(1)The House or each House of the Legislature of a State shall have a separate secretarial staff:Provided that nothing in this clause shall, in the case of the Legislature of a State having Legislative Council, be construed as preventing the creation of posts common to both Houses of such Legislature.(2)The Legislature of a State may by law regulate the recruitment, and the conditions of service of persons appointed, to the secretarial staff of the House or Houses of the Legislature of the State.(3)Until provision is made by the Legislature of the State under clause (2), the Governor may, after consultation with the Speaker of the Legislative Assembly or the Chairman of the Legislative Council, as the case may be, make rules regulating the recruitment, and the conditions of service of persons appointed, to the secretarial staff of the Assembly or the Council, and any rules so made shall have effect subject to the provisions of any law made under the said clause.
