Ordinance Summary

• The Maharashtra Contingency Fund (Second Amendment) Ordinance, 2020 was promulgated on August 23, 2020.  The Ordinance amends the Maharashtra Contingency Fund Act, 1956.  The Act provides for the establishment of a Contingency Fund in the state to be funded from the Consolidated Fund of the state.  
   
• The Act allows the state government to withdraw the money from the Contingency Fund to meet unforeseen expenditures, pending authorisation of the state legislature.  The Ordinance amends the Act to enhance the corpus of the Contingency fund from Rs 150 crore to Rs 1,650 crore.

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