Section 27(3) in The Government Of National Capital Territory Of Delhi Act, 1991
(3)Notwithstanding anything contained in any law for the time being in force, the following expenditure shall be expenditure charged on the Consolidated Fund of the Capital:--(a)the emoluments and allowances of the Lieutenant Governor and other expenditure relating to his office as determined by the President by general or special order;(b)the charges payable in respect of loans advanced to the Capital from the Consolidated Fund of India including interest, sinking fund charges and redemption charges, and other expenditure connected therewith;(c)the salaries and allowances of the Speaker and the Deputy Speaker of the Legislative Assembly;(d)expenditure in respect of the salaries and allowances of Judges of the High Court of Delhi;(e)any sums required to satisfy any judgment, decree or award of any court of arbitral tribunal;(f)any other expenditure declared by the Constitution or by law made by Parliament or by the Legislative Assembly to be so charged.
