| 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 |
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.
