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BENGAL FAMINE INSURANCE FUND ACT, 1938
BENGAL FAMINE INSURANCE FUND ACT, 1938
3 of 1938
5th May, 1938
An Act to provide for the establishment and maintenance in Bengal of a Fund called the Bengal Famine Insurance Fund for expenditure upon relief of, and insurance against famine and distress caused by serious drought, flood, earthquake or other natural calamities. WHEREAS it is expedient to provide for the establishment and maintenance in Bengal of a Fund for expenditure upon relief of, and insurance against, famine and distress caused by serious drought, flood, earthquake, or other natural calamities; It is hereby enacted as follows:
Section 1 Short title
This Act may be called the Bengal Famine Insurance Fund Act,11. Figures subs. by W.B. Act .7 of 1948. [1938].
Section 2 Definition
In this Act, unless there is anything repugnant in the subject or context, "Fund" means the 22. Words subs. by the Indian Independence (Adaptation of Bengal and Punjab Acts) Order, 1948. [West Bengal] Famine Insurance Fund established under section 3.
Section 3 Establishment of the West Bengal Famine Insurance Fund
On the commencement of this Act, the 33. Word subs. by the Adaptation of Laws Order, 1950. [State] Government shall establish in and for 3a3a. Words subs. by the Indian Independence (Adaptation of Bengal and Punjab Acts) Order, 1948. [West Bengal] a Fund, called the 3a[West Bengal] Famine Insurance Fund. The Fund shall consist of
(i) the contribution by the 44. Word subs. by the Adaptation of Laws Order. 1950. [State] Government under section 4;
(ii) such other sums as the 44. Word subs. by the Adaptation of Laws Order. 1950. [State] Government may contribute to the Fund under section 7; and
(iii) the interest which may from time to time accrue on the securities in which the sums to the credit of the Fund may be invested or re-invested under section 6.
Section 4 Initial contribution to the Famine Insurance Fund by State Government
As soon as may be after the commencement of this Act, the 44. Word subs. by the Adaptation of Laws Order. 1950. [State] Government shall, for the purpose of the establishment of the Fund, make an initial contribution to the Fund, of the sum of ten lakhs of rupees.
Section 5 Purposes for which the Fund may be utilised
Expenditure from the Fund shall not be incurred except upon the relief of famine and the relief of distress caused by serious drought, flood, earthquake or other natural calamities :
Provided that, if at any time, the total amount of the Fund exceeds twelve lakhs of rupees, the 44. Word subs. by the Adaptation of Laws Order. 1950. [State] Government may utilise such excess to meet expenditure on protective irrigation works and other works for the prevention of famine or flood or to pay debt charges for which the 44. Word subs. by the Adaptation of Laws Order. 1950. [State] Government may from time to time be liable, including interest, sinking fund charges and redemption charges.
Section 6 Investment and re-investment of amount not required
The 44. Word subs. by the Adaptation of Laws Order. 1950. ]State] Government shall from time to time invest or re-invest in its own securities or in the securities of the Central Government all sums to the credit of the Fund, which may not be immediately required for any of the purposes mentioned in section 5.
Section 7 Accounts of the Fund and making up of the deficiency in the Fund
(1) The Accounts of the Fund shall be made up at the end of each financial year, the securities, if any, belonging to the Fund, being valued at their market value on the last day of such year and an abstract of such Accounts shall be placed before 55. Words om. by the Indian Independence (Adaptation of Bengal and Punjab Acts) Order, 1948. [* * * the 3a3a. Words subs. by the Indian Independence (Adaptation of Bengal and Punjab Acts) Order, 1948. [West Bengal] Legislative Assembly 66. Words ins. by the Adaptation of Laws Order, 1950. [and before the West Bengal Legislative Council when that Council is constituted] every year along with the annual financial statement of the 44. Word subs. by the Adaptation of Laws Order. 1950. [State].
(2) If the accounts so made up in respect of any year show that the balance at the credit of the Fund falls short of twelve lakhs of rupees, 77. Word subs. by the Adaptation of Laws Order, 1950 [State] :
Provided that if the deficiency exceeds two lakhs of rupees, it may be made up in annual instalments, the amount of each instalment except the last being not less than two lakhs of rupees.
Section 8 Contributions under the Act to be charged upon the revenues of the State
All contributions made under this Act to the Fund are hereby declared to be expenditure charged upon the revenues of the 77. Word subs. by the Adaptation of Laws Order, 1950 [State].
Section 9 Power of State Government to make rules
The 77. Word subs. by the Adaptation of Laws Order, 1950 [State] Government may make rules, consistent with this Act, for the purpose of giving effect to the provisions of this Act.
