119
1950 bZ0 dk mŸkj izns"k vkdfLedrk fuf/k vf/kfu;e ¼mŸkj izns"k vf/kfu;e la[;k 19] 1950½
UTTAR PRADESH CONTINGENCY FUND ACT, 1950
[U. P. No. XIX of 1950]
120
1950 bZ0 dk mŸkj izns"k vkdfLedrk fuf/k vf/kfu;e
1
¿mŸkj izns"k vf/kfu;e la[;k 19] 1950À mŸkj izns"k vf/kfu;e la[;k 04] 1967 mŸkj izns"k vf/kfu;e la[;k 21] 1970 mŸkj izns"k vf/kfu;e la[;k 03] 1972 mŸkj izns"k vf/kfu;e la[;k 04] 1973 mŸkj izns"k vf/kfu;e la[;k 03] 1974 mŸkj izns"k vf/kfu;e la[;k 38] 1976 }kjk la"kksf/kr
¿mŸkj izns"kh; fo/kku lHkk us fnuk¡d 21 vizSy] 1950 bZ0 rFkk mŸkj izns"kh; fo/kku ifj'kn~ us fnuk¡d 12 tuojh 1973 bZ0 dks la"kks/ku lfgr ikfjr fd;k] ftls fo/kku ifj'kn~ us fnuk¡d 26 viSzy] 1950 dh cSBd eas Lohdr̀ fd;kA
^^Hkkjr dk lafo/kku^^ ds vuqPNsn 200 ds vUrxZr jkT;iky us fnuk¡d 01 ebZ] 1950 bZ0 dks Lohdf̀r iznku dh vkSj mŸkj izns"kh; ljdkjh vlk/kkj.k xtV eas fnuk¡d 02 ebZ] 1950 bZ0 dks izdkf"kr gqvkAÀ
mŸkj izns"k jkT; ds fy, vkdfLedrk fuf/k dh LFkkiuk dh O;oLFkk djus ds fy, vf/kfu;e
Hkkjrh; lafo/kku ds vuqPNsn 267 ¼2½ }kjk jkT;ksa ds fo/kku e.Myksa dks vU; ckrksa ds vfrfjDr ;g Hkh vf/kdkj fn;k x;k gS fd os vius&vius jkT; ds fy, fof/k }kjk vkdfLedrk fuf/k dh LFkkiuk dj lds(
blfy, fuEufyf[kr :Ik eas ;g vf/kfu;e cuk;k tkrk gS %&
izLrkouk
1&&¼1½ bl vf/kfu;e dk uke 1950 bZ0 dk mŸkj izns"k vkdfLedrk fuf/k vf/kfu;e gksxkA
laf{kIr "kh'kZuke vkSj
izkjEHk
¼2½ ;g vf/kfu;e rqjUr izpfyr gks tk,xkA
2&& bl vf/kfu;e eas ^^;g fuf/k^^ ;k ^^bl fuf/k^^ ls /kkjk 3 ds v/khu LFkkfir m0 iz0 vkdfLedrk fuf/k¼Uttar Pradesh Contingency Fund½ vfHkizsr gksxkA O;k[;k
3&& bl vf/kfu;e ds izkjEHk gksus ij jkT; ljdkj ds fy, ;g vko";d gksxk fd og mŸkj izns"k jkT; eas mDr jkT; ds fy, mŸkj izns"k vkdfLedrk fuf/k ¼Uttar Pradesh Contingency Fund½ uked ,d fuf/k LFkkfir djsA
mŸkj izns"k vkdfLEkdrk
fuf/k dh LFkkiuk
1- mn~ns"; vkSj dkj.kksa ds fooj.k ds fy, fnukad 23 ekpZ] 1974] dk ljdkjh vlk/kkj.k xtV] nsf[k,A 2- /kkjk 4 dh mi/kkjk ¼1½ ds :Ik eas la[;kafdr fd;k x;k rFkk bl izdkj iqu% la[;kafdr mi/kkjk ¼1½ dh Ik"pkr~ mi/kkjk ¼2½] m0iz0 vf/kfu;e la0 4] 1967 dh /kkjk 2 ¼1½ }kjk c<+kbZ xbZA 3- m0iz0 vf/kfu;e la0 38] 1976 dh /kkjk 2 ¼2½ }kjk izfrLFkkfirA
121
¿1950 bZ0 dk mŸkj izns"k vkdfLedrk fuf/k vf/kfu;eÀ ¿/kkjk 4&6À 4&&¼1½ bl vf/kfu;e ds izkjEHk gksus ij jkT; ljdkj ds fy, ;g vko";d gksxk fd og jkT; dh lafpr fuf/k ¼Consolidated Fund½ eas ls pkj djksM+ :Ik;k fudky dj bl fuf/k eas tek dj nsA
jkT; dh lagr fuf/k ls
/kujkf"k;ksa dk fudkyk
tkuk vkSj mUgsa
vkdfLedrk fuf/k eas tek
djuk
{¼2½ mŸkj izns"k vkdfLEkdrk fuf/k ¼la"kks/ku½ vf/kfu;e] 1967 ds izkjEHk gksus ij jkT; ljdkj ¿nksÀ
1
djksM+ :Ik, dh vkSj /kujkf"k jkT; dh lafpr fuf/k eas ls fudkysxh vkSj mls bl fuf/k eas tek dj nsxhA} 1
{¼3½ mŸkj izns"k vkdfLEkdrk fuf/k ¼la"kks/ku½ vf/kfu;e] 1970 ds izkjEHk gksus ij jkT; ljdkj pkj djksM+ :Ik, dh vkSj /kujkf"k jkT; dh lafpr fuf/k eas ls fudkysxh vkSj mls bl fuf/k eas tek dj nsxhA} 2
{¼4½ mŸkj izns"k vkdfLEkdrk fuf/k ¼la"kks/ku½ vf/kfu;e] 1972 ds izkjEHk gksus ij jkT; ljdkj nl djksM+ :Ik, dh vkSj /kujkf"k jkT; dh lafpr fuf/k eas ls fudkysxh vkSj mls bl fuf/k eas tek dj nsxhA} 3
{¼5½ mŸkj izns"k vkdfLEkdrk fuf/k ¼la"kks/ku½ vf/kfu;e] 1973 ds izkjEHk gksus ij jkT; ljdkj nl djksM+ :Ik, dh vkSj /kujkf"k jkT; dh lafpr fuf/k eas ls fudkysxh vkSj mls bl fuf/k eas tek dj nsxhA} 4
{¼6½ mŸkj izns"k vkdfLEkdrk fuf/k ¼la"kks/ku½ vf/kfu;e] 1974 ds izkjEHk gksus ij jkT; ljdkj nl djksM+ :Ik, dh vkSj /kujkf"k jkT; dh lafpr fuf/k eas ls fudkysxh vkSj mls bl fuf/k eas tek dj nsxhA} 5
{¼7½ jkT; ljdkj 18 vxLr 1976 dks nl djksM+ :Ik, dh /kujkf"k vkSj 4 vDVwcj 1976 dks nl djksM+ :Ik, dh vkSj /kujkf"k jkT; dh lafpr fuf/k eas ls fudkysxh vkSj mls bl fuf/k eas tek dj nsxhA} 6
{¼8½ mŸkj izns"k vkdfLEkdrk fuf/k ¼la"kks/ku½ vf/kfu;e] 1980 ds izkjEHk gksus ij jkT; ljdkj pkyhl djksM+ :Ik, dh vkSj /kujkf"k jkT; dh lafpr fuf/k eas ls fudkysxh vkSj mls bl fuf/k eas tek dj nsxhA} 7
[¼9½ mŸkj izns"k vkdfLEkdrk fuf/k ¼la"kks/ku½ vf/kfu;e] 1982 ds izkjEHk gksus ij jkT; ljdkj ipkl djksM+ :Ik, dh vkSj /kujkf"k jkT; dh lafpr fuf/k eas ls fudkysxh vkSj mls bl fuf/k eas tek dj nsxhA} 8
{¼10½ mŸkj izns"k vkdfLEkdrk fuf/k ¼la"kks/ku½ vf/kfu;e] 1985 ds izkjEHk gksus ij jkT; ljdkj ipkl djksM+ :Ik, dh vkSj /kujkf"k jkT; dh lafpr fuf/k eas ls fudkysxh vkSj mls bl fuf/k eas tek dj nsxhA} 9
{¼11½ mŸkj izns"k vkdfLEkdrk fuf/k ¼la"kks/ku½ vf/kfu;e] 1989ds izkjEHk gksus ij jkT; ljdkj nks lkS djksM+ :Ik, dh vkSj /kujkf"k jkT; dh lafpr fuf/k eas ls fudkysxh vkSj mls bl fuf/k eas tek dj nsxhA} 10
1- m-iz- vf/kfu;e la[;k 4 1967 }kjk izfrLFkkfirA
2- m-iz- vf/kfu;e la[;k 21] 1970 }kjk izfrLFkkfirA
3- m-iz- vf/kfu;e la[;k 3] 1972 }kjk izfrLFkkfirA
4- m-iz- vf/kfu;e la[;k 4] 1973 }kjk izfrLFkkfirA
5- m-iz- vf/kfu;e la[;k 3] 1974 }kjk izfrLFkkfirA
6- m-iz- vf/kfu;e la[;k 38] 1976 }kjk izfrLFkkfirA
7- m-iz- vf/kfu;e la[;k 18] 1980 }kjk izfrLFkkfirA
8- m-iz- vf/kfu;e la[;k 23] 1982 }kjk izfrLFkkfirA
9- m-iz- vf/kfu;e la[;k 16] 1985 }kjk izfrLFkkfirA
10- m-iz- vf/kfu;e la[;k 24] 1989 }kjk izfrLFkkfirA
122
1- mRrj izns"k vf/kfu;e la[;k 13] lu~ 1990 }kjk izfrLFkkfirA 2- mRrj izns"k vf/kfu;e la[;k 13] lu~ 1995 }kjk izfrLFkkfirA {¼12½ mŸkj izns"k vkdfLEkdrk fuf/k ¼la"kks/ku½ vf/kfu;e] 1990 ds izkjEHk gksus ij jkT; ljdkj nks lkS djksM+ :Ik, dh vkSj /kujkf"k jkT; dh lafpr fuf/k eas ls fudkysxh vkSj mls bl fuf/k eas tek dj nsxhA} 1
{¼13½ mŸkj izns"k vkdfLEkdrk fuf/k ¼la"kks/ku½ vf/kfu;e] 1995 ds izkjEHk gksus ij jkT; ljdkj pkj lkS djksM+ :Ik, dh vkSj /kujkf"k jkT; dh lafpr fuf/k eas ls fudkysxh vkSj mls bl fuf/k eas tek dj nsxhA} 2
5&& ;g fuf/k mÙkj izns"k ds jkT;iky ds vf/kdkj eas nh tk;sxh vkSj os ml le; rd tc rd fd jkT; ds vrafdZr O;; fof/kdr̀ fofu;ksx }kjk jkT; ds fo/kku e.My ls izkf/kdr̀ u gks tk;] ,sls O;;ksa dh iwfrZ ds fufeÙk le;≤ ij vfxze ds :Ik eas :Ik;k nsus ds vfrfjDr] bl fuf/k dks vkSj fdlh dke eas u yk;saxs vkSj mi;qZDr iz;kstuksa ds fy;s jkT;iky }kjk vfxze ds :Ik eas] ftruk /ku fn;k x;k gksxk mruk gh /ku ,slh fof/k ds izorZu eas vkus ds rqjUr ckn bl fuf/k eas tek dj fn;k x;k le>k tk;sxk vkSj bl fuf/k eas bl izdkj ladzkfer /kujkf"k lc iz;kstuksa ds fy;s bl fuf/k dk vax le>h tk;sxhA iz;sktu] ftuds fy, fuf/k
dk mi;ksx fd;k tk
ldrk gS
6&& jkT; ljdkj] vf/klwpuk }kjk bl vf/kfu;e ds lHkh ;k fdUgha iz;kstuksa dks dk;kZfUor djus ds fy;s fu;e cuk ldrh gSA
fu;e cukus dh "kfDr
123
UTTAR PRADESH CONTINGENCY FUND ACT, 1950
1
[U. P. Act No. XIX of 1950]
Amended by U. P. Act no. 4 of I967 U. P. Act no. 2I of I970 U. P. Act no. 3 of I972 U. P. Act no. 4 of I973 U. P. Act. no. 3 of 1974 U. P. Act no. 38 of 1976 [Passed in Hindi by the Uttar Pradesh Legislative As April 21, 1950 and by the Uttar Pradesh Legislative Council on April 26, 1950.
Received the assent of the Governor on May I, 1950 under Article 200 of this Constitution of India and was published in Gazette. Extra. dated, May 2, 1950.]
AN
ACT
to provide for the establishment of a Contingency Fund for the State of Uttar Pradesh Whereas Article 267 (2) of the Constitution of India provides inter alia that the Legislature of a State may by law establish a Contingency Fund for the State; It is hereby enacted as follows :
Short title
and
commencem
ent
1. (1) This Act maybe called the Uttar Pradesh Contingency Fund Act, 1950.
(2) It shall come in to force at once. Interpretatio
n
2. In this Act, "the Fund" means the Uttar Pradesh Contingency Fund established under 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.
"Withdrawal of sums out of Consolidated fund of the State and credit there of to the
Contingency
Fund"
4. (1) The 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
1. For S. O. R. see Gaz. Extra, d. April 19, 1950.
2 . Section 4 renumbered as sub-sec(I). thereof and after sub-section (I) a. so renumbered sub-section (2 )added by S. 2 (r) of U. P. Act no. IV of 1967. 3. Substituted by section 2 (i,) of the U. P. Act No. 38,1976, [The Uttar Pradesh Contingency Fund Act, 1950] [Section 4-5]
124
[ (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.]1 [ (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.]2 [ (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.]3 [ (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 the Fund.]4 [ (7) The State Government shall withdraw, on August 18, 1976, a sum of ten crores of rupees, and on October4, 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.]5 [(8) The State Government shall, on the commencement of the Uttar Pradesh Contingency Fund (Amendment) Act, 1980, withdraw a further sum of forty crores of rupees out of the Consolidated Fund of the State and place the same to the credit of the Fund.]6 [(9) The State Government shall, on the commencement of the Uttar Pradesh Contingency Fund (Amendment) Act, 1982, 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.]7 [(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.]8 1 .inst. by up Act 21 of 1970
2. inst. by up Act no. 3 of 1972 3 inst by U.P. Act no. 4 of 1973 4 inst by U.P. Act no. 3 of 1974
5. inst by U.P. Act no. 38 of 1976 6 . inst by U.P. Act no. 18of 1980
7. inst by U.P. Act no. 23of 1982 8 . inst by U.P. Act no. 16 of 1985 [(11) The State Government shall, on the commencement of the Uttar Pradesh Contingency Fund (Amendment) Act, 1899, 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.]1 [(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.]2 [(13) The State Government shall, on the commencement of the Uttar Pradesh Contingency Fund (Amendment) Act, 1995, 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.]3
125
utilized from time to time for meeting unforeseen expenditure of the State, P]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, and amount equal to the amount of amounts advanced by the Governor for the purposes aforesaid shall be deemed to have been placed to the credit of the Fund and the am9unt so transferred shall for all purposes be deemed to be a part of the Fund.
Power to
make rules
6. The State Government may, by notification, make rules to carry out all or any of the purposes of the Act.
1 Substi by U.P. Act No. 24 of 1989 2.Substi by U.P. Act No. 13 of 1990
3 Substi by U.P. Act No. 13 of 1995