Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

State of Haryana - Act

The Haryana Contingency Fund Rules, 1967

HARYANA
India

The Haryana Contingency Fund Rules, 1967

Rule THE-HARYANA-CONTINGENCY-FUND-RULES-1967 of 1967

  • Published on 16 May 1967
  • Commenced on 16 May 1967
  • [This is the version of this document from 16 May 1967.]
  • [Note: The original publication document is not available and this content could not be verified.]
The Haryana Contingency Fund Rules, 1967Published vide Notification in the Haryana Government Gazette dated 16th May, 1967, pp. 139-141

1.

These rules may be called the Haryana Contingency Fund Rules, 1967.

2.

The Fund shall be administered on behalf of and in the name of the Governor of the Haryana, by the Secretary to Government, Haryana Finance Department.

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.

4.

Application for advances from the Contingency Fund, shall be referred to the Finance Department by the Administrative Department after obtaining the approval of the Minister concerned. The application shall give (i) brief particulars of the additional expenditure involved, (ii) the circumstances in which provision could not be included in the Budget, (iii) why its postponement is not possible, (iv) the amount required to be advanced from the Fund, with full cost of the proposal for the year, for part of the year, as the case may be and (v) the grant or appropriation to which the expenditure will be debited.

5.

If, in any case, after the order sanctioning an advance from the Contingency Fund has been issued in accordance with Rule 3 and before action is taken in accordance with Rule 6, it is found that the advance sanctioned will remain wholly or partly unutilised, an application shall be made to the sanctioning authority for cancelling or modifying the sanction, as the case may be.

6.

Any expenditure, authorised temporarily, by an advance from the Contingency Fund, shall be debited to a separate section of the Account under the said Fund in the same detail as it would have been shown, if it had been paid out of the Contingency Fund.

7.

(1)Supplementary Estimates for all expenditure so financed shall be presented to State Legislature at the first session meeting immediately after the advance is sanctioned unless such advance has been resumed to the Contingency Fund in accordance with the provision of sub-rule 2.Note. - (1) While presenting to State Legislature Estimates for expenditure financed from the Contingency Fund, a note to the following effect shall be appended to such estimates :-"A sum of Rs. _______ has been advanced from the Contingency Fund in __________ and an equivalent amount is required to enable repayment to be made to that Fund."Note. - (2) If the expenditure on a new service not contemplated in the annual financial statement can be met, wholly or partly, from savings available within the authorised appropriation, the note shall be appended in the following form :-"That expenditure is on a new service. A sum of Rs. __________ has been advanced from Contingency Fund in __________ and an equivalent amount is required to enable repayment to be made to that Fund.The amount, viz., Rs. __________ can be found by reappropriation of savings within the grant and a token vote only is now required.A part of that amount, viz., Rs. _______ can be found by reappropriation of savings within the grant and a vote is required for the balance, viz., Rs. __________ only."
(2)As soon as State Legislature has authorised additional expenditure by means of a Supplement Appropriation Act, the advance or advances made from the Contingency Fund, whether for meeting the expenditure incurred before the Supplementary Estimates were presented to the State Legislature or after they were so presented, shall be resumed to the Fund, to the full extent of the appropriation made in the Act.

8.

All advances sanctioned from the Contingency Fund to meet expenditure in excess of the provision for the services included in an Appropriation (Vote on Account) Act shall be resumed to the Contingency Fund, as soon as the Appropriation Act in respect of the expenditure on the service for the whole year, including the excess met from the advances from the Contingency Fund has been passed.

9.

A copy of the orders sanctioning the advance, which shall specify the amount, grant or appropriation to which it relates and gave brief particulars by sub-heads and units of appropriation of the expenditure for meeting which it is made, shall be forwarded to the Accountant-General, Punjab, Haryana and Himachal.

10.

A copy of the orders resuming the advance, which shall give a reference to the number and date of the order in which the original advance was made, and to the Supplementary Appropriation Act, referred to in rule 6 shall be forwarded to the Accountant-General, Punjab, Haryana and Himachal.

11.

An account of the transactions of the Fund shall be maintained in the following form :-Haryana Contingency FundAmount of the fund Rs. 75,00,000
S.No. Date of transaction No. and name of grant for the appropriation No. and date of application for the advance No. and date of the order making the advance Amount advanced Supplementary Appropriation Act providing for theadditional expenditure Amount of the advance resumed Balance after each transaction Initials of Officer incharge Remarks
1 2 3 4 5 6 7 8 9 10 11
Note. - (1) The balance should be struck after each transaction.
(2)The amount of the advances should be entered in black ink, when made, and in red ink, when resumed.