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The Uttrakhand Ceiling On Government Guarantee Act, 2016

Uttarakhand · state statute
Open in Lexace · Ask the AI about this act
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The Uttrakhand Ceiling On Government Guarantee Act, 2016 
(Uttrakhand Act No. 41 Of 2016) 
 
AN  
ACT 
to provide for regulation of Government guarantees and other matters connected therewith or 
incidental thereto, 
          It is hereby enacted by the Uttrakhand Legislative Assembly in the Sixty-seventh Year of 
the Republic of India as follows :- 
Short title and 
commencement 
1 (1)This Act may be called the Uttrakhand Ceiling on Government 
Guarantees Act, 2016. 
(2) It shall come into force on such date a s the Government may by 
notification in the Official Gazette, appoint.  
Definition 2 In this Act, unless the context otherwise requires- 
(a) ‘Government’ means the Government of Uttarakhad; 
(b) ‘Government Guarantees’ includes the guarantee given by the State 
Government on behalf of Departmental Undertakings, Public sector 
Undertakings, Local Authorities, Statutory Boards and Corporations, 
Co-operative Institutions and other authorities and agencies under 
the Government of Uttarakhand;  
(c) ‘prescribed’ means prescribed by rules made under the Act; 
(d) ‘private company’ means a private company as defined in section 03 
of the companies Act, 1956; 
(e) ‘private institution’ means who is receive less than 50 percent of its 
core funding from government agencies;  
(f) ‘State’ means the State of Uttarakhand. 
Ceiling on 
Government 
Guarantees 
3 (1) The total outstanding Government guarantees as on the first day of 
April of any year shall not exceed 1 percent of the Gross State Domestic 
Product estimated for the year.  
(2) The total fresh Government guarantees given in a year shall not 
exceed 0-03 percent of Gross State Domestic product estimated for the 
years; 
            Provided that under the extreme exigencies and occurrence of 
natural calamities of the order which require the Government to take 
immediate fiscal policy measures, the Government may exceed the 
ceiling prescribed under sub-section (1) and (2). 
Restrictions on 
Government 
Guarantees 
4 Notwithstanding anything contained in any other Acts:  
(1) The Government guarantee shall ordinarily be extended by the 
Government on behalf of the Departmental Undertakings, Public 
Sector Undertakings, Local Author ities, Statutory Boards and 
Corporations, co -operative Institutions and other Authorities and 
Agencies under the Government.  
(2) No Guarantees shall be award in respect of loan individual, private 
institutions or private companies.  
Guarantees 
Commission 
5 (1) The Government shall charge a minimum of 1.00 per cent of the 
amount of Guaranteed loan as guarantees commission, which shall not 
be waived under any circumstances.  
(2) Depending on the default risk of the project the Government may, 
by notification, specify commission at an enhanced rate.  
Note- Default risk” means the probability of default by the borrower 
on whose behalf the Government Guarantees is given, depending on 
the amount borrowed, the type of industry and the economic 
situations.  
Guarantees 
Redemption 
Fund 
6 (1) The Guarantee commission charged under section 5 shall recover 
from the corpus of the Guarantee Redemption fund and it shall be 
remitted in the Public Accounts of the States.  
(2) The administration of Guarantee Redemption fund shall be in such 
manner as may be prescribed.  
Power of 
Government to 
make rules 
7 The Government may by notifica tion in the Uttarakhand Gazette,  
make rules for the purpose of carrying into effect the provisions of this 
Acts.  
 
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