The National Defence Fund (Orissa Collection) Act, 1963

 
DISCLAIMER: This document is being furnished to you for your information by PRS 
Legislative Research (PRS).  The contents of this document have been obtained from sources 
PRS believes to be reliable.  These contents have not been independently verified, and PRS 
makes no representation or warranty as to the accuracy, completeness or correctness.  In 
some cases the Principal Act and/or Amendment Act may not be available.  Principal Acts 
may or may not include subsequent amendments.  For authoritative text, please contact the 
relevant state department concerned or refer to the latest government publication or the 
gazette notification.  Any person using this material should take their own professional and 
legal advice before acting on any information contained in this document.  PRS or any persons 
connected with it do not accept any liability arising from the use of this document.  PRS or any 
persons connected with it shall not be in any way responsible for any loss, damage, or distress 
to any person on account of any action taken or not taken on the basis of this document. 
 
 
 
 
 
The National Defence Fund (Orissa Collection) Act, 1963 
 
Act 6 of 1963 
 
 
 
 
 
 
 
 
Keyword(s): 
Collection, National Defence 
 
 
ORJSSA ACT 6 OF 1963 
'[THE NATIONAL DEFENCE FUND (ORISSA 
COLLECTION) ACT, 1963 ] 
[ Received flre asser~l of the Goverrror on the 
13tIr April 1963, jrst pirblished in an extra- 
ordinary issue of tile Orissa Gazette 
dated the 23rd April 1963 ] 
AN ACT TO PROHIBIT UNAUTHORISED COLLECTION 
IN THE STATE OF ORISSA FOR THE NATIONAL 
DEFENCE FUND 
BE it enacted by the Legislature of the State of Orissa 
in the Fourteenth Year of the Republic of India, as 
folIows :- 
1. (I) This Act may be called the National short title, 
Defence Fund (Orissa Collection) Act, 1963. Cxtent c~mmmce 
(2) It extends to the whole of the State of Orissa. mcntn 
(3) It shall come into force at once. 
2. In this Act, unless the context otherwise 
requires,- 
(a) "collection" means only collection within Dthitions 
the State of Orissa of any money or 
vaIuabIe thing ; 
(b) "Fund" means the National Defence ~und 
created by the Central Government 
for purposes relating to the defence of 
India and any of the branches of the said 
Fund in operation within the State of 
Orissa including the National Defence 
Fund (Orissa Branch) created by the 
State Government. 
3. No collection for the Fund shall be made Prohibition 
by any person except under the authority of and in ofcotlccrion by unauthe 
accordance wj th the terms and conditions, if any, T~ZC~ pe~~ S. 
of an order made by- 
(a) the State Government in that behalf, or 
(b) any officer of the State Government specialIy 
authorised by them for the purpose. 
4. No such collection shall be made except in Collections 
accordance with such procedure and subject to such b~ in accor- dance with 
conditions as may be prescribed by rules made in iulea. 
thisblf : 
f. For Statement dObjccts ad Rmons, scc Orlssa Garerre, Extra- 
ordinafl, dded the 26th March 1963 pn. 196). 
Tr-re NATIONAL DEFENCE FUND ( ORISSA [Or. Act 6 
COLLECTION ACT, 1963 of 1%3] 
Provided that the State Government may, by 
order, grant exemption to any person or institution 
from the provisions of this section. 
Collections 5. All coIlections for the Fund made by ~ersons 
to bc mado authorised under section 3 shall be made" &er by ovcr to 
ipccificd the persons making the collections to such oficers, 
Oficcrw CtCn offices, other persons or Banks as may be specified 
by the State Government by order made in this behalf. 
Panatty 6. Any person-making or aiding in any collection 
for tlie Fund except in accordance with the provisions 
of this Act shaII be liabIe, on conviction, to imprison- 
ment which may extend to three years or with finc 
or with both. 
Offcnc3 to 
ba cogniza- 7. An offence punishable under section 6 shall 
ble. be cognizable. 
Act not lo 
&cct 'mttain 8. ~othin~ in this Act shall affect any collections 
voluntary made by, or any contributions voluntariIy made over 
ancnbu- or remitted to, any person or authority or any Bank lions, authorised by the Central Government to make 
such collections or to receive such contributions, as 
the case may be. 
power to 9. The State Government may make rules* to 
make carry out the purposes of this Act and may for the 
said purpose from time to time issue such instructions 
and directions as they deem fit. 
&peal and 
sovrngs. 10. (I) The National Defence Fund (Orissa orissa Ordi- 
Collection) Ordinance, 1962, is hereby repealed. nanw No. 4 
01 1962. 
(2) Notwithstanding such repeal, anything done, 
any action taken, any rules made or any orders issued 
in exercise of any power conferred by or under the 
said Ordinance shall be deemed to have been done, 
taken, made or issued in exercise of the powers con- 
ferred by or under this Act as if this Act was in force 
on the day on which such thing was do=, action 
was taken, mles were made or order was issued. 
*FDK rulcs, rec Notificaticn No. 5105-Gcn., dated 241b April 1963 
published In OrIssn Corerre Eatraordln~ry, dated the 25rh April 1t6J (No.300.) 

‹ Prev All Odisha acts Next ›