The Kerala Contingency Fund Act, 1957 (Act 6 of 1957)

THE KERALA CONTINGENCY FUND ACT, 1957. 
(6 of 1957). 
CONTENTS. 
Sections. 
1. Short title and commencement. 
2. Establishment of the Contingency Fund of Kerala. 
3. Power to make rules. 
4. Repeal. 
ACT 6 OF 1957. 
THE KERALA CONTINGENCY FUND ACT, 1957 
AN 
ACT 
to provide  for the establishment and maintenance of Con tingency 
Fund. 
Preamble.—WHEREAS it is expedient to establish and maintain 
a Contingency Fund for the State of Kerala ; 
BE it enacted in the Eighth Year of the Republic of India as 
follows: — 
1. Short title and commence ment.— (1) This Act may be called 
the Kerala Contingency Fund Act, 1957. 
(2) It shall come into force at once. 
2. Establishment of the Contingency Fund of Kerala .— (1) There 
shall be established a Contingency Fund in the nature of an imprest 
entitled “The Con tingency Fund of the State of Kerala” and 
consisting of *a sum of one hundred crores of rupees withdrawn 
from the Consolidated Fund of the State of Kerala. 
(2) Such Contingency Fund shall be held on behalf of the 
Governor of Kerala by the Secretary to the Government of Kerala in 
the Department of Finance and the Governor shall have authority 
to make advances therefrom for the purpose of meeting any 
unforeseen expenditure pending authorisation of such expenditure 
by the State Legislature by law under Article 205  or Article 206 of 
the Constitution. 
(3) As often as any such expenditure is authorised by law as 
aforesaid, the Government shall recoup to the Contingency Fund an 
amount equal to the advance taken from such Fund to meet the 
expenditure. 
3. Power to make rules —For the purpose of carring out the 
object of this Act,  the Government may, by notification in the 
Gazette, make rules regulating all matters connected with or 
ancillary to the custody of, the payment of moneys into and the 
withdrawal of moneys from, the cont ingency Fund of the State of 
Kerala. 
4. Repeal.—The Contingency Fund Act,  1950 (Act XXXII of 
1950), is hereby repealed. 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
             Published in the Gazette Extraordinary dated 31-07-1957. 
           *1. Vide Amendment act 1 of 1963, the words “a sum of fifty lakhs of rupees” substituted with “a  
                   sum of one hundred and fifty lakhs of rupees”. 
   2. Vide Amendment act 15 of 1972, the words “one hundred and fifty lakhs of rupees”  
                  substituted with “three hundred lakhs of rupees”. 
3. Vide Amendment act 2 of 1978, the words “three hundred lakhs of rupees” substituted with  
               “five hundred lakhs of rupees”. 
4. Vide Amendment act 3 of 1979, the words “five hundred lakhs of rupees” substituted with     
               “eight hundred lakhs of rupees”. 
   5. Vide Amendment act 18 of 1983, the words “eight hundred lakhs of rupees” substituted with   
                “fifteen crores of rupees”. 
   6. Vide Amendment act 17 of 1994, the words “fifteen crores of rupees” substituted with 
                “twenty five crores of rupees”. 
   7. Vide Amendment act 7 of 2005, the words “twenty five crores of rupees” substituted with 
                “one hundred crores of rupees”. 
 

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