(1) There shall be a Legislative Assembly
for each Union Territory. [1] [(2) The total
number of seats in the Legislative Assembly of [2]
[the Union territory]
to be filled by persons chosen by direct election shall be thirty]. (3)?? The Central Government may nominate not more
than three persons, not being persons in the service of Government, to be members of the
Legislative Assembly of [3]
[the Union Territory]. [4] [(4) Seats shall be
reserved for the Scheduled Castes in the Legislative Assembly of the Union territory]. (5)?? The number of seats reserved for the
scheduled castes or the scheduled tribes in the Legislative Assembly [5]
[of[6]
[the Union Territory]]
under sub-section (4) shall bear, as nearly as may be, the same proportion to
the total number of seats in the Assembly as the population of the scheduled
castes in the Union Territory
or of the scheduled tribes in the Union territory,
as the case may be, in respect of which seats are so reserved, bears to the
total population of the Union territory. [7]Explanation.- In this
sub-section the expression "population" means the population as
ascertained at the last preceding census of which the relevant figures have
been published. Provided that the reference in this
Explanation to the last preceding census of which the relevant figures have
been published shall, until the relevant figures for the first census taken
after the year [8] 2026
have been published, be construed as a reference to the [9] 2001
census]. [10] [(6) Notwithstanding
anything in sub-section (4), the reservation of seats for the Scheduled Castes
in the Legislative Assembly of the Union territory
shall cease to have effect on the same date on which the reservation of seats
for the Scheduled Castes in the House of the People shall cease to have effect
under Article 334 : Provided that nothing in this
sub-section shall affect any representation in the Legislative Assembly of
the Union territory
until the dissolution of the then existing Assembly]. [STATE AMENDMENTS [Goa [11] [In Section 3 The following Explanation shall be
inserted, namely:-- Explanation.--In this sub-section, the expression
"population" means the population as ascertained at the last
preceding census of which the relevant figures have been published. Provided that the reference in this
Explanation to the last preceding census of which the relevant figures have
been published shall, until the relevant figures for the first census taken
after the year 2000 have been published, be construed as a re ference to the
1971 census.'.]]] Notwithstanding anything contained in
sections 38-to 43D-(both inclusive), until the relevant figures for the first
census taken after the year [12]
2026 have been published, it shall not be necessary to readjust the division of
each Union territory
into territorial constituencies and any reference to the "latest census
figures" in this Part shall be construed as a reference to the[13]
2001 census figures.] [STATE AMENDMENTS [Goa [14] [In Section 43E The following section shall be inserted
and shall be deemed to have been inserted with effect from the 1st day of
March, 1984, namely:-- '43E. Special provision as to
readjustment of territorial constituencies.-- Notwithstanding anything contained in
sections 38 to 43D (both inclusive), until the relevant figures for the first
census taken after the year 2000 have been published, it shall not be necessary
to readjust the division of each Union territory
into territorial constituencies and any reference to the "latest census
figures" in this Part shall be construed as a reference to the 1971 census
figures.'.]]] [1]
Substituted by
H.P. (A.L.U.S.) Order, 1973 cl. 3 (G.S.R. 26 (E) - Gaz. of Ind.. 23-1-1973, Pt.
II. Section 3(i), Ext.,p.69). [2]
Substituted for
the words "a Union territory"
and "any Union territory"
by Act 18 of 1987,
Section 65 (a) (30-5-87). [3]
Substituted for
the words "a Union territory"
and "any Union territory"
by Act 18 of 1987,
Section 65 (a) (30-5-87). [4]
Substituted for
sub-section (4) and sub-sec. (6) by Goa, Daman and Diu Reorganisation Act (18 of 1987) Section
65-C(i)(ii) 30-5-87). [5]
Substituted for
the words 'of the Union territory
of Pondicherry 'by Act 86
of 1976 Section 2(ii) (30-9-1976) See S.O. 141 (E) of 1976). [6]
Substituted for
the words "a Union territory"
and "any Union territory"
by Act 18 of 1987,
Section 65 (a) (30-5-87). [7]
Inserted by Government of Union Territories (Amendment) Act, 1984, Section 2 (-5-84). [8]
Substituted for
the words "2000" by the Govt of Union Territories And
TheGovt of National Capital Territory of Delhi (Amendment) Act, 2005" [9]
Substituted for
the words "1971"by the Govt of Union Territories And
TheGovt of National Capital Territory of Delhi (Amendment) Act, 2005" [10]
Substituted for
sub-section (4) and sub-sec. (6) by Goa, Daman and Diu Reorganisation Act (18 of 1987) Section
65-C(i)(ii) 30-5-87). [11]
Inserted
by Government of Union Territories (Amendment) Act, 1984 (Goa) [12]
Substituted for
the words "by the Government of Union Territories And The Government of National Capital Territory of Delhi
(Amendment) Act, 2005. [13]
Substituted for the
words "1971" by the Government of Union Territories And The Government of National Capital Territory of Delhi
(Amendment) Act, 2005. [14]
Inserted by Government of Union Territories (Amendment) Act, 1984 (Goa).GOVERNMENT OF UNION TERRITORIES ACT, 1963 (GOA AMENDMENT)