Uttaranchal Contingency Fund Act, 2001*
| [Uttaranchal Act No. 2 of 2001] | [18th January, 2001] |
[As passed by the Uttaranchal Legislature]
An Act to provide for the establishment of a Contingency Fund for the State of Uttaranchal
Whereas Clause (2) of Article 267 of the Constitution of the provides, inter alia, that the Legislature of a State may by law establish a Contigency Fund for the State.
It is hereby enacted as follows:
* As passed by the Uttaranchal Legislative Assembly and assented to by the Governor on January 18, 2001.
1. Short title and commencement.- (1) This Act may be called Uttaranchal Contingency Fund Act, 2001.
(2) It shall be deemed fo have come into force on December, 08, 2000.
2. Definition.- In this Act-
(a) "the Fund" means the Uttaranchal Contingency Fund established under section-3;
(b) "Governor" means the Governor of Uttaranchal;
(c) "the State" means the State of Uttaranchal;
(d) "State Government" means the State Government of Uttaranchal.
3. Establishment of the Fund.- On the commencement of this Act, the State Government shall establish in and for the State a fund called the Uttaranchal Contingency Fund.
4. Withdrawal of sums out of the Consolidated Fund of the State and credit thereof to the Fund.- The State Government shall of the commencement of this Act, withdraw a sum of Fifteen Crores of rupees out of the Consolidated Fund of the State and place it to the credit of this Fund.
5. Purpose for which the Fund may be utilized.- The Fund shall be placed at the disposal of the Governor of Uttaranchal, who shall not expend it except for the purpose of making advances from time to time for meeting unforeseen expenditure of the State pending authorized of such expenditure by the Legislature of the State under appropriations made by law and immediately after the coming operation of such law, an amount equal to the amounts advanced by the Governor for the purposes aforesaid shall be deemed to have been placed to the credit the Fund and the amount so transferred shall for all purposes the deemed to be a part of the Fund.
6. Power to make rule.- The State Government may by notification, make rules to carry out all or any of the purpose of the Act.
7. Repeal and saving.- (1) The Uttaranchal Contingency Fund Ordinance, 2000 is hereby repeated.
(2) Notwithstanding such repeal anything done or any action taken under the provisions of the Ordinance referred to in sub-section (1) shall be deemed to have been done or taken under corresponding provisions of this Act, as if the provision of this Act were in force at all material times.