| Contents: |
| Sections: |
Particulars: |
| Title |
The Government of Union Territories Act, 1963 |
| Part I |
Preliminary |
| 1. |
Short title and commencement |
| 2. |
Definitions and interpretation |
| Part II |
Legislative Assemblies |
| 3. |
Legislative Assemblies for Union territories and their composition |
| 4. |
Qualification for membership of Legislative Assembly |
| 5. |
Duration of Legislative Assemblies |
| 6. |
Sessions of Legislative Assembly, prorogation and dissolution |
| 7. |
Speaker and Deputy Speaker of Legislative Assembly |
| 8. |
Speaker or Deputy Speaker not to preside while a resolution for his removal from office is under consideration |
| 9. |
Right of Administrator to address and send messages to Legislative Assembly |
| 10. |
Rights of Ministers as respects Legislative Assembly |
| 11. |
Oath or affirmation by members |
| 12. |
Voting in Assembly, power of Assembly to act notwithstanding vacancies and quorum |
| 13. |
Vacation of seats |
| 14. |
Disqualifications for membership |
| 14A. |
Disqualification on ground of defection for being a member |
| 15. |
Penalty for sitting and voting before making oath or affirmation or when not qualified or when disqualified |
| 16. |
Powers, privileges, etc., of members |
| 17. |
Salaries and allowances of members |
| 18. |
Extent of legislative power |
| 19. |
Exemption of property of the Union from taxation |
| 20. |
Restrictions or laws passed by Legislative Assembly with respect to certain matters |
| 21. |
Inconsistency between laws made by Parliament and laws made by Legislative Assembly |
| 22. |
Sanction of the Administrator required for certain legislative proposals |
| 23. |
Special provisions as to financial Bills |
| 24. |
Procedure as to lapsing of Bills |
| 25. |
Assent to Bills |
| 25A. |
Bills reserved for consideration |
| 26. |
Requirements as to sanctions and recommendations to be regarded as matters of procedure only |
| 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 Union territory and language or languages to be used in Legislative Assembly thereof |
| 35. |
Language to be used for Acts, Bills, 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. |
Definitions |
| 39. |
Assembly constituencies |
| 40. |
Representation of Pondicherry in the House of the People |
| 41. |
Duties of Delimitation Commission |
| 42. |
Associate members |
| 43. |
Procedure as to delimitation |
| 43A. |
Special provision for delimitation of constituencies of Mizoram Legislative Assembly |
| 43B. |
Representation of Arunachal Pradesh in the House of the People |
| 43C. |
Special provisions for delimitation of parliamentary constituencies in Arunachal Pradesh and constituencies of Arunachal Pradesh Legislative Assembly |
| 43D. |
Special provision for determination of constituencies in the Legislative Assembly of Goa, Daman and Diu for Scheduled Castes and Scheduled Tribes |
| 43E. |
Special provisions as to readjustment of territorial constituencies |
| 43F. |
Special provision as to readjustment of territorial constituencies on the basis of 2001 census |
| Part IV |
Council of Ministers |
| 44. |
Council of Ministers |
| 45. |
Other provisions as to Ministers |
| 46. |
Conduct of business |
| Part V |
Miscellaneous and Transitional Provisions |
| 47. |
Consolidated Fund of the Union territory |
| 47A. |
Public Account of the Union territory and moneys credited to it |
| 48. |
Contingency Fund of the Union territory |
| 48A. |
Borrowing upon the security of the Consolidated Fund of the Union territory |
| 48B. |
Form of accounts of the Union territory |
| 49. |
Audit reports |
| 50. |
Relation of Administrator and his Ministers to President |
| 51. |
Provision in case of failure of constitutional machinery |
| 52. |
Authorisation of expenditure by President |
| 53. |
Provisions for election to Parliament from Goa, Daman and Diu, and Pondicherry |
| 54. |
Transitional provisions for administration of justice in certain areas in the Union territory of Mizoram |
| 54A. |
Provision as to provisional Legislative Assembly of Arunachal Pradesh |
| 55. |
Contracts and suits |
| 56. |
Power of President to remove difficulties |
| 57. |
Amendment to certain enactments |
| 58. |
Repeal and savings |
| The First Schedule. |
Forms of Oaths or Affirmations |
| The Second Schedule. |
Enactments Amended |
