Section 50(1) in The Assam Reorganisation (Meghalaya) Act, 1969
(1)If at any time, except when the Legislative Assembly is in session, the Governor is satisfied that circumstances exist which render it necessary for him to take immediate action, he may promulgate such ordinances as the circumstances appear to him to requires :Provided that the Governor shall not without instructions from the President, Promulgate any such Ordinances, if ----(a)a Bill containing the same provisions would under the Constitution or this Act required the previous sanction of the President for the introduction thereof into the Legislative Assembly of Meghalaya; or(b)he would have deemed it necessary to reserve a Bill containing the same provisions for the consideration of the President; or(c)an Act of the Legislature of Meghalaya containing the same provisions would be under this Act have been invalid unless, having been reserved for the consideration of the President, it had received the assent of the President :Provided further that the Governor shall not, except on the advice of the Chief Ministers of Assam promulgate any such Ordinance if such respect to a Bill containing the same provisions he would have deemed it necessary under this Act, to obtain a the advice of the Chief Minister before assenting thereto.
