Section 47B in The Government Of National Capital Territory Of Delhi Act, 1991
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.]
[New sections added by Government of Union Territories and the Government of National Capital Territory of Delhi (Amendment) Act, 2001(38 of 2001)]
