174. [ Sessions of the State Legislature, prorogation and dissolution. [Substituted by the Constitution (First Amendment) Act, 1951, Section 8, for Article 174.]
(1)The Governor shall from time to time summon the House or each House of the Legislature of the State to meet at such time and place as he thinks fit, but six months shall not intervene between its last sitting in one session and the date appointed for its first sitting in the next session.(2)The Governor may from time to time-(a)prorogue the House or either House;(b)dissolve the Legislative Assembly.]
