The CONTINGENCY FUND OF THE STATE OF MIZORAM RULES, 2009

The Mizoram GazetteEXTRA ORDINARY
Published by Authority
VOL - XXXVIII  Aizawl,Wednesday 25.11.2009 Agrahayana 4, S.E. 1931,Issue No. 536
RNI  No. 27009/1973      Postal Regn. No. NE-313(MZ) 2006-2008 Rs. 2/- per issue
NOTIFICATION
No. G. 28011/1/99-FBT, the 24th November, 2009. In exercise of the powers conferred by
sub-section (1) of section 5 of the Contingency Fund of the State of Mizoram Act, 2009 (Act No.
10 of 2009), the Governor of Mizoram is pleased to publishTHE CONTINGENCY FUND OF
THE STATE OF MIZORAM RULES, 2009 (enclosed) for general information.
THE CONTINGENCY FUND OF THE STATE OF MIZORAM RULES, 2009
1. Short title and (1) These rules may be called the Contingency Fund of the State of Mizoram
Commencement Rules, 2009.
(2) These rules shall come into force from the date of publication
in the Official Gazette.
2. The Contingency Fund of the State of Mizoram shall be held on behalf of the Governor by
the Secretary to the Government of Mizoram in the Finance Department.
3. Advances from the Fund shall be made only to meet unforeseen expenditure for such
services, the expenditure on which, as authorized by the annual Appropriation Act, is found to be
insufficient or where a need has arisen during the current financial year for supplementary or
additional new expenditure or expenditure on some new service or scheme, not contemplated in
the annual financial statement for the year. The unforeseen expenditure to be sanctioned pending
its authorization by the Legislature under appropriation made by law must be of such an emergent
character that its postponement would either be not administratively possible or would involve
serious inconvenience or serious loss or damage to public service.
4. A proposal for an advance from the Fund shall be submitted to the Secretary to the
Government of Mizoram, Finance Department. The administrative head of the department shall,
while referring such a proposal to the Finance Department, prepare a self contained note indicating -
(i) brief particulars of the expenditure involved;
(ii) the circumstances in which provision could not be included in the Budget;
(iii) why its postponement is not possible;
(iv) the amount required to be advanced from the Fund with full cost of the proposal
for the year or part of the year, as the case may be; and
(v) the grant or appropriation under which supplementary provision will eventually
have to be obtained.
5. A copy of the order sanctioning the advance, which shall specify the amount, the grant or
appropriation to which it relates and give brief particular by sub-heads and units or appropriation
of the expenditure shall be forwarded to the Accountant General.
6. All bills for such expenditure shall conspicuously be labeled as pertaining to the
Contingency Fund, quoted the order sanctioning the advance from the Fund, and the usual
classification of expenditure on the bills shall also invariably be given by the disbursing officers.
7. Supplementary estimates for all expenditure financed from the Fund shall be presented to
the legislature at the earliest opportunity. Such an estimate can either be for the amount equal to
the full estimated expenditure for which an advance has been made from the Fund or for a reduced
sum owing to certain savings being available within the grant or charged appropriation concerned
or because of the estimate of expenditure at the time of sanctioning an advance having been
subsequently found to be in excess or requirements or for a token sum only where expenditure
involved can be met entirely by savings in the grant or charged appropriation concerned.
Note 1 :   While presenting to the State Legislature, supplementary estimates for expenditure
financed from the Fund, a note to the following effect shall be made in the explanatory memoranda
relating to such estimates :
“A sum of Rs. ____________ has been advanced from the Contingency Fund of the State
of Mizoram and an equivalent amount is required to enable repayment to be made to that Fund.
Note 2 :If any new expendituree or expenditure on a new service or scheme not contemplated in
the annual financial statement for which an advance from the Contingency Fund has been sanctioned
can be met wholly or partly from savings available within the authorized appropriation, the note
appended to the estimate submitted shall be in the following form :
“The expenditure is on a new item or service or scheme. A sum of Rs. ________ has been
advanced from the Contingency Fund and an equivalent amount is required to enable repayment
to be made to that Fund. The amount, namely Rs. _______ can be found by re-appropriation of
savings within the grant/charged appropriation and a token vote only is now required/vote is required
for the balance, that is Rs. _______ only”
8. If, in any case, after the order sanctioning an advance from the Contingency Fund has
been issued in accordance with Rule 5 and before action is taken in accordance with Rule 7, it is
found that the advance sanctioned will remain wholly or partially unutilized, an application shall
be made to the sanctioning authority for canceling or modifying the sanction, as the case may be.
9. All advances sanctioned from the Contingency Fund to meet the expenditure in excess of
the provision for any service included in an Appropriation (V ote on Account) Act shall be recouped
to the Fund as soon as the Appropriation Act in respect of the expenditure on the service for the
whole year, including the excess met from the advances from the Fund, has been passed.
10. As soon as the State Legislature has authorized the expenditure by including it in a
Supplementary Appropriation Act, the advance made from the Fund shall be recouped to the Fund
and necessary adjustment made in the accounts.
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11. As soon as the advance made from the Contingency Fund has been recouped to the Fund,
consequent on the enactment of the Appropriation Act, the Finance Department shall inform the
Accountant General about it, indicating the number and date of the order under which the original
advance was made. A copy of the Appropriation Act shall be forwarded.
12. The heads of departments/offices shall maintain a separate record of all transactions
connected with the expenditure out of the advances from the Contingency Fund in the same form
or forms as are used for the maintenance of records of expenditure out of the Consolidated Fund
and in similar detials in respect of major and minor heads and units of appropriation as would have
been operated upon had the expenditure been incurred out of the Consolidated Fund. The form or
forms referred to above, may however, be so amplified as to enable the disbursing officers to keep
a close watch on the progress of expenditure from and out of individual advances from the Fund as
also to keep a record or the details in respect of recoupment, when made, of those advances to the
Fund.
13. An account of the transactions of the Fund shall be maintained by the Finance Department
in a separate register in the form annexed to these rules.
14. Actual expenditure incurred against advances from the Contingency Fund shall be recorded
in the account relating to the Contingency Fund in the same details as it would have been shown if
it had been paid out of the Consolidated Fund.
C. Lalsawta,
Principal Secretary to the Govt. of Mizoram,
Finance Department.
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ANNEXURE
(See Rule 13)
MIZORAM CONTINGENCY FUND
Sl.
No.
Date of
transac-
tion
Number
and name
of grant
or appro-
priation
Number
and date
of
applica-
tion for
advance
Number
and date
of order
makiing
the
advance
Amount
ad-
vanced
Supplemen-
tary Appro-
priation Act
providing for
the additional
expenditure
Amount
of
advance
resumed
Balance
after each
transac-
tion
Initial of
officer-
in-
charge
Re-
marks
1 2 3 4 5 6 7 8 9 10 11
Published and Issued by Controller, Printing & Stationery Department, Government of Mizoram
Printed at the Mizoram Government Press,  Aizawl.   C/750
N o t e 1: The balance should be struck after each transaction.
N o t e 2: The amount of the advances should be entered in black ink when made and
in red ink when resume.
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