239A. [ Creation of local Legislatures or Council of Ministers or both for certain Union territories. [Inserted by the Constitution (Fourteenth Amendment) Act, 1962, Section 4. ]
(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.(2)Any such law as is referred to in clause (1) shall not be deemed to be an amendment of this Constitution for the purposes of article 368 notwithstanding that it contains any provision which amends or has the effect of amending this Constitution.]
