Section 239B(1) in THE CONSTITUTION (TWENTY-SEVENTH AMENDMENT) ACT, 1971
(1)If at any time, except when the Legislature of a Union territory referred to in clause (1) of article 239A is in session, the administrator thereof is satisfied that circumstances exist which render it necessary for him to take immediate action, he may promulgate such Ordinances as the circumstances appear to him to require:Provided that no such Ordinance shall be promulgated by the administrator except after obtaining instructions from the President in that behalf:Provided further that whenever the said Legislature is dissolved, or its functioning remains suspended on account of any action taken under any such law as is referred to in clause (1) of article 239A, the administrator shall not promulgate any Ordinance during the period of such dissolution or suspension.
