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THE CHHATTISGARH CONTINGENCY FUND ACT, 2001
THE CHHATTISGARH CONTINGENCY FUND ACT, 2001
[Act No. 1 of 2001]
An Bill to provide for the establishment and maintenance of the Contingency Fund of the State of Chhattisgarh.
Be it enacted by the Chhattisgarh Legislature in the fifty second year of the Republic of India as follows:
Section 1 - Short title and commencement
(1) This Act may be called as the Chhattisgarh Contingency Fund Act, 2001
(2) It shall come into force on the whole State of Chhattisgarh from its publication in the Official Gazette.
Section 2 - Definitions
In this Act, unless there is anything repugnant in the subject of context, "the Fund" means the Contingency Fund of the State of Chhattisgarh established under section 3.
Section 3 - Establishment of Contingency Fund
There shall be established a Fund in the nature of an imp rest entitled "The Contingency Fund of the State of Chhattisgarh" into which shall be paid from and out of the consolidated Fund of the State of Chhattisgarh a sum of forty crores of rupees.
Section 4 - Custody of Fund and withdrawal therefrom
The fund shall be held on behalf of the Governor by the Secretary to Government in the Finance Department, and no advances shall be made out of the Fund, except for the purposes of meeting unforeseen expenditure pending authorization of such expenditure by the Legislature of the State under appropriation made by Law.
Section 5 - Power to make rules
For the purpose of carrying out the objects of this Act, the State Government may make rules regulating all matters connected with or ancillary to the custody of payment of moneys into, and the withdrawal of moneys from the Fund.
