Section 50 in The Assam Reorganisation (Meghalaya) Act, 1969
50. Power of Governor to promulgated Ordinances during recess of Legislative Assembly
(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.(2)An Ordinance promulgated under the section shall have the same force and effect as an Act of the Legislative Assembly assigned to by the ht Governor, but every such Ordinance ---(a)shall be laid down the land and shall cease to operate at the expiration of six weeks from the reassembly of the Legislative Assembly or if before the expiration of that period a resolution disapproving it is passed by the Legislative Assembly, upon the passing of the resolution; and(b)may be withdrawn at any time by the Governor.(3)If and so far as an Ordinance under this section makes any provision which would not be valid if enacted in an Act of the Legislature of Meghalaya assented to by the Government shall be void :Provided that ----(a)for the purposes of section 35 relating to the effect of an Act of the Legislature of Meghalaya which is repugnant to and Act of Parliament or and existing law with respect to a matter enumerated in the Concurred List in the Seventh Schedule to the Constitution, and Ordinance promulgated, under this section in pursuance of instructions from the President shall be deemed to be an Act of the Legislature which has been reserved from the consideration of the Legislature which has been reserved and assented to by him;(b)for the purposes of section 36 relating to the effect of an Act of the Legislature of Meghalaya which is repugnant to an Act of the Legislature of the State of Assam or an existing law with respect to a matter enumerated in Part C of the Second Schedule, an Ordinance promulgated under this section on the advice of the Chief Minister of Assam shall be deemed to be an Act of the Legislature which has been assented to on the advice of the Chief Minister.
