Constitution of India, 1949
187.Secretariat of State Legislature.-
(1) The House or each House of the Legislature
of a State shall have a separate secretarial staff:
Provided that nothing in this clause shall, in
the case of the Legislature of a State having a Legislative Council, be
construed as preventing the creation of posts common to both Houses of such
Legislature.
(2) The Legislature of a State may by law
regulate the recruitment, and the conditions of service of persons appointed,
to the secretarial staff of the House or Houses of the Legislature of the
State.
(3) Until provision is made by the Legislature
of the State under clause (2), the Governor may, after consultation with the
Speaker of the Legislative Assembly or the Chairman of the Legislative Council,
as the case may be, make rules regulating the recruitment, and the conditions
of service of persons appointed, to the secretarial staff of the Assembly or
the Council, and any rules so made shall have effect subject to the provisions
of any law made under the said clause.