Section 3 in The Haryana Contingency Fund Rules, 1967
3.
Advances from the Fund shall be made for the purposes of meeting unforeseen expenditure.Note. - An advance from the Fund becomes necessary if either the provision for a particular service in the Budget is found insufficient and cannot be met by reappropriation from saving within the grant or there is need to incur expenditure upon some new service not contemplated in the Budget. There is no question of a token additional requirement in the former case. As for expenditure on a 'new service' no portion of it can be met from the Consolidated Fund until it is authorised by law under Articles 204 and 205 of the Constitution of India, - vide articles 204(3) and 266(3), ibid, and consequently all such additional expenditure is to be met from the Haryana Contingency Fund in the first instance. There can, thus be no token advance from the Haryana Contingency Fund for any purpose. The Supplementary demand to be presented to the Legislature for recouping the advance may, however, be for a token amount if savings are likely to be available within the grant for meeting the additional expenditure.
