This Act may be called the Rajasthan Contingency Fund Act, 1956
| Year | Description | Hindi Description | Files(Eng) | Files(Hindi) |
|---|---|---|---|---|
| 14-02-1957 | The Rajasthan Contingency Fund Rules, 1957 |
(1) In this Act, unless the subject or context otherwise requires,-
(a) ''appointed day'' means the first day of November, 1956; and
(b) State means the new State of Rajasthan as formed by section 10 of the States Reorganisation Act, 1956 (Central Act 37 of 1956.)
(2) The provisions of the Rajasthan General Clauses Act, 1955 (Rajasthan Act 8 of 1955) in force in the pre-reorganisation State of Rajasthan shall as far as may be, apply mutatis mutandis to this Act.
(1) With effect from the appointed day there shall be established for the State a Contingency Fund in the nature of an imprest entitled the Contingency Fund of the State of Rajasthan, into which shall be paid from and out of the Consolidated Fund of that State a sum of 1[Five hundred crores of rupees]
(2) The said Contingency Fund shall be held on behalf of the Governor by the Secretary to the State Government in the Finance Department and no advance shall be made out of that fund except for the purposes of meeting unforeseen expenditure pending authorisation of such expenditure by the State Legislature under appropriations made by law.
1. Substituted by section 16 of Rajasthan Act No.12 of 2013, published in the Rajasthan Gazette, Part IV-A, Extraordinary, dated 10-4-2013
For the purposes of this Act the State Government may make rules regulating all matters connected with or ancillary to the custody of and the payment of moneys in to and withdrawals of moneys from the Contingency Fund of the State.
(1) The Rajasthan Contingency Fund Ordinance, 1956 (Rajasthan Ordinance 8 of 1956) is hereby repealed.
(2) Such repeal shall not effect the rules and orders made under the Contingency Fund of Rajasthan Act, 1951 (Rajasthan Act III of 1951), in force in the pre-reorganisation State of Rajasthan and such rules and orders as in force immediately before, the appointed day shall, until rules are made under this Act, continue to be in force and be deemed to have been made under this Act.