Section 41(1) in The Government Of National Capital Territory Of Delhi Act, 1991
(1)The Lieutenant Governor shall act in his sole discretion in a matter--(i)which falls outside the purview of the powers conferred on the Legislative Assembly but in respect of which powers or functions are entrusted or delegated to him by the President; or(ii)in which he is required by or under any law to act in his sole discretion or to exercise any judicial or quasi-judicial functions; or(iii)in discharge of his functions under Part IV-A of this Act.
