An Act further to amend the Constitution of India
Be it enacted by Parliament in the Thirteenth Year of the Republic of India as follows:-
1. Short title.-This Act may be called the Constitution (Fourteenth Amendment) Act, 1962.
2. Amendment of Article 81.-In Article 81 of the Constitution, in sub-clause (b) of clause (1), for the words "twenty members", the words "twenty-five members" shall be substituted.
3. Amendment of the First Schedule.-In the First Schedule to the Constitution, under the heading "II. THE UNION TERRITORIES", after entry 8, the following entry shall be inserted, namely:-
"9. Pondicherry.-The territories which immediately before the sixteenth day of August, 1962, were comprised in the French Establishments in India known as Pondicherry, Karikal, Mahe and Yanam".
4. Insertion of new Article 239-A.-After Article 239 of the Constitution, the following article shall be inserted, namely:-
"239-A. Creation of local Legislatures of Council of Ministers or both for certain Union Territories.-(1) Parliament may by law create for any of the Union Territories of Himachal Pradesh, Manipur, Tripura, Goa, Daman and Diu, and 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.".
5. Amendment of Article 240.-In Article 240 of the Constitution, in clause (1),-
(a) after entry (d), the following entry shall be inserted, namely:-
"(e) Pondicherry";
(b) the following proviso shall be inserted at the end, namely:-
"Provided that when any body is created under Article 239-A to function as a Legislature for the Union Territory of Goa, Daman and Diu or Pondicherry, the President shall not make any regulation for the peace, progress and good government of that Union Territory with effect from the date appointed for the first meeting of the Legislature."
6. Amendment of the Fourth Schedule.-In the Fourth Schedule to the Constitution, in the Table,-
(a) after entry 20, the entry. "21. Pondicherry.
I" shall be inserted;
(b) for the figures "225", the figures "226" shall be substituted.
7. Retrospective operation of certain provisions.-Section 3 and clause (a) of Section 5 shall be deemed to have come into force on the 16th day of August, 1962.