The Contingency Fund of the National Capital Territory of Delhi Bill, 1994 (Delhi Act no.13 of 1994)

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OOVERNMENT Of INDIA
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PUBLISHEDBY AUTHORITY
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EXT1V\OROTNARY
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nst.m, MONDAY, JANUARY 2, 1995/PAUSA 12, 1916
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llT:r .IV
PART IV
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GOVERNMENT OF THE NATIONAL CAPITAL TERRITORY OF DELHI
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2 DELHIGAZETTE:EXTRAORDINARY [PAR" I~\ •
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1975 (1975 'fir 4.:l) '11Turn 4 \3'qa-n:r (1) #:--
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DEPARTMENT OF LAW, JUSTICE AND
LEGISLATIVE AFFAIRS
NOTIFICA TIONS
Delhi, the 2nd January, 1995
No. F. 13(12) 194-Judl.-IIILAI1.-The follow-
ing Act of Legislative Assembly received the assent
of the Lt. Governor of Delhi on 30th December,
1994 and lis hereby published for general infov-
mation.
THE DELHI SALES TAX (Second Amendment)
ACT, 1994
(DELHI ACT NO. 12 OF 1994)
(As passed by the Legislative Assembly of the
National Capital Territory of Delhi),
AN
ACT
Further to amend the Delhi Sales Tax Act,
1975.
Be it enacted by the Legislative Assembly of
the National Capital Territory of Delhi in the
Forty-fifth year of the Republic of India as f01-
Jows:-
1. Short title, extent and commencement.c=f l )
This Act may be, called the Delhi Sales Tax (Sec-
ond Amendment) Act, 1994.
(2) In extends to the whole of the National
Capital Territory of Delhi.
(3) It shall come into force at once.
2. Amendment of Section 4.-In sub-section
(1) of Section 4 of the Delhi Sales Tax Act, 1975
(43 of 1975):-
(1) after clause (c), the following new cla-
use shall be inserted, namely:-
"( cc) in the case of taxable turnover in res-
pect of lottery tickets, at the rate of
twenty paise dn the rupee)".
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No. F. 13(13J!94-Judl.-II!LA!2.-The follow-
ing Act of Legislative Assembly .received the
assent of the Lt. Governor of Delhi on 30th Dee-

·~,
.nr Iv] DELHT GAZETTE: EXTRAORDINARY
'z--;
ei ""; 1994 and is hereby published for general
infofmation:-
THE CONTINGENCY FUND OF NATIONAL
CAPITAL TERRITORY OF DELHI ACTt 1994
(DELHI ACT NO.. 13 OF 1994). ...-r:::', , ,
(As passed by the Legislative Assembly of the
National Capital Territory of Delhi)
AN
ACT
to provide for the establishment and mainte-
nance of a Contingency Fund.
Be it enacted by the Legislative Assembly of
the National Capital Territory .of Delhi in the
Forty-fifth Year of the Republic of India as fo1-
lows:-
3
---------==:-::--=-:- ...
~. 'CF,T.13 ( 14 )!94-;:ll'Tll'-lJ!Q;Z1 C!:!3.--~q~r;j-l:rqrZ1,
f~\-Z1f''fif fC:;TIq, 30 fC:Bt:cn:, 1994 cr.T fl1\-TfH'!l1fCf
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fcrf;:ill~<f >;rfuf;:nFr (~%ll'T 4), 1994
(fC:C:Z1f>;rfuf'1<111~. 14, 1994)
('Z\1'i~fl1<:T"fUFTf~c:r fc:c:~r 'fif FercH;;B'l1T
liFT l1'1q'TQTf<:Cf>;rfuf;;l111)
C!:91
>;rfuf;;l1l1
crt;[ 1994-95ft ~cffsra 91T<ii~ fZ1C!:<:rr;~f<1
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fcril'l1Q;I '---
, ~. Short title, extent and c0D111!encemen~.-'.(i) ./" ~ft '~n~fl1 Bf9'UT;; if; 4 5~:crq.~: <:T~111<:r"fUFTf
Tills Act may be called the Contingency Fund of \/ ~ - ., - f;=- af fi -,the National Capital Territory of Delhi Act, 1994. ~T~ f~"~T 911'f<rUFf B'~T 91<:T <1-.:rrQBT<:>;rfU;;ll'l1Cf
~ f9111T"f11:J;I
(ii) It extends to the whole of the National 'n ft· f f 11'fif;;llY;;;;;;Capital Territory of Delhi. 1. ~ ~C(f !ITqq,. --~tf ~ ~T;;l1q <!i 9' "
(~~<1T- 4) '1Jfcd:~Tl:fqI 1994 <!iQ:T"frll' I
(ilii) It shall come into force at once.
3. Custody 0 he-Gen 'eney Fund and with-
drawals t!herefrom.- ie Contingenoy Fund of
National Capital Territory of Delhi shall be held
bv the Lieutenant Governor of the National Capi-
tal Territory of Delhi (hereinafter referred as "the
Lieutenant Governor"), and no advances shall
be made out of such Fund except for the purposes
of meeting unforeseen expenditure pending autho-
risation of such expenditure by Legislative Assem-
, bly of Delhi under appropriations made by law.
4. Power to make rules.-For the purpose of
carrying out the objects of this Act, the Lieute-
nant Governor may make rules regulating a11
matters connected with or ancillary to the custody
of the payment of moneys into and the withdra-
wals of' moneys from, the Contingency Fund of
National Capital Territory of Delhi.
5. Laying of Rules before Legislative Assemb-
ly.-Every rule made by the Lieutenant Governor
under tlsis.Act shall be laid, as S0011 as it is made,
before the Legislative Assembly.
R. T. L. D'SOUZA, Under Secy. (LA.)
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(lSfU;S 2 9' 3 ~~)
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---------------------~--form;; tf'l1T ;:If''l'<:t'f;;fu
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( 5)
--------------------_._------------------
2. BTl1FEf>f'!1TTtf<f 100
5. qf~« 20000
'"
100
20000

4 \.PADELHIGAZETTE:EXTRAORDINARY --- ---- --- .-------------
1 3 4 52
10. fcrGfi"rti" 30000 30000
11. tcrrlf~ rtTHFf
frfifirlf ~i~r
~TT>f"I1Tur
fcr'\1Fi 100600 100600
--------------------.------ -
150700 150700
>;IT(. c-:\".Q;~.f:S~"'fr, >;fcr~~f"fcr
(f<.fupfr<fir4)
No. F. 13(14) I94-Judl.-IIILAI3.-The follow-
ing Act of Legislative Assembly received the
assent of the Lt. Governor of Delhi on 30th Dec-
ember, 1994 and is hereby published for general
information:-
THE APPROPRIATION (NO.4) ACT, 1994
(DELHI ACT NO. 14 OF 1994)
(As passed by the Legislative Assembly of the
National Capital Territory of Delhi)
AN
ACT
.To authorise payment and appropriation of
certain further sums from and out of the Consoli-
dated Fund of the Government of 'National Capi-
tal Territory of Delhi for the services of the fin-
ancial year 1994-95.
Be it enacted by the Legislative Assembly of
National Capital Territory of Delhi in the 45th
year of the Republic of India as foIl0ws:-
1. Short title.-This Act be called the Appro-
priation (No.4) Act, 1994.
"
,.,
2. Issue of Rs. 15,07,OO,OOO.-From a out
of the Consolidated Fund of the National apital
Territory of Delhi, there may be paid and applied
sums not 'exceeding those specified in column (3)
of the schedule, amounting in the aggregate to the
sum of Rupees fifteen crores and seven lacs to-
wards defraying the several charges which will
come in the course of payment during the finan-
cial year 1994-95 in respect of the services speci-
fied .in column (2) of the Schedule.
3. Appropriation.-The sums authorised to be
paid and applied from and out of the Consolidat-
ed Fund of the National Capital Territory of
Delhi by this Act, shall be appropriated for the
services and purposes expressed in the Schedule
in relation to the said year.
SCHOUI E
[See Section ~ an ] 3!
(Rs. in thousands)
-~.-- --------_._-------------
Sums Not Exce ~dinl);
Demand Services and
No. Purposer
Voted by Charged Total
the Legis-. on the
lative Conso lidatcd
Assembly Fund
------._--------------------2 3 4 5
-------------------------2 Genera I Administration 100 tOo
5 Police 20000 20000
to Development 30000 30000
][ Local Self. Governrnen t
& Pub fie Works
Department 100600 100600
TOTAL 150700 150700._-------_._----------------_._-
R.T.L. D'SOUZA, Under Secy. (LA)
('l • I 4
Printed by the Manager, Govt. of India Press, Ring Road; Maya Puri, New Delbi--l10064
and Published by the Controller of Publications, Delb.i-l10054, 1994 ,.,

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