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SC: Governors and President Have No Fixed Timeline To Assent To Bills; “Deemed Assent” is Invalid - (20 Nov 2025)

CONSTITUTION

Answering a Presidential reference, the Supreme Court held that it cannot set timelines for the President or Governors to assent to bills under Articles 200/201, and that “deemed assent” is unconstitutional, as it violates the separation of powers and encroaches on the Governor’s functions.

Tags : GOVERNORS   PRESIDENT   ASSENT  

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