The Chhattisgarh Contingency Fund Act,2001

THE CHHATTISGARH CONTINGENCY FUND  
Act, 2001. 
 
(Chhattisgarh Bill No.   1  of 2001) 
 
 
An Bill to provide for the establishment and maintenance of the Contingency Fund of the 
State of Chhattisgarh. 
 
Be it enacted by the Chhattisgarh Legislature  in the fifty second year of the 
Republic of India as follows:- 
 
I.    (1) This Act may be called as the Chhattisgarh Contingency 
Fund Act, 2001 
Short title and 
commencement. 
      (2)  It shall come into force on the whole State of Chhattisgarh 
from its publication in the Official Gazette. 
 
2.   In this Act, unless there is anything repugnant in the subject of 
context, "the Fund" means the Contingency Fund of the State of 
Chhattisgarh established under section 3. 
Definitions. 
 
3.   There shall be establ ished a Fund in the nature of an imp rest 
entitled "The Contingency Fund of the State of Chhattisgarh" into 
which shall be paid from and out of the consolidated Fund of the 
State of Chhattisgarh a sum of forty crores of rupees. 
Establishment of 
Contingency Fund. 
4.   The fund shall be held on behalf of the Governor by the 
Secretary to Government  in the Finance Department, and no 
advances shall be made out of the Fund, except for the purposes 
of meeting unforeseen expenditure pending authorization of such 
expenditure by the Legislature of the State under appropriation 
made by Law. 
Custody of Fund 
and withdrawal 
therefrom. 
5.   For the purpose of carrying out the objects of this Act, the State 
Government may make rules regulating all matters connected with 
or ancillary to the custody of payment of moneys into, and the 
withdrawal of moneys from the Fund. 
Power to make 
rules 
 
 
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CHHATTISGARH ACT
(No. 7 of20l5)
TIIE CHIIATTISGARH CONTINGENCi FT'IID (AMENDMENT) AgT, 2015
AnActto amend th€ Chhattisgarh Contingency Fund Acq 2001 (No. I of200t).
' Be it enacted by the Chhattisgarh Legislature in the Sixty-sixth Year ofthe Republic of
India, as follows :-
shorl titl€ ard 1. (1) This Act may be called the Chhattisgarh Contingency Fund (Amendment)commellcement- Act,20l5.
@ It shall come into force from the date ofits publication in the Official Gazette.
Amendnent of 2. In Section 3 of the chhattisgarh contingency Fund Act,200l (No. l of200r), for thesection 3. word,.forty,,, the word ,,hunfed,, shall b-e substituted.
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CHHATTISGARH  ACT 
(No. 11 of 2025) 
 
THE  CHHATTISGARH  CONTINGENCY  FUND  (AMENDMENT) ACT, 2025.  
 
An Act further to amend the Chhattisgarh Contingency Fund Act, 2001 (No. 1 of 2001). 
 
Be it enacted by the Chhattisgarh Legislature in the Seventy -Sixth Year of the Rep ublic of India, as 
follows :- 
 
Short title and 
commencement. 
 
1. (1) This Act may be called the Chhattisgarh Contingen cy Fund (Amendment) 
Act, 2025. 
  (2) It shall come into force from the date of its publication in the Official Gazette.  
 
Amendment of 
Section 3. 
2. In Section 3 of the Chhattisgarh Contingency Fund Act, 2001 (No. 1 of 2001), for the 
word "hundred", the word "one thousand" shall be substituted. 
  
 
 
 
 
 
 

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