Section 6 in THE CONSTITUTION (FIRST AMENDMENT) ACT, 1951
6. Amendment of Article 85.-
For Article 85 of the Constitution, the following article shall be substituted namely:-"85. Sessions of Parliament, prorogation and dissolution.-(1)The President shall from time to time summon each House of Parliament to meet at such time and place as he thinks fit, but six months shall not intervene between its last sitting in one session and the date appointed for its first sitting in the next session.(2)The President may from time to time-(a)prorogue the House or either House;(b)dissolve the House of the People."
