Tamil nadu act 016 of 1936 : Tamil Nadu Famine Relief Fund Act, 1936

Preamble

1(Tamil Nadu) Famine Relief Fund Act, 1936.*

[Tamil Nadu Act No. 16 of 1936]1[8th October, 1936]

An Act to provide for the establishment and maintenance in the 3[State of Tamil Nadu] of a Fund, called the 4[Tamil Nadu Famine Relief Fund], for utilization on occasions of serious famine and of distress caused by serious drought, flood or other natural calamities in the said 5[State].

Whereas it is expedient to provide for the establishment and maintenance in the 3[State of Tamil Nadu] of a fund for utilization on occasions of serious famine and of distress caused by serious drought, flood or other natural calamities in the said 1[State];

2[* * *]

It is hereby enacted as follows:-

1 These words 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, which came into force on the 14th January, 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) Croer, 1969.

4 This expression was substituted for the expression "Madras Famine Relief Fund" by paragraph 4 of, and the Schedule to, the Tamil Nadu Adaptation of Laws Order, 1970, which was deemed to have come into force on the 14th January, 1969.

5 The word "Province" was substituted for the word "Presidency" by the Adaptation Order of 1937 and the word "State" was substituted for "Province" by the Adaptation (Amendment) Order of 1950.

1 The word "Province" was substituted for the word "Presidency" by the Adaptation Order of 1937 and the word "State" was substituted for the word "Province" by the Adaptation (Amendment) Order of 1950.

2 This paragraph of the preamble was omitted by section 11(2)(i) of the Tamil Nadu (Added Territories) Extension of Laws Act, 1964 (Tamil Nadu Act 8 of 1964).

* Received the assent of the Governor on the 17th September, 1936, and that of the Garter nor-General on the 2nd October, 1936; the assent of the Governor-General was first published in the Fort St. George Gazette of the 8th October, 1936

Section 1. Short title, extent and commencement

1. Short title, extent and commencement.- (1) This Act may be called the 3[Tamil Nadu] Famine Relief Fund Act, 1936.

(2) It extends to the whole of the 4[State of Tamil Nadu].

(3)(a) This section shall come into force at once.

(b) The remaining provisions of this Act shall come into force on such *date as the 5[State Government] may, by notification in the 6[Official Gazette], appoint.

3 These words 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.

4 This expression was substituted for the expression "State of Madras" by ibid.

* Came into force on the 8th October, 1936.

5 The words "Provincial Government" were substituted for the words "Local Government" by the Adaptation Order of 1937 and the word "State" was substituted for "Provincial" by the Adaptation Order of 1937.

6 These words were substituted for the words "Fort St. George Gazette" by the Adaptation Order of 1937.

Section 2. Definitions

2. Definitions.- In this Act, "Fund" means the 7[Tamil Nadu Famine Relief Fund] established under section 3.

7 This expression was substituted for the expression "Madras Famine Relief Fund" by paragraph 4 of, and the Schedule to, the Tamil Nadu Adaptation of Laws Order, 1970, which was deemed to have come into force on the 14th January, 1969.

Section 3. Establishment of the Tamil Nadu Famine Relief Fund

3. Establishment of the 1[Tamil Nadu Famine Relief Fund].- 2[The State Government shall establish in and for the 3(State of Tamil Nadu), a fund called "The 1[Tamil Nadu Famine Relief Fund]".] The Fund shall consist of-

4[(i) * * *]

4[(ii) * * *]

(iii) such 5[] sums as the 6[State Government] may from time to time contribute to the Fund under sub-section (2) of section 7 or otherwise; and

(iv) the interest which may from time to time accrue on 7[the securities of the Central or of the 8(State) Government] in which the sums to the credit of the Fund may be invested or re-invested under section 6.

9[4. * * *]

1 This expression was substituted for the expression "Madras Famine Relief Fund" by paragraph 4 of, and the Schedule to, the Tamil Nadu Adaptation of Laws Order, 1970, which was deemed to have come into force on the 14th January, 1969.

2 This sentence was substituted by section 11(2)(ii)(a) of the Tamil Nadu (Added Territories) Extension of Laws Act, 1964 (Tamil Nadu Act 8 of 1964), for the following sentence, namely:- "On the commencement of this Act, the State Government shall establish in and for the State of Madras a fund called "The Madras Famine Relief Fund."

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.

4 This clause was omitted by section 11(2)(ii)(b) of the Tamil Nadu (Added Territories) Extension of Laws Act, 1964 (Tamil Nadu Act 8 of 1964).

5 The word "other" was omitted by section 11(2)(ii)(b), ibid.

6 The words "Provincial Government" were substituted for the words "Local Government" by the Adaptation Order of 1937 and the word "State" was substituted for "Provincial" by the Adaptation Order of 1950.

7 These words were substituted for the words "the securities of the Central Government" by section 2 of the Madras Famine Relief Fund (Amendment) Act, 1938 (Madras Act IX of 1938).

8 This word was substituted for the word "Provincial" by the Adaptation Order of 1950.

9 This section was omitted by section 11(2)(iii) of the Tamil Nadu (Added Territories) Extension of Laws Act, 1964 (Tamil Nadu Act 8 of 1964).

Section 4. [Omitted]

4. [Omitted]- 4[x x x]

4 This section was omitted by section 11(2)(iii) of the Tamil Nadu (Added Territories) Extension of Laws Act, 1964 (Tamil Nadu Act 8 of 1964).

Section 5. Purposes for which the Fund may be utilized

5. Purposes for which the Fund may be utilized.- The Fund shall not be expended except upon-

(i) the relief of serious famine in the 1[State of Tamil Nadu]; and

(ii) the relief of distress caused by serious drought, flood or other natural calamities in the said 2[State]:

Provided that when the Fund exceeds forty lakhs of rupees, the 3[State Government] may utilize the excess to meet expenditure on protective irrigation works and other works for the prevention of famine in the said 2[State].

1 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 The word "Province" was substituted for the word "Presidency" by the Adaptation Order of 1937 and the word "State" I was substituted for the word "Province" by the Adaptation Order of 1950.

3 The words "Provincial Government" were substituted for the words "Local Government" by the Adaptation Order of 1937 and the word "State" was substituted for the word "Provincial" by the Adaptation Order of 1950.

Section 6. Investment and re-investment of amount not required

6. Investment and re-investment of amount not required.- The 3[State Government] shall from time to time invest or re-invest in 4[the securities of the Central or of the 5(State) Government] all sums to the credit of the Fund, which may not be immediately required for any of the purposes mentioned in section 5.

3 The words "Provincial Government" were substituted for the words "Local Government" by the Adaptation Order of 1937 and the word "State" was substituted for the word "Provincial" by the Adaptation Order of 1950.

4 These words were substituted for the words "the securities of the Central Government" by section 2 of the Madras Famine Relief Fund (Amendment) Act, 1938 (Madras Act IX of 1938).

5 This word was substituted for the word "Provincial" by the Adaptation Order of 1950.

Section 7. Accounts of the Fund and making up of the deficiency in the Fund

7. Accounts of the Fund and making up of the deficiency in the Fund.- (1) The accounts of the Fund shall be made up at the end of each financial year, the securities belonging to the Fund being valued at their market value on the last day of such year.

(2) If the accounts so made up show that the balance in the Fund at the end of such year falls short of sixty lakhs of rupees, the deficiency shall be made up from the revenues of the 1(State):

Provided that if the deficiency exceeds five lakhs of rupees, it may be made up in annual instalments, the amount of each instalment except the last being not less than five lakhs of rupees.

2[(3) All sums payable to the Fund under sub-section (2) shall be expenditure 3(charged on the Consolidated Fund of the State.)]

1 The word "Province" was substituted for the word "Presidency" by the Adaptation Order of 1937 and the word "State" was substituted for the word "Province" by the Adaptation Order of 1950.

2 This sub-section was added by section 3 of the Madras Famine Relief Fund (Amendment) Act, 1938 (Madras Act IX of 1938).

3 These words were substituted for the words "charged on the revenues of the State" by section 2(b) of the Tamil Nadu Consolidated Fund (Charged Expenditure) Act, 1960 (Tamil Nadu Act XXVI of 1950).

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