The Assam Contingency Fund (Amendment) Act, 1980

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. ~ .. 1'~1.>~"-' ..: .. :... _ Registered No. A-12 
~The Assam Gazette 
EXTRAORDINARY 
!IT~~~~ 
PUBLISHED BY AUTHORITY 
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:f( 71 
Ne. 71 Dl•pur, Friday, 29th November, 1980, 8th Agrahayana, 
1902 (S.E.) ---- ··-· - --·~------
GOVERNMENT OF ASSAM 
ORDERS BY THE GOVERNOR 
LEGISLATIVE DEPARTMENT 
NOTIFICATION 
The 29th November 1980 
No.LGL.Part 11,-The following Act made by the 
President and published in the Gazette of India Extra­
ordinary Part II of Section I, dated 29th November, 1980 
is republished for general information. --- - - . -., 
' . . 
r •. 
Name of Act 
-J'he Assam Contingency Fund 
f~i;nendment) Act, 1980. 
,.. 
U. TAHBILDAR, 
Secretary to the Govt. of Assam, 
Legislative Department. 
No. of Act 
President's Act 
No.6G>f1980. 
Date of assent. 
27th Nove~b~r 
1980. 
39J 'l7·HE AssAM GAZETTE, £x'fRA...QRDiNARY, Nov. "s. !!; . o 
THE ASSAM CONTINGENCY -EUND (AMENDMENT) 
ACT, 1980 .... \ 
Enacted by the President ih the Thirty-first Year of the 
Republia of lndia. 
' . -.a. -· .... ·J· ... .._ 
An 
Act 
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further to amend the Assam Contingency Fund Act , 1950. 
Short title, 
commence­
ment and 
duration. · 
In exercise of the powers conferred by, 
Section 3 of the Assam State Legislature 
(Delegation of Powers) Act, 1980, the38 of t9ao. 
President, is pleased to enact as follows:-. . 
!'. 
1. ( 1) This Act may be called the Assam 
Contingency .Fund (Amendment ' 
A'.ct, 1980. 
(2) It shall come into force at once, 
and shall remain in force up to 
the 31st day of l\4arch, 1981. 
Amend!llent 2. In the Assam Contingency Fund Act of Section 3. . - . • 
1950, to Section 31 the following proviso Assam Act 
shall be added, namely:- IX vf 1950. 
"Provided that ,during _ the period of operation of the 
Assam Contingency Fund (Amendment) Act, 1980, a further 
_sum of ten .crores of rupees shall be p~id from and, put o:f 
tHe Consofidated Fund of the State of Assam into the 
Contingertcy Fund". · 
~ ,. .. N. SAN'JIVA RE!DDY, 
i.L_ __ President. --·--- ~- - -
.... 
R.V.S.PERtSAS~Ri . 
Secretary to the Govt of India. 
' \ ' ,L..,. , ;. __ 
iiit ASSAM oAiET.rt, EXTR.AOIU>INA&Y; NOV. 2J, 1980 391 
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Reasons for the enactment 
Under articles 267 (2) and 283 (2) of the Constitution, 
the Assam Contingency Fund Act, 1950 was enacted pro­
viding for the establishment of a Contingency Fund of the 
State of Assam and to provide for advances to be made out 
of it for the purposes of meeting unforeseen expenditure. 
Under Section 3 of that Act, as amended, the corpus of the 
Fund is Rs. 5 crores. Of this , Rs. 4 11 crores had been drawn 
upon till the end of March, 1980 and, therefore, the resi­
duary balance has become totally insufficient: for meeting 
expenditure on unforeseen items especially those per­
taining to law and order, rehabilitation of the people 
affected by disturbances, etc., and other post-budget 
commitments. To meet these, the Bill seeks to raise tem­
porarily the corpus of the Fund to Rs. 15 crores until the 
31st day of March, 1981. 
2. In view of the urgency of the matter, it is not prac­
ticable to consult the Consultative Committee of Parlia­
ment on Assam Legislation. The measure is accordingly 
being enacted without reference to the Consultative 
Committee. 
tl. N. MALllOTR.A; 
Secy. te the Govt. of India, 
Ministry ef P'inaacc 
( Dcpattmoat of Ecoaomic Affair•)· 

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