Section 31(3) in The Assam Reorganisation (Meghalaya) Act, 1969
(3)In other respects, the powers, privileges and immunities of the Legislative Assembly and of the members and the committees thereof shall be such as may from time to time be defined by the Legislature of meghalaya by law, and until so defined, shall be those for the time being enjoyed by the House of the People and its members and committees.
