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The Government of National Capital Territory of Delhi Act, 1991

[Act No. 1 of 1992]

[2nd January, 1992.]

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


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