Section 55 in The Constitution of Jammu and Kashmir
55. Special address by the Governor.
(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.(2)Provision shall be made by the rules regulating the procedure of either House for the allotment of time for discussion of the matters referred to in such address.
