Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Orissa Contingency Fund Act, 1967 CONTENTS 1. Short Title, Extent And Commencement 2. Establishment Of A Contingency Fund 3. Power To Make Rules 4. Repeal And Savings Orissa Contingency Fund Act, 1967 AN ACT TO PROVIDE FOR THE ESTABLISHMENT AND MAINTENANCE OF A CONTINGENCY FUND FOR THE STATE OF ORISSA Be it enacted by the Legislature of the State of Orissa in the Eighteenth Year of the Republic of India as follows: STATEMENT OF OBJECTS AND REASONS With the expiration of the Orissa Contingency Fund Ordinance, 1967, which in its turn had repealed the Orissa Contingency Fund Act, 1950, the State was left without a Contingency Fund. Establishment of such a Fund being of immediate necessity and the State Legislature not in session at the time of such expiration, a Second Ordinance called the Orissa Contingency Fund (No.2) Ordinance, 1967 was promulgated for the purpose. As maintenance of such Fund is permanently necessary the Ordinance mentioned later has got to be replaced by an Act of the Legislature. The Bill seeks to achieve the above purpose. 1. Short Title, Extent And Commencement :- (1) This Act may be called the Orissa Contingency Fund Act, 1967. (2) It extends to the whole of the State of Orissa. (3) It shall come into force at once. 2. Establishment Of A Contingency Fund :- (1) There shall be established for the State of Orissa a Contingency Fund called "the Contingency Fund of Orissa" and consisting of a sum of [Substituted vide Orissa Act 10 of 1990.][sixty cares of rupees] transferred from the Consolidated Fund of the State. (2) Such Contingency Fund shall be at the disposal of the Governor of Orissa and he shall have authority to make advance therefrom for the purpose of meeting any unforeseen expenditure pending authorisation of such expenditure by the Legislature of the State under appropriation made by law. (3 ) As often as any such expenditure is authorised 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 make rules for the purpose of carrying into effect the provisions of this Act. 4. Repeal And Savings :- Notwithstanding such repeal the Contingency Fund established under the said Ordinance and anything done, any action taken or any rules made thereunder shall be deemed to have been established, done, taken or made under this Act as if this Act were in force on the day on which such Fund was established, such thing was done, such action was taken or such rules were made.