Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Madras Contingency Fund Act, 1954 02 of 1954 [03 February 1954] CONTENTS 1. Short title, extent and commencement 2. Establishment of a Contingency Fund 3. Power to make rules 4. Repeal Madras Contingency Fund Act, 1954 02 of 1954 [03 February 1954] PREAMBLE An Act to re-enact the Madras Contingency Fund Act, 1954. Whereas it is expedient to re-enact the Madras Contingency Fund Act, 1950 (Madras Act XIV of 1950), with certain modifications, as a result of the formation of the State of Andhra and the increasing of the area of the State of Mysore; It is hereby enacted as follows:- - 1. For Statement of Objects and Reasons, see Fort St. George Gazette, Part IV-A, dated the 9th December 1953, page 138. This Act was extended to the Kanyakumari district and the Shencottah taluk of the Tirunelveli district by section 3 of, and the Schedule to the Madras (Transferred Territory) Extension of Laws Act, 1957 (Madras Act XXII of 1957), repealing the corresponding law in force in that territory. 1. Short title, extent and commencement :- (1) This Act may be called the Madras Contingency Fund Act, 1954. (2) It extends to the whole of the State of Madras. (3) It shall come into force at once. 2. Establishment of a Contingency Fund :- (1) There shall be established for the State of Madras a Contingency Fund in the nature of an imprest, called "the Contingency Fund of the State of Madras", and consisting of a sum of seventy-five lakhs of rupees transferred from the Consolidated Fund of the State of Madras. (2) Such Contingency Fund shall be at the disposal of the Governor of Madras; and he shall have authority to make advances therefrom for the purpose of meeting any unforeseen expenditure, pending authorization 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 authorized 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 Fort St. George Gazette, make rules for the purpose of carrying into effect the provisions of this Act. 4. Repeal :- The Madras Contingency Fund Act, 1950 (Madras Act XIV of 1950), is hereby repealed; and the balance in the Fund established by the said Act is hereby transferred to the Consolidated Fund of the State of Madras.