Section 56 — Duties of Chief Minister as respects the furnishing of information to the Lieutenant Governor, etc.

It shall be the duty of the Chief Minister— (a) to communicate to the Lieutenant Governor all decisions of the Council of Ministers relating to the administration of the affairs of the Union territory and proposals for legislation; (b) to furnish such information relating to the administration of the affairs of the Union territory and proposals for legislation as Lieutenant Governor may call for.

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