Year

Number

Short title

Amendments

(1)

(2)

(3)

(4)

In section 13B, in sub-section (1), for the words "1[the Union territory]", the words "the Union territory of Delhi" shall be substituted.

In section 13D, in sub-sections (1) and (2), for the words "1[the Union territory]", the words "the Union territory of Delhi" shall be substituted.

In section 27A,-

(i) sub-section (2) shall be omitted;

(ii) for sub-section (4), the following sub-section shall be substituted, namely:-

"(4) The electoral college for each of the Union territories of Himachal Pradesh, Manipur, Tripura and Pondicherry shall consist of the elected members of the Legislative Assembly constituted for that territory under the Government of Union territories Act, 1963."

In the First Schedule,-

(i) after the entry "24. Goa, Daman and Diu......2", the entry "25. Pondicherry.......1" shall be inserted and the existing entry relating to North-East Frontier Tract shall be renumbered as entry 26;

(ii) for the total, the following total shall be substituted, namely:-

"Total..............................................508".

In the Second Schedule, after entry 15 relating to Nagaland, the following entries shall be inserted, namely:-

"16. Himachal Pradesh..................................40

17. Manipur..........................................30

18.Tripura............................................30

19. Goa, Daman and Diu................................30

20. Pondicherry........................................30"

The Fifth Schedule shall be omitted.

In section 15, in sub-section (2),-

(i) for the words "the Governor", the words "the Governor or Administrator, as the case may be" shall be substituted;

(ii) in the proviso, the words and figures "or under the provisions of section 5 of the Government of Union Territories Act, 1963, as the case may be" shall be added at the end.

In section 32, the words and figures "or under the provisions of the Government of Union Territories Act, 1963, as the case may be," shall be added at the end.

In section 36, in clause (a) of sub-section (2),-

(i) the word "and" occurring after the figures "191" shall be omitted;

(ii) for the words and figure "Part II of this Act", the words and figures "Part II of this Act, and sections 4 and 14 of the Government of Union territories Act, 1963" shall be substituted.

In section 55, the words and figures "or under the Government of Union Territories Act, 1963, as the case may be," shall be added at the end.

In section 100, in clause (a) of sub-section (1), after the words "this Act", the words and figures "or the Government of Union Territories Act, 1963," shall be inserted.

(i) in clause (d), after the words "Maharashtra", the words "and the Union territories of Dadra and Nagar Haveli and Goa, Daman and Diu" shall be inserted;

(ii) in clause (e), after the words "Kerala", the words "and the Union territory of Pondicherry" shall be inserted.