LexThe UTTAR PRADESH CONTINGENCY FUND ACT, 1950
Uttarakhand · state statute
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1950 bZ0 dk mŸkj izns”k vkdfLedrk fuf/k vf/kfu;e
¼mŸkj izns”k vf/kfu;e la[;k 19] 1950½
UTTAR PRADESH CONTINGENCY FUND ACT, 1950
[U. P. No. XIX of 1950]
120
1950 bZ0 dk mŸkj izns”k vkdfLedrk fuf/k vf/kfu;e1
¿mŸkj izns”k vf/kfu;e la[;k 19] 1950À
mŸkj izns”k vf/kfu;e la[;k 04] 1967
mŸkj izns”k vf/kfu;e la[;k 21] 1970
mŸkj izns”k vf/kfu;e la[;k 03] 1972
mŸkj izns”k vf/kfu;e la[;k 04] 1973
mŸkj izns”k vf/kfu;e la[;k 03] 1974
mŸkj izns”k vf/kfu;e la[;k 38] 1976
}kjk la”kksf/kr
¿mŸkj izns”kh; fo/kku lHkk us fnuk¡d 21 vizSy] 1950 bZ0 rFkk mŸkj izns”kh; fo/kku
ifj’kn~ us fnuk¡d 12 tuojh 1973 bZ0 dks la”kks/ku lfgr ikfjr fd;k] ftls fo/kku ifj’kn~ us
fnuk¡d 26 viSzy] 1950 dh cSBd eas Lohd`r fd;kA
^^Hkkjr dk lafo/kku^^ ds vuqPNsn 200 ds vUrxZr jkT;iky us fnuk¡d 01 ebZ] 1950
bZ0 dks Lohd`fr iznku dh vkSj mŸkj izns”kh; ljdkjh vlk/kkj.k xtV eas fnuk¡d 02 eb Z]
1950 bZ0 dks izdkf”kr gqvkAÀ
mŸkj izns”k jkT; ds fy, vkdfLedrk fuf/k dh LFkkiuk dh O;oLFkk djus ds fy,
vf/kfu;e
Hkkjrh; lafo/kku ds vuqPNsn 267 ¼2½ }kjk jkT;ksa ds fo/kku e.Myksa dks vU; ckrksa
ds vfrfjDr ;g Hkh vf/kdkj fn;k x;k gS fd os vius&vius jkT; ds fy, fof/k }kjk
vkdfLedrk fuf/k dh LFkkiuk dj lds(
blfy, fuEufyf[kr :Ik eas ;g vf/kfu;e cuk;k tkrk gS %&
izLrkouk
1&&¼1½ bl vf/kfu;e dk uke 1950 bZ0 dk mŸkj izns”k vkdfLedrk fuf/k
vf/kfu;e gksxkA
laf{kIr “kh’kZuke vkSj
izkjEHk
¼2½ ;g vf/kfu;e rqjUr izpfyr gks tk,xkA
2&& bl vf/kfu;e eas ^^;g fuf/k^^ ;k ^^bl fuf/k^^ ls /kkjk 3 ds v/khu LFkkfir m0
iz0 vkdfLedrk fuf/k¼Uttar Pradesh Contingency Fund½ vfHkizsr gksxkA
O;k[;k
3&& bl vf/kfu;e ds izkjEHk gksus ij jkT; ljdkj ds fy, ;g vko”;d gksxk fd
og mŸkj izns”k jkT; eas mDr jkT; ds fy, mŸkj izns”k vkdfLedrk fuf/k ¼ Uttar Pradesh
Contingency Fund½ uked ,d fuf/k LFkkfir djsA
mŸkj izns”k vkd fLEkdrk
fuf/k dh LFkkiuk
1- mn~ns”; vkSj dkj.kksa ds fooj.k ds fy, fnukad 23 ekpZ] 1974] dk ljdkjh vlk/kkj.k xtV] nsf[k,A
2- /kkjk 4 dh mi/kkjk ¼1½ ds :Ik eas la[;kafdr fd;k x;k rFkk bl izdkj iqu% la[;kafdr mi/kkjk ¼1½
dh Ik”pkr~ mi/kkjk ¼2½] m0iz0 vf/kfu;e la0 4] 1967 dh /kkjk 2 ¼1½ }kjk c<+kbZ xbZA
3- m0iz0 vf/kfu;e la0 38] 1976 dh /kkjk 2 ¼2½ }kjk izfrLFkkfirA
121
¿1950 bZ0 dk mŸkj izns”k vkdfLedrk fuf/k vf/kfu;eÀ ¿/kkjk 4&6À
4&&¼1½ bl vf/kfu;e ds izkjEHk gksus ij jkT; ljdkj ds fy, ;g vko”;d gksxk
fd og jkT; dh lafpr fuf/k ¼Consolidated Fund½ eas ls pkj djksM+ :Ik;k fudky dj bl
fuf/k eas tek dj nsA
jkT; dh lagr fuf/k ls
/kujkf”k;ksa dk fudkyk
tkuk vkSj mUgsa
vkdfLedrk fuf/k eas tek
djuk
{¼2½ mŸkj izns”k vkdfLEkdrk fuf/k ¼la”kks/ku½ vf/kfu;e] 1967 ds izkjEHk gksus ij
jkT; ljdkj ¿nksÀ1 djksM+ :Ik, dh vkSj /kujkf”k jkT; dh lafpr fuf/k eas ls fudkysxh vkSj
mls bl fuf/k eas tek dj nsxhA}1
{¼3½ mŸkj izns”k vkdfLEkdrk fuf/k ¼la”kks/ku½ vf/kfu;e] 1970 ds izkjEHk gksus ij
jkT; ljdkj pkj djksM+ :Ik, dh vkSj /kujkf ”k jkT; dh lafpr fuf/k eas ls fudkysxh vkSj
mls bl fuf/k eas tek dj nsxhA}2
{¼4½ mŸkj izns”k vkdfLEkdrk fuf/k ¼la”kks/ku½ vf/kfu;e] 1972 ds izkjEHk gksus ij
jkT; ljdkj nl djksM+ :Ik, dh vkSj /kujkf”k jkT; dh lafpr fuf/k eas ls fudkysxh vkSj
mls bl fuf/k eas tek dj nsxhA}3
{¼5½ mŸkj izns”k vkdfLEkdrk fuf/k ¼la”kks/ku½ vf/kfu;e] 1973 ds izkjEHk gksus ij
jkT; ljdkj nl djksM+ :Ik, dh vkSj /kujkf”k jkT; dh lafpr fuf/k eas ls fudkysxh vkSj
mls bl fuf/k eas tek dj nsxhA}4
{¼6½ mŸkj izns”k vkdfLEkdrk fuf/k ¼la”kks/ku½ vf/kfu;e] 1974 ds izkjEHk gksus ij
jkT; ljdkj nl djksM+ :Ik, dh vkSj /kujkf”k jkT; dh lafpr fuf/k eas ls fudkysxh vkSj
mls bl fuf/k eas tek dj nsxhA}5
{¼7½ jkT; ljdkj 18 vxLr 1976 dks nl djksM+ :Ik, dh /kujkf”k vkSj 4
vDVwcj 1976 dks nl djksM+ :Ik, dh vkSj /kujkf”k jkT; dh lafpr fuf/k eas ls fudkysxh
vkSj mls bl fuf/k eas tek dj nsxhA}6
{¼8½ mŸkj izns”k vkdfLEkdrk fuf/k ¼la”kks/ku½ vf/kfu;e] 1980 ds izkjEHk gksus ij
jkT; ljdkj pkyhl djksM+ :Ik, dh vkSj /kujkf”k jkT; dh lafpr fuf/k eas ls fudkysxh vkSj
mls bl fuf/k eas tek dj nsxhA}7
[¼9½ mŸkj izns”k vkdfLEkdrk fuf/k ¼la”kks/ku½ vf/kfu;e] 1982 ds izkjEHk gksus ij
jkT; ljdkj ipkl djksM+ :Ik, dh vkSj /kujkf”k jkT; dh lafpr fuf/k eas ls fudkysxh vkSj
mls bl fuf/k eas tek dj nsxhA}8
{¼10½ mŸkj izns”k vkdfLEk drk fuf/k ¼la”kks/ku½ vf/kfu;e] 1985 ds izkjEHk gksus ij
jkT; ljdkj ipkl djksM+ :Ik, dh vkSj /kujkf”k jkT; dh lafpr fuf/k eas ls fudkysxh vkSj
mls bl fuf/k eas tek dj nsxhA}9
{¼11½ mŸkj izns”k vkdfLEkdrk fuf/k ¼la”kks/ku½ vf/kfu;e] 1989 ds izkjEHk gksus ij
jkT; ljdkj nks lkS djksM+ :Ik, dh vkSj /kujkf”k jkT; dh lafpr fuf/k eas ls fudkysxh vkSj
mls bl fuf/k eas tek dj nsxhA}10
1- m-iz- vf/kfu;e la[;k 4 1967 }kjk izfrLFkkfirA
2- m-iz- vf/kfu;e la[;k 21] 1970 }kjk izfrLFkkfirA
3- m-iz- vf/kfu;e la[;k 3] 1972 }kjk izfrLFkkfirA
4- m-iz- vf/kfu;e la[;k 4] 1973 }kjk izfrLFkkfirA
5- m-iz- vf/kfu;e la[;k 3] 1974 }kjk izfrLFkkfirA
6- m-iz- vf/kfu;e la[;k 38] 1976 }kjk izfrLFkkfirA
7- m-iz- vf/kfu;e la[;k 18] 1980 }kjk izfrLFkkfirA
8- m-iz- vf/kfu;e la[;k 23] 1982 }kjk izfrLFkkfirA
9- m-iz- vf/kfu;e la[;k 16] 1985 }kjk izfrLFkkfirA
10- m-iz- vf/kfu;e la[;k 24] 1989 }kjk izfrLFkkfirA
122
1- mRrj izns”k vf/kfu;e la[;k 13] lu~ 1990 }kjk izfrLFkkfirA
2- mRrj izns”k vf/kfu;e la[;k 13] lu~ 1995 }kjk izfrLFkkfirA
{¼12½ mŸkj izns”k vkdfLEkdrk fuf/k ¼la”kks/ku½ vf/kfu;e] 1990 ds izkjEHk gksus ij
jkT; ljdkj nks lkS djksM+ :Ik, dh vkSj /kujkf”k jkT; dh lafpr fuf/k eas ls fudkysxh
vkSj mls bl fuf/k eas tek dj nsxhA}1
{¼13½ mŸkj izns”k vkdfLEkdrk fuf/k ¼la”kks/ku½ vf/kfu;e] 1995 ds izkjEHk gksus
ij jkT; ljdkj pkj lkS djksM+ :Ik, dh vkSj /kujkf”k jkT; dh lafpr fuf/k eas ls
fudkysxh vkSj mls bl fuf/k eas tek dj nsxhA}2
5&& ;g fuf/k mÙkj izns”k ds jkT;iky ds vf/kdkj eas nh tk;sxh vkSj os ml le;
rd tc rd fd jkT; ds vrafdZr O;; fof/kd`r fofu;ksx }kjk jkT; ds fo/kku e.My ls
izkf/kd`r u gks tk;] ,sls O;;ksa dh iwfrZ ds fufeÙk le;≤ ij vfxze ds :Ik eas :Ik;k
nsus ds vfrfjDr] bl fuf/k dks vkSj fdlh dke eas u yk;saxs vkSj mi;qZDr iz;kstuksa ds fy;s
jkT;iky }kjk vfxze ds :Ik eas] ftruk /ku fn;k x;k gksxk mruk gh /ku ,slh fof/k ds
izorZu eas vkus ds rqjUr ckn bl fuf/k eas tek dj fn;k x;k le>k tk;sxk vkSj bl fuf/k
eas bl izdkj ladzkfer /kujkf”k lc iz;kstuksa ds fy;s bl fuf/k dk vax le>h tk;sxhA
iz;sktu] ftuds fy, fuf/k
dk mi;ksx fd;k tk
ldrk gS
6&& jkT; ljdkj] vf/klwpuk }kjk bl vf/kfu;e ds lHkh ;k fdUgha iz;kstuksa dks
dk;kZfUor djus ds fy;s fu;e cuk ldrh gSA
fu;e cukus dh “kfDr
123
UTTAR PRADESH CONTINGENCY FUND ACT, 19501
[U. P. Act No. XIX of 1950]
Amended by
U. P. Act no. 4 of I967
U. P. Act no. 2I of I970
U. P. Act no. 3 of I972
U. P. Act no. 4 of I973
U. P. Act. no. 3 of 1974
U. P. Act no. 38 of 1976
[Passed in Hindi by the Uttar Pradesh Legislative As April 21, 1950 and by the Uttar
Pradesh Legislative Council on April 26, 1950.
Received the assent of the Governor on May I, 1950 under Article 200 of this
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
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;
It is hereby enacted as follows :
Short title
and
commencem
ent
1. (1) This Act maybe called the Uttar Pradesh Contingency Fund Act, 1950.
(2) It shall come in to force at once.
Interpretatio
n
2. In this Act, "the Fund" means the Utt ar 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.
“Withdrawal of
sums out of
Consolidated
fund of the State
and credit there
of to the
Contingency
Fund”
4. (1) The State Government shall, on the commencement of this Act, withdraw a sum
of four crores o f rupees out of the Consoli dated F und of the State and place it to the
credit of this Fund.
[(2) The State Government shal l, on the commencement of the Uttar Pradesh
Contingency Fund (Amendment) Act, 1967 withdraw a further sum of two crore s of
rupees out of the Consolidated Fund of the State and place it to the credit of this Fund.]2
1. For S. O. R. see Gaz. Extra, d. April 19, 1950.
2. Section 4 renumbered as sub -sec(I). thereof and after sub -section (I) a. so renumbered sub -section (2)added
by S. 2 (r) of U. P. Act no. IV of 1967.
3. Substituted by section 2 (i,) of the U. P. Act No. 38,1976,
[The Uttar Pradesh Contingency Fund Act, 1950] [Section 4-5]
124
[ (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.] 1
[ (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.] 2
[ (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.] 3
[ (6) The State Government shall, on the commencement of the Uttar
Pradesh Contingency 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 the Fund.] 4
[ (7) The State Government sh all withdraw, on August 18, 1976, a sum of
ten crores of rupees, and on October4, 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.]5
[(8) The State Government shall, on the commencement of the Uttar Pradesh
Contingency Fund (Amendment) Act, 1980, withdraw a further sum of forty crores of rupees out
of the Consolidated Fund of the State and place the same to the credit of the Fund.]6
[(9) The State Government shall, on the commencement of the Uttar
Pradesh Contingency Fund (Amendment) Act, 1982, 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.]7
[(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.]8
1 .inst. by up Act 21 of 1970
2. inst. by up Act no. 3 of 1972
3 inst by U.P. Act no. 4 of 1973
4 inst by U.P. Act no. 3 of 1974
5. inst by U.P. Act no. 38 of 1976
6 . inst by U.P. Act no. 18of 1980
7. inst by U.P. Act no. 23of 1982
8 . inst by U.P. Act no. 16 of 1985
[(11) The State Government shall, on the commencement of the Uttar Pradesh
Contingency Fund (Amendment) Act, 1899 , 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.]1
[(12) The State Government shall, on the commencement of the Uttar Pradesh
Contingency Fund (Amendment) Act, 19 90, 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
[(13) The State Government shall, o n the commencement of the Uttar Pradesh
Contingency Fund (Amendment) Act, 1995, 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
Purposes for
which the
Fund m ay be
5. The Fund shall be placed at the disposal of the Governor of Uttar
Pradesh, who shall not expend it except for the purpose of making advances
125
utilized from time to time for meeting unforeseen expenditure of the State, P]pending
authorization of suc h expenditure by the Legislature of the State under
appropriations made by law and, immediately after the coming into operation
of such law, and amount equal to the amount of amounts advanced by the
Governor for the purposes aforesaid shall be deemed to ha ve been placed to
the credit of the Fund and the am9unt so transferred shall for all purposes be
deemed to be a part of the Fund.
Power to
make rules
6. The State Government may, by notification, make rules to carry out all or
any of the purposes of the Act.
1 Substi by U.P. Act No. 24 of 1989
2.Substi by U.P. Act No. 13 of 1990
3 Substi by U.P. Act No. 13 of 1995