Section 5 in The Government Of Union Territories Act, 1963
5. Duration of Legislative Assemblies.
The Legislative Assembly of [the Union territory] [Substituted by Act 18 of 1987, Section 65 (w.e.f. 30-5-1987)], unless sooner dissolved, shall continue for five years from the date appointed for its first meeting and no longer, and the expiration of the said period of five years shall operate as a dissolution of the Assembly:Provided that the said period may, while a Proclamation of Emergency issued under clause (1) of article 352 is in operation, be extended by the President by order for a period not exceeding one year at a time and not extending in any case beyond a period of six months after the Proclamation has ceased to operate.
