Section 2 in THE CONSTITUTION (THIRTY-SEVENTH AMENDMENT) ACT, 1975
2. Under article 240 of the Constitution, the President is empowered to make regulations for the Union territory of Arunchal Pradesh. With the Constitution of a Legislative Assembly for the Union territory, it is proposed to provide that, as in the case of other Union territories with Legislatures, this power may be exercised only when the Assembly is either dissolved or its functioning remains suspended. The Bill seeks to amend article 240 also to achieve this object.
An Act further to amend the Constitution of India.BE it enacted by Parliament in the Twenty-sixth Year of the Republic of India as follows:-
