The Uttar Pradesh Contingency Fund (Amendment) Ordinance, 2020

• The Uttar Pradesh Contingency Fund (Amendment) Ordinance, 2020 was promulgated on April 11, 2020.  It amends the Uttar Pradesh Contingency Fund Act, 1950.  The Act establishes a Contingency Fund for the state of Uttar Pradesh to meet any exceptional or unforeseen expenditure.  The Ordinance seeks to make a withdrawal from the Contingency Fund to meet expenditures in the wake of the COVID-19 pandemic.  
   
• Withdrawal from the consolidated fund of the state and credit to the contingency fund:  The 1950 Act provides for a Contingency Fund to meet unforeseen expenditures.  The Act provides that the required amount be transferred from the Consolidated Fund of the state to the Contingency Fund.  Such amount will be considered to have been placed to the credit of the Contingency Fund.  The Ordinance allows for a withdrawal of Rs 600 crore from the Consolidated Fund and placed to the credit of the Contingency Fund.                          

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