Section 3 in The Government of Union Territories Act, 1963
3. Legislative Assemblies for Union Territories and their composition.
(1)There shall be a Legislative Assembly for each Union territory.(2)The total number of seats in the Legislaitive Assembly of a Union territory to be filled by persons chosen by direct election shall be forty in the case of the Union territory of Himachal Pradesh and thirty in the case of any other Union territory.(3)The Central Government may nominate not more than three persons, not being persons in the service of Government, to be members of the Legislative Assembly of a Union territory.(4)Seats shall be reserved for the scheduled castes and the scheduled tribes in the Legislative Assembly of every Union territory other than the Union territory of Goa, Daman and Diu.(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.(6)Notwithstanding anything in the foregoing provisions of this section, the provisions relating to the reservation of seats for the scheduled castes and the scheduled tribes in the Legislative Assemblies of the Union territories shall cease to have effect on the same date on which the reservation of seats for the scheduled castes and the scheduled tribes in the House of the People shall cease to have effect under article 334:Provided that nothing in this sub-section shall affect any representation in the Legislative Assembly of a Union territory until the dissolution of then existing Assembly.
