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.