The Gujarat State Famine Relief Fund Act, 1958

The Bombay State Famine Relief Fund Act, 1958 
[ 1958 : Bom . LXXXIII 
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GOVERNMENT OF GUJARAT 
 
 
 
 
 
 
 
 
 
LEGISLATIVE AND PARLIAMENTARY AFFAIRS DEPARTMENT 
 
 
 
 
 
 
 
Bombay Act No. LXXXIII of 1958 
 
 
 
 
 
 
 
The Bombay State Famine Relief Fund Act, 
1958 
 
 
 
 
 
 
 
 
 
 
(As modified up to the 30th September, 2007) 
 
 
 
The Bombay State Famine Relief Fund Act, 1958 
[ 1958 : Bom . LXXXIII 
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THE BOMBAY STATE FAMINE RELIEF FUND ACT, 1958 
 
CONTENTS 
 
PREAMBLE. 
 
SECTIONS. 
 
1. Short title and extent. 
 
2. Definitions. 
 
3. Establishment and maintenance of the Gujarat State Famine Relief Fund. 
 
4. Transfer of securities held under Bom. XIX of 1936, C. P. and Berar III of 
1937 and Sau. XIV of 1951. 
 
4A. Transfer of securities etc., on or after 1st May 1960. 
 
5. Purposes for which the Fund may be utilised. 
 
6. Investment and reinvestment of amounts not required for use immediately. 
 
7. Accounts and making up of the deficiency in the Fund. 
 
8. Repeal and savings. 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
The Bombay State Famine Relief Fund Act, 1958 
[ 1958 : Bom . LXXXIII 
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BOMBAY ACT No. LXXXIII OF 1958.1 
 
[THE BOMBAY STATE FAMINE RELIEF FUND ACT, 1958.] 
[9th October 1958] 
 
Adapted and modified by the Gujarat Adaptation of Laws (State and Concurrent 
Subjects) Order, 1960. 
Amended by Guj. 5 of 1960.- 
 
An Act to provide for the establishment and maintenance in the State of 
Bombay of a Famine Relief Fund for meeting expenditure on preventive and remedial 
measures connected with famine or acute scarcity condition s or on relief of distress 
caused by serious drought, flood or other natural calamities in the State. 
 
WHEREAS in the pre -Reorganisation State of Bombay, excluding the 
transfered territories, and in the Vidarbha region and in the Saurashtra area of the 
State, the Bombay Famine Relief Fund Act, 1936, the Central Provinces and Berar 
Famine Relief Fund Act, 1937 and the Saurashtra Famine Relief Fund Act, 1951 are, 
respectively, in force ; 
 
AND WHEREAS there is no corresponding law in force in the Hyderabad 
and Kutch areas of the State ; 
 
AND WHEREAS it is expedient to provide for the establishment and mainte - 
nance in the State of a common Fund called the Bombay State Famine Relief Fund 
for meeting expenditure on preventive and remedial measures connected with famine 
or acute scarcity conditions or on relief of distress caused by serious drought, flood or 
other natural calamities in any part of the State ; 
 
It is hereby enacted in the Ninth Year of the Republic of India as follows:- 
 
1. (1) This Act may be called the Bombay State Famine Relief Fund Act, 1958. 
 
(2) It extends to the whole of the 2[State of Gujarat]. 
 
2. In this Act, "Fund" means the 
3[Gujarat] State Famine Relief Fund established and 
maintained under section 3. 
 
3. The State Government shall establish and maintain in and for the State of 
3[Gujarat] a Fund called "the 3[Gujarat] State Famine Relief Fund." The Fund shall 
consist of- 
 
(1) the securities (including cash balances, if any) mentioned in 4[section 4A]; 
 
(2) the interest which may, from time to time, accrue on such securities; 
 
(3) such other sums as the State Government may, from time to time, 
contribute to the Fund under sub-section (2) of section 7 or otherwise; and 
 
(4) the interest which may, from time to time, accrue on the securities in 
which the sums to the credit of the Fund may be invested or reinvested under 
section 6. 
 
4. With effect from the co mmencement of this Act, such of the securities (including 
cash balances, if any) in the Famine Relief Funds established under the Bombay 
Famine Relief Fund Act, 1936 and the Central Provinces and Berar Famine Relief 
Fund Act, 1937 as shall pass on to the State of Bombay under section 80 of the States 
Reorganisation Act, 1956 and all the securities (including cash balance, if any) in the 
Famine Relief Fund established under the Saurashtra Famine Relief Fund Act, 1951 
shall be deemed to be transferred to, and  to form part of, the Famine Relief Fund 
established under this Act and shall be held in or transferred to the name of the 
Bom. XIX of 1936. 
C. P. & Berar III of 
1937. Sau. XIV of 
1951. 
Short title and 
extent. 
Definition. 
Establishment and 
maintenance of the 
3[Gujarat] State 
Famine Belief 
Fund. 
Bom. XIX of 1936. 
C. P. & Berar III of 
1937. XXX. VII of 
1956. Sau. XIV of 
1951. 
Transfer of 
securities held 
under Bom. XIX of 
1936, C. P. & Berar 
III of 1937 and Sau. 
XIV of 1951. 
The Bombay State Famine Relief Fund Act, 1958 
[ 1958 : Bom . LXXXIII 
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Secretary to the Government of Bombay, Finance Department, or such other Officer 
as the State Government may specify. 
 
5[4A. Such of the securities (including cash balances, if any) mentioned in section 4 
as may be dete rmined under sub-section (2) of section 51 of the Bombay 
Reorganisation Act, 1960, shall be held in, or transferred to, the name of such officer 
as the State Government may specify.] 
 
5. The Fund shall not be expended except upon- 
 
(1) the relief of famine or acute scarcity; or 
 
(2) the relief of distress caused by serious drought, flood or other natural 
calamities, in the 6[State of Gujarat] or any part thereof: 
 
Provided that when the Fund exceeds such sum as the State 
Government may by order determine in this behalf, the  State Government 
may utilise the excess to meet expenditure on any preventive or remedial 
measures in connection with famine or acute scarcity conditions in the 6[State 
of Gujarat] or any part thereof; or for the grant of loans to cultivators, either 
under the Land Improvement Loans Act, 1883, or under the Agriculturists' 
Loans Act, 1884, or for relief purposes; or to meet irrecoverable balances of 
such loans. 
 
6. The State Government shall, from time to time, invest or reinvest all sums to the 
credit of the Fund, which may not be immediately required for any of the purposes 
mentioned in section 5, in Government securities as defined in clause (2) of section 2 
of the Public Debt Act, 1944 or in securities specified . in clause (c) or (d) of section 
20 of the Indian Trusts Act, 1882, in the name, of the Secretary to the 
7[Government 
of Gujarat], Finance Department, or such other officer as the State Government may 
specify : 
 
Provided that the sums which stand invested in securities mentioned in 
section 4 at the commencement of this Act may continue to be so invested, notwith - 
standing that any such securities are not mentioned in this section, so long as the 
State Government does not think it fit to reinvest them under this section. 
 
7. (1) The accounts of the Fund shall be made up at the end of each financial 
year, the securities belonging to the Fund being valued at their market value 
on the last day of such year. 
 
(2) If the accounts so made up show that the balance in the Fund at the end of 
such year falls short of 8[such sum as the State Government may by order 
determine in this behalf], the deficiency shall be made up from the 
Consolidated Fund of the State : 
 
Provided that if the deficiency 9[exceeds such sum as the State 
Government may by order determine in this behalf], it may be made up in 
annual instalments, the amount of each instalment except the last being not 
10[less than such sum]. 
 
11(3) Any expenditure incurred by the State Government under sub-section 
(2) shall be charged on the Consolidated Fund of the State.] 
 
8. The Bombay Famine Relief Fund Act, 1936 and the Central Provinces and Berar 
Famine Relief Fund Act, 1937, in their application to the 
12[State of Bombay] and the 
Saurashtra Famine Relief Fund Act, 1951 are hereby repealed: 
 
Provided that such repeal shall not affect- 
 
(a) the previous operation of any Act so repealed; or 
Transfer of 
securities etc. on or 
after 1st May 1960. 
XI of 1960 
Purposes for which 
the Fund may be 
utilised. 
XIX of 1883. XII of 
1884. 
Investment and 
reinvestment of 
amounts not 
required for use 
immediately. XVIII of 1944. II of 
1882. 
Accounts and 
making up of the 
deficiency in the 
Fund. 
Repeal and savings. Bom. XIX of 1936. 
C. P. & Berar III of 
1937. Sau. XIV of 
1951. 
The Bombay State Famine Relief Fund Act, 1958 
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(b) any right, privilege, obligation or liability acquired, accrued or 
incurred under any of the Acts so repealed; or 
 
(c) any investigation, legal proceeding or remedy in respect of any 
such right, privilege, obligation or liability as aforesaid; 
 
and any such investigation, legal proceeding or remedy may be instituted, 
continued or enforced as if this Act had not been passed. 
 
Provided further that anything done or any action taken under any of 
the Acts so repealed shall, so far as it is not inconsistent wit h this Act, be 
deemed to have been done or taken under the corresponding provision of this 
Act, as if the said provision was in force in the relevant part of the State when 
such thing was done or such action was taken, and shall continue in force 
accordingly, un - less and until superseded by anything done or any action 
taken under this Act. 
 
 
 
 
 
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1 For Statement of Objects and Reasons, see Bombay Government Gazette, 1968, Part V, pp. 414 and 415. 
2 These words were substituted for the words "State of Bombay" by the Gujarat Adaptation of Laws 
(State and Concurrent Subjects) Order, 1960.  
3 This word was substituted for the word "Bombay", by the Gujarat Adaptation of Laws (State and 
Concurrent Subjects) Order, 1960. 
4 This word, figure and letter were substituted for the word and figure "section 4", by the Gujarat 
Adaptation of Laws (State and Concurrent Subjects) Order, 1960.  
5 Section 4A was inserted by the Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960. 
6 These words were substituted for the words "State of Bombay", b y the Gujarat Adaptation of Laws (State and 
Concurrent Subjects) Order, 1960. 
7 These words were substituted for the words "Government of Bombay", by the Gujarat Adaptation of Laws 
(State and Concurrent Subjects) Order, 1960. 
8 These words were substituted. For the words “four crores rupees”, by the Gujarat adaption of 
Laws estate and concurrent subjects, order, 1960. 
9 These words were substituted, for the word “exceeds fifteen lakhs of rupees”, by the Gujarat 
adaption of Laws “ state and concurrent subjects, order, 1960. 
10 These words were substituted, for the words “ less than fifteen lakhs of rupees”, by the Gujarat 
adaption of Laws estate and concurrent subjects, order, 1960. 
11 Sub-section (3) was inserted in place of original sub-section (3) by Guj. 5 of 1960, s. 2 and 
Schedule. 
12 These words remain unmodified, vide the Gujarat Adaptation of Laws (State and Concurrent Subjects) 
Order, 1960. 

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