Uttar Pradesh act 019 of 1950 : The UTTAR PRADESH CONTINGENCY FUND ACT, 1950

Section 1.Short title and commencement

1. (1) This Act may be called the Uttar Pradesh Contingency Fund Act, 1950.

(2) It shall come into force at once.

Section 2.Interpretation

2. In this Act, "the Fund" means the Uttar Pradesh Contingency Fund established under section 3.

Section 3.Establishment of the Uttar Pradesh Contingency Fund

3. On the commencement of this Act, the State Government shall establish in and for the State of Uttar Pradesh a fund called the Uttar Pradesh Contingency Fund.

Section 4.Withdrawal of sums out of Consolidated Fund of the State and credit thereof to the Contingency Fund

4. (1)¹The State Government shall, on the commencement of this Act, withdraw a sum of four crores of rupees out of the Consolidated Fund of the State and place it to the credit of this Fund.

[(2) The State Government shall, on the commencement of the Uttar Pradesh Contingency Fund (Amendment) Act, 1967 withdraw a further sum of two crores of rupees out of the Consolidated Fund of the State and place it to the credit of this Fund.]²

[(3) The State Government shall, on the commencement of the Uttar Pradesh Contingency Fund (Amendment) Act, 1970, withdraw a further sum of four crores of rupees out of the Consolidated Fund of the State and place it to the credit of this Fund.]³

[(4) The State Government shall, on the commencement of the Uttar Pradesh Contingency Fund (Amendment) Act, 1972, withdraw a further sum of ten crores of rupees out of the Consolidated Fund of the State and place it to the credit of this Fund.]⁴

[(5) The State Government shall, on the commencement of the Uttar Pradesh Contingency Fund (Amendment) Act, 1973, withdraw a further sum of ten crores of rupees out of the Consolidated Fund of the State and place it to the credit of this Fund.]⁵

[(6) The State Government shall, on the commencement of the Uttar Pradesh Contingency Fund (Amendment) Act, 1974, withdraw a further sum of ten crores of rupees out of the Consolidated Fund of the State and place it to the credit of this Fund.]⁶

[(7) The State Government shall withdraw on August 18, 1976, a sum of ten crores of rupees and on October 4, 1976 withdraw a further sum of ten crores of rupees out of the Consolidated Fund of the State and place the same to the credit of the Fund.]⁷

[(8) The State Government shall, on the commencement of the Uttar Pradesh Contingency Fund (Amendment) Act, 1980, withdraw a further sum of rupees forty crores out of the Consolidated Fund of the State, and place the same to the credit of the Fund.]⁸

[(9) The State Government shall, on the commencement of the Uttar Pradesh Contingency Fund (Amendment) Act, 1982, withdraw a further sum of rupees fifty crores of rupees out of the Consolidated Fund of the State, and place the same to the credit of the Fund.]⁹

[(10) The State Government shall, on the commencement of the Uttar Pradesh Contingency Fund (Amendment) Act, 1985, withdraw a further sum of fifty crores of rupees out of the Consolidated Fund of the State, and place the same to the credit of the Fund.]¹⁰

[(11) The State Government shall, on the commencement of the Uttar Pradesh Contingency Fund (Amendment) Act, 1989, withdraw a further sum of two hundred crores of rupees out of the Consolidated Fund of the State, and place the same to the credit of the Fund.]¹¹

[(12) The State Government shall, on the commencement of the Uttar Pradesh Contingency Fund (Amendment) Act, 1990, withdraw a further sum of two hundred crores of rupees out of the Consolidated Fund of the State, and place the same to the credit of the Fund.]¹²

[(13) The State Government shall, on the commencement of the Uttar Pradesh Contingency Fund (Amendment) Act, 1995, withdraw a further sum of four hundred crores of rupees out of the Consolidated Fund of the State, and place the same to the credit of the Fund.]¹³

¹⁴(14) The State Government shall on the commencement of the Uttar Pradesh Contingency Fund (Amendment) Ordinance, 2020 withdraw a further sum of six hundred crore of rupees out of the Consolidated Fund of the State and place the same to the credit of the fund.]

1. Sec. 4 renumbered as sub-sec. (1) thereof and after sub-sec. (1) as so renumbered sub-sec. (2) added by S. 2 (1) of U. P. Act no. 4 of 1967.
2. Subs. by sec. 2 (ii) of the U. P. Act No. 38 of 1976.
3. Ins. by sec. 2 (1) of U. P. Act No. 21 of 1970.
4. Ins. by sec. 2 (1) of U. P. Act No. 3 of 1972.
5 Ins. by sec. 2 (1) of U. P. Act No. 4 of 1973.
6. Ins. by sec. 2 (1) of U. P. Act No. 3 of 1974.
7. Ins. by sec. 2 (1) of U. P. Act No. 38 of 1976.
8. Ins. by sec. 2 of U. P. Act No. 18 of 1980.
9. Ins. by sec. 2 of U. P. Act No. 23 of 1982.
10. Ins. by sec. 2 of U. P. Act No. 16 of 1985.
11. Ins. by sec. 2 of U. P. Act No. 24 of 1989.
12. Ins. by sec. 2 of U. P. Act No. 13 of 1990.
13. Ins. by sec. 2 of U. P. Act No. 13 of 1995.
14. Ins. by sec. 4 of U.P. Act No. 15 of 2020.

Section 5.Purpose for which the Uttar Pradesh Contingency Fund may be utilized

5. The fund shall be placed at the disposal of the Governor of Uttar Pradesh, who shall not expend it expect for the purpose of making advances from time to time for meeting unforeseen expenditure of the State, pending authorization of such expenditure by the Legislature of the 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 purpose aforesaid shall be deemed to have been placed to the credit of the Fund and the amount transferred shall for all purposes be deemed to be a part of the Fund.

Section 6.Power to make rules

6. [(1)]¹ The State Government may, by notification make rules to to carry out all or any of the purposes of this Act.

[(2) All rules made under this Act shall, as soon as may be after they are made, be laid before each Houses of the State Legislature, while it is in session, for a total period of thirty days which may be comprised in its one session or in two or more successive sessions and shall, unless some later date is appointed, take effect from the date of their publication in the Gazette subject to such modifications or amendments as the two Houses of the Legislature may during the said period agree to make, so however, that any such modification or annulment shall be without prejudice to the validity of anything previously done thereunder.]¹

1. Sec. 6 renumbered as sub-sec, (1) and thereafter sub-sec. (2) Ins. by sec. 3 of U. P. Act no. III of 1972.

Rules

Year	Description	Hindi Description	Files(Eng)	Files(Hindi)
01-04-1962	UTTAR PRADESH CONTINGENCY FUND REGULATION, 1962