LexSection 51 — Authorisation of expenditure by President.
The Government of National Capital Territory of Delhi Act, 1991
Where the Legislative Assembly is dissolved or its functioning as such Assembly remains suspended, on account of an order made by the President under article 239AB, it shall be competent for the President to authorise when the House of the People is not in session expenditure from the Consolidated Fund of the Capital pending the sanction of such expenditure by Parliament.Open in Lexace · Ask the AI about this section