Section 6 in The Union Territories (Direct Election To The house Of The People) Act, 1965
6. Provision as to sitting member.
The sitting member representing each Union territory shall continue to represent that Union territory until the dissolution of the present House of the People and if before such dissolution the seat allotted to a Union territory in the House of the People becomes vacant it shall be filled by a person nominated by the President and that person shall represent the Union territory in the present House of the People until its dissolution.
