Constitution of India, 1949
208.Rules of procedure.-
(1) A House of the Legislature of a State may
make rules for regulating subject to the provisions of this Constitution, its
procedure and the conduct of its business.
(2) Until rules are made under clause (1), the
rules of procedure and standing orders in force immediately before the
commencement of this Constitution with respect to the Legislature for the
corresponding Province shall have effect in relation to the Legislature of the
State subject to such modifications and adaptations as may be made therein by
the Speaker of the Legislative Assembly, or the Chairman of the Legislative
Council, as the case may be.
(3) In a State having a Legislative Council
the Governor, after consultation with the Speaker of the Legislative Assembly
and the Chairman of the legislative Council, may make rules as to the procedure
with respect to communications between the two Houses.