Section 42(1) in The Government Of Union Territories Act, 1963
(1)For the purpose of assisting the Delimitation Commission in its duties, the Delimitation Commission shall associate with itself,--(a)in respect of the Union territory of Delhi, all the members of the House of the People representing that Union territory;(b)in respect of each of the Union territories of Himachal Pradesh, Manipur and Tripura, all the members of the House of the People representing that Union territory and three members of the Legislative Assembly of that Union territory to be nominated by the Speaker of the Assembly from among the members thereof;(c)in respect of the Union territory of Goa, Daman and Diu, the two members of the House of the People representing that Union territory;(d)in respect of the Union territory of Pondicherry, three members of the Legislative Assembly of that Union territory to be nominated by the Speaker of the Assembly from among the members thereof.
