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PART-InPUNJAB CONTINGENCYFUND
ACT, ]950
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THE PUNJAB CONTINGENCY FUND
ACT,1950
Mad~ b~ the Governor of Punjab in exercise of .powers conferred under clause (2) of articie 267 of the Constitutioriof India-sPublished in their original form in Punjab Government Gazette (Extraordinary) on the 31st October, 1950 and as amended from time to time.
. PUNJAB ACT NO. 13 of 1950 (Received the assent of his' Exc~llency; the Governor of 'Punjab on the 30th of October, 1950 and was first published for general informationin the Punjab Government Gazette (Extraordinary), on the 31st October, 1950).' . . .,
.Year Short Title Whether affected by later LegislationNo.
1 ,2 4
1950
B' The Punjab Contingency Fund Act, 1950
This Act was extended to the territories which, immediately, before the ' lst November, 1956, were comprised in the State of Patiala and East Punjab . '1 Stares, Union, by the Punjab 'Laws (Extension: No. 1) Act 1957 (Punjab Act No. 5 of 1957)2.
Amended by Punjab Act No. 6 of 19713• Amended byPunjab Act No. 32 of 1973"'. Amended by Punjab Act No. 3 of 19755• t >.' . ;,
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Amended by Punjab Act No. lIof 19786 Amended, by Punjab Act No. 1 of 19807•' Amended by Punjab Act No. 7 of 'l 9868
. 1For Statement of Objects and Reasons, see Pu;njabGovernmerttGazette (Extraordinary), 1950, page 764. ' . ,
2For Statement of Objects and Reasons, see Punjab Government Gazette (Extraordinary); 1957, page 339.
sFor Statement of Objects' and Reasons, see Punjab Government Gazette (Extraordinary), 1911 Page 76.., ." ,; . '
. "'For Statement of Objects and 'Reasons, see Punjab Government. Gazette (Extraordinary), 1913, page 940~ , : ' ' '., ..'
, liFor Statement of Objects and Reasons, see Punjab Government Gazette (Extraordinary), 1975, page 280~ , ',,'" .
" ' 6For Statement of .Objects and Reasons, see Punjab Government Gazette (Extraordinary)! 1918~ Page 424. ' , 'j . , • .'. . , . ..•. '
"For Statement of' Objects and Reasons; see Punjab Government Gazette (Extraordinary), 1980~ Page 688. , ' ' ., ,. ,. . , .
. 8For Statement of Objects and Reasons, see PUnjab Government Gazette (Extraordinary), 1986, Page 274, 215. .
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.AN
ACT
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to provide for the establishment and maintenance of a Contingency Fund in the State of Punjab. WHEREAS it is expedient to provide for the establishment and maintenance in the State of Punjab .of a contingency Fund to be placed at the disposal of the Governor, to enable him to make advances out of the Fund for the purposes of meeting unforeseen expenditure of the State pending authorisation of such expenditure by the Legislature of the State by law under t\rticIe 205 or Article 206 of the Constitution, AND WHEREAS the Legislature of the State, byclause (2) of Article 267 of the Constitution of India, has been empowered by law to establish such fund.····
IT is hereby enacted as follows
Short title, extent and commencement
1. (1) This Act may be called the Punjab Contingency Fund Act, 1950.
(2) It extends to the whole of the State of the Punjab.
(3) It shall come into force at once. 2.· There shall be established for the State of Punjab a Contingency Fund in the nature of an imp rest entitled "the Contingency Fund of the State" into which shall be paid fro.n out of the Consolidated r . --~.--1FundoftheStateasumoftwenty-five croffi~ofrupees.. Establishmentofthel~...-IContingency Fund of : l the State. J Provided that during the period beginning on the 25th day of November, 1985 and ending 011 the 31st day of March, 1986, this section shall have effect subject to the modification that for the wards "twenty five crores of rupees", the words "se vent -five crores of ru ees" shal substituted. ._.- .._...._- Purposes tor which the Fund may be utilized t
~. The fund shall be placed at the disposal of the Governor of Punjab, who shall not expend it except for the purposes of making advances from time to time for meeting unforeseen expenditure of the State pending authorisation of such expenditure by the Legislature onhe State under appropriations made by law, and immediately after the coming into operation of such law, an amount 'equal: to the amount or amounts advanced by the Governor for the purposes aforesaid shall be deemed to have been placed to 'thecredit of the Fund and the amount so transferred Or deemed to have been transferred shall for all pur- poses form part of the Fund.
4.1. The State Government may by notification make rules to carry out all or any of the purposes , of the Act.
Power to make rules :
4.2. Every rule made under this Act shall be laid as soon as may be after it is made, before the
. House of the State Legislature while it is in session for a total period of ten days which may be comprised inone session or in two, or more successive sessions, and if-before the expiry of the session in which it is 10 laid or the successive sessions aforesaid the House agrees in making any modification in the rule or the House agrees that the rules should not be made, the rule shall thereafter have effect only in such modified .; form or be of no effect, as the case may be, so, however, that any such modification or annulment shall be without prejudice to the validity of anything previously done or omitted to be done under that rule. t·
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