LexThe UTTAR PRADESH CONTINGENCY FUND ACT, 1950
Uttar Pradesh · state statute
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UTTAR PRADESH CONTINGENCY FUND ACT, 19501
[U. P. Act No. XIX of 1950]
Amended by
U. P. Act no. 4 of 1967
U. P. Act no. 21 of 1970
U. P. Act no. 3 of 1972
U. P. Act no. 4 of 1973
U. P. Act no. 3 of 1974
U. P. Act no. 38 of 1976
U. P. Act no. 18 of 1980
U. P. Act no. 23 of 1982
U. P. Act no. 16 of 1985
U. P. Act no. 24 of 1989
U. P. Act no. 13 of 1990
U. P. Act no. 13 of 1995
U.P. Act no. 15 of 2020
[Passed in Hindi by the Uttar Pradesh Legislative Assembly on
April 21, 1950 and by the Uttar Pradesh Legislative Council on April 26,
1950.
Received the assent of the Governor on May 1, 1950 under
Article 200 of the Constitution of India and was published in Gazette.
Extra. Dated., May 2, 1950.]
AN
ACT
to provide for the establishment of a Contingency Fund for the
State of Uttar Pradesh
Preamble Whereas Article 267 (2) of the Constitution of India provides
inter alia that the Legislature of a State may by law establish a
contingency Fund for the State ;
Short title and
commencement
It is hereby enacted as follows :
1. (1) This Act may be called the Uttar Pradesh Contingency
Fund Act, 1950.
(2) It shall come into force at once.
Interpretation 2. In this Act, “the Fund” means the Uttar Pradesh Contingency
Fund established under section 3.
Establishment
of the Uttar
Pradesh
Contingency
Fund
3. On the commencement of this Act, the State Government
shall establish in and for the State of Uttar Pradesh a fund called the
Uttar Pradesh Contingency Fund.
1. For S. O. R. see Gaz. Extra, d. April 19, 1950.
2
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[Uttar Pradesh Contingency Fund Act, 1950]
[“Withdrawal of
sums out of
Consolidated
Fund of the
State and
credit thereof
to the Conting-
ency Fund”]
2 1
4. (1)12The State Government shall, on the commencement of
this Act, withdraw a sum of four crores of rupees out of the
Consolidated Fund of the State and place it to the credit of this Fund.
[(2) The State Government shall, on the com mencement of the
Uttar Pradesh Contingency Fund (Amendment) Act, 1967 withdraw a
further sum of two crores of rupees out of the Consolidated Fund of
the State and place it to the credit of this Fund.]
[(3) The State Government shall, on the commencement of the
Uttar Pradesh Contingency Fund (Amendment) Act, 1970, withdraw a
further sum of four crores of rupees out of the Consolidated Fund of
the State and place it to the credit of this Fund.]3
[(4) The State Government shall, on the commencement of the
Uttar Pradesh Contingency Fund (Amendment) Act, 1972, withdraw a
further sum of ten crores of rupees out of the Consolidated Fund of the
State and place it to the credit of this Fund.]4
[(5) The State Government shall, on the commencement of the
Uttar Pradesh Contingency Fund (Amendment) Act, 1973, withdraw a
further sum of ten crores of rupees out of the Consolidated Fund of the
State and place it to the credit of this Fund.]5
[(6) The State Government shall, on the commencement of the
Uttar Pradesh Co ntingency Fund (Amendment) Act, 1974, withdraw a
further sum of ten crores of rupees out of the Consolidated Fund of the
State and place it to the credit of this Fund.]6
[(7) The State Government shall withdraw on August 18, 1976,
a sum of ten crores of rupees and on October 4, 1976 withdraw a
further sum of ten crores of rupees out of the Consolidated Fund of the
State and place the same to the credit of the Fund.]7
[(8) The State Government shall, on the commencement of the
Uttar Pradesh Contingency F und (Amendment) Act, 1980, withdraw a
further sum of rupees forty crores out of the Consolidated Fund of the
State, and place the same to the credit of the Fund.]8
[(9) The State Government shall, on the commencement of the
Uttar Pradesh Contingency Fund (Amendment) Act, 1982, withdraw a
further sum of rupees fifty crores of rupees out of the Consolidated
Fund of the State, and place the same to the credit of the Fund.] 9
1. Sec. 4 renumbered as sub-sec. (1) thereof and after sub-sec. (1) as so renumbered sub-sec. (2) added by S.
2 (1) of U. P. Act no. 4 of 1967.
2. Subs. by sec. 2 (ii) of the U. P. Act No. 38 of 1976.
3. Ins. by sec. 2 (1) of U. P. Act No. 21 of 1970.
4. Ins. by sec. 2 (1) of U. P. Act No. 3 of 1972.
5 Ins. by sec. 2 (1) of U. P. Act No. 4 of 1973.
6. Ins. by sec. 2 (1) of U. P. Act No. 3 of 1974.
7. Ins. by sec. 2 (1) of U. P. Act No. 38 of 1976.
8. Ins. by sec. 2 of U. P. Act No. 18 of 1980.
9. Ins. by sec. 2 of U. P. Act No. 23 of 1982.
4
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[Uttar Pradesh Contingency Fund Act, 1950]
[(10) The State Government shall, on the commencement of the
Uttar Pradesh Contingency Fund (Amendment) Act, 1985, withdraw a
further sum of fifty crores of rupees out of the Consolidated Fund of the
State, and place the same to the credit of the Fund.] 1
[(11) The State Government shall, on the commencement of the
Uttar Pradesh Contingency Fund (Amendment) Act, 1989, withdraw a
further sum of two hundred crores of rupees out of the Consolidated
Fund of the State, and place the same to the credit of the Fund.] 2
[(12) The State Government shall, on the commencement of the
Uttar Pradesh Contingency Fund (Amendment) Act, 1990 , withdraw a
further sum of two hundred crores of rupees out of the Consolidated
Fund of the State, and place the same to the credit of the Fund.]3
[(13) The State Government shall, on the commencement of the
Uttar Pradesh Contingency Fund (Amendment) Act, 1995, withdraw a
further sum of four hundred crores of rupees out of the Consolidated
Fund of the State, and place the same to the credit of the Fund.]4
5[(14) The State Government shall on the commencement of the
Uttar Pradesh Contingency Fund (Amendment) Ordinance, 2020
withdraw a further sum of six hundred crore of rupees out of the
Consolidated Fund of the State and place the same to th e credit of the
fund.]
Purpose for
which the
Uttar Pradesh
Contingency
Fund may be
utilized
5. The fund shall be placed at the disposal of the Governor of
Uttar Pradesh, who shall not expend it expect for the purpose of making
advances from time to time f or meeting unforeseen expenditure of the
State, pending authorization of such expenditure by the Legislature 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 Governor for the purpose aforesaid shall be
deemed to have be en placed to the credit of the F und and the amount
transferred shall for all purposes be deemed to be a part of the Fund.
Power to
make rules
6. [(1)]6 The State Government may, by notification make rules to
to carry out all or any of the purposes of this Act.
[(2) All rules made under this Act shall, as soon as may be after
they are made, be laid before each Houses of the State Legislature, while
it is in session, for a total period of thirty days which may be comprised
in its one session or in two or more successive sessions and shall,
unless some later date is appointed, take effect from the date of their
publication in the Gazette subject to such modifications or am endments
as the two Houses of the Legislature may during the said period agree to
make, so however, that any such modification or annulment shall be
without prejudice to the validity of anything previously done thereunder.]
5
1. Ins. by sec. 2 of U. P. Act No. 16 of 1985.
2. Ins. by sec. 2 of U. P. Act No. 24 of 1989.
3 Ins. by sec. 2 of U. P. Act No. 13 of 1990.
4. Ins. by sec. 2 of U. P. Act No. 13 of 1995.
5. Ins. by sec. 4 of U.P. Act No. 15 of 2020.
6. Sec. 6 renumbered as sub-sec, (1) and thereafter sub-sec. (2) Ins. by sec. 3 of U. P. Act no. III of 1972.
1972.
6
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