Section 4 in The Government Of Union Territories And The Government Of National Capital Territory Of Delhi (Amendment) Act, 2001
4. Insertion of new section 47A.-
After section 47 of the principal Act, the following section shall be inserted, namely:-' 47A. Public Account of the Union territory and moneys credited to it.-(1)As from such date as the Central Government may, by notification in the Official Gazette, appoint in this behalf, all other public moneys received by or on behalf of the Administ ator shall be credited to a Public Account entitled" the Public Account of the Union territory".(2)The custody of public moneys, other than those credited to the Consolidated Fund of the Union territory or the Contingency Fund of the Union territory, received by or on behalf of the Administrator, their payment into the Public Account of the Union erritory and the withdrawal of moneys from such account and all other matters connected with or ancillary to the aforesaid matters shall be regulated by rules made by the Administrator with the approval of the President.'.
