Section 3(5) in The Government of Union Territories Act, 1963
(5)The number of seats reserved for the scheduled castes or the scheduled tribes in the Legislative Assembly of any Union territory under sub-section (4) shall bear, as nearly as may be, the same proportion to the total number of seats in the Assembly as the population of the scheduled castes in the Union territory or of the scheduled tribes in the Union territory, as the case may be, in respect of which seats are so reserved, bears to the total population of the Union territory.
