The KARNATAKA CONTINGENCY FUND ACT, 1957.

THE KARNATAKA CONTINGENCY FUND ACT, 1957. 
ARRANGEMENT OF SECTIONS. 
Sections: 
 1. Short title. 
 2. Establishment of a Contingency Fund. 
 3. Custody of the Contingency Fund and withdrawal therefrom. 
 4. Power to make rules. 
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STATEMENT OF OBJECTS AND REASONS 
I 
Act 11 of 1957. —Mysore Act No. XXI of 1950, provided for the constitution of a Contingency 
Fund consisting of a sum of Rs. 30 lakhs for the form er State of Mysore. In view of the formation 
of the new State of Mysore, it is necessary to constitute a new Contingency Fund with an amount 
of rupees one crore.  
Hence this Bill. 
(Published in Karnataka Gazette (Extraordinary) Part IV-2A dated 16th March 1957      as No. 
60 at page.2) 
II 
Amending Act 3 of 1958.— Not available 
III 
Amending Act 15 of 1961.— Not available 
IV 
Amending Act 20 of 1965. —According to section 2 of the Mysore Contingency Fund Act, 
1957, a sum of rupees two crores can be paid from and out of the Consolidated Fund of the State 
to the Contingency Fund. As this sum is found insufficient for making emergent payments like 
food operations or schemes for which additional as sistance is sanctioned by the Government of 
India after the Budget is passed by the Legislatur e or other inevitable payments it is considered 
necessary to raise the amount to be paid into the Contingency Fund from two crores of rupees to 
four crores of rupees. In other neighbouring States the corpus of contingency fund has been fixed 
as under.— 
 Maharashtra ... Seven crores 
 Madras ... Five crores 
 Andhra Pradesh ... Five crores 
Hence the Bill. 
(Published in Karnataka Gazette (Extraordina ry) Part IV-2A dated 11th October 1995 as 
No.189 at page 2 ) 
V 
Amending Act 1 of 1973.—According to section 2 of the My sore Contingency Fund Act, 1957 
a sum of four crores of rupees can be paid from  and out of the Consolidated Fund of the State to 
the Contingency, Fund. This sum is found insu fficient for making emergent payments towards 
scarcity relief operations undertaken by the Stat e Government in some parts of the State. The 
corpus of the contingency fund was temporarily ra ised to ten crores by the promulgation of the 
Mysore Contingency Fund (Temporary) (Amendment) Ordinance, 1972. Now it is considered 
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necessary to raise the amount to be paid into the Contingency Fund from four crores of rupees to 
ten crores of rupees as a permanent measure.  In the following States the corpus of the 
contingency fund has been fixed as under— 
 Tamil Nadu ... Ten crores 
 Gujarat ... Twenty crores 
Hence the Bill. 
(Published in Karnataka Gazette (Extraordina ry) Part IV-2A dated 12th December 1972, as 
No. 597 at page. 3 ) 
VI 
Amending Act 62 of 1976. —Article 267(2) of the Constitution of India provides for the 
establishment of a Contingency Fund for the Stat e. According to section 2 of the Karnataka 
Contingency Fund Act, 1957 a sum of ten crores of rupees can be paid from and out of the 
Consolidated Fund of the State to the Contingency Fund. This sum is found insufficient for 
making emergent payments like scarcity relief o perations and for other development activities. 
The corpus of the Contingency Fund has been tem porarily raised to twenty crores of rupees by 
the promulgation of the Karnataka Continge ncy Fund (Temporary) (Amendment) Ordinance, 
1976. Now it is considered necessary to raise the amount to be paid into the Contingency Fund 
from ten crores of rupees to twenty crores of rupees as a permanent measure. 
Hence the Bill. 
(Obtained from LA Bill No. 58 of 1976 in File No. LAW 97 LGN 76.) 
VII 
Amending Act 2 of 1981. —It is considered necessary to increase of the corpus of the 
Contingency Fund from Rs. 20 crores to Rs. 35 crores to meet urgent payments pending sanction 
of the Legislature. 
Hence the Bill. 
(Published in Karnataka Gazette (Extraordinary) Part IV-2A dated 6th February 1981 as 
No.112 at page.3 ) 
VIII 
Amending Act 21 of 1984. —It is considered necessary to increase of the corpus of the 
Contingency Fund from Rs. 35 crores to Rs. 60 crores to meet urgent payments on ‘New Service’ 
pending sanction of the Legislature. 
Hence the Bill. 
(Published in Karnataka Gazette (Extraordina ry) Part IV-2A dated 22nd February 1984 as 
No.135 at page.3) 
IX 
Amending Act 31 of 1985.—It is considered necessary to increase the corpus of the 
Contingency Fund from Rs. 60 crores to Rs. 80 crores to meet urgent payments pending sanction 
of the Legislature. 
Hence the Bill. 
(Published in the Karnataka Gazette (Extraordinary) Part IV-2A dated 7th August 1985 as No. 
429 at Page 3.) 
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 3
1[KARNATAKA]1 ACT No. 11 of 1957. 
(First published in the 1[Karnataka Gazette]1 on the First Day of April 1957.) 
THE 1[KARNATAKA]1 CONTINGENCY FUND ACT, 1957. 
(Received the assent of the Governor on the Thirty-first Day of March 1957.) 
(As amended by Act 3 of 1958, 15 of 1961, 20 of 1965, 1 of 1973, 62 of 1976, 2 of 1981, 
21 of 1984 and 31 of 1985.) 
An Act to provide for the establishment of a Contingency Fund for the 1[State of 
Karnataka]1. 
WHEREAS clause (2) of article 267 of the Constitution of India provides that the 
Legislature of a State may by law establish a Contingency Fund in the nature of an 
imprest; 
AND WHEREAS it is expedient to establish such a Contingency Fund for the 1[State of 
Karnataka]1; 
BE it enacted by the 1[Karnataka State Legislature]1 in the Eighth Year of the Republic 
of India as follows:— 
 1. Adapted by the Karnataka Adaptations of Laws Order 1973 w.e.f. 1.11.1973 
1.  Short title.-This Act may be called the 1[Karnataka]1 Contingency Fund Act, 1957. 
 1. Adapted by the Karnataka Adaptations of Laws Order 1973 w.e.f. 1.11.1973 
 1. Adapted by the Karnataka Adaptations of Laws Order 1973 w.e.f. 1.11.1973  
2.  Establishment of a Contingency Fund.- There shall be established for the 
1[State of Karnataka] 1 a Contingency Fund in the nature of an imprest entitled the 
Contingency Fund of the 1[State of Karnataka]1, into which shall be paid from and out of 
the Consolidated Fund of the State a sum of 2[eighty crores of rupees]2. 
 1. Substituted by Act 31 of 1985 w.e.f. 12.6.1985 
3. Custody of the Contingency Fund and withdrawals therefrom. -The 
Contingency Fund of the 1[State of Karnataka] 1 shall be held on behalf of the Governor 
by the Secretary to the 1[Government of Karnataka] 1 in the Department of Finance, and 
no advances shall be made out of such Fund except for the purposes of meeting 
unforeseen expenditure pending authorisation of such expenditure by the State 
Legislature under appropriation made by law. 
 1. Adapted by the Karnataka Adaptations of Laws Order 1973 w.e.f. 1.11.1973  
4.  Power to make rules.- For the purpose 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 an d  the  withdrawal  of  moneys from, the 
Contingency Fund of the 1[State of Karnataka]1. 
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