Section 23(3) in The Government Of Union Territories Act, 1963
(3)A Bill which, if enacted and brought into operation, would involve expenditure from the Consolidated Fund of [the Union territory] [Substituted by Act 18 of 1987, Section 65, "for Union territory" (w.e.f. 30-5-1987)] shall not be passed by the Legislative Assembly of the Union territory unless the Administrator has recommended to that Assembly the consideration of the Bill.
