PART VI

THE STATES

CHAPTER I.- GENERAL

Art.( 152 )

CHAPTER II.-THE EXECUTIVE

The Governor ...Art.(153-162)

Council of Ministers ...Art.(163-164)

The Advocate-General for the State ...Art.(165)

Conduct of Government Buiseness ...Art.(166-167)

CHAPTER III.-THE STATE LEGISLATURE

General ...Art.(168-177)

Officers of the State Legislature ...Art.(178-187)

Conduct of Business ...Art.(188-189)

Disqualificatins of Members ...Art.(190-193)

Powers, Privileges, Immunities of State Legislature and thier Members ...Art.(194-195)

Legislative Procedure ...Art.(196-201)

Procedure in Financial Matters ...Art.(202-207)

Procedure Genarally ...Art.(208-212)

CHAPTER IV.-LEGISLATIVE POWER OF THE GOVERNOR

Art.( 213 )

CHAPTER V.-THE HIGH COURTS IN THE STATE

Art.( 214-231 )

CHAPTER VI.-SUBORDINATE COURTS

Art.( 233-237 )

CHAPTER I.- GENERAL

ARTICLE

152. Definition.

The CHAPTER II.-THE EXECUTIVE

Governor

ARTICLE

153. Governors of State.

154. Executive Power of State

155. Appointment of Governor .

156. Term of office of Governor.

157. Qualifications for Appointment as Governor.

158. Conditions of Governor's office.

159. Oath or affirmation by the Governor.

160. Discharge of the functions of the Governor in certain contingencies.

161. Power of Governor to grant pardons, etc., and to suspend, remit 161 or commute sentences in certain cases.

162. Extent of executive power of State.

Council of Ministers

ARTICLE

163. Council of Ministers to aid and advise Governor.

164. Other provisions as to ministers.

The Advocate-General for the State

ARTICLE

165. Advocate-General for the State.

Conduct of Government Buiseness

ARTICLE

166. Conduct of Business of the Government of a State.

167. Duties of Chief Minister as respects furnishing of information to Governor,etc.

CHAPTER III.-THE STATE LEGISLATURE

General

ARTICLE

168. Constitution of Legislatures in States.

169. Abolition or creation of Legislative Councils in States.

170. Composition of the Legislative Assemblies

171. Composition of the Legislative Councils.

172. Duration of State Legislatures.

173. Qualification for membership of the State Legislature.

174. Sessions of the State Legislature prorogation and dissolution.

175. Right of Governor to address and send messages to the House or Houses.

176. Special address by the Governor.

177. Rights of Ministers and Advocate-General as respects the Houses.

Officers of the State Legislature

ARTICLE

178. The speaker and Deputy Speaker of the Legislative Assembly

179. Vacation and resignation of and removal from the offices of Speaker and Deputy Speaker

180. Power of the Deputy Speaker or other person to perform the duties of the office of or to act as,Speaker

181. The Speaker or the Deputy Speaker not to preside while a resolution for his removal from office is under consideration

182. The Chairman and Deputy Chairman of the Legislative Council.

183. Vacation and resignation of, and removal from, the offices of Chairman and Deputy Chairman.

184. Power of the Deputy Chairman or other person to perform the duties of the office of, or to act as, Chairman.

185. The Chairman or the Deputy Chairman not to preside while a resolution for his removal from office is under consideration.

186. Salaries and allowances of the Speaker and Deputy Speaker and the Chairman and Deputy Chairman.

187. Secretariat of State Legislature.

Conduct of Business

ARTICLE

188. Oath or affirmation by members.

189. Voting in Houses, power of Houses to act notwithstanding vacancies and quorum.

Disqualificatins of Members

ARTICLE

190. Vacation of seats.

191. Disqualifications for membership.

192. Decision on question as to disqualifications of members.

193. Penalty for sitting and voting before maing oath or affirmation under article 188 or when not qualified or when disqualified.

Powers, Privileges, Immunities of State Legislature and thier Members

ARTICLE

194. Powers, privileges, etc., of the Houses of Legislatures and of the members and committees thereof.

195. Salaries and allowances of members.

Legislative Procedure

ARTICLE

196. Provisions as to intriduction and passing of Bills.

197. Restriction on powers of Legislative Council as to Bills other than Money Bills.

198. Special procedure in respect of Money Bills.

199. Definition of "Money Bills".

200. Assent to Bills.

201. Bills reserved for consideration.

Procedure in Financial Matters

ARTICLE

202. Annual financial Statement.

203. Procedure in Legislature with respect to estimates.

204. Appropriation Bills.

205. Supplementary, additional or excess grants.

206. Votes on account, votes of credit and exceptional grants.

207. Special provisions as to financial Bills.

Procedure Genarally

ARTICLE

208. Rules of procedure.

209. Regulation by law procedure in the Legislature of the State in relation to

210. Language to be used in the Legislature.

211. Restriction on discussion in the Legislature.

212. Courts not to inquire into proceedings of the Legislature.

CHAPTER IV.-LEGISLATIVE POWER OF THE GOVERNOR

ARTICLE

213. Power of Governor to promulgate Ordinances during recess of Legislature.

CHAPTER V.-THE HIGH COURTS IN THE STATE

ARTICLE

214. High Courts for States.

215. High Courts to be courts of record.

216. Constitution of High Courts.

217. Appointment and condition of the office of a Judge of a High Court.

218. Application of certain provisions relating to Supreme Court to High Courts.

219. Oath or affirmation by Judges of High Courts.

220. Restriction on practice after being a permanent Judge.

221. Salaries, etc., of Judges.

222. Transfer of a Judge from one High Court to another.

223. Appointment of acting Chief Justice.

224. Appointment of additional and acting Judges.

224A. Appointment of retired Judges at sittings of High Courts.

225. Jurisdiction of existing High Courts.

226. Power of High Courts to issue certain writs.

226A. [Repealed.]

227. Power of superintendence over all courts by the High Court.

228. Transfer of certain cases to High Court.

228A. [Repealed.]

229. Officers and servants and the expenses of High Courts.

230. Extension jurisdiction of High Courts to Union territories.

231. Establishment of a common High Court for two or more States.

ARTICLE

233. Appointment of district judges.

233A. Validation of appointments of, and judgments, etc., delivered by, certain district judges.

234. Recruitment of persons other than district judges to the judicial service.

235. Control over subordinate courts.

236. Interpretation.

237. Application of the provisions of this Chapter to certain class or classes of magistrates.