Constitution of India, 1949
267.Contingency Fund.-
(1) Parliament may by law establish a
Contingency Fund in the nature of an imprest to be entitled "the
Contingency Fund of India" into which shall be paid from time to time such
sums as may be determined by such law, and the said Fund shall be placed at the
disposal of the President to enable advances to be made by him out of such Fund
for the purposes of meeting unforeseen expenditure pending authorization of
such expenditure by Parliament by law under Article 115 or Article 116.
(2) The Legislature of a State may by law establish
a Contingency Fund in the nature of an imprest to be entitled "the
Contingency Fund of the State" into which shall be paid from time to time
such sums as may be determined by such law, and the said Fund shall be placed
at the disposal of the Governor of the State to enable advances to be made by
him out of such Fund for the purposes of meeting unforeseen expenditure pending
authorization of such expenditure by the Legislature of the State by law under
Article 205 or Article 206.