Monday, 13, Apr, 2026
 
 
 
Expand O P Jindal Global University
 

सदनों के बारे में मंत्रियों और महाधिवक्ता के अधिकार, Constitution of India, Article 177 ( Article 177 Constitution of India: Rights of Ministers and Advocate-General as respects the Houses )


 

प्रत्येक मंत्री और राज्य के महाधिवक्ता को यह अधिकार होगा कि वह उस राज्य की विधानसभा में या विधान परिषद वाले राज्य की दशा में दोनों सदनों में बोले और उनकी कार्यवाहियों में अन्यथा भाग ले और विधान-मंडल की किसी समिति में, जिसमें उसका नाम सदस्य के रूप में दिया गया है, बोले और उसकी कार्यवाहियों में अन्यथा भाग ले, किन्तु इस अनुच्छेद के आधार पर वह मत देने का हकदार नहीं होगा।

Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 
 

LatestLaws Partner Event : IDRC

 
 
Latestlaws Newsletter