Section 52 in The Government Of Union Territories Act, 1963
52. [ Authorisation of expenditure by President. [Inserted by Act 1 of 1980, Section 2 (w.e.f. 25-9-1979)]
Where the Legislative Assembly of [the Union territory] is dissolved, or its functioning as such Assembly remains suspended, on account of an order under section 51, it shall be competent for the President to authorise when the House of the People is not in session expenditure from the Consolidated Fund of that Union territory pending the sanction of such expenditure by Parliament.]
