The Haryana Contingency Fund Act, 1966 (2 of 1967)

67Pilaa 68herwment
EXTRAORDINARY
Publishedby Authsrity• --
Regd. No. P. 258
•C,iI •
CHANDIGARH, FRIDAY, DECEMBER 19, 1969 (AGRAHAYANA 28, 1891 SAKA)
FINANCE DEPARTMENT
(BUDGET)
NOTI FI C AT ION
The 5th December, 1969No. 3158-B & C-69 35063.—In exercise of the powers conferred by section 6 of the Haryana
Contingency Fund Act, 1966 (2 of 1967) and all other powers enabling him in this behalf, the Governor
of Haryana hereby makes the following rules to amend the Haryana Contingency Fund Rules, 1967,
namely : -
1. These rules may be called the Haryana Contingency Fund (1st Amendment) Rules, 1969.
2. In the Haryana Contingency Fund Rules, 1967 (hereinafter referred to as the said rules),
iin rule 7, n sub -rule 1, after note (2), the following note shall be added, namely :*
"N o t e (3).—In exceptional circumstances to be recorded in writing, the supplementary esti-
mates, when they cannot be presented to the Legislature in the first session may be
so presented at the second session.".
3. In the said rules, in rule 8, the following note shall be added at the end, namely
"Note.— The advances obtained from the Contingency Fund for expenditure on  a  : New
Service' during the 'Vote on Account' period, for which adequate provision exists in the
Appropriation Bill for the year, ill stand resumed to the Fund as soon as the
Appropriation Act for the whole year has been passed by Legislature aid assented to
by fir: Governor. A statement of such advances in the following form shall be
appended to the Supplt mentary demand statement presented to Legislature at its
session meeting immediately after the advance is sanctioned :—
STATEMENT
Statement showing advances drawn from the Contingency Fund of Haryana during the 'Vote on
Account' period for expenditure on 'New Services' for which necessary provision had been
made in the Budget Est im at es fo r ---  - -. The advances were recouped to the Fund
after the Approp..iation Act was passed.
Particulars of Name of
Servic3 Department Amount of Number and name of
advance from the the grant in which
Contingency Fund provision exists in
Budget Estimates with
amcunt of provisi n
Brief reasons why
the exp,:-.1 diturecould
not be deferred till the
demands for grants
were voted by the
Legislature
1 2 3 4 5
ISHWAR CHANDRA,
Commissioner for Planning & Finance, and
Secretary to Government, Haryana,
Planning and Finance Departments.
Price : 15 Paise ( 753 )
• •

‹ Prev All Haryana acts Next ›