Section 7 in The Contingency Fund Of India Act, 1950
7.
/406Statement of Objects and Reasons.-Pursuant to Articles 267(1) and 283(1) of the Constitution, this Bill seeks to provide for the establishment of the Contingency Fund of India, and the custody of, the payment of moneys into and the withdrawal of moneys from, such fund. It is proposed to place a sum of fifteen crores of rupees in the Fund, which will be administered by the Finance Ministry on behalf of the President. The advances will be resumed to the Fund as soon as the necessary supplementary funds have been authorised by Parliament through Supplementary Appropriation Acts or at the end of the Financial Year.[14th August, 1950]An Act to provide for the establishment and maintenance of Contingency Fund.Be it enacted by Parliament as follows:--
