The Contingency Fund Of West Bengal Act, 1950

West Bengal Act XL of 1950 
THE CONTINCENCY FUND OF WEST BENCAL ACT, 
1950. 
[Passed by the West Bengal Legislature.] 
[Assent of the Governor was first published in the Calcutta Gazette, Extraordinary, of the 1st November, 1950.] 
An Act to provide for the establishment and maintenance of a 
Contingency Fund. 
WHEREAS it is expedient to provide for the establishment 
and maintenance of a Contingency Fund ; 
It is hereby enacted as follows :- 
1. This Act may be called the Contingency Fund of Short title. 
West Bengal Act, 1950. 
2. There shall be established a Contingency Fund in 
the nature of an imprest, entitled the Contingency Fund of 
West Bengal, into which shall be paid from and out of the 
Consolidated Fund of West Bengal a sum of fifty lalchs of 
rupees. 
3. The Contingency Fund of West Bengal shall be held 
on behalf of the Governor of West Bengal by a Secretary to 
the Government of West Bengal in the Finance Department, 
and no advances shall be made out of such Fund except for 
the purposes of meeting unforeseen expenditure pending 
authorisation of such expenditure by the Legislative Assem-
bly of West Bengal under appropriations made by law. 
4. For the purposes of carrying out the objects of 
this Act, the State Government may make rules regulating 
all matters connected, with or ancillary to the custody of, the 
payment of moneys into and the withdrawals of moneys from, 
the Contingency 'Fund of West Bengal. 
Establish-
ment of 
the Con-
tingency 
Fund of 
West 
Bengal. 
Custody of 
the Contin-
gency 
Fund and 
with-
drawals 
therefrom. 
Power to 
make 
rules. 
Price—Indian, annas 2; English, 3d. 
WBGP,5011-7689A-4,500 

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