Section 14(1) in The Government Of Union Territories Act, 1963
(1)A person shall be disqualified for being chosen as, and for being, a member of the Legislative Assembly of [the Union territory] [Substituted by Act 18 of 1987, Section 65 (w.e.f. 30-5-1987)]--(a)if he holds any office of profit under the Government of India or the Government of any State or the Government of [the Union territory] [Substituted by Act 18 of 1987, Section 65 (w.e.f. 30-5-1987)] other than an office declared by law made by Parliament or by the Legislative Assembly of the Union territory not to disqualify its holder; or(b)if he is for the time being disqualified for being chosen as, and for being, a member of either House of Parliament under the provisions of sub-clause (b), sub-clause (c) or sub-clause (d) of clause (1) of article 102 or of any law made in pursuance of that article.
