1. Short title and commencement.-

(1) This Act may be called the Government of Union Territories Act, 1963.

(2) It shall come into force on such date1 as the Central Government may, by notification in the Official Gazette, appoint:

1. 13-5-1963, vide notification No. G.S.R. 814, dated 13-5-1963, in respect of Part I, sections 3, 4 and 14 of Part II, Part III, sections 53, 56 and 57 of Part V and First and Second Schedules as applicable to the Union territory of Goa, Daman and Diu, see Gazette of India, Extraordinary, Part II, Section 3(i).

20-12-1963, vide notification. No. G.S.R 1922, dated 16-12-1963, in respect of remaining provisions of the Act applicable to the Union territory of Goa, Daman and Diu, see Gazette of India, Extraordinary, Part II, Section 3(i).

17-2-1972, vide notification No. G.S.R. 81(E), dated 16-2-1972, in respect of sections 1, 2, 3, 4, 14, 38, 43A and 56 of the Act shall come into force in the Union territory of Mizoram, see Gazette of India, Extraordinary, Part II, Section 3(i).

3-5-1972, vide notification No. G.S.R. 269(E), dated 30-4-1972, in respect of all the provisions of the Act, other than those which have already come into force in the Union territory of Mizoram, shall, so far as they are applicable, come into force in that Union territory, see Gazette of India, Extraordinary, Part II, Section 3(i).

13-5-1963, vide notification. No. G.S.R. 815, dated 13-5-1963, in respect of Part I, sections 53, 56 and 57 of Part V and the Second Schedule in the Union territory of Pondicherry, see Gazette of India, Extraordinary, Part II, Section 3(i).

1-7-1963, vide notification No. G.S.R. 1025, dated 15-6-1963, for the remaining provisions came into force in the Union territory of Pondicherry, see Gazette of India, Extraordinary, Part II, Section 3(i).

1-7-1963, vide notification No. S.O. 1660, dated 14-6-1963, in respect of all the provisions in the Union territories of Himachal Pradesh, Manipur and Tripura, and so much of the provisions as apply to the Union territory of Delhi, see Gazette of India, Extraordinary, Part II, Section 3(ii).

1-7-1963, vide notification No. G.S.R. 1025, dated 15-6-1963, in respect of the provisions as apply to the Union territory of Dadra and Nagar Haveli, see Gazette of India, Extraordinary, Part II, Section 3(i). 5

1[Provided that it shall come into force in the Union territory of Mizoram on such date, being a date not earlier than the date of commencement of the Government of Union Territories (Amendment) Act, 1971 (83 of 1971), as the Central Government may, by notification in the Official Gazette, appoint:]

2[Provided further that it shall come into force in the Union territory of Arunachal Pradesh on such date, being a date not earlier than the date of commencement of the Government of Union Territories (Amendment) Act, 1975 (29 of 1975), as the Central Government may, by notification in the Official Gazette, appoint:]

3[Provided also that, subject to the preceding provisos,] different dates may be appointed for different provisions of this Act and for different Union territories and any reference in any such provision to the commencement of this Act shall be construed as a reference to the coming into force of that provision.

Back

Index

Next