Constitution of India, 1949
176.Special address by the Governor.-
(1) At the commencement of the first session
after each general election to the Legislative Assembly and at the commencement
of the first session of each year, the Governor shall address the Legislative
Assembly or, in the case of a State having a Legislative Council, both House
assembled together and inform the Legislature of the causes of its summons.
(2) Provision shall be made by the rules
regulating the procedure of the House or either House for the allotment of time
for discussion of the matters referred to in such address.