The Nagaland Contigency Fund Act,1964

NAGALAND ACT 3 OF 1964 
 
[THE NAGALAND CONTINGENCY FUND ACT, 1964] 
 
Received the assent of the Governor on the 4th April, 1964 
[Published in the Nagaland Gazette-Extraordinary, Dated 24th April, 1964.] 
 
An Act to establish a Contingency Fund of the State of  
Nagaland and to provide for advances to be made out of  
it for the purpose of meeting unforeseen expenditure 
 
 
 Preamble:-  WHEREAS it is expedient to establish a Contingency Fund of the State 
of Nagaland in the nature of an imprest to be placed at the disposal of Governor to enable 
advances to be made by him out of this Fund for the purpose of meeting unforeseen 
expenditure pending authorization of such expenditure by the Legislature by law under 
Articles 205 and 206 of the Constitution of India ; 
 
 It is hereby enacted in the Fifteenth Year of the Republic of India as follows :- 
 
 Short Title, extent and commencement.-1. 
 (1) This Act may be called the Nagaland Contingency Fund Act, 1964. 
 (2) It extends to the whole of Nagaland. 
 (3) It shall come into force from 1st April, 1964. 
 
 Establishment of a Contingency Fund.-2.  
(1) A Contingency Fund in the nature of an imprest shall be established and shall be 
entitled the Contingency Fund of the State of Nagaland hereinafter called the Contingency 
Fund. 
 (2) The Fund shall be held on behalf of the Governor by the Secretary to the 
Government of Nagaland in the Finance Department, and no advance shall be made out of 
such Fund except for the purpose of meeting unforeseen expenditure pending authorization 
of such expenditure by the Legislature under appropriations made by law. 
 
 Payment into the Contingency Fund.-3. There shall be paid by the State 
Government into the Contingency Fund, a sum of Rupees thirty-five lakhs out of the 
Revenues of the State for the financial year 1964-65. 
 
 Expenditure met from Contingency Fund to be paid before Legislature for 
authorization.-4. All expenditure met out of advances from the Fund made in the aforesaid 
manner shall be laid before the Legislature for authorization within the financial year in 
which such advances are made. 
  
 Power to make Rules.-5.  
(1) The State Government may make rules to carry out the purpose of this Act. 
(2) All rules made under this Act shall be paid before the Nagaland Legislative Assembly, as 
soon as may be, after they are made and shall be subject to such modifications as the 
Nagaland Legislative Assembly may make. 
 
 

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