Section 239AB in THE CONSTITUTION (SIXTY-NINTH AMENDMENT) ACT, 1991
239AB. Provision in case of failure of constitutional machinery.-If the President, on receipt of a report from the Lieutenant Governor or otherwise, is satisfied-
(a)that a Situation has arisen in which the administration of the National Capital Territory cannot be carried on in accordance with the provisions of article 239AA or of any law made in pursuance of that article; or(b)that for the proper administration of the National Capital Territory it is necessary or expedient so to do, the President may by order suspend the operation of any provision of article 239AA or of all or any of the provisions of any law made in pursuance of that article for such period and subject to such conditions as may be specified in such law and make such incidental and consequential provisions as may appear to him to be necessary or expedient for administering the National Capital Territory in accordance with the provisions of article 239 and article 239AA.'.[The Constitution (Sixty-ninth Amendment) Act, 1991, conferred special status to Delhi, making it a separate state above other Union Territories and below States. It also established a legislature with a 70-member assembly and seven members of the council of ministers. The Constitution has many provisions relating to Delhi, including the role of the Lt. Governor. These provisions will allow the citizens of Delhi to shape the laws, policies, and procedures affecting their city.Also Refer]
