Section 53(1) in The Government Of Union Territories Act, 1963
(1)As soon as practicable after the commencement of this Act, elections shall be held in accordance with law--(a)to fill the seats in the House of the People allotted to the Union territory of Goa, Daman and Diu; and(b)to fill the seat in the House of the People and the seat in the Council of States allotted to the Union territory of Pondicherry.
