The Contingency Fund of India Act, 1950

4. Power to make  rules.

[(1)]5*  For the purpose of carrying out  the  objects  of  this  Act,  the  Central  Government  may  6*[,  by  notification in  the Official  Gazette,] make  rules 7* regulating all  matters connected  with or ancillary to the custody of, the payment of  moneys into and the withdrawal of moneys from, the Contingency Fund of  India.6*["(2) Every rule made under this section shall be laid, as soon  as may  be after it is made, before each House of Parliament, while it  is in  session, for  a total  period  of  thirty  days  which  may  be  comprised in  one session  or in  two or more successive sessions. And  if, before the expiry of the session immediately following the session  or the  successive sessions aforesaid, both Houses agree in making any  modification in the rule or both Houses agree that the rule should not  be made,  the rule  shall thereafter have effect only in such modified  form or  be of  no effect,  as the  case may be; so, however, that any  such modification  or annulment  shall be  without  prejudice  to  the  validity of anything previously done under that rule."]

1. The Act has been extended to-- Goa, Daman  and Diu  by Reg. 12 of 1962, s. 3 and Sch.; Dadra and  Nagar Haveli  by Reg.  6 of  1963, s.
2. and Sch. I; and Pondicherry by  Reg. 7 of 1963, s. 3 and Sch. I. 2.   Subs. by Act 81 of 1976, s. 2, for "thirty crores of rupees".
3. Added by Act 4 of 1980, s. 2 (w.e.f. 22-10-1979).
4. The proviso omitted by s. 2, ibid., which was previously inserted by Act 10 of 1972, s. 2 (w.e.f. 9-2-1972).
5. S. 4, numbered as sub-section (1) thereof by Act 51  of  1982, s.2.
6. Ins. by s. 2, ibid.
7. For Contingency  Fund of  India Rules,  see G.S.R.O.  Vol. VI, p.  333.

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