LexSection 10 — Special address by the Lieutenant Governor.
The Government of National Capital Territory of Delhi Act, 1991
(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, the Lieutenant Governor shall address the Legislative Assembly and inform it of the causes of its summons. (2) Provision shall be made by rules to be made by the Assembly regulating its procedure for the allotment of time for discussion of the matters referred to in such address.Open in Lexace · Ask the AI about this section