Section 27(3) in The Government Of Union Territories Act, 1963
(3)The following expenditure shall be expenditure charged on the Consolidated Fund of each Union territory:--(a)the emoluments and allowances of the Administrator and other expenditure relating to his office as determined by the President by general or special order;(b)the charges payable in respect of loans advanced to the Union territory from the Consolidated Fund of India including interest, sinking fund charges and redemption charges, and other expenditure connected therewith;(c)the salaries and allowances of the Speaker and the Deputy Speaker of the Legislative Assembly;(d)expenditure in respect of the salaries and allowances of a Judicial Commissioner;(e)any sums required to satisfy any judgment, decree or award of any court or arbitral tribunal;(f)expenditure incurred by the Administrator in the discharge of his special responsibility;(g)any other expenditure declared by the Constitution or by law made by Parliament or by the Legislative Assembly of the Union territory to be so charged.
