Section 52(8) in The Government of Union Territories Act, 1963
(8)When a Bill as reported by the Standing Committee is not passed by the Legislative Assembly in the form in which it has been reported but is passed in a form which, in the opinion of the Speaker, is substantially different from that as reported by the Standing Committee, or is rejected by the Legislative Assembly, the Speaker shall submit to the Administrator -(a)in any case where the Bill has been passed by the Legislative Assembly in a substantially different form, the Bill as passed by the Assembly together with the Bill as reported by the Standing Committee;(b)in any case where the Bill is rejected by the Assembly, the Bill as reported by the Standing Committee.
