(1)The Chambers of the Federal Legislature shall be summoned to meet once at least in every year, and twelve months shall not intervene between their last sitting in one session and the date appointed for their first sitting in the next session.(2)Subject to the provisions of this section, the Governor-General may in his discretion from time to time-(a)summon the Chambers or either Chamber to meet at such time and place as he thinks fit ;(b)prorogue the Chambers;(c)dissolve the Federal Assembly.(3)The Chambers shall be summoned to meet for their first session on a day not later than such day as may be specified in that behalf in His Majesty's Proclamation establishing the Federation.
