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The Bihar Famine Relief Fund Act, 1936
(Bihar Act 5 of 1936)
jhr226
(a) the securities of the [Central Government] mentioned in Section 4 or any other securities of the [Central Government] to which the said securities may be converted and any securities in which sums placed to the credit of the Fund under Section 7 may be invested;
(b) the interest which may from time to time accrue on the securities mentioned in clause (a); and
(c) such other sums as may be placed to the credit of the Fund under sub-section (2) of Section 7.
4. Withdrawal of the Famine Relief Fund and its investment to the securities of the Central Government. - The [State] Government shall, on the commencement of this Act, apply to the [Central Government] for permission to withdraw ten lakhs of rupees out of the balance at their credit in the Famine Relief Fund maintained under Schedule IV to the [Devolution Rules] and, on such permission being accorded, the [State] Government shall invest the aforesaid ten lakhs of rupees in securities of the [Central Government]. 5. Purposes for which the Fund may be utilized. - The Fund shall not be expended except upon the relief of distress caused by drought, flood or other natural calamities occurring in the [State] of Bihar. 6. Investment and re investment of amounts not required. - The [State] Government shall from time to time invest or re-invest in securities of the [Central Government] all sums to the credit of the Fund which may not be immediately required for any of the purposes mentioned in Section 5. 7. Accounts of the Fund and making up of the deficiency in the Fund. - (1) The accounts of the Fund shall be made up at the end of each financial year, the securities belonging to the Fund being valued at their market value on the last day of such year. (2) If the accounts so made up show that the balance in the Fund at the end of such year is less than ten lakhs of rupees, there shall be placed to the credit of the Fund out of the revenues of the [State] in the financial year immediately following the year for which the accounts have been made up, and, if necessary, in each succeeding financial year, such amount as is required to increase the said balance to ten lakhs of rupees: Provided that the amount so placed to the credit of the Fund in any year shall not exceed two lakhs of rupees: [Provided, further, that it shall not be necessary to make up in a subsequent year, any such deficiency, if the balance in the Fund has, at any time during such subsequent year, reached the sum of ten lakhs.]
