Section 48(3) in The Government Of Union Territories Act, 1963
(3)The Administrator may make rules regulating all matters connected with or ancillary to the custody of, the payment of moneys into, and the withdrawal of moneys from, the Contingency Fund of the Union territory.[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.
