The Orissa Famine Relief Fund Regulation, 1937
Orissa Regulation No. 12 of 1937
or292
A regulation to provide for the establishment and maintenance of a Famine Relief Fund in the State of Orissa.
Preamble. - Whereas it is expedient to provide for the establishment and maintenance in the State of Orissa of a fund for utilisation on occasion of famine and of distress caused by severe drought, flood or other serious natural calamities in the said State;
It is hereby enacted as follows :
- Short title, extent and commencement.- (1) This Regulation may be called the Orissa Famine Relief Fund Regulation, 1937.
(2) It extends to the whole of the State of Orissa.
(3) (a) This section shall come into force at once.
(b) The remaining provisions of this Regulation shall come into force on such date as the State Government may by notification appoint.
- Definition.- ln this Regulation "Fund" means the Orissa Famine Relief Fund established under Section 3.
- Establishment of the Orissa Famine Relief Fund.- (1) When this section comes into force, the State Government shall establish in and for the State of Orissa a Fund called "the Orissa Famine Relief Fund".
(2) The Fund shall consists of -
(a) the securities of the Government of India mentioned in Section 4 or any other securities of the Government of India to which the said securities may be converted and any securities in which sums placed to the credit of the Fund under Sub-section (2) of Section 7 or otherwise, may be invested;
(b) the interest which may from time to time accrue on the securities mentioned in Clause (a) ; and
(c) Such other sums as the State Government may, from time to time, place to the credit of the Fund under Sub-section (2) of Section 7 or otherwise.
[4. Investment of the Fund in securities and pledging of such securities. - The State Government shall invest or re-invest all amounts placed to the credit of the Fund in securities of the Government of India or any other State Government in the name of the Secretary to the Government of Orissa in the Finance Department.]
- Purposes for which the fund may be utilised.- The fund shall not be expended except upon-
(i) the relief of famine in the State of Orissa
[(ii) the relief of distress caused by serious drought, flood, fire, cyclone, earthquake or other serious natural calamities in the State of Orissa;]
(iii) the construction or repairs of embankment after serious floods; and
[(iv) the establishment charges in connection with relief measures : ]
Provided that when the fund exceeds [one crore] rupees the State Government may utilize the excess-
(a) in the execution of protective irrigation works and other works, if and when required for the prevention of famine in the State;
(b) in the grant of loans to cultivator under the Agriculturists Loan Act, 1884 (XII of 1884)
(c) in the commutation of pensions of Government servants
[(cc) in the grant of loans to institutions undertaking to advance loans for building fire-proof houses in villages, which are often affected by fire;]
[(d) in obtaining ways and means advances from the Reserve Bank of India by pledge of the securities;] and
(e) if approved by a special resolution passed by the Orissa Legislative Assembly in any other capital expenditure which is due to be recouped to the State Government after a term not exceeding five years by repayment or by relief from a subsequent capital or recurring charge.
- Investment and re-investment of amount not required.- [The State Government may]from time to time invest or re-invest in the securities of the Government of India all sums to the credit of the Fund which may not be immediately required for any of the purposes mentioned in Section 5.
- Account of the Fund and making up of the [* * *]fund.- (1) The accounts of the Fund shall be made up at the end of each financial year, the securities belonging to the Fund being valued at their market value on the last day of such year.
[(2) Every year the State Government shall place an amount of [thirteen crores, twelve lakhs and fifty thousand] of rupees to the credit of the Fund and the said expenditure shall be a charge on the Consolidated Fund of the State.]
- Power of the State Government to make rules.- (1) The State Government may, from time to time, make rules for carrying out the objects of this Regulation.
(2) in particular and without prejudice to the generality of the foregoing power, the rules may provide for and regulate the terms of repayment to the Fund of sums withdrawn from the Fund under the proviso to Section 5.
