Section 33(2) in The Government Of Union Territories Act, 1963
(2)Until rules are made under sub-section (1), the rules of procedure and standing orders with respect to the Legislative Assembly of the State of Uttar Pradesh in force immediately before the commencement of this Act in [the Union territory] [Substituted by Act 18 of 1987, Section 65, for "any Union territory" (w.e.f. 30-5-1987)] shall have effect in relation to the Legislative Assembly of that Union territory subject to such modifications and adaptations as may be made therein by the Administrator. [* * * * *] [The Proviso omitted by Act 69 of 1986, Section 44 (w.e.f. 20-2-1987)]
