Section 21 in The Jammu and Kashmir Reorganisation Act, 2019
21. Special address by Lieutenant Governor to Legislative Assembly.
(1)At the commencement of the first session after each general election to the Legislative Assembly and at the commencement of the first session of each year, the Lieutenant Governor shall address the Legislative Assembly, and shall inform the Legislative Assembly of the causes of its summons.(2)Provision shall be made by the rules regulating the procedure of the Legislative Assembly for the allotment of time for the discussion of matters referred to in such address.
