Section 4(1) in THE CONSTITUTION (FOURTEENTH AMENDMENT) ACT, 1962
(1)Parliament may by law create for any of the Union territories of Himachal Pradesh, Manipur, Tripura, Goa, Daman and Diu, and Pondicherry-(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.
