LexThe PUNJAB CONTINGENCY FUND ACT
Punjab · state statute
Open in Lexace · Ask the AI about this actGOVERNMENT OF PUNJAB
DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS
THE PUNJAB CONTINGENCY FUND ACT, 1950
(PUNJAB ACT 13 OF 1950)
(As amended upto the 28th April, 2026)
2026
THE PUNJAB CONTINGENCY FUND ACT, 1950
CONTENTS
1. Short title, extent and commencement.
2. Establishment of the Contingency Fund of the State.
3. Purposes for which the Fund may be utilized.
4. Power to make rules.
1THE PUNJAB CONTINGENCY FUND ACT, 1950
(Punjab Act No. 13 of 1950)
(Received the assent of his Excellency the Governor of Punjab on the 30 th
October, 1950 and was first published for general information in the Punjab
Government Gazette (Extraordinary), on the 31 st October, 1950.)
1 2 3 4
Year No. Short title Whether repealed or otherwise affected by
the legislation
1950 13 The Punjab
Contingency Fund
Act,1950
This Act was extended to the territories
which, immediately before the 1 st
November,1956, were comprised in the
State of Patiala and East Punjab Sta tes
Union, by the Punjab Laws (E xtension
No.1) Act 1957 (Punjab Act No.5 of
1957).2
Amended By Punjab Act No.6 of 19713.
Amended By Punjab Act No.32 of 19734.
Amended By Punjab Act No.3 of 19755.
Amended By Punjab Act No.11 of 19786.
Amended By Punjab Act No.1 of 19807.
Amended By Punjab Act No.7 of 19868.
Amended By President Act No.5 of 1988.
An Act to provide for the establishment and maintenance of a
Contingency Fund in the State of Punjab.
WHEREAS it is expedient to provide for the establishment and
maintenance in the State of Punjab of a contingency Fund to be placed at
the disposal of the Governor, to enable him to make advances out of the
Fund for the purposes of meeting unforeseen expenditure of the State
pending authorisation of such expenditure by the Legislature of the State
by law under Article 205 or Article 206 of the Constitution;
1 For Statements of Objects and Reasons, see Punjab Government Gazette(Extraordinary),1950, page 764.
2 For Statements of Objects and Reasons, see Punjab Government Gazette(Extraordinary),1957, page 339.
3 For Statements of Objects and Reasons, see Punjab Government Gazette(Extraordinary),1971, page 76 .
4 For Statements of Objects and Reasons, see Punjab Government Gazette(Extraordinary),1973, page 940.
5 For Statements of Objects and Reasons, see Punjab Government Gazette(Extraordinary),1975, page 280.
6 For Statements of Objects and Reasons, see Punjab Government Gazette(Extraordinary),1978, page 424.
7 For Statements of Objects and Reasons, see Punjab Government Gazette(Extraordinary),1980, page 688.
8 For Statements of Objects and Reasons, see Punjab Government Gazette(Extraordinary),1986, page 274 and
275.
AND WHEREAS the Legislature of the State, by clause (2) of Article
267 of the Constitution of India, has been empowered by law to establish
such fund;
It is hereby enacted as follows:-
1. (1) This Act may be called the Punjab Contingency Fund Act, 1950.
(2) It extends to the whole of the State of the Punjab.
(3) It shall come into force at once.
1[2. There shall be established for the State of Punjab a Con tingency Fund in
the nature o f an imprest entitled "the Contin gency Fund of the State", into
which shall be paid from out of Consolidated Fund of the Sta te a sum of
twenty-five crores rupees:]
2[Provided that during the period beginning on the commencement of
the Punjab Contingency Fund (Amendment) Act, 1988 and ending on the 31 st
day of December,1988, this section shall have effect subject to the modification
that for the word s "twenty -five crores of rupees , the words " one hundred and
thirty-five crores of rupees", shall be substituted.]
3[3]. The Fund shall be placed at the disposal of the Governor of Punja b, who
shall not expend it except for the purposes of making advances from time to
time for meeting unforeseen expenditure of the Stat e pending authorisation of
such expenditure b y the Legisla ture of the State under appropriations made by
law; and immediately after the coming into operation of such law, an amount
equal to the amount or amounts advanced by the Governo r for the purposes
aforesaid shall be deemed to have been placed t o the credit of the Fund and the
amount so transferred or deemed to have been transferred shall for all purposes
form part of the Fund.
4[4]. (1) The State Government may by notification make rules to carry out all
or any of the purposes of the Act.
1 Substituted for sections 2, 3 and 4 by Punjab Act No.7 of 1986, section 2, w.ef., 25th November, 1985.
2 Substituted by President`s Act No.5 of 1988, section 2.
3 Section 5 renumbered as section 3 by Punjab Act No.7 of 1986 w.ef. 25th November, 1985, section 3
4 Section 6 renumbered as section 4 by Punjab Act No.7 of 1986 w.ef. 25th November, 1985, section 3
Short title,
extent and
commencement.
Establishment of
the Contingency
Fund of the
State.
Purposes for
which the Fund
may be
utilized.
Power to
make rules.
1[(2) Every rule made under this Act shall be laid as soon as may be after it is
made, before the House of State Legislature while it is in session for a total
period of ten days which may be comprised in one session or in two or more
successive sessions, and i f before the expiry of the session in which it is so laid
or the successive sessions aforesaid, the House agrees in making any
modification in the rule or the House agrees that the rule should not be made,
the rule shall thereafter have effect only in such modified form or be of no
effect, as the case may be, so, however, that any such modification or
annulment shall be without prejudice to the validity of anything previously
done or omitted to be done under that rule.]
1 Renumbered section 4 further renumbered as sub-section (1) thereof and sub-section (2) added by Punjab Act
No.7 of 1986, section 4 shall come into force from the date of its publication.