Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com ANDHRA PRADESH FAMINE RELIEF FUND ACT, 1936 16 of 1936 [8th October, 1936] CONTENTS 1. Short title extent and commencement 2. Definition 3. Establishment of the Andhra Pradesh Famine Relief Fund 4. . 5. Purposes for which the Fund may be utilized 6. Investment and reinvestment of amount not required 7. Account of the Fund and making up of the deficiency in the Fund ANDHRA PRADESH FAMINE RELIEF FUND ACT, 1936 16 of 1936 [8th October, 1936] An Act to provide for the establishment and maintenance in the * State of Andhra Pradesh of a Fund, called the Andhra Pradesh Famine Relief Fund, for utilization on occasions of serious famine and of distress caused by serious drought, flood or other natural calamities in the said State. Whereas it is expedient to provide for the establishment and maintenance.in the State of Andhra Pradesh o f a fund for utilization on occasions of serious famine and of distress caused by serious drought, flood or other natural calamities in the said State. It is hereby enacted as follows: 1. Short title extent and commencement :- (1) This Act may be called the Andhra Pradesh Famine Relief Fund Act, 1936. (2) It extends to the whole of the State of Andhra Pradesh. (3) (a) This section shall come into force at once. (b) The remaining provisions of this Act s hall come into force on such date as t he State Government may, by notification in the Official Gazette appoint. 2. Definition :- In this Act, "Fund" means the Andhra Pradesh Famine Relief Fund established under Section 3. 3. Establishment of the Andhra Pradesh Famine Relief Fund :- T h e State Government shall establish in and for the State of Andhra Pradesh a fund called "The Andhra Pradesh Famine Relief Fund The Fund shall consist of (i) (ii) (iii) such sums as the State Government may from time to time contribute to the Fund under sub section (2) of Section 7 or otherwise; and (iv) the interest which may from time to time accrue on the securities of the Central or of the State Government in which the sums to the credit of the Fund may be invested or re invested under Section 6. 4. . :- xxxx 5. Purposes for which the Fund may be utilized :- The Fund shall not be expended except upon (i) the relief of serious famine in the State of Andhra Pradesh and (ii) the relief of distress caused by serious drought, flood or other natural calamities in the said State: Provided that when the Fund exceeds forty lakhs of rupees,the State Government may utilizethe excess to meet expenditure on protective irrigation works and other works for the prevention of famine in the said State. 6. Investment and reinvestment of amount not required :- The State Government shall from time to time invest or re-invest in the securities of the Central or of the State Government all sums to the credit of Fund, which may not be immediately required for any of the purposes mentioned in section 5. 7. Account of the Fund and making up of the deficiency in the Fund :- (1) The accounts of the Fund shall be made up at t he end of each financial year, the s ecurities belonging to the Fund being valued at their market value on the last day of such year. (2) If the accounts so made up show that the balance in the Fund at the end of such year falls short of sixty lakhs of rupees, the deficiency shall be made up from the revenues of the State: Provided that if the deficiency exceeds five lakhs of rupees, it may be made up in annual instalments, the amounts of each instalment except the last being not less than five lakhs of rupees. (3) All sums payable to the Fund under sub-section (2) shall be expenditure charged on the Consolidated Fund of the State.