(3)The Governor shall make rules for the more convenient transaction of the business of the Government of the State, and for the allocation among Ministers of the said business in so far as it is not business with respect to which the Governor is by or under this Constitution required to act in his discretion.[* * *] [Clause (4) omitted by the Constitution (Forty-fourth Amendment) Act, 1978, Section 23 (w.e.f. 20.6.1979). Earlier Clause (4) was inserted by the Constitution (Forty-Second Amendment) Act, 1976, Section 28 (w.e.f. 3.1.1977).]
