166. Conduct of Business of the Government of a State.—
(1) All
executive action of the Government of a State shall be expressed to be taken in
the name of the Governor.
(2) Orders and other instruments made and executed in the name of the
Governor shall be authenticated in such manner as may be specified in rules to
be made by the Governor, and the validity of an order or instrument which is so
authenticated shall not be called in question on the ground that it is not an order
or instrument made or executed by the Governor.
(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.
75 THE CONSTITUTION OF INDIA
(Part VI.—The States)
1
(4)* * * * *
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