The Maharashtra Contingency Fund Act.

1956 : XLVI]  1 
THE MAHARASHTRA CONTINGENCY FUND ACT 
[Text as on 23rd August 2024] 
—————— 
CONTENTS 
PREAMBLE.  
SECTIONS.  
 1.  Short title.  
 2. Establishment of the Contingency Fund of Maharashtra.  
 3.  Custody of the Contingency Fund and withdrawals therefrom.  
 4.  Power to make rules.  
 5.  Repeals. 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
2 The Maharashtra Contingency Fund Act [1956 : XLVI 
 
 
 
1956 : XLVI] The Maharashtra Contingency Fund Act 3 
LIST OF AMENDMENT ACTS 
 1. Adapted and modified by the Maharashtra Adaptation of Laws (State and Concurrent  
                 Subjects) Order, 1960. 
 2. Amended by Mah. 30 of 1961  
 3. Amended by Mah. 58 of l9751 (30-8-1975) 
 4. Amended by Mah. 30 of l9762 (17-4-1976)  
 5. Amended by Mah. 16 of 19773 (14-2-1977)  
 6. Amended by Mah. 6 of l978 (21-5-1978)  
 7. Amended by Mah. 5 of 1979 (31-3-1979)  
 8. Amended by Mah. 4 of 19804 (26-11-1979)  
 9. Amended by Mah. 15 of 1980 
 10. Amended by Mah. 21 of 1981  
 11. Amended by Mah. 8 of 1990 (1-4-1990)  
 
 
 
 
 
 
 
 
 
 
                                                   
1 Maharashtra Ordinance No. VIII of 1975 was repealed by Mah. 58 of 1975, s. 3.  
2 For the words “a sum of twelve crores of rupees”, the words “a sum of fifty crores  of rupees” were substituted by 
Maharashtra Ordinance No. IV of 1976. This Ordinance was repealed by Mah. 30 of 1976, s. 3. This Act was in force 
upto and inclusive of 11 th August 1976 and then expired [ vide, Mah. 30 of 1976, s. l(3)] and hence amendments are not 
incorporated.  
3 Maharashtra Ordinance No. I of 1977 was repealed by Mah. 16 of 1977, s. 3.  
4 For the words “a sum of forty crores of rupees”, the words “a sum of fifty -five crores of rupees” were substituted by 
Maharashtra Ordinance No. X of 1979. This Ordinance was repealed by Mah. 4 of 1980, s. 3. This Act was in force upto 
and inclusive of the 31 st March 1980, and then expired [ vide, Mah. 4 of 1980, s. 1(3)] and hence amendments are not 
incorporated.  
 
Note.- The date mentioned in the bracket indicates the date of commencement of the Act. 
4 The Maharashtra Contingency Fund Act [1956 : XLVI 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
1956 : XLVI] The Maharashtra Contingency Fund Act 5 
ACT No. XLVI OF 19561 
[THE MAHARASHTRA CONTINGENCY FUND ACT.] 
[This Act received the assent of the Governor on the 24th November 1956; assent was first published in 
the Bombay Government Gazette, Part IV, on the 24th November 1956.] 
An Act to provide for the establishment and maintenance of  
a Contingency Fund in the 2[State of Maharashtra]. 
WHEREAS it is expedient to provide for the establishment and maintenance of a Contingency 
Fund in the 3[State of Maharashtra];  
AND WHEREAS the Legislature of the State, by clause ( 2) of Article 267 and clause ( 2) of 
Article 283 of the Consti tution of India, has been empowered by law to esta blish and maintain such 
Fund; It is hereby enacted in the Seventh Year of the Republic of India as follows:—  
1.  Short title.— This Act may be called 4[the Maharashtra Contingency Fund Act].  
2. Establishment of the 5[Contingency fund of Maharashtra ].— There shall be established a 
Contingency Fund in the nature of an imprest entitled the 6[Contingency Fund of the State of 
Maharashtra], into which shall be paid from and out of the Consolidated Fun d of the 7[State of 
Maharashtra] 8[a sum of one hundred fifty crores of rupees]. 
3.  Custody of the Contingency Fund and withdrawals therefrom.— The Contingency Fund 
of the State shall be held on behalf of the Governor by the Secretary to the 9[Government of 
Maharashtra], in the Finance Department , 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 appropriations made by law.  
4.  Power to make rules. — For the purposes 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, and withdrawals of moneys from, the Contingency Fund of the State.  
5.  Repeals.— The Bombay Contingency Fund Act, 1950  (Bom. XLI of 1950)  and any law 
corresponding to the provisions of this Act in f orce immediately before the 1 st day of November 1956 
in any territory which after that date forms part of the new 10State of Bombay, shall stand repealed. 
 
 
                                                   
1 For Statement of Objects and Reasons, of the L. A. Bill No. LXIX of 1956, see Bombay Government Gazette , 1956, 
Extraordinary No. 71, Part V, dated 15th November 1956, page 352.  
2 These words were substituted for the words “State of Bombay” by the Maharashtra Adaptation of Laws (State and 
Concurrent Subjects) Order, 1960. 
3 These words were substituted for the words “State of Bombay” by the Maharashtra Adaptation of Laws (St ate and 
Concurrent Subjects) Order, 1960.  
4 These words were substituted for the words and figures “the Bombay Contingency Fund Act, 1956” by Mah. 15 of 1980, 
Schedule.  
5  These words were substituted for the words “Contingency Fund of the State” by the Maharashtra Adaptation of Laws 
(State and Concurrent Subjects) Order, 1960. 
6 These words were substituted for the words “Contingency Fund of the State” by the Maharashtra Adaptation of Laws 
(State and Concurrent Subjects) Order, 1960. 
7 These words were s ubstituted for the words “State of Bombay” by the Maharashtra Adaptation of Laws (State and 
Concurrent Subjects) Order, 1960. 
8 These words were substituted for the words “a sum of eighty crores of rupees” by Mah. 8 of 1990, s. 2.  
9 These words were subst ituted for the words “Government of Bombay ” by the Maharashtra Adaptation of Laws (State 
and Concurrent Subjects) Order, 1960. 
10 The words “State of Bombay ” shall stand unmodified by the Maharashtra Adaptation of Laws (State and Concurrent 
Subjects) Order, 1960. 

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