The Himachal Pradesh Contigency Fund Act,1971

THE HIMACHAL PRADESH CONTINGENCY FUND ACT, 1971   
ARRANGEMENT OF SECTIONS 
Sections: 
1.  Short title and commencement. 
2.  Interpretation. 
3.  Establishment of Himachal Pradesh Contingency Fund. 
4.  Constitution of the Fund. 
5.  Purpose for which Fund may be utilized. 
6.  Power to make rules. 
7.  Repeal of the Punjab Contingency Fund Act, 1950 and the 
Himachal Pradesh Contingency Fund (Determination of 
Amount) Act, 1964. 
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THE HIMACHAL PRADESH CONTINGENCY FUND ACT, 1971  
(ACT NO. 9 OF 1971) 1 
(Received the assent of the Governor on the 3 rd   May, 1971, and was 
published in the Rajpatra, Himachal Pradesh (Extra- ordinary), dated the 27 th   
May, 1971, pp. 421-424).    
An Act to provide for the establishment and mainten ance of a 
contingency Fund in the State of Himachal Pradesh.    
 Amended, repealed or otherwise affected by:-   
(1)  H.P. Act No. 19 of 1987 2 assented to by the Governor on 16 th  
September, 1987, published in the Rajpatra, Himacha l 
Pradesh (Extra-ordinary), dated 18 th  September, 1987, pp. 
1780-1781.  
(2)  H.P. Act No. 2 of 1999 3 assented to by the Governor on 16 th  
January, 1999, published in the Rajpatra, Himachal Pradesh 
(Extra-ordinary), dated 18 th  January, 1999,  pp. 235-238.   
BE it enacted by the Legislative Assembly of Himachal Pradesh in the 
Twenty-second Year of the Republic of India as follows:- 
1. Short title and commencement .- (1) This Act may be called the 
Himachal Pradesh Contingency Fund Act, 1971.    
                                                 
1.  For Statement of Objects and Reasons, see the R ajpatra, Himachal Pradesh 
(Extra-ordinary), dated the 19 th  April, 1971, p. 226. 
2.  For Statement of Objects and Reasons see the Ra jpatra, Himachal Pradesh (Extra-
ordinary), dated 10 th  September, 1987, p. 1658. 
3.  For Statement of Objects and Reasons see the Ra jpatra, Himachal Pradesh (Extra-
ordinary), dated 9th  December, 1998, pp. 4188 and 4192. 
THE HIMACHAL PRADESH CONTINGENCY FUND ACT, 1971  
 
2 
(2) It extends to the whole of the State of Himachal Pradesh.    
(3) It shall come into force at once. 
2. Interpretation .- In this Act, "the Fund" means the Himachal 
Pradesh Contingency Fund established under section 3.   
3. Establishment of Himachal Pradesh Contingency Fund.- On the 
commencement of this Act, the State Government shal l establish in and for 
the State of Himachal Pradesh a Fund called the Him achal Pradesh 
Contingency Fund in the nature of an Imprest Account.  
1[4. Constitution of the Fund .- The State Government shall 
appropriate a sum of rupees five crores out of the Consolidated Fund of the 
State and place it to the credit of the Fund.] 
5. Purpose for which Fund may be utilized.-  The Fund shall be 
placed at the disposal of the Governor of Himachal Pradesh, who shall not 
expend it except for the purposes of making advance s from time to time for 
meeting unforeseen expenditure of the State pending  authorisation of such 
expenditure by the Legislature of the State under a ppropriations made by 
law; and immediately after the coming into operation of such law, an amount 
equal to the amount or amounts advanced by the Gove rnor for the purposes 
aforesaid shall be deemed to have been placed to th e credit of the Fund and 
the amount so transferred or deemed to have been tr ansferred shall for all 
purposes form part of the Fund.   
6. Power to make rules.-  The State Government may by notification 
make rules to carry out all or any of the purposes of the Act.   
7. Repeal of the Punjab Contingency Fund Act, 1950 and the 
Himachal Pradesh Contingency Fund (Determination of  Amount) Act, 
1964.- The Punjab Contingency Fund Act, 1950 (13 of 1950) as applicable to 
the territories added to Himachal Pradesh under sec tion 5 of the Punjab Re-
organisation Act, 1966 (31 of 1966) and the Himacha l Pradesh Contingency 
Fund (Determination of Amount) Act, 1964 (1 of 1964) are hereby repealed. 
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1. Proviso  to section 4 was added vide H.P. Act No . 19 of 1987 and subsequently 
section 4 substituted vide Act No. 2 of 1999. 

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