The GUJARAT CONTINGENCY FUND ACT, 1960

 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
GOVERNMENT OF GUJARAT 
 
 
 
 
 
 
 
 
 
 
LEGISLATIVE PARLIAMENTARY AFFAIRS DEPARTMENT 
GUJARAT ACT NO. IV OF 1960. 
 
 
 
 
THE GUJARAT CONTINGENCY FUND 
ACT, 1960. 
 
 
 
 
(As modified upto the 31st October, 2008) 
THE GUJARAT CONTINGENCY FUND ACT, 1960. 
.................................... 
CONTENTS 
PREAMBLE PAGE 
 NO. 
SECTIONS. 
1. Short title.   1 
2. Establishment of the Contingency Fund of the State. 1 
3. Custody of Contingency Fund and withdrawals therefrom. 1 
4. Power to make rules.                                                1 
5. Repeal of Gujarat Ordinance No. I of 1960. 1 
GUJARAT ACT No. IV OF 1960.1* 
[THE GUJARAT CONTINGENCY FUND ACT, 1960.] 
[22nd September 1960] 
1. Amended by Guj. 30 of 1961. 
2. Amended by Guj. 3 of 1967. 
3. Amended by Guj. 20 of 1969. 
4. Amended by Guj. 10 of 1970. 
5. Amended by Guj. 13 of 1984. 
6. Amended by Guj. 1 of 1984. 
An Act to provide for the establishment and maintenance of a Contingency Fund in 
the State of Gujarat. 
WHEREAS it is expedient to provide for the establishment and maintenance of a 
Contingency Fund in the State of Gujarat ; 
AND WHEREAS the Legislature of the State, by clause (2) of Article 207 and 
clause (2) of Article 283 of the Constitution of India, has been empowered by law to 
establish such Fund ; It is hereby enacted in the Eleventh Year of the Republic of India as 
follows : 
1. This Act may be called the Gujarat Contingency Fund Act, 1960. 
2. There shall be established a Contingency Fund in the nature of an imprest 
entitled the Contingency Fund of the State, into which shall he paid from and out 
of the Consolidated Fund of the State of Gujarat a sum of  2[two hundred crores 
of rupees]. 
3. The Contingency Fund of the State shall be held on behalf of the Governor by the 
Secretary to the Government of Gujarat in the Finance Department, 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 State 
Legislature under appropriations made by law. 
4. For the purposes 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 moneys into, and withdra ws of moneys from the Contingency 
Fund of the State. 
5. The Gujarat Contingency Fund Ordinanc e, 1960, is hereby repealed and the 
provisions of sections 7 and 25 of the Bombay General Clauses Act, 1904, shall 
apply to such repeal as if that Ordinance were an enactment. 
-------------------- 
1. For Statement of Objects and Reasons, see Gujarat Government Gazette, 1960, Part V, p. 2. 
* This Act was assented to by the Governor on the 19th September, 1960. 
2. These words were substituted for the words “fifty crores of rupees” by Guj. 1 of 1998, s. 2. 
 
Short title. 
Esablishment 
of the 
Contingency 
Fund of the 
State. 
Custody of 
Contingency 
Fund and 
withdrawal 
therefrom. 
Power to 
make rules. 
Repeal of 
Gujarat 
Ordinance 
No. I of 
1960. 
Bom. I of 
1904. 

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