(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] [Substituted by the Constitution (First Amendment) Act, 1951, Section 9, for " every session" .], the Governor shall address the Legislative Assembly or, in the case of a State having a Legislative Council, both Houses assembled together and inform the Legislature of the causes of its summons.
