The Telangana Famine Relief Fund Act, 1936.

THE TELANGANA FAMINE RELIEF FUND ACT, 1936. 
(ACT NO. XVI OF 1936) 
ARRANGEMENT OF SECTIONS 
Sections 
1. Short title, extent and commencement. 
2. Definition. 
3. Establishment of the Telangana Famine Relief 
Fund. 
4. Omitted. 
5. Purposes for which the Fund may be utilized. 
6. Investment and reinvestment of amount not 
required. 
7. Accounts of the Fund and making up of the 
deficiency in the Fund. 
 
THE TELANGANA FAMINE RELIEF FUND ACT, 1936.1 
 
ACT No. XVI OF 1936. 
 
1. (1) This Act may be called 2[the Telangana Famine Relief 
Fund Act, 1936.] 
 
 (2) It extends to the whole of the 2[State of Telangana.] 
 
 (3) (a) This section shall come into force at once. 
 
  (b) The remaining provisions of this Act shall com e into 
force on such date as the State Government  may, by 
notification in the Official Gazette appoint. 
 
2. In this Act, “Fund” means the 2[Telangana] Famine Relief 
Fund established under section 3. 
 
3. The State Government  shall establish in and for the 
2[State of Telangana], a fund called “The Telangana Famine 
Relief Fund”. The Fund shall consist of,– 
 
 (i) 3[XXX]; 
 
 (ii) 3[XXX]; 
 
 
                                                           
1. The Andhra Pradesh Famine Relief Fund Act, 1936  in force in the 
combined State, as on 02.06.2014, has been adapted to the State of 
Telangana, under section 101 of the Andhra Pradesh Reorganisation 
Act, 2014 (Central Act 6 of 2014) vide. the Telangana Adaptation of Laws 
Order, 2016, issued in G.O.Ms.No.45, Law (F) Department, dated 
01.06.2016. 
2. Substituted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016. 
3. Omitted by the Andhra Adaptation of Laws (Amendment) Order, 1954. 
Short title, extent 
and 
commencement. 
Definition. 
Establishment of 
the Telangana 
Famine Relief 
Fund. 
2  [Act No.XVI of 1936] 
 (iii) such 4[XXX] sums as the State Government may from 
time to time contribute to the Fund under sub -section (2) of 
section 7 or otherwise; and 
 
 (iv) the interest which may from time to time accrue on 
the secu rities of the Central or of the  State Government in 
which the sums to the credit of the Fund may be invested or 
re-invested under section 6. 
 
5[4. [XXX]] 
 
5. The Fund shall not be expended except upon,– 
 
 (i) the relief of serious famine in the 6[State of 
Telangana]; and 
 
 (ii) the relief of distress caused by serious drought, flood 
or other natural calamities in the said State: 
 
 Provided that when the Fund exceeds forty lakhs of 
rupees, the State Governme nt may utilize the excess to 
meet expenditure on protective irrigation works and other 
works for the prevention of famine in the said State. 
 
6. The State Government  shall from time to time invest or 
re-invest in the securities of the Central or of the State 
Government all sums to the credit of the Fund, which may 
not be im mediately required for any of the purposes 
mentioned in section 5. 
 
7. (1) The accounts of the Fund shall be made up at the 
end of each financial year, the securities belonging to the 
                                                           
4. The word “other” was omitted by the Andhra Adaptation of Laws 
(Amendment) Order, 1954. 
5. Omitted by the Andhra Adaptation of Laws (Amendment) Order, 1954.  
6. Substituted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016. 
Purposes for 
which the Fund 
may be utilized. 
Investment and 
reinvestment of 
amount not 
required. 
Accounts of the 
Fund and making 
up of the 
deficiency in the 
Fund. 
[Act No.XVI of 1936]  3 
Fund being valued at their market value on the last day of 
such year 
 
 (2) If the accounts so made up show that the balance in 
the Fund at the end of such year falls short of sixty lakhs of 
rupees, the deficiency shall be made up from the revenues 
of the State: 
 
 Provided that if the deficiency exceeds five lakhs of 
rupees, it may be made up in annual instalments, the 
amount of each instalment except the last being not less 
than five lakhs of rupees. 
 
 (3) All sums payabl e to the Fu nd under sub -section (2) 
shall be expenditure charged on the C onsolidated Fund of 
the State. 
 
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