[85. Sessions of Parliament, prorogation and dissolution.—
(1) The
President shall from time to time summon each House of Parliament to meet at
such time and place as he thinks fit, but six months shall not intervene between
its last sitting in one session and the date appointed for its first sitting in the
next session.
(2) The President may from time to time—
(a) prorogue the Houses or either House;
(b) dissolve the House of the People.]