The ASSAM FAMINE RELIEF AND INSURANCE FUND ACT, 1948

ASSAM ACT XXVIII OF 1948 
THE ASSA i\i FAMINE RELIEF AND INSURANCE 
FUND ACT, 1948 
(Passed by the Assembly) 
[Received the assent of the Governor on the 21st 
December 1948] 
[Published in the Assam Gazette of the 29th Dece'!lber 1948] 
An 
Act to provide for the establishment and maintenance in the Province 
of Assam of a Fund called the Assam Famine Relief 
and Insurance Fund. 
Preamble. WHEREAS it is expedient to provide for the establishment 
and maintenance in the Province of Assam of a fund for 
expenditure upon relief of, and insurance against, distress 
caused by serious drought, flood, earthquake, fire, cyclone 
and other natural calamities in the said Province ; 
Short title, 
extent and 
commence­
ment. 
Definition. 
It is hereby enacted as follows :-
1. (1) This Act may be called the Assam Famine 
Relief and Insurance Fund Act, 1948. 
(2) It extends to the whole of Assam. 
(3) It shall come into force op such date as the Provin­
cial Government may, by notification in the official Gazette, 
appoint. . 
2. In this Act, unless there is anything repugnant in 
the subject or context,-"Fund" means the Assam Famine 
Relief and Insurance Fund established under section 3. 
Esta~~:h;he 3. On the commencement of this Act, the Provincial 
~~~m Government shall establish in and for the Province of Assam 
Famine a Fund called the "Assam Famine Relief and Insurance 
Relief and Fund". 
Insurance 
Fund. The Fund shall consist of :-
( i) the contribution by the Provincial Government 
under section 4 ; 
(ii) any contribution by the Government of India ; 
(iii) such other sums as the Provincial Government 
may transfer from the unspent balance of the budget pro­
vision of any year under section 4 ; and 
(iv) donations, if any , by the public or by any institu-
tion or association for the purposes mentioned in ..:;ection 5. 
I t . 1 · 4. As soon as may be after the commencement of this 
IU ia con- A h p . . I G h 11 k . . . 1 tribution to ct, t e rovmCia overnment s a ma e an m1t1a 
the Assam contribution to the Fund of the sum of three lakhs of 
Famine rupees provided under "54-A.-Famine Relief" in the 
!Relief and Budget for the year 1948-49 or the unspent balance thereof nsurance . Fund. on the date of creat10n of the Fund and thereafter make 
an annual contribution of not less than rupees one lakh. 
Price 1 anna or 1 d. 
• 
• 
2 
Pu~pose for 5. Expenditure from the Fund shall not be incurred 
;'~~~h ~~~ e~cept upon the relief of, and insurance against, famine and 
be utilized. distress caused by drought, flood, earthquake, fire, 
cyclone or other natural calamities in the said Province ; 
Provided that, if at any time, the total amount of the 
Fund excerds twenty lakhs of rupee s, the excess may be 
utilized on protective irrigation works and other works for 
the prevention of famine or flood in the said Province. 
I nvestmei:it 6. The Provincial Government shall, from time to time, 
a~~m r~-mf invest or re-invest in Government securities all amounts and 
~h! a':ou~t the interest accrued thereon to the credit of the Fund, 
not requir- which may not be immediately required for any of the 
ed. purposes mentioned in section 5. 
Accounts of 7. (1) The accounts of the Fund shall be made up at 
the F~nd the end of each financial year in a prof ·rma account which 
and makmg will be prescribed. up of the . deficiency in (2) If the accounts so made up m respect of any year 
the Fund. show that the balance at the credit of the Fund has 
reached a total of ten lakh~ of rupees, and if in respect ot 
any year thereafter the balance falls short of that amount 
the deficiency shall be made up by contril iution from the 
revenues of the Province : 
Provided that if the deficiency exceeds one lakh of 
rupees it .may be made up in annual instalments not 
exceeding one lakh each. 
Powers to 8. The Provincial Government may make rules for 
make rules. carrying out the purpose_s of this Act . 
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A. G. P. (Lcg.)No,2/49-775+25-· -12-5-1949 . 

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