Section 2 in The Government Of Union Territories And The Government Of National Capital Territory Of Delhi (Amendment) Act, 2001
2. Amendment of section 23.-
In section 23 of the Government of Union Territories Act, 1963 (20 of 1963 ) (hereinafter referred to as the principal Act), in sub- section 1, for clause (e), the following clause shall be substituted, namely:-" (e) the receipt of money on account of the Consolidated Fund of the Union territory or the public account of the Union territory or the custody or issue of such money or the audit of the accounts of the Union territory:".
