(1)At the commencement of [the first session after each general election to the Legislative Assembly and at the commencement of the first session of each year] [Substituted by the Constitution (First Amendment) Act, 1951, Section 9, for " every session" .], the Governor shall address the Legislative Assembly or, in the case of a State having a Legislative Council, both Houses assembled together and inform the Legislature of the causes of its summons.(2)Provision shall be made by the rules regulating the procedure of the House or either House for the allotment of time for discussion of the matters referred to in such address [* * *] [The words " and for the precedence of such discussion over other business of the House" omitted by the Constitution (First Amendment) Act, 1951, Section 9.].
