The Contigency Fund of Tripura Act,1972

Tripura Act No. 5 0f1972
THE CONTINGENCY FUND 0F TRIPURA ACTa 1972
An
Act
t 27-7-1972 ]
to provide f0" the establishment and maintenance ofContingenC)’ Fund.
.
Be it enacted by the Legislative Assembly of Tripura in the Twenty-
third Year of the Republic of India as follows :-
Short Title' 1‘ (1) This Act may be called the Contingency Fund of Tripura
Act, 1972.
Esmbfismem
0f (2) There shall be established a Contingency Fund in the nature of
g]: gogggency
an imprest entitled the Contingency Fund of Tripura, into which shall be
H 0 pun.
paid from and out of the Consolidated Fund of Tripura a sum of '[ten crores
of rupees.
Custody of the (3) The Contingency Fund of Tripura shall be held on behalf of the
Contingency Governor of Tripura by the Secretary to the Government of Tripura in the
Wand Department, and no advances shall be made out of such Fund except for the
311:2:335 purposes of meeting unforeseen expenditure pending authorisation of such
'
expenditure by the Legislative Assembly of Tripura under appropriations
made by law.
Power ‘0 make (4) For the purpose of carrying out the objects of this Act, the State
"1185'
Government may make rules regulating all matters connected with or ancil—
lary to the custody of, the payment of moneys into and withdrawals of mon-
eys from, the Contingency Fund of Tripura.
/ Substituted by The Contingency Fund of Tripura (Second Amendment) Act. I 994. mg]; [93. 1994
269
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LIST OF AMENDMENTS
2. The Contingency Fund of Tripura (Amendment) Act. 1978. w.e.f. 25.11.1978.
1. TheComingency Fund of Tripura (Second Amendment) Act, 1994, w.e.f. 19.3.1994.
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