Section 9 in The Government Of Union Territories And The Government Of National Capital Territory Of Delhi (Amendment) Act, 2001
9. Insertion of new sections 47A and 47B.-
After section 47 of the principal Act, the following sections shall be inserted, namely:-" 47A. Borrowing upon the security of the Consolidated Fund of the Capital.-(1)The executive power of the Union extends to borrowing upon the security of the Consolidated Fund of the Capital, within such limits, if any, as may from time to time be fixed y Parliament by law and to the giving of guarantee within such limits, if any, as may be so fixed: Provided that the powers exercisable by the Government of India under this sub- section shall also be exercisable by the Lieutenant Governor subject to such conditions, if any, as the Government of India may think fit to impose.(2) Any sums required for the purpose of invoking a guarantee shall be charged on the Consolidated Fund of the Capital.47B. Form of accounts of the Capital.-The accounts of the Capital shall be kept in such form as the Lieutenant Governor may, after obtaining advice of the Comptroller and Auditor- General of India and with the approval of the President, prescribe by rules". SUBHASH C. JAIN, Secy. to the Govt. of India.
