Section 3 in The Karnataka Contingency Fund Act, 1957.
3. Custody of the Contingency Fund and withdrawals therefrom.-
The Contingency Fund of the State of Karnataka shall be held on behalf of the Governor by the Secretary to the Government of Karnataka in the Department of Finance, and no advances shall be made out of such Fund except for the purposes of meeting unforeseen expenditure pending authorisation of such expenditure by the State Legislature under appropriation made by law.
