Telangana act 016 of 1936 : The Telangana Famine Relief Fund Act, 1936.

Section 1.Short title, extent and commencement.

(1) This Act may be called ¹[the Telangana Famine Relief Fund Act, 1936.]

(2) It extends to the whole of the ¹[State of Telangana.]

(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 State Government may, by notification in the Official Gazette appoint.

1. Substituted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.

Section 2.Definition.

In this Act, "Fund" means the ¹[Telangana] Famine Relief Fund established under section 3.

1. Substituted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.

Section 3.Establishment of the Telangana Famine Relief Fund.

The State Government shall establish in and for the ¹[State of Telangana], a fund called "The Telangana Famine Relief Fund". The Fund shall consist of,–

(i) ²[XXX];

(ii) ²[XXX];

(iii) such ³[XXX] sums as the 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 the securities of the Central or of the State Government in which the sums to the credit of the Fund may be invested or re-invested under section 6.

1. Substituted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.

2. Omitted by the Andhra Adaptation of Laws (Amendment) Order, 1954.

3. The word "other" was omitted by the Andhra Adaptation of Laws (Amendment) Order, 1954.

Section 4.Omitted.

¹[4. [XXX]]

1. Omitted by the Andhra Adaptation of Laws (Amendment) Order, 1954.

Section 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 Telangana]; and

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

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

1. Substituted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.

Section 6.Investment and reinvestment of amount not required.

The State Government shall from time to time invest or re-invest in the securities of the Central or of the 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.

Section 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 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.

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