The KERALA CONTINGENCY FUND ACT, 1957

 THE KERALA CONTINGENCY FUND ACT, 1957 
ACT 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, 19571
AN
ACT
to provide for the establishment and maintenance of Contingency Fund.
Preamble.- WHEREAS  it is expedient to establish and maintain a Contigency Fund 
for the State of Kerala;
BE it enacted in the Eighth Y ear of the Republic of India as follows:-
1.  Short title and commencement.─  (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 Contingency Fund of the
State of Kerala” and consisting of a sum of 2 [one hundred crores of rupees] withdrawn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  authorization  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 authorized 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 carrying out the object of this Act, the
Government may,  by  notification  in  the  Gazette,  make  rules  regulating  al  matters
connected with or ancillary to the custody of, the  payment of moneys into and the
withdrawal of moneys from, the Contingency Fund of the State of Kerala.
4.  Repeal.─  The Contingency Fund Act, 1950 (Act XXXII of 1950), is hereby
repealed.
......
1 Received the assent of the Governor on 9 th January, 1963. Published in the Gazette Extraordinary dated 9 th
January, 1963.
2 Subsituted by Act 7 of 2005 (w.e.f.26.10.2004).

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