Section 55(1) in The Constitution of Jammu and Kashmir
(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 [Governor] [Substituted for 'Sadar-i-Riyasat' by the Constitution of Jammu and Kashmir (Sixth Amendment) Act, 1965.] shall address both Houses of Legislature assembled together and inform the Legislature of the causes of its summons.
