Section 13(2) in The Government Of Union Territories Act, 1963
(2)If 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)becomes subject to any disqualification mentioned in [section 14 or section 14A] [Substituted by Act 24 of 1985, Section 2] for membership of the Assembly, or(b)resigns his seat by writing under his hand addressed to the Speaker, his seat shall thereupon become vacant.
