Section 5(1) in The Government Of Union Territories And The Government Of National Capital Territory Of Delhi (Amendment) Act, 2001
(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.
