Constitution of India, 1949
175.Right of Governor to address and send
messages to the House or Houses.-
(1) The Governor may address the Legislative
Assembly or, in the case of a State having a Legislative Council, either House
of the Legislature of the State, or both Houses assembled together, and may for
that purpose require the attendance of members.
(2) The Governor may sent messages to the
House or Houses of the Legislature of the State, whether with respect to a Bill
then pending in the Legislature or otherwise, and a House to which any message
is so sent shall with all convenient dispatch consider any matter required by
the message to be taken into consideration.