Constitution of India, 1949

Back

Article	Description
239A	Creation of local Legislatures or Council of Ministers or both for certain Union territories
	(1) Parliament may by law create for the Union territory of Pondicherry - (a) a body, whether elected or partly nominated and partly elected, to function as a Legislature for the Union territory, or (b) a Council of Ministers, or both with such constitution, powers and functions, in each case, as may be specified in the law. (2)Any such law as is referred to in clause (1) shall not be deemed to be an amendment of this Constitution for the purposes of Article 368 notwithstanding that it contains any provision which amends or has the effect of amending this Constitution.