Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com GUJARAT CHARGED EXPENDITURE ACT, 1960 5 of 1960 [22nd September, 1960] CONTENTS 1. Short title 2 . Enactment providing for charging certain expenditure on the Consolidated Fund of the State 3. Repeal of Bombay V of 1957 4. Repeal of Gujarat Ordinance No. II of 1960 SCHEDULE 1 :- SCHEDULE GUJARAT CHARGED EXPENDITURE ACT, 1960 5 of 1960 [22nd September, 1960] An Act to provide that certain expenditure shall be charged on the Consolidated Fund of the State WHEREAS it is expedient to declare certain expenditure to be charged on the Consolidated Fund of the State and to provide for other matters as hereinafter specified for the purpose hereinafter appearing; It is hereby enacted in the Eleventh Year of the Republic of India as follows:- 1. Short title :- This Act may be called the Gujarat Charged Expenditure Act, 1960. 2. Enactment providing for charging certain expenditure on the Consolidated Fund of the State :- In the Schedule the provisions mentioned in column 2 thereof of the enactments set out in column 1, shall, with effect from the 1st day of May, 1960. be deemed to have been repealed, and with effect from that date, the provisions in column 3 of the Schedule shall be deemed to have been inserted in their place. 3. Repeal of Bombay V of 1957 :- The Bombay Charged Expenditure Act. 1957 (Bom. V of 1957). in its application to the State of Gujarat is hereby repealed. 4. Repeal of Gujarat Ordinance No. II of 1960 :- The Gujarat Charged Expenditure Ordinance, 1960 is hereby repealed. 465 SCHEDULE 1 SCHEDULE