The Government of Union Territories Act, 1963

70 sections.

Section 1 — Short title and commencement.
Section 2 — Definitions and interpretation.
Section 3 — Legislative Assemblies for Union territories and their composition.
Section 4 — Qualification for membership of Legislative Assembly.
Section 5 — Duration of Legislative Assemblies.
Section 6 — Sessions of Legislative Assembly, prorogation and dissolution.
Section 7 — Speaker and Deputy Speaker of Legislative Assembly.
Section 8 — Speaker or Deputy Speaker not to preside while a resolution for his removal from office is under consideration.
Section 9 — Right of Administrator to address and send messages to Legislative Assembly.
Section 10 — Rights of Ministers as respects Legislative Assembly.
Section 11 — Oath or affirmation by members.
Section 12 — Voting in Assembly, power of Assembly to act notwithstanding vacancies and quorum.
Section 13 — Vacation of seats.
Section 14 — Disqualifications for membership.
Section 14A — Disqualification on ground of defection for being a member.
Section 15 — Penalty for sitting and voting before making oath or affirmation or when not qualified or when disqualified.
Section 16 — Powers, privileges, etc., of members.
Section 17 — Salaries and allowances of members.
Section 18 — Extent of legislative power.
Section 19 — Exemption of property of the Union from taxation.
Section 20 — Restrictions or laws passed by Legislative Assembly with respect to certain matters.
Section 21 — Inconsistency between laws made by Parliament and laws made by Legislative Assembly.
Section 22 — Sanction of the Administrator required for certain legislative proposals.
Section 23 — Special provisions as to financial Bills.
Section 24 — Procedure as to lapsing of Bills.
Section 25 — Assent to Bills.
Section 25A — Bills reserved for consideration.
Section 26 — Requirements as to sanctions andrecommendations to be regarded as matters of procedure only.
Section 27 — Annual financial statement.
Section 28 — Procedure in Legislative Assembly with respect to estimates.
Section 29 — Appropriation Bills.
Section 30 — Supplementary, additional or excess grants.
Section 31 — Votes on account.
Section 32 — Authorisation of expenditure pending its sanction by Legislative Assembly.
Section 33 — Rules of procedure.
Section 34 — Official language or languages of Union territory and language or languages to be used in Legislative Assemblythereof.
Section 35 — Language to be used for Acts, Bills, etc.
Section 36 — Restriction on discussion in the Legislative Assembly.
Section 37 — Courts not to inquire into proceedings of Legislative Assembly.
Section 38 — Definitions.
Section 39 — Assembly constituencies.
Section 40 — Representation of Pondicherry in the House of the People.
Section 41 — Duties of Delimitation Commission.
Section 42 — Associate members.
Section 43 — Procedure as to delimitation.
Section 43A — Special provision for delimitation of constituencies of Mizoram Legislative Assembly.
Section 43B — Representation of Arunachal Pradesh in the House of the People.
Section 43C — Special provisions for delimitation of parliamentary constituencies in Arunachal Pradesh and constituencies of Arunachal Pradesh Legislative Assembly.
Section 43D — Special provision for determination of constituencies in the Legislative Assembly of Goa, Daman and Diu for Scheduled Castes and Scheduled Tribes.
Section 43E — Special provisions as to readjustment of territorial constituencies.
Section 43F — Special provision as to readjustment of territorial constituencies on the basis of 2001 census.
Section 44 — Council of Ministers.
Section 45 — Other provisions as to Ministers.
Section 46 — Conduct of business.
Section 47 — Consolidated Fund of the Union territory.
Section 47A — Public Account of the Union territory and moneys credited to it.
Section 48 — Contingency Fund of the Union territory.
Section 48A — Borrowing upon the security of the Consolidated Fund of the Union territory.
Section 48B — Form of accounts of the Union territory.
Section 49 — Audit reports.
Section 50 — Relation of Administrator and his Ministers to President.
Section 51 — Provision in case of failure of constitutional machinery.
Section 52 — Authorisation of expenditure by President.
Section 53 — Provisions for election to Parliament from Goa, Daman and Diu, and Pondicherry.
Section 54 — Transitional provisions for administration of justice in certain areas in the Union territory of Mizoram.
Section 54A — Provision as to provisional Legislative Assembly of Arunachal Pradesh.
Section 55 — Contracts and suits.
Section 56 — Power of President to remove difficulties.
Section 57 — Amendment to certain enactments.
Section 58 — Repeal and savings.

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