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THE CONTINGENCY FUND OF PUDUCHERRY ACT, 1964
(No. 5 of 1964)
ARRANGEMENT OF SECTIONS
SECTION
1. Short title, extent and commencement. 2. Establishment of a Contingency Fund. 3. Custody of the Contingency Fund and withdrawals therefrom. 4. Power to make rules.
THE CONTINGENCY FUND OF PUDUCHERRY ACT, 1964 (No. 5 of 1964)
10th April, 1964.
AN ACT
to provide for the establishment and maintenance of Contingency Fund.
BE it enacted in the Fourteenth Year of the Republic of India as follows:
1. Short title, extent and commencement. – (1) This Act may be called the Contingency Fund of Puducherry Act, 1964.
(2) It shall extend to the whole of the Union territory of Puducherry.
+ (3) It shall come into force at once.
2. Establishment of a Contingency Fund. – There shall be established a Contingency Fund in the nature of an imprest entitled the Contingency Fund of Puducherry, into which shall be paid from and out of “the Consolidated Fund of the Union territory of Puducherry” a sum of 1[fifty lakhs] of rupees.
3. Custody of the Contingency Fund and withdrawals therefrom. – The Contingency Fund of Puducherry shall be held by the Administrator and no advances shall be made out of such fund except for the purposes of meeting unforeseen expenditure pending authorisation of such expenditure by Legislative Assembly under appropriations made by law.
4. Power to make rules. – For the purpose of carrying out the objects of this Act, the Administrator may make rules regulating all matters connected with or ancillary to the custody of, the payment of moneys into, and the withdrawal of moneys from, the Contingency Fund of Puducherry.
+ This Act came into force w.e.f 25.04.1964 1 Sub. by Act 3 of 1994.
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