The Government of National Capital Territory of Delhi Act, 1991

70 sections.

Section 1 — Short title and commencement.
Section 2 — Definitions.
Section 3 — Legislative Assembly and its composition.
Section 4 — Qualifications for membership of Legislative Assembly.
Section 5 — Duration of Legislative Assembly.
Section 6 — Sessions of Legislative Assembly, prorogation and dissolution.
Section 7 — Speaker and Deputy Speaker of Legislative Assembly.
Section 8 — Speaker or Deputy Speaker not to provide while a resolution for his removal from office is under consideration.
Section 9 — Right of Lieutenant Governor to address and send messages to Legislative Assembly.
Section 10 — Special address by the Lieutenant Governor.
Section 11 — Rights of Ministers as respects Legislative Assembly.
Section 12 — Oath or affirmation by members.
Section 13 — Voting in Assembly, power of Assembly to act notwithstanding vacancies and quorum.
Section 14 — Vacation of seats.
Section 15 — Disqualifications for membership.
Section 16 — Disqualification on ground of defection.
Section 17 — Penalty for sitting and voting before making oath or affirmation or when not qualified or when disqualified.
Section 18 — Powers, privileges, etc., of members.
Section 19 — Salaries and allowances of members.
Section 20 — Exemption of property of the Union form taxation.
Section 21 — Restrictions on laws passed by Legislative Assembly with respect to certain matters.
Section 22 — Special provisions as to financial Bills.
Section 23 — Procedure as to lapsing of Bills.
Section 24 — Assent to Bills.
Section 25 — Bills reserved for consideration.
Section 26 — Requirements as to sanction, etc.
Section 27 — Annual financial statement.
Section 28 — Procedure in Legislative Assembly with respect to estimates.
Section 29 — Appropriation Bills.
Section 30 — Supplementary, additional or excess grants.
Section 31 — Votes on account.
Section 32 — Authorisation of expenditure pending its sanction by Legislative Assembly.
Section 33 — Rules of procedure.
Section 34 — Official language or languages of the Capital and language or languages to be used in Legislative Assembly.
Section 35 — Language to be used for Bills, Acts, etc.
Section 36 — Restriction on discussion in the Legislative Assembly.
Section 37 — Courts not to inquire into proceedings of Legislative Assembly.
Section 38 — Election Commission to delimit constituencies.
Section 39 — Power of Election Commission to maintain delimitation orders up-to-date.
Section 40 — Elections to the Legislative Assembly.
Section 41 — Matters in which Lieutenant Governor to act in his sole discretion.
Section 42 — Advice by Ministers.
Section 43 — Other provisions as to Ministers.
Section 44 — Conduct of business.
Section 45 — Duties of Chief Minister as respects the furnishing of information to the Lieutenant Governor, etc.
Section 45A — Definitions.
Section 45B — Public Service Commissions for National Capital Territory of Delhi.
Section 45C — Power of Central Government to make rules under this Part.
Section 45D — Power to appoint authorities, boards, commissions or statutory bodies.
Section 45E — Constitution of National Capital Civil Service Authority.
Section 45F — Meetings of Authority.
Section 45G — Appointment of officers and other staff of Authority.
Section 45H — Powers and functions of Authority.
Section 45I — Disposal of matters by Minister.
Section 45J — Duties of Secretaries.
Section 45K — Power to make rules.
Section 46 — Consolidated Fund of the Capital.
Section 46A — Public Account of the Capital and moneys credited to it.
Section 47 — Contingency Fund of the Capital.
Section 47A — Borrowing upon the security of the Consolidated Fund of the Capital.
Section 47B — Form of accounts of the Capital.
Section 48 — Audit reports.
Section 49 — Relation of Lieutenant Governor and his Ministers to President.
Section 50 — Period of order made under article 239AB and approval thereof by Parliament.
Section 51 — Authorisation of expenditure by President.
Section 52 — Contracts and suits.
Section 53 — Power of President to remove difficulties.
Section 54 — Laying of rules before Legislative Assembly.
Section 55 — Repealed.
Section 56 — Repeal of Act 19 of 1966

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