Section 47 in The Government Of Union Territories Act, 1963
47. Consolidated Fund of the Union territory.
(1)As from such [date] [The Consolidated Fund of the Union Territory of Mizoram shall come into existence w.e.f. 3-5-1972: vide Notification No. S. O. 330(E), dated 1-4-1972, Gazette of India, Extraordinary, Pt. II, Section 3(ii), p. 897] as the Central Government may, by notification in the Official Gazette, appoint in this behalf, all revenues received in [the Union territory] [Substituted by Act 18 of 1987, Section 65, for "a Union territory" (w.e.f. 30-5-1987)] by the Government of India or the Administrator of the Union territory in relation to any matter with respect to which the Legislative Assembly of the Union territory has power to make laws, and all grants made and [all loans advanced to the Union territory from the Consolidated Fund of India and all loans raised by the Government of India or the Administrator of the Union territory upon the security of the Consolidated Fund of the Union territory] [The words [all loans advanced to the Union territory from the Consolidated Fund of India] substituted by Act 38 of 2001 ] and all moneys received by the Union territory in repayment of loans shall form one Consolidated Fund to be entitled "the Consolidated Fund of the Union territory".(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.(3)The custody 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)], the payment of moneys into such Fund, the withdrawal of moneys therefrom and all other matters connected with or ancillary to those matters shall be regulated by rules made by the Administrator with the approval of the President.
