Section 5 in The Government Of Union Territories And The Government Of National Capital Territory Of Delhi (Amendment) Act, 2001
5. Insertion of new sections 48A and 48B.-
After section 48 of the principal Act, the following sections shall be inserted, namely:-" 48A. Borrowing upon the security of the Consolidated Fund of the Union territory.-(1)The executive power of the Union extends to borrowing upon the security of the Consolidated Fund of the Union territory within such limits, if any, as may, from time o time, be fixed by Parliament by law and to the giving of guarantees within such limits, if any, as may be so fixed: Provided that the powers exercisable by the Government of India under this sub- section shall also be exercisable by the Administrator subject to such conditions, if any, as the Government of India may think fit to impose.(2)Any sums required for the purpose of invoking a guarantee shall be charged on the Consolidated Fund of the Union territory.
