The ASSAM CONTINGENCY FUND ACT. 1950

339 
ASSAM ACT IX OF 1950 
*THE ASSAM CONTINGENCY FUND ACT. 1950 
(Passed by the Assembly) 
[Published in the "Assam Gazette, Extraordinary", dated the 3~1th March 1950) 
An 
Act to establish 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 
Preamble.-Wbereas it is expedient to establish a Contingency Fund of the 
State of Assam in the nature of an imprest to be place.d at the disposal of 
Governor to enable advances to be made by him out of this Fund for the pur­
pose of meeting unforeseen expenditure pending authorisation of such expen-
. diture by the Legislature by law under Articles 205 and 206 of the Constitution 
' of India: 
It is hereby enacted as follows :-
1. Short title, extent and commencement.-(1) This Act may be called the 
Assam Contingency Fund Act, 1950. 
(2) It extends to the whole of Assam. 
(3) It shall come into force from 1st April 1950. 
. 2. Establishment of a Contingency Fund.-(1) A Contingency Fund in the 
1
. nature of an imprest shall be established and shall be entitled the Contingency 
Fund of the State of Assam, hereinafter called the Contingency Fund. 
[ (2) The Fund shall be held on behalf of the Governor by the Secretary 
: j to the Government of Assam in the Finance Department, and no advance shall 
be made out of such Fund except for the purpose of meeting unforeseen expen­
diture pending authorisation of such expenditure by the Legislature under appro· 
priations made by law ]I. 
3. Payment into the Contingency Fund.-There shall be paid by the State 
Government into the Contingency Fund, a sum of Rs.35 lakhs out of the Reve-
1 nues of the State for the financial year 1950-51. * 2 * • 
l * * * * • • l [ 4.-All expenditure met out of advances from the Fund made in the 
j aforesaid manner shall be laid before the Legislature for authorisation within the 
1 financial year in which such advances are made ]3. 
I 
I Power to make Rules.-[5] 4 The State Government may make Rules to carry 
1 ~ut Ule purposes of this Act. 
! 
l 
*For Statement of Objects and Reasons see "Assam Gazette, Extraordivzry", 
dated 11th March 1950, page 102. 
1 Substituted for original sub-section by the Assam Act XXV of 1950. S.2. 
2 The words "and thereafter such sum or sums as may be determined by 
the Legislature" omitted by ibid . 
3 Original Section 4 omitted and for Section 5 this was substituted as 
Section 4 by Assam Act XXV of 1950. S.4-5. 
4 Section 6 deleted and Section· 7 renumbered by Assam Act XXV of 1950, 
Sectio,n 6. 

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