Meghalaya act 2 of 1970 : The Contingency Fund of Meghalaya Act, 1970 Act No. 2 of 1970

Department
  • Department of Law Department
Ministry
  • Ministry of Law Department
Summary

EOG

Enforcement Date

3 Feb 1992

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MEGHALAYA ACT 2 OF 1970

THE CONTINGENCY FUND OF MEGHALAYA ACT, 1970

(As passed by the Assembly)

[Received the assent of the Governor on the Sixth May 1970]

(Published in the Gazette of Meghalaya, Extraordinary, dated 9th May, 1970)

An

Act

to provide for the establishment and maintenance of a Contingency Fund

Be it enacted by the Legislature of Meghalaya in the Twenty-first Year of the Republic of India as follows:-

Short title. 1. This Act may be called the Contingency Fund of Meghalaya Act, 1970.

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 the State a sum of rupees fifty lakhs.

Custody of the Contingency Fund and withdrawals therefrom.

3. The Contingency Fund of Meghalaya shall be held on behalf of 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 appropriation made by law.

Power to make rules. 4. For the purpose of carrying out the objects of this Act, the Government of Meghalaya may 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 Meghalaya.

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