Section 19(1) in The Rules of Procedure and Conduct of Business in the Legislature Assembly of the National Capital Territory of Delhi, 1997
(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.
