187. Secretariat of State Legislature.—
(1) The House or each House
of the Legislature of a State shall have a separate secretarial staff:
Provided that nothing in this clause shall, in the case of the Legislature
of a State having a Legislative Council, be construed as preventing the creation
of posts common to both Houses of such Legislature.
(2) The Legislature of a State may by law regulate the recruitment, and
the conditions of service of persons appointed, to the secretarial staff of the
House or Houses of the Legislature of the State.
84 THE CONSTITUTION OF INDIA
(Part VI.—The States)
(3) Until provision is made by the Legislature of the State under clause
(2),
the Governor may, after consultation with the Speaker of the Legislative Assembly
or the Chairman of the Legislative Council, as the case may be, make rules
regulating the recruitment, and the conditions of service of persons appointed, to the
secretarial staff of the Assembly or the Council, and any rules so made shall have
effect subject to the provisions of any law made under the said clause.
Conduct of Business
