The Gujarat State Guarantees Act, 1963

 
 
GOVERNMENT OF GUJARAT 
LEGISLATIVE AND PARLAMENTARY AFFAIRS DEPARTMENT 
GUJARAT ACT NO. XXII OF 1963 
The Gujarat State Guarantees Act, 1963 
(As modified upto the 30th September, 2007) 
 
 
 
 
THE GUJARAT STATE GUARANTEES ACT, 1963 
.................................... 
CONTENTS 
PREAMBLE PAGE NO. 
SECTIONS. 
1. Short title. 1 
2. Fixation of limit up to which the State may give guarantees. 1 
 
 
 
 
 
 
 
 
 
 
 
 
GUJARAT ACT NO. XXII OF 19631.* 
[THE GUJARAT STATE GUARANTEES ACT, 1963] 
[6th May, 1963] 
Amended by Guj. 34 of 1963. 
Amended by Guj. 25 of 1964. 
Amended by Guj. 14 of 1966. 
Amended by Guj. 19 of 1969. 
Amended by Guj. 8 of 1972. 
Amended by Guj. 2 of 1975. 
Amended by Guj. 8 of 1977. 
Amended by Guj. 7 of 1978. 
Amended by Guj. 9 of 1980. 
Amended by Guj. 18 of 1985. 
Amended by Guj. 6 of 1989. 
Amended by Guj. 15 of 1991. 
Amended by Guj. 16 of 1994. 
Amended by Guj. 6 of 1998. 
Amended by Guj. 1 of 2000. 
Amended by Guj. 17 of 2000. 
Amended by Guj. 5 of 2001. 
 
An Act to fix the Limit up to which the executive power of the State shall extend to the 
giving of guarantees. 
It is hereby enacted in the Fourteenth Year of the Republic of India as follows:- 
1. This act may be called the Gujarat State Guarantees Act, 1963. 
2. (1) The limit upto which the executive power of the State Government shall 
extend to the giving of guarantees (including the guarantees given 
before th e commencement of this Act) as provided in clause (1) of 
article 293 of the Constitution shall be the sum of 2[Rs. 
2,00,00,00,00,000] 
 3[(2) The State Government shall, within a period of six months from the end 
of the financial year in which any guarantee s are given, lay before the 
Legislative Assembly of the State,– 
Short title  
Fixation of limit 
upto which the 
State may give 
guarantees. 
  (a) a statement of guarantees which may have been given during 
that year, and 
  (b) an account of the total sums which during that year may have 
been either issued out of the Consolidated Fu nd of the State to 
meet with liabilities arising out of the guarantees so given or paid 
in or towards repayment of the sums so issued : 
Provided that if the Legislative Assembly of the State is not in session or is not 
sitting on the date on which the said  period of six months expires, the said period of six 
months shall be deemed to expire on the first day on which the Legislative Assembly 
first sits after the aforesaid date.] 
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1. For Statement of Objects and Reasons, See Gujarat Govern ment Gazette, Extraordinary, Part 
V, Dates the 2nd February, 1963, Page-22. 
* This Act was Assented to by the Governor on the 2nd May, 1963. 
2. These letters and figures were substituted for the letters and figures “Rs. 160,00,00,00000” 
by Guj. 5 of 2001, s. 2 and which was substituted for the letters and figures Rs. 
140,00,00,00,000 by Guj. 17 of 2000 s. 2. 
3. Sub-section (2) was substituted by Guj. 8 of 1977, s. 2. 
 

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