| 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 | 5 |
| Chapter Title | Ministry | Department |
| The Union | Ministry of Law And Justice | Department of Personnel and Administrative Reforms |
It shall be the duty of the Prime Minister-
(a) To communicate to the President all decisions of the Council of Ministers relating to the administration of the affairs of the Union and proposals for legislation;
(b) To furnish such information relating to the administration of the affairs of the Union and proposals for legislation as the President may call for; and
(c) If the President 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.
