Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Goa Contingency Fund Act, 1988 4 of 1988 [23 March 1988] CONTENTS 1. Short Title, Extent And Commencement 2. Establishment Of A Contingency Fund 3. Custody Of The Contingency Fund And Withdrawals Therefrom 4. Power To Make Rules Goa Contingency Fund Act, 1988 4 of 1988 [23 March 1988] An Act to provide for the establishment and maintenance of a Contingency Fund for the State of Goa. Be it enacted by the Legislative Assembly of Goa in the Thirty-eighthYear of the Republic of India as follows:- 1. Short Title, Extent And Commencement :- This Act may be called the Goa Contingency Fund Act, 1988. 2. Establishment Of A Contingency Fund :- There shall be established a Contingency Fund in the nature of an imprest entitled the Contingency Fund of the State of Goa (hereinafter called the "Contingency Fund") into which shall be paid from and out of the Consolidated Fund of the State of Goa, a sum of 1[thirty crores] of rupees. 1 For the words "twenty five lakhs rupees" the words "three crores" rupees substituted by the Goa Contingency Fund (First Amendment) Act, 1990, published in the Official Gazette, Series I No. 18 dated 2-8-1990 which came into force at once. Further the words "three crores rupees" the words "ten crore rupees" substituted by the Goa Contingency Fund (Second Amendment) Act, 1999, published in the Official Gazette, Series I No. 20 dated 17-8-1999 which came into force at once. Again the words "ten crores" the words "thirty crores" substituted by the Goa Contingency Fund (Third Amendment) Act, 2002 published in the Official Gazette, Series I No. 23 dated 9-9-2002 and came into force at once. 3. Custody Of The Contingency Fund And Withdrawals Therefrom :- The Contingency Fund shall be held on behalf of the Governor of Goa, by the Finance Secretary to the Government of Goa, and no advances shall be made out of such fund except for the purposes of meeting unforeseen expenditure pending authorization of such expenditure by the Legislative Assembly under appropriations made by law. 4. Power To Make Rules :- For the purpose 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 monies into and the withdrawal of monies from, the Contingency Fund and till such rules are made, the payment of monies into and withdrawal of monies from the contingency Fund shall be regulated for the time being by the rules which were in force up to 30-5-1987 and were applicable to the Contingency Fund of the Union territory of Goa, Daman and Diu subject to the modifications in the said rules that reference to authorities shall be construed in relation to the Contingency Fund of the State of Goa as references to the corresponding authorities of that State.