Section 3(5) in The Government Of Union Territories Act, 1963
(5)The number of seats reserved for the scheduled castes or the scheduled tribes in the Legislative Assembly [of [the Union territory] [Substituted by Act 18 of 1987, Section 2, for "of the Union territory of Pondicherry" (w.e.f. 30-9-1976)]] under sub-section (4) shall bear, as nearly as may be, the same proportion to the total number of seats in the Assembly as the population of the scheduled castes in the Union territory or of the scheduled tribes in the Union territory, as the case may be, in respect of which seats are so reserved, bears to the total population of the Union territory.['Explanation.--In this sub-section, the expression "population" means the population as ascertained at the last preceding census of which the relevant figures have been published.Provided that the reference in this explanation to the last preceding census of which the relevant figures have been published shall, until the relevant figures for the first census taken after the year 2026 have been published, be construed as a reference to the 2001 census.'] [Ins by Act 19 of 1984, Section 2.]
