| Category of Bare Act | Name of the Act | Year of Promulgation |
|---|---|---|
| Civil Laws | The CONSTITUTION OF INDIA | 1975 |
| Act Number | Enactment Date | Chapter Number |
| 36 | 1975-04-26 | 6 |
| Chapter Title | Ministry | Department |
| The States | Ministry of Law And Justice | Department of Personnel and Administrative Reforms |
(1) The executive power of the State shall be vested in the Governor and shall be exercised by him either directly or through officers subordinate to him in accordance with this Constitution.
(2) Nothing in this article shall-
(a) Be deemed to transfer to the Governor any functions conferred by any existing law on any other authority; or
(b) Prevent Parliament or the Legislature of the State from conferring by law functions on any authority subordinate to the Governor.
