, the payment of moneys into and the withdrawal of moneys from, the contingency Fund of the State of Kerala.
4. Repeal.—The Contingency Fund Act, 1950 (Act XXXII of 1950), is hereby repealed.
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Published in the Gazette Extraordinary dated 31-07-1957. *1. Vide Amendment act 1 of 1963, the words "a sum of fifty lakhs of rupees" substituted with "a sum of one hundred and fifty lakhs of rupees".
2. Vide Amendment act 15 of 1972, the words "one hundred and fifty lakhs of rupees"
substituted with "three hundred lakhs of rupees".
3. Vide Amendment act 2 of 1978, the words "three hundred lakhs of rupees" substituted with
"five hundred lakhs of rupees".
4. Vide Amendment act 3 of 1979, the words "five hundred lakhs of rupees" substituted with
"eight hundred lakhs of rupees".
5. Vide Amendment act 18 of 1983, the words "eight hundred lakhs of rupees" substituted with
"fifteen crores of rupees".
6. Vide Amendment act 17 of 1994, the words "fifteen crores of rupees" substituted with
"twenty five crores of rupees".
7. Vide Amendment act 7 of 2005, the words "twenty five crores of rupees" substituted with
"one hundred crores of rupees".
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