Section 7(1) in The Haryana Contingency Fund Rules, 1967
(1)Supplementary Estimates for all expenditure so financed shall be presented to State Legislature at the first session meeting immediately after the advance is sanctioned unless such advance has been resumed to the Contingency Fund in accordance with the provision of sub-rule 2.Note. - (1) While presenting to State Legislature Estimates for expenditure financed from the Contingency Fund, a note to the following effect shall be appended to such estimates :-"A sum of Rs. _______ has been advanced from the Contingency Fund in __________ and an equivalent amount is required to enable repayment to be made to that Fund."Note. - (2) If the expenditure on a new service not contemplated in the annual financial statement can be met, wholly or partly, from savings available within the authorised appropriation, the note shall be appended in the following form :-"That expenditure is on a new service. A sum of Rs. __________ has been advanced from Contingency Fund in __________ and an equivalent amount is required to enable repayment to be made to that Fund.The amount, viz., Rs. __________ can be found by reappropriation of savings within the grant and a token vote only is now required.A part of that amount, viz., Rs. _______ can be found by reappropriation of savings within the grant and a vote is required for the balance, viz., Rs. __________ only."
