Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Uttar Pradesh Contingency Fund Act, 1950 19 of 1950 CONTENTS 1. Short Title And Commencement 2. Interpretation 3. Establishment Of The Uttar Pradesh Contingency Fund 4. Withdrawal Of Sums Out Of The Consolidated Fund Of The State And Credit Thereof To The Contingency Fund 5. Purpose For Which The Uttar Pradesh Contingency Fund May Be Utilized 6. Power To Make Rules Uttar Pradesh Contingency Fund Act, 1950 19 of 1950 An Act to provide for the establishment of a Contingency Fund for the State of Uttar Pradesh Whereas Article 267(2) of the Constitution of India provides inter alia that the Legislature of a State may by law establish a Contingency Fund for the State. It is hereby enacted as follows: 1 For Statement of Objects and Reasons, see U. P. Gazette, Extra, dated April 19, 1950. Received the assent of the Governor on May 1, 1950 under Article 200 of the Constitution or India and was published in U. P. Gazette., Extra, dated May 2, 1950. 1. Short Title And Commencement :- (1) This Act may be called the Uttar Pradesh Contingencies Fund Act, 1950. (2) It shall come into force at once. 2. Interpretation :- In this Act "the Fund" means the Uttar Pradesh Contingency Fund established under Section 2. 3. Establishment Of The Uttar Pradesh Contingency Fund :- On the commencement of this Act, the State Government shall establish in and for the State of Uttar Pradesh a fund called the Uttar Pradesh Contingency Fund. 4. Withdrawal Of Sums Out Of The Consolidated Fund Of The State And Credit Thereof To The Contingency Fund :- 1[(1)] The State Government shall, on the commencement of this Act, withdraw a sum of four crores of rupees 2[and a further sum of two crores of rupees]3[and another sum of four crores of rupees] 4[and a further sum of ten crores rupees] out of the Consolidated Fund of the State and place it to the credit of this Fund] 5[(2) The State Government shall, on the commencement of Uttar Pradesh Contingency Fund (Amendment) Act, 1967 withdraw a further sum of two crores of rupees out of the Consolidated Fund of the State and place it to the credit of this Fund]. 6[(3) The State Government shall, on the commencement of the Uttar Pradesh Contingency Fund (Amendment) Act 1970, withdraw a further sum of four crores of rupees out of the Consolidated Fund of the State and place it to the credit of this Fund]. 7[(4) The State Government shall, on the commencement of the Uttar Pradesh Contingency Fund (Amendment) Act, 1972, withdraw a further sum of ten crores of rupees out of the Consolidated Fund of the State and place it to the credit of this Fund]. 8[(5) The State Government shall, on the commencement of the Uttar Pradesh Contingency Fund (Amendment) Act, 1973, withdraw a further sum of ten crores of rupees out of the Consolidated Fund of the State a n d place it to the credit of this Fund.] 9[(6) The State Government shall, on the commencement of the Uttar Pradesh Contingency Fund (Amendment) Act, 1974, withdraw a further sum of ten crores of rupees out of the Consolidated Fund of the State and place it to the credit of this Fund.] 10[(7) The State Government shall withdraw, on August 18, 1976, a sum of ten crores of rupees and on October 4, 1976, without a further sum of ten crores of rupees out of the Consolidated Fund of the State and place the same to the credit of the Fund.] 11[(8) The State Government shall, on the commencement of the Uttar Pradesh Contingency Fund (Amendment) Act, 1980, withdraw a further sum of rupees forty crores out of the Consolidated Fund of the State and place the sum to the credit of the Fund.] 12[(9) The State Government shall, on the commencement of the Uttar Pradesh Contingency Fund (Amendment) Act, 1982, withdraw a further sum of fifty crores of rupees out of the Consolidated Fund of the State and place the same to the credit of the Fund.] 13[(10) The State Government shall, on the commencement of the Uttar Pradesh Contingency Fund (Amendment) Act, 1985, withdraw a further sum of fifty crores of rupees out of the Consolidated Fund of the State and place the same to the credit of the Fund.] 14[(11) The State Government shall, on the commencement of the Uttar Pradesh Contingency Fund (Amendment) Act, 1989, withdraw a further sum of two hundred crores of rupees out of the Consolidated Fund of the State, and place the same to the credit of the Fund.] 15[(12) The State Government shall, on the commencement of the Uttar Pradesh Contingency Fund (Amendment) Act, 1990, withdraw a further sum of two hundred crores of rupees out of the Consolidated Fund of the State, and place the same to the credit of the Fund.] 1 Re-numbered as sub-section (1) by U. P. Act IV of 1967, vide Section 2 (1). 2 Inserted by U. P. Act IV of 1967, vide Section 2(2) 3 Inserted by U. P. Act 21 of 1970, vide Section 2. 4 Inserted by U. P. Act-3 of 1972, vide Section 2 (ii) (w.e.f. 19-1- 1972). 5 Inserted by U.P. Act IV of 1967, vide Section 2. 6 Substituted by U.P. Act No. 19 of 1976, dated 11.11.1976. 7 Inserted by U.P. Act No. 3 of 1972, vide Section 2, w.e.f. 19-1- 1972. 8 Inserted by U.P. Act No. 4 of 1973, dated 22.1.1973. 9 Inserted by U.P. Act No. 3 of 1974, dated 11.4.1974. 10 Inserted by U.P. Act No. 38 of 1976, vide Section 2. 11 Inserted by U.P. Act 18 of 1980, vide Section 2, (w.e.f. 25th Oct., 1980). 12 Inserted by U. P. Act 23 of 1982, vide Section 2 (w.e.f. 19th June, 1982). 13 Inserted by U. P. Act 16 of 1985, vide Section 2 (w.e.f. 14th August, 1985.) 14 Inserted by U. P. Act 24 of 1989, vide Section 2 (w.e.f. 3rd June, 1989.) 15 Inserted by U. P. Act 13 of 1990, vide Section 2 (w.e.f. 6th June, 1990.) 5. Purpose For Which The Uttar Pradesh Contingency Fund May Be Utilized :- The fund shall be placed at the disposal of the Governor of the Uttar Pradesh who shall not expend it except for the purpose of making advances from time to time for meeting unforeseen expenditure of the State, pending authorization of such expenditure by the Legislature of the State under appropriations made by law and, immediately after the coming into operation of such law, an amount equal to the amount or amounts advanced by the Governor for the purpose aforesaid shall be deemed to have been placed to the credit of the Fund and the amount so transferred shall for all purpose be deemed to be a part of the Fund. 6. Power To Make Rules :- 1[(1) The State Government may, by notification, make rules to carry out all or any of the purposes of this Act.] 2[(2) All rules made under this Act shall, as soon as may be after they are made, be laid before each House of the State Legislature, while it is in session, for a total period of thirty days which may be comprised in its one Session or in two more successive sessions and shall, unless some later date is appointed, take effect from the date of their publication in the Gazette subject to such modifications or amendments as the two Houses of the Legislature may during the said period agree to make, so however, that any such modification or amendment shall be without prejudice to the validity of anything previously done thereunder.] 1 Renumbered by U. P. Act No. 3 of 1972, vide Section 3 (w.e.f. 19-1-1972). 2 Inserted by U. P. Act No. 3 of 1972, vide Section 3 (w.e.f. 19-1-1972).