The Andhra Pradesh Contingency Fund Act, 1957

THE ANDHRA PRADESH CONTINGENCY FUND ACT, 1957
ACT No. IX OF 1957
ARRANGEMENT OF SECTIONS
SECTIONS
1. Short title and commencement
2. Establishment of Contingency Fund
3. Power to make rules
4. Repeal
5. Interpretation
THE ANDHRA PRADESH CONTINGENCY FUND ACT, 1957
ACT No. IX OF 1957
[5th September, 1957]
AN ACT TO PROVIDE FOR THE ESTABLISHMENT OF A CONTINGENCY
FUND FOR THE STATE OF ANDHRA PRADESH.
WHE RE AS clause (2) of th e a rticl e 267 of th e Cons ti tu tion p rovid es that
t h e L eg i s l a t u r e o f a S ta t e m a y , b y l a w , e s ta b l i s h a C o n ti n g e n c y F u n d i n th e
nature of an imprest;
AND WHEREAS it is expedient to establish such a Contingency Fund for
the State of Andhra Pradesh;
Be it enacted in the Eighth Year of the Republic of India as follows:-
1. Short title and commencement  - (1) This Act may be called as the Andhra
Pradesh Contingency Fund Act, 1957.
(2) It shall come into force at once.
2. Establishment of Contingency Fund  – (1) There shall be established for
the State of Andhra Pradesh a Contingency Fund in the nature of an imprest
called “the Contingency Fund of the State of Andhra Pradesh", and consisting
of 1[a sum of fifty crores of rupees] withdrawn from the Consolidated Fund of
the State.
(2 ) S u c h C o n ti n g en c y F u n d s h al l b e a t th e d is po s a l of th e Go v ern o r o f
Andhra Pradesh; and he shall have authority to make advances therefrom for
the purpose of meeting any unforeseen expenditure, pending authorization of
such exp endi tu re by th e S ta te L egislatu re by law und er a rticl e 205 o r a rticle
206 of the Constitution.
(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. Power to make rules  - The State Government may, by notification in the
Andhra Pradesh Gazette, make rules for the purposes of carrying into effect the
provisions of this Act.
4. Repeal - The Madras Contingency Fund Act, 1950 (Madras Act XIV of 1950)
and the Hyderabad Contingency Fund Act, 1952 (Hyderabad Act XLIII of 1952),
are hereby repealed.
1. Substituted by the Act No. 18 of 1984, S.2.
5. Interpretation – 1[The Andhra Pradesh General Clauses Act, 1891 (Act I of
1891)] apply for the interpretation of this Act as it applies for the interpretation
of an Andhra Act.
1.  Substituted for the original short title by the First Schedule to the Andhra Pradesh Laws
(Amendment of Short Titles) Act, 1961, (Andhra Pradesh Act IX of 1961).

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