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THE CONTINGENCY FUND OF TRIPURA ACT, 1972.
Tripura Act No. 5 of 1972
THE CONTINGENCY FUND OF TRIPURA ACT, 1972.
[27-7-1972]
An Actto provide for the establishment and maintenance of Contingency Fund.
Be it enacted by the Legislative Assembly of Tripura in the Twentythird Year of the Republic of India as follows :-
Short Title.
1. (1) This Act may be called the Contingency Fund of Tripura Act, 1972.
Establishment of the Contingency Fund of Tripura.
(2) There shall be established a Contingency Fund in the nature of an imprest entitled the Contingency Fund of Tripura, into which shall be paid from and out of the Consolidated Fund of Tripura a sum of (Substituted by The Contingency Fund of Tripura (Second Amendment) Act, 1994, w.e.f. 19.3.1994) [ten crores of rupees.
Custody of the Contingency Fund and with drawals therefrom.
(3) The Contingency Fund of Tripura shall be held on behalf of the Governor of Tripura by the Secretary to the Government of Tripura in the Department, and no advances shall be made out of such Fund except for the purposes of meeting unforeseen expenditure pending authorisation of such expenditure by the Legislative Assembly of Tripura under appropriations made by law.
Power to make rules.
(4) 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, the payment of moneys into and withdrawals of moneys from, the Contingency Fund of Tripura.
LIST OF AMENDMENTS.
1. The Contingency Fund of Tripura (Amendment) Act, 1978, w.e.f. 25.11.1978.
2. The Contingency Fund of Tripura (Second Amendment) Act, 1994, w.e.f. 19.3.1994.
