Uttar Pradesh act 18 of 1980 : The UTTAR PRADESH CONTINGENCY FUND (AMENDMENT) ACT, 1980

littr41Ea

mrr--1, wog (T) (ufft 5rvr-Trfirfffqff) •

1:04 AI ;.• •

t • i; • A

,nt; WIT/"... •

•.1 •

)5ETT-Tiwii-531

k kivite‘g

Rprwiit ;me, aw? Ww - .797 lior m firahlT 5145TRM

a WRPIRT

9•WW-& eric117; 25' q*41:si t, 1980

. •

elITrfl 1 19021m Friq,

it g T-Rwg ;f4tri fzi 9ITT4--f

fit 2923/VT-fd0-1--78-80 ' Figq,T1 12 8 9:IWt, 1980

,•• 4; • , tit "r8111-9.ffr

faraa

itgata'iLtfir aT41141iri•qii7. 200# V1TTVT7TiFf 4'14.4 4 3V'T srktr Nur, qg ru IfT6 i3eic"•"111 8̀1918,MfTiii VgiTUW) FdairS, 19804zft-4ig; 25 STTUT,1980f, 0 Vt 91,116 Si'TV qFy

C hTkTff 46rj 8 81.1 1980 VT f 444rErntr a.4rtt n‘r VIETt7TT gni Tlfurff iTuri qraf t i )1_1

".;5relir qMfF‘rWUT WEI (UITIET9) wffElf9trff, 1980 sri4 9441447 ficzer 18E9...1980)

(491 s4writ-Trff Tinff ciftw gin) gk'n araf,trrf, 1950 TT VITT< dirriTq 474 fFir

RfErf9zur grrot

'111"tilT fq:i9fetth sfufFTIT iTTETT War

ufiel".r11 tar izmfig:rwffi f9fEr (ttrit97) ;11918VIT, I 98 0 WOrit in I

••12:k ,• . .'"

4,1,Pr 1., 4 Lifrj t

' • '...;.'"

OaTqf :TTIT

44.111mfi--W3;3fi? "11% ,haaz 1:21:11: W? am firm-a -3131?“ .1' (11/21 « -- -(afit;:1a‘91—s1ftrf‘amr.)“e , ' " mmar-fw; 251111131, 1980 .. . .~$rf'aw'.3. 19021111 we»: N\—'__\—“___ Fri-TE" 51-5151 1mm fWIfd$f'fl1WT‘T—-1 .1111: zszsllaag—fao-1-—7s-so__ ., , 11—33; '251111a2', 1980 _, .1."uw;" {Liam faf‘a'a , _ _ “Within. "Ffirifirf FEW 200$w371=111m11m11€1a11 a‘ Va: 51211 farm ma am wfia “Wayne fitfa(11n1a=1)f:&m,lssoq<fz=na" 2511111132 Igsoéomwwaa 1131-111 fwwmg "ma-11211161118111 1980$FT 113%:va #1113111? 311 m’nfim amnmfira 1’1‘711116 U-ffiiv‘fWW fa'fa (1111112111) Wafaw, 1980 "13163?! $1211 wfufina'cm 18111 1980) (- «1 “I fiénfirm ma am 111% 3111) m “a" “WW We: 111312211, 1950 :1 mm mam m1 1 1m} firzatnvi'zmvfi ‘33: WW :1 ., érafifiq “,7; ¢-,..‘.,.,..; 3.1:" 1-43 WW Raf an 1? W 115111111311 afufm 1111111 arraI' 3 -- W‘Wmm Wafiisr‘Ir-r) affim, 1980 WWW! a’fmfrm 4.. .J-.. .W v.._k; , .—_—.__—_—.—.—_—

(ii) qe-le Wig I#e Sird prr razz "eau" Traria VIT. WT fT IT1WT I

TfMT

tievr q.;= eg int ,

tfro7crotofto--ofro 176E170 (ThuT0)--25 .10 •80--(2359)-1980--800 (.40

Rfsrklitr :item 19 Elff, 195D ler urn 4 Tr fivrIET9.

mkn %Ming! gni 25 onlit 1980

2--397 Sfklr urerTral re,- fn1.lL4.f, 1950 w-t }TM 44—

3TILTITT ( 7) EfIlWT0 fffnfyfcra. nrg a-41 kl *14,

"(8) 3ffT Rut urwfkTr -ur feu (ktfw-laq) f9triT, 1980 iTsiTtni elk'. ER Tin FTTIT 1T4its Titc trzi er zrIzjug-etvr Truzr 4f au ia

thwriTit TAT *I r,u feu ifTTtTT-K

(I)

No. 2923(2),NVII—V-1-78-80

Dated Lucknow, October 25, 1980

yc

In pursuance of the provisions of cis me (3) of article 248 of the Constitution of Li the Governor is pleased to order the publication of the following English tanslation of the PrLdesh Akatmikta Nic hi (Sanshcdhan) Adhiniytm, 1980 (Uttar Pradesh Adhiniyarn SankItfter

18 of 1980) as passed by the Uttar Pradeth Legislature and assented to by the Governor October 25, 1980 : I.,

UTTAR PRADESH CONTINGENCY FUND (AMENDMENT) ACT, 1980 111

[U. P. ACT No. 18 OF 1980]

(As passed by the Uttar Pradesh Legislature)

AN Act

further to amend the Uttar Pradesh Contingency Fund Act, 1950. 17' IS HEREBY enacted in the Thirty-first Year of the Republic of Ind,i41 as follows :—

ment) Act, 1980. I. This Act may be called the Uttar Pradesh Contingency Fund (Amend!

2. In section 4 of the Uttar Pradesh Contingency Fund Act, 1950, qt sub-section (7), the following sub-section shall be inserted, namely—

"(8) The State Government shall, on the commencement of tilt Uttar Pradesh Contingency Fund (Amendment) Act, 1980, withdraw% further sum of rupees forty crores out of the Consolidated Fund of , Slate, and place the same to the credit of the Fund," - •

By order,

R. C. DEO SHARMA, Sachiv.

Short title

Amendment of section 4 of U. P. Act XIX of 1950

~ 2 _ main warm um, 25 Hagar. 1930 nfsrfm WI 2—43: wen nmfmm War nfirfm, 195 0 *7 am 4 1?;— a 195 o . ‘ h «153%! 4 rm (I) warm (7) m wumqfatafafaa WW me? am, Wm {imam fawn, 1930 6% sum? {77? W? 1T“ BTW? Wig firs: aura it sfizjamfin mar oar 8'an fwfij 3 (ii) mif—fifii‘fi'fi 'n’a'cr’ Fifi gm gnaw—33in: “Effie" Ta; mmwfifianwrmmmu N0. 2923(2)/XVlI—V-l—78-80 Dated Lucknow, October 25, 1980 In pursuance of the provisions of clg use (3) of article 348 of the Constitution of In H‘- the Governor is films“ to order the publication of the followxng English tanslation of the Ut'féf 1 ‘ prgdesh Akatmi a Nk'hi (Sanihcdhan) Adhiniyfm, 1980 (Uttar Pradesh Adhiniyam Sankhyfli 18 of 1980) as pasad by the Uttar Pradcth Legislature and assentcd to by the Governor‘ffi October 25, 1980 : V UTTAR PRADESH CONTINGENCY FUND (AMENDMENT) ACT, 1980 [U. P. ACT N0. 18 or 1980] (As flawed by the Uttar Pradesh Legislature) AN . Ac]. further to amend the Uttar Pradesh Contingency Fund Act, 1950, l'rls nanny enacted in the Thirty-first Year of the Republic of In as follows :— Sbm ml: 1. This Act may be called the Uttar Pradesh Contingency Fund (Ame ment) Act, 1980. \ Amendment of 2. In section 4 of tile Uttar Pradesh Contingency Fund Act, 1950, afte Eugen“: X81: sub-section (7), the following sub-section shall be inserted, namely— q of 1.950 ”(8) The State Government shall, on the commencement of tli _Uttar Pradesh Contingency Fund (Amendment) Ac't.' 1980; withdraw; further sum of rupees forty crores out of the Consolidated "Fund oftlt ‘ . St‘atc,‘ and place the same to the credit of the Fund," - . - ‘ l By 0rd er, I R. c. DEO SHARMA, Sachiv. “ cfroqqoqofio~—qo-fro memo (MUM-~25 .1oasow(2569)--—1sso..—soo (who) 1‘