The Assam Contingency Fund (Augmentation of Corpus) (Amendment) Act, 1974

l{egrntored No.-A-12 
The Assam Gazette 
t1~1~~'1 
EXTRA OR DI NARY 
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PUBU SHBD BY A.UTHOIUTY 
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Ne. li6 Di.p or, Tuesday , N ovember 5, l9'H , 14th Karrika, 1&96 (~ . &) 
GOVERN MENT OF AISA.M 
OltDERS BY THE GOVERNOR 
LAW DEPART MENT 
NO TIFICAT ION 
T he 31st October,, 1974 
- :;:;; - -
No. LJL. 178/74/53.-The following Act of the Assam Legialatiw 
· Atsembly which received the assent of the Governor i s hereby published 
for general information. 
ASSAM ACT XXVII OF 1974 
{Received the assent of the Governor on the 30th October; 1974) 
THE ASSAM CON TINGENCY F UND (AMENDMENT) 
ACT, 1974 
An 
Act 
further to ame nd th e Assam Contingency Fund Act, 1950. 
Preamble. Whereas it is expedieni to amend the Assam Contingencr 
Fund Act, 1950, herein called the principal Act~ 
968 THE ASSAM GAZETTE , EXTRAO RDINARY, NOV. 5, 1974 
----- -----
It is hereby enacted in the Twenty-fifth year of the 
Republic of Indi a as follows:-
Short title 1. (1) This Act may be called the Assam Continge ncy 
and comm- Fund (Amendment) Act, 1974. 
oacement. 
(2) It shall come into force at once and shall rema in 
valid upto 31st March, 1975. 
Amend~en t 2. In the principal Act, to Section 3, the following proviso 
of Section shall be ; dded;-3 of Assam 
Act IX of 
1950. Prov 'ded that durin ihe period of operation of the 
Assam Contingency Fund (Amendment) Act, 1974, a furth er 
sum of ten crores of rup<..e, shall be paid from and out of 
the Consolidated Fund of the State of Assam into the 
Contingen cy Fund of Ass'lm. 
The sums authoris ed to be paid and applied from and 
out of the Consolidat .::d Fund of the State of Assam by this 
Act shall be appropri:itcd for the services and purpo ses 
expre s>ed in the Schedule in rela tion to the year ending on 
the 31st day of Mar1h, 1975 and shall be re-transferred from 
the Conti ngency Fund to the Consoli dated Fund of Ail .. l 
on or befor e the 1st April, 1975. 
Servic es and purposes 
by Major Heads. 
(1) 
769- Appropriation to 
the Contingency Fund. 
Sums not 
exceeding 
(2) 
Rs. 10,00,00,000 
Repeal and 3. ( l) The Assam Contingen cy Fund (Amendment) ~ssam 
aavia1. Ordi nance, 1974 is hereby repealed. Ordu:~ ~ce 
I of 1974. 
(2) Notwithstanding such repeal, anything done or any 
action taken under the Ordina nce so repeal ed shall be deemed 
to h ave been done or taken under this Act as if this Act 
had commenc ed on the twenty-ninth day of June. 1974. 
Md. SAADULLAH, 
Joint Secretar y to the Govt. of Assam, 
Law Department, 
6AUHATI. -Printed and pub lished by the J oint Superintendent, Asla m 
Governm ent Press (Ex-Gazette), No.309-l,460+4-0-5 -1 1-74, 

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