(1)Parliament may by law create for the Union territory of Pondicherry. [In article 239A of the Constitution, in clause (1), for the words "Goa, Daman and Diu, and Pondicherry", the words "Goa, Daman and Diu, Pondicherry and Mizoram" shall be substituted through Constitution (Twenty-Seventh Amendment) Act, 1971](a)a body, whether elected or partly nominated and partly elected, to function as a Legislature for the Union territory, or.(b)a Council of Ministers, or both with such Constitution, powers and functions, in each case, as may be specified in the law.
