Section 10 in The Assam Reorganisation (Meghalaya) Act, 1969
10. Duties of Chief Minister as respects the furnishing of information to Governor, etc.
It shall be the duty of the Chief Minister of Meghalaya--(a)to communicate to the Governor all decisions of the Council of Ministers relating to the administration of the affairs of Meghalaya and proposals for legislation;(b)to furnish such information relating to the administration of the affairs of Meghalaya and proposals for legislation as the Governor may call for; and(c)if the Governor so requires, to submit for the consideration of the Council of Ministers any matter on which a decision has been taken by a Minister but which has not been considered by the Council.
