The Assam Contingency Fund (Amendment) Act, 2007

THE ASSAM GAZETTE 
\.'51"'3JT ~T~ Cf 
EXTRAORDINARY 
m~ <tS~'~<i ~ ~ ( 
PUBLISHED BY THE AUTHORITY 
Registered No. 768/97 
"if~ 289 Nxr~, 1~, 29 151li;f~, 2007, 7 'SN, 1929 (xr<P) 
No. 289 Dispur, Wednesday, 29thAugust, 2007, 7th Bhadra, 1929 (S.E.) 
GOVERNMENT OF ASSAM 
ORDERS BY THE GOVERNOR 
LEGISLATIVE DEPARTMENT : : LEGISLATIVE BRANCH . 
NOTIFICATION 
The 28th August, 2007 
No. LGL. 111/2004/31. -- The following Act of the Assam Legislative Assembly which 
received the assent of the Governor is hereby published for general information. 
ASSAM ACT NO. XVIII OF 2007 
(Received the assent of the Governor on 27th August, 2007) 
THE ASSAM CONTINGENCY FUND (AMENDMENT) ACT, 2007 
AN 
ACT 
1868 THE ASSAM GAZETTE, ~XTRAORDINARY, AUGUST 29, 2007 
Pre81Dble 
Short title and 
comm.encemot. 
Amendment or 
section 3 of 
Assam Act IX of 
1950. 
Repeal and 
saving 
further to amend the Assam Contingency Fund Act, 1950 
Whereas it is expedient further to amend the Assam 
Contingency Fund Act, 1'950, hereinafter referred to as the principal Act; 
It is hereby enacted in the Fifty-eighth Year of the 
Republic of India as foJl(JWs:-
1. . (1) This Act may be £!1lled the Assam Contingency Fund 
(Amendment) Act, 200f. 
. (2) It shall be deemed to ha11e come into force on the 20th ~y 
of June 2007, the day on whlch the Assam Contingency Fund 
(Amendment) Ordinance. 2007 came into force anu shall remain in force 
upto the 3 t st day of Mardi, 2008. 
2. In the principal Act, in section 3, the following proviso shall be 
inserted, namely:-
"Provided that during the period of operation of the Assam 
Contingency Fund (Amendment) Act, 2007 a further swn of two 
hundred crore of rupees shall be paid from and out of the Consolidated 
Fund of the State of Assam into the Contingency Fund". 
3.(1) The Assam Contingency Fund (Amendment) Ordinance, 2007 is 
hereby repealed. 
(2) Notwithstanding such r-!peal, anything done or any action 
taken under the Ordinance so rep~aled shall be deemed to have been 
done or taken under this· Act as if this Act came-iato force on the 20th 
day of June, 2007. 
ADamActlX 
of 1950 
Asum 
Ordinance 
No.lof2007 
MOHD. A. HAQUE, 
Secretary to the Government of Assam, 
Legislative Department. 
; 
GUWAHATI- Printed and Published by the Dy. Director (P&S), Directorate of Ptg. & Sty., Assam, Guwahati-21, 
(Ex-Gazecte) No. 577-500-600-29--08-2007. 

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