Section 41(2) in The Government of Union Territories Act, 1963
(2)It shall also be the duty of the Delimitation Commission -(a)to readjust, on the basis of the latest census figures, the division of each of the Union territories of Delhi, Himachal Pradesh, Manipur and Tripura into parliamentary constituencies, the total number thereof remaining the same;(b)to determine the constituency in which the seat shall be reserved for the scheduled castes or for the scheduled tribes, as the case may be; and(c)to divide the Union territory of Goa, Daman and Diu into two single-member parliamentary constituencies.
