Under the Constitution, the Governor is required to address Members of the Legislative Assembly at the Commencement of the first session after each general election as well as at the commencement of the first session of each year. In his Address he informs the Legislature of the causes of its summon.
On the date of the Address, the Governor comes in procession along- with the Speaker and the Principal Secretary, Haryana Vidhan Sabha, to the Assembly Chamber. Members take their seats ten minutes before the Governor arrives and rise in their places on the entry of the Governor, which is indicated by the Sergeant-at-Arms and the Members remain standing till National song is played and the Governor has taken his seat on the dais.
No Member should leave the Chamber when the Governor is addressing.
No Member shall interrupt the Governor when he is addressing the House; or display any placard; or shout any slogans; or make any protest; or raise any point of order, debate or discussion or otherwise wilfully disrupt the proceedings, immediately preceding or during, or immediately following the Governor’s Address under Article 175 (1) of the Constitution and the Governor’s Special Address under Article 176 (1) of the Constitution and the commission of any of the above lapses shall be treated as contempt of the House and dealt with as such under the Rules.
After the Address National Anthem is played. The Members rise in their places and keep on standing till the National Anthem is played and the Governor leaves the Chamber in a procession.