Gujarat Charged Expenditure Act, 1960 (PDF)
Gujarat Act No. 5 of 1960
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(First published, after having received the assent of the Governor in the "Gujarat Government Gazette" on the 22nd September 1960.)
An Act to provide that certain expenditure shall be charged on the Consolidated Fund of the State.
Whereas it is expedient to declare certain expenditure to be charged on the Consolidated Fund of the State and to provide for other matters as hereinafter specified for the purpose hereinafter appearing; It is hereby enacted in the Eleventh Year of the Republic of India as follows:-
- Short title.- This Act may be called the Gujarat Charged Expenditure Act, 1960.
- Enactment providing for charging certain expenditure on the Consolidated Fund of the State.- In the Schedule the provisions mentioned in column 2 thereof of the enactments set out in column 1, shall, with effect from the 1st day of May 1960, be deemed to have been repealed, and with effect from that date, the provisions in column 3 of the Schedule shall be deemed to have been inserted in their place.
- Repeal of Bombay V of 1957.- The Bombay Charged Expenditure Act, 1957 (Bombay I of 1957), in its application to the State of Gujarat is hereby repealed.
- Repeal of Gujarat Ordinance No. II of 1960.- The Gujarat Charged Expenditure Ordinance, 1960 is hereby repealed.
Schedule
| Enactments | Provisions Repealed | Provisions inserted |
| 1 | 2 | 3 |
| 1. The Bombay Motor Vehicles Tax Act, 1958 (Bombay LXV of 1958). | Section 11 (5) | "(5) The amount transferred to the State Road Fund under sub-section (1), and contributions made under subsection (2), shall be charged on the Consolidated Fund of the State." |
| II. The Bombay Sales of Motor Spirit Taxation Act, 1958 (Bombay LXVI of 1958). | Section 8 (3) | "(3) The amount transferred to the State Road Fund under sub-section (2) shall be charged on the Consolidated Fund of the State." |
| III. The Bombay State Famine Relief Fund Act, 1958 (Bombay LXXXIII of 1958). | Section 7 (3) | "(3) Any expenditure incurred by the State Government under sub-section (2) shall be charged on the Consolidated Fund of the State." |
| IV. The Bombay Sugarcane Cess Act, 1948 (Bombay LXXXII of 1948). | Section 11 (1) | "(1) The proceeds of the cess and fees recovered under this Act, shall first be credited to the Consolidated Fund of the State and shall after deduction of the expenses of collection and recovery be shown into and transferred to a separate Fund called the Gujarat Sugarcane Cess Fund." |
| Do. | Section 11 (3) | "(3) Any amount transferred to the Gujarat Sugarcane Cess Fund in accordance with the provisions of subsection (1) shall be charged on the Consolidated Fund of the State." |
| V. The Saurashtra Land Reforms Act, 1951 (Saurashtra XXV be charged. of 1951). | Section 41-Payments to be charged. | "41. The payments to be made by the Government, to a Girasdar as compensation under this Act shall be expenditure charged on the Consolidated Fund of the State." |
