Section 22 in The Government Of Union Territories Act, 1963
22. Sanction of the administrator required for certain legislative proposals.
No Bill or amendment shall be introduced into, or moved in, the Legislative Assembly of [the Union territory] [Substituted by Act 18 of 1987, Section 65, for "Union territory" (w.e.f. 30-5-1987)] without the previous sanction of the Administrator, if such Bill or amendment makes provision with respect to any of the following matters, namely:--(a)constitution and organisation of the court of the Judicial Commissioner;(b)jurisdiction and powers of the court of the Judicial Commissioner with respect to any of the matters in the State List or the Concurrent list in the Seventh Schedule to the Constitution.
