(1)Parliament may by law create [for the Union territory of [* * *] [* * *] [The words " Manipur, Tripura" omitted by the North-Eastern Areas (Reorganisation) Act, 1971 (81 of 1971), Section 71 (w.e.f. 21.1.1972).][[[[Substituted by the State of Arunachal Pradesh Act, 1986 (69 of 1986), Section 42, for" Pondicherry and Arunachal Pradesh" (w.e.f. 20-2-1987).[[Puducherry] [Substituted by the Constitution (Twenty-seventh Amendment) Act, 1971, Section 2, for " Goa, Daman and Diu and Pondicherry" (w.e.f. 15-2-1972). ] [* * *] [The word " Mizoram" omitted by the State of Mizoram Act, 1986 (34 of 1986), Section 39 (w.e.f. 20-2-1987).]-(a)[ a body, whether elected or partly nominated and partly elected, to function as a Legislature for the Union territory, or [Inserted by the Constitution (Fourteenth Amendment) Act, 1962, Section 4. ](b)a Council of Ministers, or both with such constitution, powers and functions, in each case, as may be specified in the law.
