The International Monetary Fund and Bank Act, 1945

UNION OF INDIA
India

The International Monetary Fund and Bank Act, 1945

Act 47 of 1945

Published in Gazette of India 47 on 24 December 1945
Not commenced
[This is the version of this document from 24 December 1945.]
[Note: The original publication document is not available and this content could not be verified.]

1. Short title, extent and commencement.

(1)This [Subs. by Act 25 of 1959, s. 2, for "Ordinance"; Act] may be called the InternationalMonetary Fund and Bank 1[Act], 1945.

(2)It extends to [Subs. by the A.O. 1950, for "all the Provinces of India"][the whole of India; The words "except Part B States" omitted by Act 3 of 1951, s. 3 and the Sch].

(3)It shall come into force at once.

2. Payments to International Fund and Bank.

(1)[There shall be paid, after due appropriationmade by Parliament by law in this behalf, out of the Consolidated Fund of India; Subs. by Act 41 of 1969, s. 2,for certain words (w.e.f. 26-12-1981)] all such sums as mayfrom time to time be required for the purpose of paying--

(a)the subscriptions payable by the Central Government, to the International Fund underparagraph (a) of section 3 [Omitted by Act 67 of 1982, s. 2 (w.e.f. 15-1-1983)] of Article III of the Fund Agreement, and [Subs. by Act 25 of 1959, s. 4, for "to the International Bank under paragraph (a)" ; to the InternationalBank under paragraphs (a) and (c)] of section 3 of Article II of the Bank Agreement;

(b)any sums payable by the Central Government to the International Fund under [section 11 of Article V; Subs. by Act 67 of 1982, s. 2, for "paragraph (b) of section of Article IV" (w.e.f. 15-1-1983)] of the Fund Agreement, and to the International Bank undersection 9 of Article II of the Bank Agreement;

(c)any charges payable by the Central Government to the International Fund under section 8 ofArticle V [Ins. by Act 41 of 1969, s. 2 (w.e.f. 26-12-1981)][, or under section 2, section 3 or section 5 of (Subs. by Act 67 of 1982, s. 2, for "Article XXVI" (w.e.f. 15-1-1983))[Article XX]],] of the Fund Agreement;

(d)any sums required for implementing the guarantee of the Central Government referred to insection 3 of Article XIII of the Fund Agreement;

(dd)any assessments required to be paid by the Central Government to the International Fundunder section 4 or section 5 of [Subs. by Act 67 of 1982, s. 2, for "Article XXVI" (w.e.f. 15-1-1983);Article XX] of the Fund Agreement;[Ins by Act 41 of 1969, s. 2 (w.e.f. 26-12-1981)]

(e)any compensation required to be paid by the Central Government to the International Fund orto any member thereof under [Schedule I, Schedule J or Schedule K;Subs. by s. 2, ibid., for "Schedule D or Schedule E" (w.e.f. 15-1-1983)] to the Fund Agreement.

(2)The Central Government may, if it thinks fit so to do, create and issue to the InternationalFund or International Bank, in such form as it thinks fit, any such non-interest bearing and nonnegotiable notes or other obligations as are provided for by [section 4; Subs. by s. 2, ibid., for "section 5" (w.e.f. 15-1-1983)] of Article III of the FundAgreement and section 12 of Article V of the Bank Agreement.

3. Reserve Bank to be depository for International Fund and Bank.

The Reserve Bank ofIndia (hereinafter referred to as the Reserve Bank) shall be the depository of the [The word "British" omitted by Act 48 of 1952, s. 3 and Sch. II] Indian currencyholdings of the International Fund and International Bank.

3A. Reserve Bank to use, receive, acquire, etc., special drawing rights on behalf of Central Government.

The Reserve Bank may, on behalf of the Central Government, use, receive,acquire, hold, transfer or operate the special drawing rights of that Government in the International Fundand perform all acts supplemental or incidental thereto. [Ins. by Act 41 of 1969, s. 3 (w.e.f. 26-12-1981)]

4. Power to call for information.-

(1)Where under [paragraph (b) of section 3 of Article IV or; Ins. by Act 67 of 1982, s. 3 (w.e.f. 15-1-1983)] section 5 of Article VIII of the Fund Agreement, the International Fund requires the Central Government to furnish it with any information, the Central Government, or if generally or specially authorised by the Central Government in this behalf, the Reserve Bank, may by order in writing require any peson to furnish to such officer or other person as may be specified in the order such detailed information as the Central Government or the Reserve Bank, as the case may be, may determine to be essential for the purpose of complying with the request of the International Fund; and any person so required shall be bound to furnish such information.

(2)Every officer or person to whom any information is required to be furnished under this section shall be deemed to be a public servant within the meaning of section 21 of the Indian Penal Code (45 of 1860).

(3)No information obtained under this section shall be furnished to the International Fund in such detail as to disclose the affairs of any person [Certain words omitted by s. 3, ibid. (w.e.f. 15-1-1983)***].

(4)A determination of the Central Government or the Reserve Bank under sub-section (1) as to the extent of detail in which information is to be furnished shall be final, and in any prosecution under section 176 or section 177 of the Indian Penal Code (45 of 1860) in respect of any information required to be furnished under this section, it shall not be a defence to assert that the information was required to be furnished in greater detail than was essential for the purpose of complying with the request of the International Fund.

(5)No prosecution for an offence in respect of any information required to be furnished under this section shall be instituted except with the previous sanction of the Central Government.

5. Certain provisions of Agreements to have force of law.

Notwithstanding anything to thecontrary contained in any other law, the provisions of the Fund and Bank Agreements set out in theSchedule shall have the force of law in [India; Subs. by Act 3 of 1951, s. 3 and the Sch., for "Part A States and Part C States"]:Provided that nothing in section 9 of Article IX of the Fund Agreement or in section 9 of Article VIIof the Bank Agreement shall be construed as--

(a)entitling the International Fund or International Bank to import into 1[India] goodsfree of any duty of customs without any restriction on their subsequent sale therein, or

(b)conferring on the International Fund or International Bank any exemption from duties ortaxes which form part of the price of goods sold or which are in fact no more than charges forservices rendered.

6. Repealed.

[Amendment of section 17, Act 2 of 1934.] Rep. by the Repealing and Amending Act, 1952(48 of 1952), s. 2 and Sch.

7. Power to make rules.

(1)[Renumbered as sub-section (1) by Act 25 of 1959, s. 5] The Central Government may, by notification in the OfficialGazette, make rules for giving effect to the provisions set out in the Schedule, and generally for carryingout the purposes of this [Act;Subs. by s. 2, ibid., for "Ordinance"].

(2)[Ins. by s. 5, ibid] Every rule made under this section shall be laid, as soon as may be after it is made, beforeeach House of Parliament while it is in session for a total period of thirty days which may becomprised in one session or [in two or more successive sessions;Subs. by Act 67 of 1982, s. 4, for "in two successive sessions" (w.e.f. 15-1-1983)], and if before the expiry of 5[thesession immediately following the session or the successive sessions aforesaid], both Houses agree inmaking any modification in the rule, or both Houses agree that the rule should not be made, the ruleshall thereafter have effect only in such modified form or be of no effect, as the case may be, sohowever, that any such modification or annulment shall be without prejudice to the validity ofanything previously done under that rule; Subs. by s. 4, ibid., for certain words (w.e.f. 15-1-1983)]

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Act