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The Government of Union Territories Act, 1963

[Act No. 20 of 1963]

[10th May, 1963.]

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


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