The Punjab Contingency Fund Rules, 1951

Published vide Punjab Government notification No. 2372-B51/2464, dated the 30th April, 1951.

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These rules may be called the Punjab Contigency Fund Rules, 1951.
The Fund shall be administered on behalf of and in the name of the Governor of the Punjab, by the Secretary to Government, Punjab Finance Department.
Advances from the Fund shall [-]be made [-] for [-] the purpose of meeting unforeseen [-]. expenditure [-]
Applications for advances from the Contingency Fund, shall be referred to the Finance Department by the Administrative Department after obtaining the approval of the Minister concerned. The application shall give (i) brief particulars of the additional expenditure involved, (ii) the circumstances in which provision could not be included in the Budget, (iii) why its postponement is not possible, (iv) the amount required to be advanced from the Fund, with full cost of the proposal for the year or part of the year, as the case may be, and (v) the grant or appropriation to which the expenditure will be debited .

[4A.] If, any case, after the order sanctioning an advance from the Contingency Fund has been issued in accordance with Rule 3 and before action is taken in accordance with Rule 6, it is found that the advance sanctioned will remain wholly or partly unutilised, an application shall be made to the sanctioning authority for cancelling or modifying the sanction, as the case may be.

Any expenditure, authorised temporarily, by an advance from the Contingency Fund, shall be debited to a separate section of the Account under the said Fund in the same detail as it would have been shown, if it had been paid out of the Consolidated Fund.
Supplementary Estimates, for all expenditure so financed, shall be presented to the Legislature in the usual way, at its next session. As soon as the Legislature has authorised the additional expenditure by including it in any Supplementary Appropriation Act, the advances made from the Fund shall be resumed to the Fund.

Note I. - A note to the following effect should be appended to the Supplementary Estimates where necessary :-

"A sum of Rs. ---------- has been advanced from the Contingency Fund and a corresponding amount is required to enable payment to be made to that Fund."

[The expenditure is on a 'new service'. A sum of Rs---------- has been advanced from the Contingency Fund, and a corresponding amount is required to enable repayment to be made to the Fund

The amount can be found by re-appropriation of savings within the grant and a token vote only is now requited]

[Note II. - In exceptional circumstances to be recorded in writing, the supplementary estimates, when they cannot be presented to the Legislature in the ensuing session may be so presented at a subsequent session)].

[6A. All advances sanctioned from the Contingency Fund to meet expenditure in excess of the provision for the service included in an Appropriation (Vote on Account) Act shall be resumed to the Contingency Fund, as soon as the Appropriation Act in respect of the expenditure on the service for the whole year, including the excess met from the Contingency Fund has been passed].

A copy of the orders sanctioning the advance, which shall specify the amount, grant or appropriation to which it relates and give brief particulars by sub-heads and units of appropriation of the expenditure for meeting which it is made, shall be forwarded to the Accountant-General, Punjab.
A copy of the orders resuming the advance, which shall give a reference to the number and date of the order in which the original advance was made, and to the Supplementary Appropriation Act, referred to in rule 6 shall be forwarded to the Accountant-General, Punjab.

[9. An account of the transactions of the Fund shall be maintained in the following form] :-

Punjab Contingency Fund

Amount of the Fund Rs. [1,00,00,000]

S.No.	Date of transaction	Particulars of grant or appropriation	Number and date of the application for advance	Administrative Department seeking the Advance	Number and date of the order making the Advance.	Amount Advanced (in rupees)	Treasury from where the amount is to be drawn
1	2	3	4	5	6	7	8

Actual date of drawal from the Treasury and Voucher Number	Supplementary Appropriation Act providing for the additional expenditure	Number and date of the order of resumption	Amount resumed (in rupees)	Balance after each transaction	Initials of the Office-in-charge	Remark
9	10	11	12	13	14	15