| Statement of Objects and Reasons. - With the expiration of the Orissa Contingency Fund Ordinance, 1967, which in its turn had repealed the Orissa Contingency Fund Act, 1950, the State was left without a Contingency Fund. Establishment of such a Fund being of immediate necessity and the State Legislature not in session at the time of such expiration, a Second Ordinance, called the Orissa Contingency Fund (No. 2) Ordinance, 1967 was promulgated for the purpose. As maintenance of such Fund is permanently necessary the Ordinance mentioned later has got to be replaced by an Act of the Legislature.
The Bill seeks to achieve the above purpose.
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