Section 47(2) in The Government Of Union Territories Act, 1963
(2)No moneys out of the Consolidated Fund of [the Union territory] [Substituted by Act 18 of 1987, Section 65, for "a Union territory" (w.e.f. 30-5-1987)] shall be appropriated except in accordance with, and for the purposes and in the manner provided in, this Act.
