Section 2 in The International Monetary Fund and Bank Act, 1945
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.
