MEGHALAYA ACT 5 OF 1972
THE CONTINGENCY FUND OF MEGHALAYA ACT, 1972
(As passed by the Assembly)
(Received the assent of the Governor on the 23rd April, 1972)
[Published in the Gazette of Meghalaya, Extraordinary, dated 24th April, 1972]
An
Act
to provide for the Establishment and Maintenance of a Contingency Fund.
Be it enacted by the legislature of Meghalaya in the Twenty-third Year of the
Republic of India as follows:-
Short title. 1. This Act may be called the Contingency Fund of Meghalaya Act,
1972.
Establishment of the
Contingency Fund of
Meghalaya.
2. There shall be established a Contingency Fund in the nature of an
imprest to be entitled the “Contingency Fund of Meghalaya ”, into
which shall be paid from and out of the Consolidated Fund of
Meghalaya a sum of rupees fifty lakhs.
Custody of Contingency
Fund and withdrawals
therefrom.
3. The Contingency Fund of Meghalaya shall be held on behalf the
Governor by the Secretary to the Government of Meghalaya in the
Finance Department and no advance shall be made out of such fund
except for the purpose of meeting unforeseen expenditure pending
authorisation of such expenditure by the Legislature of Meghalaya
under appropriations made by law.
Power to make rules 4. For the purpose of carrying out the object of this Act, the
Government of Meghalaya may made 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 Meghalaya.
Repeal of Meghalaya Act
2 of 1970
5. The Contingency Fund of Meghalaya Act, 1970 is hereby repealed.