(8)The provisions of article 239B shall, so far as may be, apply in relation to the National Capital Territory, the Lieutenant Governor and the Legislative Assembly, as they apply in relation to the Union territory of Pondicherry, the administrator and its Legislature, respectively; and any reference in that article to "clause (1) to article 239A" shall be deemed to be a reference to this article or article 239AB, as the case may be.[Editorial comment-The Constitution (Sixty-ninth Amendment) Act, 1991, conferred special status to Delhi, making it a separate state above other Union Territories and below States. It also established a legislature with a 70-member assembly and seven members of the council of ministers. The Constitution has many provisions relating to Delhi, including the role of the Lt. Governor. These provisions will allow the citizens of Delhi to shape the laws, policies, and procedures affecting their city.Also Refer][Editorial comment-The Constitution (Seventieth Amendment) Act, 1992, Include National Capital Territory of Delhi and Union Territory of Pondicherry in Electoral College for presidential election. Also Refer][Editorial comment-The Constitution (One Hundred and Sixth Amendment) Act, 2023, where New clauses have been inserted in Article 239-AA that focuses on Reservation of seats for women in Legislative Assembly of Delhi, 1/3rd of the seats for Scheduled Castes will be reserved for women, 1/3rd of the seats that have to be filled by direct election will be reserved for women (including women belonging to Scheduled Castes).Also Refer ]
