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THE BIHAR CONTINGENCY FUND (AMENDMENT) ACT, 2012
THE BIHAR CONTINGENCY FUND (AMENDMENT) ACT, 2012
[Bihar Act 13, 2012]
An Act to Amend The Bihar Contingency Fund Act, 1950 (Bihar Act 19, 1950).
Preamble— WHEREAS, to ensure remunerative price, to farmers, of their produce, wheat/paddy has to be procured through the PACS.
AND, WHEREAS, irregular monsoon and the resultant fall in ground water level sometime adversely affect the agriculture, create drinking water problem and possibility of flood in some areas. Which requires relief and rehabilitation measures to be undertaken on an emergent and massive scale, along with disposal of many other essential works during that time and the present permanent corpus of 350 crore of contingency funds may be insufficient;
Now, therefore, be it enacted by the legislature of the State of Bihar in the Sixty three year of the Republic of India as follows:-
1. Short title and commencement.—
(1) This Act may be called the Bihar Contingency Fund (Amendment) Act, 2012.
(2) It shall come into force at once.
2. Insertion of a new section-4A in the Bihar Contingency Fund Act, 1950 (Bihar Act 19, 1950)—After section-4 of Bihar Contingency Fund Act, 1950 (Bihar Act 19, 1950), the following new section-4A, shall be inserted namely-
" 4A Temporary corpus- Starting from the date of commencement of Bihar Contingency Fund (Amendment) Act 2012 every year till the 30th March, if it requires to increase the permanent corpus of Contingency Fund beyond Rs.350 crore, (three hundred fifty crore) the same may be enhanced temporarily by the Cabinet up to the maximum of 3 (three) percent of the expenditure budget of that year up, for the period ending on 30th March of that financial year. One third of the total amount so enhanced may be used only for relief and rehabilitation measures due to natural calamities. ''
3. Repeal and Savings:—
(1) Bihar Contingency Fund(Amendment) Ordinance, 2012 (Bihar Ordinance No.-1, 2012) is hereby repealed.
(2) Notwithstanding such repeal, any thing done or any action taken in the exercise of any power conferred by or under the said Ordinance shall be deemed to have been done or taken in the exercise of the powers conferred by or under this Act, as if this Act were in force on the day on which such thing or action was done or taken.
