Constitution of India, 1949
177.Rights of Ministers and Advocate-General
as respects the Houses.-
Every Minister and the Advocate-General for a
State shall have the right to speak in, and otherwise to take part in the
proceedings of, the legislative Assembly of the State or, in the case of a
State having a Legislative Council, both Houses, and to speak in, and otherwise
to take part in the proceedings of, any committee of the Legislature of which
he may be named a member, but shall not, by virtue of this article, be entitled
to vote.