The Governor from time to time summons the Vidhan Sabha to meet at such time and place as he thinks fit, but six months shall not intervene between its last sitting in one Session and the date appointed for its first sitting in the next Session.
When the Vidhan Sabha is summoned by Governor, summons are issued to each member by name intimating to him the date, time and place appointed by the Governor for its meeting. If a Session is called at short notice or emergently, summons may not be issued to each Member separately but an announcement of the date and place of the Session may be made in the print media and they may be informed by telegram.
Vidhan Sabha adjourns from time to time during a Session either by the operation of Rules or by its own order. But if a Session is intended to be terminated, it is done by means of prorogation, the order for the purpose being given by the Governor. During period of adjournments pending notices do not lapse, but on prorogation all pending notices lapse subject to the provisions of the Constitution and the Rules of Proceeding. However, a motion, resolution or an amendment, which has been moved and is pending in the House shall not lapse only of the prorogation of the House except Private Member’s Bill/an amendment and Resolution.