The Meghalaya Natural Calamities Relief Fund Act,1980 (Act No.25 of 1980)

MEGHALAYA ACT 25 OF 1980
THE MEGHALAYA NATURAL CALAMITIES RELIEF FUND ACT, 1980
(As passed by the Assembly)
[Received the assent of the Governor of Meghalaya on 17th December, 1980]
(Published in the Gazette of Meghalaya, Extraordinary, dated the 20th December, 1980)
An
Act
to provide for the establishment and maintenance in the State Meghalaya of a fund called the
Meghalaya Natural Calamities Relief Fund.
Be it enacted by the Legislature of the State of Meghalaya in the Thirty-first Year of the
Republic of India as follows:-
Short title extent and
commencement.
1. (1) This Act may be called the Meghalaya Natural
Calamities Relief Fund Act, 1980.
(2) It extends to the whole of the State of Meghalaya.
(3) It shall come into force on such date as the State
Government may, by notification, appoint.
Definition. 2. In this Act, unless the context otherwise requires, “Fund”
means the Meghalaya Natural Calamities Relief Fund
established under Section3.
Establishment of the
Meghalaya Natural
Calamities Relief Fund.
3. On the commencement of this Act, the State Government
shall establish in an for the State of Meghalaya a Fund to
be called the Meghalaya Natural Calamities Relief Fund
which shall consist of :-
(i) contribution by the State Government under
Section 4.
(ii) any contribution by the Government of India;
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(iii) such other sums as the State Government may
transfer from the unspent balance of the budget
provisions of any year under Section 4 and
(iv) Donation, if any, by the public, any institution,
autonomous body, association or authority.
Initial contribution to the
Meghalaya Natural
Calamities Relief Fund.
4. As soon as may be after the commencement of this Act,
the State Government shall make an initial contribution, to
the Fund of a sum of Rupees ten lakhs from the head
“289-Relief on account of Natural Calamities” from the
budget for the year 1981-82 or the unspent balance thereof
on the 31 st March, 1981 and thereafter make an annual
contribution of the sum equal to the margin money
recommended by the Finance Commission.
Purpose for which the
Fund may be utilised.
5. Withdrawal from the Fund shall not be made except to
cover the expenditure on relief of distress caused by flood,
cyclone, hailstorm, drought, earthquake, or the calamities
as may be notified by the State Government for the
purpose.
Investment and re-
investment of the amount
not required.
6. The State Government shall, from time to time invest or
reinvest in easily encashable securities all amounts which
may not be immediately required for any of the purposes
mentioned in section 5 and the interest accrued thereon to
the credit of the Fund.
Accounts of the Fund and
making up of the
deficiency in the Fund.
7. (1) The accounts of the Fund shall be made up at the end
of each financial year in a proforma account as may be
prescribed by rules made under this Act.
(2) If the accounts so made up in respect of any year
shows that the balance at the credit of the Fund falls short
of Ru pees fifteen lakhs, the deficiency shall be made up
by contribution from the revenues of the State
Government.
Power to make rules. 8. The State Government may make rules for carrying out
the purposes of this act.
Repeal of Assam Act
28 of 1948.
9. The Assam Famine Relief and Insurance Fund Act 1948 is
hereby repealed.
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