Section 7 in The Gujarat State Famine Relief Fund Act, 1958
7. Accounts and making up of the deficiency in the Fund.
(1)The accounts of the Fund shall be made up at the end of each financial year, the securities belonging to the Fund being valued at their market value on the last day of such year.(2)If the accounts so made up show that the balance in the Fund at the end of such year falls short of [such sum as the State Government may by order determine in this behalf] [These words were substituted for the words 'four crores of rupees' by the Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.] the deficiency shall be made up from the Consolidated Fund of the State:Provided that if the deficiency [exceeds such sum as the State Government may by order determine in this behalf] [These words were substituted for the words 'exceeds fifteen lakhs of rupees' by the Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.], it may be made up in annual instalments, the amount of each instalment except the last being not [less than such sum] [These words were substituted for the words 'less than fifteen lakhs of rupees' by the Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.].(3)[ Any expenditure incurred by the State Government under sub-section (2) shall be charged on the Consolidated Fund of the State.] [This sub-section was substituted by Gujarat 5 of 1960, section 2, Schedule. This substitution shall be deemed to be with effect from 1st May, 1960 (See section 2 of Gujarat 5 of 1960).]
