Section 32 in The Government Of National Capital Territory Of Delhi Act, 1991
32. Authorisation of expenditure pending its sanction by Legislative Assembly.
Notwithstanding anything in the foregoing provisions of this Part, the Lieutenant Governor may authorise such expenditure from the Consolidated Fund of the Capital as he deems necessary for a period of not more than six months beginning with the date of the constitution of the Consolidated Fund of the Capital, pending the sanction of such expenditure by the Legislative Assembly.
