| 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 |
