Section 19 in The Rules of Procedure and Conduct of Business in the Legislature Assembly of the National Capital Territory of Delhi, 1997
19. Address by the Lieutenant Governor to the House and its discussing in the Assembly.
(1)At the commencement of the first session after each general election to the Assembly and at the commencement of the first session of each year, the Lieutenant Governor shall address the House and inform the Assembly causes of its summons:Provided that the making of the prescribed oath or affirmation by a member and the election of the Speaker, if necessary, may precede the Lieutenant Governor's Address.(2)At the first sitting of the Assembly held after the Lieutenant Governor's Address the Secretary shall lay a copy of such Address on the Table of the House.(3)The Speaker shall in consultation with the Leader of the House allot time, which shall ordinarily be four days, for discussion on the matters referred to in the Lieutenant Governor's Address:Provided that the discussion on the Address may be postponed in favour of a Government Bill or other Government business on a motion being made that the discussion on the Address be adjourned to a subsequent day to be appointed by the Speaker. The Speaker, shall forth with put the question, no amendment or debate being allowed.(4)On the day or days so allotted, the House shall be at liberty to discuss the matters referred to in such address on a motion of thanks moved by a member, and seconded by another member.(5)Amendments may be moved to such motion of thanks in such form as may be considered appropriate by the Speaker.(6)The rules relating to resolution shall mutatis mutandis apply to the discussion on such motion:Provided that no amendments may be moved except by way of addition of words at the end of the original motion.(7)Upon the motion being adopted, with or without amendment, the Speaker shall communicate it to Lieutenant Governor.(8)The Speaker shall read to the House if in session, the message of Lieutenant Governor to the motion.
