THE CONTINGENCY FUND OF INDIA (AMENDMENT)

ORDINANCE, 1999

No. 9 of 1999

Promulgated by the President in the Fiftieth Year of the Republic of India.

An Ordinance further to amend the Contingency Fund of India Act, 1950.

Whereas the House of the People has been dissolved and the Council of States is not in session and the

President is satisfied that circumstances exist which render it necessary for him to take immediate action;

Now, therefore, in exercise of the powers conferred by clause (1) of article 123 of the Constitution, the

President is pleased to promulgate the following Ordinance:þ

1. Short title and commencement.þ(1) This Ordinance may be called the Contingency Fund of India

(Amendment) Ordinance, 1999.

(2) It shall come into force at once.

2. Act 49 of 1950 to be temporarily amended.þDuring the period of operation of this Ordinance, the

Contingency Fund of India Act, 1950 (hereinafter referred to as the principal Act) shall have effect subject to

the amendment specified in section 3.

3. Amendment of section 2.þIn section 2 of the principal Act, for the provisos, the following proviso

shall be substituted, namely:þ

`Provided that during the period beginning on the date of commencement of the Contingency Fund of India

(Amendment) Ordinance, 1999 and ending on the 31st day of March, 2000, this section shall have effect subject

to the modification that for the words "fifty crores of rupees", the words "five hundred and fifty crores of rupees"

shall be substituted.'.

President.