[1[Tamil Nadu] Contingency Fund Act, 1954]*
| 1[Tamil Nadu Act No. 2 of 1954]2 | [3rd February, 1954] |
An Act to reenact the 1(Tamil Nadu) Contingency Fund Act, 1954.
Whereas it is expedient to re-enact the Madras Contingency Fund Act, 1950 (Madras Act XIV of 1950), with certain modifications, as a result of the formation of the State of Andhra and the increasing of the area of the State of Mysore; It is hereby enacted as follows:-
1. These wards were substituted for the word "Madras" by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.
2. For Statement of Objects and Reasons, see Fort St. George Gazette, Part IV-A, dated the 9th December, 1953, page 138.
This Act was extended to the Kanyakumari district and the Shencoltah taluk of the Tirunelveli district by section 3 of, and the Schedule to, the Tamil Nadu (Transferred Territory) Extension of Laws Act, 1957 (Tamil Nadu Act XXII of 1957), repealing the corresponding, law in force in that territory.
This Act was extended to the added territories by section 3 of, and the Firs Schedule the Tamil Nadu (Added Territories) Extension of Laws Act, 1962 (Tamil Nadu Act 14 of 1962), repealing the corresponding law in force in that territory.
* Received the assent of the Governor on the 23rd January, 1954; first published in the Fort St. George Gazette on the 3rd February, 1954
1. Short title, extent and commencement.- (1) This Act may be called the 1[Tamil Nadu] Contingency Fund Act, 1954.
(2) It extends to the whole of the 3[State of Tamil Nadu]
(3) It shall come into force at once.
1. These wards were substituted for the word "Madras" by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.
3. This expression was substituted for the expression "State of Madras" by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.
2. Establishment of a Contingency Fund.- (1) There shall be established for the 3[State of Tamil Nadu] a Contingency Fund in the nature of an imprest, called "the Contingency Fund of the 3[State of Tamil Nadu]",
and consisting of 1[a sum of twenty, erodes of rupees transferred from the consolidated Fund of the 2[State of Tamil Nadu]
(2) Such Contingency Fund shall be at the disposal of the 3[Governor of Tamil Nadu] and he shall have authority to make advances therefrom for the purpose of meeting any unforeseen expenditure, pending authorization 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 authorized by law as aforesaid, the State Government shall recoup to the Contingency Fund an amount equal to the advance taken from such Fund to meet the expenditure.
3. This expression was substituted for the expression "State of Madras" by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.
1 The words "a sum of one crore and fifty lakhs of rupees", "a sum of five crores of rupees a sum of ten crorcs of rupees" and "a sum of twenty crores of rupees" were substituted respectively for the words "a sum of seventy-five lakhs of rupees", "a sum of one were and fifty lakhs of rupees a sum of five crores of rupees" and "a sum of ten crores of rupees", by section 2 of the Tamil Nadu Contingency Fund; (Amendment) Act, 1959 (Tamil Nadu Act 7 of 1959), the Tamil Nadu Contingency Found (Amendment) Act, 1965 (Tamil Nadu Act 1 of 19m), which, was deemed to have come into force on the 27th October, 1964, the Tamil Nadu Contingency. Fund (Amendment) Act, 1969 (Tamil Nadu Act 17 of 1969), which was deemed to have come into force on the 11th July, 1969, and the Tamil Nadu Contingency Fund (Amendment) Act, 1975 (Tamil Nadu Act 7 of 1975).
2 This expression was substituted for the expressman "State of Madras" by the Tamil Nadu Adaptation of Laws order, 1969, as amended by the Tamil Nadu Adaptation of Laws Second Amendment Order, 1969.
3 This expression was substituted for, the expression "Governor of Madras" by the Tamil Nadu Adaptation of Laws Order, 1970
3. Power to make rules.- The State Government may, by notification in the *Fort St. George Gazette, make rules for the purpose of carrying into effect the provision of this Act.
4[4. … … …]:
* Now the Tamil Nadu Government Gazette
4 This section was omitted by section 3 of the Tamil Nadu Contingency Found (Amendment) Act, 1969 (Tamil Nadu Act 17 of 1969) which was deemed to have come into force on the 11th July, 1969.