(1)If at any time when the Legislature of province is not in session the Governor is satisfied that circumstances exist which render it necessary for him to take immediate action, he may promulgate such recess of ordinances as the circumstances appear to him to Legislature, require:Provided that the. Governor-(a)shall exercise his individual judgment as respects the promulgation of any ordinance under this section, if a Bill containing the game provisions would under this Act have required his or the Governor-General's previous sanction to the introduction thereof into the Legislature;(b)shall not without instructions from the Governor- General, acting in his discretion, ---promulgate any such ordinance, if a Bill containing the same provisions would under this Act have required the Governor-General's previous sanction for the introduction thereof into the Legislature, or if he would have deemed it necessary to reserve a Bill containing the same provisions for the consideration of the Governor-General.
