Constitution of India, 1949
86. Right of President
to address and send messages to Houses.-
(1) The President may address either House of
Parliament or both Houses assembled together, and for that purpose require the
attendance of members.
(2) The President may send messages to either
House of Parliament, whether with respect to a Bill then pending in Parliament
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.