Section 3 in The Government Of Union Territories Act, 1963
3. Legislative Assemblies for Union territories and their composition.
(1)There shall be a Legislative Assembly for each Union territory.(2)[ The total number of seats in the Legislative Assembly of [the Union territory] [Substituted by the State of Himachal Pradesh (Adaptation of Laws on Union Subjects) Order, 1973, for sub-section (2) (w.e.f. 25-1-1971)] to be filled by persons chosen by direct election shall be thirty.](3)The Central Government may nominate not more than three persons, not being persons in the service of Government, to be members of the Legislative Assembly of [the Union territory] [Substituted by Act 18 of 1987, Section 65 (w.e.f. 30-5-1987)].(4)[ Seats shall be reserved for the Scheduled Castes in the Legislative Assembly of the Union territory.] [Substituted by Act 18 of 1987, Section 65 (w.e.f. 30-5-1987)](5)The number of seats reserved for the scheduled castes or the scheduled tribes in the Legislative Assembly [of [the Union territory] [Substituted by Act 18 of 1987, Section 2, for "of the Union territory of Pondicherry" (w.e.f. 30-9-1976)]] under sub-section (4) shall bear, as nearly as may be, the same proportion to the total number of seats in the Assembly as the population of the scheduled castes in the Union territory or of the scheduled tribes in the Union territory, as the case may be, in respect of which seats are so reserved, bears to the total population of the Union territory.['Explanation.--In this sub-section, the expression "population" means the population as ascertained at the last preceding census of which the relevant figures have been published.Provided that the reference in this explanation to the last preceding census of which the relevant figures have been published shall, until the relevant figures for the first census taken after the year 2026 have been published, be construed as a reference to the 2001 census.'] [Ins by Act 19 of 1984, Section 2.](6)[ Notwithstanding anything in sub-section (4), the reservation of seats for the Scheduled Castes in the Legislative Assembly of the Union territory shall cease to have effect on the same date on which the reservation of seats for the Scheduled Castes in the House of the People shall cease to have effect under article 334:Provided that nothing in this sub-section shall affect any representation in the Legislative Assembly of the Union territory until the dissolution of the then existing Assembly.] [Substituted by Act 18 of 1987, Section 65 (w.e.f. 30-5-1987)]
