Section 51 in The Government Of Union Territories Act, 1963
51. Provision in case of failure of constitutional machinery.
If the President, on receipt of a report from the Administrator of [the Union territory] [Substituted by Act 18 of 1987, Section 65, for "a Union territory" (w.e.f. 30-5-1987)] or otherwise, is satisfied,--(a)that a situation has arisen in which the administration of the Union territory cannot be carried on in accordance with the provisions of this Act, or(b)that for the proper administration of the Union territory it is necessary or expedient so to do, the President may, by order, suspend the operation of all or any of the provisions of this Act for such period as he thinks fit and make such incidental and consequential provisions as may appear to him to be necessary or expedient for administering the Union territory in accordance with the provisions of article 239.
