Section 3(6) in The Government of Union Territories Act, 1963
(6)Notwithstanding anything in the foregoing provisions of this section, the provisions relating to the reservation of seats for the scheduled castes and the scheduled tribes in the Legislative Assemblies of the Union territories shall cease to have effect on the same date on which the reservation of seats for the scheduled castes and the scheduled tribes in the House of the People shall cease to have effect under article 334:Provided that nothing in this sub-section shall affect any representation in the Legislative Assembly of a Union territory until the dissolution of then existing Assembly.
