The Gujarat Charged Expenditure Act, 1960

 
 
 
 
 
 
 
 
 
 
 
 
 
 
GOVERNMENT OF GUJARAT 
 
 
 
 
 
 
 
 
 
 
LEGISLATIVE PARLIAMENTARY AFFAIRS DEPARTMENT 
 
 
 
GUJARAT ACT NO. V OF 1960 
The Gujarat Charged Expenditure 
Act, 1960 
 
 
 
 
(As modified upto the 31st May, 2012)  
THE GUJARAT CHARGED EXPENDITURE ACT, 1960. 
.................................... 
CONTENTS 
PREAMBLE PAGE 
 NO. 
SECTIONS. 
1. Short title.   1 
2. Enactment providing for charging certain expenditure on the 1 
 consolidated Fund of the State. 
3. Repeal of Bom. V of 1957. 1 
4. Repeal of Gujarat Ordinance No. II of 1960. 1 
GUJARAT ACT No. V OF 1960.1* 
[THE GUJARAT CHARGED EXPEDIETURE ACT, 1960.] 
[22nd September 1960.] 
An Act to provide that certain expenditure shall be charged on the Consolidated Fund 
of the State. 
WHEREAS it is expedient to declare certai n expenditure to be charged on the 
Consolidated Fund of the State and to provide for other matters as hereinafter specified 
for the purpose hereinafter appearing ; It is hereby enacted in the Eleventh Year of the 
Republic of India as follows :– 
1. This Act may be called the Gujarat Charged Expenditure Act, 1960. 
2. In the Schedule the provisions mentioned in column 2 thereof of the 
enactments set out in column 1, shall, with effect from the 1 st day of May 1960, 
be deemed to have been repealed, and with effect from that date, the 
provisions in column 3 of the Schedule shall be deemed to have been inserted in 
their place. 
3. The Bo mbay Charged Expenditure Act, 1957, in its application to the State of 
Gujarat is hereby repealed. 
4. The Gujarat Charged Expenditure Ordinance, 1960 is hereby repealed. 
------------------- 
1. For Statement of Objects and Reasons, see Gujarat Government Gazette, 1960, Part V, p. 30. 
* This Act was assented to by the Governor on the 19th September, 1960. 
 
Short title. 
Enactment 
providing for 
charging 
certain 
expenditure 
on the 
Consolidated 
Fund of the 
State 
Repeal of 
Bom. V of 
1957. 
Repeal of 
Gujarat 
Ordinance 
No. II of 
1960. 

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