28. Procedure in Legislative Assembly with respect to estimates.-

(1) So much of the estimates as relates to expenditure charged upon the Consolidated Fund of 1[the Union territory] shall not be submitted to the vote of the Legislative Assembly of 1[the Union territory], but nothing in this sub-section shall be construed as preventing the discussion in the Legislative Assembly of any of those estimates.

(2) So much of the said estimates as relates to other expenditure shall be submitted in the form of demands for grants to the Legislative Assembly, and the Legislative Assembly shall have power to assent, or to refuse to assent, to any demand, or to assent to any demand subject to a reduction of the amount specified therein.

(3) No demand for a grant shall be made except on the recommendation of the Administrator.