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Daman and Diu - Act

The Goa, Daman and Diu Contingency Fund Act, 1964

DAMAN AND DIU
India

The Goa, Daman and Diu Contingency Fund Act, 1964

Act 8 of 1964

  • Published in Gazette of India 8 on 28 September 1964
  • Commenced on 28 September 1964
  • [This is the version of this document from 28 September 1964.]
  • [Note: The original publication document is not available and this content could not be verified.]
The Goa, Daman and Diu Contingency Fund Act, 1964(No. 8 of 1964)[Dated 28th September, 1964]No. LA/907/64. - An Act to provide for the establishment and maintenance of a Contingency Fund for the Union territory of Goa, Daman and Diu.Be it enacted by the Legislative Assembly of Goa, Daman and Diu in the Fifteenth Year of the Republic of India as follows:-

1. Short title, extent and commencement.

- This Act may be called the Goa, Daman and Diu Contingency Fund Act, 1964.

2. Establishment of a Contingency Fund.

- There shall be established a Contingency Fund in the nature of an imprest entitled the Contingency Fund of the Union Territory of Goa, Daman and Diu (hereinafter called the Contingency Fund) into which shall be paid from and out of the Consolidated Fund of the Union Territory of Goa, Daman and Diu a sum of ten lakhs of rupees.

3. Custody of the Contingency Fund and withdrawals therefrom.

- The Contingency Fund shall be held on behalf of the Administrator of Goa, Daman and Diu by the Finance Secretary to the Government of Goa, Daman and Diu and no advances shall be made out of such fund except for the purposes of meeting unforeseen expenditure pending authorization of such expenditure by the Legislative Assembly under appropriations made by law.

4. Power to make rules.

- For the purpose of carrying out the objects of this Act, the Administrator of Goa, Daman and Diu may make rules regulating all matters connected with or ancillary to the custody of, the payment of monies into and the withdrawal of monies from the Contingency Fund.