Article 240 in The Constitution Of India 1949
240. Power of President to make regulations for certain Union territories
(1) The President may make regulations for the peace, progress and good government of the Union
territory of
(a) the Andaman and Nicobar Islands;
(b) Lakshadweep;
(c) Dadra and Nagar Haveli;
(d) Daman and Diu;
(e) Pondicherry; Provided that when any body is created under Article 239A to function as a
Legislature for the Union territories of 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: Provided further that whenever the body
functioning as a Legislature for the Union territory of Pondicherry is dissolved, or the functioning
of that body as such Legislature remains suspended on account of any action taken under any such
law as is referred to in clause ( 1 ) of Article 239A, the President may, during the period of such
dissolution or suspension, make regulations for the peace, progress and good government of that
Union territory
(2) Any regulation so made may repeal or amend any Act made by Parliament or any other law
which is for the time being applicable to the Union territory and, when promulgated by the
President, shall have the same force and effect as an Act of Parliament which applies to that
territory