The Telangana Contingency Fund Act, 2014.

THE TELANGANA CONTINGENCY FUND ACT, 2014. 
(ACT NO. 2 OF 2014) 
ARRANGEMENT OF SECTIONS 
Sections 
1. Short title and commencement. 
2. Establishment of a Contingency Fund. 
3. Power to make rules. 
4. Repeal. 
 
THE TELANGANA CONTINGENCY FUND ACT, 2014. 
 
ACT No. 2 OF 2014. 
 
[3rd December, 2014] 
 
AN ACT TO PROVIDE FOR THE ESTAB LISHMENT OF A 
 CONTINGENCY FUND FOR THE STATE OF 
 TELANGANA. 
 
 Whereas the State of Telangana is formed with effect 
from the 2 nd June, 2014, under the provisions of section 3 
of the Andhra Pradesh Reorganisation Act, 2014 (Central 
Act 6 of 2014); 
 
 And whereas clause (2) of Article 267 of the Constitution 
of India provides that the Legislature of a State may, by law, 
establish a Contingency Fund in the nature of an imprest to 
be entitled “the Contingency Fund of the State”; 
 
 And whereas it is expedient to establish such a 
Contingency Fund for the newly formed State of Telangana; 
 
 Be it enacted by the Legislature of the State of 
Telangana in the Sixty -fifth Year of the Republic of India as 
follows:- 
 
1. (1) This Act may be called the Telangana Contingency 
Fund Act, 2014. 
 
 (2) It shall come into force at once. 
 
2. (1) There shall be established for the State of Telangana 
a Contingency Fund in the nature of an imprest entitled “the 
Contingency Fund of the State of Telangana”, and 
                                                           
 Received the assent of the Governor on the 3rd December, 2014. 
Short title and 
commencement. 
Establishment of a 
Contingency 
Fund. 
2  [Act No.2 of 2014] 
consisting of a sum of fifty crores of rupees withdrawn from 
the Consolidated Fund of the State. 
 
 (2) Such Contingency Fund shall be at the disposal of 
the Governor of State of Telangana and he shall have 
authority to make advances therefrom for the purpo se of 
meeting any un foreseen expenditure, pending authorization 
of such expenditure by the State Legislature by law under 
Article 205 or Article 206 of the Constitution of India. 
 
 (3) As often as any such expenditure is authorized by 
law as aforesaid, the  State Government shall recoup to the 
Contingency Fund an amount equal to the advance taken 
from such Fund to meet the expenditure. 
 
3. (1) The State Government may, by notification, in the 
Official Gazette, make rules to carry out all or any of the 
purposes of this Act. 
 
 (2) Every rule made under this Act shall , immediately 
after it is made, be laid before each House of the State  
Legislature, if it is in session and if it is not in session, in the 
session immediately following for a total period of fourteen 
days which may be comprised in one sessio n or in two 
successive sessions  and if, before the expiration of the 
session in which it is so laid or the session immediately 
following, the Legislature of the State agrees in making any 
modification in the rule or in the annulment of the rule, the 
rule shall, from the date on which the modification or 
annulment is notified, have effect only in such modified form 
or shall stand annulled as the case may be, so however, that 
any such modification or annulment shall be without 
prejudice to the validity of anything previously done under 
that rule. 
 
4. The Andhra Pradesh Contingency Fund Act,  1957 is 
hereby repealed. 
 
* * * 
Power to make 
rules. 
Repeal. 

‹ Prev All Telangana acts Next ›