The Goa Contingency Fund Act, 1988

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The Goa Contingency Fund Act, 1988
(Act No. 4 of 1988) 
[23-3-1988]
An Act to provide for the establishment and maintenance of a Contingency Fund for the
State of Goa.
Be it enacted by the Legislative Assembly of Goa in the Thirty eighth Year of the
Republic of India as follows:—
1. Short title, extent and commencement. — This Act may be called the Goa
Contingency Fund Act, 1988.
2. Establishment  of  a Contingency Fund .—  There  shall be established a
Contingency Fund in the nature of an imprest entitled the Contingency Fund of the
State of Goa (hereinafter called the “Contingency Fund”) into which shall be paid
from and out of the Consolidated Fund of the State of Goa, a sum of 1[one hundred
crores] of rupees.
3. Custody  of  the  Contingency  Fund  and  withdrawals  therefrom.—  The
Contingency Fund shall be held on behalf of the Governor of Goa, by the Finance
Secretary to the Government of Goa, and no advances shall be made out of such fund
except for the purposes of meeting unforeseen expenditure pending authorization of such
expenditure by the Legislative Assembly under appropriations made by law.
4. Power to make rules.—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, the payment of monies into and the withdrawal of monies from, the
Contingency  Fund  and  till  such  rules  are  made,  the  payment  of  monies  into  and
withdrawal of monies from the contingency Fund shall be regulated for the time being by
the rules which were in force up to 30-5-1987 and were applicable to the Contingency
Fund of the Union territory of Goa, Daman and Diu subject to the modifications in the
said rules that reference to authorities shall be construed in relation to the Contingency
Fund of the State of Goa as references to the corresponding authorities of that State.
Secretariat,
Panaji-Goa.
Dated: 30th March, 1988.
M. RAGHUCHANDER,
Secretary to the Government of Goa,
Law Department (Legal Affairs).
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1. For the words “twenty five lakhs rupees” the words “three crores” rupees substituted by the Goa
Contingency Fund (First Amendment) Act, 1990, published in the Official Gazette, Series I No. 18
dated 2-8-1990 which came into force at once. Further the words “three crores rupees” the words “ten
crore rupees” substituted by the Goa Contingency Fund (Second Amendment) Act, 1999, published in
the Official Gazette, Series I No. 20 dated 17-8-1999 which came into force at once. Again the words
“ten crores” the words “thirty crores” substituted by the Goa Contingency Fund (Third Amendment)
Act, 2002 published in the Official Gazette, Series I No. 23 dated 9-9-2002 and came into force at
once, present entry one hundred croes substituted by the Amendment Act 2015 ( 16 of 2015 ) which
come into force at once.
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