Section 22(1) in The Government Of National Capital Territory Of Delhi Act, 1991
(1)A Bill or amendment shall not be introduced into, or moved in, the Legislative Assembly except on the recommendation of the Lieutenant Governor, if such Bill or amendment makes provision for any of the following matters, namely:--(a)the imposition, abolition, remission, alteration or regulation of any tax;(b)the amendment of the law with respect to any financial obligations undertaken or to be undertaken by the Government of the Capital;(c)the appropriation of moneys out of the Consolidated fund of the Capital;(d)the declaring of any expenditure to be expenditure charged on the Consolidated Fund of the Capital or the increasing of the amount of any such expenditure;(e)[ the receipt of money on account of the Consolidated Fund of the Capital or the Public Account of the Capital or the custody or issue of such money or the audit of the accounts of the Capital:] [Substituted by Government of Union Territories and the Government of National Capital Territory of Delhi (Amendment) Act, 2001(38 of 2001) ]Provided that no recommendation shall be required under this sub-section for the moving of an amendment making provision for the reduction or abolition of any tax.
