Constitution of India, 1949

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Article	Description
167	Duties of Chief Minister as respects the furnishing of information to Governor, etc
	It shall be the duty of the Chief Minister of each State- (a) to communicate to the Governor of the State all decisions of the council of Ministers relating to the administration of the affairs of the State and proposals for legislation; (b) to furnish such information relating to the administration of the affairs of the State and proposals for legislation as the Governor may call for; and (c) the Governor so requires, to submit for the consideration of the Council of Ministers any matter on which a decision has been taken by a Minister but which has not been considered by the Council.