38. Assent to Bills.—
When a Bill has been passed by the Legislative Assembly, it shall be
presented to the Lieutenant Governor and the Lieutenant Governor shall declare either that he assents
to the Bill or that he withholds assent therefrom or that he reserves the Bill for the consideration of the
President:
Provided that the Lieutenant Governor may, as soon as possible after the presentation of the Bill to
him for assent, return the Bill if it is not a Money Bill together with a message requesting that the
Assembly will reconsider the Bill or any specified provisions thereof, and, in particular, will consider
the desirability of introducing any such amendments as he may recommend in his message and, when
a Bill is so returned, the Assembly will reconsider the Bill accordingly, and if the Bill is passed again
with or without amendment and presented to the Lieutenant Governor for assent, the Lieutenant
Governor shall declare either that he assents to the Bill or that he reserves the Bill for the
consideration of the President:
Provided further that the Lieutenant Governor shall not assent to, but shall reserve for the
consideration of the President, any Bill which,—
(a) in the opinion of the Lieutenant Governor would, if it became law, so derogate from the
powers of the High Court as to endanger the position which that Court is, by the Constitution,
designed to fill; or
(b) relates to any of the matters specified in clause
(1) of article 31A; or
(c) the President may, by order, direct to be reserved for his consideration.
Explanation.—For the purposes of this section and section 39, a Bill shall be deemed to be a
Money Bill if it contains only provisions dealing with all or any of the matters specified in
sub-section
(1) of section 36 or any matter incidental to any of those matters and, in either case,
there is endorsed thereon the certificate of the Speaker of the Legislative Assembly signed by him
that it is a Money Bill.
