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. ~ .. 1'~1.>~"-' ..: .. :.. . _ Registered No. A-12
~The Assam Gazette
EXTRAORDINARY
!IT~~~~
PUBLISHED BY AUTHORITY
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Ne. 71 Dl•pur, Friday, 29th November, 1980, 8th Agrahayana, 1902 (S.E.) ----
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GOVERNMENT OF ASSAM
ORDERS BY THE GOVERNOR
LEGISLATIVE DEPARTMENT
NOTIFICATION
The 29th November 1980 No.LGL.Part 11,-The following Act made by the President and published in the Gazette of India Extra- ordinary Part II of Section I, dated 29th November, 1980 is republished for general information. - -- - - . -., ' . .
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Name of Act
-J'he Assam Contingency Fund
f~i;nendment) Act, 1980.
,..
U. TAHBILDAR,
Secretary to the Govt. of Assam, Legislative Department. No. of Act
President's Act
No.6G>f1980.
Date of assent.
27th Nove~b~r
1980.
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39J 'l7·HE AssAM GAZETTE, £x'fRA...QRDiNARY, Nov. "s. !!; . o THE ASSAM CONTINGENCY -EUND (AMENDMENT)
ACT, 1980 .... \
Enacted by the President ih the Thirty-first Year of the Republia of lndia.
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An Act ~- further to amend the Assam Contingency Fund Act, 1950. Short title,
commence-
ment and
duration. ·
In exercise of the powers conferred by, Section 3 of the Assam State Legislature (Delegation of Powers) Act, 1980, the38 of t9ao. President, is pleased to enact as follows:- . . !'.
1. ( 1) This Act may be called the Assam Contingency .Fund (Amendment ' A'.ct, 1980.
(2) It shall come into force at once, and shall remain in force up to the 31st day of l\4arch, 1981. Amend!llent 2. In the Assam Contingency Fund Act of Section 3. . - . • 1950, to Section 31 the following proviso Assam Act shall be added, namely:- IX vf 1950.
"Provided that ,during_ the period of operation of the Assam Contingency Fund (Amendment) Act, 1980, a further _sum of ten .crores of rupees shall be p~id from and, put o:f tHe Consofidated Fund of the State of Assam into the Contingertcy Fund". ·
~ ,. .. N. SAN'JIVA RE!DDY,
i.L_ __ President. --·--- ~- - -
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R.V.S.PERtSAS~Ri . Secretary to the Govt of India. '
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iiit ASSAM oAiET.rt, EXTR.AOIU>INA&Y; NOV. 2J, 1980 391 - , I
Reasons for the enactment
Under articles 267 (2) and 283 (2) of the Constitution, the Assam Contingency Fund Act, 1950 was enacted pro- viding for the establishment of a Contingency Fund of the State of Assam and to provide for advances to be made out of it for the purposes of meeting unforeseen expenditure. Under Section 3 of that Act, as amended, the corpus of the Fund is Rs. 5 crores. Of this, Rs. 4 11 crores had been drawn upon till the end of March, 1980 and, therefore, the resi- duary balance has become totally insufficient: for meeting expenditure on unforeseen items especially those per- taining to law and order, rehabilitation of the people affected by disturbances, etc., and other post-budget commitments. To meet these, the Bill seeks to raise tem- porarily the corpus of the Fund to Rs. 15 crores until the 31st day of March, 1981.
2. In view of the urgency of the matter, it is not prac- ticable to consult the Consultative Committee of Parlia- ment on Assam Legislation. The measure is accordingly being enacted without reference to the Consultative Committee.
tl. N. MALllOTR.A;
Secy. te the Govt. of India,
Ministry ef P'inaacc
( Dcpattmoat of Ecoaomic Affair•)·
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