Maharashtra act 046 of 1956 : The Maharashtra Contingency Fund Act.

Section 1.Short title.

This Act may be called ¹[the Maharashtra Contingency Fund Act].

1. These words were substituted for the words and figures "the Bombay Contingency Fund Act, 1956" by Mah. 15 of 1980, Schedule.

Section 2.Establishment of the Contingency Fund of Maharashtra.

2. Establishment of the ¹[Contingency fund of Maharashtra].- There shall be established a Contingency Fund in the nature of an imprest entitled the ²[Contingency Fund of the State of Maharashtra], into which shall be paid from and out of the Consolidated Fund of the ³[State of Maharashtra] ⁴[a sum of one hundred fifty crores of rupees].

1. These words were substituted for the words "Contingency Fund of the State" by the Maharashtra Adaptation of Laws (State and Concurrent Subjects) Order, 1960.

2. These words were substituted for the words "Contingency Fund of the State" by the Maharashtra Adaptation of Laws (State and Concurrent Subjects) Order, 1960.

3. These words were substituted for the words "State of Bombay" by the Maharashtra Adaptation of Laws (State and Concurrent Subjects) Order, 1960.

4. These words were substituted for the words "a sum of eighty crores of rupees" by Mah. 8 of 1990, s. 2.

Section 3.Custody of the Contingency Fund and withdrawals therefrom.

The Contingency Fund of the State shall be held on behalf of the Governor by the Secretary to the ¹[Government of Maharashtra], in the Finance Department, and no advances shall be made out of such Fund except for the purposes of meeting unforeseen expenditure pending authorisation of such expenditure by the State Legislature under appropriations made by law.

1. These words were substituted for the words "Government of Bombay" by the Maharashtra Adaptation of Laws (State and Concurrent Subjects) Order, 1960.

Section 4.Power to make rules.

For the purposes of carrying out the objects of this Act, the State Government may make rules regulating all matters connected with or ancillary to the custody of, the payment of moneys into, and withdrawals of moneys from, the Contingency Fund of the State.

Section 5.Repeals.

The Bombay Contingency Fund Act, 1950 (Bom. XLI of 1950) and any law corresponding to the provisions of this Act in force immediately before the 1^st day of November 1956 in any territory which after that date forms part of the new ¹State of Bombay, shall stand repealed.

1. The words "State of Bombay" shall stand unmodified by the Maharashtra Adaptation of Laws (State and Concurrent Subjects) Order, 1960.