Section 14A in The Government Of Union Territories Act, 1963
14A. [ Disqualification on ground of defection for being a member. [Inserted by Act 24 of 1985, Section 3.]
The provisions of the Tenth Schedule to the Constitution shall, subject to the necessary modifications (including modifications for construing references therein to the Legislative Assembly of a State, article 188, article 194 and article 212 as references, respectively, to the Legislative Assembly of [the Union territory], section 11, section 16 and section 37 of this Act), apply to and in relation to the members of the Legislative Assembly of [the Union territory] [Substituted by Act 18 of 1987, Section 65 (w.e.f. 30-5-1987)] as they apply to and in relation to the members of the Legislative Assembly of a State, and accordingly,--(a)the said Tenth Schedule as so modified shall be deemed to form part of this Act; and(b)a person shall be disqualified for being a member of the Legislative Assembly of [the Union territory] [Substituted by Act 18 of 1987, Section 65 (w.e.f. 30-5-1987)] if he is so disqualified under the said Tenth Schedule as so modified.]
