Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com ANDHRA PRADESH CONTINGENCY FUND ACT, 1957 9 of 1957 [5th September, 1957] CONTENTS 1. Short title and commencement 2. Establishment of a Contingency Fund 3. Power to make rules 4. Repeal 5. Interpretation ANDHRA PRADESH CONTINGENCY FUND ACT, 1957 9 of 1957 [5th September, 1957] An Act to provide for the establishment of a Contingency Fund for the State of Andhra Pradesh. Whereas clause (2) of article 267 of the Constitution provides that the Legislature of a State may, by law, establish a Contingency Fund in the nature of an imprest ; And whereas it is expedient to establish such a Contingency Fund for the State of Andhra Pradesh ; Be it enacted in the Eighth Year of the Republic of India as follows :- 1. Short title and commencement :- (1) This Act may be called the Andhra Pradesh Contingecy Fund Act, 1957. 2. It shall come into force at once. 2. Establishment of a Contingency Fund :- (1) There shall be established for the State of Andhra Pradesh a Contingency Fund in the nature of an imprest called "the Contingency Fund of the State of Andhra Pradesh", and consisting o f * [a sum of fifty crore of rupees] withdrawn from the Consolidated Fund of the State. (2) Such Contingency Fund shall be at the disposal of the Governor of Andhra Pradesh ; and he shall have authority to make advances therefrom for the purpose of meeting any unforeseen expenditure, pending authorisation of such expenditure by the State Legislature by law under article 205 or article 206 of the Constitution. (3) As often as any such expenditure is authoriesed by law as aforesaid, the State Government shall recoup to the Contingency Fund an amount equal to the advance taken from such Fund to meet the expenditure. 3. Power to make rules :- The State Government may, by notification in the Andhra Pradesh Gazette, make rules for the purposes of carrying into effect the provisions of this Act. 4. Repeal :- The Madras Contingency Fund Act, 1950 (Madras Act, XIV of 1950 and the Hyderabad Contingency Fund Act, 1952 (Hyderabad Act XLIII of 1952), are hereby repealed. 5. Interpretation :- The Andhra Pradesh General Clauses Act, 1891, (Act I of 1891) apply for the interpretation of this Act as it applies for the interpretation of an Andhra Act.