Section 46A(2) in The Government Of National Capital Territory Of Delhi Act, 1991
(2)The custody of public moneys, other than those credited to the Consolidated Fund of the Capital or the Contingency Fund of the National Capital Territory of Delhi, received by or on behalf of the Lieutenant Governor, their payment into the Public Acc unt of the Capital and the withdrawal of moneys from such account and all other matters connected with or ancillary to matters aforesaid shall be regulated by rules made by the Lieutenant Governor with the approval of the President.][New section added by Government of Union Territories and the Government of National Capital Territory of Delhi (Amendment) Act, 2001(38 of 2001) ]
