| Category of Bare Act | Name of the Act | Year of Promulgation |
|---|---|---|
| Civil Laws | The CONSTITUTION OF INDIA | 1975 |
| Act Number | Enactment Date | Chapter Number |
| 36 | 1975-04-26 | 8 |
| Chapter Title | Ministry | Department |
| The Union Territories | Ministry of Law And Justice | Department of Personnel and Administrative Reforms |
1[THE UNION TERRITORIES]
2[(1) Save as otherwise provided by Parliament by law, every Union territory shall be administered by the President acting, to such extent as he thinks fit, through an administrator to be appointed by him with such designation as he may specify.
(2) Notwithstanding anything contained in Part VI, the President may appoint the Governor of a State as the administrator of an adjoining Union territory, and where a Governor is so appointed, he shall exercise his functions as such administrator independently of his Council of Ministers.
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1. Subs. by the Constitution (Seventh Amendment) Act, 1956, s. 17, for the heading “THE STATES IN PART C OF THE FIRST SCHEDULE”.
2. Subs. by s.17, ibid., for arts. 239 and 240.
