The Rajasthan Contingency Fund Act, 1956
Act No. 40 of 1956
RJ805
[Published in the Rajasthan Gazette, Part IV-A, Extraordinary, dated 15-12-56].
[Received the assent of the Governor on the 14th day of December, 1956].
| LEGISLATIVE HISTORY 6 |
| As amended subsequently by-
· Rajasthan Act 11 of 1984 · Rajasthan Act 4 of 1988 |
An Act to provide for the establishment and maintenance of a Contingency Fund for the State of Rajasthan.
Whereas it is expedient to provide for the establishment and maintenance of a Contingency Fund for the State of Rajasthan in pursuance of clause (2) of Article 267 of the Constitution of India.
Be it enacted by the Rajasthan State Legislature in the Seventh Year of the Republic of India as follows:-
- Short title.- This Act may be called the Rajasthan Contingency Fund Act, 1956.
| Object & Reasons6 |
| Statement of Objects & Reasons - Rajasthan Act 4 of 1988. - The Rajasthan Contingency Fund Act, 1956 makes a provision of a sum of twenty five crores of rupees to be placed at the disposal of the Government for meeting unforeseen expenditure not provided for in the budget. Experience has shown that this sum is insufficient to meet the increasing demands of unforeseen items particularly because of increased size of the budget and large number of Centrally Sponsored Schemes sanctioned during course of a year. It is, therefore, proposed that the imprest in the Rajasthan Contingency Fund be raised from twenty five crores of rupees to thirty five crores of rupees.
2. The Bill seeks to achieve this object. |
- Interpretation.- (1) In this Act, unless the subject or context otherwise requires,-
(a) "appointed day" means the first day of November, 1956; and
(b) "State" means the new State of Rajasthan as formed by section 10 of the States Reorganisation Act, 1956 (Central Act 37 of 1956).
(2) The provisions of the Rajasthan General Clauses Act, 1955 (Rajasthan Act 8 of 1955) in force in the pre-reorganisation State of Rajasthan shall as far as may be, apply mutatis mutandis to this Act.
- Establishment of the State Contingency Fund, the custody thereof and withdrawals therefrom.- (l) With effect from the appointed day there shall be established for the State a Contingency Fund in the nature of an imprest entitled the Contingency Fund of the State of Rajasthan, into which shall be paid from and out of the Consolidated Fund of that State a sum of[thirty five crores of rupees.]
(2) The said Contingency Fund shall be held on behalf of the Governor by the Secretary to the State Government in the Finance Department and no advance shall be made out of that fund except for the purposes of meeting unforeseen expenditure pending authorisation of such expenditure by the State Legislature under appropriations made by law.
- Power to make rules.- For the purposes of this Act the State Government may make rules regulating all matters connected with or ancillary to the custody of and the payment of moneys into and withdrawals of moneys from the Contingency Fund of the State.
- Repeal and Savings.- (1) The Rajasthan Contingency Fund Ordinance, 1956 (Rajasthan Ordinance 8 of 1956) is hereby repealed.
(2) Such repeal shall not affect the rules and orders made under the Contingency Fund of Rajasthan Act, 1951 (Rajasthan Act III of 1951), in force in the pre-reorganisation State of Rajasthan and such rules and orders as in force immediately before the appointed day shall, until rules are made under this Act. continue to be in force and be deemed to have been made under this Act.
