Section 6 in The Government Of Union Territories And The Government Of National Capital Territory Of Delhi (Amendment) Act, 2001
6. Amendment of section 22.-
In section 22 of the Government of National Capital Territory of Delhi Act, 1991 (1 of 1992 ) (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 Capital or the Public Account of the Capital or the custody or issue of such money or the audit of the accounts of the Capital:".
