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THE ORISSA CONTINGENCY FUND ACT, 1967
THE ORISSA CONTINGENCY FUND ACT, 1967
[For Statement of Objects and Reasons, see Orissa Gazette, Extraordinary, dated the 27th July 1967 (No.947).]
ORISSA ACT 18 OF 1967
[Received the assent of the Governor on the 28th July 1967, first published in an extraordinary issue of the Orissa Gazette, dated the 30th July 1967]
AN ACT TO PROVIDE FOR THE ESTABLISHMENT AND MAINTENANCE OF A CONTINGENCY FUND FOR THE STATE OF ORISSA
Be it enacted by the Legislature of the State of Orissa in the Eighteenth Year of the Republic of India, as follows:-
Short title, extent and commencement.
1. (1) This Act may be called the Orissa Contingency Fund Act, 1967.
(2) It extends to the whole of the State of Orissa
(3) It shall come into force at once.
Establishment of a Contingency Fund.
2. (1) There shall be established for the State of Orissa a Contingency Fund called “the Contingency Fund of Orissa” and consisting of a sum of [Substituted by the Orissa Contingency Fund (Amendment) Act, 1980 (Or. Act 2 of 1980), 2.][twenty crores of rupees] transferred from the Consolidated Fund of the State.
(2) Such Contingency Fund shall be at the disposal of the Governor of Orissa and he shall have authority to make advances therefrom for the purpose of meeting any unforeseen expenditure, pending authorisation of such expenditure by the Legislature of the State under appropriation made by law.
(3) As often as any such expenditure is authorised by law as aforesaid, the State Government shall recoup to the Contingency Fund an amount equal to the advance taken from such Fund to meet the expenditure.
3. The State Government may make rules [For the rules, see Notification No. 31721-B-156/67-F., dated the 13th September 1967, published in Orissa Gazette, dated the 22nd September 1967, Pt. III, P. 1151.] for the purpose of carrying into effect the provisions of this Act.
Repeal and Savings.
Orissa Ordinance No. 10 of 1967.
4. (1) The Orissa Contingency Fund (No. 2) Ordinance, 1967 is hereby repealed.
(2) Notwithstanding such repeal, the Contingency Fund established under the said Ordinance and anything done, any action taken or any rules made thereunder shall be deemed to have been established, done, taken or made under this Act as if this Act were in force on the day on which such Fund was established, such thing was done, such action was taken or such rules were made.
