Section 9 — Right of Lieutenant Governor to address and send messages to Legislative Assembly.

The Government of National Capital Territory of Delhi Act, 1991
(1) The Lieutenant Governor may address the Legislative Assembly and for that purpose require the attendance of members. (2) The Lieutenant Governor may send messages to the Assembly whether with respect to a Bill then pending in the Assembly or otherwise, and when a message is so sent, the Assembly shall with all convenient dispatch consider any matter required by the message to be taken into consideration.

Official Hindi (PDF) ↗

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