Section 4 in The Government Of Union Territories Act, 1963
4. Qualification for membership of Legislative Assembly.
A person shall not be qualified to be chosen to fill a seat in the Legislative Assembly of [the Union territory] [Substituted by Act 18 of 1987, Section 65 (w.e.f. 30-5-1987)] unless he--(a)is a citizen of India and makes and subscribes before some person authorised in that behalf by the Election Commission an oath or affirmation according to the form set out for the purpose in the First Schedule;(b)is not less than twenty-five years of age; and(c)possesses such other qualifications as may be prescribed in that behalf by or under any law.
