The Assam Contingency Fund (Amendment) Act, 1960

The 30th May 1960 
Nc;>.LjL.59/59.-The following Act of the Assam Legislative Assembly 
which received the assent of the Governor is hereby published for general 
information. · ...-'-~~ :i., 
. , ,.. -~~'MSR.;()' . 
(Received the assent of the Governor on the 26th May ;r9601 ~ • j~v 
ASSAM ACT No.XX OF 1960 .f.;t 
THE ASSAM CONTINGENCY FUND (AMEN :·a 
MENT) ACT, 1960 :;l 
(As passed by· 1he Assembly) .. ~ 
[Publi shed in the Assam Gazette, Extraordinary, dated the 30th May 1960] 
An 
Act 
to amend further the Assam Contingency Fund Act, 1950 . 
Prtamble. Wher eas it is expedient to amend further the Assam 
Contingency Fund Act, 1950, hereinafter called the Assam Act 
Principal Act, in the manner hereinafter appearing; IX of 1950. 
It is hereby enacted in the Eleventh Year of the 
Republic of India as follows :-
Short title, l. (I) This Act may be called the Assam Contin-
extent and gency Fund (Amendment) Act, 1960, 
commence-
ment. (2) It shall have the like extent as the Principal 
Act. 
(3) It shall come into force at once. 
Deletion 2. Section 4 of the Principal Act shall be deleted . 
of Sec t10n 4 
of Assam 
Act IX of 
1950. 
Sub>titution 3. Section 5 of the Principal Act shall be renumber· 
of Section 5 ed as Section 4 and for the Section as so renumbered, 
<1ct 1 ~ssa:. the following shall be substituted, namely:-
1950. 
"Power to 4. For the p\lrpose of carrying out the object of 
make rules. this Act, the State Government may make rules regu­
lating all matters connected with or ancillary to the 
custody of, the payment of moneys into and the 
withdrawals of moneys from, the Contingency Fund 
of the State of Assam." 
B. C. BARUA; 
Secy. to the Go~r t. of Assam; Law Deptt. 

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