39. Rules of procedure.-
Until rules are made under clause (1) of article 208 by the Legislative Council of the new State of Bombay, Mysore or Punjab, the rules as to procedure and conduct of business in force immediately before the appointed day with respect to the Legislative Council of the corresponding State shall have effect in relation to the Legislative Council of the new State subject to such modifications and adaptations as may be made therein by the Chairman.
1. Subs. by Act 37 of 1957, s. 8, for "Until the said Council has been reconstituted in accordance with the provisions of sub-sections (3) and (4) of this section and summoned to meet for the first time" (w.e.f. 18-9-1957).
2. Omitted by s. 8, ibid. (w.e.f. 18-9-1957).
3. Subs. by s. 9, ibid., for certain words (w.e.f. 18-9-1957).
4. Omitted by s. 9, ibid. (w.e.f. 18-9-1957).
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