27. Annual financial statement.—
(1) The Lieutenant Governor shall in respect of every financial
year cause to be laid before the Legislative Assembly, with the previous sanction of the President, a
statement of the estimated receipts and expenditure of the Capital for that year, in this Part referred to as
the “annual financial statement”.
(2) The estimates of expenditure embodied in the annual financial statement shall show
separately—
(a) the sums required to meet expenditure described by this Act as expenditure charged upon the
Consolidated Fund of the Capital; and
1. Subs. by Act 15 of 2021, s. 3, for “section 43” (w.e.f. 27-4-2021).
2. Ins. by s. 3, ibid. (w.e.f. 27-4-2021).
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(b) the sums required to meet other expenditure proposed to be made from the Consolidated
Fund of the Capital,
and shall distinguish expenditure on revenue account from other expenditure.
(3) Notwithstanding anything contained in any law for the time being in force, the following
expenditure shall be expenditure charged on the Consolidated Fund of the Capital:—
(a) the emoluments and allowances of the Lieutenant Governor and other expenditure relating to
his office as determined by the President by general or special order;
(b) the charges payable in respect of loans advanced to the Capital from the Consolidated Fund
of India including interest, sinking fund charges and redemption charges, and other expenditure
connected therewith;
(c) the salaries and allowances of the Speaker and the Deputy Speaker of the Legislative
Assembly;
(d) expenditure in respect of the salaries and allowances of Judges of the High Court of Delhi;
(e) any sums required to satisfy any judgment, decree or award of any court or arbitral tribunal;
(f) any other expenditure declared by the Constitution or by law made by Parliament or by the
Legislative Assembly to be so charged.
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