SIKKIM
G 0 ,v E n N MEN T GAZETTE',M
(EXTRAORDINARY)
PUBLISHED BY AUTHORITY
Ex, Gaz. Gangtok, October 20, 1975.
~o.43
LEGISLATIVE DEPARTMENT
Notification
:--';u, jiLin. - 20Lh Oct obcr, 1975. -The following Act of' the Sik kim 1,gi~,I;'.llln." k\iJ1~ 1"'l'll .,,",'illl'd Lu by I :l.l: Co vcrnor on the i z r h Oct o bcr 1975, is Iwn:lJ)' jluIJtisJ""tl (or gVl~l'r.'.1
illi'U(lll;lliUJ1.
rj~ Si kk im ALt No. III uf 19H TilL SIKKIM CONTINGENCY FUND ACT. 19H
AN
ACT
"lu P.l'u\·j,k 1'01' Lit •.•.t:sl:1I)lj~lllnent and ma intunancc 01',1 Contingency Fund ('0], r lu: St at e of Sik.k.im I;,' i i ,·I'.ld t:d bv I he LLg isl; l ur« of the Stat e or Sikkim in the Twcnrv.S iXI h Yl'ar of l he 1\,: pll hi il' 01 kd i.-, ,I'; i'ulk,\\,:-
I. SII01\'[' TITLE:-This ACl may be calkd the Sikkim CUJ\l:ing'J\c)' FUJ1,l All, 1')7';, 2, LSTAHLlSI'I~1LNT or TI-LE CONTJNGENCY HIND OJ,' Till: STA'n: OF SI;,l<.IM:-
There sll,111 be established a CUmiJlgl;I1CY Fund in t ho nat urc uJ' an impn ~:t ,l,~it!, d ,Ill:
\,'''I,l):IV,l'I',·\ hind olth« Sl:,',ll: uj' Sikkill1, int o \\'hich shall Ile p"id froru ;,lIli cut uj' llt,.: CUI1:",J id,it\,d hlJld \ii ,)ikl:.;'.1\ .; ~,1I111uY L\\'l:11t;'-[i\'L! L1khs ot' 1'\lp,:.:.s.
3, CUSTODY OF THE CONTINGENCY FUND AND 'vVIlHD1\/\ 'v"t\L 'j'J'I1:jlJ~H\OM:-
The L'uillillgl:lll:y Fund of the State uf' Sikkim shall be twill on lll·klf ul till' C;UVVI'J)Uj'L\'.~ ::il'l'l'l't.I.I'Y t o \he C;U\'l'l'llllll:nt: uf Sikkimin the Finance Dt:P;:,rllllllll,:\nd J\U ~dv;llces ~,klllll: 1I1"dl: U~ll u( ~ll"h Flind (';-;vcpt [or the purposes of mceting unforeseen cxpc.nd it ure FlIld.ing: -.ut horisat ion of "liCit ':,\P"lldilU"l' lJ)' t he Ll't;i':i.1tU)'C uf Slkkim under ~,ppropri~liuns mr.rlc by I"w,
4, l'OWLH. TO MAKE H,ULES;- Fur t he pllrpo~e of c:'l'J'ying out the U\Jj"l'lS o l this Act,
ihc St,lll' Cl,I'l'l'l1lncllt may make rules regulating all matters connected wii h or J.ncillary \U the l'1I;.t0d.\ o i , LII,: p.\)Illl:llt o l illUI1t';'S int o and withdraw.:.l of mone),s /'rom, lilt: Cuntingcnc), FlIIIll oj' lll\.: ::il"l,:
uj' Sikki'II,
By order (;j' lhe G.Ul'tTllUl'
P.K. PJ'.1(lh~.n,
1
GOVERNMENT GAZETTE
EXTRAORDINARY
PUBLISHED BY AUTHORITY
--------------- ~----------------~.----~ -_ .._-----------
No. 34 Gangtok, Wednesday, April 6, 1977
LEGISLAI'IVE DEPART MENT
NOTIFICATION
lNO. I /LL/1977 Dated Gangtok, the 3 I st March, 1977. The following Act of the Sikkim Legislative Assembly having received the assent or the Governor on the 28th day of March, 1977 is hereby published for general information :-
SIKKIM ACT NO. I OF 1977.
THE SIKKIM CONTINGENCY FUND (AMENDMENT) ACT, 1977.
AN
ACi cement. to amend the Sikkim Contingmcy Fund Act. 19H. Be it enacted by t.hc Lcgislilture of Sikkim in the Twenty-eighth ye"r of the I'.q)ublic cl TH<::j" as follo'.'.'s:-
(I) This Ad m: 'j be cr.lle.l (he Sikkim CcnUr.gn,(y Frnd (!.n;(r,(~m(nl) Act, 1977.
(2) It: sh.il l cornc inl.o force at cnce.
(I) In. Section 2 of the Sikk.m Contingency Fund Act, 1975 for the words
"a sum of twenty-Eve: ]; Jd\S of n.pees'", the words "a sum of fifty- lakhs of rupees" shall be substituted.
(2) After Section 2 of the Skkim Contingency Fund Act, 1975. the following proviso shall be added and shall always be deemed ie have been added.
Provided that the State: Government may, from time to time, after apP(op'!'!z.tion Ior the jHX,pOSe is mtide by law, increase the amount at the C'Ccdit of the Cont;ngency Fund of Slkkim by transfer from the Consolidated Fund of Sikkiru such further "mounts as it 111<\y deem fit, not c>..cecding th(: amount of the said ',ppropriation. .Short title and commen- I.
Amendment to Section 2 2.
if the Sikkim ContilJ8en-
9' Fund Act, 19H·
BY ORDER OF TI-1E GOVERNOR, B. R. Pradhan,
Secretary to the Government of SikkiR1. F. 96JLLJ' 77
PRINTED AT THE SIKKIM GOVERNMENT PRESS
THE SUBSEQUENT AMENDMENTS TO THE SIKKIM
CONTINGENCY FUND ACT, 1975 (ACT NO. 111 OF 1975)
AMENDED AND UPDATED UPTO APRIL, 1977
2