Section 13(3) in The Government Of Union Territories Act, 1963
(3)If for a period of sixty days a member of the Legislative Assembly of [the union territory] [Substituted by Act 18 of 1987, Section 65 (w.e.f. 30-5-1987)] is without permission of the Assembly absent from all meetings thereof, the Assembly may declare his seat vacant:Provided that in computing the said period of sixty days, no account shall be taken of any period during which the Assembly is prorogued or is adjourned for more than four consecutive days.
